High Courts06 Jan 1997Allowed
Mohan Gangaram Adsool Vs Jeevan Kala Mandal
Bombay High Court · (1997) 99 BOMLR 695
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,416 of 3,665
High Courts06 Jan 1997Allowed
Shri Anand Patwardhan Vs The Union of India (UOI) and Another
Bombay High Court · (1998) 1 ALLMR 312 : (1997) 3 BomCR 438
Cinematograph Act, 1952 — Section 4, 4A, 5BConstitution of India, 1950 — Article 19(1)(a)
High Courts06 Jan 1997
Central Bank of India Vs Miss Jayanti Kalgo Dessai
Bombay High Court · (1997) 4 ALLMR 523 : (1998) 91 CompCas 218
Contract Act, 1872 — Section 171
High Courts06 Jan 1997
M/s. Earth Builders, Bombay Vs State of Maharashtra and Others
Bombay High Court · AIR 1997 Bom 148 : (1996) 3 BomCR 390 : (1997) 2 BOMLR 137
Bombay Municipal Corporation Act, 1888 — Section 291Constitution of India, 1950 — Article 14, 226, 3, 31, 4Development Control Rules, 1991 — Rule 22(5)
High Courts06 Jan 1997
Benjamin Doming Cardoza Vs Mrs. Gladys Benjamin Cardoza
Bombay High Court · AIR 1997 Bom 175 : (1997) 3 BomCR 553 : (1997) 2 BOMLR 94 : (1997) 2 DMC 460 : (1997) 1 MhLj 536 : (1998) 1 RCR(Civil) 525
Divorce Act, 1869 — Section 18, 19
High Courts01 Jan 1997
Nana Chormale Vs State of Maharashtra and another
Bombay High Court · (1997) CriLJ 3489
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302
High Courts24 Dec 1996Dismissed
Radheshyam Agrawal Vs Mangalchand Agrawal and Others
Bombay High Court · (1997) 4 BomCR 303
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 145
High Courts24 Dec 1996Dismissed
Arun Ghanvate and Others Vs Hon''ble Chancellor Amravati University and Others
Bombay High Court · (1997) 3 ALLMR 658 : (1997) 99 BOMLR 101 : (1997) 3 MhLj 266
Contract Labour (Regulation and Abolition) Act, 1970 — Section 34
High Courts24 Dec 1996Dismissed
Dr. Suresh Madhukar Nagarkar Vs Ujubala Madhav Desai and Others
Bombay High Court · (1997) 4 ALLMR 98 : (1997) 4 BomCR 250
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(4)Easements Act, 1882 — Section 52
High Courts24 Dec 1996
Muktaram Sitaram Shinde Vs The State of Maharashtra and others
Bombay High Court · (1997) 4 BomCR 418 : (1997) CriLJ 3458
Constitution of India, 1950 — Article 21, 23
High Courts24 Dec 1996
Union Bank of India Vs Noor Dairy Fram and Others
Bombay High Court · (1997) 3 BomCR 126
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, 34Contract Act, 1872 — Section 10, 128, 73
High Courts24 Dec 1996Allowed
Smt. Satinder Anand alias Sweety Vs Mahanager Telephone Nigam Ltd.
Bombay High Court · (1997) 2 BomCR 430
Constitution of India, 1950 — Article 226
High Courts23 Dec 1996Allowed
Ravindra Baburao Sutar Vs Sou. Manisha Ravindra Sutar
Bombay High Court · (1997) 1 DMC 517
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 21
High Courts23 Dec 1996Dismissed
Vinod Ramchandra Gosalka Vs Sunil Dattatray Tatkare and Others
Bombay High Court · (1997) 3 BomCR 110 : (1997) 2 MhLj 509
Representation of the People Act, 1951 — Section 81(3), 83(1), 86(1), 86(3)
High Courts23 Dec 1996Dismissed
Ravindra Lalbachan Tiwari and Others Vs Smt. Nirmaladevi Vijaynarayan Dwivedi and Another
Bombay High Court · (1997) 4 BomCR 75
Evidence Act, 1872 — Section 101, 103Specific Relief Act, 1963 — Section 34, 5
High Courts20 Dec 1996
People for Animals through Mrs. Norma Alvares and Another Vs The State of Goa and Others
Bombay High Court · (1997) 4 ALLMR 397 : (1997) 4 BomCR 271
Constitution of India, 1950 — Article 51APrevention of Cruelty to Animals Act, 1960 — Section 11(1)
High Courts20 Dec 1996
Central Bank of India Vs Tarseema Compress Wood Manufacturing Company and others.
Bombay High Court · AIR 1997 Bom 225 : (1997) 2 BomCR 267 : (1997) 2 CivCC 661
Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 25
High Courts20 Dec 1996Allowed
Shri Vasant Uddhav Tatpunje @ Chota Vasha Vs Shri R.D. Tyagi, Commissioner of Police and Others
Bombay High Court · (1997) BomCR(Cri) 895
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 11, 3(1)
High Courts19 Dec 1996
Maharashtra State Co-operative Bank Limited and Another Vs The State of Maharashtra and Others
Bombay High Court · (1997) 3 BomCR 4 : (1997) 3 MhLj 466
Banking Regulation Act, 1949 — Section 18, 24, 56Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 9Constitution of India, 1950 — Article 226
High Courts19 Dec 1996Dismissed
The State of Maharashtra Vs Sou. Kamlabai Vishwanath Bagad and Others
Bombay High Court · (1997) 3 BomCR 597 : (1997) 2 MhLj 427
Land Acquisition Act, 1894 — Section 11A, 23, 23(1A), 23(2), 28Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(1), 126(2), 126(3)