COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,432 of 3,665

High Courts22 Jul 1996

Manubhai Pragji Vashi Vs State of Maharashtra and others

Bombay High Court · (1997) 1 BomCR 35 : (1996) CriLJ 3910 : (1996) 2 MhLj 615

Constitution of India, 1950 — Article 129, 142, 215Contempt of Courts Act, 1971 — Section 10, 14, 2, 23

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High Courts22 Jul 1996Allowed

Bhagirath Bhaurao Kanade Vs The State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 168 : (1997) 2 MhLj 29

Evidence Act, 1872 — Section 3, 32, 45Penal Code, 1860 (IPC) — Section 302

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High Courts20 Jul 1996

Shri S.V. Salgaocar and another Vs Special Land Acquisition Officer and another

Bombay High Court · (1998) 1 BomCR 392

Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18Land Acquisition Act, 1894 — Section 11, 18

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High Courts20 Jul 1996

Upaso Kustha Prabhu Dessai and others Vs Dattu Shanu Prabhu Dessai and others

Bombay High Court · (1998) 1 BomCR 389

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 3, Order 8 Rule 10Evidence Act, 1872 — Section 3

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High Courts20 Jul 1996

Fulsing Ramsingh Rajput and another Vs Durgabai Rajput

Bombay High Court · AIR 1997 Bom 201 : (1998) 2 BomCR 453 : (1996) 2 CivCC 535 : (1996) 2 MhLj 770

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Succession Act, 1956 — Section 22, 23Limitation Act, 1963 — Article 110, 65

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High Courts19 Jul 1996

Milan Sarcanski Vs The State

Bombay High Court · (1997) CriLJ 2028

Evidence Act, 1872 — Section 27, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50

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High Courts19 Jul 1996

Shri Anand Patwardhan Vs The Union of India (UOI) and Others

Bombay High Court · AIR 1997 Bom 25 : (1997) 1 BomCR 90 : (1996) 98 BOMLR 794 : (1996) 2 MhLj 685

Constitution of India, 1950 — Article 19(1), 226

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High Courts19 Jul 1996Dismissed

Oriental Containers Ltd. Vs Engineering Workers'' Association and Others

Bombay High Court · (1998) 3 LLJ 95

Industrial Disputes Act, 1947 — Section 17B

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High Courts19 Jul 1996Dismissed

Harishchandra Narayan Maurya Vs Rajendraprasad Dargahi Varma

Bombay High Court · (1997) 1 BomCR 28 : (1997) 2 CivCC 391 : (1997) 3 MhLj 437

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Evidence Act, 1872 — Section 3, 59

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High Courts19 Jul 1996Dismissed

Smt. Ninette Proenca Vs State of Goa and Others

Bombay High Court · (1997) 1 BomCR 336

Constitution of India, 1950 — Article 226Goa, Daman and Diu School Education Rules, 1986 — Rule 75, 78, 81(1)

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High Courts19 Jul 1996

State Bank of India Vs Sohanlal Babulal Jain

Bombay High Court · AIR 1997 Bom 34 : (1997) 1 BomCR 88 : (1996) 2 MhLj 647

Presidency Towns Insolvency Act, 1909 — Section 9

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High Courts19 Jul 1996

Anand Patwardhan Vs The Union of India and others

Bombay High Court · AIR 1997 Bom 25 : (1997) 1 BomCR 90 : (1996) 98 BOMLR 794 : (1996) 2 MhLj 685

Cinematograph Act, 1918 — Section 5BConstitution of India, 1950 — Article 19(1), 21, 226, 25

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High Courts19 Jul 1996Allowed

Embicha Bawa Basheer Ahmed Vs The State of Maharashtra and Others

Bombay High Court · (1996) 4 BomCR 512 : (1996) 98 BOMLR 489 : (1996) 2 MhLj 900

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts18 Jul 1996

Jolly Steel Industries Pvt. Ltd. Vs Steel Gupta Industries

Bombay High Court · (1997) 1 BomCR 192

Civil Procedure Code, 1908 (CPC) — Section 148A, 151, 96Contract Act, 1872 — Section 10, 74

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High Courts18 Jul 1996

Shri Joao Mariano Fernandes Vs State of Goa and Another

Bombay High Court · (1997) 1 BomCR 343

Evidence Act, 1872 — Section 3Land Acquisition Act, 1894 — Section 4, 5

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High Courts18 Jul 1996

Maharashtra General Kamgar Union Vs Vazir Glass Works Ltd. and Others

Bombay High Court · (1997) 75 FLR 180 : (1998) 3 LLJ 231

Industrial Disputes Act, 1947 — Section 15, 23, 25(N), 25(O), 25(O)(5)

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High Courts18 Jul 1996

Lamin Bojang Vs State of Maharashtra

Bombay High Court · (1996) 4 BomCR 524 : (1996) 98 BOMLR 148 : (1997) CriLJ 513 : (1997) 2 RCR(Criminal) 294

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 42(1), 42(2)

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High Courts18 Jul 1996

Ardeshir P. Banaji Vs Union of India and others

Bombay High Court · AIR 1997 Bom 68 : (1997) 1 BomCR 107 : (1996) 2 MhLj 737

Bombay Land Requisition Act, 1948 — Section 6(4)Constitution of India, 1950 — Article 14, 226Defence of India Act, 1971 — Section 2(1)

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High Courts18 Jul 1996

Jagannath Girhe and another Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 363

Bombay Prohibition Act, 1949 — Article 85(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 200, 202

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High Courts17 Jul 1996

Govind Ramchandra Jadhav Vs The State of Maharashtra

Bombay High Court · (1997) 1 BomCR 148 : (1997) BomCR(Cri) 241 : (1996) CriLJ 4186

Penal Code, 1860 (IPC) — Section 300, 302, 84

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