High Courts30 Nov 1996Allowed
Dhondiba N. Bargale Vs Competent Authority and Dy. Collector, U.L.C. Sangli
Bombay High Court · (1997) 99 BOMLR 575
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 3 of 37
High Courts29 Nov 1996Allowed
Dr. Mrs. Gayatri Narayan Bhat Vs Dr. Narayan Sriniwas Bhat
Bombay High Court · (1997) 1 DMC 338
Hindu Marriage Act, 1955 — Section 13(1), 27
High Courts29 Nov 1996Dismissed
Vijaykumar Maniklal Bang Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 534
Constitution of India, 1950 — Article 226, 242, 324, 326, 329Representation of the People Act, 1951 — Section 116A, 2, 30, 80, 80A
High Courts28 Nov 1996Dismissed
The Resident Deputy Collector Vs G.N. Landge, since decd. through his heirs and legal representative and Another
Bombay High Court · (1997) 4 BomCR 330 : (1998) 2 MhLj 756
Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 24Maharashtra Industrial Development Act, 1961 — Section 28, 32, 32(5), 33(5), 38
High Courts28 Nov 1996
Sandoz (India) Ltd. and another Vs Sandoz (India) Ltd. and another
Bombay High Court · (1997) 3 LLJ 1250
High Courts28 Nov 1996
Walter John Duming Alvaris Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 577
Constitution of India, 1950 — Article 226
High Courts28 Nov 1996Allowed
Kantiram @ Nilkanth and another Vs State of Maharashtra
Bombay High Court · (1996) 11 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
High Courts27 Nov 1996
Jaysinghrao Dadu Patil and another Vs Kutubuddin Ismail Soudagar and others
Bombay High Court · (1998) 1 ACC 210 : (1997) ACJ 1374 : (1998) 4 BomCR 446 : (1997) 1 MhLj 737
Motor Vehicles Act, 1939 — Section 110, 31Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23
High Courts27 Nov 1996
Dharamdas Rajpal Vs Resident Deputy Collector, Amravati and others
Bombay High Court · (1997) 3 ALLMR 410 : (1998) 3 BomCR 17 : (1997) 2 MhLj 803
Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 1996
Shri Jairam P. Kamat Vs State Bank of India and other
Bombay High Court · (1997) 3 ALLMR 339 : (1998) 2 BomCR 242
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts26 Nov 1996Allowed
Jagannath Maruti Pisal and Others Vs District Deputy Registrar
Bombay High Court · (1997) 99 BOMLR 719
High Courts19 Nov 1996Allowed
Savaliram Gotiram Teli (Deceased) By Heirs and Lrs. Vs Madhukar Yeshwant Patankar and Others
Bombay High Court · (1997) 99 BOMLR 214
Constitution of India, 1950 — Article 227
High Courts18 Nov 1996Dismissed
Khanduja Brothers Vs The State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 5
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52, 53, 54, 55, 66Maharashtra Land Revenue Code, 1966 — Section 44, 45
High Courts11 Nov 1996
Eagle Flask Industries Ltd. Vs Employees'' State Insurance Corpoartion, Pune
Bombay High Court · (1997) 2 LLJ 1141
Employees State Insurance Act, 1948 — Section 2(22)
High Courts08 Nov 1996
State Bank of Indore Vs M/s K.R. Steel Union Ltd. and others
Bombay High Court · (1996) 11 BOM CK 0027
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts08 Nov 1996
Sitaram Tukaram Dandgaval (deceased by LR''s) and Others Vs Sumatilal Chindulal Burad and Another
Bombay High Court · AIR 1997 Bom 206 : (1997) 2 BomCR 688 : (1997) 3 CivCC 432 : (1997) 1 CivCC 689
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts07 Nov 1996Dismissed
Anna Shankar Walvekar Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 369
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 4(1), 6(1)
High Courts07 Nov 1996Allowed
Rajkumar D. Govindani Vs The Collector of Pune and Others
Bombay High Court · (1997) 2 BomCR 633 : (1996) 98 BOMLR 681
Bombay Prohibition Act, 1949 — Section 54(1)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 107, 108, 34
High Courts07 Nov 1996Dismissed
Parmeshwar Sihoratan Bohara and another Vs State of Maharashtra and another
Bombay High Court · (1996) 11 BOM CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 39, 39(b)Essential Commodities Act, 1955 — Section 3
High Courts06 Nov 1996Dismissed
Jayant Vegoils and Chemicals (P) Ltd. and Another Vs The City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · (1997) 2 BomCR 600 : (1997) 2 MhLj 617
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Maharashtra Regional and Town Planning Act, 1966 — Section 108, 109