High Courts21 Oct 1997
Ambica Silk Mills Co. Ltd. Vs Pramila N. Kutty (Ms.) and others.
Bombay High Court · (1998) 2 ALLMR 609 : (1998) 2 BomCR 148 : (1998) 79 FLR 1 : (1999) 3 LLJ 1095 : (1998) 1 MhLj 568
Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 9 of 44
High Courts21 Oct 1997
A.K. Sahdev and another Vs Ramesh Nanji Shah and another
Bombay High Court · (1998) 5 BomCR 738 : (1998) CriLJ 2645
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 54Foreign Exchange Regulation Act, 1973 — Section 40Penal Code, 1860 (IPC) — Section 323, 34, 345, 420, 504
High Courts21 Oct 1997
Maharashtra State Road Transport Corporation and Another Vs Durgadas Ramlal Rane
Bombay High Court · (1998) 2 ALLMR 339 : (1998) 79 FLR 247 : (1998) 1 MhLj 693
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts21 Oct 1997
Video Master Vs Nishi Productions
Bombay High Court · (1997) 10 BOM CK 0030
Copyright Act, 1957 — Section 13, 14, 15, 2, 52
High Courts21 Oct 1997Allowed
Ambika Silk Mills Co. Ltd. and another Vs Maharashtra General Kamgar Union and others
Bombay High Court · (1998) 2 ALLMR 609 : (1998) 2 BomCR 148 : (1998) 79 FLR 1 : (1999) 3 LLJ 1095 : (1998) 1 MhLj 568
Bombay Industrial Relations Act, 1946 — Section 30Industrial Disputes Act, 1947 — Section 2, 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 28
High Courts21 Oct 1997
Shri Shrikant Shiva Vengurlekar Vs Director of Education and Ex-Officio Joint Secretary to the Government of Goa and others
Bombay High Court · (1998) 2 ALLMR 426 : (1998) 3 BomCR 60
Evidence Act, 1872 — Section 115Goa School Education Rules, 1986 — Rule 78(6), 86(1)
High Courts20 Oct 1997
Shankar Yeshwant Kadam Vs Khashaba Nana Nimbalkar and another
Bombay High Court · (1998) 2 ALLMR 226 : (1998) 3 BomCR 222
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 17, 25, 29, 31Constitution of India, 1950 — Article 31
High Courts20 Oct 1997Allowed
Dr. (Mrs.) Arti Kulkarni Vs Dr. Ramesh U. Kulkarni and Another
Bombay High Court · (1998) 100 BOMLR 118 : (1998) 2 MhLj 28
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 244, 311, 397Evidence Act, 1872 — Section 114, 165, 45, 73
High Courts17 Oct 1997
Vandana Vs State of Maharashtra and others
Bombay High Court · AIR 1998 Bom 226 : (1998) 3 ALLMR 621 : (1998) 4 BomCR 432 : (1998) 2 MhLj 12
Constitution of India, 1950 — Article 15(4), 226, 342
High Courts17 Oct 1997
Sudhakar Shankar Gawli Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 723 : (1998) 4 BomCR 515 : (1998) 1 BOMLR 525 : (1998) 2 MhLj 97
Constitution of India, 1950 — Article 342
High Courts17 Oct 1997
Ex-surgeon Commander Bhaskar Roy Vs Union of India and Others
Bombay High Court · (1998) 1 MhLj 220
Navy Act, 1957 — Section 81(1)(b), 82(4)Penal Code, 1860 (IPC) — Section 354
High Courts16 Oct 1997
Upendra K. Parekh Vs Union of India
Bombay High Court · (1997) 73 ECR 273 : (1998) 97 ELT 49
High Courts16 Oct 1997
U.B.S. Publishers Distributors Ltd. Vs Industrial Workers Union and anr
Bombay High Court · (1997) 10 BOM CK 0045
Industrial Disputes Act, 1947 — Section 2(S)
High Courts16 Oct 1997
Bandu Yesu Mali, since deceased by his heirs Akkatai Bandu Mali Vs Vishnu Kundilka Sawant and others
Bombay High Court · (1998) 3 ALLMR 312 : (1998) 3 BomCR 212
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 100, 120, 124, 70, 76Constitution of India, 1950 — Article 226, 227
High Courts16 Oct 1997
Goa Electricals and Fans Ltd. Vs Acce, Panaji and Others
Bombay High Court · (1998) 98 ELT 85
Central Excises and Salt Act, 1944 — Section 35F
High Courts16 Oct 1997
Goa Electricals and Fans Ltd. Vs Asstt. Commr. of C. Ex., Panaji.
Bombay High Court · (1998) 98 ELT 85
Central Excises and Salt Act, 1944 — Section 35(A), 35F
High Courts16 Oct 1997
Aktiebolaget Volvo of Sweden Vs Volvo Steels Ltd. of Gujarat (India)
Bombay High Court · (1997) 10 BOM CK 0027
Trade and Merchandise Marks Act, 1958 — Section 10, 11, 70, 8
High Courts16 Oct 1997
Gulab Saheblal Shaikh Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 717
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 307, 326
High Courts15 Oct 1997
Maharashtra State Co-operative Bank Ltd. and Another Vs V.S.S. Hirurkar, Member, Industrial Court, Bombay and Others
Bombay High Court · (1997) 10 BOM CK 0069
High Courts15 Oct 1997
Executive Engineer, Yavatmal Medium Project Division and Another Vs Anant Murate and another
Bombay High Court · (1998) 4 ALLMR 201 : (1998) 2 LLJ 77 : (1998) 3 MhLj 897
Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 20(j), 25B