High Courts17 Jun 1996
Phoenix Mills Ltd. Vs Balasaheb Dagdoo Hinge and Others
Bombay High Court · (1996) 74 FLR 2086 : (1998) 3 LLJ 52
Payment of Gratuity Act, 1972 — Section 2A, 4
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,438 of 3,665
High Courts16 Jun 1996
Mumbai Mazdoor Sabha and Others Vs Bennet, Coleman and Co. Ltd. and Others
Bombay High Court · (1998) 3 LLJ 971
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 39, 40, 48
High Courts14 Jun 1996
Parashram Gangadhar Fugat and Another Vs The State of Maharashtra
Bombay High Court · (1996) 5 BomCR 741
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 304(II), 323
High Courts14 Jun 1996
Union of India Vs Shyama Charan Agarwala and Sons
Bombay High Court · (1996) 22 BOMLR 169
Arbitration Act, 1940 — Section 30Electricity (Supply) Act, 1948 — Section 49
High Courts13 Jun 1996
Sanjay Shivkumar Sood Vs The State of Maharashtra and Others
Bombay High Court · (1997) BomCR(Cri) 755
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts13 Jun 1996
Tarachand Gulabchand Zaver Vs Vaibhav Guest House
Bombay High Court · (1997) 99 BOMLR 115
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 39Constitution of India, 1950 — Article 227
High Courts13 Jun 1996
Anita Sohanlal Ghai and others Vs V. Snehalata and others
Bombay High Court · (1996) 4 BomCR 669 : (1996) CriLJ 3641 : (1997) 1 RCR(Criminal) 26
High Courts13 Jun 1996
Sukhadeo Tumdam Vs State of Maharashtra
Bombay High Court · (1997) CriLJ 1059
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 105, 45Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Jun 1996
Municipal Corporation of Greater Bombay and etc. Vs Bishandas Motilal Sharma and others
Bombay High Court · AIR 1997 Bom 74 : (1996) 4 BomCR 1 : (1996) 98 BOMLR 1 : (1997) 1 CivCC 77 : (1996) 2 MhLj 948
Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jun 1996Allowed
Shivji Malji Gindara Vs The State of Maharashtra
Bombay High Court · (1996) 5 BomCR 649
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 3, 45, 59Penal Code, 1860 (IPC) — Section 302
High Courts13 Jun 1996
Deepak Chavan Vs Competent Authority for the purpose of admission to the Engineering Courses, Govt. Engineering College, Pune and others
Bombay High Court · AIR 1997 Bom 1 : (1997) 1 MhLj 370
Constitution of India, 1950 — Article 14, 226
High Courts12 Jun 1996
Gaurish Haldankar Vs State of Goa
Bombay High Court · (1997) BomCR(Cri) 580 : (1997) CriLJ 1018
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 376
High Courts12 Jun 1996
Chattu Jathan Vs Bombay Dock Labour Board and Others
Bombay High Court · (1996) 4 BomCR 658 : (1997) 2 LLJ 1146 : (1996) 2 MhLj 530
Bombay Dock Workers (Regulation of Employment) Scheme, 1956 — Regulation 44
High Courts12 Jun 1996
Ram Shiromani Son and another Vs The Bombay Dock Labour Board and others
Bombay High Court · (1996) 4 BomCR 663 : (1997) 2 LLJ 448 : (1997) 2 MhLj 610
Evidence Act, 1872 — Section 3
High Courts11 Jun 1996
Adhikrao Vithal Desai and Others Vs The State of Maharashtra
Bombay High Court · (1996) 4 BomCR 560
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 235, 313Evidence Act, 1872 — Section 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 304
High Courts11 Jun 1996Dismissed
Smt. Anjum Abdulla Muthalib Vs The State of Maharashtra and Others
Bombay High Court · (1996) 4 BomCR 582 : (1997) BomCR(Cri) 11
Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10(1), 3(1)
High Courts10 Jun 1996
Bharat Containers Pvt. Ltd. Vs The Engineering Worker''s Union and Others
Bombay High Court · (1998) 3 LLJ 926
High Courts10 Jun 1996Dismissed
Yogiraj Kishanrao since dead by LRs. Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 ALLMR 106 : (1997) 2 BomCR 226 : (1996) 98 BOMLR 600
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 16, 33
High Courts10 Jun 1996
Pramod Murlidhar Jagtap and Etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1996 Bom 429 : (1997) 3 BomCR 549 : (1997) 1 MhLj 365
Maharashtra Zilla Parishads and Panchayat Samitis (Delivery of Notice of Resignation) Rules, 1963 — Rule 3Maharashtra Zilla Parishads and Panchayat Samitis (Delivery of Notice of Resignation) Rules, 1965 — Rule 3(2)
High Courts10 Jun 1996Allowed
Mohammed Phiroz Hanif Ansari and Another Vs State of Maharashtra and Another
Bombay High Court · (1996) 4 BomCR 249
Evidence Act, 1872 — Section 3, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50