High Courts11 Apr 1997
Laxman Balappa Bokade Vs Vithoba Khandappa Bokade and Others
Bombay High Court · (1998) 100 BOMLR 210
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,403 of 3,665
High Courts11 Apr 1997Allowed
Smt. Jeevanbai Mistrilal Raisoni Deceased Through L. Rs. and Others Vs Jasraj Giridharilal Bansali and Others
Bombay High Court · (1998) 2 ALLMR 737 : (1998) 100 BOMLR 42
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Apr 1997
L.I.C. of India Vs Ramesh Chandra
Bombay High Court · (1998) 3 BomCR 439
Insurance Act, 1938 — Section 2(11)
High Courts11 Apr 1997
Balkrishna Arjun Jadhav and others Vs Thane Municipal Corporation and others
Bombay High Court · (1998) 1 BomCR 299 : (1997) 3 MhLj 260
Maharashtra Regional and Town Planning Act, 1966 — Section 88, 89Maharashtra Town Planning Scheme Rules, 1974 — Rule 17, 19
High Courts11 Apr 1997
Central Bank of India Vs Madalsa International Ltd. and others
Bombay High Court · AIR 1997 Bom 310 : (1997) 3 ALLMR 270
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts11 Apr 1997
Madhukar Dattoba Jadhav and another Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 87
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts11 Apr 1997
Dr. (Mrs.) Swati Satish Kelshikar Vs Shankar Kuddu Shetty and Others
Bombay High Court · (1997) 99 BOMLR 325
Civil Procedure Code, 1908 (CPC) — Section 9MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 177, 71
High Courts10 Apr 1997Dismissed
Suresh Bagade Vs The Honourable the Chief Justice of High Court of Judicature of Mumbai and Others
Bombay High Court · (1997) 3 BomCR 241
Constitution of India, 1950 — Article 235Evidence Act, 1872 — Section 3, 59, 61Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5(1)
High Courts10 Apr 1997Allowed
The Superintending Engineer, Irrigation Projects and Water Resources and Another Vs Shri Chandrakant Kashinath Baramatikar and Another
Bombay High Court · (1997) 4 BomCR 222
Maharashtra Civil Services Regulation Rules, 1981 — Rule 68Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 28
High Courts10 Apr 1997
Gammon India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 228 ITR 691
Income Tax Act, 1961 — Section 32(1), 33, 33
High Courts10 Apr 1997Dismissed
Rajkamal Transport and Another Vs Rajendra A. Pardiwala and Another
Bombay High Court · (1997) 4 ALLMR 294 : (1997) 4 BomCR 532 : (1997) 3 MhLj 1
Industrial Disputes Act, 1947 — Section 10
High Courts10 Apr 1997Allowed
Dilip Venkatrao Patil Vs State of Maharashtra and others
Bombay High Court · (1997) 04 BOM CK 0004
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 306, 498A
High Courts09 Apr 1997
The State of Maharashtra Vs Vinayak Shivajirao Pol and others
Bombay High Court · (1998) BomCR(Cri) 109 : (1998) CriLJ 306 : (1998) 1 DMC 322
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 201, 235, 313, 378Evidence Act, 1872 — Section 24, 3, 45, 61
High Courts09 Apr 1997
Chandrashekar Ramprakash Agarwal Vs State of Maharashtra and Another
Bombay High Court · (1997) 99 BOMLR 405
Criminal Procedure Code, 1973 (CrPC) — Section 102, 105A, 166A, 452, 453Penal Code, 1860 (IPC) — Section 120B, 406, 409, 419, 420Prevention of Corruption Act, 1988 — Section 13
High Courts07 Apr 1997
A.D. Varangaonkar, Proprietor of M/s. Gharkul Utpadane Vs M/s. Kharpe Gruh Udyog and 2 others
Bombay High Court · (1997) 04 BOM CK 0029
Copyright Act, 1957 — Section 62
High Courts07 Apr 1997
Khashaba Dadu Borate Vs Yeshwant Dadu Borate and Others
Bombay High Court · (1997) 99 BOMLR 274
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
High Courts06 Apr 1997
Meena Mahendra Vakharia Vs K.L. Verma and Others
Bombay High Court · (1997) 99 BOMLR 764
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 8Constitution of India, 1950 — Article 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts04 Apr 1997
Ahmednagar Central Co-operative Consumers Wholesale and Retail Stores Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 227 ITR 458 : (2000) 112 TAXMAN 597
Income Tax Act, 1961 — Section 263, 28, 80P, 80P(2)
High Courts04 Apr 1997
AHMEDNAGAR CENTRAL CO-OPERATIVE CONSUMERS WHOLESALE and RETAIL STORES LTD. Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1998) 144 CTR 413
Income Tax Act, 1961 — Section 256(1)
High Courts04 Apr 1997
Aziz Turab Inamdar Vs Ganu Bala Daswant and Others
Bombay High Court · (1997) 99 BOMLR 633(1)
Constitution of India, 1950 — Article 227