High Courts14 Mar 1997Allowed
Sou. Vimaltai Dnyndeo Borade Vs Laxman Kondiba Dhobale
Bombay High Court · (1997) 3 BomCR 248 : (1997) 3 MhLj 115
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 81(3)
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 34 of 44
High Courts14 Mar 1997
Jamnaben Shah and others Vs Smt. Manjulaben and others
Bombay High Court · (1998) 2 ALLMR 121 : (1997) 4 BomCR 65 : (1998) CriLJ 173
Contempt of Courts Act, 1971 — Section 2
High Courts14 Mar 1997
Yogita Y. Sawant Vs Amartara Rondo Packing Industries (P) Ltd. and Another
Bombay High Court · (1997) 03 BOM CK 0029
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts14 Mar 1997
The State of Maharashtra Vs Vithal alias Balu Narayan Patale and others
Bombay High Court · (1998) BomCR(Cri) 79 : (1997) CriLJ 3277 : (1997) 2 MhLj 454
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 100, 104, 3, 45, 9Penal Code, 1860 (IPC) — Section 100, 104, 149, 302, 34
High Courts13 Mar 1997
Shri Sadanand Shantwan Salvi and Others Vs The Nasik Diocesan Council Reg. Trust and Others
Bombay High Court · (1997) 4 BomCR 39 : (1997) 2 MhLj 786
Bombay Public Trusts Act, 1950 — Section 50A(3), 72(1)Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 141
High Courts13 Mar 1997
Kayyumkhan Alias Shankar and etc. Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 41 : (1997) CriLJ 3137
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 392, 397
High Courts13 Mar 1997
Shri Brijbihari Shivdarshan Shukla Vs Shri R.H. Mendonca, Commissioner of Police, Thane and others
Bombay High Court · (1998) BomCR(Cri) 10
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2), 9(1)
High Courts13 Mar 1997
Biochem Pharmaceutical Industries and Another Vs Biochem Synergy Limited
Bombay High Court · (1997) 99 BOMLR 538 : (1998) 18 PTC 267
COMPANIES ACT, 1956 — Section 106, 20, 22Trade and Merchandise Marks Act, 1958 — Section 21, 28, 29, 31, 4
High Courts13 Mar 1997
Kayyumkhan @ Shankar and others Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 41 : (1997) CriLJ 3137
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 392, 397
High Courts12 Mar 1997
Backbay Premises Co-operative Society Ltd. Vs Union of India and others
Bombay High Court · (1999) 1 LLJ 589
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 16, 17Employees State Insurance Act, 1948 — Section 16(1)
High Courts12 Mar 1997Dismissed
State of Maharashtra Vs Lakhmichand Suganchand Agarwal and Others
Bombay High Court · (1998) 100 BOMLR 540
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 17, 19, 2
High Courts11 Mar 1997Dismissed
Smt. Turabai Gafoor Vs Smt. Goyandmina
Bombay High Court · (1997) 99 BOMLR 84
Constitution of India, 1950 — Article 227
High Courts10 Mar 1997
Usha Harshadkumar Dalal Vs Manibhai Jhaverbhai Patel
Bombay High Court · (1997) 4 ALLMR 673 : (1997) 4 BomCR 1 : (1997) 99 BOMLR 263 : (1997) 2 MhLj 304
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 28
High Courts10 Mar 1997
Gopal Mahadeo Tambada Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 71 : (1997) CriLJ 2415
Criminal Procedure Code, 1973 (CrPC) — Section 154, 235, 313Evidence Act, 1872 — Section 134, 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 1997
Commissioner of Income Tax Vs Hardcastle and Waud Mfg. Co. Ltd.
Bombay High Court · (1997) 142 CTR 168
Income Tax Act, 1961 — Section 32A
High Courts09 Mar 1997
COMMISSIONER OF Income Tax Vs HARDCASTLE and WAUD MFG. CO. LTD.
Bombay High Court · (1997) 142 CTR 168
Income Tax Act, 1961 — Section 256(1), 32A
High Courts08 Mar 1997
Commissioner of Income Tax Vs Aorow India Ltd.
Bombay High Court · (1997) 03 BOM CK 0035
Income Tax Act, 1961 — Section 28, 37, 37(3)
High Courts06 Mar 1997
Pandurang Dadu Patil and another Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 62
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313, 377, 378Evidence Act, 1872 — Section 3, 45, 8Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 325
High Courts06 Mar 1997
Pandurang Dadu Patil Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 62
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 325
High Courts06 Mar 1997
Ahmedmiya Ahmedji Vs The Indian Hume Pipe Co. Ltd. and another
Bombay High Court · (1998) 1 BomCR 81
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11, 7Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25(5), 28