High Courts13 Sept 1996
OCEANIC INVESTMENT LTD. Vs ASSISTANT COMMISSIONER INCOME TAX.
Bombay High Court · (1997) 57 TTJ 549
Income Tax Act, 1961 — Section 2(11), 50
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,426 of 3,665
High Courts12 Sept 1996
Bombay Gas Public Ltd. Vs Laxman Dhaku and Others
Bombay High Court · (1997) 75 FLR 125 : (1997) 1 LLJ 1209
Industrial Disputes Act, 1947 — Section 2, 33(2)
High Courts12 Sept 1996Dismissed
Bhauji Lande and Others Vs Western Coal Fields Limited
Bombay High Court · (1997) 99 BOMLR 298 : (1997) 2 MhLj 315
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 27, 28, 4, 9COMPANIES ACT, 1956 — Section 58A, 642Employees State Insurance Act, 1948 — Section 68, 75, 96
High Courts11 Sept 1996Allowed
Yogini @ Mona Avinash Nath Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 379
Constitution of India, 1950 — Article 14, 15, 226
High Courts11 Sept 1996Dismissed
Dr. P. Navin Kumar and Others Vs The Bombay Municipal Corporation and Others
Bombay High Court · (1997) 1 BomCR 652
Bombay Municipal Corporation Act, 1888 — Section 252, 252, 351, 351, 61Development Control Regulations for Greater Bombay, 1991 — Section 64Environment (Protection) Rules, 1986 — Rule 5
High Courts11 Sept 1996Allowed
The Union of India (UOI) and Others Vs Muhammad Masud Muhammad Mahsin Bhaiji and Others
Bombay High Court · (1997) 2 BomCR 314
Bombay Land Revenue Code, 1879 — Section 35, 37Bombay Land Revenue Rules, 1921 — Rule 7A, 7B, 7CBombay Salt Act, 1890 — Section 17, 3
High Courts11 Sept 1996
Ramesh Ganpatrao Wankhede Vs The Works Manager, Central Workshop, Maharashtra State, Road Transport Corporation
Bombay High Court · (1998) 1 BomCR 752
Bombay Industrial Relations Act, 1946 — Section 35Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts11 Sept 1996
Union of India Vs Mehta Construction Co.
Bombay High Court · (1997) 2 BomCR 108
High Courts10 Sept 1996
Chief Executive Officer, Zilla Parishad, Beed Vs Ulhas Damodhar Thigler
Bombay High Court · (1997) 2 LLJ 1130
Industrial Disputes Act, 1947 — Section 30(2)
High Courts10 Sept 1996
Smt. Virbala K. Kewalram and Others Vs Shri Ramchand Lalchand and Others
Bombay High Court · (1997) 1 BomCR 414
Bombay Public Trusts Act, 1950 — Section 19, 70ABombay Public Trusts Rules, 1951 — Rule 7
High Courts10 Sept 1996
The State of Maharashtra Vs Irphan Khudada Bardi and Others
Bombay High Court · (1997) 1 BomCR 584
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 378Evidence Act, 1872 — Section 3, 59, 8Penal Code, 1860 (IPC) — Section 149, 302, 304, 34
High Courts10 Sept 1996
Suresh Jayantilal Ajmera and Others Vs Rasiklal Gokaldas Ajmera and Others
Bombay High Court · AIR 1997 Bom 279 : (1997) 2 BomCR 30 : (1997) 1 MhLj 327
Arbitration Act, 1940 — Section 12, 19, 25, 28, 39
High Courts10 Sept 1996
Suresh Jayantilal Ajmera and others Vs Rasiklal Gokaldas Ajmera and others
Bombay High Court · AIR 1997 Bom 279 : (1997) 2 BomCR 30 : (1997) 1 MhLj 327
Arbitration Act, 1940 — Section 12, 19, 25, 28, 39
High Courts09 Sept 1996Dismissed
Mhaiskar K.G. Vs Bank of Maharashtra
Bombay High Court · (1996) 4 BomCR 480 : (1996) 98 BOMLR 656 : (1998) 3 LLJ 851 : (1997) 2 MhLj 393 : (1996) 2 MhLj 664
Constitution of India, 1950 — Article 226
High Courts09 Sept 1996
Mannlal Yadao Vs Presiding Officer, Second Labour Court and another
Bombay High Court · (1998) 1 BomCR 119
Bombay Industrial Relations Act, 1946 — Section 78Constitution of India, 1950 — Article 277, 311(1)Industrial Disputes Act, 1947 — Section 11
High Courts06 Sept 1996Allowed
Dada @ Ashok Bajarang Mohite Vs The State of Maharashtra
Bombay High Court · (1997) 1 BomCR 496
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 114, 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 302
High Courts06 Sept 1996
Mohan Vithal Takire Vs Satish Sahney and others
Bombay High Court · (1997) CriLJ 635
Constitution of India, 1950 — Article 21, 22(5), 226
High Courts06 Sept 1996
Bhaskar Pandurang Prabhu Desai and others Vs Gajanan Arjun Salgaonkar and others
Bombay High Court · AIR 1997 Bom 177
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 58(2), 85ACivil Procedure Code, 1908 (CPC) — Section 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7, 7A
High Courts06 Sept 1996
Smt. Ganga Coelho and others Vs Smt. Neena Pinto and others
Bombay High Court · AIR 1997 Bom 252
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58(2), 7, 85A
High Courts06 Sept 1996
Bhavlal Shankar Mahajan Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 3060 : (1997) 2 MhLj 709
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391