High Courts11 Mar 1996
Sanjay Alias Ravindra N. Gaikwad and another Vs State of Maharashtra
Bombay High Court · (1996) 3 BomCR 579 : (1996) CriLJ 2172
Criminal Procedure Code, 1973 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 34, 393, 397
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,445 of 3,665
High Courts11 Mar 1996
Smt. Noreen Nerenha Vs State of Goa and Others
Bombay High Court · (1996) 5 BomCR 233
Constitution of India, 1950 — Article 14
High Courts11 Mar 1996
Shetkari Sahakari Sakhar Karkhana Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1996) 5 BomCR 111 : (1996) 1 MhLj 953
Constitution of India, 1950 — Article 226
High Courts11 Mar 1996
State of Maharashtra Vs Mahipal Singh Satyanarayan Singh
Bombay High Court · (1996) 3 BomCR 583 : (1996) CriLJ 2485 : (1996) 2 MhLj 354
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 332, 34, 392, 396, 397
High Courts11 Mar 1996
State of Maharashtra Vs Bhuvanendra Mallapa Akiwate
Bombay High Court · (1996) 3 BomCR 590 : (1997) CriLJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 408
High Courts11 Mar 1996
Ramesh Nana Ghorpade Vs State of Maharashtra
Bombay High Court · (1996) 3 BomCR 572 : (1996) CriLJ 2185 : (1997) 1 MhLj 16
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 436
High Courts08 Mar 1996Dismissed
Joseph Lourenco and Another Vs Fr. Rosarinho E. Lourenco and Others
Bombay High Court · (1997) 1 BomCR 176
Evidence Act, 1872 — Section 105
High Courts08 Mar 1996Allowed
Vasant Sukhdeo Sandanshiv and Another Vs State of Maharashtra and Another
Bombay High Court · (1996) 3 BomCR 678
Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 376
High Courts08 Mar 1996
Oriental Containers Ltd. Bombay Vs Engineering Workers Association and Others
Bombay High Court · (1996) 3 BomCR 488 : (1996) 2 LLJ 454
Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12(5), 17B
High Courts07 Mar 1996
Pfizer Ltd. and 5 ors. Vs Union of India and Others
Bombay High Court · (1996) 98 BOMLR 193 : (1996) 65 ECR 155
Constitution of India, 1950 — Article 226
High Courts06 Mar 1996Allowed
Vasant Gopal Bhagwat and Others Vs Pune Municipal Corporation
Bombay High Court · (1996) 5 BomCR 527 : (1997) 3 MhLj 812
Bombay Provincial Municipal Corporations Act, 1949 — Section 465(3)Constitution of India, 1950 — Article 12, 14, 16Municipal Corporation Pune, Provident Fund Regulations, 1950 — Regulation 2
High Courts03 Mar 1996
NANDKISHORE L. MEHTA and ORS Vs PRESIDENT OF THE INCOME TAX APPELLATE TRIBUNAL and Another
Bombay High Court · (1997) 139 CTR 100
Income Tax Act, 1961 — Section 254(2), 255(4)
High Courts02 Mar 1996
Blue Star Ltd. Vs Blue Star Workers'' Union and Others
Bombay High Court · (1996) 3 BomCR 480 : (1996) 2 LLJ 1032 : (1996) 2 MhLj 593
Trade Unions Act, 1926 — Section 28(1)
High Courts02 Mar 1996Allowed
Ramkrushna Raut Vs Maharashtra State Road Transport Corporation and Others
Bombay High Court · (1996) 4 BomCR 31 : (1996) 2 MhLj 1025
Industrial Disputes Act, 1947 — Section 10A, 11A, 25TMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts02 Mar 1996
Gajanansingh Ful Singh Rajput Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 2921 : (1996) 2 DMC 596
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Mar 1996
Abdul Khalil Sk. Bhuru Vs Dy. Commissioner of Labour and others
Bombay High Court · (1996) 4 BomCR 535 : (1997) 3 LLJ 808 : (1997) 1 MhLj 449
Industrial Disputes Act, 1947 — Section 2
High Courts01 Mar 1996
Ghanshyam Nathoo Kewat Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 3421
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 57
High Courts01 Mar 1996Allowed
Dinesh Dande Vs Somani Radio Corporation and Others
Bombay High Court · (1996) 4 BomCR 236 : (1996) 98 BOMLR 180 : (1996) 2 MhLj 240
Limitation Act, 1963 — Section 29(2), 4, 5
High Courts01 Mar 1996Dismissed
Shri Ravjibhai Chhotubhai Patel Vs The Oriental Insurance Company Limited and Another
Bombay High Court · (1996) 2 ACC 572 : (1996) 4 BomCR 532
Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 3