High Courts06 Aug 1997
Amrutrao Ratnakar Rajadnye Vs Krishna Sakharam Patil and others
Bombay High Court · (1997) 4 ALLMR 474 : (1998) 2 BomCR 655 : (1997) 3 MhLj 783
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 31, 32
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 18 of 44
High Courts06 Aug 1997
Ms. Sunita A. Gandhi Vs Mrs. Leena Gandhi Tewari and others
Bombay High Court · (1998) 1 BomCR 715
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 9Companies Act, 1956 — Section 397, 398
High Courts05 Aug 1997
Todi Industries Ltd. Vs Union of India and Others
Bombay High Court · (1997) 72 ECR 807
Constitution of India, 1950 — Article 226
High Courts05 Aug 1997
Laxman Bapu Berad Vs Sudhakar Nanasaheb Jawale
Bombay High Court · (1998) 1 ALLMR 667 : (1998) 2 BomCR 259
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 96Constitution of India, 1950 — Article 227
High Courts05 Aug 1997
Indian Silk Manufacturing Co. (P) Ltd. Vs Gamprasad R. Jaiswal and others
Bombay High Court · (1998) 2 LLJ 116
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Aug 1997
Graphite Vicarb India Ltd. Vs Union of India
Bombay High Court · (1997) 72 ECR 806 : (1997) 96 ELT 25
High Courts05 Aug 1997
Haribai @ Hirabai Narayan Gaikwad Vs The State of Maharashtra
Bombay High Court · (1998) 1 BomCR 568 : (1998) BomCR(Cri) 201 : (1998) 1 DMC 94
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 113, 3, 32, 59, 61Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 1997
Chimanlal Narsaji Suhan Vs Parasmal Mithalal Parmar and another
Bombay High Court · (1998) 3 ALLMR 809 : (1998) 1 BomCR 624
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 33
High Courts05 Aug 1997
Prakash Damodar Dhorda and Others Vs Union of India and Others
Bombay High Court · (1998) 97 ELT 245
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2), 124, 47Foreign Exchange Regulation Act, 1973 — Section 56, 56(2), 64
High Courts04 Aug 1997
Vidya Vikas Samiti, Paratwada and another Vs Presiding Officer, School Tribunal, Amravati Division, Amravati and others
Bombay High Court · (1998) 2 ALLMR 346 : (1998) 2 BomCR 769 : (1998) 1 MhLj 462
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 31(2), 33, 36, 37
High Courts04 Aug 1997
Vidya Vikas Samiti, Paratwada and Another Vs Presiding Officer, School Tribunal, Amravati Division, Amravati and Another
Bombay High Court · (1998) 2 ALLMR 346 : (1998) 2 BomCR 769 : (1998) 1 MhLj 462
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41(5)
High Courts04 Aug 1997
Ajit Bhimrao Mali and others Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 385
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts01 Aug 1997
Commissioner of Income Tax Vs Kirloskar Oil Engines
Bombay High Court · (1999) 151 CTR 544 : (1998) 230 ITR 88
Income Tax Act, 1961 — Section 32(1)
High Courts01 Aug 1997
Vidya Shikshan Prasarak Mandal and others Vs Medical Council of India and others
Bombay High Court · (1998) 1 ALLMR 469 : (1998) 3 BomCR 386 : (1998) 1 BOMLR 389 : (1998) 3 MhLj 164
Constitution of India, 1950 — Article 14, 15, 226Indian Medical Council Act, 1956 — Section 10, 2
High Courts01 Aug 1997
The Bombay Gas Co. Ltd. Vs Parmeshwar Mittal and others
Bombay High Court · AIR 1998 Bom 118 : (1998) 2 BomCR 25 : (1997) 3 MhLj 863
Arbitration Act, 1940 — Section 34, 37(3)Arbitration and Conciliation Act, 1996 — Section 21, 8, 85, 85(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
High Courts01 Aug 1997
Mr. S.A.L. Roche Vs Government of Goa
Bombay High Court · (1998) 100 BOMLR 78
Arbitration Act, 1940 — Section 17, 30, 37Limitation Act, 1963 — Section 14, 29, 5
High Courts01 Aug 1997Dismissed
Aasia Industrial Technologies Ltd. and Others Vs Ambience Space Sellers Ltd. and Others
Bombay High Court · (1997) 99 BOMLR 613
Cable Television Networks (Regulation) Act, 1995 — Section 13, 14, 2, 6Sales of Goods Act, 1930 — Section 2
High Courts31 Jul 1997
Commissioner of Income Tax Vs Shah Construction Co. Ltd.
Bombay High Court · (1998) 147 CTR 39 : (1998) 230 ITR 51
Income Tax Act, 1961 — Section 28, 32A, 32A(1), 32A(2)
High Courts31 Jul 1997
Public at Large Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 BomCR 171
Constitution of India, 1950 — Article 14, 19(1), 21, 23, 26
High Courts31 Jul 1997
Viswesvarayya Industrial Research and Development Centre Vs Dilip Madhavrao Vaidya
Bombay High Court · (1998) 2 LLJ 142
Industrial Disputes Act, 1947 — Section 2