COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 29 of 44

High Courts30 Apr 1997

Digamber Survase Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 398 : (1998) 2 MhLj 539

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 401Evidence Act, 1872 — Section 27, 3, 8Penal Code, 1860 (IPC) — Section 302

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High Courts30 Apr 1997

Nachane Ashiwni Shivram and Others etc. Vs State of Maharashtra and Another etc.

Bombay High Court · AIR 1998 Bom 1 : (1997) 4 ALLMR 602 : (1997) 3 BomCR 680 : (1997) 4 BOMLR 556 : (1998) 2 MhLj 234

Bombay Municipal Corporation Act, 1888 — Section 461, 463, 61, 63, 64Constitution of India, 1950 — Article 14, 162, 226, 371, 371(2)Maharashtra Universities Act, 1994 — Section 5(15), 5(60), 65

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High Courts30 Apr 1997

Parwatibai Molddewad Vs The State of Maharashtra and others

Bombay High Court · (1997) 3 ALLMR 541 : (1998) 1 BomCR 31

Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2(A)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10(5), 18, 51

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High Courts29 Apr 1997

Ramchandra @ Akram Sakharam Gadkari and Others Vs Tukaram Subhana Gadkari and Others

Bombay High Court · (1997) 99 BOMLR 769

Constitution of India, 1950 — Article 227

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High Courts29 Apr 1997

Harischandra Aryamanav Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 ALLMR 76 : (1998) 2 BomCR 328

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110, 110

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High Courts29 Apr 1997

Kisan Bahuddeshiya Shikshan Prasarak Mandal and another Vs Rajendra Pandharinath Patil and others

Bombay High Court · (1998) 1 BomCR 39

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 8Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4

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High Courts28 Apr 1997Dismissed

St. Theresa''s High School and Another Vs The State of Maharashtra and Others

Bombay High Court · (1997) 4 BomCR 499 : (1997) 2 MhLj 713

Limitation Act, 1963 — Section 5, 6Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(9), 3(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(6), 4, 4(2), 5(5)

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High Courts28 Apr 1997Allowed

The Food Corporation of India Vs The General Manager, Northern Railway and Another

Bombay High Court · (1999) ACJ 623 : AIR 1998 Bom 233 : (1997) 4 ALLMR 548

Railway Claims Tribunal Act, 1987 — Section 24

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High Courts28 Apr 1997

Abdul Rashid Khan Mamoo Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 ALLMR 74 : (1998) 1 BomCR 41 : (1997) 3 MhLj 180

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1A)Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Corporations Offices of (Reservation of Mayor) Rules, 1994 — Rule 3, 5

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High Courts28 Apr 1997Dismissed

Dr. Kandarpat Dholkia and Another Vs State of Maharashtra and Another

Bombay High Court · (1997) 99 BOMLR 319

Criminal Procedure Code, 1973 (CrPC) — Section 201Penal Code, 1860 (IPC) — Section 201, 202, 203, 304A

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High Courts25 Apr 1997

Laxman Mhaske Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 372

Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 304

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High Courts25 Apr 1997Allowed

Kashiram Kathane Vs Bhartiya R.B. Damle Gram Sudhar Tatha Shikshan Prasar Society and Others

Bombay High Court · (1997) 3 ALLMR 388 : (1997) 4 BomCR 398 : (1997) 3 MhLj 235

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 4AMaharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(2), 37(6)

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High Courts24 Apr 1997

Prashant Khusalchand Shah Vs Rinku Polychem Ltd.

Bombay High Court · AIR 1998 Bom 203 : (2000) 100 CompCas 170

COMPANIES ACT, 1956 — Section 397, 398, 402, 408, 428

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High Courts24 Apr 1997Dismissed

D. Rangarajan Vs K.B.S. Maniam and Others

Bombay High Court · (1998) 2 ALLMR 732 : (1998) 100 BOMLR 249

Constitution of India, 1950 — Article 226, 227

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High Courts23 Apr 1997

Nicklaus Peter Heel Vs State of Goa

Bombay High Court · (1998) 5 BomCR 438 : (1998) 2 MhLj 884

Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27, 3, 45, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 43, 50

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High Courts23 Apr 1997