High Courts07 Jun 1996
Subhaya Perumal Pilley and etc. Vs The State
Bombay High Court · (1997) BomCR(Cri) 587 : (1997) CriLJ 922
Penal Code, 1860 (IPC) — Section 307, 34, 395, 397
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,439 of 3,665
High Courts07 Jun 1996
ORIENT CARTONS PVT. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1997) 57 TTJ 302
Income Tax Act, 1961 — Section 50
High Courts07 Jun 1996Allowed
Ramu Prabhu Teji and Others Vs The State of Maharashtra and Another
Bombay High Court · (1996) 4 BomCR 571 : (1997) BomCR(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 149, 302
High Courts07 Jun 1996Allowed
Hindustan Lever Limited Vs Shadilal Chopra and Others
Bombay High Court · (1997) BomCR(Cri) 741
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 114, 451, 454, 457
High Courts07 Jun 1996
The Special Land Acquisition Officer (7) Bombay and Bombay Sabarban District Municipal Corporation Vs Vishanji Virji Mepani and another
Bombay High Court · AIR 1996 Bom 366 : (1996) 5 BomCR 493 : (1996) 98 BOMLR 73 : (1996) 2 MhLj 535
Evidence Act, 1872 — Section 45Land Acquisition Act, 1894 — Section 18, 23, 24, 26, 34Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
High Courts07 Jun 1996Allowed
The State of Maharashtra and Others Vs Doburg Lager Breweries Pvt. Ltd.
Bombay High Court · (1996) 5 BomCR 478 : (1996) 2 MhLj 449
Bombay Prohibition Act, 1949 — Section 54(1), 56(1)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts05 Jun 1996
Gurbux Gianchand Motwani Vs S.C. Prasad and Others
Bombay High Court · (1996) 4 BomCR 162 : (1997) 225 ITR 134
Income Tax Act, 1961 — Section 269UD, 269UF(2), 54
High Courts05 Jun 1996
Multifilms Plastics Pvt. Ltd. and another Vs State Industrial and Investment Corporation of Maharashtra Limited and others
Bombay High Court · (1996) 06 BOM CK 0052
Bombay Sales Tax Act, 1959 — Section 41
High Courts05 Jun 1996
Chandrabhushan Ramehandra Garu and Others Vs State of Maharashtra and Others
Bombay High Court · (1997) 2 LLJ 1072
Industrial Disputes Act, 1947 — Section 25
High Courts05 Jun 1996
Municipal Corporation of Graeter Bombay and Another Vs Smt. Sarvari Begum
Bombay High Court · (1997) 99 BOMLR 751
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts05 Jun 1996
GURBUX GIANCHAND MOTWANI Vs S. C. PRASAD and Others
Bombay High Court · (1997) 140 CTR 448
Income Tax Act, 1961 — Section 54
High Courts04 Jun 1996Allowed
Miss Rohini Mahavir Godse Vs The State of Maharashtra and Others
Bombay High Court · (1996) 4 BomCR 604 : (1997) BomCR(Cri) 34 : (1996) 2 MhLj 492 : (1996) 3 RCR(Criminal) 567
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 190(1), 482
High Courts04 Jun 1996
Maharashtra State Judicial Service Association, Thane and Others Vs State of Maharashtra and Others
Bombay High Court · (1996) 06 BOM CK 0048
Constitution of India, 1950 — Article 14, 16, 39
High Courts04 Jun 1996
Janardhan Ragho Mhatre and others Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 200 : (1996) CriLJ 4180
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts03 Jun 1996
Narayan Shankar Gokhale Vs Sudha Narayan Gokhale
Bombay High Court · AIR 1996 Bom 380 : (1996) 4 BomCR 476 : (1996) 2 DMC 564 : (1996) 2 MhLj 639
Hindu Marriage Act, 1955 — Section 13(1A)(i)
High Courts01 May 1996
"Common Cause" A Registered Society Through Its Director Vs Union of India (UOI) and Others
Bombay High Court · (1996) 4 BomCR 519 : (1997) BomCR(Cri) 318 : (1996) 98 BOMLR 143
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 309, 499
High Courts26 Apr 1996Allowed
Shirishkumar Rangrao Patil Vs State of Maharashtra, through its Chief Secretary and Another
Bombay High Court · (1996) 04 BOM CK 0053
High Courts26 Apr 1996
M.R. Patil, Vice-chairman and M.D., M.S.R.T.C. and Another Vs Member, Industrial Court, Amravati Another
Bombay High Court · (1997) 1 LLJ 496
Industrial Disputes Act, 1947 — Section 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 48(1)Trade Unions Act, 1926 — Section 30, 30(1), 30(2)
High Courts26 Apr 1996
Udaysingh Ganpatrao Naik Nimbalkar Vs Governor, State of Maharashtra and Others
Bombay High Court · (1997) 1 BomCR 57 : (1996) 2 MhLj 787
Constitution of India, 1950 — Article 136, 226, 227, 311
High Courts26 Apr 1996
M.R. Patil, Vice-chairman and Managing Dir., Mah. S.R.T. Corpn. and Another Vs Member, Industrial Court, Amravati and Another
Bombay High Court · (1996) 74 FLR 2474 : (1996) 2 MhLj 299
Industrial Disputes Act, 1947 — Section 10A, 30, 32, 40Trade Unions Act, 1926 — Section 30(2)