High Courts17 Nov 1995
Commissioner of Income Tax Vs Mercantile Bank Ltd.
Bombay High Court · (1996) 85 TAXMAN 151
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,455 of 3,665
High Courts16 Nov 1995
Siemens India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 136 CTR 537 : (1997) 226 ITR 801 : (1996) 88 TAXMAN 372
Income Tax Act, 1961 — Section 37(1)
High Courts16 Nov 1995
Narayan Naguesh Porob Vs State and others etc.
Bombay High Court · (1997) BomCR(Cri) 859 : (1996) CriLJ 1376
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts16 Nov 1995
Bhanuvilas Namdeo Lonkar Vs Shriram Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (1996) 1 LLJ 1195
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1995Dismissed
Smt. Sundarabai Ramchandra Gahile and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 477 : (1996) 1 MhLj 646
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 243O(B)Maharashtra Zilla Parishads (President, Vice President and Chairman of Subjects Commitee) and Panchayat Samitis (Chairman and Deputy Chairman) (Election) (Amendment) Rules, 1962 — Rule 2, 2E, 2F, 3, 4
High Courts16 Nov 1995Dismissed
Manohar Gopal Naik Vs Subhash Ankush Shirodkar and Others
Bombay High Court · (1996) 5 BomCR 93
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 81(3), 83
High Courts15 Nov 1995
Mannath Balchandran Vs Forbes Forbes Campbell and Co. Ltd., Bombay and others
Bombay High Court · (1996) CriLJ 2131 : (1996) 2 MhLj 932
Criminal Procedure Code, 1973 (CrPC) — Section 256, 302, 397Penal Code, 1860 (IPC) — Section 193, 408, 467, 471
High Courts15 Nov 1995
Vasant Tukaram Mandavkar Vs Life Insurance Corporation of India and Others
Bombay High Court · (1996) 74 FLR 2269 : (1998) 3 LLJ 599
Constitution of India, 1950 — Article 226
High Courts15 Nov 1995Dismissed
Vishwasrao Narayan Pawar and Others Vs Lata Gopal Waghmale
Bombay High Court · (1996) ACJ 422
High Courts15 Nov 1995
I.B. Inamdar Vs The B.E.S.T. Undertakings and Others
Bombay High Court · (1996) 73 FLR 1279 : (1996) 3 LLJ 694
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79, 84Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 506
High Courts15 Nov 1995Allowed
Gurunath Madhavrao Vs Zilla Parishad Teachers Co-op. Credit Society Ltd. and Others
Bombay High Court · (1996) 3 BomCR 124 : (1996) 98 BOMLR 416 : (1996) 1 MhLj 409
High Courts14 Nov 1995
Municipal Transport Workers'' Union, Kolhapur Vs The Kolhapur Municipal Transport and Others
Bombay High Court · (1996) 3 LLJ 692
Constitution of India, 1950 — Article 227Industrial Employment (Standing Orders) Act, 1946 — Section 13B
High Courts14 Nov 1995Dismissed
Shankar Baliram Thakre Vs Mankarnabai Thakre
Bombay High Court · (1995) 11 BOM CK 0051
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 397(3), 482
High Courts14 Nov 1995
The President, Anatha Mahila Ashram, Kolhapur Vs Smt. J.G. Ajagaonkar
Bombay High Court · (1996) 74 FLR 2415
Industrial Disputes Act, 1947 — Section 2
High Courts14 Nov 1995
Bibhishan Yeshwant Babar Vs Executive Engineer, Kukadi Prakalp Bhuvikas, Pune and Others
Bombay High Court · (1997) 3 LLJ 1081
Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts14 Nov 1995
M/s. Anand Builders Vs The Union of India
Bombay High Court · (1996) 2 BomCR 573 : (1996) 98 BOMLR 339
Arbitration Act, 1940 — Section 20
High Courts14 Nov 1995Dismissed
Shankar Baliram Thakre Vs Mankaranabai
Bombay High Court · (1995) 11 BOM CK 0003
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 397(3), 482
High Courts13 Nov 1995
President, Anath Mahila Ashram, Kolhapur Vs Ajagaonkar J.G. (Smt.)
Bombay High Court · (1997) 3 LLJ 342(1) : (1996) 2 MhLj 664
Industrial Disputes Act, 1947 — Section 2
High Courts10 Nov 1995
State of Maharashtra Vs Walchand Hiralal Shaha and another
Bombay High Court · (1996) CriLJ 1102
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Nov 1995
State of Maharashtra Vs Laxman Kishan Shirashat
Bombay High Court · (1996) CriLJ 1282
Criminal Procedure Code, 1973 (CrPC) — Section 16, 439(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324