COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 16 of 44

High Courts21 Aug 1997

Ashok and others Vs Maharashtra State Transport Corporation and others

Bombay High Court · (1997) 2 LLJ 1189 : (1997) 3 MhLj 486

Constitution of India, 1950 — Article 14, 16, 21, 39Industrial Disputes Act, 1947 — Section 18, 2Road Transport Corporations Act, 1950 — Section 45

High Courts21 Aug 1997

Shri Prabhakar Vinayak Natu Vs Shri Vishanji Nanji Sawla and another

Bombay High Court · (1998) BomCR(Cri) 286

Criminal Procedure Code, 1973 (CrPC) — Section 239, 378Evidence Act, 1872 — Section 3, 45Prevention of Food Adulteration Act, 1954 — Section 7(1)

High Courts20 Aug 1997

Garware Plastics and Polyester Pvt. Ltd. and another Vs Union of India and others

Bombay High Court · (1998) 3 ALLMR 777 : (1998) 2 BomCR 845 : (1998) 97 ELT 256

Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 11, 3, 4, 5

High Courts20 Aug 1997

Badri Prasad Choudhry Vs Asstt. Cc and Others

Bombay High Court · (1998) 97 ELT 255

Finance Act, 1985 — Section 43(1)

High Courts20 Aug 1997

Garware Plastics and Polyester Pvt. Ltd. Vs Union of India

Bombay High Court · (1998) 3 ALLMR 777 : (1998) 2 BomCR 845 : (1998) 97 ELT 256

Central Excises and Salt Act, 1944 — Section 11A, 11B, 3, 35, 35A

High Courts20 Aug 1997

Govind Nagar Shop Keepers Association and another Vs State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 257 : (1998) 5 BomCR 280 : (1998) 4 BOMLR 788 : (1998) 2 MhLj 45

Bombay Provincial Municipal Corporations Act, 1949 — Section 213, 314Constitution of India, 1950 — Article 14, 19, 21

High Courts20 Aug 1997

Rashtriya Mill Mazdoor Sangh Vs Khatau Makanji Spg. and Wvg. Co. Ltd. and others

Bombay High Court · (1997) 4 ALLMR 684 : (1998) 1 MhLj 84

Contempt of Courts Act, 1971 — Section 12(5)

High Courts20 Aug 1997

Badri Prasad Choudhry Vs Assistant Collector of Customs

Bombay High Court · (1998) 97 ELT 255

Finance Act, 1983 — Section 43(1)

High Courts20 Aug 1997

Rashtriya Mill Mazdoor Sangh Vs Khatau Makanji Spinning and Weaving Co. Ltd. and others

Bombay High Court · (2000) 100 CompCas 33

Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 21, 215, 226Contempt of Courts Act, 1971 — Section 12, 2

High Courts19 Aug 1997

Blue Star Ltd. Vs Blue Star Workers'' Union and another

Bombay High Court · (1996) 2 LLJ 1032(2)

Trade Unions Act, 1926 — Section 23, 30, 30(1), 32

High Courts19 Aug 1997

Blue Star Limited Vs Blue Star Workers Union and another

Bombay High Court · (1998) 3 ALLMR 92 : (1998) 1 BomCR 277 : (1999) 82 FLR 925

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1), 32

High Courts19 Aug 1997

Akai Impex Ltd. Vs General Steel Export and others

Bombay High Court · (1998) 2 ALLMR 170 : (1998) 2 BomCR 199

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2Contract Act, 1872 — Section 126

High Courts19 Aug 1997Allowed

Laxmibai Sopanrao Kathawate Vs Hariram Tikamchand Dangi and another

Bombay High Court · (1997) 08 BOM CK 0004

Constitution of India, 1950 — Article 227

High Courts19 Aug 1997Dismissed

Laxmibai Sopanrao Kathawate Vs Hariram Tikamchand Dangi and Another

Bombay High Court · (1999) 4 CivCC 518

Constitution of India, 1950 — Article 227

High Courts18 Aug 1997

Baburao Rathod Vs The State of Maharashtra and others

Bombay High Court · (1997) 4 ALLMR 508 : (1998) 2 BomCR 840

Constitution of India, 1950 — Article 226, 243Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27Maharashtra Zilla Parishad Election Rules, 1962 — Rule 14(3B), 3

High Courts14 Aug 1997

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Nivea Time

Bombay High Court · (1997) 08 BOM CK 0049

Central Sales Tax Act, 1956 — Section 3, 7

High Courts14 Aug 1997

The State of Maharashtra Vs Jahur Kamruddin Khatik

Bombay High Court · (1998) 5 BomCR 93

Criminal Procedure Code, 1973 (CrPC) — Section 235, 240, 313, 366Evidence Act, 1872 — Section 3, 32, 45, 59, 8Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

High Courts14 Aug 1997

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Oil Processors Private

Bombay High Court · (1997) 3 MhLj 776

Bombay Sales Tax Act, 1959 — Section 61(1)

High Courts14 Aug 1997

Malhotra International Pvt. Ltd. and another Vs Vidyut Metallics Ltd.

Bombay High Court · (1998) 1 BomCR 351

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10Companies Act, 1956 — Section 397, 398, 433Evidence Act, 1872 — Section 91, 92

High Courts14 Aug 1997

Metcon Engineering Works Vs State of Maharashtra

Bombay High Court · (1997) 08 BOM CK 0003

Central Sales Tax Act, 1956 — Section 9