High Courts12 Feb 1996Dismissed
Shri Damodar Ramnath Alve Vs Shri Gokuldas Ramnath Alve and Others
Bombay High Court · (1997) 4 BomCR 653
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 86
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 34 of 37
High Courts12 Feb 1996
Anant V. Ghaisas Vs Hydraulic and General Engineers Pvt. Ltd. and Others
Bombay High Court · (1996) 74 FLR 1962 : (1998) 3 LLJ 486
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts12 Feb 1996
George Victor Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 3868
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 32
High Courts12 Feb 1996
Ramdas B. Kotian Vs Bank of Baroda and Another
Bombay High Court · (1996) 02 BOM CK 0024
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts12 Feb 1996
Sureshprasad Madhavprasad Shukla Vs Divisional Controller, Msrtc.
Bombay High Court · (1996) 5 BomCR 553 : (1997) 3 LLJ 816 : (1997) 2 MhLj 292
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts09 Feb 1996
Bhoruka Steel Ltd. Vs Fairgrowth Financial Services Ltd.
Bombay High Court · (1997) 89 CompCas 547
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 11(1), 11(2), 16, 17, 22
High Courts09 Feb 1996
Sopan Maruti Thopte and another etc. etc. Vs Pune Municipal Corporation and another Shaikh Abdul Aziz and others Vs Bombay Municipal Corporation and others
Bombay High Court · AIR 1996 Bom 304 : (1996) 1 MhLj 963
Bombay Municipal Corporation Act, 1888 — Section 342, 343, 344, 345, 346Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 260, 264Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts08 Feb 1996
Municipal Corporation of Greater Bombay Vs M/s. Ghanekar Construction Company Pvt. Ltd.
Bombay High Court · (1996) 3 BomCR 697 : (1996) 98 BOMLR 325
Arbitration Act, 1940 — Section 30
High Courts08 Feb 1996
Hamidkhan Vs State of Maharashtra
Bombay High Court · (1997) 1 BomCR 179 : (1997) BomCR(Cri) 235 : (1996) CriLJ 2722 : (1996) 2 MhLj 258
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 41, 42, 43
High Courts07 Feb 1996
Vadilal Embroidery Unit and Another Vs Union of India and Others
Bombay High Court · (1996) 65 ECR 34 : (1996) 85 ELT 235
High Courts07 Feb 1996
Premier Automobile Employees Union Vs K.M. Desai and ors
Bombay High Court · (1996) 5 BomCR 4 : (1996) 73 FLR 1614 : (1998) 3 LLJ 1024
Trade Unions Act, 1926 — Section 11, 13, 8
High Courts07 Feb 1996
Maruti Ganpat Jadhav and others Vs State of Maharashtra and others
Bombay High Court · AIR 1996 Bom 214 : (1996) 3 BomCR 298 : (1996) 98 BOMLR 254 : (1996) 1 MhLj 827
Land Acquisition (Amendment) Act, 1984 — Section 9Land Acquisition Act, 1894 — Section 11, 4, 6
High Courts06 Feb 1996
Kamgar Sabha, Bombay Vs Hindustan Ciba Geigy Ltd., Goa and others
Bombay High Court · (1995) 71 FLR 228 : (1997) 3 LLJ 793
Industrial Disputes Act, 1947 — Section 10
High Courts06 Feb 1996
Hanmant Mahajan Thakur and Others Vs State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 384 : (1996) 1 MhLj 859
High Courts06 Feb 1996
Excell Chemicals Pvt. Ltd. and Another Vs Union of India and Another
Bombay High Court · (1996) 3 BomCR 447 : (1996) 98 BOMLR 257 : (1996) 65 ECR 178 : (1996) 85 ELT 225
High Courts05 Feb 1996
Agarwal G.N. Vs Regional Director, E.S.I. Corporation, Bombay
Bombay High Court · (1997) 3 LLJ 819
High Courts05 Feb 1996
Shivendra Sansguiri Vs M/s. Adineo and another
Bombay High Court · (1998) 2 ALD(Cri) 177 : (1997) 1 CompCas 348 : (1996) CriLJ 1816
Negotiable Instruments Act, 1881 (NI) — Section 138, 6
High Courts03 Feb 1996
Neoluxe India (Pvt.) Ltd. Vs Union of India and Others
Bombay High Court · (1996) 84 ELT 416
High Courts03 Feb 1996
The Management, M/s. Reptakos Brett and Co. Ltd. Vs Employees of Petitioner
Bombay High Court · (1996) 4 BomCR 311 : (1997) 1 LLJ 593
Bombay Industrial Relations Act, 1946 — Section 73
High Courts03 Feb 1996
Suvidhe Ltd. Vs Union of India
Bombay High Court · (1996) 82 ELT 177
Central Excises and Salt Act, 1944 — Section 11B, 35F