COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 41 of 44

High Courts27 Jan 1997Dismissed

P. Vijaykumar and Others Vs V.C. Gopalkrishnan

Bombay High Court · AIR 1998 Bom 127 : (1998) 1 ALLMR 323 : (1997) 3 BomCR 428 : (1997) 2 BOMLR 85 : (1997) 2 MhLj 35

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts27 Jan 1997

Emco Transformers Ltd. Vs S.P. Shouche And Another.

Bombay High Court · (1997) 2 LLJ 1224

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High Courts27 Jan 1997Allowed

Pushpa Ramchandra Gore Vs State of Maharashtra

Bombay High Court · (1997) 01 BOM CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts27 Jan 1997Dismissed

Saurabh Satishkumar Sanjanwala Vs Municipal Corporation for Gr. Bombay and Others

Bombay High Court · (1997) 4 ALLMR 370 : (1997) 4 BomCR 244 : (1997) 3 MhLj 411

Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 33

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High Courts24 Jan 1997

Anand Swaroop Ram Kumar Gupta Vs The Union of India and others

Bombay High Court · (1998) BomCR(Cri) 321

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 3(1), 3(1)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21

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High Courts24 Jan 1997

LINDE A. G. Vs INCOME TAX OFFICER. (ALSO ITO v. LINDE A. G.).

Bombay High Court · (1997) 59 TTJ 169

Income Tax Act, 1961 — Section 194A, 194C, 194D, 195

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High Courts24 Jan 1997Dismissed

Mrs. Carolina Fernandes Vs Smt. Aida Sequeira E. Vaz and Others

Bombay High Court · (1997) 99 BOMLR 279

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 50

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High Courts22 Jan 1997

Cedric X. Pinheiro Vs Smt. Josefina Remedios and another

Bombay High Court · (1998) 91 CompCas 99

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High Courts22 Jan 1997

Girjaram Halnor Vs Aurangabad Municipal Corporation and others

Bombay High Court · AIR 1998 Bom 101 : (1998) 1 BomCR 112

Constitution of India, 1950 — Article 226, 243

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High Courts22 Jan 1997

Maharashtra State Electricity Board Vs Arvind Purushottam Joshi

Bombay High Court · AIR 1997 Bom 160 : (1997) 3 BomCR 413 : (1997) 2 BOMLR 40 : (1997) 2 MhLj 59 : (1997) 4 RCR(Civil) 305

Electricity (Supply) Act, 1948 — Section 49, 79(1)Industrial Disputes Act, 1947 — Section 2

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High Courts22 Jan 1997

Entrenonde Polycoaters Ltd. Vs Kamgar Sabha, Thane And Another

Bombay High Court · (1997) 75 FLR 681 : (1997) 2 LLJ 291

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High Courts21 Jan 1997

The State of Maharashtra Vs Hindurao Daulu Charapale

Bombay High Court · (1997) BomCR(Cri) 833 : (1997) CriLJ 1649

Criminal Procedure Code, 1973 (CrPC) — Section 377(1), 377(3)Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 504

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High Courts21 Jan 1997

C.O. Verghese Vs V.M.K. Singhi and another

Bombay High Court · (1997) 2 BomCR 519 : (1997) BomCR(Cri) 425 : (1997) CriLJ 3282 : (1997) 2 MhLj 243

Penal Code, 1860 (IPC) — Section 405, 409, 463, 464, 467

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High Courts21 Jan 1997Allowed

Raghvendra Anantrai Mehta Vs Union of India (UOI) and Another

Bombay High Court · (1997) 4 BomCR 213

Debts Recovery Appellate Tribunal (Salary Allowances and other, Terms and Conditions of Service of Presenting Officers) Rules, 1993 — Rule 8High Court Judges (Travelling Allowance) Rules, 1956 — Rule 2(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 8

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High Courts21 Jan 1997Dismissed

State of Maharashtra Vs Hari Lakhu Dhangar and Others

Bombay High Court · (1997) 99 BOMLR 721

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts21 Jan 1997

Smt. Neela Ashok Naik and another Vs State Bank of India

Bombay High Court · (1998) 1 ALLMR 755 : (1998) 94 CompCas 460

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts21 Jan 1997

Abbas Abdul Mhaiter and Another Vs The Dir., Resettlement and Others

Bombay High Court · AIR 1997 Bom 237 : (1997) 3 BomCR 563 : (1997) 1 MhLj 719

Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts21 Jan 1997

Malla Rama Khot (deceased by LR) and Another Vs State of Maharashtra and Another

Bombay High Court · AIR 1997 Bom 166 : (1997) 3 BomCR 412

Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 4, 6

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High Courts21 Jan 1997

Siddhappa Yellappa Nimbal Vs The State of Maharashtra

Bombay High Court · (1997) 99 BOMLR 746

Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts20 Jan 1997

Dadu Maruti Gaikwad Vs The State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 903

Criminal Procedure Code, 1973 (CrPC) — Section 154, 215, 235Evidence Act, 1872 — Section 3, 32, 45, 59, 61Penal Code, 1860 (IPC) — Section 299, 302, 304

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