High Courts04 Jul 1997
Karim Abdul Rehman Shaikh Vs Shehnaj Karim Shaikh
Bombay High Court · (1997) 99 BOMLR 463
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 5
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 24 of 44
High Courts04 Jul 1997
Abdul Wasim Vs State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 345 : (1998) 1 MhLj 157
Bombay Police Act, 1951 — Section 10, 11, 56, 57, 59
High Courts04 Jul 1997
Burroughs Wellcome (India) Ltd. Vs Uni-Sole Pvt. Ltd. and another
Bombay High Court · (1998) 1 ALLMR 290 : (1998) 3 BomCR 481 : (1997) 3 MhLj 914
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 44, 45, 48Registration Act, 1908 — Section 48
High Courts04 Jul 1997
Reliance Industries Ltd. Vs Reliance Polycrete Ltd.
Bombay High Court · (1997) 07 BOM CK 0056
High Courts04 Jul 1997
Fabril Gasosa Vs Union of India
Bombay High Court · (1997) 72 ECR 545 : (1997) 96 ELT 241
Central Excises and Salt Act, 1944 — Section 11A, 11BContract Act, 1872 — Section 72
High Courts04 Jul 1997
Govind Ragho Khairnar Vs Municipal Corporation of Greater Mumbai and others
Bombay High Court · (1998) 1 ALLMR 194 : (1998) 1 BomCR 179
Bombay Municipal Corporation Act, 1888 — Section 54, 55, 60Constitution of India, 1950 — Article 12, 19, 226, 227, 309Industrial Employment (Standing Orders) Act, 1946 — Order 23
High Courts04 Jul 1997
State of Maharashtra Vs Ravindra @ Ravi Bansi Gohar and Others
Bombay High Court · (1997) 99 BOMLR 140
Arms Act, 1959 — Section 28Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 357, 366
High Courts03 Jul 1997
Shri Vilas Dumale Vs M/s. Siporex India Ltd. and another
Bombay High Court · (1998) 1 BomCR 585
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts03 Jul 1997
Vilas Dumale Vs Siporex India Ltd. and Another
Bombay High Court · (1997) 3 MhLj 792
Industrial Disputes Act, 1947 — Section 2
High Courts03 Jul 1997
Mr. Angele G. Pereira Vs Dr. Leon D''Souza and another
Bombay High Court · (1998) 3 BomCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
Angele G. Pereira Vs Dr. Leon D''Souza and another
Bombay High Court · (1998) BomCR(Cri) 193 : (1998) CriLJ 569 : (1997) 3 MhLj 408
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
Angele G. Pereira Vs Dr. Leon D''souza and another
Bombay High Court · (1997) 07 BOM CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
USV Limited Vs Maharashtra General Kamgar Union and another
Bombay High Court · (1998) 1 BomCR 604 : (1997) 3 MhLj 743
Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 2, 6(2A)
High Courts02 Jul 1997
M/s. Oswal Petrochemicals Vs Government of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 670
Bombay Industrial Relations Act, 1946 — Section 35Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Factories Act, 1946 — Section 2, 46, 7(1)
High Courts02 Jul 1997
Vilas Bhaskar Sawant Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 188
Criminal Procedure Code, 1973 (CrPC) — Section 235, 482Evidence Act, 1872 — Section 118, 3Penal Code, 1860 (IPC) — Section 307, 324, 96
High Courts01 Jul 1997
Ramesh Damodar Nagare Vs Ashok Damodar Nagare and another
Bombay High Court · (1997) 3 ALLMR 686 : (1998) BomCR(Cri) 424 : (1998) 1 MhLj 798
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts01 Jul 1997Dismissed
Smt. Deepa Vs Nandkishore
Bombay High Court · (1998) 1 DMC 640
Hindu Marriage Act, 1955 — Section 24
High Courts30 Jun 1997
Bombay Port Trust Vs Vishnu Vithal Vichare and others
Bombay High Court · (1997) 06 BOM CK 0038
Industrial Disputes Act, 1947 — Section 10, 33
High Courts30 Jun 1997
Anil Kesarinath Patil Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 181
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts30 Jun 1997
Shabir Tambawala Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 724 : (1998) 1 BOMLR 87 : (1997) CriLJ 3465 : (1997) 3 MhLj 169 : (1998) 3 RCR(Criminal) 201
Criminal Procedure Code, 1973 (CrPC) — Section 197, 439Penal Code, 1860 (IPC) — Section 504, 506