High Courts03 Feb 1996
Madhukar Awadhutroa Taide and others Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 4025
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 323, 325, 326, 335
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 35 of 37
High Courts03 Feb 1996Allowed
Taher Ali and Others Vs Shri Shivaji Education Society and Others
Bombay High Court · (1996) 4 BomCR 333 : (1996) 98 BOMLR 37 : (1996) 1 MhLj 931
Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 1996
Gorakash Kudake and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 361
High Courts01 Feb 1996
Chandrakant Vallabhadas Gujarathi Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 249 : (1996) 1 MhLj 838
Bombay General Clauses Act, 1904 — Section 16Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 308, 79
High Courts31 Jan 1996
Smt. Asha Anil Deshmukh Vs Anil Mahadeorao Deshmukh and another
Bombay High Court · (1996) 2 CivCC 625 : (1996) CriLJ 2751 : (1996) 2 DMC 325 : (1996) 2 MhLj 471 : (1996) 3 RCR(Criminal) 464
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 482Evidence Act, 1872 — Section 44
High Courts30 Jan 1996
Larsen and Toubro Ltd. Vs Union of India and Others
Bombay High Court · (1996) 64 ECR 523 : (1996) 84 ELT 413
Constitution of India, 1950 — Article 226
High Courts30 Jan 1996Allowed
Pradip Gulabrao Pawar and Others Vs The State of Maharashtra
Bombay High Court · (1996) 3 BomCR 420 : (1996) 2 MhLj 221
Constitution of India, 1950 — Article 243NMaharashtra Municipalities Act, 1965 — Section 55Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 57(1)
High Courts30 Jan 1996
Hirdanbai and others Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 2585
Penal Code, 1860 (IPC) — Section 315, 34
High Courts30 Jan 1996Allowed
State of Maharashtra and another Vs Nathusingh Bhagwantsingh Chandel
Bombay High Court · (1996) 01 BOM CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 52
High Courts29 Jan 1996
Maharashtra State Board of Secondary and Higher Secondary Education, Nagpur Divisional Board, Nagpur and 3 ors. Vs Avinashkumar Baliram Bhaisare and Others
Bombay High Court · (1996) 74 FLR 2426
High Courts29 Jan 1996
Iqbal Mohammed Memon Vs State Of Maharashtra
Bombay High Court · (1996) CriLJ 2418 : (1997) 1 MhLj 790
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8
High Courts25 Jan 1996
Shahadabi M. Isak Vs Abdul Ajij Abdul Latif and others
Bombay High Court · (1996) CriLJ 1812
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts25 Jan 1996
Pralhad Dyanoba Gajbhiye Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 338 : (1996) CriLJ 2558
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Jan 1996
P.K. Ramkrishna and others Vs Neelkanth M. Kamble and another
Bombay High Court · (1996) 5 BomCR 438 : (1996) CriLJ 2119 : (1996) 2 MhLj 328
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 114, 166, 409, 418
High Courts24 Jan 1996Dismissed
Communidade de Boma Vs State of Goa and Another
Bombay High Court · (1996) 5 BomCR 228
Evidence Act, 1872 — Section 3, 59, 61Land Acquisition Act, 1894 — Section 18, 22, 23
High Courts23 Jan 1996
Padmakar Balkrishna Samant and others Vs State of Maharashtra and others
Bombay High Court · (1996) 3 BomCR 528 : (1996) CriLJ 2476
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Evidence Act, 1872 — Section 123
High Courts23 Jan 1996
Satwa Wakode Vs The State of Maharashtra
Bombay High Court · (1996) CriLJ 4028 : (1997) 1 RCR(Criminal) 136
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498A, 506, 75
High Courts23 Jan 1996Dismissed
Anilkumar Indarpal Seth Vs Union of India (UOI)
Bombay High Court · (1997) 1 BomCR 284
Arbitration Act, 1940 — Section 30Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)Evidence Act, 1872 — Section 115
High Courts23 Jan 1996Dismissed
Jalgaon Zilla Kala Adhyapak Sangh and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 237
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 5(2)