COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,409 of 3,665

High Courts24 Feb 1997Dismissed

Kalavati Dinkar Adsule and Others Vs Rajaram Shidu Ghatge

Bombay High Court · (1997) 3 ALLMR 140 : (1997) 4 BomCR 346 : (1998) 1 CivCC 469 : (1997) 3 MhLj 802

Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 57, 63

High Courts24 Feb 1997

Ghamaji Nana Bansode Vs Smt. Asha Ghamaji Bansode

Bombay High Court · (1999) 1 DMC 381

Hindu Marriage Act, 1955 — Section 28

High Courts21 Feb 1997

State of Maharashtra Vs Uttam Karbhari Dhage and another

Bombay High Court · (1997) BomCR(Cri) 670 : (1997) CriLJ 2513

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts21 Feb 1997Allowed

Mukund Limited Vs Shri Gajanan Shantaram Sakre and Others

Bombay High Court · (1997) 99 BOMLR 407

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 229Penal Code, 1860 (IPC) — Section 109, 34, 351, 381, 408

High Courts21 Feb 1997

Kalyani Mukund Ltd. Vs Gas Authority of India Ltd. and Others

Bombay High Court · (1997) 99 BOMLR 743

High Courts20 Feb 1997

Mrs. Shweta Vijay Chittal Vs Mr. Vijay Kamlakar Chittal

Bombay High Court · (1997) 99 BOMLR 537

Guardians and Wards Act, 1890 — Section 7

High Courts20 Feb 1997

Rafique A. Malik Vs State of Maharashtra

Bombay High Court · (1997) 99 BOMLR 535

Penal Code, 1860 (IPC) — Section 120B, 403, 406, 409, 420

High Courts20 Feb 1997Allowed

Thermo Touch Vs Shaikh Nazir Shaikh Abdulla

Bombay High Court · (1997) 99 BOMLR 358

Constitution of India, 1950 — Article 226, 227

High Courts20 Feb 1997Allowed

Shri K.S. Saldhana Vs Managing Director, Jaya Hind Industrial Limited and Others

Bombay High Court · (1997) 99 BOMLR 95

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C

High Courts20 Feb 1997Allowed

Maharashtra State Electricity Board Vs Janardhan Bhausaheb Desai and Another

Bombay High Court · AIR 1998 Bom 75 : (1997) 4 ALLMR 326 : (1997) 3 BomCR 220 : (1997) 3 BOMLR 576 : (1997) 2 MhLj 462

Electricity (Supply) Act, 1948 — Section 28(1), 30, 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16Telegraph Act, 1885 — Section 10

High Courts20 Feb 1997Allowed

Kirloskar Cummins Ltd. Vs Subhash Shripati Darekar

Bombay High Court · (1997) 99 BOMLR 340

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

High Courts20 Feb 1997

Kalyan Ukandrao Kelkar and others Vs Shri Laxman Malhai Sabale and another

Bombay High Court · (1998) BomCR(Cri) 35

Criminal Procedure Code, 1973 (CrPC) — Section 154, 204, 482Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 120, 34

High Courts19 Feb 1997

State of Maharashtra Vs Anjanabai Alias Anjana Mohan Gavit and others

Bombay High Court · (1997) BomCR(Cri) 775 : (1997) CriLJ 2309

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 220, 223, 223(d)Penal Code, 1860 (IPC) — Section 109, 120B, 201, 256, 302

High Courts19 Feb 1997

Dattatraya Pandurang Patil Paregaonkar Vs Radhabai (since deceased by LR) and others

Bombay High Court · AIR 1997 Bom 233 : (1997) 3 BomCR 591 : (1997) 3 BOMLR 14 : (1997) 2 DMC 559 : (1998) 1 MhLj 326

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts19 Feb 1997Dismissed

Smt. Rahanabai Shaikh Farid and Others Vs Laxman Piraji Kumbhar

Bombay High Court · (1998) 100 BOMLR 213

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

High Courts19 Feb 1997

Associated Polymers Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1999) 3 LLJ 1543

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A

High Courts19 Feb 1997Dismissed

Communidade of Murad Vs Additional Deputy Collector and Land Acquisition Officer

Bombay High Court · (1997) 4 ALLMR 566 : (1997) 99 BOMLR 646

Land Acquisition Act, 1894 — Section 4

High Courts18 Feb 1997Dismissed

Gokulabai Rajaram Patil Vs Kantabai Damu Patil

Bombay High Court · (1997) 99 BOMLR 455(1)

Hindu Succession Act, 1956 — Section 14

High Courts18 Feb 1997

Balsara Hygiene Products Ltd. Vs M/s. Aksaar Enterprises

Bombay High Court · (1997) 02 BOM CK 0030

High Courts18 Feb 1997Dismissed

Charles Alias William Peter D''Souza Vs Smt Mary Thomas Pinto and Others

Bombay High Court · (1997) 99 BOMLR 733(1)

MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 173, 177, 2