High Courts30 Oct 1996Dismissed
Smt. Maria Eduaria Apolonia Gonsalves e Mesquita, (deceased by L.R.''s) Vs Shripad Vishnu Kamat Tarcar and Another
Bombay High Court · (1996) 10 BOM CK 0079
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,420 of 3,665
High Courts30 Oct 1996
Satchidanand Kakodkar and Others Vs Special Land Acquisition Officer and Others
Bombay High Court · (1997) 4 ALLMR 71 : (1997) 99 BOMLR 45
Land Acquisition Act, 1894 — Section 18, 23, 28, 34, 4
High Courts29 Oct 1996
Bajirao Rajaram Patil Vs Maharashtra State Co-operative Bank Ltd. and Another
Bombay High Court · (1997) 2 BomCR 577 : (1996) 98 BOMLR 702 : (1997) 75 FLR 320 : (1997) 1 LLJ 781 : (1997) 1 MhLj 526
Trade Unions Act, 1926 — Section 2, 20, 21, 26, 28
High Courts29 Oct 1996
Gosalia Shipping Pvt. Ltd., Goa and Another Vs Regional Provident Fund Commissioner, Goa and Anr
Bombay High Court · (1997) 3 ALLMR 642 : (1997) 75 FLR 609 : (1997) 2 LLJ 38
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 7Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts29 Oct 1996
Transport and Dock Workers Union and Another Vs Chowgule Steamships Ltd. and Another
Bombay High Court · (1997) 4 BomCR 33 : (1997) 3 BOMLR 387 : (1997) 1 MhLj 574
Factories Act, 1948 — Section 31, 51, 54, 55, 56Industrial Disputes Act, 1947 — Section 9
High Courts29 Oct 1996Dismissed
Anil Lala Soundade Vs The State of Maharashtra and Another
Bombay High Court · (1997) 2 BomCR 156
Constitution of India, 1950 — Article 21Prisoners Act, 1900 — Section 31E
High Courts29 Oct 1996Dismissed
Anil Lala Soundade Vs State of Maharashtra and another
Bombay High Court · (1997) 2 BomCR 156
Penal Code, 1860 (IPC) — Section 302
High Courts29 Oct 1996Allowed
Bhagirathibai Ramchandra Shelar Vs Hajee Hassen Adamjee Laher
Bombay High Court · (1997) 99 BOMLR 307
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)
High Courts28 Oct 1996Dismissed
Vijayshree Yeshwant Worlikar Vs Maharukh Murad Oomrigar and Another
Bombay High Court · (1997) 1 DMC 108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts25 Oct 1996
Sunil Alias Gotya Vishwanath Masurkar Vs R.D. Tyagi, Commissioner of Police and others
Bombay High Court · (1997) CriLJ 633 : (1997) 3 MhLj 78
Constitution of India, 1950 — Article 22(5), 226
High Courts25 Oct 1996Allowed
Hasan Alam Beg Jamdar Vs Sardari Bagum Usman Dabir and Another
Bombay High Court · (1997) 2 BomCR 573 : (1997) 2 MhLj 173
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts25 Oct 1996
Oil and Natural Gas Corporation Ltd Vs Rt. Hon. Sir Michael Karr and another
Bombay High Court · (1997) 2 BomCR 1
Arbitration Act, 1940 — Section 1, 14, 2, 21, 3Arbitration and Conciliation Act, 1996 — Section 85Civil Procedure Code, 1908 (CPC) — Section 20
High Courts25 Oct 1996Dismissed
State of Maharashtra Vs Ashok Eknath Jadhav
Bombay High Court · (1997) 99 BOMLR 353
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 366, 376, 506
High Courts24 Oct 1996Allowed
Perfect Foundries Pvt. Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 566
Bombay Sales Tax Act, 1959 — Section 15A, 9Constitution of India, 1950 — Article 14, 226
High Courts24 Oct 1996Allowed
Laxmibai Gangaram Bachal and Another Vs Yashwant Moreshwar Rajwade and Others
Bombay High Court · (1997) 99 BOMLR 83
High Courts24 Oct 1996
Commissioner of Income Tax Vs Kantilal Bhaichand and Co.
Bombay High Court · (1997) 92 TAXMAN 240
Income Tax Act, 1961 — Section 256(2), 27(3), 271(1)(c)Wealth Tax Act, 1957 — Section 27(3)
High Courts22 Oct 1996Allowed
Ankush Nivrutti Ghorpade and others Vs State of Maharashtra
Bombay High Court · (1996) 10 BOM CK 0003
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 164, 302
High Courts20 Oct 1996Dismissed
Anant Waman Tare Vs Abdul Rehman Abdul Guffur Antulay and Others
Bombay High Court · (1996) 98 BOMLR 684
Civil Procedure Code, 1908 (CPC) — Section 139Representation of the People Act, 1951 — Section 100, 103, 123, 81, 83
High Courts18 Oct 1996
Pandurang Limbaji Lande Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 762
Evidence Act, 1872 — Section 3, 32, 59, 8, 9Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Oct 1996Allowed
Abdul Gafar Rasoolbhai Memon Vs D.K. Jain and Others
Bombay High Court · (1997) 2 ALT(Cri) 16 : (1997) BomCR(Cri) 350
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)