COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 21 of 44

High Courts21 Jul 1997

Colaba Central Co-op. Consumers'' Wholesale and Retail Stores Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 97 TAXMAN 1

Income Tax Act, 1961 — Section 256(1), 257, 28, 37, 37(1)Maharashtra Co-operative Societies Act, 1960 — Section 65(2), 70

Read judgment

High Courts21 Jul 1997

Vishnu Sadashiv Deshpande Vs Rangnath Krishna Salunkhe

Bombay High Court · (1997) 4 ALLMR 278 : (1998) 1 BomCR 250

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31

Read judgment

High Courts19 Jul 1997

Shri Murari Balwant Metkar Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 414 : (1998) 3 MhLj 1006

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 468

Read judgment

High Courts17 Jul 1997

Mohd. Ismail and etc. Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 336 : (1998) 1 BOMLR 377 : (1998) CriLJ 136 : (1998) 1 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 32A

Read judgment

High Courts17 Jul 1997Dismissed

Pandurang Atmaramji Tijare Vs State of Maharashtra and others

Bombay High Court · (1997) 07 BOM CK 0095

Read judgment

High Courts17 Jul 1997Dismissed

Mohd. Ismail and etc. Vs State of Maharashtra and Another

Bombay High Court · (1998) BomCR(Cri) 336 : (1998) 1 BOMLR 377 : (1998) CriLJ 136 : (1998) 1 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 167, 389, 432, 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 32A

Read judgment

High Courts17 Jul 1997

Mohd. Ismail Vs State of Maharashtra

Bombay High Court · (1998) 1 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 167, 389, 432, 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 32

Read judgment

High Courts17 Jul 1997

Madhukar Murari Pawaskar Vs Hindustan Spinning and Weaving Mills Ltd. and others

Bombay High Court · (1998) 1 BomCR 688

Bombay Industrial Relations Act, 1946 — Section 30, 78, 79Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11

Read judgment

High Courts17 Jul 1997

Shri Vivek Kadgaye and another Vs The Education Officer and others

Bombay High Court · (1998) 1 ALLMR 83 : (1998) 2 BomCR 534

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 26, 3, 6

Read judgment

High Courts17 Jul 1997

Ramnath Rangnath Thorat and another Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 239

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 100, 101, 302, 304, 34

Read judgment

High Courts16 Jul 1997