High Courts02 Nov 1995
Suresh Mogal Salve Vs Bhagur Nagar Palika and Others
Bombay High Court · (1996) 2 LLJ 277
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,457 of 3,665
High Courts01 Nov 1995
Nathu Bapu Mhaskar Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 2120
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts01 Nov 1995Dismissed
Mahanagar Telephone Nigam Ltd. Vs Dr. B.V. Manek
Bombay High Court · (1996) 2 BomCR 254 : (1996) 98 BOMLR 236 : (1996) 2 CivCC 434 : (1996) 2 MhLj 637 : (1996) 3 RCR(Civil) 744
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Telegraph Rules, 1951 — Rule 443
High Courts01 Nov 1995
Dattatraya Kashinath and Others Vs Chhatrapati Sahakari Sakhar Karkhana Ltd., Pune and Others
Bombay High Court · (1996) 2 LLJ 169
Factories Act, 1948 — Section 2, 3Industrial Disputes Act, 1947 — Section 28
High Courts01 Nov 1995
Smt. Sarladevi Bandawar Vs Shailesh Namdeo
Bombay High Court · AIR 1996 Bom 98 : (1996) 3 BomCR 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 53A
High Courts01 Nov 1995
M/s. Kelkar and Kelkar Vs Indian Airlines and another
Bombay High Court · (1996) 2 BomCR 303 : (1996) 1 MhLj 854
Arbitration Act, 1940 — Section 20
High Courts31 Oct 1995
Yeshwant Gangaram Pandav and Others Vs Asea Brown Bowery Ltd. and Others
Bombay High Court · (1999) 3 LLJ 1333
Industrial Disputes Act, 1947 — Section 10(2)
High Courts31 Oct 1995
Dattatraya Dagduji Borkute Vs Mohanlal Chandmal Phapal and others
Bombay High Court · (1996) CriLJ 987
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 242(2), 254(2), 313, 378(4), 482Penal Code, 1860 (IPC) — Section 34, 418
High Courts30 Oct 1995
Abdullah Jameel Ahmed Ansari and Others Vs M.H. Saboo Siddik Polytechnic and Others
Bombay High Court · (1996) 73 FLR 1505 : (1996) 1 LLJ 1165
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)
High Courts25 Oct 1995
Sudarshan Rajesham Metaku Vs Manager, Sales Depot, Maharashtra State Handloom Corporation and another
Bombay High Court · (1997) 3 LLJ 1233
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts20 Oct 1995Allowed
F.M.C. D''costa and another Vs Rallis India Ltd. and others
Bombay High Court · (1995) 10 BOM CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(6)(b)
High Courts20 Oct 1995
Jairam Jethmal Tapadia Vs Kamal Kishor Agrawal and Another
Bombay High Court · (1996) 2 BomCR 357 : (1996) 98 BOMLR 380 : (1996) 1 CivCC 368 : (1996) 1 MhLj 240
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144, 151
High Courts20 Oct 1995Dismissed
Costao Fernandes, Preventive Officer, Customs Vs The State at the instance of Dy. Superintendent of Police, Central Bureau of Investigation
Bombay High Court · (1997) BomCR(Cri) 885
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Customs Act, 1962 — Section 106, 155, 5(1)Evidence Act, 1872 — Section 3, 61, 8
High Courts19 Oct 1995Allowed
Raphik Mehbub Pakhali Vs Anantkumar Pravinkumar Jajal and Another
Bombay High Court · (1996) ACJ 356 : (1996) 2 BomCR 541 : (1996) 98 BOMLR 247 : (1996) 1 MhLj 106
Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 144
High Courts19 Oct 1995
Raphik Mehbub Pakhali Vs Anantkumar Pravinkumar Jajal and Others
Bombay High Court · (1996) 1 ACC 641
Bombay Municipal Corporation Act, 1888 — Section 140, 142
High Courts19 Oct 1995
Cinematograph Exhibitors Association of India and Others Vs Union of India and Others
Bombay High Court · (1996) 2 BomCR 631 : (1996) 2 LLJ 1044 : (1996) 1 MhLj 787
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 5, 5(2), 6, 7(1)Payment of Gratuity Act, 1972 — Section 1
High Courts18 Oct 1995
Arun Laxman Salunkhe Vs Union of India and Others
Bombay High Court · (1996) 2 BomCR 539 : (1996) 1 MhLj 696
High Courts13 Oct 1995
Krantikari Suraksha Rakshak Sanghatna, Thane Vs A.L. Alaspurkar and Others
Bombay High Court · (1995) 10 BOM CK 0034
Industrial Disputes Act, 1947 — Section 19, 2, 20, 21, 22Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 1, 19, 2(10), 20, 21Payment of Gratuity Act, 1972 — Section 2
High Courts13 Oct 1995
Rajya Sahakari Krushi V. Gramin Vikas Bank Karmachari Sanghatana and Another Vs Maharashtra State Co-operative Agriculture and Rural Development Bank Ltd. and Another
Bombay High Court · (1995) 71 FLR 1108
Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1995Allowed
Mrs. Kutubunisa Begum Vs Mrs. Bilquees Jahan Begum
Bombay High Court · (1996) 2 BomCR 324 : (1996) 1 MhLj 184
Civil Procedure Code, 1908 (CPC) — Section 104(1)Provincial Small Cause Courts Act, 1887 — Section 24, 26, 26