High Courts12 Feb 1997
Sheela Sambhaji Kamble Vs Sambhaji Dattu Kamble
Bombay High Court · (1998) 1 DMC 157
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 39 of 44
High Courts07 Feb 1997
Harish Pimpalkhute and Another Vs Bal Thackeray and Others
Bombay High Court · (1997) 99 BOMLR 455 : (1997) 2 MhLj 17
Constitution of India, 1950 — Article 129, 14, 19, 21, 215Contempt of Courts Act, 1971 — Section 12, 13, 14, 15, 16
High Courts07 Feb 1997
Laxman Jijaba Musmade And Others Vs Rahuri Sahakari Sakhar Karkhana Ltd. And Another
Bombay High Court · (1997) 4 BomCR 452 : (1998) 1 LLJ 457 : (1997) 3 MhLj 145
Trade Unions Act, 1926 — Section 28(1), 30(2)
High Courts07 Feb 1997
The State of Maharashtra Vs M/s. Simplex Woollen Mills and others
Bombay High Court · (1997) CriLJ 2079
Criminal Procedure Code, 1973 (CrPC) — Section 377PROVIDENT FUNDS ACT, 1925 — Section 6
High Courts07 Feb 1997
Mulji Umershi Shah and etc. Vs Paradisia Builders Pvt. Ltd. and Others
Bombay High Court · AIR 1998 Bom 87 : (1997) 1 ALLMR 36 : (1997) 4 BomCR 97 : (1997) 3 MhLj 532
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 94
High Courts06 Feb 1997
Shahista Sayed Haji Baitullah Vs Union of India (UOI)
Bombay High Court · (1997) 99 BOMLR 732
Constitution of India, 1950 — Article 22Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 12, 3, 8, 9
High Courts05 Feb 1997Allowed
Sumerlal M. Bafna and others Vs D.D. Chothia and another
Bombay High Court · (1997) 02 BOM CK 0072
Limitation Act, 1963 — Section 22, 23
High Courts05 Feb 1997
Sarjerao Sahadeo Gaikwad and another Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 517 : (1997) CriLJ 3839
Evidence Act, 1872 — Section 101, 102, 105Penal Code, 1860 (IPC) — Section 100, 302, 304, 307, 323
High Courts05 Feb 1997
Chandrakant Narayan Kshirsagar Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 26
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts05 Feb 1997
Gurudev Developers Vs Kurla Konkan Niwas Co-op. Hsg. Society
Bombay High Court · (2000) 3 MhLj 131
Civil Procedure Code, 1908 (CPC) — Section 80Maharashtra Co-operative Societies Act, 1960 — Section 164Partnership Act, 1932 — Section 69, 69(2)
High Courts05 Feb 1997Allowed
Lellis R.P. Ozorio Vs Santan Anthony Gomes
Bombay High Court · (1997) 2 DMC 267
High Courts04 Feb 1997
Sheikh Ashraf Abdul Kader Vs State of Maharashtra and another
Bombay High Court · (1997) CriLJ 3031
Criminal Procedure Code, 1973 (CrPC) — Section 100, 461, 462Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 28Penal Code, 1860 (IPC) — Section 120B
High Courts04 Feb 1997
Mr. Sanjeev Vaze Vs Dr. Kunda Vaikunth
Bombay High Court · (1997) 99 BOMLR 750
High Courts04 Feb 1997Allowed
Madanlal Uttamchand Desarda Vs Jugalkishor Shankarlal Bharuka and Another
Bombay High Court · (1997) 99 BOMLR 748
Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts04 Feb 1997Dismissed
Geeta Yogesh Mehta Vs Yogesh Jethalal Mehta
Bombay High Court · (1998) 1 DMC 546
Hindu Marriage Act, 1955 — Section 13, 13(1), 24
High Courts03 Feb 1997
Sai Sudha @ Ranjana R. Patil Vs Shri Rajkumar Deoganda Patil and another
Bombay High Court · (1998) BomCR(Cri) 33 : (1998) 2 DMC 417 : (1997) 2 MhLj 250 : (1997) 4 RCR(Criminal) 419
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Feb 1997Dismissed
Mangal Bhikaji Nagpase Vs State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 91(1) : (1997) 1 CivCC 627 : (1997) 2 MhLj 55
Civil Procedure Code, 1908 (CPC) — Section 58, 88Evidence Act, 1872 — Section 116Maharashtra Land Revenue Code, 1966 — Section 34
High Courts03 Feb 1997
Sou. Sudha Alias Ranjana R. Patil Vs Rajkumar Deoganda Patil and another
Bombay High Court · (1997) CriLJ 3140 : (1997) 2 MhLj 250
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Feb 1997
Surya Rau V. V., E.D. Nocil and Others Vs Surendra Ramkrishna Tendulkar and Others
Bombay High Court · (1997) BomCR(Cri) 505 : (1998) 1 LLJ 629 : (1998) 3 MhLj 281
Contract Labour (Regulation and Abolition) Act, 1970 — Section 18, 21, 21(4), 27, 29Factories Act, 1948 — Section 18, 7(1)Minimum Wages Act, 1948 — Section 18, 18(1), 18(2), 18(3), 19
High Courts03 Feb 1997
Smt. Laxmibai Narayan Patil and another Vs State of Maharashtra and another
Bombay High Court · AIR 1997 Bom 212 : (1997) 3 BomCR 229 : (1997) 2 BOMLR 70 : (1997) 2 MhLj 353
Land Acquisition Act, 1894 — Section 11, 12(2)