High Courts23 Jan 1996
Bombay Mill Owners Association Vs Union of India
Bombay High Court · (1996) 83 ELT 278
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 36 of 37
High Courts22 Jan 1996
Mahindra and Mahindra Ltd. and Another Vs State Of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 439 : (1996) 74 FLR 2164 : (1997) 1 LLJ 900 : (1996) 2 MhLj 21
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 12, 7Industrial Disputes Act, 1947 — Section 2
High Courts22 Jan 1996
Life Insurance Corporation of India Vs John Anton D''souza and Others
Bombay High Court · (1996) 3 BomCR 235 : (1996) 73 FLR 1166 : (1997) 1 LLJ 443 : (1996) 2 MhLj 55
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 10, 11, 3, 7(2), 9
High Courts22 Jan 1996
Dilip Borkar Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1911 : (1997) 1 MhLj 90
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 Jan 1996
M/s. Maharashtra Distilleries Limited Vs The Municipal Corporation, Aurangabad
Bombay High Court · AIR 1996 Bom 272 : (1996) 3 BomCR 646 : (1996) 98 BOMLR 311 : (1996) 1 MhLj 874
Bombay Denatured Spirit Rules, 1959 — Rule 2(2)Bombay Provincial Municipal Corporations Act, 1949 — Section 2(10), 458
High Courts22 Jan 1996Dismissed
Somras Distillers Vs State of Maharashtra and Others
Bombay High Court · (1996) 4 BomCR 303 : (1996) 98 BOMLR 189 : (1996) 1 MhLj 782
Bombay Prohibition Act, 1949 — Section 143(2)Maharashtra Country Liquor Rules, 1973 — Rule 6
High Courts22 Jan 1996
The General Employees'' Association Vs Union of India and Others
Bombay High Court · (1996) 3 BomCR 512 : (1997) 1 LLJ 538
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)Factories Act, 1948 — Section 2, 46
High Courts19 Jan 1996Allowed
Gurucharansing Hardayalsing Sethi Vs Narhari Laxman Shinde and Others
Bombay High Court · (1997) ACJ 372 : (1996) 4 BomCR 298 : (1996) 98 BOMLR 184 : (1996) 1 MhLj 869
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 9 Rule 13, 115, 115, 141Maharashtra Motor Vehicles Rules, 1989 — Rule 276Motor Vehicles Act, 1988 — Section 166, 168, 175
High Courts18 Jan 1996
Rashtrapal Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 254 : (1996) CriLJ 2336
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Jan 1996Allowed
Government of Goa Vs Jagannath Vamon Khalap (since deceased by his L.Rs.)
Bombay High Court · (1996) 2 BomCR 714
Evidence Act, 1872 — Section 3, 45, 61Land Acquisition Act, 1894 — Section 18, 23, 24, 4(1), 54
High Courts18 Jan 1996
Prataprai Trambaklal Mehta Vs Jayant Nemchand Shah and Other etc.
Bombay High Court · AIR 1996 Bom 296 : (1996) 3 BomCR 373 : (1996) 98 BOMLR 301 : (1996) 2 MhLj 885
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Limitation Act, 1963 — Article 129
High Courts18 Jan 1996Dismissed
Municipal Corporation of Greater Bombay and Another Vs Atlanta Construction Company (India) Ltd. and Another
Bombay High Court · (1996) 3 BomCR 351 : (1996) 98 BOMLR 448 : (1996) 2 MhLj 69
Arbitration Act, 1940 — Section 17, 30Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73
High Courts18 Jan 1996
Ramesh Ambadasrao Joshi Vs State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 173 : (1996) 2 LLJ 1216
High Courts17 Jan 1996
Prakash Murlidhar Dalal Vs Tata Engineering and Locomotive Co. Ltd. and Others
Bombay High Court · (1996) 4 BomCR 269 : (1996) 73 FLR 1102 : (1996) 1 MhLj 654
Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FF, 25FFATrade Unions Act, 1926 — Section 28, 7
High Courts17 Jan 1996
Amerhsip Management (P) Ltd. and 9 ors. Vs Union of India and Others
Bombay High Court · (1996) 86 ELT 15
Customs Act, 1962 — Section 2(18), 2(22), 2(38), 54, 86(2)
High Courts17 Jan 1996
Umesh Bapusaheb Chaugule Vs The Special Land Acquisition Officer No. 10 and Others
Bombay High Court · (1996) 3 BomCR 287 : (1996) 98 BOMLR 442 : (1996) 1 MhLj 584
Land Acquisition Act, 1894 — Section 11, 11A, 4(1), 6(2)Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 16
High Courts16 Jan 1996Partly Allowed
Shri Sadguru R. Kolmule Vs Dy. Collector of North Goa Division
Bombay High Court · (1996) 2 BomCR 711 : (1996) 98 BOMLR 965
Evidence Act, 1872 — Section 3, 45, 61Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(1A), 23(2)
High Courts16 Jan 1996Allowed
Smt. Basantibai (since deceased by her L.R.) Vs Narayan Kisan Khadasane, (since deceased by his L.Rs.)
Bombay High Court · (1996) 4 BomCR 267 : (1996) 1 MhLj 598
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 54(1)Constitution of India, 1950 — Article 226
High Courts15 Jan 1996
Swami Attah alias Rapheal Alfandary Vs Mrs. Thrity Poonawalla
Bombay High Court · AIR 1996 Bom 257 : (1996) 2 BomCR 691 : (1996) 98 BOMLR 321 : (1996) 1 MhLj 603
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2Constitution of India, 1950 — Article 254Evidence Act, 1872 — Section 52, 60, 92
High Courts12 Jan 1996
Goa Plast Pvt. Ltd. Vs Shri Chico Ursula D''souza
Bombay High Court · (1996) 2 CivCC 551 : (1996) CriLJ 2344 : (1996) 3 RCR(Criminal) 404
Evidence Act, 1872 — Section 114, 115Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142(a), 8Penal Code, 1860 (IPC) — Section 420