High Courts28 Sept 1995
India United Mills and Others Vs Parshuram Ramchandra Dhanawade and Others
Bombay High Court · (1996) 1 LLJ 806
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,459 of 3,665
High Courts28 Sept 1995
SBI CAPITAL MARKETS LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 56 TTJ 297
Income Tax Act, 1961 — Section 201(1A), 221
High Courts27 Sept 1995Dismissed
Deoji Ambu Patil Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts26 Sept 1995Allowed
Eknath Kaluba Mokashe Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 324 : (1996) 98 BOMLR 40
Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Sept 1995Allowed
Ganesh Sukhlal Joshi Vs M.A. Bharti
Bombay High Court · (1996) 2 CivCC 181
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts26 Sept 1995Dismissed
Abbas Bhikan Pathan Vs The State of Maharashtra and Another
Bombay High Court · (1996) 1 BomCR 326 : (1995) 97 BOMLR 444
Criminal Procedure Code, 1973 (CrPC) — Section 165, 378Evidence Act, 1872 — Section 3, 59, 60Penal Code, 1860 (IPC) — Section 302
High Courts26 Sept 1995
Vasant Bandopanth Narhare Vs State of Maharashtra and Others
Bombay High Court · (1995) 09 BOM CK 0030
High Courts26 Sept 1995
H.L. Roche and Others Vs Citizen Co-operative Bank Ltd. and Others
Bombay High Court · AIR 1996 Bom 126 : (1996) 2 BomCR 411 : (1995) 97 BOMLR 546 : (1996) 1 MhLj 258
Constitution of India, 1950 — Article 43
High Courts25 Sept 1995
Candy Filter (India) Ltd. and Another Vs Assistant Commissioner of Labour and Others
Bombay High Court · (1996) 1 LLJ 1113
Industrial Disputes Act, 1947 — Section 33C
High Courts25 Sept 1995Dismissed
Damodhar Deshbharatar and Another Vs Vijay Meshram
Bombay High Court · (1996) 3 BomCR 68 : (1995) 97 BOMLR 383
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 19(1)
High Courts22 Sept 1995
Abdulsattar Husen Kudachikar Vs Mrs. Shahina, Abdulsattar Kudachikar
Bombay High Court · AIR 1996 Bom 134 : (1996) 1 BomCR 553 : (1996) 98 BOMLR 591 : (1996) 1 MhLj 892
Guardians and Wards Act, 1890 — Section 17, 24, 25, 7, 8
High Courts22 Sept 1995
Saral Enterprises Vs Ashok Thaper
Bombay High Court · (1995) 09 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts22 Sept 1995
Vishal Ramesh Doshi Vs State of Maharashtra
Bombay High Court · (1995) 97 BOMLR 613
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts21 Sept 1995Dismissed
Pradeep Vs Smt. Suneeta and Another
Bombay High Court · (1996) 1 DMC 448
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts20 Sept 1995
Maharashtra State Electricity Board Vs Suresh Vaidyanath Pagar and Another
Bombay High Court · (1996) 1 LLJ 935
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts20 Sept 1995Allowed
Santukarao Sakhare Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 638 : (1996) 1 MhLj 26
High Courts20 Sept 1995Dismissed
Manikchand Jain Vs Smita Veginwar
Bombay High Court · (1996) 2 BomCR 277 : (1996) 1 CivCC 450 : (1996) 1 MhLj 526
Evidence Act, 1872 — Section 114, 115, 3, 61Transfer of Property Act, 1882 — Section 110, 116
High Courts19 Sept 1995
Madhukar R. Javle Vs Baskar Ramnath Shibad
Bombay High Court · AIR 1996 Bom 96 : (1996) 2 BomCR 408 : (1996) 1 MhLj 245
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 9, Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts19 Sept 1995Dismissed
Smt. Deepa Shashikant Godambe Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 551 : (1996) 98 BOMLR 675 : (1996) 1 MhLj 75
Bombay Court Fees Act, 1959 — Section 46
High Courts19 Sept 1995Allowed
Bhugonda Bhau Patil Vs Acharyaratna Deshbhushan Shikshan Prasarak Mandal, Kolhapur and Others
Bombay High Court · (1996) 2 BomCR 389
Shivaji University Act, 1974 — Section 211, 212, 213, 214, 215