High Courts22 Apr 1996
The Central Railway Employees Co-operative Credit Society Vs Bank of Baroda
Bombay High Court · AIR 1996 Bom 386
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,441 of 3,665
High Courts22 Apr 1996
Maharashtra Rajya Pareet (Dhobi) Sewa Mandal Vs State of Maharashtra and Another
Bombay High Court · AIR 1997 Bom 67 : (1996) 4 BomCR 626 : (1996) 2 MhLj 186
Constitution of India, 1950 — Article 226, 341, 366(25)
High Courts22 Apr 1996
Ebanezer Adebaya Alias Monday Obtor Vs B.S. Rawat, Collector of Customs, R and I, New Delhi and another
Bombay High Court · (1996) 4 BomCR 185 : (1996) CriLJ 3210 : (1996) 2 MhLj 280 : (1996) 3 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(1), 100(3), 102(3), 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 40, 41, 41(2), 42, 42(1)
High Courts18 Apr 1996
Sujit Gulab Sohatre and others Vs State of Maharashtra
Bombay High Court · (1996) 5 BomCR 630 : (1997) CriLJ 454 : (1997) 2 MhLj 142
Evidence Act, 1872 — Section 134, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts18 Apr 1996Dismissed
Jagannath Shindu Rahane Vs Manisha Manohar Nimkar
Bombay High Court · (1996) 5 BomCR 451
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 15, 9Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100, 101, 81, 81(1), 83
High Courts18 Apr 1996
Sudhir Kewalchand Vora and Others Vs The State of Maharashtra and Another
Bombay High Court · (1996) 4 BomCR 619 : (1996) 98 BOMLR 474 : (1996) 2 MhLj 442
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5
High Courts18 Apr 1996Allowed
Smt. Savitri G. Sachnandani and Others Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 674 : (1996) 98 BOMLR 271
Bombay Primary Education Act, 1947 — Section 10, 3Constitution of India, 1950 — Article 226, 227
High Courts17 Apr 1996Allowed
Surendrakumar Ganeshilal Rajoria Vs Satish Sahney, Commissioner of Police and others
Bombay High Court · (1996) 04 BOM CK 0052
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 9(1)
High Courts17 Apr 1996Allowed
Kamaruddin N. Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (1996) 4 BomCR 209 : (1996) 98 BOMLR 159
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3, 58, 61Forest Act, 1927 — Section 35(3)
High Courts17 Apr 1996
Manoj Mandrekar Vs State
Bombay High Court · (1996) CriLJ 3341
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
High Courts17 Apr 1996
Bhupal Anna Vibhute Vs Collector of Kolhapur and Others
Bombay High Court · AIR 1996 Bom 314 : (1996) 3 BomCR 717 : (1997) 2 BOMLR 641 : (1997) 2 MhLj 651
Constitution of India, 1950 — Article 14, 226Maharashtra Land Revenue Code, 1966 — Section 20, 31, 328, 40
High Courts16 Apr 1996Dismissed
P.S. Constructions Vs State of Goa and Others
Bombay High Court · (1997) 1 BomCR 163
Constitution of India, 1950 — Article 14, 19(1)Contract Act, 1872 — Section 3
High Courts16 Apr 1996
Ganapati Dnyanu Patil Vs State of Maharashtra
Bombay High Court · (1996) 4 BomCR 262 : (1997) CriLJ 485
Penal Code, 1860 (IPC) — Section 408
High Courts16 Apr 1996Allowed
Shri Surenderakumar Ganeshilal Rajoria Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1997) 1 BomCR 44 : (1997) BomCR(Cri) 87
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3
High Courts16 Apr 1996
Salgaocar Mining Industries Limited and Another Vs State of Goa and Others
Bombay High Court · AIR 1996 Bom 374
Constitution of India, 1950 — Article 255, 265, 301, 304Goa, Daman and Diu Barge (Taxation of Goods) Act, 1985 — Section 1, 3Goa, Daman and Diu Barge Tax Act, 1973 — Section 1
High Courts12 Apr 1996
Hindustan Lever Ltd. Vs Hindustan Lever Mazdoor Sabha and Others
Bombay High Court · (1996) 5 BomCR 140 : (1997) 3 LLJ 1153
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts12 Apr 1996
Anand Fondu Solyekar Vs The State
Bombay High Court · (1997) CriLJ 1311
Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts11 Apr 1996
Shri Mahendra @ Babuwa Dashrath Contractor Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1997) 1 BomCR 48 : (1997) BomCR(Cri) 91
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts10 Apr 1996
Anand A. Kanolkar and Another Vs Director of Education, Govt. of Goa and Another
Bombay High Court · (1997) 3 ALLMR 149 : (1996) 5 BomCR 237
Constitution of India, 1950 — Article 12, 14, 21Goa, Daman and Diu School Education Rules, 1986 — Rule 34, 76
High Courts10 Apr 1996
Sadhana Textile Mills (P) Ltd. Vs S.S. Hirurkar, Member Industrial Court, Bombay and Others
Bombay High Court · (1996) 5 BomCR 20 : (1996) 73 FLR 1271 : (1998) 3 LLJ 1027
Bombay Industrial Relations Act, 1946 — Section 78, 79, 84