High Courts02 Aug 1995
M.V. Palekar Vs Bank of India and others
Bombay High Court · (1998) 3 LLJ 681
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,464 of 3,665
High Courts02 Aug 1995
Ratnakar D. Patade Vs Smita Pandurang Dalvi and Others
Bombay High Court · AIR 1996 Bom 69 : (1996) 1 BomCR 206 : (1995) 97 BOMLR 369 : (1996) 1 MhLj 76
High Courts01 Aug 1995
Smt. Laura Britto Vs V.C.D. Singh Secretary Preventive Detention and Others
Bombay High Court · (1996) 3 BomCR 265 : (1996) CriLJ 371
Constitution of India, 1950 — Article 21, 21, 22(5)
High Courts31 Jul 1995Dismissed
Madhukar Suryawanshi Vs Laxmanrao Suryawanshi
Bombay High Court · (1996) 2 BomCR 432 : (1995) 2 CivCC 616 : (1995) 2 MhLj 608
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, 115, 141, 151Limitation Act, 1963 — Article 120, 137
High Courts31 Jul 1995Allowed
Vithal Dhamne and Others Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 151 : (1995) 97 BOMLR 429
Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 306, 498A
High Courts28 Jul 1995
The State of Maharashtra Vs Bhaurao Udan and Others
Bombay High Court · (1995) 97 BOMLR 414 : (1996) CriLJ 673 : (1996) 1 MhLj 214
Criminal Procedure Code, 1973 (CrPC) — Section 275, 276, 277, 278Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34
High Courts28 Jul 1995
Devidas Pawar Vs Shri Gopinath Mundhe and Others
Bombay High Court · AIR 1996 Bom 1 : (1996) 1 BomCR 653 : (1995) 2 MhLj 711
Constitution of India, 1950 — Article 163, 164, 173, 226
High Courts28 Jul 1995
Indiana Ebgubeerung Works (Bombay) Pvt. Ltd. Vs The Presiding Officer 5Th Labour Court and Others
Bombay High Court · (1998) 3 LLJ 720
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts28 Jul 1995
Colfax Laboratories (India) Ltd. Vs The Union of India (UOI) and Another
Bombay High Court · (1997) 4 BomCR 263
Central Excises and Salt Act, 1944 — Section 4, 4(1)Constitution of India, 1950 — Article 226Standards of Weights and Measures Act, 1976 — Section 83
High Courts28 Jul 1995
Pratapsingh Rathod and others Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 790
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts28 Jul 1995Dismissed
Devidas Venkatrao Pawar Vs Gopinath Mundhe and others
Bombay High Court · (1995) MhLj 711
Constitution of India, 1950 — Article 163, 164, 173, 226
High Courts27 Jul 1995
Sangali Dist. Central Co-operative Bank Ltd. Vs Tukaram Atmaram Jadhav and others.
Bombay High Court · (1997) 3 LLJ 1247
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts27 Jul 1995Allowed
Ramesh Ratanrao Thakur Vs The State of Maharashtra
Bombay High Court · (1996) 3 BomCR 435
Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts26 Jul 1995
The Goa Agricultural Produce Market Committee and etc. Vs Government of Goa and Others
Bombay High Court · AIR 1996 Bom 121 : (1997) 4 BomCR 357 : (1995) 97 BOMLR 614
Land Acquisition Act, 1894 — Section 11, 15(1), 18, 23(1A), 28ALimitation Act, 1963 — Section 29(2), 5
High Courts26 Jul 1995
Prakash S. Akotkar and others Vs Mansoorkha Gulabkha and others
Bombay High Court · AIR 1996 Bom 36 : (1996) 2 BomCR 311 : (1996) 2 MhLj 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44, 53
High Courts26 Jul 1995Dismissed
Mahadevo Murlidhar Ambekar Vs Smt. Padmini Joshi and Others
Bombay High Court · (1995) 97 BOMLR 608
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts25 Jul 1995
Rubyana Alias Smita Sanjib Bali Vs State of Maharashtra
Bombay High Court · (1996) 3 BomCR 410 : (1996) CriLJ 148
Arms Act, 1959 — Section 25, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 428Evidence Act, 1872 — Section 50, 91
High Courts24 Jul 1995
Sadashiv Mallikarjun Kheradkar Vs Smt. Nandini Sadashiv Kheradkar and another
Bombay High Court · (1996) 1 BomCR 454 : (1995) 687 BOMLR 97 : (1995) 2 CivCC 703 : (1995) CriLJ 4090 : (1995) 2 MhLj 733 : (1996) 1 RCR(Criminal) 229
Evidence Act, 1872 — Section 112
High Courts24 Jul 1995
Maharashtra Shramik Sena Vs Gabriel India Ltd. and others
Bombay High Court · (1995) 71 FLR 775 : (1996) 1 LLJ 639
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 13, 14, 19
High Courts21 Jul 1995Allowed
DBS Financial Service (Pvt.) Ltd. and Others Vs Maharashtra General Kamgar Union and Another
Bombay High Court · (1996) 73 FLR 1492 : (1996) 1 LLJ 1160
Industrial Disputes Act, 1947 — Section 30(2)