COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,393 of 3,665

High Courts24 Jul 1997

Smt. Ranjana Vinodkumar Kejriwal Vs Shri Vinod Kumar Kejriwal

Bombay High Court · AIR 1997 Bom 300 : (1997) 3 ALLMR 633 : (1998) 1 BomCR 268 : (1997) 2 DMC 523

Hindu Marriage Act, 1955 — Section 11, 24, 5(1)Penal Code, 1860 (IPC) — Section 114, 420, 493, 495, 496

Read judgment

High Courts24 Jul 1997

Bapusaheb Abdulsaheb Mutawali Vs Mohiddin Gulam Dastagir Mumtaj and others

Bombay High Court · (1998) 2 BomCR 45 : (1998) 1 MhLj 34

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

Read judgment

High Courts24 Jul 1997Dismissed

Ismail Shaikh Gulam Abbas Kothari and Others Vs The State of Maharashtra and Others

Bombay High Court · (1997) 99 BOMLR 508

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 4, 48, 6, 9Maharashtra Land Revenue Code, 1966 — Section 256, 45

Read judgment

High Courts23 Jul 1997

Shri Babu Parasu Kaikadi since deceased through his legal heirs and representatives and others Vs Babu Alias Shivling Mahadeo Jangam

Bombay High Court · (1998) 3 ALLMR 819 : (1998) 2 BomCR 673 : (1998) 3 MhLj 19

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1958 — Section 32(1B)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 19, 20, 23, 29(1)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2

Read judgment

High Courts23 Jul 1997

Kinetic Engineering Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1997) 143 CTR 419 : (1998) 233 ITR 762

Income Tax Act, 1961 — Section 37(1)

Read judgment

High Courts23 Jul 1997

Shree Services Vs Union of India and Others

Bombay High Court · (1997) 73 ECR 30 : (1998) 98 ELT 47

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Jul 1997

Orkay Silk Mills Ltd. Vs Union of India

Bombay High Court · (1997) 72 ECR 809 : (1998) 98 ELT 310

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 27

Read judgment

High Courts23 Jul 1997

Abdul Haque Umar Khan Vs The Estate Manager-II, Bombay Housing and Area Development Board and another

Bombay High Court · (1998) 2 ALLMR 750 : (1998) 1 BomCR 246

Constitution of India, 1950 — Article 14, 226Maharashtra Housing and Area Development Act, 1976 — Section 2(4), 66

Read judgment

High Courts23 Jul 1997

Mahar Spinning Mills Ltd. and Another Vs Union of India and Others

Bombay High Court · (1997) 73 ECR 31

Read judgment

High Courts23 Jul 1997

Ravindra Ramchandra Kamble Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 688 : (1998) 1 BOMLR 481

Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 323, 376, 506

Read judgment

High Courts22 Jul 1997Allowed

Tata Engineering and Locomotive Company Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1997) 07 BOM CK 0079

Bombay Sales Tax Act, 1959 — Section 15A, 15A1, 42Central Sales Tax Act, 1956 — Section 6Constitution of India, 1950 — Article 14, 18(1), 19, 19(1), 19(1)(g)

Read judgment

High Courts22 Jul 1997

Smt. Hansa Dattatraya Moodaliar and others Vs The Pune Municipal Corporation and others

Bombay High Court · (1998) 2 BomCR 647 : (1998) 3 MhLj 10

Bombay Provincial Municipal Corporations Act, 1949 — Section 45Constitution of India, 1950 — Article 226, 227Maharashtra Regional and Town Planning Act, 1966 — Section 26, 51

Read judgment

High Courts22 Jul 1997

Metro Exporters Pvt. Ltd. Vs Union of India and Others

Bombay High Court · (1997) 72 ECR 811 : (1997) 96 ELT 246

Constitution of India, 1950 — Article 226

Read judgment

High Courts21 Jul 1997

Bombay Gas Public Ltd. Co. Vs Narayan Sabaji Sarmalkar and Others

Bombay High Court · (1998) 80 FLR 856

Industrial Disputes Act, 1947 — Section 33Payment of Bonus Act, 1965 — Section 36

Read judgment

High Courts21 Jul 1997

Colaba Central Co-op. Consumers'' Wholesale and Retail Stores Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 97 TAXMAN 1

Income Tax Act, 1961 — Section 256(1), 257, 28, 37, 37(1)Maharashtra Co-operative Societies Act, 1960 — Section 65(2), 70

Read judgment

High Courts21 Jul 1997

Vishnu Sadashiv Deshpande Vs Rangnath Krishna Salunkhe

Bombay High Court · (1997) 4 ALLMR 278 : (1998) 1 BomCR 250

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31

Read judgment

High Courts19 Jul 1997

Shri Murari Balwant Metkar Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 414 : (1998) 3 MhLj 1006

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 468

Read judgment

High Courts17 Jul 1997

Mohd. Ismail and etc. Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 336 : (1998) 1 BOMLR 377 : (1998) CriLJ 136 : (1998) 1 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 32A

Read judgment

High Courts17 Jul 1997Dismissed

Pandurang Atmaramji Tijare Vs State of Maharashtra and others

Bombay High Court · (1997) 07 BOM CK 0095

Read judgment

High Courts17 Jul 1997Dismissed

Mohd. Ismail and etc. Vs State of Maharashtra and Another

Bombay High Court · (1998) BomCR(Cri) 336 : (1998) 1 BOMLR 377 : (1998) CriLJ 136 : (1998) 1 MhLj 25

Criminal Procedure Code, 1973 (CrPC) — Section 167, 389, 432, 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 26, 27, 32A

Read judgment