High Courts26 Apr 1996
Peter Fernandes Vs The State
Bombay High Court · (1997) 1 ALT(Cri) 23 : (1997) CriLJ 954
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,440 of 3,665
High Courts26 Apr 1996
Pedne Taluka Prathamik Shikshak Pat Sanstha Ltd. and others Vs The Central Registrar of Co-operative Societies and others
Bombay High Court · AIR 1996 Bom 382 : (1997) 2 BomCR 515
High Courts26 Apr 1996Dismissed
Joseph Anthony Gonsalves Vs Union of India (UOI) and Others
Bombay High Court · (1996) 5 BomCR 405
High Courts25 Apr 1996
M/s. Mediscarch Laboratories and others Vs State of Goa
Bombay High Court · (1997) CriLJ 1269
Criminal Procedure Code, 1973 (CrPC) — Section 179, 180
High Courts25 Apr 1996
Ramkrishna Shankar Avhad Vs Rajendra Jagannath Parikh and another
Bombay High Court · (1996) 4 BomCR 616 : (1997) BomCR(Cri) 46 : (1997) CriLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 342
High Courts25 Apr 1996Allowed
Wasim Ahmed Mohammed Shabbin Ansari Vs Shri Faruquee, Inspector of Police and Others
Bombay High Court · (1996) 4 BomCR 634 : (1997) BomCR(Cri) 49
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts25 Apr 1996
Ismail Fakir Dalvi Vs The Honourable Chief Justice, High Court of Bombay and Others
Bombay High Court · (1996) 04 BOM CK 0037
Constitution of India, 1950 — Article 311
High Courts25 Apr 1996
JITENDRA R. SHROFF Vs INCOME TAX OFFICER.
Bombay High Court · (1997) 57 TTJ 185
Income Tax Act, 1961 — Section 139(9), 215, 217
High Courts24 Apr 1996Dismissed
Shri Arif Dawood Memon @ Arif Toofan Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1997) 1 BomCR 5 : (1997) BomCR(Cri) 67 : (1996) 2 MhLj 545
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3
High Courts24 Apr 1996Allowed
Smt. Lilavati Ramchandra Gaikwad Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1996) 4 BomCR 636 : (1997) BomCR(Cri) 51 : (1996) 2 MhLj 316
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts23 Apr 1996
Kamgar Sabha Vs State of Goa and Others
Bombay High Court · (1996) 74 FLR 2486 : (1998) 3 LLJ 748
Factories Act, 1948 — Section 10, 12, 25, 46, 7Industrial Disputes Act, 1947 — Section 10, 10(1), 9
High Courts23 Apr 1996Dismissed
Pandharinath Bhikaji Vinde and Another Vs The State of Maharashtra
Bombay High Court · (1997) 1 BomCR 10 : (1997) BomCR(Cri) 72
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165Evidence Act, 1872 — Section 134, 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Apr 1996
Shrawan Nathu Kannuar Vs Smt. Anjunanabai Shrawan Kannuar and another
Bombay High Court · (1997) CriLJ 491 : (1996) 2 DMC 663 : (1996) 2 MhLj 483 : (1996) 3 RCR(Criminal) 590
Evidence Act, 1872 — Section 74
High Courts23 Apr 1996Allowed
Rajkumarsingh Vs The Amravati University and Another
Bombay High Court · (1996) 4 BomCR 628 : (1996) 2 MhLj 627
Amravati University Ordinance — Ordinance 55(16), Ordinance 6(ii)Constitution of India, 1950 — Article 226
High Courts23 Apr 1996Allowed
Vidarbha Advocates'' Association and another Vs State of Maharashtra and others
Bombay High Court · (1996) 04 BOM CK 0001
High Courts22 Apr 1996Dismissed
Arvind Bhikaji Kambale Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 148
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 3, 32, 45Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 Apr 1996Dismissed
Bharatsingh Vs State of Maharashtra
Bombay High Court · (1996) 98 BOMLR 461 : (1996) 2 MhLj 230
Constitution of India, 1950 — Article 132, 134, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 368, 389, 415, 416, 432Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 31A, 32A, 33
High Courts22 Apr 1996Allowed
S.N. Puri and Others Vs N. Banerjee, Deputy Chief Controller of Imports and Exports and Another
Bombay High Court · (1997) 1 BomCR 39
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5, 6
High Courts22 Apr 1996Allowed
S.N. Puri and Others Vs N. Banerjee and Another
Bombay High Court · (1997) BomCR(Cri) 83
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5, 6
High Courts22 Apr 1996
Mehmood Mirza and etc. Vs The Assistant Collector of Customs (Preventive), Bombay and another
Bombay High Court · (1997) 1 BomCR 400 : (1997) CriLJ 181 : (1996) 2 MhLj 1031
Criminal Procedure Code, 1973 (CrPC) — Section 482