Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

Read judgment

High Courts19 Feb 1996Dismissed

Girdharilal Warialdas Mangtani dead through L.Rs Vs Mohd. Younus

Bombay High Court · (1996) 4 BomCR 150 : (1996) 98 BOMLR 214

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3

Read judgment

High Courts19 Feb 1996

Li Taka Pharmaceuticals Ltd. Vs State of Maharashtra and other

Bombay High Court · AIR 1997 Bom 7 : (1996) 4 BomCR 100 : (1998) 91 CompCas 871 : (1996) 2 MhLj 156

Bombay Stamp Act, 1958 — Article 25, 2 , 34Companies Act, 1956 — Section 391, 394, 394(1), 394(2)Constitution of India, 1950 — Article 226 , 261(3)

Read judgment

High Courts16 Feb 1996

Mukund Pinjarkar Vs Sarda Education Trust and Others

Bombay High Court · (1996) 5 BomCR 520

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19(1)Trusts Act, 1882 — Section 47, 48

Read judgment

High Courts16 Feb 1996

Maharashtra State Electricity Board Vs State of Maharashtra and others

Bombay High Court · AIR 1997 Bom 267 : (1997) 3 BomCR 493

Constitution of India, 1950 — Article 14, 162, 226, 227, 300Land Acquisition Act, 1894 — Section 41, 55

Read judgment

High Courts16 Feb 1996

Murlidhar Yadan Tonpe Since Deceased by Heirs And L. Rs. Vs State of Maharashtra and Another

Bombay High Court · (1996) 5 BomCR 166 : (1996) CriLJ 995 : (1996) 1 MhLj 926

Constitution of India, 1950 — Article 12, 14, 16, 226

Read judgment

High Courts15 Feb 1996

Gharban Ali Pour Azadi Shekhar Sareoi Vs Intelligence Officer, Air Intelligence Unit, N.I.P.T., Sahar, Bombay and another

Bombay High Court · (1996) 5 BomCR 535 : (1996) CriLJ 2420 : (1996) 2 MhLj 839

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 439, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50

Read judgment

High Courts15 Feb 1996Dismissed

Sukhraj Bhikchand Jain Vs The State of Maharashtra and Another

Bombay High Court · (1996) 3 BomCR 463 : (1996) 2 MhLj 511

Constitution of India, 1950 — Article 14, 19, 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 94AMaharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1987 — Section 29, 30, 31

Read judgment

High Courts14 Feb 1996

Johnson and Johnson Ltd. Vs Maharashtra General Kamgar Union and others

Bombay High Court · (1996) 5 BomCR 181 : (1997) 2 LLJ 1157

Industrial Disputes Act, 1947 — Section 18

Read judgment

High Courts14 Feb 1996

Mrs. Shobhana Shankar Patil Vs Mrs. Ramchandra Shirodkar and others

Bombay High Court · AIR 1996 Bom 217 : (1996) 3 BomCR 302 : (1996) 1 MhLj 751

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28, 29(1), 49Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 9(2)Civil Procedure Code, 1908 (CPC) — Section 98

Read judgment

High Courts13 Feb 1996