High Courts14 Jan 1997
Tukaram Dadu Savat Vs State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 681
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 43 of 44
High Courts13 Jan 1997
Sharvan Dashrath Datrange Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 813 : (1998) CriLJ 1196 : (1998) 3 RCR(Criminal) 46
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts10 Jan 1997
Shankar Malharrao Deshmukh Vs State of Maharashtra
Bombay High Court · (1997) 2 MhLj 163
Penal Code, 1860 (IPC) — Section 34, 409, 420, 467, 468
High Courts10 Jan 1997
Commissioner of Income Tax Vs Vijaymal Sand
Bombay High Court · (1997) 139 CTR 216 : (1998) 233 ITR 699
Income Tax Act, 1961 — Section 80T
High Courts10 Jan 1997
Shri K.P. Shukla and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 3 ALLMR 364 : (1997) 3 BomCR 252
Constitution of India, 1950 — Article 14, 19(a), 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 3(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17
High Courts10 Jan 1997
Sindhudurg District Central Co-op. Bank Ltd., Kudal Vs Sindhu Sahakari Bank Karamchari Sanstha and Others
Bombay High Court · (1997) 2 LLJ 1217 : (1997) 2 MhLj 537
Bombay Industrial Relations Act, 1946 — Section 86
High Courts10 Jan 1997
Commissioner of Income Tax Vs Heredilla Chemicals Ltd.
Bombay High Court · (1997) 140 CTR 181 : (1997) 225 ITR 532 : (1997) 94 TAXMAN 420
Income Tax Act, 1961 — Section 28, 29, 32(1)
High Courts10 Jan 1997
Commissioner of Income Tax Vs Smt. Roshan K.A. Wadia
Bombay High Court · (1997) 01 BOM CK 0037
Income Tax Act, 1961 — Section 80T
High Courts10 Jan 1997Dismissed
Chitra Pradeep Deshpande Vs Pradeep Dattatray Deshpande
Bombay High Court · (1997) 99 BOMLR 669
Hindu Marriage Act, 1955 — Section 13, 24
High Courts09 Jan 1997
State of Maharashtra Vs Suresh Bhimaji Thorat
Bombay High Court · (1997) BomCR(Cri) 393 : (1997) CriLJ 1192
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts09 Jan 1997
Akkatai Kaka Devkule and Others Vs Bali Rama Devkule
Bombay High Court · (1997) 99 BOMLR 556
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(1)
High Courts08 Jan 1997
Ishwar Naidu Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1997) 3 BomCR 215 : (1997) 2 BOMLR 670 : (1998) 3 CivCC 116 : (1997) CriLJ 712 : (1998) 2 MhLj 619
Contempt of Courts Act, 1971 — Section 2
High Courts08 Jan 1997
Prakash Mandale Vs The State of Maharashtra and others
Bombay High Court · (1997) 2 MhLj 75
Penal Code, 1860 (IPC) — Section 34, 363, 366, 376
High Courts08 Jan 1997Dismissed
The State of Maharashtra Vs Abdul Kadar @ Raj Mohd Kadar Badshah and Others
Bombay High Court · (1997) BomCR(Cri) 820
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 378(1)Evidence Act, 1872 — Section 114, 27, 3, 59, 8Penal Code, 1860 (IPC) — Section 302
High Courts08 Jan 1997
M/s. Shyama Charan Agarwala and Sons Vs Union of India
Bombay High Court · (1997) 01 BOM CK 0038
High Courts08 Jan 1997
Arun Vaman Kane Vs The State of Maharashtra and others
Bombay High Court · AIR 1997 Bom 374 : (1997) 3 ALLMR 575 : (1997) 4 BomCR 220 : (1997) 3 BOMLR 554 : (1997) 2 MhLj 756
Bombay Village Panchayats Act, 1958 — Section 129, 14, 16(2)
High Courts07 Jan 1997
Madhav K. Kirtikar Vs Bank Of India
Bombay High Court · (1997) 2 BomCR 524 : (1997) 1 LLJ 1094 : (1997) 2 MhLj 559
High Courts07 Jan 1997Allowed
Mahatma Education Society and others Vs State of Maharashtra and others
Bombay High Court · (1997) 01 BOM CK 0064
Constitution of India, 1950 — Article 226, 29, 29(1), 30, 30(1)
High Courts07 Jan 1997
Dinshaw Jal Muncherjee Vs Air India Ltd.
Bombay High Court · (1997) 3 BomCR 434 : (1997) 75 FLR 916 : (1997) 1 LLJ 1100 : (1997) 1 MhLj 683
Air India Employees Service Regulations, 2000 — Regulation 46(II)
High Courts07 Jan 1997
Dr. Punjabrao Deshmukh Memorial Education Society, Nagpur Vs Nagpur University and others
Bombay High Court · AIR 1997 Bom 375 : (1997) 2 MhLj 276
Maharashtra Universities Act, 1994 — Section 82, 83, 84, 85