COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,436 of 3,665

High Courts26 Jun 1996Allowed

Shri Mafaldo Fernandes, Sarpanch of Village Panchayat Vs Shri Kushali S. Kalekar, Panch, Village Panchayat and Others

Bombay High Court · (1997) 2 BomCR 73

Evidence Act, 1872 — Section 115, 3, 61Goa Village Panchayat Raj Act, 1994 — Section 10, 11

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High Courts26 Jun 1996

Rashidabi Musa Vs Laxmibai Babasaheb Bhalekar and Others

Bombay High Court · (1997) 99 BOMLR 257

Bombay Village Panchayats Act, 1958 — Section 15

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High Courts26 Jun 1996Dismissed

Smt. Bhagirathibai Gangadhar Vartak and Others Vs Subhash Anant Inamdar (Through His Heirs) and Others

Bombay High Court · (1997) 99 BOMLR 34

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13AConstitution of India, 1950 — Article 227

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High Courts26 Jun 1996Allowed

Smt. Henriqueta S. Afonso and Another Vs Shri Lino Falcaon and Others

Bombay High Court · (1997) 1 BomCR 349

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

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High Courts26 Jun 1996Dismissed

Gopal Shrikisan Agrawal Vs Vinayak Pralhad Jamkhedkar

Bombay High Court · (1997) 4 BomCR 343

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 23(2)

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High Courts26 Jun 1996Dismissed

The Union of India (UOI) and Another Vs Mundra Salt and Chemicals Industries and Others

Bombay High Court · (1996) 4 BomCR 679 : (1996) 98 BOMLR 118

Bombay Land Revenue Code, 1879 — Section 37(1), 62Evidence Act, 1872 — Section 115Government Grants Act, 1895 — Section 2, 3

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High Courts26 Jun 1996

Abdul Rehman Siddique and Others Vs Ahmed Mia Gulam Mohuddin Ahmedji and Others

Bombay High Court · (1996) 4 BomCR 696 : (1996) 98 BOMLR 133 : (1996) 2 MhLj 1042

Bombay Municipal Corporation Act, 1888 — Section 347, 351Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 2Specific Relief Act, 1963 — Section 8

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High Courts26 Jun 1996

MRS. DEEPIKA A. MEHTA Vs ASSISTANT COMMISSIONER OF INCOME TAX. (SUDHIR S. MEHTA v. ASST. COMMISSIONER OF INCOME TAX).

Bombay High Court · (1997) 57 TTJ 104

Income Tax Act, 1961 — Section 234A, 234B

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High Courts25 Jun 1996Dismissed

Atmaram Gajanan Patil Vs The State of Maharashtra

Bombay High Court · (1996) 5 BomCR 748

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 313Evidence Act, 1872 — Section 27, 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 302

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High Courts25 Jun 1996

Shri Uttam @ Ratnakar Pandurang S. Hodarcar Vs Shri Premanand Fotu Fadte

Bombay High Court · (1997) 2 BomCR 81

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts25 Jun 1996

Bandra Cecelia Co-operative Housing Society Ltd. and another Vs State of Maharashtra and others

Bombay High Court · AIR 1996 Bom 426 : (1996) 4 BomCR 674 : (1996) 98 BOMLR 9 : (1996) 2 MhLj 550

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 21, 22, 26, 31(1), 38Urban Land (Ceiling and Regulation) Act, 1976 — Section 24(1)

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High Courts24 Jun 1996

Hardillia Chemicals Limited Vs Union of India

Bombay High Court · (1997) 68 ECR 410 : (1997) 92 ELT 474

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 27

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High Courts24 Jun 1996Dismissed

Dr. Fondo Shivram Dessai and Others Vs Shri Mahendra Shivram N. Dessa and Others

Bombay High Court · (1997) 1 BomCR 281

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts24 Jun 1996

Saudi Arabian Air Lines, Bombay and Others Vs Salim Gandhi and Others

Bombay High Court · (1996) 74 FLR 2162

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 39, 40

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High Courts24 Jun 1996

Kashivishwanath Atmaram Desai Vs State of Maharashtra and Others

Bombay High Court · (1996) 74 FLR 2588

Constitution of India, 1950 — Article 14, 226

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High Courts21 Jun 1996

Economic Development Corporation of Goa, Daman and Diu Limited Vs Sunivas Builders and others

Bombay High Court · (1997) 3 BomCR 299

Arbitration Act, 1940 — Section 2, 33

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High Courts21 Jun 1996

Diners Club India Ltd. and Others Vs Rajguru M.S. and Others

Bombay High Court · (1996) 74 FLR 2082 : (1998) 3 LLJ 934

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48

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High Courts21 Jun 1996Dismissed

Smt. Mala Gurudas Gaude and Another Vs Smt. Laxmi Rama Gaude and Others

Bombay High Court · (1997) 3 BomCR 308

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

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High Courts21 Jun 1996Allowed

The Comunidade of Curtorim and Another Vs Antonio Dias and Another

Bombay High Court · (1997) 3 BomCR 297

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

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High Courts21 Jun 1996Allowed

The Maharashtra State Co-operative Marketing Federation Ltd. Vs Indian Bank

Bombay High Court · (1997) 1 BomCR 524

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 7, 10

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