High Courts18 Mar 1996
Goa Bottling Co. Pvt. Ltd. Vs Asstt. Commissioner of C.Ex., Panaji, Goa
Bombay High Court · (1997) 90 ELT 48
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,444 of 3,665
High Courts18 Mar 1996
Baban Sudam Kamble Vs State of Maharashtra and others
Bombay High Court · (1997) 1 BomCR 182 : (1997) BomCR(Cri) 238 : (1996) CriLJ 2668
Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 19
High Courts15 Mar 1996Allowed
Smt. Laxmi P. Malgaonkar and Others Vs Smt. Ana Claudina P. Vaz, deceased, represented by legal representatives and Others
Bombay High Court · (1996) 5 BomCR 235
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 33
High Courts15 Mar 1996
R.W. Khan, Ex-additional District and Sessions Judge at Aurangabad Vs State of Maharashtra and Others
Bombay High Court · (1996) 1 MhLj 899
Constitution of India, 1950 — Article 166, 225, 235, 236
High Courts15 Mar 1996
Cadbury India Ltd. Vs V.B. Save and Others
Bombay High Court · (1996) 73 FLR 1262
High Courts15 Mar 1996Dismissed
Tulsidas Krishna Bandkar Vs Board of Trustees of Bombay Port Trust and Another
Bombay High Court · (1996) 5 BomCR 124
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts14 Mar 1996
Narayan Pandhari Bhalshankar Vs State of Maharashtra
Bombay High Court · (1996) 3 BomCR 592 : (1996) CriLJ 2174
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 161, 302
High Courts14 Mar 1996
Marashtra General Kamgar Union, Bombay Vs Universal Dyeing and Printing Works and another
Bombay High Court · (1997) 2 LLJ 1097 : (1996) 2 MhLj 505 : (1996) 1 MhLj 505
Industrial Disputes Act, 1947 — Section 25
High Courts14 Mar 1996
Pannalal S.S. Vs Hitendra Vishnu Thakur
Bombay High Court · (1996) 4 BomCR 74 : (1996) 98 BOMLR 218
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Evidence Act, 1872 — Section 3
High Courts14 Mar 1996
Saraswat Co-op. Bank Employees Union Vs V. State Of Maharashtra and Others
Bombay High Court · (1996) 5 BomCR 122 : (1996) 74 FLR 1945 : (1997) 1 LLJ 232 : (1996) 2 MhLj 10
Trade Unions Act, 1926 — Section 10, 28, 6
High Courts13 Mar 1996Dismissed
Toshniwal Bros. (Bom.) Pvt. Ltd. Vs Continental Valves Ltd.
Bombay High Court · (1996) 5 BomCR 119 : (1996) 2 MhLj 34
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 137
High Courts13 Mar 1996
Union of India (UOI) Vs Anand Builders
Bombay High Court · (1996) 4 BomCR 138 : (1996) 98 BOMLR 210
Arbitration Act, 1940 — Section 16, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Mar 1996
K.C. Khandelwal Vs State of Maharashtra and ors
Bombay High Court · (1996) 5 BomCR 720 : (1998) 3 LLJ 847 : (1996) 1 MhLj 1000
Minimum Wages Act, 1948 — Section 2, 27, 3, 5, 5(1)
High Courts12 Mar 1996
Municipal Corporation of Greater Bombay Vs Sopan Yashwant Mohite and Others
Bombay High Court · (1996) 5 BomCR 717 : (1996) 74 FLR 2090 : (1996) 2 LLJ 1156 : (1996) 1 MhLj 1009
Bombay Industrial Relations Act, 1946 — Section 42, 79Constitution of India, 1950 — Article 226
High Courts12 Mar 1996Allowed
Sarangdhar Namdeo Masane and Another Vs The Civil Judge (Junior Division) and Others
Bombay High Court · (1996) 4 BomCR 540 : (1996) 98 BOMLR 480 : (1996) 2 MhLj 527
Bombay Village Panchayats Act, 1959 — Section 30Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 226
High Courts12 Mar 1996Allowed
Sandu Keshavsingh Shinde and Others Vs Ramsingh Mahasingh Shinde and Others
Bombay High Court · (1996) 3 BomCR 682
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 397(2)
High Courts12 Mar 1996Dismissed
Hede Navigation Ltd. Vs The Union of India (UOI)
Bombay High Court · (1996) 5 BomCR 669 : (1996) 2 MhLj 7
Arbitration Act, 1940 — Section 14(2), 16, 30Limitation Act, 1963 — Article 119(a)
High Courts12 Mar 1996
Hindustan Petroleum Corporation Ltd. Vs M.R. Dash and Others
Bombay High Court · (1996) 5 BomCR 712 : (1996) 2 LLJ 848 : (1996) 2 MhLj 275
Payment of Gratuity Act, 1972 — Section 2, 4
High Courts12 Mar 1996
Ganeshrao Raut Vs The Returning Officer, Parbhani Local Authorities Constiuency, Parbhani, District Parbhani and Others
Bombay High Court · AIR 1996 Bom 416 : (1996) 98 BOMLR 55
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 6 Rule 11, Order 6 Rule 15, Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 71(1), 74, 75, 82Representation of the People Act, 1951 — Section 117, 81, 82, 83, 86
High Courts12 Mar 1996
Shaikh Shakil Anwar and others Vs State of Maharashtra and another
Bombay High Court · (1996) 03 BOM CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 406, 420