COURT ARCHIVE

Bombay High Court judgments, 1996

729 judgments · page 31 of 37

High Courts11 Mar 1996

State of Maharashtra Vs Mahipal Singh Satyanarayan Singh

Bombay High Court · (1996) 3 BomCR 583 : (1996) CriLJ 2485 : (1996) 2 MhLj 354

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 332, 34, 392, 396, 397

High Courts11 Mar 1996

State of Maharashtra Vs Bhuvanendra Mallapa Akiwate

Bombay High Court · (1996) 3 BomCR 590 : (1997) CriLJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 408

High Courts11 Mar 1996

Ramesh Nana Ghorpade Vs State of Maharashtra

Bombay High Court · (1996) 3 BomCR 572 : (1996) CriLJ 2185 : (1997) 1 MhLj 16

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 436

High Courts08 Mar 1996Dismissed

Joseph Lourenco and Another Vs Fr. Rosarinho E. Lourenco and Others

Bombay High Court · (1997) 1 BomCR 176

Evidence Act, 1872 — Section 105

High Courts08 Mar 1996Allowed

Vasant Sukhdeo Sandanshiv and Another Vs State of Maharashtra and Another

Bombay High Court · (1996) 3 BomCR 678

Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 376

High Courts08 Mar 1996

Oriental Containers Ltd. Bombay Vs Engineering Workers Association and Others

Bombay High Court · (1996) 3 BomCR 488 : (1996) 2 LLJ 454

Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12(5), 17B

High Courts07 Mar 1996

Pfizer Ltd. and 5 ors. Vs Union of India and Others

Bombay High Court · (1996) 98 BOMLR 193 : (1996) 65 ECR 155

Constitution of India, 1950 — Article 226

High Courts06 Mar 1996

Crompton Greaves Ltd. Vs Union of India

Bombay High Court · (1996) 86 ELT 205

High Courts06 Mar 1996Allowed

Vasant Gopal Bhagwat and Others Vs Pune Municipal Corporation

Bombay High Court · (1996) 5 BomCR 527 : (1997) 3 MhLj 812

Bombay Provincial Municipal Corporations Act, 1949 — Section 465(3)Constitution of India, 1950 — Article 12, 14, 16Municipal Corporation Pune, Provident Fund Regulations, 1950 — Regulation 2

High Courts03 Mar 1996

NANDKISHORE L. MEHTA and ORS Vs PRESIDENT OF THE INCOME TAX APPELLATE TRIBUNAL and Another

Bombay High Court · (1997) 139 CTR 100

Income Tax Act, 1961 — Section 254(2), 255(4)

High Courts02 Mar 1996

Blue Star Ltd. Vs Blue Star Workers'' Union and Others

Bombay High Court · (1996) 3 BomCR 480 : (1996) 2 LLJ 1032 : (1996) 2 MhLj 593

Trade Unions Act, 1926 — Section 28(1)

High Courts02 Mar 1996Allowed

Ramkrushna Raut Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (1996) 4 BomCR 31 : (1996) 2 MhLj 1025

Industrial Disputes Act, 1947 — Section 10A, 11A, 25TMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts02 Mar 1996

Gajanansingh Ful Singh Rajput Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 2921 : (1996) 2 DMC 596

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

High Courts02 Mar 1996

Abdul Khalil Sk. Bhuru Vs Dy. Commissioner of Labour and others

Bombay High Court · (1996) 4 BomCR 535 : (1997) 3 LLJ 808 : (1997) 1 MhLj 449

Industrial Disputes Act, 1947 — Section 2

High Courts01 Mar 1996

Ghanshyam Nathoo Kewat Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 3421

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 57

High Courts01 Mar 1996Allowed

Dinesh Dande Vs Somani Radio Corporation and Others

Bombay High Court · (1996) 4 BomCR 236 : (1996) 98 BOMLR 180 : (1996) 2 MhLj 240

Limitation Act, 1963 — Section 29(2), 4, 5

High Courts01 Mar 1996Dismissed

Shri Ravjibhai Chhotubhai Patel Vs The Oriental Insurance Company Limited and Another

Bombay High Court · (1996) 2 ACC 572 : (1996) 4 BomCR 532

Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 3

High Courts01 Mar 1996

Bombay Gas Co. Pvt. Ltd. Vs Central Government and others

Bombay High Court · (1996) 3 BomCR 312 : (1997) 89 CompCas 195

Companies Act, 1956 — Section 2(7), 270, 271, 390, 390

High Courts01 Mar 1996Dismissed

Ku. Vrushali and Others Vs The State of Maharashtra and Others

Bombay High Court · (1996) 5 BomCR 614 : (1996) 2 MhLj 140

Constitution of India, 1950 — Article 14, 15, 16, 226

High Courts01 Mar 1996

Babulal Chottelal Shah Vs State of Maharashtra

Bombay High Court · (1996) 3 BomCR 570 : (1996) CriLJ 3145 : (1996) 2 MhLj 946

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482, 73(8)Penal Code, 1860 (IPC) — Section 120B, 307, 34, 341, 352