COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,390 of 3,665

High Courts13 Aug 1997

Ballubhai Javerbhai Panchal Vs Sandesh Limited and Another

Bombay High Court · (1997) 08 BOM CK 0033

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 10, 2, 3

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High Courts13 Aug 1997

Ramesh Mavji Vora Vs Charu Ramesh Vora

Bombay High Court · (1998) 5 BomCR 684

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 13

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High Courts08 Aug 1997

Real Value Appliances Ltd. Vs Vardhaman Spinning and General Mills Limited

Bombay High Court · (1998) 1 BomCR 232 : (1998) 93 CompCas 6 : (1997) 3 MhLj 727

Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 25

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High Courts08 Aug 1997

Akhil Bharat Krishi Go Seva Sangh Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 227

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451Maharashtra Preservation of Animals Act, 1976 — Section 11, 5, 6

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High Courts08 Aug 1997

Richardson and Crudas (1972) Ltd. Vs Association of Engineering Works and another

Bombay High Court · (1998) 1 LLJ 346

Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 32

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High Courts08 Aug 1997

Emco Lenze Pvt. Ltd. Vs Emco Precima Engg. Pvt. Ltd.

Bombay High Court · (1998) 3 ALLMR 799 : (1998) 2 BomCR 180

Companies Act, 1956 — Section 22

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High Courts08 Aug 1997

Real Value Appliances Ltd. Vs Vardhaman Spinning and General Mills Ltd.

Bombay High Court · (1997) 4 ALLMR 306 : (1997) 3 MhLj 727

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(1), 16(2)

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High Courts08 Aug 1997Allowed

Armed Forces Ex-Officers Multi-Service Co-op. Society Ltd. and Others Vs Employees'' State Insurance Corporation and Another

Bombay High Court · (1999) 3 LLJ 1369

Employees State Insurance Act, 1948 — Section 2(22), 2(9), 45B

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High Courts07 Aug 1997

Shrinath Manohar Keskar Vs The State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 175 : (1998) 1 MhLj 184

Civil Procedure Code Amendment Act, 1973 — Section 235, 357Penal Code, 1860 (IPC) — Section 324, 504Probation of Offenders Act, 1958 — Section 4(1)

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High Courts07 Aug 1997

The State of Maharashtra Vs Manishkumar Biyani

Bombay High Court · (1998) BomCR(Cri) 452 : (1998) 1 BOMLR 760 : (1998) CriLJ 303 : (1998) 1 MhLj 431 : (1998) 3 RCR(Criminal) 299

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 3, 6

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High Courts07 Aug 1997

Anandrao Sarjerao Engawale through his legal heirs Vs Mansingh Ramrao Engawale and others

Bombay High Court · (1998) 1 ALLMR 466 : (1998) 1 BomCR 264

Contract Act, 1872 — Section 10, 14, 17Transfer of Property Act, 1882 — Section 5, 7

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High Courts07 Aug 1997

Gopal Bros. and Another Vs Union of India (UOI) and Another

Bombay High Court · (1997) 73 ECR 16

Customs Act, 1962 — Section 27

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High Courts06 Aug 1997

Suresh Balkrishna Nakhava Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 494 : (1998) CriLJ 284

Penal Code, 1860 (IPC) — Section 342, 375, 376, 506

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High Courts06 Aug 1997

Bhojraj Pandharinath Berad Vs The Conciliation Officer and Asstt. Commissioner of Labour and others

Bombay High Court · (1998) 1 ALLMR 112 : (1998) 2 BomCR 837

Industrial Disputes Act, 1947 — Section 2Limitation Act, 1963 — Section 5

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High Courts06 Aug 1997

Veer Anandrao Ganpati Vs State of Maharashtra

Bombay High Court · (1997) 08 BOM CK 0064

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High Courts06 Aug 1997

Raghunath Chauhan Vs State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 162

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 228, 235(2), 428Evidence Act, 1872 — Section 114, 27, 3, 59, 8Penal Code, 1860 (IPC) — Section 391, 395, 412, 427

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High Courts06 Aug 1997

Amrutrao Ratnakar Rajadnye Vs Krishna Sakharam Patil and others

Bombay High Court · (1997) 4 ALLMR 474 : (1998) 2 BomCR 655 : (1997) 3 MhLj 783

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 31, 32

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High Courts06 Aug 1997

Ms. Sunita A. Gandhi Vs Mrs. Leena Gandhi Tewari and others

Bombay High Court · (1998) 1 BomCR 715

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 9Companies Act, 1956 — Section 397, 398

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High Courts05 Aug 1997

Todi Industries Ltd. Vs Union of India and Others

Bombay High Court · (1997) 72 ECR 807

Constitution of India, 1950 — Article 226

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High Courts05 Aug 1997

Laxman Bapu Berad Vs Sudhakar Nanasaheb Jawale

Bombay High Court · (1998) 1 ALLMR 667 : (1998) 2 BomCR 259

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 96Constitution of India, 1950 — Article 227

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