High Courts21 Jun 1996Allowed
Shri Raghuvir Mhadu Naik Vs Shri Prakash Krishna Shet and Others
Bombay High Court · (1997) 1 BomCR 685
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,437 of 3,665
High Courts21 Jun 1996Dismissed
Central Warehousing Corporation Vs M.S. Khurana
Bombay High Court · (1997) 1 BomCR 380
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 3
High Courts21 Jun 1996Dismissed
Bharat Petroleum Corporation Ltd. Vs Mrs. Anuradha Ajit Malgaonkar and Another
Bombay High Court · (1997) 2 BomCR 86
Arbitration Act, 1940 — Section 8(1), 8(2)
High Courts21 Jun 1996Dismissed
Chester John D''Cuhna Vs The State of Maharashtra
Bombay High Court · (1996) 4 BomCR 549
Criminal Procedure Code, 1973 (CrPC) — Section 165, 235, 313Evidence Act, 1872 — Section 27, 3, 32, 7, 8Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 1996Allowed
Mrs. Ana Colaco Vs Thomas Colaco
Bombay High Court · (1997) 3 BomCR 305
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 15
High Courts21 Jun 1996Dismissed
The State of Maharashtra Vs Ghanashyam Dattatraya Bhisale and Others
Bombay High Court · (1996) 5 BomCR 733
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 378Evidence Act, 1872 — Section 24, 3, 45, 59Penal Code, 1860 (IPC) — Section 149, 302
High Courts21 Jun 1996Dismissed
Yoginath Damodhar Bagde Vs The State of Maharashtra and Another
Bombay High Court · (1996) 4 BomCR 226 : (1996) 74 FLR 2073 : (1998) 3 LLJ 865
Constitution of India, 1950 — Article 226, 227, 235
High Courts20 Jun 1996
Gripwell Industries Limited Vs Union Of India
Bombay High Court · (1997) 92 ELT 477
Customs Act, 1962 — Section 27
High Courts20 Jun 1996Dismissed
Ruparel Bros. (Bombay) (P) Ltd. and Another Vs Union of India and Others
Bombay High Court · (1996) 4 BomCR 240 : (1997) 226 ITR 172
Income Tax Act, 1961 — Section 269UD, 28
High Courts20 Jun 1996
Choure Anant Babasaheb and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 212
High Courts20 Jun 1996Allowed
Shri Govind Vithal Velguencar Vs Shri Vishnum Gopal Velguencar and Another
Bombay High Court · (1997) 3 BomCR 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)
High Courts20 Jun 1996Dismissed
Adelina Fernandes Vs The Administrative Tribunal Panaji, Goa and Others
Bombay High Court · (1997) 3 BomCR 344
Evidence Act, 1872 — Section 5Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 25
High Courts20 Jun 1996Dismissed
Mahindra D. Mathani Vs C.D. Singh, Secretary to the Government of Maharashtra (Preventive Detention) and Others
Bombay High Court · (1996) 4 BomCR 385
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22(5)
High Courts20 Jun 1996Allowed
Shri Narayan Jotiba Shelke Vs Ramesh Manikrao Bhongade and Others
Bombay High Court · (1997) 99 BOMLR 311
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 83
High Courts20 Jun 1996Allowed
Terna Shetkari Sahakari Sakhar Karkhana Ltd. Vs Krishnaji Patil
Bombay High Court · (1996) 06 BOM CK 0002
Maharashtra Co-operative Societies Act, 1960 — Section 149
High Courts19 Jun 1996
RUPAREL BROS. (BOMBAY) (P) LTD. and Another Vs UNION OF INDIA and Others
Bombay High Court · (1997) 143 CTR 436
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6
High Courts19 Jun 1996
Mahadevi Mallikarjun Bolkavathe and others Vs The Collector of Sholapur and others
Bombay High Court · AIR 1996 Bom 379
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4, 6(1), 8(3)
High Courts17 Jun 1996
Sachhidanand T. Gavali Vs Bank of India and Others
Bombay High Court · (1996) 06 BOM CK 0049
High Courts17 Jun 1996
Anz Grindlays Bank Vs Rambhuvan R. Kahar and Others
Bombay High Court · (1996) 74 FLR 2097
Industrial Disputes Act, 1947 — Section 25F, 33(1), 33A
High Courts17 Jun 1996
Mrs. Vandana S.P. Salgaonkar Vs Bank of India and Another
Bombay High Court · AIR 1997 Bom 257
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17