COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,378 of 3,665

High Courts27 Nov 1997Dismissed

Harsharansingh Pratapsingh Gujral and Others Vs Lokhandwala Builders Ltd. and Others

Bombay High Court · (1998) 1 ALLMR 560 : (1998) 1 BomCR 516

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7ASpecific Relief Act, 1963 — Section 20, 38

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High Courts27 Nov 1997

All Goa Independent Students Union, Mapusa Vs University of Goa

Bombay High Court · (1998) 3 ALLMR 149 : (1998) 4 BomCR 531

Constitution of India, 1950 — Article 14, 226Goa University Ordinance — Ordinance 45, Ordinance 47

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High Courts26 Nov 1997

Digamber Shankar Bhalerao Vs Maharashtra State Co-op. Housing Finance Ltd.

Bombay High Court · (1998) 1 ALLMR 277

Constitution of India, 1950 — Article 12

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High Courts26 Nov 1997

Raosaheb Kote Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 41 : (1998) 2 BomCR 826

Bombay General Clauses Act, 1904 — Section 7Constitution of India, 1950 — Article 213, 226, 243Maharashtra Municipal Council and Nagar Panchayats Act, 1994 — Section 163(2)

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High Courts26 Nov 1997

Smt. Nalinibai N. Patil Vs Kamalya R. Dhanwa and others

Bombay High Court · (1998) 1 ALLMR 569 : (1998) 3 BomCR 211 : (1998) 1 MhLj 313

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4

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High Courts25 Nov 1997

Kamruddin Umarji Shaikh since deceased through his heirs Vs Shri Barkya Ratna Babar and others

Bombay High Court · (1998) 1 ALLMR 272 : (1998) 2 BomCR 778 : (1998) 1 MhLj 728

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4, 7

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High Courts25 Nov 1997

Shri Birju Batran Vs M/s. Phoenix Mills Ltd. and others

Bombay High Court · (1998) 1 ALLMR 540 : (1998) 2 BomCR 445

Payment of Gratuity Act, 1972 — Section 2

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High Courts25 Nov 1997

Shri Baburam Rameshwar Vs M/s. Phoenix Mills Ltd. and others

Bombay High Court · (1998) 1 ALLMR 570 : (1998) 3 BomCR 790

Industrial Disputes Act, 1947 — Section 25Payment of Gratuity Act, 1972 — Section 2

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High Courts25 Nov 1997

Jagu Tukaram Waghamale Vs Dnyandeo Bala Waghmale and another

Bombay High Court · (1998) 1 ALLMR 267 : (1998) 2 BomCR 433

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32

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High Courts25 Nov 1997

Vithal Ganpat Bhanushali Vs Zipar Sukur Ghute and others

Bombay High Court · (1998) 3 ALLMR 222 : (1998) 2 BomCR 878

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4, 7

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High Courts25 Nov 1997

Fakkad Haibatrao Deshmukh Vs State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 163 : (1998) 2 BomCR 390

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 50Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4

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High Courts25 Nov 1997

Baburam Rameshwar Vs Phoenix Mills Ltd. and others

Bombay High Court · (1999) 1 LLJ 258 : (1998) 3 MhLj 43

Industrial Disputes Act, 1947 — Section 25Payment of Gratuity Act, 1972 — Section 2A, 2A(1), 4, 4(1), 4(6)

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High Courts24 Nov 1997Dismissed

Abdul Razak Ibrahim Vs State of Maharashtra and Others

Bombay High Court · (1998) 100 BOMLR 45

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 7Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 104, 108

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High Courts21 Nov 1997