High Courts14 Aug 1996
Textile Corporation of Marathwada Vs Prabhakar Balajirao Deshpande and another
Bombay High Court · (1997) 4 BomCR 18 : (1997) 2 LLJ 466
Bombay Industrial Relations Act, 1946 — Section 78, 79
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,429 of 3,665
High Courts14 Aug 1996
Kotak and Co. Vs Union of India
Bombay High Court · (1997) 92 ELT 480
Customs Act, 1962 — Section 46
High Courts14 Aug 1996
Babu Bhika Jadhav Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 3952
Criminal Procedure Code, 1973 (CrPC) — Section 147, 148, 149, 302, 313Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 303
High Courts13 Aug 1996
Indian Labour Organisation and Others Vs D.H. Deshmukh, Presiding Officer, 6Th Labour Court, Bombay and Others
Bombay High Court · (1996) 74 FLR 2449 : (1998) 3 LLJ 512
Industrial Disputes Act, 1947 — Section 27Minimum Wages Act, 1948 — Section 16, 2, 20, 21, 22, 22
High Courts12 Aug 1996
S.C. Brothers, Bombay Vs Sarva Shramik Sangh and Another
Bombay High Court · (1996) 74 FLR 2461 : (1998) 3 LLJ 1149
Industrial Disputes Act, 1947 — Section 2, 33, 33(3), 33(4)
High Courts12 Aug 1996Allowed
Shivram and Another Vs Tukaram Age and Another
Bombay High Court · (1997) 4 BomCR 291
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 7
High Courts10 Aug 1996
Vijayraj Jivraj Solanki Vs Union of India and others
Bombay High Court · (1996) 98 BOMLR 811 : (1996) CriLJ 3957 : (1997) 1 MhLj 454
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts09 Aug 1996
Suresh Pandurang Tigare Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 157
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323
High Courts09 Aug 1996Dismissed
Shri Yama Tukaram Mahar and Another Vs Shri Ramchandra Damu Choudhari and Others
Bombay High Court · (1997) 3 BomCR 150
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 73(3), 74Mamlatdars Court Act, 1906 — Section 21, 23
High Courts08 Aug 1996
Maharashtra General Kamgar Union Vs Cipla Limited and Others
Bombay High Court · (1997) 2 BomCR 171 : (1997) 1 LLJ 933 : (1997) 1 MhLj 201
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7Factories Act, 1948 — Section 46
High Courts08 Aug 1996
Deepak Dwarkasingh Chhabria Vs Union of India and another
Bombay High Court · AIR 1997 Bom 181 : (1996) 2 MhLj 877
Constitution of India, 1950 — Article 14, 21, 226, 32Passports Act, 1967 — Section 10(3), 22, 6(2), 8Penal Code, 1860 (IPC) — Section 109, 120, 12B, 21
High Courts08 Aug 1996Allowed
Rajaram Patil Vs The State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 98
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 55
High Courts08 Aug 1996Allowed
Mahadu Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 BomCR 117
Constitution of India, 1950 — Article 16, 30Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 10A, 3
High Courts07 Aug 1996
Vijay Changdeo Patil Vs Satish Sahney, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1997) 1 ALT(Cri) 11 : (1997) CriLJ 185
National Security Act, 1980 — Section 10, 11, 3
High Courts07 Aug 1996
The East India Hotels Ltd. Vs Syndicate Bank
Bombay High Court · (1997) 1 BomCR 234
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 47Specific Relief Act, 1963 — Section 34, 38, 41, 6(1), 6(4)
High Courts07 Aug 1996
Gajanan Maharaj Sansthan Vs Union of India (UOI)
Bombay High Court · (1998) 3 LLJ 831
Industrial Disputes Act, 1947 — Section 2
High Courts07 Aug 1996
Maharashtra State Co-operative marketing Federation Ltd., Bombay Vs Indian Bank, Bombay
Bombay High Court · AIR 1997 Bom 186 : (1996) 2 MhLj 925
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, Order 37 Rule 5, Order 37 Rule 6
High Courts07 Aug 1996
Francisco Joao Gil Barreto Vs Shri Filipe Gama
Bombay High Court · (1997) 99 BOMLR 59
Stamp Act, 1899 — Section 35
High Courts07 Aug 1996
Veneela Tilak Vs Shahasane, Assistant Collector of Customs and Others
Bombay High Court · (1996) 98 BOMLR 634 : (1997) 2 MhLj 337
Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 152Customs Act, 1962 — Section 100, 101, 102, 135Foreign Exchange Regulation Act, 1973 — Section 34
High Courts06 Aug 1996Partly Allowed
Ligia G. Godinho Vs Speaker, Legislative Assembly
Bombay High Court · (1997) 75 FLR 915 : (1998) 3 LLJ 970