COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,394 of 3,665

High Courts17 Jul 1997

Mohd. Ismail Vs State of Maharashtra

Bombay High Court · (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, 32

Read judgment

High Courts17 Jul 1997

Madhukar Murari Pawaskar Vs Hindustan Spinning and Weaving Mills Ltd. and others

Bombay High Court · (1998) 1 BomCR 688

Bombay Industrial Relations Act, 1946 — Section 30, 78, 79Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11

Read judgment

High Courts17 Jul 1997

Shri Vivek Kadgaye and another Vs The Education Officer and others

Bombay High Court · (1998) 1 ALLMR 83 : (1998) 2 BomCR 534

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 26, 3, 6

Read judgment

High Courts17 Jul 1997

Ramnath Rangnath Thorat and another Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 239

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 100, 101, 302, 304, 34

Read judgment

High Courts16 Jul 1997

Krishna Sahakari Sakhar Karkhana Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 229 ITR 577 : (1997) 3 MhLj 927 : (2000) 112 TAXMAN 246

Income Tax Act, 1961 — Section 263, 37, 37(1)

Read judgment

High Courts16 Jul 1997

Commissioner of Income Tax Vs Ask Enterprises

Bombay High Court · (1998) 230 ITR 48 : (1997) 3 MhLj 943

Income Tax Act, 1961 — Section 256, 256(2), 271(1)

Read judgment

High Courts16 Jul 1997

Heeralal Ramlal Parmar and etc. Vs State of Maharashtra

Bombay High Court · (1998) CriLJ 574 : (1998) 2 MhLj 305

Criminal Procedure Code, 1973 (CrPC) — Section 374(4)Penal Code, 1860 (IPC) — Section 149, 307, 326, 34

Read judgment

High Courts16 Jul 1997

Smt. Shobha Ashok Patil Vs Smt. Mahananda Rajaram Nikam and others

Bombay High Court · (1998) 1 BomCR 700 : (1997) 3 MhLj 353

Bombay Village Panchayats Election Rules, 1959 — Rule 34Representation of the People Act, 1951 — Section 33(2), 54(4), 63

Read judgment

High Courts16 Jul 1997

Kashinath Trimbaksingh Pardeshi Vs The State of Maharashtra and another

Bombay High Court · (1998) 1 BomCR 526

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Jul 1997

Smt. Nilofar Altaf Masalewala Vs The State of Maharashtra and others

Bombay High Court · (1998) BomCR(Cri) 233

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22(5), 226

Read judgment

High Courts15 Jul 1997

Sandoz (India) Ltd. Vs Association of Chemical Workers and Another

Bombay High Court · (1997) 3 MhLj 684

Industrial Disputes Act, 1947 — Section 36(4)

Read judgment

High Courts15 Jul 1997

The Goa Urban Co-operative Bank Ltd. Vs State of Goa and Others

Bombay High Court · (1997) 07 BOM CK 0097

Industrial Disputes Act, 1947 — Section 10, 12

Read judgment

High Courts15 Jul 1997Allowed

Ramniklal Mohanlal Chawda Vs Sharad Vasant Kotak and others

Bombay High Court · (1997) 07 BOM CK 0080

Constitution of India, 1950 — Article 14, 19(1)(g)Partnership Act, 1932 — Section 58, 59, 60, 61, 62

Read judgment

High Courts15 Jul 1997

Sandoz (India) Limited Vs Association of Chemical Workers and another

Bombay High Court · (1998) 1 ALLMR 26 : (1998) 1 BomCR 528

Industrial Disputes Act, 1947 — Section 2, 2, 36(1), 36(4)

Read judgment

High Courts14 Jul 1997

Pramod Digambar Koti Vs Association Of The State Road Transport Undertaking and Others

Bombay High Court · (1998) 79 FLR 29

Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts11 Jul 1997

Dinesh Ramsanehi Yadav and another Vs The State of Maharashtra

Bombay High Court · (1998) 2 BomCR 350 : (1998) BomCR(Cri) 361

Criminal Procedure Code, 1973 (CrPC) — Section 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Read judgment

High Courts11 Jul 1997

Nivrutti Dattatraya Mule Vs Managing Director, Shetkari Sahakari Sakhar Karkhana Ltd., Sangli and Others

Bombay High Court · (1998) 2 LLJ 126

Bombay Industrial Relations Act, 1946 — Section 42(4)Bombay Industrial Relations Rules, 1947 — Rule 53Industrial Disputes Act, 1947 — Section 2, 25F

Read judgment

High Courts11 Jul 1997

Nivrutti Dattatraya Mule Vs Managing Director, Shetkari Sahakari Sakhar Kharkhana Limited and others

Bombay High Court · (1998) 3 ALLMR 97 : (1998) 2 BomCR 477 : (1998) 1 MhLj 418

Bombay Industrial Relations Act, 1946 — Section 123(2), 30, 42, 52(2), 78Bombay Industrial Relations Rules, 1947 — Rule 53Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts11 Jul 1997

Lloyds Steel Industries Limited Vs Oil and Natural Gas Corporation Ltd.

Bombay High Court · AIR 1997 Bom 337 : (1998) 1 ALLMR 328

Arbitration and Conciliation Act, 1996 — Section 11, 16, 21Constitution of India, 1950 — Article 134AContract Act, 1872 — Section 62

Read judgment

High Courts11 Jul 1997

Ratilal B. Ravji Vs Tata Sports Club and another

Bombay High Court · (1998) 1 ALLMR 62 : (1998) 1 BomCR 417

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 18, 2, 33

Read judgment