High Courts11 Jul 1996
Shaukatali Ibrahim Rangrez and others Vs Mohommad Siraj and another
Bombay High Court · (1997) CriLJ 1352
Criminal Procedure Code, 1973 (CrPC) — Section 179, 482Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,434 of 3,665
High Courts11 Jul 1996
Kailashpati Kedia Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 681 : (2000) 3 MhLj 650
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 202, 204Penal Code, 1860 (IPC) — Section 409
High Courts11 Jul 1996
M/s. Sardesai Transhippers Pvt. Ltd. and etc. Vs State of Goa and another
Bombay High Court · AIR 1997 Bom 326
Constitution of India, 1950 — Article 165Goa, Daman and Diu Port Rules, 1983 — Rule 38, 40, 43, 54, 64Ports Act, 1908 — Section 6
High Courts10 Jul 1996
Madhavrao Dhupe and Others Vs Vyankatrao Bajirao Bhosale and Others
Bombay High Court · (1997) 2 BomCR 240 : (1996) 98 BOMLR 585
Evidence Act, 1872 — Section 61
High Courts10 Jul 1996
Narayan Kanu Datavale and others Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 138 : (1997) CriLJ 1788
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts09 Jul 1996
Valliappa Harijan Vs State of Goa
Bombay High Court · (1997) BomCR(Cri) 215 : (1997) CriLJ 1484
Penal Code, 1860 (IPC) — Section 324, 342, 376, 506
High Courts09 Jul 1996Dismissed
Vijaysing Deshmukh, through the Power of Attorney holder Vs Sopan Mali, since deceased through L.R. and Others
Bombay High Court · (1997) 3 BomCR 488
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, 151Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 4, 6
High Courts09 Jul 1996
Vilas Laxman Raut Vs Mazgaon Dock Ltd. and Others
Bombay High Court · (1996) 07 BOM CK 0050
Constitution of India, 1950 — Article 226
High Courts09 Jul 1996
Rahul Priyadarshi Doctor Vs Maharashtra State Board of Secondary and Higher Secondary Education, Pune and another
Bombay High Court · AIR 1996 Bom 424 : (1996) 98 BOMLR 5 : (1996) 2 MhLj 697
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 10, Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 2Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Rule 102, 104, 104(3)
High Courts09 Jul 1996
Union Bank of India Vs M/s. J.B. Khanna and Co. and others
Bombay High Court · AIR 1996 Bom 409 : (1996) 98 BOMLR 46
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Contract Act, 1872 — Section 126
High Courts09 Jul 1996
Union Bank of India Vs M/s J.S. Khanna and Co. and others
Bombay High Court · AIR 1996 Bom 409 : (1996) 98 BOMLR 46
Contract Act, 1872 — Section 126
High Courts08 Jul 1996
Narayan Bhandekar Vs State of Maharashtra
Bombay High Court · (1996) 07 BOM CK 0098
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 316
High Courts08 Jul 1996
Rishi Kumar and others Vs Mahesh Chandra Agarwal and others
Bombay High Court · (1997) BomCR(Cri) 852 : (1997) CriLJ 2113
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 190(1), 200, 482
High Courts08 Jul 1996Dismissed
Kamalabai Gujrathi and Others Vs Raziya Begum died her L.Rs. and Others
Bombay High Court · (1997) 4 BomCR 92 : (1997) 2 MhLj 323
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jul 1996Dismissed
Dilip Laxman Bobade Vs The State of Maharashtra and Another
Bombay High Court · (1996) 4 BomCR 651 : (1997) BomCR(Cri) 55 : (1997) 2 MhLj 473
Criminal Procedure Code, 1973 (CrPC) — Section 401Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 511
High Courts05 Jul 1996Dismissed
Laxman Bala Surve and Others Vs Pesh Builders
Bombay High Court · (1997) 1 BomCR 115 : (1996) 2 CivCC 655 : (1996) 2 MhLj 858
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 11
High Courts05 Jul 1996
Ramesh Bhagwan Manjrekar and others Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 126 : (1997) CriLJ 796
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 114, 302, 324, 34
High Courts04 Jul 1996
Governing Body, Nirmal Education Society, Gondia and Another Vs Presiding Officer, School Tribunal, Nagpur and Another
Bombay High Court · (1997) 75 FLR 28 : (1996) 2 MhLj 592
High Courts04 Jul 1996
Arjandas Naraindas Adnani Vs Narsingdas Naraindas Adnani and Others
Bombay High Court · AIR 1997 Bom 20 : (1997) 1 BomCR 509 : (1996) 98 BOMLR 494 : (1996) 2 MhLj 993
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Jul 1996
Viraf Noshir Bilimoria Vs University of Mumbai
Bombay High Court · AIR 1997 Bom 46 : (1997) 1 BomCR 209 : (1996) 2 MhLj 958
Constitution of India, 1950 — Article 226