High Courts09 Jul 1997
Hemand Doiphode and another Vs Dev Kapoor and another
Bombay High Court · (1998) BomCR(Cri) 176
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 34, 420
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 23 of 44
High Courts09 Jul 1997
Rajshekhar Hanmant Patil Vs Vijaylalita Patil and another
Bombay High Court · (1998) 2 BomCR 349 : (1998) BomCR(Cri) 360 : (1998) 2 DMC 436
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts09 Jul 1997
Smt. Kusum Pandurang Khilare Vs Smt. Sushilabai Mahadeo Swami and others
Bombay High Court · (1998) 1 BomCR 271
Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51
High Courts09 Jul 1997
Smt. Tarabai Shankar Jadhav Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 199
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 355, 498
High Courts09 Jul 1997
Shakil Noor Mohammed Shaikh and others Vs The State of Maharashtra
Bombay High Court · (1997) 3 ALLMR 688 : (1998) BomCR(Cri) 449
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 324, 326, 336, 337, 34
High Courts08 Jul 1997
Sambhaji Pandurang Desai and another Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 419(1) : (1998) 1 MhLj 805
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts08 Jul 1997
ESSEL Packaging Ltd. and others Vs ESSEL Tea Exports Ltd. and others
Bombay High Court · AIR 1998 Bom 102 : (1998) 3 BomCR 767
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 106, 30, 34, 9
High Courts08 Jul 1997
Sasram Vasu (Keral) Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 179
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 45Motor Vehicles Act, 1988 — Section 116
High Courts08 Jul 1997
Meera Babulalji Modi Vs Education Officer (Secondary), Zilla Parishad Nagpur and others
Bombay High Court · (1998) 1 ALLMR 54 : (1998) 4 BomCR 425 : (1998) 1 MhLj 175
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(5)
High Courts08 Jul 1997
Essel Packaging Limited and Others Vs Essel Tea Exports Ltd.
Bombay High Court · (1997) 4 ALLMR 438
COMPANIES ACT, 1956 — Section 34, 9
High Courts08 Jul 1997
Commissioner of Income Tax Vs Aorow India Ltd.
Bombay High Court · (1997) 143 CTR 116 : (1998) 229 ITR 325 : (1998) 96 TAXMAN 74
Income Tax Act, 1961 — Section 28, 37(3)
High Courts08 Jul 1997
Air India Hostesses Association Vs Air India Limited and others
Bombay High Court · (1997) 4 ALLMR 85 : (1998) 1 BomCR 618
Bombay Industrial Relations Act, 1946 — Section 35Constitution of India, 1950 — Article 14, 15, 16, 226, 227Industrial Disputes Act, 1947 — Section 10, 11
High Courts08 Jul 1997
Shri Namdeo Shankar Jadhav Vs The State of Maharashtraa
Bombay High Court · (1998) BomCR(Cri) 421
Criminal Procedure Code, 1973 (CrPC) — Section 235, 397Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279, 304
High Courts08 Jul 1997Allowed
Mohd. Rauf Mohd. Yusuf Qureshi Vs Shri R.D. Tyagi, Commissioner of Police
Bombay High Court · (1997) 99 BOMLR 26
Arms Act, 1959 — Section 25, 27, 3National Security Act, 1980 — Section 10, 3(2)Penal Code, 1860 (IPC) — Section 307, 34, 506
High Courts07 Jul 1997
Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1999) 239 ITR 937
Income Tax Act, 1961 — Section 28, 40, 40A(5)
High Courts07 Jul 1997Dismissed
Tukaram Narayanrao Khandebharad and another Vs State of Maharashtra and others
Bombay High Court · (1997) 07 BOM CK 0094
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45(1)
High Courts07 Jul 1997
Bharat Falora Dhiwar Vs State of Maharashtra
Bombay High Court · (1999) 5 BomCR 24 : (1999) BomCR(Cri) 24 : (1998) 1 MhLj 392
Constitution of India, 1950 — Article 1, 10, 11, 2, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 313Evidence Act, 1872 — Section 27, 3, 59
High Courts07 Jul 1997
Shobhechi Daru Utpadan Kharedi Vikri Sangh Vs The State of Maharashtra and another
Bombay High Court · (1997) 4 ALLMR 321 : (1998) 1 BomCR 258 : (1997) 3 MhLj 215
Bombay Agricultural Debtors Relief Act, 1947 — Section 24Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(8), 63, 64Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 36
High Courts04 Jul 1997Allowed
Rani Constructions Pvt. Ltd. Vs Konkan Railway Corporation Ltd.
Bombay High Court · (1998) 1 ALLMR 115 : (1997) 4 BomCR 198
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8)
High Courts04 Jul 1997
Union of India and others Vs M/s. H. Candolkar and Sons and others
Bombay High Court · (1998) 3 ALLMR 816 : (1998) 2 BomCR 874
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, 20