High Courts19 Mar 1997
Krishnakant Narayan Patil Vs Sudhakar Ambedkar, Commissioner of Police and Others
Bombay High Court · (1997) 99 BOMLR 253
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 14, 3, 8
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,406 of 3,665
High Courts19 Mar 1997Dismissed
Sanjay Mahavirprasad Jain Vs Mrs. Vrishali Jain
Bombay High Court · (1997) 4 BomCR 299 : (1997) 2 DMC 543 : (1997) 2 MhLj 264
Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 9
High Courts19 Mar 1997
M/s. Kotak Mahendra Finance Limited Vs M/s. Deve Paints Limited
Bombay High Court · AIR 1997 Bom 401 : (1997) 3 ALLMR 678 : (1997) 4 BomCR 229 : (1997) 3 BOMLR 233 : (1997) 3 MhLj 326
Companies Act, 1956 — Section 16, 17, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 27Sick Industrial Companies (Special Provisions) Amendment Act, 1993 — Section 22(1)
High Courts19 Mar 1997
Kosan Industries Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1997) 70 ECR 507
Central Excises and Salt Act, 1944 — Section 35F
High Courts19 Mar 1997Dismissed
Narayan Ramchandra Bogare and Others Vs Ratanlal Chutan Walmiki and Others
Bombay High Court · (1997) 99 BOMLR 305
Civil Procedure Code, 1908 (CPC) — Section 110, 79
High Courts17 Mar 1997Partly Allowed
Kiril Fine Art and Others Vs The Maharashtra State Financial Corporation
Bombay High Court · AIR 1998 Bom 207 : (1997) 2 MhLj 348
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20State Financial Corporations Act, 1951 — Section 31, 31(1)
High Courts16 Mar 1997Allowed
Minocher Dinshaw Irani Vs Keki Rustomji Irani and Others
Bombay High Court · (1998) 2 DMC 298
Guardians and Wards Act, 1890 — Section 25
High Courts14 Mar 1997Allowed
Sou. Vimaltai Dnyndeo Borade Vs Laxman Kondiba Dhobale
Bombay High Court · (1997) 3 BomCR 248 : (1997) 3 MhLj 115
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 81(3)
High Courts14 Mar 1997
Jamnaben Shah and others Vs Smt. Manjulaben and others
Bombay High Court · (1998) 2 ALLMR 121 : (1997) 4 BomCR 65 : (1998) CriLJ 173
Contempt of Courts Act, 1971 — Section 2
High Courts14 Mar 1997
Yogita Y. Sawant Vs Amartara Rondo Packing Industries (P) Ltd. and Another
Bombay High Court · (1997) 03 BOM CK 0029
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts14 Mar 1997
The State of Maharashtra Vs Vithal alias Balu Narayan Patale and others
Bombay High Court · (1998) BomCR(Cri) 79 : (1997) CriLJ 3277 : (1997) 2 MhLj 454
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 100, 104, 3, 45, 9Penal Code, 1860 (IPC) — Section 100, 104, 149, 302, 34
High Courts13 Mar 1997
Shri Sadanand Shantwan Salvi and Others Vs The Nasik Diocesan Council Reg. Trust and Others
Bombay High Court · (1997) 4 BomCR 39 : (1997) 2 MhLj 786
Bombay Public Trusts Act, 1950 — Section 50A(3), 72(1)Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 141
High Courts13 Mar 1997
Kayyumkhan Alias Shankar and etc. Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 41 : (1997) CriLJ 3137
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 392, 397
High Courts13 Mar 1997
Shri Brijbihari Shivdarshan Shukla Vs Shri R.H. Mendonca, Commissioner of Police, Thane and others
Bombay High Court · (1998) BomCR(Cri) 10
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2), 9(1)
High Courts13 Mar 1997
Biochem Pharmaceutical Industries and Another Vs Biochem Synergy Limited
Bombay High Court · (1997) 99 BOMLR 538 : (1998) 18 PTC 267
COMPANIES ACT, 1956 — Section 106, 20, 22Trade and Merchandise Marks Act, 1958 — Section 21, 28, 29, 31, 4
High Courts13 Mar 1997
Kayyumkhan @ Shankar and others Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 41 : (1997) CriLJ 3137
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 392, 397
High Courts12 Mar 1997
Backbay Premises Co-operative Society Ltd. Vs Union of India and others
Bombay High Court · (1999) 1 LLJ 589
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 16, 17Employees State Insurance Act, 1948 — Section 16(1)
High Courts12 Mar 1997Dismissed
State of Maharashtra Vs Lakhmichand Suganchand Agarwal and Others
Bombay High Court · (1998) 100 BOMLR 540
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 17, 19, 2
High Courts11 Mar 1997Dismissed
Smt. Turabai Gafoor Vs Smt. Goyandmina
Bombay High Court · (1997) 99 BOMLR 84
Constitution of India, 1950 — Article 227
High Courts10 Mar 1997
Usha Harshadkumar Dalal Vs Manibhai Jhaverbhai Patel
Bombay High Court · (1997) 4 ALLMR 673 : (1997) 4 BomCR 1 : (1997) 99 BOMLR 263 : (1997) 2 MhLj 304
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 28