COURT ARCHIVE

Bombay High Court judgments, 1996

729 judgments · page 4 of 37

High Courts06 Nov 1996Dismissed

Shri Mohan Narayan Naik and Another Vs Smt. Amalia Fernandes and Others

Bombay High Court · (1997) 4 BomCR 288

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22

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High Courts06 Nov 1996

Shankarprasad Vs Lokmat Newspapers Pvt. Ltd., Nagpur

Bombay High Court · (1997) 3 ALLMR 58 : (1997) 75 FLR 869 : (1997) 2 LLJ 195

Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(6), 17Trade Unions Act, 1926 — Section 28

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High Courts05 Nov 1996Allowed

Harijan Lay Out Sudhar Samiti and Others Vs The State of Maharashtra and Others

Bombay High Court · (1997) 99 BOMLR 434 : (1997) 2 MhLj 98

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21, 226, 32, 47, 48AMaharashtra Land Revenue Code, 1966 — Section 40

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High Courts05 Nov 1996Allowed

Deepchand Venichand Shah (Deceased) By His Legal Heirs Vs Sukhdevi Naneram Pardeshi

Bombay High Court · (1997) 99 BOMLR 199

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 5Constitution of India, 1950 — Article 227

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High Courts04 Nov 1996Allowed

Shankarrao Sakharamji Supare Vs B.J. Loya, Joint Charity Commissioner and Others

Bombay High Court · (1996) 98 BOMLR 710

Advocates Act, 1961 — Section 30

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High Courts04 Nov 1996

Premlata Digambar Rao Deo Vs Principal, St. Philomine''s Convent High School, Nasik Road and Others

Bombay High Court · (1997) 4 ALLMR 377 : (1997) 2 BomCR 591 : (1997) 75 FLR 897 : (1997) 2 LLJ 1050

Payment of Gratuity Act, 1972 — Section 2

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High Courts04 Nov 1996Allowed

Major Amarjit Singh Vs The Union of India (UOI) and Others

Bombay High Court · (1997) 3 ALLMR 430 : (1997) 3 BomCR 619 : (1996) 98 BOMLR 770

Army Act, 1950 — Section 164(2), 63Constitution of India, 1950 — Article 226, 227

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High Courts04 Nov 1996Allowed

Prabhakar Vs Dr. Jamnadas

Bombay High Court · (1997) 99 BOMLR 166

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Nov 1996Dismissed

Fabrica De Igreja De N.S. De Milagres Vs Government of Goa and Another

Bombay High Court · (1996) 98 BOMLR 649

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High Courts02 Nov 1996

State of Maharashtra and etc. Vs Harishchandra Tukaram Awatade

Bombay High Court · (1997) CriLJ 612

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 427

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High Courts01 Nov 1996Dismissed

Shri Shankar Arjun Gaonkar and Others Vs The Co-Operative Tribunal of Goa and Others

Bombay High Court · (1997) 99 BOMLR 721(1)

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High Courts01 Nov 1996

Pascal @ Pasco Kinny Vs Cilina Sybil Kinny and Another

Bombay High Court · (1997) 1 DMC 93

Divorce Act, 1869 — Section 10

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High Courts31 Oct 1996

Smt. Esmeralda Rosario and others Vs Shri Cornelio Pereira and another

Bombay High Court · (1997) 3 ALLMR 328 : (1998) 2 BomCR 324

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 29(4), 4

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High Courts31 Oct 1996Allowed

The State of Maharashtra Vs Sampat Balvant Magar and Others

Bombay High Court · (1997) 2 BomCR 42

Criminal Procedure Code, 1973 (CrPC) — Section 154, 378Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 324

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High Courts31 Oct 1996

K.S. Jhunjhunwala and another Vs Tayebhai Mohammedbhai Bagasapwalla and others

Bombay High Court · (1997) 2 BomCR 584 : (1997) CriLJ 1953 : (1997) 1 MhLj 37

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Constitution of India, 1950 — Article 141Contempt of Courts Act, 1971 — Section 2

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High Courts31 Oct 1996Dismissed