COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,430 of 3,665

High Courts06 Aug 1996Allowed

Chindha Nathu Gujar Vs Murlidhar Shankar Gune

Bombay High Court · (1997) 3 BomCR 53

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 25(1), 25(2), 29Civil Procedure Code, 1908 (CPC) — Section 100, 103Constitution of India, 1950 — Article 226, 227

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High Courts05 Aug 1996Allowed

Vithal Ramchandra Patil Vs Bhagwat Waman Gaikwad and Others

Bombay High Court · (1997) 4 BomCR 327 : (1996) 98 BOMLR 597 : (1996) 2 MhLj 1064

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, Order 8 Rule 10, Order 8 Rule 5, 151Constitution of India, 1950 — Article 227

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High Courts05 Aug 1996Dismissed

Sitaram Khandelwal Vs Shriram Durgadas Puri

Bombay High Court · (1997) 3 BomCR 145

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 13(1)

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High Courts05 Aug 1996Dismissed

Smt. Suman Uday Bhobe Vs State of Goa

Bombay High Court · (1996) 98 BOMLR 873

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 140, 165, 166

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High Courts05 Aug 1996

Kamlesh Vs State of Maharashtra and another

Bombay High Court · (1996) 98 BOMLR 889 : (1997) CriLJ 1399 : (1997) 1 MhLj 198

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Aug 1996

M.M. Wadia Charitable Hospital Vs Dr. Umakant Ramchandra Warerkar

Bombay High Court · (1997) 75 FLR 814 : (1997) 2 LLJ 549

Industrial Disputes Act, 1947 — Section 10, 2, 25

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High Courts03 Aug 1996Allowed

Shripati Kashinath Ambede and Others Vs The State of Maharashtra

Bombay High Court · (1997) 1 BomCR 621

Evidence Act, 1872 — Section 101, 102Penal Code, 1860 (IPC) — Section 302

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High Courts03 Aug 1996Allowed

Bhujaji Ingole and Others Vs The Additional Commissioner and Others

Bombay High Court · (1997) 4 BomCR 123 : (1997) 2 MhLj 261

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3

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High Courts02 Aug 1996

R.K. Aminbhavi Vs Maharashtra State Electricity Board

Bombay High Court · (1996) 74 FLR 2665

Constitution of India, 1950 — Article 226

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High Courts02 Aug 1996

State of Maharashtra Vs Durga Pawar

Bombay High Court · AIR 1997 Bom 137 : (1997) 3 BomCR 138 : (1997) 2 MhLj 500

Arbitration Act, 1940 — Section 15Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8B, Order 3 Rule 1, Order 3 Rule 4, 2Constitution of India, 1950 — Article 226, 227

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High Courts01 Aug 1996Allowed