COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 26 of 44

High Courts20 Jun 1997

Shri Qucxova Sinal Cundo, through his Power of Attorney Shri Naraina Sinai Kirtany and others Vs Union of India and others

Bombay High Court · (1998) 2 BomCR 87

Constitution of India, 1950 — Article 13, 14, 19, 31, 39Goa, Daman and Diu (Administration) Act, 1962 — Section 8Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987 — Section 15, 19, 2, 22, 3

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High Courts20 Jun 1997

Gulab Tarasaheb Atar Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 351

Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304

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High Courts19 Jun 1997

Purshottam Gopal Nanavare Vs The State of Maharashtra

Bombay High Court · (1998) 1 BomCR 168 : (1998) BomCR(Cri) 4

Evidence Act, 1872 — Section 3, 61Prevention of Corruption Act, 1947 — Section 5(1)(e), 5(2)

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High Courts18 Jun 1997

Rambhau Waibhat and another Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 625 : (1998) 1 MhLj 469

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 59, 61, 9Penal Code, 1860 (IPC) — Section 302, 304, 34, 498

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High Courts18 Jun 1997Allowed

Digamber Gopinath Sutar Vs Jairam Krishna Mali and another

Bombay High Court · (1997) 06 BOM CK 0037

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 20, 21, 36, 36(2), 41

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High Courts18 Jun 1997

Shri Dinkarrao (ABA) Krishnaji Patil Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 BomCR 581 : (1998) 1 BOMLR 491 : (1997) 3 MhLj 129

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High Courts18 Jun 1997

Balasaheb Annappa Waghmare Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 170 : (1997) CriLJ 3476 : (1998) 1 DMC 249 : (1997) 3 MhLj 397 : (1997) 4 RCR(Criminal) 525

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 304

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High Courts18 Jun 1997Dismissed

Natha Mahadu Shinde Vs Vasant Eknath Bahirat and Others

Bombay High Court · (1998) 100 BOMLR 186

Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 15, 5

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High Courts17 Jun 1997

Shakeel Sait Vs C.D. Singh and others

Bombay High Court · (1997) 06 BOM CK 0055

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9(1)Constitution of India, 1950 — Article 22(5)

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High Courts17 Jun 1997

Pune Cantonment Board and another Vs Bharat Forge Co. Ltd.

Bombay High Court · AIR 1998 Bom 53 : (1998) 1 BomCR 692 : (1998) 1 BOMLR 812 : (1998) 2 MhLj 445

Bombay Municipal Boroughs Act, 1925 — Section 123(1), 78, 82(3), 83(3)Cantonments Act, 1924 — Section 60, 65, 66, 67, 68Constitution of India, 1950 — Article 226, 227

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High Courts17 Jun 1997

TULSIDAS Vs PATEL (P) LTD. V. WEALTH TAX OFFICER

Bombay High Court · (1998) 61 TTJ 282

Evidence Act, 1872 — Section 114(g)Finance Act, 1983 — Section 40

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High Courts17 Jun 1997

Suhas Babanrao Shewale Vs The Chairman, Stc Scrutiny Committee and Others

Bombay High Court · (1997) 99 BOMLR 454

Constitution of India, 1950 — Article 226

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High Courts17 Jun 1997

Ghanshyam @ Chotu Waghare Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 404 : (1997) 3 MhLj 370

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 70, 71, 73(2), 82Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 27, 29, 36

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High Courts16 Jun 1997