COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,466 of 3,665

High Courts13 Jul 1995Allowed

Dilkush G. Sinai Vs State of Goa

Bombay High Court · (1995) 97 BOMLR 398

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 41, 42, 43

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High Courts13 Jul 1995Allowed

Natibabu Khadka Vs State of Goa

Bombay High Court · (1996) 5 BomCR 76

Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 54Opium Act, 1878 — Section 10

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High Courts12 Jul 1995

Amin Mehdi Merchant Vs S.M. Karnik, Asstt. Coll. of Customs, Bombay

Bombay High Court · (1995) 60 ECR 382 : (1995) 80 ELT 777

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High Courts12 Jul 1995Dismissed

Saberaj Industries Vs F.J. Bahadur, Commissioner of Income Tax

Bombay High Court · (1995) 83 TAXMAN 10

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 139(2), 139(3), 139(4), 143(1)

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High Courts12 Jul 1995

Robert Punaji Salvi Vs The Bombay Diocesan Trust Association Pvt. Ltd. and others

Bombay High Court · AIR 1996 Bom 39 : (1996) 2 BomCR 15 : (1995) 97 BOMLR 109 : (1995) 2 MhLj 679

Bombay City Civil Court Act, 1948 — Section 15Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 100Constitution of India, 1950 — Article 141

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High Courts12 Jul 1995

V.V. Rao Vs Union of India

Bombay High Court · (1995) 82 TAXMAN 526

Constitution of India, 1950 — Article 226

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High Courts12 Jul 1995Dismissed

Robert Punaji Salvi Vs Bombay Diocesan Trust Association Pvt. Ltd. and others

Bombay High Court · (1995) MhLj 679

Bombay City Civil Court Act, 1948 — Section 15Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 104(1), 104(2)Constitution of India, 1950 — Article 141

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High Courts11 Jul 1995

Babulal Hiralal Sainy and another etc Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 4105

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 41(1), 41(2), 42(1)

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High Courts11 Jul 1995

Rina International Vs Union of India

Bombay High Court · (1995) 80 ELT 780

Constitution of India, 1950 — Article 226

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High Courts11 Jul 1995Allowed

Shri Kamalakar Kamulkar Vs The District and Sessions Judge, North Goa and Others

Bombay High Court · (1997) 4 BomCR 255

Constitution of India, 1950 — Article 309Evidence Act, 1872 — Section 115Goa Daman and Diu (Class IV) Recruitment Rules, 1966 — Rule 56

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High Courts11 Jul 1995

Sudam Kisan Dhurjad Vs State of Maharashtra

Bombay High Court · (1996) 1 BomCR 156 : (1995) CriLJ 4029

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 452

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High Courts10 Jul 1995

Bombay Bolts and Nuts Merchants Association Vs B.S. Bhadanga. and others

Bombay High Court · (1995) 71 FLR 966 : (1997) 3 LLJ 729

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High Courts10 Jul 1995

Basanna Nigonda Hattali and others Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 4034

Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts10 Jul 1995

Gangadhar Laxman Reddy Vs The State of Maharashtra and Another

Bombay High Court · (1995) 4 BomCR 529 : (1996) 1 MhLj 30

Commissions of Inquiry Act, 1952 — Section 3, 5

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High Courts07 Jul 1995

Maharashtra General Kamgar Union Vs Star Oxides and Chemicals Ltd. and another

Bombay High Court · (1996) 2 BomCR 53 : (1995) 71 FLR 1099 : (1996) 1 LLJ 995 : (1996) 1 MhLj 517

Industrial Disputes Act, 1947 — Section 10, 25, 25N, 25N(1)

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High Courts07 Jul 1995

Ranchhoddas Mathuradas Goculdas Vs Miss. K. T. Randelia, First Income Tax Officer and Others

Bombay High Court · (1996) 134 CTR 244 : (1996) 217 ITR 763 : (1995) 82 TAXMAN 195

Income Tax Act, 1961 — Section 144B, 147, 148, 149, 28

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High Courts07 Jul 1995

Shailesh Harilal Shah and others Vs Matushree Textiles Ltd. and other

Bombay High Court · (1995) 82 CompCas 5

Companies Act, 1956 — Section 108, 166, 171, 171(1), 171(2)

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High Courts07 Jul 1995

Comrade Kallappa Laxman Malabade Vs Prakash Kallappa Awade

Bombay High Court · AIR 1996 Bom 5 : (1996) 3 BomCR 101 : (1995) 97 BOMLR 453

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 6 Rule 17High Court Original Side rules, 1980 — Rule 19Representation of the People Act, 1951 — Section 103, 82, 86

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High Courts07 Jul 1995

Citric India Ltd. Vs Assistant Collector of Customs, Bombay

Bombay High Court · (1995) 80 ELT 28

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High Courts07 Jul 1995

Reliance Beach Inn Ltd. and others Vs Margaret Mascarenhas and another

Bombay High Court · (1998) 91 CompCas 681

Negotiable Instruments Act, 1881 (NI) — Section 138

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