High Courts06 May 1997
Sou. Sulbha Vijay Pathak and others Vs The State of Maharashtra and others
Bombay High Court · AIR 1998 Bom 225 : (1998) 3 ALLMR 839 : (1998) 1 BomCR 453 : (1998) 1 MhLj 275
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,401 of 3,665
High Courts06 May 1997
Shamlal Jaglal Jaiswal Vs The State of Maharashtra and others
Bombay High Court · (1997) 3 ALLMR 481 : (1998) 1 BomCR 13
Bombay Prohibition Act, 1949 — Section 137, 139Constitution of India, 1950 — Article 14, 19, 226
High Courts06 May 1997
Uttam Jaiswal Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 437 : (1998) 1 MhLj 333
Bombay Prohibition Act, 1949 — Section 11, 137, 143, 52, 53Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Constitution of India, 1950 — Article 14, 15, 19(1), 324
High Courts05 May 1997Dismissed
K.K. Sharma Vs Smt. R.K. Chainani
Bombay High Court · (1998) 2 ALLMR 729 : (1998) 100 BOMLR 198
Constitution of India, 1950 — Article 227
High Courts02 May 1997
Shankar Kamble Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 116 : (1998) 2 BomCR 330
Bombay Village Panchayats Act, 1958 — Section 30(4)Bombay Village Panchayats Act, 1965 — Section 30(4)Constitution of India, 1950 — Article 243
High Courts02 May 1997
Ravindra Laxman Mahadik Vs The State of Maharashtra
Bombay High Court · (1998) 1 BomCR 297(1) : (1998) BomCR(Cri) 30(1) : (1997) 3 MhLj 213
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts02 May 1997
Mrs. Mangal Korde Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 488
Constitution of India, 1950 — Article 243Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 67(5)
High Courts30 Apr 1997
Mrs. Cynthia Martin Vs Prembehari Yadu and another
Bombay High Court · (1997) 3 ALLMR 289 : (1998) 1 BomCR 631 : (1997) 3 MhLj 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 41 Rule 27, 11, 144, 151Evidence Act, 1872 — Section 61Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 21, 22(1), 42, 46
High Courts30 Apr 1997
SHRIKUMAR PODDAR Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1997) 59 TTJ 304
Foreign Exchange Regulation Act, 1973 — Section 29Income Tax Act, 1961 — Section 5, 58(1)(a)(ii), 9
High Courts30 Apr 1997
Nachane Ashiwni Shivram and Others etc. Vs State of Maharashtra and Another etc.
Bombay High Court · AIR 1998 Bom 1 : (1997) 4 ALLMR 602 : (1997) 3 BomCR 680 : (1997) 4 BOMLR 556 : (1998) 2 MhLj 234
Bombay Municipal Corporation Act, 1888 — Section 461, 463, 61, 63, 64Constitution of India, 1950 — Article 14, 162, 226, 371, 371(2)Maharashtra Universities Act, 1994 — Section 5(15), 5(60), 65
High Courts30 Apr 1997
Parwatibai Molddewad Vs The State of Maharashtra and others
Bombay High Court · (1997) 3 ALLMR 541 : (1998) 1 BomCR 31
Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2(A)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10(5), 18, 51
High Courts29 Apr 1997
Ramchandra @ Akram Sakharam Gadkari and Others Vs Tukaram Subhana Gadkari and Others
Bombay High Court · (1997) 99 BOMLR 769
Constitution of India, 1950 — Article 227
High Courts29 Apr 1997
Harischandra Aryamanav Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 76 : (1998) 2 BomCR 328
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110, 110
High Courts29 Apr 1997
Kisan Bahuddeshiya Shikshan Prasarak Mandal and another Vs Rajendra Pandharinath Patil and others
Bombay High Court · (1998) 1 BomCR 39
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 8Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4
High Courts28 Apr 1997Dismissed
St. Theresa''s High School and Another Vs The State of Maharashtra and Others
Bombay High Court · (1997) 4 BomCR 499 : (1997) 2 MhLj 713
Limitation Act, 1963 — Section 5, 6Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(9), 3(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(6), 4, 4(2), 5(5)
High Courts28 Apr 1997Allowed
The Food Corporation of India Vs The General Manager, Northern Railway and Another
Bombay High Court · (1999) ACJ 623 : AIR 1998 Bom 233 : (1997) 4 ALLMR 548
Railway Claims Tribunal Act, 1987 — Section 24
High Courts28 Apr 1997
Abdul Rashid Khan Mamoo Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 74 : (1998) 1 BomCR 41 : (1997) 3 MhLj 180
Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1A)Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Corporations Offices of (Reservation of Mayor) Rules, 1994 — Rule 3, 5
High Courts28 Apr 1997Dismissed
Dr. Kandarpat Dholkia and Another Vs State of Maharashtra and Another
Bombay High Court · (1997) 99 BOMLR 319
Criminal Procedure Code, 1973 (CrPC) — Section 201Penal Code, 1860 (IPC) — Section 201, 202, 203, 304A
High Courts25 Apr 1997
Laxman Mhaske Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 372
Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Apr 1997Allowed
Kashiram Kathane Vs Bhartiya R.B. Damle Gram Sudhar Tatha Shikshan Prasar Society and Others
Bombay High Court · (1997) 3 ALLMR 388 : (1997) 4 BomCR 398 : (1997) 3 MhLj 235
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 4AMaharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(2), 37(6)