High Courts22 Aug 1995Dismissed
Raju @ Ajit Sarfaraj Tadvi and Others Vs The State of Maharashtra
Bombay High Court · (1996) 1 ALT(Cri) 3 : (1996) 3 BomCR 457
Criminal Procedure Code, 1973 (CrPC) — Section 185, 323
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,462 of 3,665
High Courts21 Aug 1995
Pyarelal Maganlal Jaiswal Vs State of Maharashtra and others
Bombay High Court · (1996) CriLJ 989
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 499, 500
High Courts21 Aug 1995
Jetu Jacques Taru Lalvani and another Vs J.B.A. Printing Inks Limited and others
Bombay High Court · (1996) 2 BomCR 593 : (1997) 97 BOMLR 566 : (1997) 88 CompCas 759
Companies Act, 1956 — Section 177, 179, 31, 397, 398
High Courts21 Aug 1995Allowed
Damji Shah Vs State of Maharashtra
Bombay High Court · (1995) 08 BOM CK 0004
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 116
High Courts19 Aug 1995
Uttamchand Mulchand Vs Indian Overseas Bank and Others
Bombay High Court · (1996) 1 BomCR 333 : (1995) 97 BOMLR 722
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19
High Courts19 Aug 1995
Joseph Fernandes Vs State of Goa
Bombay High Court · (1996) CriLJ 822
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(6), 156, 156(1), 156(2)Evidence Act, 1872 — Section 114, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 29, 52, 52(1)
High Courts19 Aug 1995
Dr. B.V. Manek Vs Mahanagar Telephone Nigam Ltd.
Bombay High Court · AIR 1996 Bom 53 : (1996) 1 BomCR 288 : (1995) 97 BOMLR 643 : (1996) 3 RCR(Civil) 58
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 147, 148, 420, 421, 424
High Courts18 Aug 1995
Tejram Gaikwad Vs Smt. Sunanda Gaikwad and Others
Bombay High Court · (1996) CriLJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts18 Aug 1995
Harikisnan Baheti Vs The State of Maharashtra and another
Bombay High Court · (1998) 5 BomCR 599 : (1995) 97 BOMLR 735
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Aug 1995
Ranchhod Lala of Sayli and others Vs The Union of Territory of Dadra and Nagar Haveli
Bombay High Court · AIR 1996 Bom 65 : (1996) 1 BomCR 460 : (1995) 97 BOMLR 682
Dadra and Nagar Haveli Land Reforms Regulations, 1971 — Rule 10, 10, 2(21), 22, 3Transfer of Property Act, 1882 — Section 45
High Courts18 Aug 1995
Hiramal Sundermal Kalantri Vs Kesharimal Premsukhdas Bhutada and others
Bombay High Court · (1995) 97 BOMLR 375 : (1996) CriLJ 1493 : (1996) 2 DMC 683 : (1996) 2 MhLj 207 : (1996) 1 MhLj 207 : (1996) 3 RCR(Criminal) 249 : (1996) 2 RCR(Criminal) 414
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Aug 1995
Tilaksingh Aulan and Another Vs Pyarookhan @ Mohd. Inamussuddinkhan and Others
Bombay High Court · (1996) 2 BomCR 441 : (1996) 98 BOMLR 886
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1
High Courts17 Aug 1995Dismissed
Adhyaatmam Bhaamini Vs Jagdish Ambalal Shah
Bombay High Court · (1996) 2 DMC 131
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13B
High Courts17 Aug 1995
Kashinath Katake Vs The Additional District Judge, Pusad and others
Bombay High Court · (1996) 2 BomCR 273 : (1996) 98 BOMLR 677 : (1995) 2 MhLj 714
Evidence Act, 1872 — Section 3, 59, 61Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27
High Courts17 Aug 1995
M.G. Sequeira Vs Francisco Pinheiro and another
Bombay High Court · (1996) 87 CompCas 118
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Aug 1995
Narayandas Agrawal Vs Rakesh Kumar Porwal
Bombay High Court · (1996) 2 CivCC 592 : (1996) CriLJ 29 : (1996) 2 MhLj 463 : (1996) 3 RCR(Criminal) 563
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Aug 1995
Cimmco Birla Ltd. Vs Commissioner of Customs, Bombay
Bombay High Court · (1996) 82 ELT 206
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25
High Courts16 Aug 1995
J. K. Chemicals Ltd. Vs Government of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 197 : (1997) 3 LLJ 578 : (1996) 1 MhLj 126
Payment of Bonus Act, 1965 — Section 10, 19, 36
High Courts16 Aug 1995
Kajetan Leo Vaz Vs Jagdish Raghunath Mankar and Another
Bombay High Court · (1996) ACJ 249 : AIR 1996 Bom 62 : (1996) 1 BomCR 202 : (1995) 97 BOMLR 741 : (1995) 2 MhLj 615
Civil Procedure Code, 1908 (CPC) — Section 24, 25Motor Vehicles Act, 1939 — Section 110
High Courts16 Aug 1995Allowed
Kajetan Leo Vaz Vs Jagdish Raghunath Mankar and another
Bombay High Court · (1995) MhLj 615
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1), 25