COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,470 of 3,665

High Courts19 Jun 1995

Premchand Raghunath Dubey Vs Devidayal Stainless Steel Industries Ltd. and Others

Bombay High Court · (1995) 71 FLR 646 : (1996) 1 LLJ 741

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12

High Courts19 Jun 1995

Willson Abraham Chouriappa Vs State of Maharashtra

Bombay High Court · (1996) 3 BomCR 163 : (1995) CriLJ 4042 : (1996) 1 MhLj 437

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 380, 391, 395, 396

High Courts19 Jun 1995

SURYODAYA INVESTMENT and TRADING CO. Vs ASSISTANT COMMISSIONER OF Income Tax.

Bombay High Court · (1995) 55 ITD 502 : (1996) 54 TTJ 241

Income Tax Act, 1961 — Section 47(iv)

High Courts16 Jun 1995

Mohmad Iqbal Gulam and Another Vs Abdul Rajjak Lalmiya

Bombay High Court · (1995) 4 BomCR 548

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13

High Courts15 Jun 1995

Nandkishore alias Kishore Bhimrao Kshirsagar Vs The State of Maharashtra

Bombay High Court · (1996) 5 BomCR 315 : (1995) CriLJ 3706 : (1996) 1 MhLj 145

Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 377(1), 391, 464(1)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 498A

High Courts15 Jun 1995

Ralliwolf Limited Vs Union of India

Bombay High Court · (1995) 79 ELT 579

High Courts15 Jun 1995

Mds Switch Gear Pvt. Ltd. Vs Union of India

Bombay High Court · (1995) 79 ELT 550

Central Excises and Salt Act, 1944 — Section 11A

High Courts15 Jun 1995

N.N. Ship Builders and Engineers Pvt. Ltd. Vs Union of India

Bombay High Court · (1995) 60 ECR 405 : (1995) 80 ELT 21

Customs Act, 1962 — Section 111

High Courts15 Jun 1995Dismissed

Arlene Uday Heble Vs Uday Laxman Heble

Bombay High Court · (1995) 4 BomCR 219

Foreign Marriage Act, 1969 — Section 15Special Marriage Act, 1954 — Section 27(1)

High Courts15 Jun 1995Allowed

Dagdubai Shinde Vs Mohanrao Shinde

Bombay High Court · (1995) 3 BomCR 436 : (1995) 97 BOMLR 336 : (1995) 2 DMC 512

Criminal Procedure Code, 1973 (CrPC) — Section 127, 488

High Courts14 Jun 1995

Surendra Vassant Sirsat of Mapusa, Goa Vs Legislative Assembly of State of Goa

Bombay High Court · AIR 1996 Bom 10 : (1996) 2 BomCR 362 : (1995) 97 BOMLR 621

Constitution of India, 1950 — Article 178, 179, 180, 19(1), 199(4)Procedure and Conduct of Business of the Goa Legislative Assembly Rules, 1992 — Rule 10, 20(1), 306, 307, 308

High Courts13 Jun 1995Dismissed

Mahadev Sonu Pardhi Vs The State of Maharashtra

Bombay High Court · (1996) 1 BomCR 40 : (1996) 3 RCR(Criminal) 31

Evidence Act, 1872 — Section 27, 3, 59, 61Penal Code, 1860 (IPC) — Section 302, 84

High Courts13 Jun 1995

Sau. Sangeeta Bajirao Suryawanshi Vs Bajirao Bhimrao Suryawanshi

Bombay High Court · (1995) 4 BomCR 344 : (1995) 97 BOMLR 158 : (1997) 1 CivCC 151 : (1996) 1 DMC 345 : (1995) 2 MhLj 324

Civil Procedure Code, 1908 (CPC) — Section 23(3)Hindu Marriage (Amendment) Act, 1956 — Section 13, 9

High Courts13 Jun 1995

Prataprai Nanjibhai Arya (Dr.) Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1995) 06 BOM CK 0041

High Courts13 Jun 1995

Suresh Rajkumar Seth Vs The Union of India and Another

Bombay High Court · (1996) 1 BomCR 18 : (1995) CriLJ 3703 : (1995) 2 MhLj 747

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts12 Jun 1995

Parekh Shipping Corporation Vs Asstt. Collector of Cus., Bombay

Bombay High Court · (1995) 60 ECR 410 : (1995) 80 ELT 781

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116

High Courts12 Jun 1995Allowed

Khandu Pandu Jadhav Vs The State of Maharashtra

Bombay High Court · (1996) 1 BomCR 28

Evidence Act, 1872 — Section 114, 3, 59, 61Penal Code, 1860 (IPC) — Section 302

High Courts09 Jun 1995Allowed

Kashinath Baban Palkar Vs The State of Maharashtra

Bombay High Court · (1996) 1 BomCR 33

Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 201, 302

High Courts08 Jun 1995

Ramesh Narang Vs Rama Narang and others

Bombay High Court · (1995) 06 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 117, 121, 357, 358, 359Penal Code, 1860 (IPC) — Section 114, 120B, 420

High Courts08 Jun 1995

J.B. Rupani Vs Union of India

Bombay High Court · (1996) 81 ELT 56

Constitution of India, 1950 — Article 226