COURT ARCHIVE

Bombay High Court judgments, 1996

729 judgments · page 8 of 37

High Courts09 Oct 1996Allowed

Shri Baburao Amrutrao Kharekar Vs The State of Maharashtra and Others

Bombay High Court · (1997) 2 BomCR 447

Constitution of India, 1950 — Article 14, 16, 16(1), 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 38

High Courts09 Oct 1996Allowed

Kishore K. Shahani and Others Vs Appropriate Authority, Income Tax Department and Others

Bombay High Court · (1997) 2 BomCR 609

Income Tax Act, 1961 — Section 269UD(1)

High Courts09 Oct 1996

Shri Gajanan Maharaj Sansthan Vs Industrial Tribunal and Others

Bombay High Court · (1997) 75 FLR 826 : (1997) 2 LLJ 256

Industrial Disputes Act, 1947 — Section 2

High Courts09 Oct 1996Allowed

Municipal Corporation of Greater Bombay Vs Janardhan D. Mishra and Others

Bombay High Court · (1997) 4 ALLMR 367 : (1998) 3 LLJ 908

High Courts09 Oct 1996

Ghatge Patil Kamgar Karmachari Sanghatana, Kolhapur Vs State of Maharashtra and Another

Bombay High Court · (1997) 2 BomCR 422 : (1997) 75 FLR 112 : (1997) 2 LLJ 305

Constitution of India, 1950 — Article 14Industrial Employment (Standing Orders) Act, 1946 — Section 2A

High Courts09 Oct 1996

Western Coalfields Limited Vs Vasanji Suchak and others

Bombay High Court · (1998) 1 BomCR 538

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 20, 4Land Acquisition Act, 1894 — Section 23(1), 26, 30(2), 4, 54

High Courts09 Oct 1996

Poonam Investment Company Private Limited Vs Oil and Natural Gas Commission

Bombay High Court · (1997) 2 BomCR 17

Arbitration Act, 1940 — Section 30

High Courts09 Oct 1996Allowed

Black Sea Shipping Company Vs Transocean Shipping Agency Private Limited and Another

Bombay High Court · (1997) 3 BomCR 94

Bombay High Court (Original Side) Rules, 1980 — Rule 801Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 5, 6, 7, 7(1)

High Courts09 Oct 1996

Mohammed Sharif Mohd. Shafi Vs Madni Masji Trust and Others

Bombay High Court · (1997) 99 BOMLR 355

Limitation Act, 1963 — Section 5

High Courts08 Oct 1996

Corn Products Company (India) Limited Vs Ayaz Ghadiya and Another

Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83

Arbitration Act, 1940 — Section 2, 20, 3, 30, 33Limitation Act, 1963 — Article 137

High Courts08 Oct 1996Allowed

Gosai Vs Rampyare Shobran

Bombay High Court · (1997) 99 BOMLR 224

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12

High Courts08 Oct 1996

The State of Maharashtra Vs Abdul Jakir Abdul Dubar Singh and Others

Bombay High Court · (1997) 2 BomCR 111

Criminal Procedure Code, 1973 (CrPC) — Section 215, 235, 378(1), 464(1)Evidence Act, 1872 — Section 114, 3, 45, 9Penal Code, 1860 (IPC) — Section 149, 324, 326

High Courts08 Oct 1996

Corn Products Company (India) Limited Vs Ayaz Ghadiya and another

Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83

Arbitration Act, 1940 — Section 20, 33, 8

High Courts08 Oct 1996Dismissed

Ishwardas and Brothers Vs Additional District Magistrate and Others

Bombay High Court · (1997) 99 BOMLR 91 : (1997) 3 MhLj 552

Partnership Act, 1932 — Section 14, 15

High Courts07 Oct 1996Dismissed

Anant Kulkarni Vs State of Maharashtra and Others

Bombay High Court · (1997) 4 BomCR 515

Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 17(2)

High Courts07 Oct 1996Allowed

Laxmichand Dayabhai (Export) Company Vs Prestige Foods Limited

Bombay High Court · (1997) 3 BomCR 90

Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 80Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 6, 7, 7(1)

High Courts07 Oct 1996

M.M.T.C. Ltd. Vs Kastelli Shipping Corporation of Monrovia

Bombay High Court · (1996) 10 BOM CK 0040

Arbitration Act, 1940 — Section 16, 30

High Courts07 Oct 1996

Ramchandra D. Erande Vs Union of India and Another

Bombay High Court · AIR 1997 Bom 129 : (1997) 2 BomCR 418 : (1997) 1 MhLj 86

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 149

High Courts07 Oct 1996

Prakashnarayan Shaktia Vs Hotel Corporation of India Limited and another

Bombay High Court · (1997) 4 ALLMR 147

Arbitration Act, 1940 — Section 28, 3, 30

High Courts05 Oct 1996

Shri Mahadev Rama Bhonsle and others Vs Central Bank of India and another

Bombay High Court · (1997) 3 ALLMR 372 : (1998) 2 BomCR 244

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 139, 141, 63