High Courts10 Mar 1995
Mohan Chandan Vs The State of Maharashtra
Bombay High Court · (1995) 4 BomCR 698 : (1995) CriLJ 3022 : (1996) 1 MhLj 397
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,477 of 3,665
High Courts10 Mar 1995
Dhanraj Lilaram Motwani and Another Vs Rajendra Kumar Dayachand Jain and Others
Bombay High Court · AIR 1996 Bom 3 : (1995) 4 BomCR 659
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts10 Mar 1995Allowed
Anant U. Haldankar and Others Vs Narayan Jaideo Haldankar and Others
Bombay High Court · (1996) 5 BomCR 518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts10 Mar 1995Dismissed
Sitaram Ganpat Hanumante since deceased by his legal representatives and Others Vs Sunayana Vinayak Revankar alias Khedekar alias Baby Ghare and Another
Bombay High Court · (1995) 4 BomCR 540
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A
High Courts09 Mar 1995
Chimote and Sons and Others Vs Deodatta Bodhankar and Others
Bombay High Court · (1996) 5 BomCR 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 92, 11, 65Limitation Act, 1963 — Article 99Transfer of Property Act, 1882 — Section 58
High Courts09 Mar 1995Allowed
Shri Sunil Ragunath Karmalkar Vs State of Goa and Others
Bombay High Court · (1996) 4 BomCR 345
Constitution of India, 1950 — Article 16, 226, 320
High Courts08 Mar 1995
In Re: Ismail Akbarali Chitalwalla, Debtor/Insolvent
Bombay High Court · AIR 1995 Bom 347 : (1995) 2 MhLj 90
Presidency Towns Insolvency Act, 1909 — Section 11, 112, 2, 34, 40
High Courts08 Mar 1995
Divisional Forest Officer, Gadchiroli Vs Madhukar Ramaji Undirwade and Others
Bombay High Court · (1995) 4 BomCR 468 : (1996) 2 MhLj 376
Constitution of India, 1950 — Article 14, 16, 226, 277, 309Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 2
High Courts08 Mar 1995Dismissed
Manohar Bapurao Sapre Vs Bhaurao Tukaramji Shirbhate and another
Bombay High Court · (1995) MhLj 336
Bombay Civil Courts Act, 1869 — Section 28A, 28A(1)General Clauses Act, 1897 — Section 24Succession Act, 1925 — Section 265, 276, 384, 388
High Courts08 Mar 1995
All India Central Bank Officers Federation and others Vs Central Bank of India and another
Bombay High Court · (1995) 3 BomCR 703 : (1995) 97 BOMLR 314 : (1997) 3 LLJ 555 : (1996) 1 MhLj 757
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18
High Courts08 Mar 1995
Manohar Sapre Vs Bhaurao Shirbhate and another
Bombay High Court · AIR 1996 Bom 28 : (1995) 4 BomCR 661 : (1995) 2 MhLj 336
Bombay Civil Courts Act, 1869 — Section 28ABombay Regulation Act, 1827 — Section 2General Clauses Act, 1897 — Section 24
High Courts07 Mar 1995
Waman Pundlikrao Deshmukh Vs Shivaji Agriculture College, Amravati
Bombay High Court · (1996) 1 BomCR 640 : (1995) 71 FLR 1021 : (1996) 3 LLJ 596 : (1995) 2 MhLj 342
Trade Unions Act, 1926 — Section 28, 30(2)
High Courts07 Mar 1995
Smt. Maria Elsa Noronha Wolfango D''Silva Vs The Custodian of Evacuee Property and Others
Bombay High Court · (1996) 4 BomCR 342
Goa, Daman and Diu Administration of Evacuee Property Act, 1964 — Section 7
High Courts06 Mar 1995
Rajesh Lihitkar Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 4063
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324
High Courts06 Mar 1995
Shiodas and Another Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 2854 : (1995) 2 MhLj 36
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts06 Mar 1995
Ranjitsing Virk Vs Pramila Srivastav, Income Tax Officer and others.
Bombay High Court · (1996) 217 ITR 741
Income Tax Act, 1961 — Section 139(4), 147, 148, 28, 80
High Courts06 Mar 1995Dismissed
Shersingh Hirasingh Fauji Vs State of Maharashtra and others
Bombay High Court · (1995) MhLj 306
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 42Penal Code, 1860 (IPC) — Section 323
High Courts06 Mar 1995
Narayan Murugkar Vs The Iind Additional District Judge, Nagpur (Q. A. Shaikh) and others
Bombay High Court · (1995) CriLJ 3278
Civil Procedure Code, 1908 (CPC) — Section 107, 24Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts06 Mar 1995
Sher Singh Fauji Vs The State of Maharashtra and others
Bombay High Court · AIR 1995 Bom 367 : (1995) 4 BomCR 347 : (1995) 2 MhLj 306
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 42Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act, 1956 — Section 6(1), 7(1)
High Courts06 Mar 1995Dismissed
Rama Wakhare Vs Kashinath Antaram Gahane and Others
Bombay High Court · (1996) 2 BomCR 463 : (1996) 1 MhLj 478
Bombay Village Panchayats Act, 1958 — Section 15, 15(1)Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3, 59, 61