COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,435 of 3,665

High Courts03 Jul 1996

Hind Rubber Industries Pvt. Ltd. Vs Tayebhai Mohammedbhai Bagasarwalla and Others

Bombay High Court · AIR 1996 Bom 389 : (1996) 4 BomCR 414 : (1996) 98 BOMLR 87

Bombay Municipal Corporation Act, 1888 — Section 337, 342, 346, 351, 354ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28(1)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Jul 1996

Nandkishore L. Mehta and Others Vs President of the Income Tax Appellate Tribunal and Another

Bombay High Court · (1997) 93 TAXMAN 633

Income Tax Act, 1961 — Section 254, 255(4)

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High Courts03 Jul 1996Dismissed

The City of Nagpur Municipal Corporation, Nagpur and Another Vs Surendra R. Shiohare

Bombay High Court · (1997) 1 BomCR 520

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 21, 114, 115

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High Courts03 Jul 1996

M/s. Dodsal Limited Vs Krishak Bharati Co-op. Ltd. and Another

Bombay High Court · AIR 1997 Bom 3 : (1997) 1 BomCR 102 : (1999) 96 CompCas 165 : (1996) 2 MhLj 619

Contract Act, 1872 — Section 126

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High Courts03 Jul 1996Dismissed

Shivraya since deceased through LRs. and Others Vs Baswantrao since deceased through LRs. and Others

Bombay High Court · (1997) 2 BomCR 217

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1), 47, 48, 8

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High Courts02 Jul 1996Dismissed

Smt. Usha Dhabekar Vs Prakash Sahakari Griha Nirman Sanstha and Another

Bombay High Court · (1997) 1 BomCR 136

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99, 151

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High Courts02 Jul 1996Dismissed

Shri Shashikant Karbotkar Vs Shri Suresh R. Karbotkar, since deceased, by his legal representatives and Another

Bombay High Court · (1997) 1 BomCR 683

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts02 Jul 1996

Kripasing Sheetalaprasad Srivastav Vs The State of Maharashtra

Bombay High Court · (1996) 4 BomCR 405

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235, 354Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts02 Jul 1996

Stretch Fibres (India) Ltd. Vs Union of India

Bombay High Court · (1997) 68 ECR 405 : (1997) 89 ELT 25

Customs Act, 1962 — Section 27(1), 27(3), 27(4)

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High Courts01 Jul 1996Allowed

Chowgule and Co. Ltd. Vs Rizvi Estates and Hotels Pvt. Ltd. and Another

Bombay High Court · (1997) 4 BomCR 648

Contract Act, 1872 — Section 10, 73, 74Specific Relief Act, 1963 — Section 4, 5

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High Courts01 Jul 1996Allowed

Sheikh Mohammed and Others Vs The Additional Commissioner and Others

Bombay High Court · (1997) 4 BomCR 415 : (1997) 2 MhLj 450

Constitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 7

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High Courts28 Jun 1996Allowed

Smt. Sunita Gopal Rajwani Vs R.H. Mendonca, Commissioner of Police and Others

Bombay High Court · (1996) 06 BOM CK 0053

Constitution of India, 1950 — Article 19, 22(5)National Security Act, 1980 — Section 3(2), 8

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High Courts28 Jun 1996

Maharashtra General Kamgar Union Vs Bharat Petroleum Corporation Ltd. and Others

Bombay High Court · (1998) 3 LLJ 520

Factories Act, 1948 — Section 10, 2, 3, 4, 81Trade Unions Act, 1926 — Section 22, 3, 4

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High Courts28 Jun 1996

G.V. Unkule Vs State of Bombay and Others

Bombay High Court · (1997) 1 BomCR 199 : (1996) 2 MhLj 746

Constitution of India, 1950 — Article 14, 16, 226, 227, 229

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High Courts27 Jun 1996

Laxmandas Mangaldas Manikpuri Vs State of Maharashtra

Bombay High Court · (1997) CriLJ 950 : (1997) 1 MhLj 435

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 21, 25, 26, 8Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 84

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High Courts27 Jun 1996

Dattatraya Ramchandra Patil and Another Vs The State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 154

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts27 Jun 1996

Vijay Kumar Bhatia (Huf) Vs Union of India and Others

Bombay High Court · (1997) 68 ECR 407 : (1997) 91 ELT 574

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High Courts27 Jun 1996

Jeevanbhai R. Tandel Vs V. Dockendale Shipping and ors

Bombay High Court · (1997) 1 ACC 379 : (1997) ACJ 336 : (1997) 1 BomCR 185 : (1996) 98 BOMLR 67 : (1996) 74 FLR 2440 : (1998) 3 LLJ 955 : (1996) 2 MhLj 435

Criminal Procedure Code, 1973 (CrPC) — Section 195Employees Compensation Act, 1923 — Section 19, 22, 23, 24, 25

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High Courts26 Jun 1996

Balsara Hygiene Products Ltd. Vs Brighto Chemical Industrial

Bombay High Court · (1996) 06 BOM CK 0081

Trade and Merchandise Marks Act, 1958 — Section 32

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High Courts26 Jun 1996Dismissed

Rama Patilba Gunjal Vs Vithal Tulshiram Gunjal

Bombay High Court · (1997) 2 BomCR 230 : (1997) 1 MhLj 431

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 70

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