High Courts05 Aug 1997
Indian Silk Manufacturing Co. (P) Ltd. Vs Gamprasad R. Jaiswal and others
Bombay High Court · (1998) 2 LLJ 116
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,391 of 3,665
High Courts05 Aug 1997
Graphite Vicarb India Ltd. Vs Union of India
Bombay High Court · (1997) 72 ECR 806 : (1997) 96 ELT 25
High Courts05 Aug 1997
Chimanlal Narsaji Suhan Vs Parasmal Mithalal Parmar and another
Bombay High Court · (1998) 3 ALLMR 809 : (1998) 1 BomCR 624
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 33
High Courts05 Aug 1997
Prakash Damodar Dhorda and Others Vs Union of India and Others
Bombay High Court · (1998) 97 ELT 245
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2), 124, 47Foreign Exchange Regulation Act, 1973 — Section 56, 56(2), 64
High Courts04 Aug 1997
Vidya Vikas Samiti, Paratwada and another Vs Presiding Officer, School Tribunal, Amravati Division, Amravati and others
Bombay High Court · (1998) 2 ALLMR 346 : (1998) 2 BomCR 769 : (1998) 1 MhLj 462
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 31(2), 33, 36, 37
High Courts04 Aug 1997
Vidya Vikas Samiti, Paratwada and Another Vs Presiding Officer, School Tribunal, Amravati Division, Amravati and Another
Bombay High Court · (1998) 2 ALLMR 346 : (1998) 2 BomCR 769 : (1998) 1 MhLj 462
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41(5)
High Courts04 Aug 1997
Ajit Bhimrao Mali and others Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 385
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts01 Aug 1997
Commissioner of Income Tax Vs Kirloskar Oil Engines
Bombay High Court · (1999) 151 CTR 544 : (1998) 230 ITR 88
Income Tax Act, 1961 — Section 32(1)
High Courts01 Aug 1997
Vidya Shikshan Prasarak Mandal and others Vs Medical Council of India and others
Bombay High Court · (1998) 1 ALLMR 469 : (1998) 3 BomCR 386 : (1998) 1 BOMLR 389 : (1998) 3 MhLj 164
Constitution of India, 1950 — Article 14, 15, 226Indian Medical Council Act, 1956 — Section 10, 2
High Courts01 Aug 1997
The Bombay Gas Co. Ltd. Vs Parmeshwar Mittal and others
Bombay High Court · AIR 1998 Bom 118 : (1998) 2 BomCR 25 : (1997) 3 MhLj 863
Arbitration Act, 1940 — Section 34, 37(3)Arbitration and Conciliation Act, 1996 — Section 21, 8, 85, 85(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
High Courts01 Aug 1997
Mr. S.A.L. Roche Vs Government of Goa
Bombay High Court · (1998) 100 BOMLR 78
Arbitration Act, 1940 — Section 17, 30, 37Limitation Act, 1963 — Section 14, 29, 5
High Courts01 Aug 1997Dismissed
Aasia Industrial Technologies Ltd. and Others Vs Ambience Space Sellers Ltd. and Others
Bombay High Court · (1997) 99 BOMLR 613
Cable Television Networks (Regulation) Act, 1995 — Section 13, 14, 2, 6Sales of Goods Act, 1930 — Section 2
High Courts31 Jul 1997
Commissioner of Income Tax Vs Shah Construction Co. Ltd.
Bombay High Court · (1998) 147 CTR 39 : (1998) 230 ITR 51
Income Tax Act, 1961 — Section 28, 32A, 32A(1), 32A(2)
High Courts31 Jul 1997
Public at Large Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 BomCR 171
Constitution of India, 1950 — Article 14, 19(1), 21, 23, 26
High Courts31 Jul 1997
Viswesvarayya Industrial Research and Development Centre Vs Dilip Madhavrao Vaidya
Bombay High Court · (1998) 2 LLJ 142
Industrial Disputes Act, 1947 — Section 2
High Courts31 Jul 1997
International Research Park Labs. Ltd. Vs Collr. of Cus., Bombay
Bombay High Court · (1997) 73 ECR 29 : (1997) 96 ELT 513
High Courts31 Jul 1997
Divisional Controller, M.S.R.T.C. Division Office Amravati Vs Vinay Vasantrao Parwatkar
Bombay High Court · (1998) 4 BomCR 437 : (1998) 2 MhLj 156
Industrial Disputes Act, 1947 — Section 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts31 Jul 1997
Ganpatrao Bhosale and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 499 : (1998) 1 BomCR 778 : (1997) 3 MhLj 798
Bombay Village Panchayats Act, 1958 — Section 160(1), 3(2), 4(1), 5Constitution of India, 1950 — Article 14, 226, 243
High Courts31 Jul 1997
Yogesh Pratap Singh Vs Government of Maharashtra and others
Bombay High Court · (1998) 2 BomCR 1 : (1997) 3 MhLj 933
Bombay Police Act, 1951 — Section 4, 6Central Administrative Tribunals Rules of Practice, 1993 — Rule 154Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts31 Jul 1997
M. Visvesvarya Industrial Research and Development Centre Vs Mr. Dilip Madhavrao Vaidya
Bombay High Court · (1998) 1 BomCR 759
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25