High Courts01 Sept 1997
Shri Ganapati Shankar Desai and another Vs Shri Rau Ganu Killedar and others
Bombay High Court · (1998) 3 ALLMR 348 : (1998) 2 BomCR 684 : (1997) 3 MhLj 899
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,388 of 3,665
High Courts29 Aug 1997
Bhimrao Sambhaji Linge and others Vs Hanumant Anandrao Pawalkar and another
Bombay High Court · (1998) 2 ALLMR 193 : (1998) 3 BomCR 298 : (1997) 3 MhLj 769
Bombay Irrigation Act, 1879 — Section 26Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Irrigation Act, 1976 — Section 103, 104, 109, 32, 42
High Courts29 Aug 1997
Venkatrao Sugandhi Vs Ladwani Samast Panch Mandal
Bombay High Court · (1998) 1 ALLMR 5 : (1998) 2 BomCR 858
Bombay Public Trusts Act, 1950 — Section 31Civil Procedure Code, 1908 (CPC) — Section 115, 9
High Courts29 Aug 1997
Shri Nazir Ahmed Abdul Hamid Vs The State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 73
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 104, 108, 124, 2, 33
High Courts29 Aug 1997
Atmaram Singhan and another Vs Sahebrao Kamble and others
Bombay High Court · (1998) 3 BomCR 180
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, 115, 151
High Courts29 Aug 1997
Jagannath Sambhaji Karche Vs Chandu Thaku Kambale and another
Bombay High Court · (1998) 3 ALLMR 770 : (1998) 1 BomCR 639
Bombay Hereditary Offices Act, 1874 — Section 23Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2(1), 3(1), 6, 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32O, 8, 88(1)
High Courts29 Aug 1997
Suman Yadav Gayasamandir and another Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 275
Criminal Procedure Code, 1973 (CrPC) — Section 160, 163, 165, 313Evidence Act, 1872 — Section 101, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 201, 302, 34, 511
High Courts28 Aug 1997
Smt. Yogita Gudinho Vs The Commissioner of Police and another
Bombay High Court · (1998) BomCR(Cri) 429
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(a)(ii), 3(1)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Aug 1997
Trilokchand Bansilal Pande Vs Syed Tamiguddin since deceased (through LRs) and another
Bombay High Court · (1998) 3 ALLMR 840 : (1998) 3 BomCR 176
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 5, Order 1 Rule 8, Order 41 Rule 31, 115
High Courts28 Aug 1997
Rashtriya Mill Mazdoor Sangh Vs M/s. Khatau Makanji Spg. and Wvg. Co. Ltd. and others
Bombay High Court · (1998) 1 BomCR 283
Bombay High Court (Original Side) Rules, 1980 — Rule 647Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 21 , 215, 226
High Courts28 Aug 1997
Bapusaheb Shantappa Shete, since deceased by his legal representatives Vs Shri Dinkar Balwant Patil and others
Bombay High Court · (1998) 1 BomCR 655
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 1997
Shankar Maruti Yelpale Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 316
Criminal Procedure Code, 1973 (CrPC) — Section 161, 163Evidence Act, 1872 — Section 27, 3, 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts27 Aug 1997
Pankuwarbai Mutha and others Vs Rameshchandra Mutha and others
Bombay High Court · (1998) 4 BomCR 477 : (1998) 1 BOMLR 171 : (1998) 1 MhLj 118
Bombay Court Fees Act, 1959 — Article 11, 46Succession Act, 1925 — Section 372
High Courts27 Aug 1997
Smt. Ratnabai Chauhan Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 22 : (1998) 2 BomCR 853
Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 2, 6
High Courts26 Aug 1997
Shri Mohiddin Mahomad Sayyad since deceased by his heirs and legal representative and others Vs Shri Vishnu Maruti Diwate Pawar since deceased by his heirs and others
Bombay High Court · (1998) 1 ALLMR 453 : (1998) 1 BomCR 648 : (1998) 2 MhLj 181
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32, 33Constitution of India, 1950 — Article 227
High Courts21 Aug 1997
Umashankar Jaswal Vs Royal Auto Centre and Another
Bombay High Court · (1998) 79 FLR 261
Industrial Disputes Act, 1947 — Section 2
High Courts21 Aug 1997
Dadarao Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 401
Penal Code, 1860 (IPC) — Section 302, 376
High Courts21 Aug 1997
Ashok and others Vs Maharashtra State Transport Corporation and others
Bombay High Court · (1997) 2 LLJ 1189 : (1997) 3 MhLj 486
Constitution of India, 1950 — Article 14, 16, 21, 39Industrial Disputes Act, 1947 — Section 18, 2Road Transport Corporations Act, 1950 — Section 45
High Courts21 Aug 1997
Shri Prabhakar Vinayak Natu Vs Shri Vishanji Nanji Sawla and another
Bombay High Court · (1998) BomCR(Cri) 286
Criminal Procedure Code, 1973 (CrPC) — Section 239, 378Evidence Act, 1872 — Section 3, 45Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts20 Aug 1997
Garware Plastics and Polyester Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1998) 3 ALLMR 777 : (1998) 2 BomCR 845 : (1998) 97 ELT 256
Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 11, 3, 4, 5