COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,458 of 3,665

High Courts13 Oct 1995

Arun Kumar Krishnarao Balpande Vs Wasudeorao Kondbaji Ganar and others

Bombay High Court · (1996) CriLJ 1091 : (1996) 1 MhLj 491

Constitution of India, 1950 — Article 129, 19(1), 20(3), 215Penal Code, 1860 (IPC) — Section 201, 302, 34, 376

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High Courts12 Oct 1995Allowed

Raj Harsh Sud and Others Vs Union of India (UOI) and Others

Bombay High Court · (1996) 2 BomCR 293

Civil Procedure Code, 1908 (CPC) — Section 151, 33Constitution of India, 1950 — Article 226Merchant Shipping (Continuous Discharge Certificates) Rules, 1993 — Rule 4(2), 4(3), 4(5)

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High Courts12 Oct 1995Dismissed

Rangnath Vs Smt. Indira

Bombay High Court · (1996) 1 DMC 462

Civil Procedure Code, 1908 (CPC) — Section 115, 24Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts11 Oct 1995Dismissed

Sujala Yeshwant Nitsure and Others Vs The Municipal Corporation of City of Pune and Others

Bombay High Court · (1996) 2 BomCR 503

Civil Procedure Code, 1908 (CPC) — Section 9Development Plan Regulations, 1966 — Regulation 208, 247, 5, 6Maharashtra Regional and Town Planning Act, 1966 — Section 147, 149, 159, 51(3), 71

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High Courts11 Oct 1995

Mario Shaw Vs Martin Fernandez and another

Bombay High Court · AIR 1996 Bom 116 : (1996) 2 BomCR 536 : (1996) 98 BOMLR 233 : (1996) 1 MhLj 564

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Evidence Act, 1872 — Section 115

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High Courts11 Oct 1995

Smt. Sushila Viresh Chhadva Vs Viresh Nagshi Chhadva

Bombay High Court · AIR 1996 Bom 94 : (1996) 2 BomCR 531 : (1996) 98 BOMLR 274 : (1996) 1 MhLj 288

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts11 Oct 1995

Sureshchandra B. Agrawal and others Vs Mansukbhai H. Doshi and others

Bombay High Court · AIR 1996 Bom 118 : (1996) 2 BomCR 533 : (1995) 97 BOMLR 85 : (1996) 1 MhLj 18

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 17(1), 21, 22

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High Courts11 Oct 1995Allowed

Shivkumar Gupta Vs The State of Maharashtra and Another

Bombay High Court · (1996) 2 BomCR 243

Development Control Regulations for Greater Bombay, 1991 — Regulation 13, 14, 33, 33(1), 34Development Control Rules for Greater Mumbai, 1967 — Rule 10(2)Maharashtra Regional and Town Planning Act, 1966 — Section 154(2), 31

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High Courts10 Oct 1995

Devidas Vs Chandrakala and Others

Bombay High Court · (1996) ACJ 566 : (1996) 1 MhLj 21

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Oct 1995

Kirloskar Diesel Recon Pvt. Ltd. and another Vs Kirloskar Proprietary Ltd. and others

Bombay High Court · AIR 1996 Bom 149 : (1996) 2 BomCR 642 : (1996) 98 BOMLR 972

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 22 , 299Trade and Merchandise Marks Act, 1958 — Section 105, 106, 2, 34, 9

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High Courts09 Oct 1995

Lawyers Collective Vs Bar Council of India and Others

Bombay High Court · (1995) 10 BOM CK 0031

Advocates Act, 1961 — Section 29, 30, 33Companies Act, 1956 — Section 28, 47Foreign Exchange Regulation Act, 1973 — Section 20, 29, 29(1), 30

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High Courts09 Oct 1995Dismissed

Kausabai Keshav Dushinge Vs Revubai Daji Jare and Others

Bombay High Court · (1996) 3 BomCR 326 : (1996) 98 BOMLR 446 : (1996) 1 CivCC 103 : (1995) 2 MhLj 951

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96

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High Courts09 Oct 1995

Man Bahadur Vs State of Goa

Bombay High Court · (1996) CriLJ 1389

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43

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High Courts07 Oct 1995

Mrs. Sunita Rajendra Nikalje Vs Rajendra Eknath Nikalje

Bombay High Court · AIR 1996 Bom 85 : (1996) 2 BomCR 422 : (1995) 97 BOMLR 55 : (1996) 1 MhLj 572

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13(1A)(ii), 9

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High Courts06 Oct 1995

Bibhishan Yadav Deshmukh Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 1108

Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 432(1)Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts06 Oct 1995Allowed

Topa Rathod Vs Maheshkumar

Bombay High Court · (1996) 2 BomCR 703 : (1996) 2 MhLj 426

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 115Specific Relief Act, 1963 — Section 15

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High Courts05 Oct 1995Allowed