High Courts10 Jun 1997Dismissed
Smt. Raziya Tayyab Quettawalla Vs Smt. Laxmidevi Hiralal Agarwal and Others
Bombay High Court · (1997) 99 BOMLR 630
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,400 of 3,665
High Courts10 Jun 1997
Digambar Sutar Vs Jairam Mali and another
Bombay High Court · (1997) 3 ALLMR 651 : (1998) 1 BomCR 8 : (1997) 3 MhLj 174
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20, 21, 36(2), 41, 42Constitution of India, 1950 — Article 226
High Courts09 Jun 1997
Life Insurance Corporation Class-i Officers (Bombay) Association Vs Life Insurance Corporation of India and another
Bombay High Court · (1997) 4 BomCR 165 : (1998) 229 ITR 510 : (2000) 112 TAXMAN 227
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(14), 17, 17(2), 40A(5)Income Tax Rules, 1962 — Rule 2BB, 9
High Courts30 May 1997Allowed
Asaram Gorde Vs State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 663 : (1997) 2 MhLj 860
Constitution of India, 1950 — Article 226, 227
High Courts07 May 1997Dismissed
Yemul Mallesham Raymallu Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 ALLMR 16 : (1998) 2 BomCR 255
Constitution of India, 1950 — Article 226, 243TMaharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10, 51(1), 51(2)
High Courts07 May 1997
Rajendra Bhimrao Mandve and others Vs Maharashtra State Road Transport Corporation and others
Bombay High Court · (1998) 1 ALLMR 93 : (1998) 4 BomCR 556 : (1998) 2 MhLj 114
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 14, 16, 226, 227Maharashtra State Road Transport Corporation Act, 1950 — Section 12, 34, 45
High Courts07 May 1997Allowed
Smt. Varsha Kamble Vs Shantabai Kamble and Others
Bombay High Court · (1997) 4 ALLMR 345 : (1998) 2 BomCR 249 : (1997) 2 MhLj 847
Constitution of India, 1950 — Article 226, 243TMaharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 3Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 325(1), 51(2), 51(3A)
High Courts07 May 1997Dismissed
Nagesh M. Daivajna and etc. Vs State of Goa and Others
Bombay High Court · AIR 1998 Bom 166 : (1997) 4 ALLMR 533
Constitution of India, 1950 — Article 14, 226, 299
High Courts07 May 1997
Panther Power Kamgar Sanghatana and others Vs Jhalani Y. C. and others
Bombay High Court · (1998) 3 ALLMR 30 : (1998) 3 BomCR 160 : (1998) 79 FLR 414 : (1998) 1 MhLj 120
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21Factories Act, 1948 — Section 7
High Courts07 May 1997
Lt. Col. Ravinder Singh Bhagwan Singh Thakur and another Vs The District Magistrate and others
Bombay High Court · (1998) 2 BomCR 339 : (1997) 3 MhLj 514
Admission to M.B.B.S. Course Rules, 1992 — Rule 2, 3.3.1, 5.2.1, 5.2.1.2, 5.2.2.3.2Constitution of India, 1950 — Article 14, 15(1), 226, 63
High Courts07 May 1997
Sambhaji Patil Umrekar Vs District Supply Officer and others
Bombay High Court · (1998) 2 BomCR 332 : (1997) 3 MhLj 309
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 42 Rule 1Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Co-operative Societies Act, 1960 — Section 152A, 73FF, 77FF(4), 78(1)
High Courts07 May 1997
Baban Yadav Vs Shri Abdul Kabir Deshmukh and others
Bombay High Court · AIR 1998 Bom 60 : (1998) 2 ALLMR 744 : (1998) 1 BomCR 25
High Court (Original Side) Rules — Rule 19, 94Representation of the People Act, 1951 — Section 117, 81(3), 82, 83, 86
High Courts07 May 1997
Dr. Ganpat Mashnajirao Wadekar Vs The State of Maharashtra and others
Bombay High Court · (1997) 3 ALLMR 636 : (1998) 1 BomCR 19 : (1998) 1 MhLj 213
Admission to Post Graduate Medical Courses Rules, 1991 — Rule 10, 2, 6
High Courts07 May 1997
Mrs. Pragati Varghese and etc. Vs Cyril George Varghese and etc.
Bombay High Court · AIR 1997 Bom 349 : (1997) 3 ALLMR 504 : (1997) 4 BomCR 551 : (1997) BomCR(Cri) 918 : (1997) 3 BOMLR 333 : (1997) 2 DMC 407 : (1997) 3 MhLj 602
Constitution of India, 1950 — Article 13, 14, 15, 2, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Divorce Act, 1869 — Section 10, 16, 17, 20
High Courts06 May 1997
Krantikari Surakseva Rakshak Sanghatana Vs The Security Guards Board for Gr. Bombay and Thane
Bombay High Court · (1997) 3 ALLMR 247 : (1997) 4 BomCR 522
Constitution of India, 1950 — Article 226Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 19, 20, 21, 22, 23
High Courts06 May 1997
Ramniklal Mohanlal Chawda Vs Sharad Vasant Kotak and others
Bombay High Court · (1997) 05 BOM CK 0023
Constitution of India, 1950 — Article 14, 19(1)(g)Partnership Act, 1932 — Section 4, 69, 69(1), 69(2), 69(2A)
High Courts06 May 1997Dismissed
Sukhdev Singh Jamval Vs State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 280
Prevention of Corruption Act, 1988 — Section 13
High Courts06 May 1997
Shri Ratan Vida Sude and another Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 131 : (1998) 1 MhLj 54
Penal Code, 1860 (IPC) — Section 100, 102, 302, 304, 34
High Courts06 May 1997
Shivshankar Shivram Singh and Others Vs Pramila R. Dwivedi and Others
Bombay High Court · (1997) 4 BomCR 541 : (1997) 3 MhLj 675
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 4A
High Courts06 May 1997
Anil Supdu Koli Vs Scheduled Tribe Caste Certificate Scrutiny Committee and others
Bombay High Court · (1998) 4 BomCR 483 : (1998) 1 MhLj 862
Constitution of India, 1950 — Article 226, 342