High Courts17 Jun 1997
Shakeel Sait Vs C.D. Singh and others
Bombay High Court · (1997) 06 BOM CK 0055
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9(1)Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,399 of 3,665
High Courts17 Jun 1997
Pune Cantonment Board and another Vs Bharat Forge Co. Ltd.
Bombay High Court · AIR 1998 Bom 53 : (1998) 1 BomCR 692 : (1998) 1 BOMLR 812 : (1998) 2 MhLj 445
Bombay Municipal Boroughs Act, 1925 — Section 123(1), 78, 82(3), 83(3)Cantonments Act, 1924 — Section 60, 65, 66, 67, 68Constitution of India, 1950 — Article 226, 227
High Courts17 Jun 1997
TULSIDAS Vs PATEL (P) LTD. V. WEALTH TAX OFFICER
Bombay High Court · (1998) 61 TTJ 282
Evidence Act, 1872 — Section 114(g)Finance Act, 1983 — Section 40
High Courts17 Jun 1997
Suhas Babanrao Shewale Vs The Chairman, Stc Scrutiny Committee and Others
Bombay High Court · (1997) 99 BOMLR 454
Constitution of India, 1950 — Article 226
High Courts17 Jun 1997
Ghanshyam @ Chotu Waghare Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 404 : (1997) 3 MhLj 370
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 70, 71, 73(2), 82Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 27, 29, 36
High Courts16 Jun 1997
New India Assurance Company Ltd. and Another Vs Vishal Roadways
Bombay High Court · (1998) 2 ACC 315
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4
High Courts16 Jun 1997
S. Ramchandra Rao Vs Secretary, N.K.E. Society and Others
Bombay High Court · (1998) 1 ALLMR 186 : (1997) 4 BomCR 487 : (1997) 3 MhLj 204
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts13 Jun 1997Dismissed
Moayyed Tayabally Boxwala and Others Vs Smt. Vijaya Pawankumar
Bombay High Court · (1997) 99 BOMLR 231
Evidence Act, 1872 — Section 92
High Courts13 Jun 1997
Sudhir Patil Vs Shri s. Rafiq and another
Bombay High Court · (1998) BomCR(Cri) 7
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts12 Jun 1997
Arvind Anand Phadke Vs Bhiwandi Nizampur Municipal Council and Others
Bombay High Court · (1997) 06 BOM CK 0053
High Courts12 Jun 1997
Haridas Nivrutti Shinde Vs Dinkar Janardhan Bhosale and others
Bombay High Court · (1997) 3 MhLj 820
Penal Code, 1860 (IPC) — Section 323, 337, 34, 504
High Courts12 Jun 1997
Shri Panduraqng Vithal Shind and another Vs Shri Vijayasingh Khanderao Gaikwad
Bombay High Court · (1998) 1 BomCR 297 : (1998) 2 MhLj 693
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(7A), 32
High Courts11 Jun 1997
Akbar Peerbhoy College and others Vs Pramila N. Kutty (Ms.) and others.
Bombay High Court · (1998) 1 LLJ 1175 : (1997) 3 MhLj 195
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7
High Courts11 Jun 1997
Akbar Peerbhoy College and others Vs Mrs. Pramila N. Kutty and others
Bombay High Court · (1998) 1 ALLMR 379 : (1998) 1 BomCR 1
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 14Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1), 28(2)
High Courts11 Jun 1997Allowed
Hastimal Misrimal Katari Vs State of Maharashtra and others
Bombay High Court · (1997) 06 BOM CK 0036
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 57
High Courts11 Jun 1997
Jagannath Mallappa Wale Vs Maharudra Mahaling Todkar
Bombay High Court · (1997) 99 BOMLR 277
Constitution of India, 1950 — Article 227
High Courts10 Jun 1997
Gammon India Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1997) 06 BOM CK 0042
General Clauses Act, 1897 — Section 3(55)Income Tax Act, 1961 — Section 256(1), 32(1)(vi), 33
High Courts10 Jun 1997
Thapar Education Society and others Vs Shyam Maroti Bhasarkar and another
Bombay High Court · (1998) 2 ALLMR 399 : (1998) 2 LLJ 461 : (1998) 3 MhLj 709 : (1997) 3 MhLj 709
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(26)
High Courts10 Jun 1997Dismissed
Shri Egbert D''Souza Vs Smt. Vencilla J. Miranda
Bombay High Court · (1997) 99 BOMLR 610
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
High Courts10 Jun 1997Allowed
ITC Limited and Another Vs The State of Maharashtra and Others
Bombay High Court · (1997) 3 ALLMR 242 : (1997) 4 BomCR 536
Bombay Stamp Act, 1958 — Section 2