COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 44 of 44

High Courts07 Jan 1997

Hakikullah Haji Rahimutullah and Others Vs The Maharashtra Housing and Area Development Authority and Others

Bombay High Court · AIR 1997 Bom 239 : (1997) 4 BomCR 208 : (1997) 1 MhLj 756

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 8, Order 23 Rule 1Industrial Disputes Act, 1947 — Section 11(3)Maharashtra Housing and Area Development Act, 1976 — Section 66, 69

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High Courts06 Jan 1997Allowed

Mohan Gangaram Adsool Vs Jeevan Kala Mandal

Bombay High Court · (1997) 99 BOMLR 695

Contempt of Courts Act, 1971 — Section 2

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High Courts06 Jan 1997Allowed

Shri Anand Patwardhan Vs The Union of India (UOI) and Another

Bombay High Court · (1998) 1 ALLMR 312 : (1997) 3 BomCR 438

Cinematograph Act, 1952 — Section 4, 4A, 5BConstitution of India, 1950 — Article 19(1)(a)

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High Courts06 Jan 1997

Central Bank of India Vs Miss Jayanti Kalgo Dessai

Bombay High Court · (1997) 4 ALLMR 523 : (1998) 91 CompCas 218

Contract Act, 1872 — Section 171

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High Courts06 Jan 1997

M/s. Earth Builders, Bombay Vs State of Maharashtra and Others

Bombay High Court · AIR 1997 Bom 148 : (1996) 3 BomCR 390 : (1997) 2 BOMLR 137

Bombay Municipal Corporation Act, 1888 — Section 291Constitution of India, 1950 — Article 14, 226, 3, 31, 4Development Control Rules, 1991 — Rule 22(5)

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High Courts06 Jan 1997

Benjamin Doming Cardoza Vs Mrs. Gladys Benjamin Cardoza

Bombay High Court · AIR 1997 Bom 175 : (1997) 3 BomCR 553 : (1997) 2 BOMLR 94 : (1997) 2 DMC 460 : (1997) 1 MhLj 536 : (1998) 1 RCR(Civil) 525

Divorce Act, 1869 — Section 18, 19

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High Courts01 Jan 1997

Nana Chormale Vs State of Maharashtra and another

Bombay High Court · (1997) CriLJ 3489

Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302

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