High Courts08 Sept 1997
Lubrizol (India) Limited Vs Lubrizol Corporation U.S.A.
Bombay High Court · (1998) 1 ALLMR 435 : (1998) 2 BomCR 210
Arbitration Act, 1940 — Section 16(1)(c), 20, 30Contract Act, 1872 — Section 10Customs Act, 1962 — Section 12
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,387 of 3,665
High Courts05 Sept 1997
Vijay Dattatraya Bhilwadikar Vs State of Maharashtra and another
Bombay High Court · (1998) 1 ALLMR 635 : (1998) 2 BomCR 48 : (1997) 3 MhLj 705
Constitution of India, 1950 — Article 226
High Courts05 Sept 1997
Commissioner of Sales Tax, Maharashtra State Bombay Vs Bharat Heavy Electricals
Bombay High Court · (1997) 09 BOM CK 0042
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts05 Sept 1997
Miss Vaidhehi Subhash Natu Vs State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 302 : (1998) 2 BomCR 688 : (1997) 3 MhLj 672
Constitution of India, 1950 — Article 14, 15, 226Maharashtra Government Admission to Medical Colleges Rules, 1997 — Rule 3
High Courts05 Sept 1997
The Indian Flight Engineers Association Vs Air India Ltd. and another
Bombay High Court · (1998) 2 BomCR 170
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 101Industrial Disputes Act, 1947 — Section 10(1)
High Courts05 Sept 1997
Shri Vijay Dattatraya Bhilwadikar Vs The State of Maharashtra and another
Bombay High Court · (1998) 1 ALLMR 635 : (1998) 2 BomCR 48 : (1997) 3 MhLj 705
Admission to Medical Colleges Rules — Rule 3Constitution of India, 1950 — Article 14, 226
High Courts04 Sept 1997
Milind Ambadas Mhaske and etc. Vs State of Maharashtra
Bombay High Court · (1998) CriLJ 1357 : (1998) 2 MhLj 64
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 34, 375, 376, 506
High Courts04 Sept 1997
Hartex Tubes Private Limited Vs The Assistant Commissioner of Labour and others
Bombay High Court · (1998) 1 BomCR 545 : (1998) 1 BOMLR 367 : (1998) 1 MhLj 187
Constitution of India, 1950 — Article 226, 277Factories Act, 1948 — Section 52(1)Industrial Disputes Act, 1947 — Section 2, 9
High Courts04 Sept 1997
Hartex Tubes Pvt. Ltd. Vs Assistant Commissioner of Labour, Nagpur and Others
Bombay High Court · (1998) 1 ALLMR 104 : (1998) 1 MhLj 187
Industrial Disputes Act, 1947 — Section 2, 9
High Courts04 Sept 1997
Union of India and another Vs Commander Uday Date and others
Bombay High Court · AIR 1998 Bom 157 : (1998) 2 ALLMR 207 : (1998) 1 BomCR 214
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 51Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226
High Courts04 Sept 1997
The State of Maharashtra Vs Philip Andrew D''Souza and others
Bombay High Court · (1998) BomCR(Cri) 293
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 378Penal Code, 1860 (IPC) — Section 114, 306, 498
High Courts03 Sept 1997
Group Pharmaceuticals Ltd. Vs Blossom Godinho and another
Bombay High Court · (1998) 1 LLJ 1182
Industrial Disputes Act, 1947 — Section 9A
High Courts03 Sept 1997
Miss Madhubala Manikchand Dhadiwal Vs The State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 411
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 167, 191, 192, 201
High Courts03 Sept 1997
Commissioner of Income Tax Vs Smt. Shantaben D. Shah
Bombay High Court · (1997) 228 ITR 305
Income Tax Act, 1961 — Section 263, 45, 70, 71, 74
High Courts03 Sept 1997
Vithal Genu Satav since deceased by his heirs and legal representatives Vs Smt. Krishnabai Bapurao Arde deceased by heirs
Bombay High Court · (1998) 2 ALLMR 160 : (1998) 1 BomCR 660
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32B(5), 33C, 88CCivil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts02 Sept 1997
John Joseph Khokar Vs Bhadange B. S. And Others.
Bombay High Court · (1997) 4 ALLMR 584
Industrial Disputes Act, 1947 — Section 2(s)
High Courts02 Sept 1997
Farook Ali Khan and others Vs Maharashtra State Election Commission and others
Bombay High Court · (1998) 1 ALLMR 9 : (1998) 2 BomCR 566 : (1998) 2 MhLj 750
Bombay Provincial Municipal Corporations Act, 1949 — Section 16Constitution of India, 1950 — Article 226, 227, 243
High Courts02 Sept 1997
Winthrop Products Inc. Vs Eupharma Laboratories Ltd.
Bombay High Court · (1998) 18 PTC 213
Trade and Merchandise Marks Act, 1958 — Section 10, 12, 18, 25, 30
High Courts02 Sept 1997
Manik Bandu Gawali Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 777 : (1998) CriLJ 2246 : (1998) 2 DMC 315 : (1998) 2 MhLj 628
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 300, 307, 323, 324, 326
High Courts02 Sept 1997
John Joseph Khokar Vs B.S. Bhadange and others
Bombay High Court · (1998) 2 BomCR 174 : (1997) 3 MhLj 907
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2