High Courts15 Oct 1997
Ajit Chotelal Shah Vs State of Maharashtra
Bombay High Court · (1999) 1 DMC 86
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304A, 306, 498A
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 10 of 44
High Courts15 Oct 1997
Rajesh Sunderdas Lalchandani Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 241
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 108
High Courts15 Oct 1997
Jetha Auchat Patel Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 644 : (1998) 2 MhLj 9
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50, 55
High Courts14 Oct 1997
Ibrahim Amirsaheb Kokani and another Vs Babu Kasam Shaikh and others
Bombay High Court · (1998) 3 ALLMR 324 : (1998) 2 BomCR 81 : (1998) 1 MhLj 100
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(2), 29, 76ACivil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 115Constitution of India, 1950 — Article 227
High Courts13 Oct 1997
Edozie Boniface Umeora Vs Shri B.S. Rawat, Asstt. Collector
Bombay High Court · (1998) BomCR(Cri) 672
Criminal Procedure Code, 1973 (CrPC) — Section 235Customs Act, 1962 — Section 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 32
High Courts13 Oct 1997
Shamrao Chandrappa Kamble Vs Deputy Engineer (B. and C.)Panchayat Samiti and others
Bombay High Court · (1998) 1 ALLMR 629 : (1998) 2 BomCR 640 : (1998) 1 MhLj 109
Constitution of India, 1950 — Article 14, 227
High Courts13 Oct 1997
Shri S.A. Rahim, since deceased Vs Shidu Laxman Ramoshi since deceased by his heirs and others
Bombay High Court · (1998) 1 ALLMR 608 : (1998) 3 BomCR 1 : (1998) 1 MhLj 58
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 32, 4
High Courts13 Oct 1997
Motiram Sona Bhole Vs Accountant General, Mumbai and Another
Bombay High Court · (1998) 79 FLR 57
High Courts12 Oct 1997Dismissed
The State of Maharashtra Vs Kashinath Dagadu Sanap
Bombay High Court · (1978) 80 BOMLR 449 : (1978) MhLj 339
Constitution of India, 1950 — Article 311
High Courts10 Oct 1997
Satyanarayan and others Vs The Chief Enforcement Officer, Enforcement Directorate, Bombay and others
Bombay High Court · (1998) CriLJ 1535
Advocates Act, 1961 — Section 30Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 141, 20, 21, 22
High Courts10 Oct 1997
Zahoor Ahmed Peshimam and another Vs The Union of India and others
Bombay High Court · (1998) 5 BomCR 620
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226, 32Customs Act, 1962 — Section 104
High Courts10 Oct 1997
Satyanarayan and another Vs The Chief Enforcement Officer, Enforcement Directorate, Bombay and others
Bombay High Court · (1998) 5 BomCR 658 : (1998) 1 MhLj 548
Advocates Act, 1961 — Section 30, 40Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, 132Constitution of India, 1950 — Article 20(3), 21, 22(1), 226
High Courts10 Oct 1997
Ashruba Gena Gite and another Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 233
Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 3, 59
High Courts09 Oct 1997
Mirza Nazir Baig Vs Education Officer, Z.P., Bhandara and another
Bombay High Court · (1998) 4 BomCR 544 : (1998) 1 MhLj 885
Constitution of India, 1950 — Article 14, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 5
High Courts09 Oct 1997
Municipal Council, Bhandara and another Vs Mrs. Jaiwantabai and others
Bombay High Court · (1998) 4 ALLMR 190 : (1999) 1 BomCR 826 : (1999) 81 FLR 756 : (1998) 3 MhLj 765
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts09 Oct 1997
Mirza Nazir Baig Vs Education Officer And Others
Bombay High Court · (1998) 3 ALLMR 80 : (1998) 1 LLJ 46
Constitution of India, 1950 — Article 14, 226
High Courts09 Oct 1997
Municipal Council and another Vs Mrs. Jaiwantabai Meshram and others
Bombay High Court · (1998) 4 ALLMR 190 : (1999) 1 BomCR 826 : (1999) 81 FLR 756 : (1998) 3 MhLj 765
Constitution of India, 1950 — Article 14, 16, 226, 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 75, 76(1), 76(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts09 Oct 1997
Shaikh Ayub Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 213 : (1998) 2 BOMLR 388
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 235, 366Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1997
Shashikala Parashar Vs State of Goa and Another
Bombay High Court · (1998) 2 MhLj 205
Central Civil Services (Pension) Rules, 1972 — Rule 48
High Courts08 Oct 1997
Sheshrao Chandrabhan Dakhore Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 188
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 433