High Courts05 Oct 1996
Hari Shanker Ramaswarup Jaiswal Vs Commissioner of Prohibition and Excise and Others
Bombay High Court · (1996) 98 BOMLR 878
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,424 of 3,665
High Courts05 Oct 1996Partly Allowed
Hindustan Ciba-Geigy Ltd. Vs Suresh A. Kerkar and Others
Bombay High Court · (1997) 4 ALLMR 61 : (1997) 75 FLR 837 : (1998) 3 LLJ 919
High Courts05 Oct 1996Dismissed
New India Assurance Co. Ltd. Vs Smt. Savitribai Tukaram Londhe and Others
Bombay High Court · (1997) ACJ 476 : (1997) 2 BomCR 413 : (1996) 98 BOMLR 722
Motor Vehicles Act, 1939 — Section 110, 92A
High Courts04 Oct 1996
Smt. Emilia Tinoco (deceased by LRs.) Vs Shashikant Naguesh Gad and others
Bombay High Court · AIR 1997 Bom 319 : (1997) 3 ALLMR 13
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
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
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
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)
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
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
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
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
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)
High Courts01 Oct 1996Dismissed
V.R. Maranbasari since deceased, through heir and L/R Shri Ashok Maranbasari Vs Canara Bank
Bombay High Court · (1997) 2 BomCR 442 : (1997) 2 MhLj 604
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12
High Courts01 Oct 1996Dismissed
Anil Nanasaheb Pawar Vs The Union of India (UOI) and Others
Bombay High Court · (1997) 2 BomCR 433
Army Act, 1950 — Section 16, 39, 71Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 58
High Courts30 Sept 1996Dismissed
Shri Tukaram Bango Thakare Vs Shri Nago Padu Kumbhar and Others
Bombay High Court · (1997) 99 BOMLR 404
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts30 Sept 1996Dismissed
Shri Chandrakant Vithal Dalvi Vs Shri R. D. Tyagi and Others
Bombay High Court · (1997) BomCR(Cri) 353
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 3(1), 3(2), 3(3), 3(4), 8(1)
High Courts27 Sept 1996Dismissed
Sonali Devendrakumar Nimal Vs State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 209
Constitution of India, 1950 — Article 14, 15, 16, 341, 342Representation of the People Act, 1950 — Section 20
High Courts27 Sept 1996
Smt. Rajashri Rajendra Shasane Vs Rajendra Babulal Shasane
Bombay High Court · AIR 1997 Bom 65 : (1997) 2 BomCR 264 : (1996) 98 BOMLR 559 : (1997) 1 MhLj 254
Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts27 Sept 1996
Shivraj Vasant Bhagwat Vs Smt. Shevanta Dattaram Indulkar and another
Bombay High Court · (1997) 1 ACC 558 : (1997) ACJ 1014 : AIR 1997 Bom 242 : (1997) 2 BomCR 384 : (1997) 1 MhLj 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96Motor Vehicles Act, 1939 — Section 110B, 95
High Courts27 Sept 1996Allowed
Smt. Ranjana Prashant Rathi Vs The State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 284
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 21, 3