COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,425 of 3,665

High Courts27 Sept 1996Allowed

Abdulhussein Noorooddin Kagajwalla and Another Vs Messrs Maharashtra Industries and Another

Bombay High Court · (1997) 2 BomCR 246

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15A, 28, 5(8), 8A

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High Courts25 Sept 1996

Sharavan Baburao Dinkar and etc. Vs N.B. Hirve, Additional Inspector of Police and others

Bombay High Court · (1997) 2 BomCR 51 : (1996) 98 BOMLR 824 : (1997) CriLJ 617 : (1997) 1 MhLj 412

Constitution of India, 1950 — Article 226, 227(2), 50Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 154, 155, 156Penal Code, 1860 (IPC) — Section 380, 425, 488

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High Courts25 Sept 1996Allowed

Jagdishsingh Deonandansingh Vs Feku Jamnaprasad Yadav and Others

Bombay High Court · (1997) 4 ALLMR 192 : (1997) 1 BomCR 457 : (1997) 2 MhLj 128

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10Specific Relief Act, 1963 — Section 4, 42

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High Courts25 Sept 1996

Sharad Shankarrao Mane and etc. Vs Ashabai Shripati Mane

Bombay High Court · AIR 1997 Bom 275 : (1997) 2 BomCR 12

Succession Act, 1925 — Section 263

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High Courts25 Sept 1996

Rajendra Pathare and others Vs State of Maharashtra and another

Bombay High Court · (1998) 1 BomCR 548 : (1997) 2 MhLj 741

Evidence Act, 1872 — Section 101Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2

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High Courts25 Sept 1996Dismissed

Amar Vijay Merchant and Others Vs Pushpakumar M.D. Thackerey and Others

Bombay High Court · (1997) 4 ALLMR 133 : (1997) 2 BomCR 389 : (1997) 2 MhLj 407

Bombay Public Trusts Act, 1950 — Section 50Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 51, 92

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High Courts24 Sept 1996

M/s. Sails India Vs Mrs. Rita M. Rupani

Bombay High Court · AIR 1997 Bom 247 : (1997) 2 BomCR 151 : (1997) 2 MhLj 269

Bombay General Clauses Act, 1904 — Section 13Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Evidence Act, 1872 — Section 3, 4

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High Courts21 Sept 1996Dismissed

Sau. Minakshi Murlidhar Ghodke and Others Vs The Additional Commissioner, Nashik Division and Others

Bombay High Court · (1997) 1 BomCR 422

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High Courts21 Sept 1996

Rajaram Raghunath Darekar and Others Vs The State of Maharashtra

Bombay High Court · (1997) 2 BomCR 96

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 235, 313Evidence Act, 1872 — Section 101, 105, 3, 45Penal Code, 1860 (IPC) — Section 101, 302, 304, 325, 34

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High Courts21 Sept 1996

Minhas Steels Ltd. and another Vs Punjab and Sind Bank and others

Bombay High Court · (1997) 4 ALLMR 350 : (1997) 3 BomCR 522 : (1998) 94 CompCas 21 : (1997) 2 MhLj 480

Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 3

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High Courts21 Sept 1996Allowed

Sheela Ramesh Kini and Another Vs Union of India (UOI) and Others

Bombay High Court · (1997) BomCR(Cri) 304

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 159

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High Courts20 Sept 1996Dismissed

Inspector General of Police Vs Sayed Adam

Bombay High Court · (1998) 79 FLR 68 : (1998) 3 LLJ 1012

Motor Vehicles Act, 1939 — Section 110AA

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High Courts20 Sept 1996

Municipal Mazdoor Union Vs Municipal Commissioner and Others

Bombay High Court · (1997) 75 FLR 409 : (1997) 2 LLJ 309

Constitution of India, 1950 — Article 226

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High Courts20 Sept 1996Allowed

Sangli District Co-operative Bank Ltd. Vs D.K. Patil and Others

Bombay High Court · (1998) 3 LLJ 1083

Bombay Industrial Relations Act, 1946 — Section 3(13), 42(4)

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High Courts19 Sept 1996Allowed

Austin Anton Decuna Vs The State of Maharashtra

Bombay High Court · (1997) 1 BomCR 565

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 363, 376(2)

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High Courts19 Sept 1996

Manohar Zilape and another Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 BomCR 114

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 13(3), 17(1), 17(2)Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings)and (Amendment) Amendment Act, 1975 — Section 5

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High Courts19 Sept 1996