COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,411 of 3,665

High Courts12 Feb 1997

Dhondu Hanmant Reshim Vs State of Maharashtra and another and Ravindra Raut and others

Bombay High Court · (1997) 3 ALLMR 550 : (1997) 3 BomCR 153 : (1997) 2 BOMLR 344 : (1997) CriLJ 3982 : (1997) 3 MhLj 344

Contempt of Courts Act, 1971 — Section 10, 14, 2, 7Maharashtra Land Revenue Code, 1966 — Section 247, 50

High Courts12 Feb 1997

Sahebrao Nathu Gaikwad Vs State of Maharashtra

Bombay High Court · (1997) 99 BOMLR 728

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376

High Courts12 Feb 1997

Sheela Sambhaji Kamble Vs Sambhaji Dattu Kamble

Bombay High Court · (1998) 1 DMC 157

Hindu Marriage Act, 1955 — Section 13(1)

High Courts07 Feb 1997

Harish Pimpalkhute and Another Vs Bal Thackeray and Others

Bombay High Court · (1997) 99 BOMLR 455 : (1997) 2 MhLj 17

Constitution of India, 1950 — Article 129, 14, 19, 21, 215Contempt of Courts Act, 1971 — Section 12, 13, 14, 15, 16

High Courts07 Feb 1997

Laxman Jijaba Musmade And Others Vs Rahuri Sahakari Sakhar Karkhana Ltd. And Another

Bombay High Court · (1997) 4 BomCR 452 : (1998) 1 LLJ 457 : (1997) 3 MhLj 145

Trade Unions Act, 1926 — Section 28(1), 30(2)

High Courts07 Feb 1997

The State of Maharashtra Vs M/s. Simplex Woollen Mills and others

Bombay High Court · (1997) CriLJ 2079

Criminal Procedure Code, 1973 (CrPC) — Section 377PROVIDENT FUNDS ACT, 1925 — Section 6

High Courts07 Feb 1997

Mulji Umershi Shah and etc. Vs Paradisia Builders Pvt. Ltd. and Others

Bombay High Court · AIR 1998 Bom 87 : (1997) 1 ALLMR 36 : (1997) 4 BomCR 97 : (1997) 3 MhLj 532

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 94

High Courts06 Feb 1997

Shahista Sayed Haji Baitullah Vs Union of India (UOI)

Bombay High Court · (1997) 99 BOMLR 732

Constitution of India, 1950 — Article 22Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 12, 3, 8, 9

High Courts05 Feb 1997Allowed

Sumerlal M. Bafna and others Vs D.D. Chothia and another

Bombay High Court · (1997) 02 BOM CK 0072

Limitation Act, 1963 — Section 22, 23

High Courts05 Feb 1997

Sarjerao Sahadeo Gaikwad and another Vs State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 517 : (1997) CriLJ 3839

Evidence Act, 1872 — Section 101, 102, 105Penal Code, 1860 (IPC) — Section 100, 302, 304, 307, 323

High Courts05 Feb 1997

Chandrakant Narayan Kshirsagar Vs State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 26

Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 304, 325

High Courts05 Feb 1997

Gurudev Developers Vs Kurla Konkan Niwas Co-op. Hsg. Society

Bombay High Court · (2000) 3 MhLj 131

Civil Procedure Code, 1908 (CPC) — Section 80Maharashtra Co-operative Societies Act, 1960 — Section 164Partnership Act, 1932 — Section 69, 69(2)

High Courts05 Feb 1997Allowed

Lellis R.P. Ozorio Vs Santan Anthony Gomes

Bombay High Court · (1997) 2 DMC 267

High Courts04 Feb 1997

Sheikh Ashraf Abdul Kader Vs State of Maharashtra and another

Bombay High Court · (1997) CriLJ 3031

Criminal Procedure Code, 1973 (CrPC) — Section 100, 461, 462Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 28Penal Code, 1860 (IPC) — Section 120B

High Courts04 Feb 1997

Mr. Sanjeev Vaze Vs Dr. Kunda Vaikunth

Bombay High Court · (1997) 99 BOMLR 750

High Courts04 Feb 1997Allowed

Madanlal Uttamchand Desarda Vs Jugalkishor Shankarlal Bharuka and Another

Bombay High Court · (1997) 99 BOMLR 748

Mumbai Municipal Corporation Act, 1888 — Section 351

High Courts04 Feb 1997Dismissed

Geeta Yogesh Mehta Vs Yogesh Jethalal Mehta

Bombay High Court · (1998) 1 DMC 546

Hindu Marriage Act, 1955 — Section 13, 13(1), 24

High Courts03 Feb 1997

Sai Sudha @ Ranjana R. Patil Vs Shri Rajkumar Deoganda Patil and another

Bombay High Court · (1998) BomCR(Cri) 33 : (1998) 2 DMC 417 : (1997) 2 MhLj 250 : (1997) 4 RCR(Criminal) 419

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts03 Feb 1997Dismissed

Mangal Bhikaji Nagpase Vs State of Maharashtra and Others

Bombay High Court · (1997) 99 BOMLR 91(1) : (1997) 1 CivCC 627 : (1997) 2 MhLj 55

Civil Procedure Code, 1908 (CPC) — Section 58, 88Evidence Act, 1872 — Section 116Maharashtra Land Revenue Code, 1966 — Section 34

High Courts03 Feb 1997

Sou. Sudha Alias Ranjana R. Patil Vs Rajkumar Deoganda Patil and another

Bombay High Court · (1997) CriLJ 3140 : (1997) 2 MhLj 250

Criminal Procedure Code, 1973 (CrPC) — Section 125