High Courts03 Nov 1997
Parekh Market Permises Co-op. Society Ltd. Vs Padmanabh Builders and Others
Bombay High Court · (1998) 2 ALLMR 313 : (1998) 100 BOMLR 1
Civil Procedure Code, 1908 (CPC) — Section 15
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 8 of 44
High Courts03 Nov 1997
B.D. Steel and Traders Vs Union of India
Bombay High Court · (1998) 3 ALLMR 52 : (1998) 103 ELT 220
Central Excise Rules, 1944 — Rule 35, 57, 57G(2)
High Courts03 Nov 1997
Shyam Vs Iqubal Ahamad Alamkhan and Others
Bombay High Court · (1998) 1 ACC 542
Limitation Act, 1963 — Section 5
High Courts24 Oct 1997
Smt. Palmira Valadares Vs Shri Inacio Mariano Dias and others
Bombay High Court · (1998) 3 ALLMR 76 : (1998) 4 BomCR 526
Civil Procedure Code, 1908 (CPC) — Section 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7, 8
High Courts24 Oct 1997
Mohammad Azizul Haq Vs State of Maharashtra and another
Bombay High Court · (1997) 10 BOM CK 0058
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136
High Courts24 Oct 1997
Intelligence Officer, D.R.I., Mumbai Vs Holia Mohammed Nisar C/o Suleman Holia and others
Bombay High Court · (1998) BomCR(Cri) 641
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35, 37, 42, 67
High Courts24 Oct 1997Dismissed
Maitab Surkane Vs State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 470 : (1999) 1 MhLj 624
Constitution of India, 1950 — Article 14Maharashtra Land Revenue Code, 1966 — Section 36
High Courts24 Oct 1997
Smt. Parwatibai Vaishnav and others Vs The State of Maharashtra and others
Bombay High Court · (1998) ACJ 965 : AIR 1998 Bom 65 : (1998) 4 ALLMR 676 : (1998) 2 BomCR 593 : (1998) 1 BOMLR 593 : (1998) 2 MhLj 73
Bombay Court Fees Act, 1959 — Section 45, 46Maharashtra Motor Vehicles Rules, 1989 — Rule 257(3)Motor Vehicles Act, 1988 — Section 166, 176
High Courts24 Oct 1997
Cluett Peabody and Co. Inc. Vs Arrow Apparals
Bombay High Court · (1997) 10 BOM CK 0018
Specific Relief Act, 1963 — Section 38
High Courts24 Oct 1997
Krushnarao Vitthalrao Gollar Vs State of Maharashtra and others
Bombay High Court · (1997) 10 BOM CK 0001
Bombay Prohibition Act, 1949 — Section 105, 106, 107, 108, 108Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 14, 21, 226, 227
High Courts23 Oct 1997
Shri Ganpat Keraba Khot Vs Shri Dattatraya Narayan Joshi
Bombay High Court · (1998) 2 ALLMR 85 : (1998) 3 BomCR 242 : (1998) 1 MhLj 807
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31Constitution of India, 1950 — Article 227
High Courts22 Oct 1997
Peoples Welfare Society, Nagpur and Another Vs Second Labour Court, Nagpur and Others
Bombay High Court · (1998) 2 ALLMR 94 : (1998) 4 BomCR 571 : (1998) 1 MhLj 707
Industrial Disputes Act, 1947 — Section 2, 33CMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)Trade Unions Act, 1926 — Section 28, 30, 6
High Courts22 Oct 1997
Bhavesh Kantilal Jain Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 728 : (1998) 1 MhLj 353
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts22 Oct 1997
Subhash Fulsingh Rathod Vs Divisional Commissioner, Amravati Division and others
Bombay High Court · (1997) 10 BOM CK 0050
High Courts22 Oct 1997
People''s Welfare Society and another Vs Second Labour Court and others
Bombay High Court · (1998) 2 ALLMR 94 : (1998) 4 BomCR 571 : (1998) 1 MhLj 707
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2
High Courts22 Oct 1997
Chandrabhan Dhengle Vs Indarbai Dhengle and others
Bombay High Court · (1998) 5 BomCR 191 : (1998) 1 BOMLR 349 : (1998) 1 MhLj 234
Constitution of India, 1950 — Article 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 110, 116(3), 151Penal Code, 1860 (IPC) — Section 323, 34, 504, 506
High Courts22 Oct 1997
Shri Dattatraya Yamaji Bhutkar and others Vs Shri Vaijinath Madhav and others
Bombay High Court · (1998) 2 ALLMR 500 : (1998) 3 BomCR 286 : (1998) 1 MhLj 79
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 32, 4Constitution of India, 1950 — Article 227
High Courts21 Oct 1997
Bhosale Deepak Manikrao and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 546 : (1998) 2 BomCR 352
Bombay Village Panchayats Act, 1958 — Section 15Constitution of India, 1950 — Article 226, 227, 243
High Courts21 Oct 1997
Maharashtra State Road Transport Corporation, Chandrapur Vs Mohammad Fasahatullah Khan
Bombay High Court · (1998) 1 LLJ 961
Industrial Disputes Act, 1947 — Section 18(1), 2Trade Unions Act, 1926 — Section 28
High Courts21 Oct 1997
Tavanappa Shantappa Mohire and others Vs Gavadu Vithoba Patil @ Gavade and others
Bombay High Court · (1998) 2 ALLMR 154 : (1998) 3 BomCR 235
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 33Constitution of India, 1950 — Article 227