COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 31 of 44

High Courts10 Apr 1997Allowed

The Superintending Engineer, Irrigation Projects and Water Resources and Another Vs Shri Chandrakant Kashinath Baramatikar and Another

Bombay High Court · (1997) 4 BomCR 222

Maharashtra Civil Services Regulation Rules, 1981 — Rule 68Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 28

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High Courts10 Apr 1997

Gammon India Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1997) 228 ITR 691

Income Tax Act, 1961 — Section 32(1), 33, 33

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High Courts10 Apr 1997Dismissed

Rajkamal Transport and Another Vs Rajendra A. Pardiwala and Another

Bombay High Court · (1997) 4 ALLMR 294 : (1997) 4 BomCR 532 : (1997) 3 MhLj 1

Industrial Disputes Act, 1947 — Section 10

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High Courts10 Apr 1997Allowed

Dilip Venkatrao Patil Vs State of Maharashtra and others

Bombay High Court · (1997) 04 BOM CK 0004

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts09 Apr 1997

The State of Maharashtra Vs Vinayak Shivajirao Pol and others

Bombay High Court · (1998) BomCR(Cri) 109 : (1998) CriLJ 306 : (1998) 1 DMC 322

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 201, 235, 313, 378Evidence Act, 1872 — Section 24, 3, 45, 61

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High Courts09 Apr 1997

Chandrashekar Ramprakash Agarwal Vs State of Maharashtra and Another

Bombay High Court · (1997) 99 BOMLR 405

Criminal Procedure Code, 1973 (CrPC) — Section 102, 105A, 166A, 452, 453Penal Code, 1860 (IPC) — Section 120B, 406, 409, 419, 420Prevention of Corruption Act, 1988 — Section 13

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High Courts07 Apr 1997

A.D. Varangaonkar, Proprietor of M/s. Gharkul Utpadane Vs M/s. Kharpe Gruh Udyog and 2 others

Bombay High Court · (1997) 04 BOM CK 0029

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High Courts07 Apr 1997

Khashaba Dadu Borate Vs Yeshwant Dadu Borate and Others

Bombay High Court · (1997) 99 BOMLR 274

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G

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High Courts06 Apr 1997

Meena Mahendra Vakharia Vs K.L. Verma and Others

Bombay High Court · (1997) 99 BOMLR 764

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 8Constitution of India, 1950 — Article 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts04 Apr 1997