High Courts01 Dec 1995Allowed
The Bharat Conductors Pvt. Ltd. Vs The Maharashtra State Electricity Board
Bombay High Court · (1996) 2 BomCR 339
Arbitration Act, 1940 — Section 17, 29, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,454 of 3,665
High Courts01 Dec 1995Dismissed
Anil Umrao Gote Vs Rajwardhan Raghujirao Kadambonde @ Rajubaba
Bombay High Court · (1996) 2 BomCR 491
Civil Procedure Code, 1908 (CPC) — Section 9ARepresentation of the People Act, 1951 — Section 123, 81(3), 83(3)
High Courts30 Nov 1995Dismissed
Col. Vijaysinh Gopalrao Ghorpade Vs Namdeo Yeshwant Chavan
Bombay High Court · (1996) 2 BomCR 569 : (1995) 97 BOMLR 125
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 31F(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 1995Dismissed
Suresh Deshmukh Vs Parbhani Municipal Council and Others
Bombay High Court · (1996) 3 BomCR 150 : (1996) 98 BOMLR 422 : (1996) 2 MhLj 1049
Constitution of India, 1950 — Article 14, 243TMaharashtra Municipalities (President Election) Rules, 1981 — Rule 2AMaharashtra Municipalities Act, 1965 — Section 55, 55A
High Courts28 Nov 1995
Bonbehari V. Nimbkar and others Vs State of Maharashtra and others
Bombay High Court · AIR 1996 Bom 261 : (1996) 2 BomCR 555 : (1996) 98 BOMLR 288 : (1996) 2 MhLj 361
Constitution of India, 1950 — Article 226Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 26(2), 28(2)Maharashtra Land Revenue Code, 1966 — Section 20, 30, 31, 328, 36
High Courts28 Nov 1995
M/s Banka (India) Ltd. Vs Union of India and another
Bombay High Court · AIR 1996 Bom 139 : (1996) 3 BomCR 191 : (1996) 98 BOMLR 334
Arbitration Act, 1940 — Section 11, 12, 28(1)
High Courts28 Nov 1995
M/s. Banka (India) Ltd. Vs Union of India and another
Bombay High Court · AIR 1996 Bom 139 : (1996) 3 BomCR 191 : (1996) 98 BOMLR 334
Arbitration Act, 1940 — Section 11, 12, 28
High Courts28 Nov 1995Dismissed
Eknath Gaikwad Vs Sow. Nirmala Gaikwad
Bombay High Court · (1996) 3 BomCR 147 : (1996) 98 BOMLR 419 : (1996) 1 CivCC 434 : (1996) 1 MhLj 401
Hindu Marriage Act, 1955 — Section 24
High Courts27 Nov 1995
Maharashtra State Co-operative Cotton Growers'' Marketing Federation Ltd. Vs Shri Anand Vinayak Mainkar and Others
Bombay High Court · (1999) 3 LLJ 843
Industrial Disputes Act, 1947 — Section 10(4)
High Courts27 Nov 1995
Ashok Hari Gite c/o Association of Engineering Workers Vs V. Galaxy Knives (P) Ltd. and Others
Bombay High Court · (1996) 73 FLR 1267
Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 1995
Kiran M. Kandolkar Vs State and others
Bombay High Court · (1996) CriLJ 1429
Criminal Procedure Code, 1973 (CrPC) — Section 218Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 34
High Courts24 Nov 1995
Mrs. Kamakshi R. Iyer Vs Hindustan Door-oliver Ltd. and Others
Bombay High Court · (1996) 73 FLR 1497 : (1996) 1 LLJ 1131 : (1996) 1 MhLj 404
Industrial Disputes Act, 1947 — Section 36, 36(2), 36(3), 36(4)
High Courts24 Nov 1995
William Rebello Vs Jose Agnelo Vaz and another
Bombay High Court · AIR 1996 Bom 204 : (1996) 2 DMC 339
Child Marriage Restraint (Amendment) Act, 1978 — Section 18Child Marriage Restraint Act, 1929 — Section 4Christian Marriage Act, 1872 — Section 60
High Courts23 Nov 1995
Mukund Iron and Steel Works Ltd. and Gannon Dunkerley and Co. Ltd. and Another Vs Maharashtra Industrial Development Corporation and Others
Bombay High Court · (1996) 2 BomCR 315 : (1998) 91 CompCas 695
Companies Act, 1956 — Section 4(1), 446, 457(1)Evidence Act, 1872 — Section 106
High Courts23 Nov 1995
Maharashtra Industrial Development Corporation and others Vs Mahendra G. Wadhwani
Bombay High Court · (1995) 11 BOM CK 0034
Companies Act, 1956 — Section 4(1), 446, 457, 457(1)
High Courts21 Nov 1995Dismissed
Shaikh Mobin Vs State of Maharashtra and another
Bombay High Court · (1995) 11 BOM CK 0052
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts21 Nov 1995
Vinayak Balkrishna Samant and others Vs The Mahanagar Telephone Nigam Limited
Bombay High Court · (1996) 3 BomCR 179 : (1996) 98 BOMLR 428 : (1996) 1 MhLj 511
Arbitration Act, 1940 — Section 20Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts20 Nov 1995Dismissed
Ashok Ambadasrao Lawand and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 201 : (1996) 98 BOMLR 439 : (1996) 1 MhLj 616
High Courts17 Nov 1995Dismissed
Thorat R.A. Vs Trinity Udyog and Others
Bombay High Court · (1998) 3 LLJ 544
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts17 Nov 1995
Commissioner of Income Tax Vs Tata Hydro Electric Supply Co. Ltd.
Bombay High Court · (1996) 132 CTR 137 : (1996) 219 ITR 178
Income Tax Act, 1961 — Section 28, 36, 36(1), 43, 43(2)