High Courts03 Jul 1997
Shri Vilas Dumale Vs M/s. Siporex India Ltd. and another
Bombay High Court · (1998) 1 BomCR 585
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,397 of 3,665
High Courts03 Jul 1997
Vilas Dumale Vs Siporex India Ltd. and Another
Bombay High Court · (1997) 3 MhLj 792
Industrial Disputes Act, 1947 — Section 2
High Courts03 Jul 1997
Mr. Angele G. Pereira Vs Dr. Leon D''Souza and another
Bombay High Court · (1998) 3 BomCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
Angele G. Pereira Vs Dr. Leon D''Souza and another
Bombay High Court · (1998) BomCR(Cri) 193 : (1998) CriLJ 569 : (1997) 3 MhLj 408
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
Angele G. Pereira Vs Dr. Leon D''souza and another
Bombay High Court · (1997) 07 BOM CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jul 1997
USV Limited Vs Maharashtra General Kamgar Union and another
Bombay High Court · (1998) 1 BomCR 604 : (1997) 3 MhLj 743
Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 2, 6(2A)
High Courts02 Jul 1997
M/s. Oswal Petrochemicals Vs Government of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 670
Bombay Industrial Relations Act, 1946 — Section 35Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Factories Act, 1946 — Section 2, 46, 7(1)
High Courts02 Jul 1997
Vilas Bhaskar Sawant Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 188
Criminal Procedure Code, 1973 (CrPC) — Section 235, 482Evidence Act, 1872 — Section 118, 3Penal Code, 1860 (IPC) — Section 307, 324, 96
High Courts01 Jul 1997
Ramesh Damodar Nagare Vs Ashok Damodar Nagare and another
Bombay High Court · (1997) 3 ALLMR 686 : (1998) BomCR(Cri) 424 : (1998) 1 MhLj 798
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts01 Jul 1997Dismissed
Smt. Deepa Vs Nandkishore
Bombay High Court · (1998) 1 DMC 640
Hindu Marriage Act, 1955 — Section 24
High Courts30 Jun 1997
Bombay Port Trust Vs Vishnu Vithal Vichare and others
Bombay High Court · (1997) 06 BOM CK 0038
Industrial Disputes Act, 1947 — Section 10, 33
High Courts30 Jun 1997
Anil Kesarinath Patil Vs The State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 181
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts30 Jun 1997
Shabir Tambawala Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 724 : (1998) 1 BOMLR 87 : (1997) CriLJ 3465 : (1997) 3 MhLj 169 : (1998) 3 RCR(Criminal) 201
Criminal Procedure Code, 1973 (CrPC) — Section 197, 439Penal Code, 1860 (IPC) — Section 504, 506
High Courts27 Jun 1997
Pramod Vishwasrao Ghatge Vs State and others
Bombay High Court · (1997) 4 ALLMR 169 : (1998) 5 BomCR 420 : (1997) 3 MhLj 643
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 56(4)Constitution of India, 1950 — Article 226
High Courts27 Jun 1997
Gear Engineers Vs Industrial Electrical Equipment and Others
Bombay High Court · (1997) 06 BOM CK 0033
High Courts26 Jun 1997
A. Chinnaswami Vs M/s. Bilakchand Gyanchand Company
Bombay High Court · (1998) 2 ALD(Cri) 748 : (1998) 3 BomCR 120 : (1997) 2 CivCC 505 : (1997) 3 MhLj 335 : (1998) 4 RCR(Criminal) 215
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts26 Jun 1997
Bombay Cycle and Motor Agency Ltd. Vs Auto Industrial Workers Union
Bombay High Court · (1997) 06 BOM CK 0031
High Courts26 Jun 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
High Courts26 Jun 1997
Chitralekha Shibu Kunju Vs Shri Shibu Kunju
Bombay High Court · (1998) 1 BomCR 710 : (1998) 2 DMC 454
Hindu Marriage Act, 1955 — Section 2, 5, 9
High Courts25 Jun 1997
Mohamad Harshad Shaukatali and others Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 352
Arms Act, 1959 — Section 25(1), 3Constitution of India, 1950 — Article 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 165