High Courts14 Jul 1997
Pramod Digambar Koti Vs Association Of The State Road Transport Undertaking and Others
Bombay High Court · (1998) 79 FLR 29
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 22 of 44
High Courts11 Jul 1997
Dinesh Ramsanehi Yadav and another Vs The State of Maharashtra
Bombay High Court · (1998) 2 BomCR 350 : (1998) BomCR(Cri) 361
Criminal Procedure Code, 1973 (CrPC) — Section 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts11 Jul 1997
Nivrutti Dattatraya Mule Vs Managing Director, Shetkari Sahakari Sakhar Karkhana Ltd., Sangli and Others
Bombay High Court · (1998) 2 LLJ 126
Bombay Industrial Relations Act, 1946 — Section 42(4)Bombay Industrial Relations Rules, 1947 — Rule 53Industrial Disputes Act, 1947 — Section 2, 25F
High Courts11 Jul 1997
Nivrutti Dattatraya Mule Vs Managing Director, Shetkari Sahakari Sakhar Kharkhana Limited and others
Bombay High Court · (1998) 3 ALLMR 97 : (1998) 2 BomCR 477 : (1998) 1 MhLj 418
Bombay Industrial Relations Act, 1946 — Section 123(2), 30, 42, 52(2), 78Bombay Industrial Relations Rules, 1947 — Rule 53Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 1997
Lloyds Steel Industries Limited Vs Oil and Natural Gas Corporation Ltd.
Bombay High Court · AIR 1997 Bom 337 : (1998) 1 ALLMR 328
Arbitration and Conciliation Act, 1996 — Section 11, 16, 21Constitution of India, 1950 — Article 134AContract Act, 1872 — Section 62
High Courts11 Jul 1997
Ratilal B. Ravji Vs Tata Sports Club and another
Bombay High Court · (1998) 1 ALLMR 62 : (1998) 1 BomCR 417
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 18, 2, 33
High Courts11 Jul 1997
M.L. Chaturvedi Vs M/s. Sanjay Finance Corporation
Bombay High Court · (1998) 2 ALLMR 524 : (1998) 1 BomCR 782
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Partnership Act, 1932 — Section 69(2)
High Courts11 Jul 1997
Shri Maruti Ramchandra Dawane Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 411 : (1998) 3 RCR(Criminal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 197Evidence Act, 1872 — Section 59, 61Penal Code, 1860 (IPC) — Section 409
High Courts11 Jul 1997
Sou. Janabai Pandit Pawar Vs Pandit Shamji Pawar and others
Bombay High Court · (1998) 1 BomCR 525 : (1998) BomCR(Cri) 200 : (1998) 2 DMC 235 : (1998) 1 RCR(Criminal) 88
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jul 1997
Ms. Annie Kitty Creado Vs State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 195
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)
High Courts10 Jul 1997
Sudha Keshav Divekar Vs Oil and Natural Gas Commission, Bombay Offshore Project and Another
Bombay High Court · (1997) 4 ALLMR 117 : (1997) 3 MhLj 529
Industrial Disputes Act, 1947 — Section 33
High Courts10 Jul 1997
Mrs. Annie Kitty Creado Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 195
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 14, 22(5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts10 Jul 1997
Ichalkaranji Urban Cooperative Bank Ltd. Vs Vilas Hanmant Alase and another.
Bombay High Court · (1998) 2 ALLMR 148 : (1997) 3 MhLj 832
Industrial Disputes Act, 1947 — Section 10, 33C, 33C(2), 35(2)
High Courts10 Jul 1997
Smt. Sudha Keshav Divekar Vs Oil and Natural Gas Commission Bombay and another
Bombay High Court · (1998) 2 BomCR 22 : (1997) 3 MhLj 529
Industrial Disputes Act, 1947 — Section 33
High Courts10 Jul 1997
The Ichalkaranji Urban Co-operative Bank Ltd. Vs Shri Vilas Hanmant Alase and another
Bombay High Court · (1998) 1 BomCR 704
Bombay Industrial Relations Act, 1946 — Section 35Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33
High Courts10 Jul 1997
Pundurang Barku Nathe Vs Leela Pandurang Nathe and another
Bombay High Court · (1997) 3 ALLMR 629 : (1998) 1 BomCR 165 : (1998) BomCR(Cri) 1 : (1998) 1 CivCC 504 : (1997) 2 DMC 499 : (1998) 1 RCR(Criminal) 219
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Jul 1997
Commissioner of Income Tax Vs Hardcastle and Waud Manufacturing Co. Ltd.
Bombay High Court · (1998) 233 ITR 732 : (1998) 1 MhLj 62 : (1998) 97 TAXMAN 532
Income Tax Act, 1961 — Section 28, 32A
High Courts09 Jul 1997
Ramchandra Multani Vs Chander Sharma
Bombay High Court · (1998) 3 BomCR 169 : (1997) 3 MhLj 444
Bombay City Civil Court Act, 1948 — Section 12, 3, 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, 38, 39(2)Judicial Services Recruitment Rules, 1956 — Rule 3, 5
High Courts09 Jul 1997
Armaity Jimmy Sukhia Vs Victoria Robert Crasto
Bombay High Court · (1997) 99 BOMLR 1
Parsi Marriage and Divorce Act, 1936 — Section 32, 4, 5, 52Penal Code, 1860 (IPC) — Section 494, 495
High Courts09 Jul 1997
Atmaram Mahadeo Gaikwad Vs Muktabai Tamaram Gaikwad and others
Bombay High Court · (1997) 3 ALLMR 658(1) : (1998) BomCR(Cri) 448
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397Penal Code, 1860 (IPC) — Section 500