High Courts17 Feb 1997Allowed
Shri Gulab Mahmood Herwade and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 733
Land Acquisition Act, 1894 — Section 11, 11A, 12, 4, 5A
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 38 of 44
High Courts17 Feb 1997
Ashlesha Sushil Kadam Vs Sushil Ramchandra Kadam
Bombay High Court · (1998) 1 DMC 535
Hindu Marriage Act, 1955 — Section 13(1), 9Penal Code, 1860 (IPC) — Section 498A
High Courts17 Feb 1997
Carona Sahu Company Ltd. Vs Mansoor Ahmed Noormiya and Others
Bombay High Court · (1997) 2 LLJ 1233
Constitution of India, 1950 — Article 226
High Courts17 Feb 1997
Shrikant Panachand Shah Vs Walubai Panachand Shah
Bombay High Court · AIR 1997 Bom 216 : (1997) 4 BomCR 57 : (1997) 2 BOMLR 80 : (1997) 2 MhLj 495
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, Order 20 Rule 12, 100, 2(12)
High Courts14 Feb 1997
Pudumjee Pulp and Paper Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 95 TAXMAN 443
Income Tax Act, 1961 — Section 256(1), 43A
High Courts14 Feb 1997
Shrisayad Adam Vs Governor of Goa and Others
Bombay High Court · (1998) 2 ACC 772 : (1998) 3 ALLMR 766
High Courts14 Feb 1997
Director Of Animal Husbandry, Maharashtra State, Pune Vs Divisional Secretary, Sarva Shramik Sanghatana.
Bombay High Court · (1998) 79 FLR 433 : (1998) 1 LLJ 1034
Industrial Disputes Act, 1947 — Section 10, 25FTrade Unions Act, 1926 — Section 28
High Courts14 Feb 1997
Vishnu Daga Pagar and others Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 636 : (1997) CriLJ 2430
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 401(3)Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts14 Feb 1997
Bharat Hiralal Sheth and others Vs Jaysin Amarsinh Sampat and another
Bombay High Court · (1997) CriLJ 2509
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 483Penal Code, 1860 (IPC) — Section 193, 34, 463, 464, 465
High Courts14 Feb 1997Dismissed
Angelo Pais Vs The Sales Tax Officer, Vasco-De-Gama Ward and Others
Bombay High Court · (1997) 4 ALLMR 551 : (1997) 99 BOMLR 440
Constitution of India, 1950 — Article 14, 366
High Courts14 Feb 1997
Ashok Kumar Jaichand Jain Vs Aruna Ashok Kumar Jain
Bombay High Court · (1998) 1 DMC 615
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 24
High Courts14 Feb 1997
Kunti Trust Vs Commissioner of Income Tax
Bombay High Court · (1997) 95 TAXMAN 550
Income Tax Act, 1961 — Section 160(1), 160(1)(iv), 164, 256(1)
High Courts14 Feb 1997Dismissed
Shri Suresh Sahare Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 225
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27
High Courts13 Feb 1997
Biddle Sawyer Ltd. Vs Chemical Employees'' Union and Others
Bombay High Court · (1997) 2 LLJ 986
High Courts13 Feb 1997Allowed
Smt. D. Kasturi Devi Vs D. Kalikeshwar Rao
Bombay High Court · (1999) 1 DMC 68
Hindu Marriage Act, 1955 — Section 13(1A), 28
High Courts13 Feb 1997
Smt. Bharati R. Verma Vs The Commissioner of Police Thane and Others
Bombay High Court · (1997) 99 BOMLR 469
Constitution of India, 1950 — Article 227
High Courts13 Feb 1997Allowed
Papular Art Printers Vs Shri Rushikul Brahmacharya Ashram Trust
Bombay High Court · (1997) 99 BOMLR 702
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5Constitution of India, 1950 — Article 227
High Courts12 Feb 1997
State of Maharashtra and etc. Vs Manohar Yeshwant Patil and others
Bombay High Court · (1997) BomCR(Cri) 630 : (1997) CriLJ 3114
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Feb 1997
Dhondu Hanmant Reshim Vs State of Maharashtra and another and Ravindra Raut and others
Bombay High Court · (1997) 3 ALLMR 550 : (1997) 3 BomCR 153 : (1997) 2 BOMLR 344 : (1997) CriLJ 3982 : (1997) 3 MhLj 344
Contempt of Courts Act, 1971 — Section 10, 14, 2, 7Maharashtra Land Revenue Code, 1966 — Section 247, 50
High Courts12 Feb 1997
Sahebrao Nathu Gaikwad Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 728
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376