High Courts11 Dec 1997
Sadanand D. Phansekar and Others Vs National Textile Corporation (South Maharashtra) Ltd. and Another
Bombay High Court · (1997) 12 BOM CK 0041
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 3 of 44
High Courts11 Dec 1997
Sarva Shramik Sangh and Others Vs Union Of India and Others
Bombay High Court · (1998) 2 ALLMR 298 : (1998) 2 BomCR 264 : (1998) 1 MhLj 648
Constitution of India, 1950 — Article 12
High Courts10 Dec 1997
M/s. Rita Steel (registered firm) Vs Jainuddin and Brothers
Bombay High Court · (1998) 2 ALLMR 332 : (1998) 2 BomCR 764 : (1998) 1 CivCC 670 : (1998) 1 MhLj 416
Partnership Act, 1932 — Section 69(2)
High Courts10 Dec 1997
Pushpa Prakash Kalpande Vs Collector, Amravati and others
Bombay High Court · (1998) 1 ALLMR 779 : (1998) 4 BomCR 443 : (1998) 1 MhLj 323
Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 2Bombay Village Panchayats Act, 1958 — Section 30(4)
High Courts10 Dec 1997
People''s Union for Civil Liberties and others Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 741 : (1998) 1 BOMLR 431 : (1998) CriLJ 2138
Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 161(1)Constitution of India, 1950 — Article 21, 226
High Courts10 Dec 1997
Sarva Mazdoor Sangh Vs Innovations Garment Ltd. and Others
Bombay High Court · (1997) 12 BOM CK 0039
Industrial Disputes Act, 1947 — Section 25
High Courts10 Dec 1997
The Tata Hydro-Electric Power Supply Co. Ltd. and others Vs Tata Hydro Companies ''Employees'' Union and others
Bombay High Court · (1998) 2 ALLMR 486 : (1998) 3 BomCR 128 : (1998) 1 BOMLR 597 : (1998) 79 FLR 202 : (1998) 1 MhLj 915
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Order 25(4), Order 32(4), 18, 20(ii)Bombay Industrial Relations Act, 1946 — Section 30, 33(4)Electricity (Supply) Act, 1948 — Section 79
High Courts10 Dec 1997
People''s Union for Civil Liberties and another Vs State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 741 : (1998) 1 BOMLR 431 : (1998) CriLJ 2138 : (1998) 3 RCR(Criminal) 391
Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 161Constitution of India, 1950 — Article 21, 226
High Courts10 Dec 1997
Mukesh R. Chheda Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 19 : (1998) 4 BomCR 14 : (1998) BomCR(Cri) 714
Bombay Police Act, 1951 — Section 33(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts09 Dec 1997
Yeshwantrao Kankarrao Gadakh Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 110 : (1998) 3 BomCR 139
Penal Code, 1860 (IPC) — Section 124, 135, 136, 171Representation of the People Act, 1950 — Section 16(2)Representation of the People Act, 1951 — Section 8
High Courts09 Dec 1997
Ahmed R.V. Peermohamed and another Vs J.B. Chinai
Bombay High Court · (1998) 3 ALLMR 587 : (1998) 2 BomCR 795
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 105
High Courts09 Dec 1997
Union of India Vs M/s. Devidas Construction
Bombay High Court · (1998) 2 BomCR 424
Arbitration Act, 1940 — Section 30
High Courts09 Dec 1997
Union of India Vs Devidas Construction
Bombay High Court · (1998) 2 ALLMR 381
Arbitration Act, 1940 — Section 30
High Courts08 Dec 1997
M/s. Jerry Varghese Construction (P) Ltd. and another Vs B.S.E.S. Ltd.
Bombay High Court · (1998) 2 ALLMR 239 : (1998) 1 BomCR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 300Contract Act, 1872 — Section 10
High Courts06 Dec 1997
GOPICHAND P. GODHWANI Vs GIFT TAX OFFICE
Bombay High Court · (1999) 63 TTJ 247
Income Tax Act, 1961 — Section 52(2)
High Courts05 Dec 1997
B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Ltd. and another
Bombay High Court · (1998) 2 ALLMR 107 : (1998) 4 BomCR 111 : (1998) 1 BOMLR 744 : (1998) 2 MhLj 327
Arbitration Act, 1940 — Section 10, 20, 8Arbitration and Conciliation Act, 1996 — Section 11
High Courts05 Dec 1997
Manilal Govindji Khona Vs Indian Bank
Bombay High Court · (1998) 1 ALLMR 285 : (1998) 3 BomCR 182
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts05 Dec 1997
Saraswati Tin Containers Pvt. Ltd. Vs Meta Cans and others
Bombay High Court · (1998) 2 ALLMR 12 : (1998) 1 BomCR 137 : (1998) 1 BOMLR 14
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 164 , 181
High Courts05 Dec 1997
B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Ltd. and Another
Bombay High Court · (1998) 2 ALLMR 107 : (1998) 4 BomCR 111 : (1998) 1 BOMLR 744 : (1998) 2 MhLj 327
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10, 11, 8
High Courts04 Dec 1997
Mrs. Indira Vijay Tagde Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 773 : (1998) 4 BomCR 98 : (1998) 1 MhLj 663
Bombay Village Panchayats Act, 1958 — Section 35, 39