COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,376 of 3,665

High Courts11 Dec 1997

Raghunath P. Singhania Vs Yasin T. Mavany

Bombay High Court · (1997) 12 BOM CK 0049

Bombay City Civil Court Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(bb), 15A, 28, 5(11)(c)Presidency Small Cause Courts Act, 1882 — Section 41, 41, 42, 43, 44

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High Courts11 Dec 1997

Sadanand D. Phansekar and Others Vs National Textile Corporation (South Maharashtra) Ltd. and Another

Bombay High Court · (1997) 12 BOM CK 0041

Industrial Disputes Act, 1947 — Section 33

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High Courts11 Dec 1997

Sarva Shramik Sangh and Others Vs Union Of India and Others

Bombay High Court · (1998) 2 ALLMR 298 : (1998) 2 BomCR 264 : (1998) 1 MhLj 648

Constitution of India, 1950 — Article 12

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High Courts10 Dec 1997

M/s. Rita Steel (registered firm) Vs Jainuddin and Brothers

Bombay High Court · (1998) 2 ALLMR 332 : (1998) 2 BomCR 764 : (1998) 1 CivCC 670 : (1998) 1 MhLj 416

Partnership Act, 1932 — Section 69(2)

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High Courts10 Dec 1997

Pushpa Prakash Kalpande Vs Collector, Amravati and others

Bombay High Court · (1998) 1 ALLMR 779 : (1998) 4 BomCR 443 : (1998) 1 MhLj 323

Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 2Bombay Village Panchayats Act, 1958 — Section 30(4)

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High Courts10 Dec 1997

People''s Union for Civil Liberties and others Vs The State of Maharashtra and others

Bombay High Court · (1998) BomCR(Cri) 741 : (1998) 1 BOMLR 431 : (1998) CriLJ 2138

Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 161(1)Constitution of India, 1950 — Article 21, 226

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High Courts10 Dec 1997

Sarva Mazdoor Sangh Vs Innovations Garment Ltd. and Others

Bombay High Court · (1997) 12 BOM CK 0039

Industrial Disputes Act, 1947 — Section 25

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High Courts10 Dec 1997

The Tata Hydro-Electric Power Supply Co. Ltd. and others Vs Tata Hydro Companies ''Employees'' Union and others

Bombay High Court · (1998) 2 ALLMR 486 : (1998) 3 BomCR 128 : (1998) 1 BOMLR 597 : (1998) 79 FLR 202 : (1998) 1 MhLj 915

Bombay Industrial Employment (Standing Orders) Rules, 1959 — Order 25(4), Order 32(4), 18, 20(ii)Bombay Industrial Relations Act, 1946 — Section 30, 33(4)Electricity (Supply) Act, 1948 — Section 79

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High Courts10 Dec 1997

People''s Union for Civil Liberties and another Vs State of Maharashtra and others

Bombay High Court · (1998) BomCR(Cri) 741 : (1998) 1 BOMLR 431 : (1998) CriLJ 2138 : (1998) 3 RCR(Criminal) 391

Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 161Constitution of India, 1950 — Article 21, 226

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High Courts10 Dec 1997

Mukesh R. Chheda Vs State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 19 : (1998) 4 BomCR 14 : (1998) BomCR(Cri) 714

Bombay Police Act, 1951 — Section 33(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts09 Dec 1997

Yeshwantrao Kankarrao Gadakh Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 110 : (1998) 3 BomCR 139

Penal Code, 1860 (IPC) — Section 124, 135, 136, 171Representation of the People Act, 1950 — Section 16(2)Representation of the People Act, 1951 — Section 8

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High Courts09 Dec 1997

Ahmed R.V. Peermohamed and another Vs J.B. Chinai

Bombay High Court · (1998) 3 ALLMR 587 : (1998) 2 BomCR 795

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 105

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High Courts09 Dec 1997

Union of India Vs M/s. Devidas Construction

Bombay High Court · (1998) 2 BomCR 424

Arbitration Act, 1940 — Section 30

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High Courts09 Dec 1997

Union of India Vs Devidas Construction

Bombay High Court · (1998) 2 ALLMR 381

Arbitration Act, 1940 — Section 30

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High Courts08 Dec 1997

M/s. Jerry Varghese Construction (P) Ltd. and another Vs B.S.E.S. Ltd.

Bombay High Court · (1998) 2 ALLMR 239 : (1998) 1 BomCR 171

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 300Contract Act, 1872 — Section 10

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High Courts06 Dec 1997

GOPICHAND P. GODHWANI Vs GIFT TAX OFFICE

Bombay High Court · (1999) 63 TTJ 247

Income Tax Act, 1961 — Section 52(2)

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High Courts05 Dec 1997

B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Ltd. and another

Bombay High Court · (1998) 2 ALLMR 107 : (1998) 4 BomCR 111 : (1998) 1 BOMLR 744 : (1998) 2 MhLj 327

Arbitration Act, 1940 — Section 10, 20, 8Arbitration and Conciliation Act, 1996 — Section 11

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High Courts05 Dec 1997

Manilal Govindji Khona Vs Indian Bank

Bombay High Court · (1998) 1 ALLMR 285 : (1998) 3 BomCR 182

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts05 Dec 1997

Saraswati Tin Containers Pvt. Ltd. Vs Meta Cans and others

Bombay High Court · (1998) 2 ALLMR 12 : (1998) 1 BomCR 137 : (1998) 1 BOMLR 14

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 164 , 181

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High Courts05 Dec 1997

B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Ltd. and Another

Bombay High Court · (1998) 2 ALLMR 107 : (1998) 4 BomCR 111 : (1998) 1 BOMLR 744 : (1998) 2 MhLj 327

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10, 11, 8

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