High Courts19 Dec 1995
Dungarshi Champsi Shah and others Vs Harbans Sangh Ram Avtar Maurya and others
Bombay High Court · (1996) 5 BomCR 422 : (1996) CriLJ 3142 : (1997) 1 MhLj 349
Penal Code, 1860 (IPC) — Section 380, 393, 452, 457, 458
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,452 of 3,665
High Courts19 Dec 1995Allowed
Smt. Aruna Shantilal Ajmera Vs Shantilal Vadilal Ajmera
Bombay High Court · (1997) 1 DMC 553
Hindu Marriage Act, 1955 — Section 13(1), 25
High Courts19 Dec 1995
Samradni Sunderrao Ghorpade and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 210 : (1996) 98 BOMLR 367 : (1997) 2 MhLj 193
High Courts18 Dec 1995
Major Mange Ram Bhagwana Ram Penghal Vs Union Of India and Others
Bombay High Court · (1996) 5 BomCR 135 : (1996) 5 MhLj 135 : (1996) 1 MhLj 831
Administrative Tribunals Act, 1985 — Section 14, 14(1), 2, 27, 28Industrial Disputes Act, 1947 — Section 2, 28
High Courts15 Dec 1995
Panorame Estate and Another Vs Raad Khalid and Another
Bombay High Court · (1996) 98 BOMLR 370
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 86
High Courts15 Dec 1995
Prima Realty Vs Union of India and Others
Bombay High Court · (1996) 3 BomCR 83 : (1997) 223 ITR 634
Income Tax Act, 1961 — Section 269(3), 269UD, 269UD(1), 269UD(1A), 269UE
High Courts15 Dec 1995
Hardiallia Chemicals Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 134 CTR 331 : (1996) 221 ITR 194 : (1997) 90 TAXMAN 314
Income Tax Act, 1961 — Section 246, 263, 80J
High Courts15 Dec 1995
PRIMA REALTY Vs UNION OF INDIA and Others
Bombay High Court · (1997) 139 CTR 410
Income Tax Act, 1961 — Section 269UH
High Courts14 Dec 1995
Geoffrey Manners and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 136 CTR 169 : (1996) 221 ITR 695 : (1996) 89 TAXMAN 287
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 3
High Courts14 Dec 1995
Rasiklal H. Narechania and Another Vs Union of India and Others
Bombay High Court · AIR 1996 Bom 195 : (1996) 98 BOMLR 377 : (1996) 2 MhLj 17
Arbitration Act, 1940 — Section 13, 17Carriage of Goods by Sea Act, 1925 — Article 3United States Carriage of Goods by Sea Act, 1936 — Section 3(6), 5
High Courts14 Dec 1995
Bhargav Kundalik Salunkhe Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1228
Evidence Act, 1872 — Section 113A, 27Penal Code, 1860 (IPC) — Section 201, 302, 404, 498A
High Courts14 Dec 1995Allowed
Jagmohan Aggarwal and Others Vs B.S. Hebbar, Assistant Collector of Customs and Others
Bombay High Court · (1996) 5 BomCR 400
Criminal Procedure Code, 1973 (CrPC) — Section 245, 249, 482
High Courts14 Dec 1995Partly Allowed
Indu Nimba Pawar Vs Sou Sumanbai Kadu Pawar and Others
Bombay High Court · (1996) 3 BomCR 606 : (1997) 2 DMC 33 : (1996) 2 MhLj 817 : (1997) 1 RCR(Criminal) 50
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Dec 1995
Tata Engineering and Locomotive Co. Ltd. Vs Union of India
Bombay High Court · (1997) 89 ELT 463
Central Excise Rules, 1944 — Rule 173B, 173CCentral Excises and Salt Act, 1944 — Section 2, 3
High Courts13 Dec 1995
Arvinder Kaur Kohli Vs Sister Ita Fernandes and Others
Bombay High Court · (1996) 3 BomCR 1 : (1996) 98 BOMLR 266
Civil Procedure Code, 1908 (CPC) — Section 151, 96Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)
High Courts13 Dec 1995Dismissed
Dr. Balmukund Prabhulal Parikh Vs The Administrative Council of Maharashtra Technical Society''s Walchand College of Engineering and Others
Bombay High Court · (1996) 98 BOMLR 994
Shivaji University Act, 1974 — Section 42(1), 420
High Courts13 Dec 1995Allowed
Vijaykumar Satishchandra and Co. and Another Vs Rajgopal Badrinarayan Malpani and Another
Bombay High Court · (1996) 3 BomCR 176 : (1996) 98 BOMLR 425 : (1996) 1 MhLj 594
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 14, 20
High Courts13 Dec 1995
Chandrakant Gangaram Gawade Vs Sulochana Chandrakant Gawade and others
Bombay High Court · (1996) 3 BomCR 603 : (1996) 2 CivCC 275 : (1997) CriLJ 520 : (1996) 2 MhLj 341 : (1996) 3 RCR(Criminal) 215
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts11 Dec 1995
R.H. Khatri Vs The State of Maharashtra
Bombay High Court · (1996) CriLJ 808 : (1996) 2 MhLj 680
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439
High Courts11 Dec 1995
Suraya Ibrahim Shaikh Vs Ibrahim Rahim Shaikh and another
Bombay High Court · (1996) 3 BomCR 308 : (1996) CriLJ 2415 : (1996) 2 DMC 169
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 323, 342, 498A, 504