COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 25 of 44

High Courts27 Jun 1997

Pramod Vishwasrao Ghatge Vs State and others

Bombay High Court · (1997) 4 ALLMR 169 : (1998) 5 BomCR 420 : (1997) 3 MhLj 643

Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 56(4)Constitution of India, 1950 — Article 226

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High Courts27 Jun 1997

Gear Engineers Vs Industrial Electrical Equipment and Others

Bombay High Court · (1997) 06 BOM CK 0033

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High Courts26 Jun 1997

A. Chinnaswami Vs M/s. Bilakchand Gyanchand Company

Bombay High Court · (1998) 2 ALD(Cri) 748 : (1998) 3 BomCR 120 : (1997) 2 CivCC 505 : (1997) 3 MhLj 335 : (1998) 4 RCR(Criminal) 215

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts26 Jun 1997

Bombay Cycle and Motor Agency Ltd. Vs Auto Industrial Workers Union

Bombay High Court · (1997) 06 BOM CK 0031

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High Courts26 Jun 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

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High Courts26 Jun 1997

Chitralekha Shibu Kunju Vs Shri Shibu Kunju

Bombay High Court · (1998) 1 BomCR 710 : (1998) 2 DMC 454

Hindu Marriage Act, 1955 — Section 2, 5, 9

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High Courts25 Jun 1997

Mohamad Harshad Shaukatali and others Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 352

Arms Act, 1959 — Section 25(1), 3Constitution of India, 1950 — Article 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 165

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High Courts25 Jun 1997

Ramachandra Ganpat Dalvi Vs Phoenix Mills Ltd. and Others

Bombay High Court · (1999) 3 LLJ 848

Payment of Gratuity Act, 1972 — Section 2, 4

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High Courts25 Jun 1997

Arjun Shankar Kumbhar Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 174 : (1997) CriLJ 3463 : (1997) 3 MhLj 282

Bombay Prohibition Act, 1949 — Section 85(1)

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High Courts25 Jun 1997

Smt. Malini S. Kale and others Vs Smt. Kamlabai S. Shirodkar and another

Bombay High Court · (1997) CriLJ 3455

Criminal Procedure Code, 1973 (CrPC) — Section 202, 244Penal Code, 1860 (IPC) — Section 114, 415, 420

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High Courts25 Jun 1997

Rialto Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · (1998) 1 BomCR 397

Bombay Municipal Corporation Act, 1888 — Section 154, 162(2), 167, 176, 217

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High Courts25 Jun 1997

Smt. Parvatibai Trimbak Deshpande since deceased by her heirs and legal representatives Vs Vilasrao Bajirao Patil since deceased by his heirs and legal representatives

Bombay High Court · (1998) 1 ALLMR 306 : (1998) 2 BomCR 39 : (1998) 1 MhLj 360 : (1997) 3 MhLj 839

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 29, 32Constitution of India, 1950 — Article 227

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High Courts24 Jun 1997

Mahamadsha Ganishah Patel and Another Vs Mastanbaug Consumers'' Co-op. Wholesale and Retail Stores Ltd. and Another

Bombay High Court · (1997) 3 ALLMR 719 : (1998) 79 FLR 874

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High Courts24 Jun 1997

Chief General Manager, Telecom Factory Vs H.R. Thakur and Others

Bombay High Court · (1998) 79 FLR 865 : (1998) 2 LLJ 981

Factories Act, 1948 — Section 2, 59, 59(1), 59(2)Industrial Disputes Act, 1947 — Section 2, 2(5), 33C(2)

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High Courts24 Jun 1997

Smt. Neeta Kirti Desai Vs Bino Samuel George

Bombay High Court · AIR 1998 Bom 74 : (1998) 1 BomCR 263 : (1998) 2 DMC 134

Hindu Marriage Act, 1955 — Section 12(1), 2, 5

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High Courts24 Jun 1997

Control Print (India) Limited Vs Cab Machines S.A. and Another

Bombay High Court · (1998) 2 ALLMR 351 : (1997) 99 BOMLR 187

Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 23, 28, 7, 8

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High Courts24 Jun 1997

Dilip Narayan Kuyeskar Vs State of Maharashtra

Bombay High Court · (1998) 2 ACC 212

Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts23 Jun 1997

Hariprasad G. Trivedi Vs Yeshwant K. Abhyankar and another

Bombay High Court · (1998) 1 BomCR 403 : (1997) 3 MhLj 402

Bombay Land Requisition Act, 1948 — Section 11(1), 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(1A)

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High Courts23 Jun 1997

Shripatrao Dajiso Ghatage and another Vs Usman Abdul Shaikh and others

Bombay High Court · (1998) 1 ALLMR 510 : (1998) 2 BomCR 235

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 115Specific Relief Act, 1963 — Section 37

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High Courts22 Jun 1997

Tata Engineering and Locomotive Company Limited and another Vs State of Maharashtra and others

Bombay High Court · (1997) 06 BOM CK 0015

Constitution of India, 1950 — Article 14, 18, 19, 20Sales of Goods Act, 1930 — Section 64A

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