COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,451 of 3,665

High Courts16 Jan 1996Allowed

Smt. Basantibai (since deceased by her L.R.) Vs Narayan Kisan Khadasane, (since deceased by his L.Rs.)

Bombay High Court · (1996) 4 BomCR 267 : (1996) 1 MhLj 598

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 54(1)Constitution of India, 1950 — Article 226

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High Courts15 Jan 1996

Swami Attah alias Rapheal Alfandary Vs Mrs. Thrity Poonawalla

Bombay High Court · AIR 1996 Bom 257 : (1996) 2 BomCR 691 : (1996) 98 BOMLR 321 : (1996) 1 MhLj 603

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2Constitution of India, 1950 — Article 254Evidence Act, 1872 — Section 52, 60, 92

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High Courts12 Jan 1996

Goa Plast Pvt. Ltd. Vs Shri Chico Ursula D''souza

Bombay High Court · (1996) 2 CivCC 551 : (1996) CriLJ 2344 : (1996) 3 RCR(Criminal) 404

Evidence Act, 1872 — Section 114, 115Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142(a), 8Penal Code, 1860 (IPC) — Section 420

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High Courts11 Jan 1996

R.S. Landge and Others Vs Sunpra Energy and Recovery Engineering Pvt. Ltd., Pune and Others

Bombay High Court · (1996) 2 LLJ 1136

Industrial Disputes Act, 1947 — Section 2, 25H, 9A

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High Courts11 Jan 1996

Raghunath G. Raheja Vs The Maharashtra Medical Council and others

Bombay High Court · AIR 1996 Bom 198 : (1996) 3 BomCR 214 : (1996) 1 MhLj 687

Constitution of India, 1950 — Article 14, 226Maharashtra Medical Council Act, 1965 — Section 11, 22, 3, 30Maharashtra Medical Council Rules, 1967 — Rule 62, 63, 64, 65, 66

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High Courts10 Jan 1996

Dinkar Deoram Kamble Vs The State of Maharashtra

Bombay High Court · (1997) 1 BomCR 1 : (1997) BomCR(Cri) 62

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235Evidence Act, 1872 — Section 134, 3, 45, 54Penal Code, 1860 (IPC) — Section 324

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High Courts10 Jan 1996

Kishor Jitendra Dalal Vs Jaydeep Investments and others

Bombay High Court · AIR 1996 Bom 254 : (1996) 98 BOMLR 82 : (1997) 89 CompCas 513

Arbitration Act, 1940 — Section 12, 28(2), 36, 37, 46

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High Courts10 Jan 1996

Kishor Jitendra Dalal Vs Jaydeep Investment and another

Bombay High Court · (1996) 3 BomCR 204

Securities Contracts (Regulation) Act, 1956 — Section 12, 28, 6, 7

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High Courts09 Jan 1996

Ibrahim Alias Munna Salim Shaikh Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 1419

Constitution of India, 1950 — Article 19(1), 21Penal Code, 1860 (IPC) — Section 395

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High Courts09 Jan 1996

Satish Solvant Extractions Private Limited Vs The New India Assurance Company Ltd.

Bombay High Court · AIR 1996 Bom 293 : (1996) 2 BomCR 695 : (1996) 98 BOMLR 968 : (1996) 1 MhLj 567

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts09 Jan 1996

Satish Solvent Extractions Private Limited Vs New India Assurance Co. Ltd.

Bombay High Court · (1996) 2 ACC 422

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts08 Jan 1996

Bhupen Dalal Vs A.K. Menon

Bombay High Court · (1996) 3 BomCR 429 : (1997) 89 CompCas 121 : (1996) 1 MhLj 886

Contempt of Courts Act, 1971 — Section 19Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 11A, 13, 15, 2

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High Courts22 Dec 1995