High Courts10 Apr 1996Dismissed
Raju Vithal Pawar Vs State of Maharashtra
Bombay High Court · (1996) 2 DMC 332
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 498A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,442 of 3,665
High Courts10 Apr 1996
Bharat Electronics Ltd. Vs Bharat Electronics Ltd. Employees Union and Others
Bombay High Court · (1996) 4 BomCR 27 : (1996) 74 FLR 2147 : (1997) 3 LLJ 812 : (1996) 2 MhLj 111
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 16
High Courts10 Apr 1996
Tata Hydro Electric Power Supply Company Vs Tata Hydro Companies Employees Union and Others
Bombay High Court · (1996) 73 FLR 593
Trade Unions Act, 1926 — Section 31, 33
High Courts09 Apr 1996
Kana Nagu Mhatre Vs Assistant Commissioner of Police, Panvel Division, Navi Mumbai and another
Bombay High Court · (1996) 3 BomCR 714 : (1996) 98 BOMLR 285 : (1996) CriLJ 3144 : (1996) 2 MhLj 1052
Constitution of India, 1950 — Article 19(1), 21
High Courts09 Apr 1996
Ramswaroop and Others Vs State and Another
Bombay High Court · (1996) 04 BOM CK 0062
Central Excises and Salt Act, 1944 — Section 13, 9Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 4(2)
High Courts09 Apr 1996Allowed
Sudin M. Sangodcar Vs State of Goa and Another
Bombay High Court · (1997) 1 BomCR 165
Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 5Constitution of India, 1950 — Article 233, 239Goa, Daman and Diu Civil Services (Judicial Branch) Rules, 1992 — Rule 10, 17
High Courts09 Apr 1996
Vejhurani Thakurdas Jhamandas Vs Sabir Shaikh
Bombay High Court · AIR 1996 Bom 356 : (1996) 4 BomCR 19 : (1996) 98 BOMLR 467 : (1996) 2 MhLj 291
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100(1), 123, 33, 77, 83
High Courts09 Apr 1996
Kannadasan @ MGR Vanniar and Others Vs The State of Maharashtra
Bombay High Court · (1996) 3 BomCR 747
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 115, 302, 307, 34
High Courts08 Apr 1996Allowed
Mrs. Shamimano Mohd. Rafique Shaikh Vs Satish Sahney, The Commissioner of Police and Others
Bombay High Court · (1996) 4 BomCR 475 : (1996) 98 BOMLR 139 : (1996) 2 MhLj 991
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts08 Apr 1996
Impact Containers Pvt. Ltd. Vs Asstt. Collector of C. Ex., Bombay
Bombay High Court · (1996) 85 ELT 213
Central Excises and Salt Act, 1944 — Section 4
High Courts08 Apr 1996
Gkb Opthalmic Ltd. Vs V. Acc, Goa and Others
Bombay High Court · (1996) 84 ELT 415
High Courts04 Apr 1996Allowed
The State of Maharashtra Vs Kiran @ Karna Dnyaneshwar Sonawane
Bombay High Court · (1996) 3 BomCR 743
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439(2)Penal Code, 1860 (IPC) — Section 302
High Courts04 Apr 1996
Tata Consulting Engineers and Associates Staff Union Vs Tata Consulting Engineers and Others
Bombay High Court · (1996) 3 BomCR 643 : (1998) 3 LLJ 910
Industrial Disputes Act, 1947 — Section 33C(2), 9A
High Courts04 Apr 1996
Indian Airports Employees Union Vs Air India and Others
Bombay High Court · (1996) 73 FLR 1763 : (1997) 1 LLJ 1027
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10, 10(1), 10(2), 2(1)Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 2
High Courts04 Apr 1996Allowed
Madhukar Aba Patil and another Vs Jotiram Baburao Jadhav and another
Bombay High Court · (1996) 04 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts03 Apr 1996
State of Maharashtra Vs Kaushar Yasin Qureshi and another
Bombay High Court · (1996) 04 BOM CK 0051
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(1)(i), 437(1)(i), 439(2)Penal Code, 1860 (IPC) — Section 114, 302, 323, 326
High Courts03 Apr 1996Dismissed
Nagpur General Merchants Co-operative Market-cum-Housing Society Ltd. Vs Kamalkishore Sahu and Others
Bombay High Court · (1996) 4 BomCR 543
High Courts02 Apr 1996
India United Mills No. 2 Vs Ram Murat Haridwar Kurmi and Others
Bombay High Court · (1996) 74 FLR 2469 : (1997) 2 LLJ 1131
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts02 Apr 1996
Karim Ismail Shaikh and Others Vs The State of Maharashtra
Bombay High Court · (1996) 5 BomCR 446
Criminal Procedure Code, 1973 (CrPC) — Section 235, 397, 482Penal Code, 1860 (IPC) — Section 307, 34
High Courts29 Mar 1996
PARAM ANAND BUILDERS PVT. LTD. Vs INCOME TAX OFFICER.
Bombay High Court · (1996) 56 TTJ 21
Income Tax Act, 1961 — Section 145(1), 147, 148