COURT ARCHIVE

Bombay High Court judgments, 1996

729 judgments · page 7 of 37

High Courts15 Oct 1996

Union Territory of Dadra and Nagar Haveli and etc. Vs Fatehsinh Mohansinh Chauhan and another

Bombay High Court · (1997) CriLJ 1976

Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(3), 167(2), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 171, 302

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High Courts15 Oct 1996

Balu Mahadeo Randhir Vs Nabilal Haji Habib Gadiwale and Others

Bombay High Court · (1997) 2 BomCR 462 : (1996) 98 BOMLR 803

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 12(l)Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115, 3

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High Courts15 Oct 1996Dismissed

Jagdish Transport Co. Vs Dhavalu Kakdya Tamba and Others

Bombay High Court · (1997) 99 BOMLR 304

Motor Vehicles Act, 1988 — Section 96

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High Courts15 Oct 1996

Anusaya Patil and Others Vs Maharashtra State Road Transport Corpotration

Bombay High Court · (1997) 99 BOMLR 357

Motor Vehicles Act, 1939 — Section 110B

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High Courts14 Oct 1996Allowed

Anjana Balasaheb Jadhav and Another Vs Sayed Babu Sayed Khaja Peer and Others

Bombay High Court · (1998) ACJ 90

Motor Vehicles Act, 1988 — Section 171

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High Courts14 Oct 1996Dismissed

The Jayabharat Credit Limited Vs Jalgaon Re-Rolling Industries Ltd.

Bombay High Court · (1997) 3 ALLMR 94 : (1997) 99 BOMLR 521

COMPANIES ACT, 1956 — Section 433, 434, 439Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 6

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High Courts14 Oct 1996

Govinddas Mannulal Shroff and others Vs State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 934 : (1996) 98 BOMLR 952

Constitution of India, 1950 — Article 14, 226, 371(2)Maharashtra Universities Act, 1994 — Section 65

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High Courts14 Oct 1996

Govinddas Mannulal Shroff and etc. Vs State of Maharashtra and Others

Bombay High Court · AIR 1997 Bom 114

Constitution of India, 1950 — Article 14, 162, 371(2)Maharashtra Universities Act, 1994 — Section 65

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High Courts11 Oct 1996

The State of Maharashtra and Another Vs Basappa Umanna Birajdar and Others

Bombay High Court · (1996) 10 BOM CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 378(1)Evidence Act, 1872 — Section 3, 45, 59, 61, 9Penal Code, 1860 (IPC) — Section 302, 34

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High Courts11 Oct 1996

New India Assurance Co. Ltd. Vs Gajanan and Others

Bombay High Court · (1998) 1 ACC 101

Motor Vehicles Act, 1988 — Section 140

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High Courts11 Oct 1996

Jayant Madhav Chitale Vs Garware Wall Ropes Ltd. and Others

Bombay High Court · AIR 1997 Bom 126 : (1996) 98 BOMLR 715

Advocates Act, 1961 — Section 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(5), Order 38 Rule 4, Order 9 Rule 13, Order 9 Rule 9, 144Constitution of India, 1950 — Article 226

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High Courts11 Oct 1996