High Courts25 Jun 1997
Ramachandra Ganpat Dalvi Vs Phoenix Mills Ltd. and Others
Bombay High Court · (1999) 3 LLJ 848
Payment of Gratuity Act, 1972 — Section 2, 4
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,398 of 3,665
High Courts25 Jun 1997
Arjun Shankar Kumbhar Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 174 : (1997) CriLJ 3463 : (1997) 3 MhLj 282
Bombay Prohibition Act, 1949 — Section 85(1)
High Courts25 Jun 1997
Smt. Malini S. Kale and others Vs Smt. Kamlabai S. Shirodkar and another
Bombay High Court · (1997) CriLJ 3455
Criminal Procedure Code, 1973 (CrPC) — Section 202, 244Penal Code, 1860 (IPC) — Section 114, 415, 420
High Courts25 Jun 1997
Rialto Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1998) 1 BomCR 397
Bombay Municipal Corporation Act, 1888 — Section 154, 162(2), 167, 176, 217
High Courts25 Jun 1997
Smt. Parvatibai Trimbak Deshpande since deceased by her heirs and legal representatives Vs Vilasrao Bajirao Patil since deceased by his heirs and legal representatives
Bombay High Court · (1998) 1 ALLMR 306 : (1998) 2 BomCR 39 : (1998) 1 MhLj 360 : (1997) 3 MhLj 839
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 29, 32Constitution of India, 1950 — Article 227
High Courts24 Jun 1997
Mahamadsha Ganishah Patel and Another Vs Mastanbaug Consumers'' Co-op. Wholesale and Retail Stores Ltd. and Another
Bombay High Court · (1997) 3 ALLMR 719 : (1998) 79 FLR 874
High Courts24 Jun 1997
Chief General Manager, Telecom Factory Vs H.R. Thakur and Others
Bombay High Court · (1998) 79 FLR 865 : (1998) 2 LLJ 981
Factories Act, 1948 — Section 2, 59, 59(1), 59(2)Industrial Disputes Act, 1947 — Section 2, 2(5), 33C(2)
High Courts24 Jun 1997
Smt. Neeta Kirti Desai Vs Bino Samuel George
Bombay High Court · AIR 1998 Bom 74 : (1998) 1 BomCR 263 : (1998) 2 DMC 134
Hindu Marriage Act, 1955 — Section 12(1), 2, 5
High Courts24 Jun 1997
Dilip Narayan Kuyeskar Vs State of Maharashtra
Bombay High Court · (1998) 2 ACC 212
Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts23 Jun 1997
Hariprasad G. Trivedi Vs Yeshwant K. Abhyankar and another
Bombay High Court · (1998) 1 BomCR 403 : (1997) 3 MhLj 402
Bombay Land Requisition Act, 1948 — Section 11(1), 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(1A)
High Courts23 Jun 1997
Shripatrao Dajiso Ghatage and another Vs Usman Abdul Shaikh and others
Bombay High Court · (1998) 1 ALLMR 510 : (1998) 2 BomCR 235
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 115Specific Relief Act, 1963 — Section 37
High Courts22 Jun 1997
Tata Engineering and Locomotive Company Limited and another Vs State of Maharashtra and others
Bombay High Court · (1997) 06 BOM CK 0015
Constitution of India, 1950 — Article 14, 18, 19, 20Sales of Goods Act, 1930 — Section 64A
High Courts20 Jun 1997
Shri Qucxova Sinal Cundo, through his Power of Attorney Shri Naraina Sinai Kirtany and others Vs Union of India and others
Bombay High Court · (1998) 2 BomCR 87
Constitution of India, 1950 — Article 13, 14, 19, 31, 39Goa, Daman and Diu (Administration) Act, 1962 — Section 8Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987 — Section 15, 19, 2, 22, 3
High Courts20 Jun 1997
Gulab Tarasaheb Atar Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 351
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304
High Courts19 Jun 1997
Purshottam Gopal Nanavare Vs The State of Maharashtra
Bombay High Court · (1998) 1 BomCR 168 : (1998) BomCR(Cri) 4
Evidence Act, 1872 — Section 3, 61Prevention of Corruption Act, 1947 — Section 5(1)(e), 5(2)
High Courts18 Jun 1997
Rambhau Waibhat and another Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 625 : (1998) 1 MhLj 469
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 59, 61, 9Penal Code, 1860 (IPC) — Section 302, 304, 34, 498
High Courts18 Jun 1997Allowed
Digamber Gopinath Sutar Vs Jairam Krishna Mali and another
Bombay High Court · (1997) 06 BOM CK 0037
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 20, 21, 36, 36(2), 41
High Courts18 Jun 1997
Shri Dinkarrao (ABA) Krishnaji Patil Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 581 : (1998) 1 BOMLR 491 : (1997) 3 MhLj 129
High Courts18 Jun 1997
Balasaheb Annappa Waghmare Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 170 : (1997) CriLJ 3476 : (1998) 1 DMC 249 : (1997) 3 MhLj 397 : (1997) 4 RCR(Criminal) 525
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 304
High Courts18 Jun 1997Dismissed
Natha Mahadu Shinde Vs Vasant Eknath Bahirat and Others
Bombay High Court · (1998) 100 BOMLR 186
Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 15, 5