High Courts22 Dec 1997
Kshama Natwarlal Shah and another Vs Jaindas Chhaganlal Shah and others
Bombay High Court · (1998) BomCR(Cri) 456
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 465, 467, 468
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 2 of 44
High Courts19 Dec 1997
Polyolefins Industries Ltd. Vs Kosmek Plastics Manufacturing Co. Ltd.
Bombay High Court · (1998) 2 ALLMR 277 : (1999) 98 CompCas 481 : (2000) 242 ITR 269
Companies Act, 1956 — Section 476, 520, 529, 529A, 530Income Tax Act, 1961 — Section 178, 178(1), 178(2), 178(3), 220
High Courts17 Dec 1997
Mahendra C. Vakharia Vs State of Maharashtra and another
Bombay High Court · (1998) CriLJ 1924
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 436, 446Foreign Exchange Regulation Act, 1973 — Section 8(3), 9(1)
High Courts17 Dec 1997
The Hongkong and Shanghai Banking Corporation Limited Vs Diamant Borat India Private Ltd. and another DSP Financial Consultants P. Ltd.
Bombay High Court · (1998) 2 ALLMR 696 : (1998) 2 BomCR 460 : (1998) 2 MhLj 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Easements Act, 1882 — Section 52, 59Registration Act, 1908 — Section 17
High Courts17 Dec 1997
Balwant Pandurang Gargate Vs Vidya Balwant Gargate and another
Bombay High Court · (1998) 4 BomCR 162 : (1998) 1 BOMLR 707
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts17 Dec 1997
Smt. Kunda Raghuvir Gharse Vs M/s. Timble Planting Private Ltd.
Bombay High Court · (1998) 3 ALLMR 65 : (1998) 4 BomCR 520
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 24Specific Relief Act, 1963 — Section 38
High Courts17 Dec 1997
Atul Sashikant Mude Vs Niranjana Atul Mude
Bombay High Court · AIR 1998 Bom 234 : (1998) 1 ALLMR 587 : (1998) 4 BomCR 83 : (1998) 2 CivCC 157 : (1998) 2 DMC 271 : (1998) 1 MhLj 618
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144, 155, 3Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20Hindu Marriage (Amendment) Act, 1956 — Section 10, 11, 12, 13, 14
High Courts17 Dec 1997
Reliance Industries Ltd. Vs Anand Traders and others
Bombay High Court · (1997) 12 BOM CK 0026
Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12
High Courts17 Dec 1997
Shri Mahendra C. Vakharia Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 699
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 446, 82, 83, 84Foreign Exchange Regulation Act, 1973 — Section 8(3), 9(1)
High Courts16 Dec 1997
Ashok Jaiswarup Jain Vs Ms. Annamma Verghese and others
Bombay High Court · (1998) 1 ALLMR 555 : (1998) 3 BomCR 663 : (1998) 1 CivCC 708 : (1998) 1 MhLj 350
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 32(3)
High Courts16 Dec 1997
Dhanajirao Jivarao Jadhav and others Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 302 : (1998) 2 BomCR 605 : (1998) 2 BOMLR 367 : (1998) 2 MhLj 462
Bombay Provincial Municipal Corporations Act, 1949 — Section 310, 311, 312, 63, 66Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 24(1), 25(1)
High Courts15 Dec 1997
Khemka and Co. (Agencies) Pvt. Ltd. Vs Polish Ocean Lines
Bombay High Court · (1998) 3 ALLMR 334 : (1998) 2 BomCR 371 : (1998) 1 MhLj 508
Arbitration Act, 1940 — Section 13, 15, 28, 30, 33
High Courts15 Dec 1997
Vishnu Dattatraya Redekar and Others Vs Director, Nehru Centre and Others
Bombay High Court · (1998) 2 ALLMR 3 : (1998) 2 BomCR 269 : (1998) 1 BOMLR 612 : (1998) 79 FLR 286 : (1998) 1 MhLj 689
Constitution of India, 1950 — Article 12
High Courts15 Dec 1997
m.v. Mariner IV, a Foreign Flag Vessel and another Vs Videsh Sanchar Nigam Ltd.
Bombay High Court · (1998) 2 ALLMR 755 : (1998) 5 BomCR 312 : (1998) 1 MhLj 751
Administration of Justice Act, 1956 — Section 3(4)Admiralty Courts Act, 1861 — Section 6Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts15 Dec 1997
Vishnu Dattatraya Redekar and others Vs The Director Nehru Centre and others
Bombay High Court · (1998) 2 ALLMR 3 : (1998) 2 BomCR 269 : (1998) 1 BOMLR 612 : (1998) 79 FLR 286 : (1998) 1 MhLj 689
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Industrial Disputes Act, 1947 — Section 2
High Courts12 Dec 1997
B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Limited and another
Bombay High Court · (1998) 4 BomCR 422 : (1998) 1 CivCC 661 : (1998) 1 MhLj 502 : (1998) 1 MhLj 327
Arbitration and Conciliation Act, 1996 — Section 10(1)
High Courts12 Dec 1997
Madalsa International Ltd. and others Vs Central Bank of India
Bombay High Court · (1998) 4 BomCR 124 : (2000) 99 CompCas 153 : (1998) 1 MhLj 666
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 7, 47Contract Act, 1872 — Section 126Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 25
High Courts12 Dec 1997
Madalsa International Limited, Mumbai and others Vs Central Bank of India
Bombay High Court · AIR 1998 Bom 247 : (1998) 2 ALLMR 443 : (2000) 4 CompLJ 13
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 22
High Courts11 Dec 1997
Sarva shramik Singh and others Vs The Union of India and others
Bombay High Court · (1998) 2 ALLMR 298 : (1998) 2 BomCR 264 : (1998) 1 MhLj 648
Constitution of India, 1950 — Article 12, 226
High Courts11 Dec 1997
Raghunath P. Singhania Vs Yasin T. Mavany
Bombay High Court · (1997) 12 BOM CK 0049
Bombay City Civil Court Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(bb), 15A, 28, 5(11)(c)Presidency Small Cause Courts Act, 1882 — Section 41, 41, 42, 43, 44