Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5)Constitution of India, 1950 — Article 141Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56, 59

Read judgment

High Courts04 Oct 1996Dismissed

Ramesh Ramrao Hate Vs Parvez B. Bhesania

Bombay High Court · (1997) 2 BomCR 407 : (1996) 98 BOMLR 784

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2), 31FEvidence Act, 1872 — Section 3, 4

Read judgment

High Courts03 Oct 1996

Pravinkumar Kailashchandra Shukla And Others Vs State of Maharashtra

Bombay High Court · (1997) CriLJ 577 : (1997) 2 MhLj 136

Penal Code, 1860 (IPC) — Section 34, 392, 393, 397

Read judgment

High Courts03 Oct 1996

Stock Holding Corporation of India Ltd. and another Vs Bharat Petroleum Corporation Ltd.

Bombay High Court · (1998) 91 CompCas 862

Companies Act, 1956 — Section 10F, 153, 187C, 187C(3), 617Securities Contracts (Regulation) Act, 1956 — Section 22A(4), 22A(6)

Read judgment

High Courts03 Oct 1996

Gondia Bidi Leaves Contractors Association Vs Union of India and others

Bombay High Court · (1998) 229 ITR 388

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 206C, 206C, 44AC, 44AC

Read judgment

High Courts03 Oct 1996

Yeshwant Bandhkam Majur Sahakari Society Ltd. Vs Assistant Registrar of Co-op. Societies and another

Bombay High Court · (1998) 3 ALLMR 837 : (1998) 1 BomCR 590

Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Oct 1996

Capt. Suprabha Joel Gaikwad Vs Dr. Joel Soloman Gaikwad

Bombay High Court · AIR 1997 Bom 171 : (1997) 2 BomCR 403 : (1997) 1 DMC 306

Divorce Act, 1869 — Section 18, 19(i), 20

Read judgment

High Courts03 Oct 1996Dismissed

Vithoba Ravaji Mankar Vs Shri Digambar Gaba Choudhari and Others

Bombay High Court · (1997) 3 ALLMR 451 : (1997) 3 BomCR 507

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Evidence Act, 1872 — Section 3, 58

Read judgment

High Courts03 Oct 1996

Thane Zilla Shramik Zopadpatti Sudhar Sangh and Others Vs The Thasildar and Others

Bombay High Court · (1997) 99 BOMLR 401

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 50, 51

Read judgment

High Courts01 Oct 1996Dismissed

Narsinh Mahadeo Taklikar Vs The Solapur Municipal Corporation and Another

Bombay High Court · (1997) 2 BomCR 357

Bombay Provincial Municipal Corporations Act, 1949 — Section 78Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 5, 6(1), 8(4)

Read judgment

High Courts01 Oct 1996Allowed