COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,392 of 3,665

High Courts31 Jul 1997

Bajaj Tempo Limited and another Vs The Pimpri Chinchwad Municipal

Bombay High Court · (1998) 1 ALLMR 503 : (1998) 1 BomCR 745

Bombay Provincial Municipal Corporations Act, 1949 — Section 105, 127, 149, 3(2), 493Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 3Maharashtra Municipalities Act, 1965 — Section 2(50)

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High Courts31 Jul 1997

Divisional Controller, M.S.R.T.C. Division Office, Amaravati Vs Vinay Vasantrao Parwatkar

Bombay High Court · (1998) 4 ALLMR 186 : (1998) 2 LLJ 1118

Industrial Disputes Act, 1947 — Section 11ALabour Practices Act, 1971 — Section 44

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High Courts31 Jul 1997

Moreshwar Date Vs The State of Maharashtra and others

Bombay High Court · (1998) BomCR(Cri) 544 : (1998) 1 MhLj 490

Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 167, 190, 197Maharashtra Co-operative Societies Act, 1960 — Section 162

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High Courts30 Jul 1997

Shri P.D. Siddhaye Vs G.N. Patwardhan and others

Bombay High Court · (1998) 2 BomCR 663 : (1998) 1 MhLj 162

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 39 Rule 1Constitution of India, 1950 — Article 19Evidence Act, 1872 — Section 58

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High Courts30 Jul 1997

National Building Construction Corporation Ltd. Vs Ram Pal Singh and Another

Bombay High Court · (1997) 4 ALLMR 285

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 5BEmployees State Insurance Act, 1948 — Section 3

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High Courts30 Jul 1997

National Building Construction Corporation Limited Vs Shri Ram Pal Singh and another

Bombay High Court · (1998) 1 BomCR 427 : (1998) 3 MhLj 81

Air Corporations Act, 1953 — Section 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3Constitution of India, 1950 — Article 12, 14, 19(2), 226

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High Courts30 Jul 1997

G.S. Khairkar Vs M/s. Camlin Limited

Bombay High Court · (1998) 2 BomCR 487 : (1998) 3 MhLj 615

Industrial Disputes Act, 1947 — Section 2

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High Courts30 Jul 1997Allowed

Rajendra Ramkrishna Lande Vs State of Maharashtra

Bombay High Court · (1998) 2 DMC 706

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts29 Jul 1997

Virgo Steels Vs Bank of Rajasthan Ltd. and others

Bombay High Court · AIR 1998 Bom 82 : (1997) 4 ALLMR 729 : (1998) 3 BomCR 773

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 30, 52Uniform Customs and Practice for Documentary Credits, 1993 — Article 10

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High Courts29 Jul 1997