High Courts29 Feb 1996
Mankandey Ayalawar Vs Zilla Parishad, Chandrapur and Others
Bombay High Court · (1996) 02 BOM CK 0060
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 32 of 37
High Courts29 Feb 1996
Municipal Corporation of Greater Bombay Vs Girjashankar R. Singh
Bombay High Court · AIR 1996 Bom 361 : (1996) 4 BomCR 443 : (1996) 98 BOMLR 482 : (1996) 2 MhLj 779
Arbitration Act, 1940 — Section 14, 30Bombay Stamp Act, 1958 — Section 34
High Courts29 Feb 1996Dismissed
Akbar Khan Vs Rukhaiya Khatoon and Others
Bombay High Court · (1997) 1 DMC 263
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397
High Courts28 Feb 1996Dismissed
Ramniklalbhai V. Shah and Others Vs Maharashtra Slum Areas (Improvement, Clearance and Re-development) Tribunal and Others
Bombay High Court · (1996) 5 BomCR 644
Limitation Act, 1963 — Section 12, 14, 4, 5Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4(3), 4(4), 45(1A)
High Courts28 Feb 1996
Satish B. Kadhe and Others Vs Maharashtra Slum Areas (Improvement, Clearance and Re-Development) Tribunal
Bombay High Court · (1996) 98 BOMLR 671
Limitation Act, 1963 — Section 12, 14, 4, 5
High Courts28 Feb 1996
Kamgar Utkarsha Sabha, Bombay Vs International Airport Authority of India and another
Bombay High Court · (1996) 5 BomCR 8 : (1997) 2 LLJ 1165 : (1996) 2 MhLj 586
Constitution of India, 1950 — Article 226
High Courts28 Feb 1996
Vishnu Yadav and others Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 1724
Penal Code, 1860 (IPC) — Section 294, 34, 363, 366, 376
High Courts28 Feb 1996
Domnic Misquita and etc. Vs The State
Bombay High Court · (1996) CriLJ 2799
Penal Code, 1860 (IPC) — Section 376
High Courts27 Feb 1996
Rashtriya P.W.D. Employees Union, Nagpur Vs District Collector, Nagpur and others.
Bombay High Court · (1996) 5 BomCR 640 : (1996) 74 FLR 2342 : (1997) 3 LLJ 804 : (1996) 2 MhLj 12
Industrial Disputes Act, 1947 — Section 33
High Courts26 Feb 1996Dismissed
Ramprasad Wamanrao Kadam Bordikar Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 658 : (1996) 1 MhLj 983
Constitution of India, 1950 — Article 14, 197, 226, 245, 246Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 40Maharashtra Legislative Council Rules — Rule 142(2)
High Courts26 Feb 1996
TATA UNISYS LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 56 TTJ 193
Income Tax Act, 1961 — Section 80O
High Courts26 Feb 1996Dismissed
Arun Musale and Another Vs Sambha Soma Gond (Deleted) and Others
Bombay High Court · (1996) 5 BomCR 600 : (1996) 2 MhLj 80
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(12A), 102, 49BMamlatdars Court Act, 1906 — Section 5(3), 7
High Courts23 Feb 1996
Haridas Shinde Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 122
Penal Code, 1860 (IPC) — Section 324, 34, 509
High Courts23 Feb 1996
Premji Haridas and Co. Vs Municipal Corpn. of Greater Bombay
Bombay High Court · (1997) 89 ELT 658
High Courts23 Feb 1996Allowed
Julikhabi Suphy and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 5 BomCR 217 : (1996) 2 MhLj 345
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 15, 16(1), 18, 19
High Courts22 Feb 1996Dismissed
Association of Chemical Workers Vs S.D. Rane and Others
Bombay High Court · (1996) 4 BomCR 37 : (1997) 1 LLJ 61
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 14
High Courts22 Feb 1996
Cable Corporation of India Ltd. Bombay Vs Dilip Pandurang Padhye and Others
Bombay High Court · (1996) 73 FLR 1073
Industrial Disputes Act, 1947 — Section 17B
High Courts22 Feb 1996
Shri Savio O. Fernandes and another Vs State Election Commissioner and others
Bombay High Court · AIR 1996 Bom 343 : (1996) 98 BOMLR 534
Bombay Village Panchayats Act, 1958 — Section 12(1), 13Constitution of India, 1950 — Article 226, 326, 329Electors Rules, 1960 — Rule 23
High Courts22 Feb 1996
Kuldip K. Kamat and another Vs Special Land Acquisition Officer No. III, Kolhapur and others
Bombay High Court · AIR 1996 Bom 224 : (1996) 5 BomCR 170
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11Maharashtra Industrial Development Act, 1961 — Section 33
High Courts20 Feb 1996Dismissed
Sudha Sakharam Govandalkar and Others Vs Shrikrishna Pandurang Kode d/hs Arvind Shrikrishna Kode and Others
Bombay High Court · (1997) 1 BomCR 83 : (1996) 98 BOMLR 154
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 31EPresidency Small Cause Courts Act, 1882 — Section 42A, 46