High Courts24 Apr 1997
Prashant Khusalchand Shah Vs Rinku Polychem Ltd.
Bombay High Court · AIR 1998 Bom 203 : (2000) 100 CompCas 170
COMPANIES ACT, 1956 — Section 397, 398, 402, 408, 428
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,402 of 3,665
High Courts24 Apr 1997Dismissed
D. Rangarajan Vs K.B.S. Maniam and Others
Bombay High Court · (1998) 2 ALLMR 732 : (1998) 100 BOMLR 249
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1997
Nicklaus Peter Heel Vs State of Goa
Bombay High Court · (1998) 5 BomCR 438 : (1998) 2 MhLj 884
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27, 3, 45, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 43, 50
High Courts23 Apr 1997
Bhagwan Baburao Bachate and others Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 92
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts22 Apr 1997
Blow Plast Ltd. Vs Nafisa Shabbir Hussian Mashraqui and others
Bombay High Court · (1998) 1 LLJ 463
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts22 Apr 1997
Union of India and others Vs Seth Construction Company
Bombay High Court · (1997) 3 MhLj 315
Arbitration Act, 1940 — Section 20, 4, 8
High Courts22 Apr 1997
Industrial Development Bank of India and others Vs Moradabad Syntex Ltd. and others
Bombay High Court · AIR 1997 Bom 306 : (1997) 3 ALLMR 264
Companies (Amendment) Act, 1960 — Section 16, 22(1), 25Companies Act, 1956 — Section 391, 441, 443, 446, 537
High Courts22 Apr 1997
Union of India and others Vs M/s. Seth Constructions Company
Bombay High Court · AIR 1997 Bom 395 : (1997) 3 ALLMR 257 : (1997) 4 BomCR 365 : (1997) 3 MhLj 315
Arbitration Act, 1940 — Section 20, 4, 8
High Courts22 Apr 1997
Blow Plast Limited Vs Mrs. Nafisa Shabbir Hussain Mashraqui and others
Bombay High Court · (1997) 3 ALLMR 606 : (1998) 1 BomCR 54 : (1997) 3 MhLj 580
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts22 Apr 1997Allowed
Vishwanath Kasture Vs State of Maharashtra and Others
Bombay High Court · (1997) 4 ALLMR 495 : (1997) 99 BOMLR 597
Maharashtra Co-operative Societies Act, 1960 — Section 29, 29(2)
High Courts21 Apr 1997Allowed
Rajmogali Ashayya Arkal and Others Vs Govind Hanumantu Nandlal and Another
Bombay High Court · (1997) 99 BOMLR 436
Criminal Procedure Code, 1973 (CrPC) — Section 202, 258Penal Code, 1860 (IPC) — Section 34, 342, 349, 442, 448
High Courts21 Apr 1997
Ramchandra Govind Dhamale Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 20
Evidence Act, 1872 — Section 3, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Apr 1997
BOMBAY CABLE CO. (P) LTD. Vs DEPUTY COMMISSIONER OF WEALTH TAX. (ALSO DY. CWT v. BOMBAY CABLE CO. (P) LTD.).
Bombay High Court · (1997) 59 TTJ 294
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts17 Apr 1997
Smt. Neeta Sanjay Tadage Vs Smt. Vimal Sadashiv Tadage and others
Bombay High Court · (1997) CriLJ 3263 : (1997) 3 MhLj 884
Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 320(9), 401, 439(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Apr 1997Allowed
Sudhir Tukaram Sathe Vs Union of India (UOI) and Others
Bombay High Court · (1998) 3 ALLMR 165 : (1997) 99 BOMLR 272 : (1998) 1 MhLj 106
Constitution of India, 1950 — Article 14
High Courts17 Apr 1997
Laxman Malhari Sable Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 46 : (1997) CriLJ 2556 : (1997) 2 MhLj 780
Companies Act, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 360, 374, 389, 482Evidence Act, 1872 — Section 104, 3
High Courts17 Apr 1997
Laxman Malhari Sable Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 46 : (1997) CriLJ 2556 : (1997) 2 MhLj 780
Criminal Procedure Code, 1973 (CrPC) — Section 360, 374, 389, 389(1), 482Penal Code, 1860 (IPC) — Section 218, 278, 302, 304, 392
High Courts17 Apr 1997
Miss. Mugdha Anil Katdare Vs The State of Maharashtra and others
Bombay High Court · AIR 1997 Bom 293 : (1997) 2 MhLj 299
Indian Medical Council Act, 1956 — Section 10A, 33
High Courts15 Apr 1997
Dilkush Dyeing and Printing Works Vs Union of India
Bombay High Court · (1998) 97 ELT 237
High Courts15 Apr 1997
Garware Nylons Limited Vs Swastik Yarns
Bombay High Court · (1997) 99 BOMLR 497