COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,450 of 3,665

High Courts23 Jan 1996

Satwa Wakode Vs The State of Maharashtra

Bombay High Court · (1996) CriLJ 4028 : (1997) 1 RCR(Criminal) 136

Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498A, 506, 75

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High Courts23 Jan 1996Dismissed

Anilkumar Indarpal Seth Vs Union of India (UOI)

Bombay High Court · (1997) 1 BomCR 284

Arbitration Act, 1940 — Section 30Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)Evidence Act, 1872 — Section 115

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High Courts23 Jan 1996Dismissed

Jalgaon Zilla Kala Adhyapak Sangh and Another Vs The State of Maharashtra and Others

Bombay High Court · (1996) 3 BomCR 237

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 5(2)

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High Courts23 Jan 1996

Bombay Mill Owners Association Vs Union of India

Bombay High Court · (1996) 83 ELT 278

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High Courts22 Jan 1996

Mahindra and Mahindra Ltd. and Another Vs State Of Maharashtra and Others

Bombay High Court · (1996) 3 BomCR 439 : (1996) 74 FLR 2164 : (1997) 1 LLJ 900 : (1996) 2 MhLj 21

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 12, 7Industrial Disputes Act, 1947 — Section 2

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High Courts22 Jan 1996

Life Insurance Corporation of India Vs John Anton D''souza and Others

Bombay High Court · (1996) 3 BomCR 235 : (1996) 73 FLR 1166 : (1997) 1 LLJ 443 : (1996) 2 MhLj 55

Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 10, 11, 3, 7(2), 9

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High Courts22 Jan 1996

Dilip Borkar Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 1911 : (1997) 1 MhLj 90

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307

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High Courts22 Jan 1996

M/s. Maharashtra Distilleries Limited Vs The Municipal Corporation, Aurangabad

Bombay High Court · AIR 1996 Bom 272 : (1996) 3 BomCR 646 : (1996) 98 BOMLR 311 : (1996) 1 MhLj 874

Bombay Denatured Spirit Rules, 1959 — Rule 2(2)Bombay Provincial Municipal Corporations Act, 1949 — Section 2(10), 458

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High Courts22 Jan 1996Dismissed

Somras Distillers Vs State of Maharashtra and Others

Bombay High Court · (1996) 4 BomCR 303 : (1996) 98 BOMLR 189 : (1996) 1 MhLj 782

Bombay Prohibition Act, 1949 — Section 143(2)Maharashtra Country Liquor Rules, 1973 — Rule 6

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High Courts22 Jan 1996

The General Employees'' Association Vs Union of India and Others

Bombay High Court · (1996) 3 BomCR 512 : (1997) 1 LLJ 538

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)Factories Act, 1948 — Section 2, 46

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High Courts19 Jan 1996Allowed

Gurucharansing Hardayalsing Sethi Vs Narhari Laxman Shinde and Others

Bombay High Court · (1997) ACJ 372 : (1996) 4 BomCR 298 : (1996) 98 BOMLR 184 : (1996) 1 MhLj 869

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 9 Rule 13, 115, 115, 141Maharashtra Motor Vehicles Rules, 1989 — Rule 276Motor Vehicles Act, 1988 — Section 166, 168, 175

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High Courts18 Jan 1996

Rashtrapal Vs The State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 254 : (1996) CriLJ 2336

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302

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High Courts18 Jan 1996Allowed

Government of Goa Vs Jagannath Vamon Khalap (since deceased by his L.Rs.)

Bombay High Court · (1996) 2 BomCR 714

Evidence Act, 1872 — Section 3, 45, 61Land Acquisition Act, 1894 — Section 18, 23, 24, 4(1), 54

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High Courts18 Jan 1996

Prataprai Trambaklal Mehta Vs Jayant Nemchand Shah and Other etc.

Bombay High Court · AIR 1996 Bom 296 : (1996) 3 BomCR 373 : (1996) 98 BOMLR 301 : (1996) 2 MhLj 885

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Limitation Act, 1963 — Article 129

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High Courts18 Jan 1996Dismissed