High Courts20 Aug 1997
Badri Prasad Choudhry Vs Asstt. Cc and Others
Bombay High Court · (1998) 97 ELT 255
Finance Act, 1985 — Section 43(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,389 of 3,665
High Courts20 Aug 1997
Garware Plastics and Polyester Pvt. Ltd. Vs Union of India
Bombay High Court · (1998) 3 ALLMR 777 : (1998) 2 BomCR 845 : (1998) 97 ELT 256
Central Excises and Salt Act, 1944 — Section 11A, 11B, 3, 35, 35A
High Courts20 Aug 1997
Govind Nagar Shop Keepers Association and another Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 257 : (1998) 5 BomCR 280 : (1998) 4 BOMLR 788 : (1998) 2 MhLj 45
Bombay Provincial Municipal Corporations Act, 1949 — Section 213, 314Constitution of India, 1950 — Article 14, 19, 21
High Courts20 Aug 1997
Rashtriya Mill Mazdoor Sangh Vs Khatau Makanji Spg. and Wvg. Co. Ltd. and others
Bombay High Court · (1997) 4 ALLMR 684 : (1998) 1 MhLj 84
Contempt of Courts Act, 1971 — Section 12(5)
High Courts20 Aug 1997
Badri Prasad Choudhry Vs Assistant Collector of Customs
Bombay High Court · (1998) 97 ELT 255
Finance Act, 1983 — Section 43(1)
High Courts20 Aug 1997
Rashtriya Mill Mazdoor Sangh Vs Khatau Makanji Spinning and Weaving Co. Ltd. and others
Bombay High Court · (2000) 100 CompCas 33
Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 21, 215, 226Contempt of Courts Act, 1971 — Section 12, 2
High Courts19 Aug 1997
Blue Star Ltd. Vs Blue Star Workers'' Union and another
Bombay High Court · (1996) 2 LLJ 1032(2)
Trade Unions Act, 1926 — Section 23, 30, 30(1), 32
High Courts19 Aug 1997
Blue Star Limited Vs Blue Star Workers Union and another
Bombay High Court · (1998) 3 ALLMR 92 : (1998) 1 BomCR 277 : (1999) 82 FLR 925
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1), 32
High Courts19 Aug 1997
Akai Impex Ltd. Vs General Steel Export and others
Bombay High Court · (1998) 2 ALLMR 170 : (1998) 2 BomCR 199
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2Contract Act, 1872 — Section 126
High Courts19 Aug 1997Allowed
Laxmibai Sopanrao Kathawate Vs Hariram Tikamchand Dangi and another
Bombay High Court · (1997) 08 BOM CK 0004
Constitution of India, 1950 — Article 227
High Courts19 Aug 1997Dismissed
Laxmibai Sopanrao Kathawate Vs Hariram Tikamchand Dangi and Another
Bombay High Court · (1999) 4 CivCC 518
Constitution of India, 1950 — Article 227
High Courts18 Aug 1997
Baburao Rathod Vs The State of Maharashtra and others
Bombay High Court · (1997) 4 ALLMR 508 : (1998) 2 BomCR 840
Constitution of India, 1950 — Article 226, 243Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27Maharashtra Zilla Parishad Election Rules, 1962 — Rule 14(3B), 3
High Courts14 Aug 1997
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Nivea Time
Bombay High Court · (1997) 08 BOM CK 0049
Central Sales Tax Act, 1956 — Section 3, 7
High Courts14 Aug 1997
The State of Maharashtra Vs Jahur Kamruddin Khatik
Bombay High Court · (1998) 5 BomCR 93
Criminal Procedure Code, 1973 (CrPC) — Section 235, 240, 313, 366Evidence Act, 1872 — Section 3, 32, 45, 59, 8Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts14 Aug 1997
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Oil Processors Private
Bombay High Court · (1997) 3 MhLj 776
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts14 Aug 1997
Malhotra International Pvt. Ltd. and another Vs Vidyut Metallics Ltd.
Bombay High Court · (1998) 1 BomCR 351
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10Companies Act, 1956 — Section 397, 398, 433Evidence Act, 1872 — Section 91, 92
High Courts14 Aug 1997
Metcon Engineering Works Vs State of Maharashtra
Bombay High Court · (1997) 08 BOM CK 0003
Central Sales Tax Act, 1956 — Section 9
High Courts13 Aug 1997
Smt. Shivani S. Roy and another Vs Shri Hari Pada Roy and others
Bombay High Court · (1998) 3 ALLMR 785 : (1998) 1 BomCR 305
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Evidence Act, 1872 — Section 115, 3, 40, 42, 43Limitation Act, 1963 — Article 142
High Courts13 Aug 1997
Madura Coats Ltd. and Another Vs S.L. Mehendle, Member, Industrial Court and Another
Bombay High Court · (1997) 3 MhLj 823
Labour Practices Act, 1971 — Section 23
High Courts13 Aug 1997
M/s. Madura Coats Ltd. and another Vs Shri S.L. Mehendle and another
Bombay High Court · (1998) 2 ALLMR 186 : (1998) 3 BomCR 278 : (1997) 3 MhLj 823
Bombay Industrial Relations Act, 1946 — Section 9(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 23