COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,407 of 3,665

High Courts10 Mar 1997

Gopal Mahadeo Tambada Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 71 : (1997) CriLJ 2415

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235, 313Evidence Act, 1872 — Section 134, 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302

High Courts09 Mar 1997

Commissioner of Income Tax Vs Hardcastle and Waud Mfg. Co. Ltd.

Bombay High Court · (1997) 142 CTR 168

Income Tax Act, 1961 — Section 32A

High Courts09 Mar 1997

COMMISSIONER OF Income Tax Vs HARDCASTLE and WAUD MFG. CO. LTD.

Bombay High Court · (1997) 142 CTR 168

Income Tax Act, 1961 — Section 256(1), 32A

High Courts08 Mar 1997

Commissioner of Income Tax Vs Aorow India Ltd.

Bombay High Court · (1997) 03 BOM CK 0035

Income Tax Act, 1961 — Section 28, 37, 37(3)

High Courts06 Mar 1997

Pandurang Dadu Patil and another Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 62

Criminal Procedure Code, 1973 (CrPC) — Section 235, 313, 377, 378Evidence Act, 1872 — Section 3, 45, 8Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 325

High Courts06 Mar 1997

Pandurang Dadu Patil Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 62

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 325

High Courts06 Mar 1997

Ahmedmiya Ahmedji Vs The Indian Hume Pipe Co. Ltd. and another

Bombay High Court · (1998) 1 BomCR 81

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11, 7Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25(5), 28

High Courts06 Mar 1997Allowed

Balkrishna Dattatraya Butte, Since Deceased by his Legal Heirs and Others Vs Dattatraya Shankar Mohite and Others

Bombay High Court · (1998) 2 ALLMR 740 : (1998) 100 BOMLR 88

Civil Procedure Code, 1908 (CPC) — Section 41

High Courts05 Mar 1997Dismissed

Dattu Sakharam Khairnar @ Sutar and Another Vs Punja Laxman Shinde, since deceased by his heirs

Bombay High Court · (1997) 4 BomCR 295 : (1997) 2 CivCC 431 : (1997) 3 MhLj 13

Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 58

High Courts05 Mar 1997Dismissed

Baramati Grape Industries Ltd. and Others Vs The State of Maharashtra and Others

Bombay High Court · (1998) 1 ALLMR 352 : (1997) 3 BomCR 190 : (1998) 1 MhLj 244

Bombay Prohibition Act, 1949 — Section 105, 106, 11, 143(2), 53Constitution of India, 1950 — Article 14, 226Maharashtra Distillation of Spirit and Manufacture of Potable Liquor Rules, 1966 — Rule 19, 19(2), 20

High Courts05 Mar 1997Dismissed

Bhagwan Rambhau Karankal Vs The State of Maharashtra and Others

Bombay High Court · (1997) 4 BomCR 457 : (1997) 3 MhLj 81

Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2(2), 2(3), 2(4), 2(5), 2AMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Article 243T(4), 51(1), 51A, 52

High Courts05 Mar 1997

Dr. Balasaheb Sheshrao Bharaswadkar Vs The Director, Medical Education and Research and another

Bombay High Court · (1998) 1 BomCR 67 : (1997) 3 MhLj 386

Constitution of India, 1950 — Article 226

High Courts04 Mar 1997Dismissed

Shrimati and Others Vs Sudhakar R. Bhatkar and Others

Bombay High Court · AIR 1998 Bom 122 : (1998) 1 ALLMR 648 : (1997) 4 BomCR 237 : (1997) 2 CivCC 490 : (1997) 3 MhLj 293

Contract Act, 1872 — Section 16(3)

High Courts04 Mar 1997Dismissed

Bajrang alias Hanumant Tatyaba Kakade and Another Vs Smt. Babubai Pujari and Others

Bombay High Court · (1997) 4 ALLMR 363 : (1997) 4 BomCR 462 : (1997) 2 CivCC 314 : (1997) 2 MhLj 855 : (1997) 4 RCR(Civil) 474

Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 41

High Courts04 Mar 1997

Union of India Vs M/s. Navilakha and Sons

Bombay High Court · AIR 1997 Bom 209 : (1997) 2 MhLj 737

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 63Provincial Small Cause Courts Act, 1887 — Section 25

High Courts04 Mar 1997Dismissed

Sadashiv Sonaba Ingale Vs Anandibai Savalaram Chavan, (Through L.RS.)

Bombay High Court · (1997) 99 BOMLR 334

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227

High Courts03 Mar 1997Dismissed

Sylvester and Co. Vs Their Workman and Another

Bombay High Court · (1997) 4 BomCR 585

Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 2, 25F

High Courts03 Mar 1997Allowed

Rameshchandra Bhogilal Parikh Vs The Collector of Dadra and Nagar Haveli and Others

Bombay High Court · (1997) 3 ALLMR 283 : (1997) 3 BomCR 235 : (1997) 3 MhLj 48

Land Acquisition Act, 1894 — Section 12(1), 12(2), 45(1), 45(2)

High Courts03 Mar 1997Allowed

Shri Jayanand G. Madkaikar Vs Union of India and Others

Bombay High Court · (1997) 03 BOM CK 0058

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 41(i)

High Courts03 Mar 1997Dismissed

Deniel Mathew and Others Vs A.L. Fernandes and Others

Bombay High Court · (1997) 99 BOMLR 65

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227