High Courts31 Jul 1997
International Research Park Labs. Ltd. Vs Collr. of Cus., Bombay
Bombay High Court · (1997) 73 ECR 29 : (1997) 96 ELT 513
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 19 of 44
High Courts31 Jul 1997
Divisional Controller, M.S.R.T.C. Division Office Amravati Vs Vinay Vasantrao Parwatkar
Bombay High Court · (1998) 4 BomCR 437 : (1998) 2 MhLj 156
Industrial Disputes Act, 1947 — Section 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts31 Jul 1997
Ganpatrao Bhosale and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 499 : (1998) 1 BomCR 778 : (1997) 3 MhLj 798
Bombay Village Panchayats Act, 1958 — Section 160(1), 3(2), 4(1), 5Constitution of India, 1950 — Article 14, 226, 243
High Courts31 Jul 1997
Yogesh Pratap Singh Vs Government of Maharashtra and others
Bombay High Court · (1998) 2 BomCR 1 : (1997) 3 MhLj 933
Bombay Police Act, 1951 — Section 4, 6Central Administrative Tribunals Rules of Practice, 1993 — Rule 154Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts31 Jul 1997
M. Visvesvarya Industrial Research and Development Centre Vs Mr. Dilip Madhavrao Vaidya
Bombay High Court · (1998) 1 BomCR 759
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts31 Jul 1997
Bajaj Tempo Limited and another Vs The Pimpri Chinchwad Municipal
Bombay High Court · (1998) 1 ALLMR 503 : (1998) 1 BomCR 745
Bombay Provincial Municipal Corporations Act, 1949 — Section 105, 127, 149, 3(2), 493Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 3Maharashtra Municipalities Act, 1965 — Section 2(50)
High Courts31 Jul 1997
Divisional Controller, M.S.R.T.C. Division Office, Amaravati Vs Vinay Vasantrao Parwatkar
Bombay High Court · (1998) 4 ALLMR 186 : (1998) 2 LLJ 1118
Industrial Disputes Act, 1947 — Section 11ALabour Practices Act, 1971 — Section 44
High Courts31 Jul 1997
Moreshwar Date Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 544 : (1998) 1 MhLj 490
Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 167, 190, 197Maharashtra Co-operative Societies Act, 1960 — Section 162
High Courts30 Jul 1997
Shri P.D. Siddhaye Vs G.N. Patwardhan and others
Bombay High Court · (1998) 2 BomCR 663 : (1998) 1 MhLj 162
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 39 Rule 1Constitution of India, 1950 — Article 19Evidence Act, 1872 — Section 58
High Courts30 Jul 1997
National Building Construction Corporation Ltd. Vs Ram Pal Singh and Another
Bombay High Court · (1997) 4 ALLMR 285
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 5BEmployees State Insurance Act, 1948 — Section 3
High Courts30 Jul 1997
National Building Construction Corporation Limited Vs Shri Ram Pal Singh and another
Bombay High Court · (1998) 1 BomCR 427 : (1998) 3 MhLj 81
Air Corporations Act, 1953 — Section 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3Constitution of India, 1950 — Article 12, 14, 19(2), 226
High Courts30 Jul 1997
G.S. Khairkar Vs M/s. Camlin Limited
Bombay High Court · (1998) 2 BomCR 487 : (1998) 3 MhLj 615
Industrial Disputes Act, 1947 — Section 2
High Courts30 Jul 1997Allowed
Rajendra Ramkrishna Lande Vs State of Maharashtra
Bombay High Court · (1998) 2 DMC 706
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Jul 1997
Virgo Steels Vs Bank of Rajasthan Ltd. and others
Bombay High Court · AIR 1998 Bom 82 : (1997) 4 ALLMR 729 : (1998) 3 BomCR 773
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 30, 52Uniform Customs and Practice for Documentary Credits, 1993 — Article 10
High Courts29 Jul 1997
Dagadu Shankar Todmal Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 150 : (1998) 1 DMC 517
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 59, 61, 8, 9Penal Code, 1860 (IPC) — Section 307, 498
High Courts29 Jul 1997
K. L. Steels Ltd. Vs Maharashtra State Electricity Board and another
Bombay High Court · (1999) 96 CompCas 897
High Courts29 Jul 1997
K.L. Steels Limited Vs Maharashtra State Electricity Board and another
Bombay High Court · (1998) 2 BomCR 31
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126
High Courts29 Jul 1997
Vinit H. Joglekar Vs Vaishali Vinit Joglekar
Bombay High Court · AIR 1998 Bom 73 : (1998) 1 BomCR 270
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Jul 1997
Ini Express Worldwide Private Ltd. Vs Union of India
Bombay High Court · (1998) 97 ELT 406 : (2006) 2 STR 234 : (2007) 6 STT 252
Constitution of India, 1950 — Article 226, 248
High Courts29 Jul 1997
Suresh Choklet Pawar and others Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 415
Evidence Act, 1872 — Section 45, 59, 8Penal Code, 1860 (IPC) — Section 307, 34