High Courts08 Oct 1997
Yudhvir Singh Sisodiya Vs Dr. Babasaheb Ambedkar Marathwada University and others
Bombay High Court · (1998) 2 ALLMR 423 : (1998) 2 BomCR 435 : (1998) 2 MhLj 721
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 11 of 44
High Courts08 Oct 1997
Dr. (Mrs.) Shashikala Parashar Vs State of Goa and another
Bombay High Court · (1998) 2 ALLMR 393 : (1998) 2 BomCR 427
Central Civil Services (Pension) Rules, 1972 — Rule 48Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 6
High Courts08 Oct 1997
Mrs. Nalini Abraham and another Vs Indian Overseas Bank and others
Bombay High Court · (1998) 3 ALLMR 592 : (1998) 2 BomCR 518
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23, Order 9 Rule 6, 34, 96Limitation Act, 1963 — Section 18, 3
High Courts07 Oct 1997
Shalikram Shivram Khobragade and others Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and others
Bombay High Court · AIR 1998 Bom 255 : (1998) 2 ALLMR 333 : (1998) 2 BomCR 525 : (1998) 1 BOMLR 672 : (1998) 1 MhLj 206
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45(1)
High Courts07 Oct 1997
Bhagirathibai Surji Bhanushali and others Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 507
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 113, 3, 59, 61
High Courts06 Oct 1997
COMMISSIONER OF Income Tax Vs D. R. DESAI.
Bombay High Court · (1998) 60 TTJ 18
Income Tax Act, 1961 — Section 256(1)
High Courts06 Oct 1997
Kisan Chimaji Boarate Vs State of Maharashtra and another
Bombay High Court · (1998) 5 BomCR 668 : (1998) CriLJ 1331
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 366, 376
High Courts06 Oct 1997
Colour-chem. Ltd. Vs Union Of India
Bombay High Court · (1998) 98 ELT 303
Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226
High Courts06 Oct 1997
Eknath Malu Ratate Vs The State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 642 : (1998) 1 MhLj 411
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Oct 1997Allowed
Sou. Sushma @ Sulochana Vs Kanumalla
Bombay High Court · (1998) 1 DMC 564
Hindu Marriage Act, 1955 — Section 24
High Courts03 Oct 1997
State of Maharashtra Vs Munna Abdul Salam Shaikh
Bombay High Court · (1998) 5 BomCR 730 : (1998) 1 MhLj 866
Constitution of India, 1950 — Article 2Criminal Procedure Code, 1973 (CrPC) — Section 377(3)Evidence Act, 1872 — Section 3, 45, 59, 6
High Courts01 Oct 1997
Sakharam Jagtap Vs Tukaram Raikar and others
Bombay High Court · (1998) 1 ALLMR 1 : (1998) 2 BomCR 588
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 81, 83
High Courts01 Oct 1997
Division Controller M.S.R.T.C., Bhandara Vs Gulab Tanbaji Bhandarkar
Bombay High Court · (1998) 3 ALLMR 1 : (1998) 4 BomCR 537 : (1998) 1 MhLj 818
Industrial Disputes Act, 1947 — Section 10, 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts01 Oct 1997
Bahujan Samaj Prabodhan Shikshan Sanstha Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 768 : (1998) 2 BomCR 474
Constitution of India, 1950 — Article 129, 142, 215Contempt of Courts Act, 1971 — Section 2
High Courts01 Oct 1997
The Divisional Controller Mah. State Road Transport Corporation Vs Syed Shabir Jani
Bombay High Court · (1999) 101 BOMLR 820
Bombay Industrial Relations Act, 1946 — Section 30Constitution of India, 1950 — Article 136, 14, 226, 227, 254General Clauses Act, 1897 — Section 8
High Courts30 Sept 1997
Amar Sinh Pandit Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 409 : (1998) 2 BomCR 575
Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1997
Bhargav Keru Tamondkar Vs Jam Manufacturing Mills (UC) N.T.C. (S.M.) Ltd. and others
Bombay High Court · (1998) 2 ALLMR 504 : (1998) 2 BomCR 60 : (1998) 1 MhLj 523
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts30 Sept 1997
Indubai Sidram Mundewade and others Vs Sidramappa Baslingappa Kalyanshetti, since deceased by his heirs and legal representatives and others
Bombay High Court · (1998) 1 ALLMR 611 : (1998) 2 BomCR 71 : (1998) 1 MhLj 282
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 13Constitution of India, 1950 — Article 227
High Courts30 Sept 1997
MAFATLAL APPAREL MFG. CO. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1998) 61 TTJ 323
Finance Act, 1990 — Section 143(1A)
High Courts26 Sept 1997
R.N. Kulkarni and others Vs V.V. Kanabar and others
Bombay High Court · (1998) 5 BomCR 647 : (1998) 2 MhLj 128
Bombay Municipal Corporation Act, 1888 — Section 322, 323, 324, 325, 68Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 166, 217