COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,384 of 3,665

High Courts08 Oct 1997

Mrs. Nalini Abraham and another Vs Indian Overseas Bank and others

Bombay High Court · (1998) 3 ALLMR 592 : (1998) 2 BomCR 518

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23, Order 9 Rule 6, 34, 96Limitation Act, 1963 — Section 18, 3

Read judgment

High Courts07 Oct 1997

Shalikram Shivram Khobragade and others Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and others

Bombay High Court · AIR 1998 Bom 255 : (1998) 2 ALLMR 333 : (1998) 2 BomCR 525 : (1998) 1 BOMLR 672 : (1998) 1 MhLj 206

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45(1)

Read judgment

High Courts07 Oct 1997

Bhagirathibai Surji Bhanushali and others Vs State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 507

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 113, 3, 59, 61

Read judgment

High Courts06 Oct 1997

COMMISSIONER OF Income Tax Vs D. R. DESAI.

Bombay High Court · (1998) 60 TTJ 18

Income Tax Act, 1961 — Section 256(1)

Read judgment

High Courts06 Oct 1997

Kisan Chimaji Boarate Vs State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 668 : (1998) CriLJ 1331

Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 366, 376

Read judgment

High Courts06 Oct 1997

Colour-chem. Ltd. Vs Union Of India

Bombay High Court · (1998) 98 ELT 303

Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226

Read judgment

High Courts06 Oct 1997

Eknath Malu Ratate Vs The State of Maharashtra

Bombay High Court · (1997) 99 BOMLR 642 : (1998) 1 MhLj 411

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

Read judgment

High Courts03 Oct 1997Allowed

Sou. Sushma @ Sulochana Vs Kanumalla

Bombay High Court · (1998) 1 DMC 564

Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts03 Oct 1997

State of Maharashtra Vs Munna Abdul Salam Shaikh

Bombay High Court · (1998) 5 BomCR 730 : (1998) 1 MhLj 866

Constitution of India, 1950 — Article 2Criminal Procedure Code, 1973 (CrPC) — Section 377(3)Evidence Act, 1872 — Section 3, 45, 59, 6

Read judgment

High Courts01 Oct 1997

Sakharam Jagtap Vs Tukaram Raikar and others

Bombay High Court · (1998) 1 ALLMR 1 : (1998) 2 BomCR 588

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 81, 83

Read judgment

High Courts01 Oct 1997

Division Controller M.S.R.T.C., Bhandara Vs Gulab Tanbaji Bhandarkar

Bombay High Court · (1998) 3 ALLMR 1 : (1998) 4 BomCR 537 : (1998) 1 MhLj 818

Industrial Disputes Act, 1947 — Section 10, 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30

Read judgment

High Courts01 Oct 1997

Bahujan Samaj Prabodhan Shikshan Sanstha Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 768 : (1998) 2 BomCR 474

Constitution of India, 1950 — Article 129, 142, 215Contempt of Courts Act, 1971 — Section 2

Read judgment

High Courts01 Oct 1997

The Divisional Controller Mah. State Road Transport Corporation Vs Syed Shabir Jani

Bombay High Court · (1999) 101 BOMLR 820

Bombay Industrial Relations Act, 1946 — Section 30Constitution of India, 1950 — Article 136, 14, 226, 227, 254General Clauses Act, 1897 — Section 8

Read judgment

High Courts30 Sept 1997

Amar Sinh Pandit Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 ALLMR 409 : (1998) 2 BomCR 575

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts30 Sept 1997

Bhargav Keru Tamondkar Vs Jam Manufacturing Mills (UC) N.T.C. (S.M.) Ltd. and others

Bombay High Court · (1998) 2 ALLMR 504 : (1998) 2 BomCR 60 : (1998) 1 MhLj 523

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

Read judgment

High Courts30 Sept 1997

Indubai Sidram Mundewade and others Vs Sidramappa Baslingappa Kalyanshetti, since deceased by his heirs and legal representatives and others

Bombay High Court · (1998) 1 ALLMR 611 : (1998) 2 BomCR 71 : (1998) 1 MhLj 282

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 13Constitution of India, 1950 — Article 227

Read judgment

High Courts30 Sept 1997

MAFATLAL APPAREL MFG. CO. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.

Bombay High Court · (1998) 61 TTJ 323

Finance Act, 1990 — Section 143(1A)

Read judgment

High Courts26 Sept 1997

R.N. Kulkarni and others Vs V.V. Kanabar and others

Bombay High Court · (1998) 5 BomCR 647 : (1998) 2 MhLj 128

Bombay Municipal Corporation Act, 1888 — Section 322, 323, 324, 325, 68Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 166, 217

Read judgment

High Courts26 Sept 1997

Shri Venus Dias Vs Shri Antonio Cardozo

Bombay High Court · (1998) 3 ALLMR 384 : (1998) 3 BomCR 253 : (1998) 2 CivCC 632 : (1998) 2 MhLj 371

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 35

Read judgment

High Courts26 Sept 1997

Chougule M.K. and others Vs Vinodkumar V. Kanabar and anothers

Bombay High Court · (1998) 5 BomCR 726 : (1998) 1 MhLj 904

Bar Council of India Rules, 1961 — Rule 33, 49Bombay Municipal Corporation Act, 1888 — Section 324, 517(1)Penal Code, 1860 (IPC) — Section 217, 218, 220

Read judgment