High Courts09 Nov 1995Allowed
Meena Engineering and Contractors Pvt. Ltd. Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1996) 2 BomCR 167 : (1996) 98 BOMLR 238
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,456 of 3,665
High Courts09 Nov 1995
State of Maharashtra Vs Suresh N. Vaidya and others
Bombay High Court · (1996) CriLJ 1113 : (1996) 1 MhLj 551
Criminal Procedure Code, 1973 (CrPC) — Section 194, 197Penal Code, 1860 (IPC) — Section 143, 147, 149, 225, 332
High Courts09 Nov 1995
Dr. Satyasaheel Nandlal Naik Vs State of Maharashtra and another
Bombay High Court · (1996) CriLJ 1463 : (1996) 2 MhLj 633 : (1996) 3 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 39Penal Code, 1860 (IPC) — Section 176, 279, 304A, 337, 338
High Courts09 Nov 1995
D.N. Deshpande Vs Tata Finance Ltd.
Bombay High Court · AIR 1996 Bom 120
Arbitration Act, 1940 — Section 30, 35
High Courts09 Nov 1995
D.N. Deshpandey Vs Tata Finance Ltd.
Bombay High Court · (1996) 2 BomCR 571
Arbitration Act, 1940 — Section 30, 35
High Courts08 Nov 1995Allowed
Pir Jamal Dargah Trust Vs Special Land Acquisition Officer, Metro Centre No. 4 and Another
Bombay High Court · (1996) 2 BomCR 554 : (1996) 98 BOMLR 245 : (1996) 2 MhLj 38
Land Acquisition Act, 1894 — Section 12(2), 18(2)
High Courts08 Nov 1995Allowed
Arvind Kasture Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 560
Constitution of India, 1950 — Article 226
High Courts08 Nov 1995Allowed
Yeshwant Govind Botre Vs Sadashiv Mahadev More and Others
Bombay High Court · (1996) 2 BomCR 548 : (1996) 98 BOMLR 277 : (1996) 1 MhLj 416
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31(3), 32F(1), 32F(1A), 32G
High Courts06 Nov 1995
B.D.A. Limited Vs Shaw Wallace Company Ltd.
Bombay High Court · (1996) 5 BomCR 672
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 17, 21, 3, 61Trade and Merchandise Marks Act, 1958 — Section 2(1), 29
High Courts04 Nov 1995
Fabrica de lgreja de N.S.de Milagres, Sanguem Vs Government of Goa, Daman and Diu and another
Bombay High Court · (1997) 3 ALLMR 407 : (1998) 2 BomCR 195
Evidence Act, 1872 — Section 3, 61Specific Relief Act, 1963 — Section 34, 36, 8
High Courts03 Nov 1995
Colour Chem Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 132 CTR 210 : (1997) 225 ITR 164
Income Tax Act, 1961 — Section 144B, 32, 35B, 35B(1), 37(1)
High Courts03 Nov 1995
Ashok Chhaganlal Doshi Vs The High Court of Judicature at Bombay and Others
Bombay High Court · (1996) 2 BomCR 397
Constitution of India, 1950 — Article 226, 235Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 10(4)
High Courts03 Nov 1995Dismissed
Sambha Pikale Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 700 : (1996) 2 MhLj 182
High Courts03 Nov 1995
Commissioner of Income Tax Vs Godfray Phillips India Ltd.
Bombay High Court · (1996) 85 TAXMAN 438
Income Tax Act, 1961 — Section 256(1), 37(1), 40(A)(5), 40(c)
High Courts02 Nov 1995
Commissioner of Income Tax Vs Bank of India
Bombay High Court · (1997) 137 CTR 323 : (1996) 218 ITR 371
Income Tax Act, 1961 — Section 28
High Courts02 Nov 1995
Philips India Ltd. Vs Sangita Balkrishna and Others
Bombay High Court · (1996) 1 LLJ 1126
High Courts02 Nov 1995
Keshav Baliram Naik Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 345, 354, 376, 457, 506
High Courts02 Nov 1995
Food Corporation of India Vs M/s. ANPO Shipping Co. Ltd. and Others
Bombay High Court · AIR 1996 Bom 189 : (1996) 2 BomCR 385
Arbitration Act, 1940 — Section 30
High Courts02 Nov 1995
Food Corporation of India Vs Anpo Shipping Co. Ltd. and others
Bombay High Court · (1995) 11 BOM CK 0024
Arbitration Act, 1940 — Section 30, 35
High Courts02 Nov 1995
Luddur Algoo Yadav Vs The General Manager, India United Mills and others
Bombay High Court · (1996) 73 FLR 1609 : (1998) 3 LLJ 166
Constitution of India, 1950 — Article 227