High Courts21 Feb 1997
Kalyani Mukund Ltd. Vs Gas Authority of India Ltd. and Others
Bombay High Court · (1997) 99 BOMLR 743
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 37 of 44
High Courts20 Feb 1997
Mrs. Shweta Vijay Chittal Vs Mr. Vijay Kamlakar Chittal
Bombay High Court · (1997) 99 BOMLR 537
Guardians and Wards Act, 1890 — Section 7
High Courts20 Feb 1997
Rafique A. Malik Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 535
Penal Code, 1860 (IPC) — Section 120B, 403, 406, 409, 420
High Courts20 Feb 1997Allowed
Thermo Touch Vs Shaikh Nazir Shaikh Abdulla
Bombay High Court · (1997) 99 BOMLR 358
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 1997Allowed
Shri K.S. Saldhana Vs Managing Director, Jaya Hind Industrial Limited and Others
Bombay High Court · (1997) 99 BOMLR 95
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C
High Courts20 Feb 1997Allowed
Maharashtra State Electricity Board Vs Janardhan Bhausaheb Desai and Another
Bombay High Court · AIR 1998 Bom 75 : (1997) 4 ALLMR 326 : (1997) 3 BomCR 220 : (1997) 3 BOMLR 576 : (1997) 2 MhLj 462
Electricity (Supply) Act, 1948 — Section 28(1), 30, 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16Telegraph Act, 1885 — Section 10
High Courts20 Feb 1997Allowed
Diwakar Govind Bhanage Vs Dhananjay Bandoba Dige
Bombay High Court · (1997) 99 BOMLR 551
Constitution of India, 1950 — Article 227
High Courts20 Feb 1997Allowed
Kirloskar Cummins Ltd. Vs Subhash Shripati Darekar
Bombay High Court · (1997) 99 BOMLR 340
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts20 Feb 1997
Kalyan Ukandrao Kelkar and others Vs Shri Laxman Malhai Sabale and another
Bombay High Court · (1998) BomCR(Cri) 35
Criminal Procedure Code, 1973 (CrPC) — Section 154, 204, 482Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 120, 34
High Courts19 Feb 1997
State of Maharashtra Vs Anjanabai Alias Anjana Mohan Gavit and others
Bombay High Court · (1997) BomCR(Cri) 775 : (1997) CriLJ 2309
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 220, 223, 223(d)Penal Code, 1860 (IPC) — Section 109, 120B, 201, 256, 302
High Courts19 Feb 1997
Dattatraya Pandurang Patil Paregaonkar Vs Radhabai (since deceased by LR) and others
Bombay High Court · AIR 1997 Bom 233 : (1997) 3 BomCR 591 : (1997) 3 BOMLR 14 : (1997) 2 DMC 559 : (1998) 1 MhLj 326
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Feb 1997Dismissed
Smt. Rahanabai Shaikh Farid and Others Vs Laxman Piraji Kumbhar
Bombay High Court · (1998) 100 BOMLR 213
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts19 Feb 1997
Associated Polymers Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1999) 3 LLJ 1543
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A
High Courts19 Feb 1997Dismissed
Communidade of Murad Vs Additional Deputy Collector and Land Acquisition Officer
Bombay High Court · (1997) 4 ALLMR 566 : (1997) 99 BOMLR 646
Land Acquisition Act, 1894 — Section 4
High Courts18 Feb 1997Dismissed
Gokulabai Rajaram Patil Vs Kantabai Damu Patil
Bombay High Court · (1997) 99 BOMLR 455(1)
Hindu Succession Act, 1956 — Section 14
High Courts18 Feb 1997
Balsara Hygiene Products Ltd. Vs M/s. Aksaar Enterprises
Bombay High Court · (1997) 02 BOM CK 0030
High Courts18 Feb 1997Dismissed
Charles Alias William Peter D''Souza Vs Smt Mary Thomas Pinto and Others
Bombay High Court · (1997) 99 BOMLR 733(1)
MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 173, 177, 2
High Courts18 Feb 1997
DARABSHAW B. CURSETJEES SONS (INVESTMENTS) (P.) LTD. Vs ASSISTANT COMMISSIONER OF Income Tax.
Bombay High Court · (1998) 64 ITD 318
Income Tax Act, 1961 — Section 41(1)
High Courts18 Feb 1997
Chimanlal Narsaji Suhan Vs Parasmal Mithalal Parmar and Another
Bombay High Court · (1997) 02 BOM CK 0009
High Courts18 Feb 1997Allowed
Shri Gian Singh Nagi Vs Ramani Steel Industries
Bombay High Court · (1997) 99 BOMLR 626
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 5, 7