High Courts11 Dec 1995
Amruta Gunda Shinde Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1416
Penal Code, 1860 (IPC) — Section 302, 309, 84
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,453 of 3,665
High Courts08 Dec 1995
Minoo F. Bulsara Vs Hindustan Petroleum Corporation and another
Bombay High Court · (1996) 3 BomCR 710 : (1997) CriLJ 168 : (1996) 2 MhLj 999
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Dec 1995
Jibhau Vishnu Wagh Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 803
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 377Penal Code, 1860 (IPC) — Section 341, 342, 376
High Courts08 Dec 1995
The State of Maharashtra Vs Vinod Sabaji Loke
Bombay High Court · (1996) CriLJ 805 : (1996) 2 MhLj 1068
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 8
High Courts08 Dec 1995
Associated Cement Cos. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 136 CTR 1 : (1996) 221 ITR 215
Income Tax Act, 1961 — Section 32, 33, 33(6), 35, 35B
High Courts07 Dec 1995
Indofil Chemicals Company, Bombay and others Vs Kunwarsingh Madhaosingh Mahane and another
Bombay High Court · (1996) CriLJ 1234
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 466, 468(2), 469
High Courts07 Dec 1995
Oudh Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 135 CTR 53
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts07 Dec 1995
Oudh Sagar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 222 ITR 726 : (1996) 89 TAXMAN 590
Income Tax Act, 1961 — Section 2, 28, 4
High Courts06 Dec 1995
Bharatkumar R. Ruia and Another Vs Union of India and Others
Bombay High Court · (1996) 74 FLR 2259 : (1997) 3 LLJ 212 : (1996) 2 MhLj 331
Employees State Insurance Act, 1948 — Section 40(1)
High Courts06 Dec 1995
Prakash Shankar Shinde Vs Rekha Prakash Shinde and another
Bombay High Court · (1996) 2 CivCC 629 : (1996) CriLJ 800 : (1996) 2 DMC 381 : (1996) 2 MhLj 624
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)
High Courts06 Dec 1995
Lalookhan Haideralikhan Vs M.M. Kamble, Special Executive Magistrate, Byculla Division, Bombay and others
Bombay High Court · (1996) CriLJ 801 : (1996) 2 MhLj 662
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 141, 143, 144, 145, 146
High Courts05 Dec 1995
Madhukar Damu Patil Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1062 : (1997) 1 MhLj 581
Criminal Procedure Code, 1973 (CrPC) — Section 161, 377Penal Code, 1860 (IPC) — Section 134, 328, 34, 379
High Courts05 Dec 1995
Mrs. Madhavi Satish Jadhav Vs Government Ayurved College and Others
Bombay High Court · (1997) 2 BomCR 479
High Courts05 Dec 1995Allowed
Asha Sangram Rane (Smt.) Vs Shivaji University and Others
Bombay High Court · (1998) 3 LLJ 50
High Courts05 Dec 1995
Maharashtra State Electricity Board Vs Sakharam Sitaram Shinde
Bombay High Court · (1995) 12 BOM CK 0013
Constitution of India, 1950 — Article 227
High Courts05 Dec 1995
American Home Products Corporation and another Vs Lupin Laboratories Ltd.
Bombay High Court · (1995) 12 BOM CK 0011
High Courts04 Dec 1995
S.M. Dubash and others Vs V.V.M. Bhosale and others
Bombay High Court · (1996) 5 BomCR 214 : (1996) CriLJ 2136 : (1996) 2 MhLj 312
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Dec 1995
Pannalal Shanti Swaroop Vs Chief Election Commissioner and others
Bombay High Court · AIR 1996 Bom 131 : (1996) 98 BOMLR 230 : (1996) 1 MhLj 413
Representation of the People Act, 1951 — Section 82, 86(4), 87, 99
High Courts01 Dec 1995
J.K. Corporation Ltd. Vs Board of Trustees of Port of Bombay
Bombay High Court · (1996) 83 ELT 21
Major Port Trusts Act, 1963 — Section 61, 62
High Courts01 Dec 1995
Hajrabi Abdul Gani Vs Abdul Latif Azizulla and another
Bombay High Court · AIR 1996 Bom 192 : (1996) 2 BomCR 626 : (1995) 97 BOMLR 121
Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Constitution of India, 1950 — Article 227