High Courts19 Dec 1996
Bharat Containers Pvt. Ltd. Vs Engineering Workers Union and Others
Bombay High Court · (1998) 3 LLJ 932
Payment of Bonus Act, 1965 — Section 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,417 of 3,665
High Courts19 Dec 1996
Sanjeev M. Gorwadkar and another Vs State of Maharashtra and others
Bombay High Court · AIR 1997 Bom 303 : (1997) 3 ALLMR 30 : (1997) 4 BomCR 622 : (1997) 2 BOMLR 360 : (1997) 2 MhLj 152
Constitution of India, 1950 — Article 20, 21, 226, 39AEvidence Act, 1872 — Section 57, 78
High Courts19 Dec 1996
Anglo-french Drugs and Industries Ltd. Vs Eisen Pharmaceutical Company Pvt. Ltd.
Bombay High Court · (1996) 12 BOM CK 0013
Trade Marks Act, 1999 — Section 27
High Courts18 Dec 1996
Govardhan Shriram Khandelwal Vs Shivnarayan Shriram Khandelwal
Bombay High Court · (1997) 99 BOMLR 739
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5
High Courts17 Dec 1996
Girishkumar Parmanand Shah Vs Sudarshan @ Kalpana Shah and Others
Bombay High Court · (1997) 99 BOMLR 571
Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 4
High Courts13 Dec 1996Allowed
Ramchand Gobindram Gurnani, since deceased through his heirs and legal representatives Vs The State of Maharashtra and Others
Bombay High Court · (1997) 3 BomCR 333
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33
High Courts13 Dec 1996
Sanjivraje Vijaysinha Naiknimbalkar and others Vs Rajan Dinkarrao Pharate and others
Bombay High Court · AIR 1997 Bom 289 : (1997) 4 ALLMR 219 : (1997) 4 BomCR 28 : (1997) 3 BOMLR 750 : (1997) 1 MhLj 803
High Courts13 Dec 1996Dismissed
Suresh K. Mehta Vs S.B. Chincholikar and Another
Bombay High Court · (1997) 3 BomCR 315 : (1997) 3 MhLj 149
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2, 15A, 31E(4), 5(3), 6(4)Maharashtra Co-operative Societies Act, 1960 — Section 91(1)Transfer of Property Act, 1882 — Section 105, 111
High Courts12 Dec 1996
The State of Maharashtra Vs Savala Sagu Kokare and another
Bombay High Court · (1997) BomCR(Cri) 618 : (1997) CriLJ 786
Criminal Procedure Code, 1973 (CrPC) — Section 215, 378(1), 464Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 34, 376, 379, 392, 506
High Courts12 Dec 1996Dismissed
Yeshwant Tukaram Raut Vs State of Maharashtra and Others
Bombay High Court · (1997) 3 ALLMR 35 : (1997) 4 BomCR 442
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 5A
High Courts11 Dec 1996
Noorjehan Sarver Khan Vs State of Maharashtra and others
Bombay High Court · (1997) BomCR(Cri) 614 : (1997) CriLJ 794
Constitution of India, 1950 — Article 22(5), 226, 227
High Courts11 Dec 1996Allowed
Mohan Dattaram Salunke Vs R.D. Tyagi, Commissioner of Police Brihan Mumbai and others
Bombay High Court · (1996) 12 BOM CK 0001
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3
High Courts10 Dec 1996
Century Textiles and Industries Ltd., Bombay and another Vs Maharashtra State Electricity Board, Bombay and another
Bombay High Court · AIR 1997 Bom 192 : (1997) 3 BomCR 282
Constitution of India, 1950 — Article 12, 14, 18, 19, 19(1)Contract Act, 1872 — Section 100, 101, 23, 75, 84Electricity (Supply) Act, 1948 — Section 18, 26, 46, 49, 59
High Courts10 Dec 1996Dismissed
Sudhakar Deoraoji Wele and Another Vs Commissioner, Nagpur Division and Others
Bombay High Court · (1997) 99 BOMLR 499 : (1997) 2 MhLj 379
Constitution of India, 1950 — Article 226
High Courts10 Dec 1996Dismissed
Harjot Singh Jaspal and Others Vs Koran Govindan and Others
Bombay High Court · (1997) 4 BomCR 435
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 49Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts09 Dec 1996Allowed
Dhanshobha Vasudeo Hadkar Vs Vasudeo G. Hadkar
Bombay High Court · (1997) 1 DMC 347
Hindu Marriage Act, 1955 — Section 13, 9
High Courts09 Dec 1996
George Thomas Vs Bombay Tyres International Ltd. and Another
Bombay High Court · (1997) 75 FLR 910 : (1998) 3 LLJ 1021
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts06 Dec 1996
Rahemat Khan and others Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 440 : (1997) CriLJ 4619 : (1997) 1 MhLj 695
Penal Code, 1860 (IPC) — Section 302, 306, 34, 377, 378
High Courts06 Dec 1996Allowed
Commander Uday Date and Others Vs Union of India (UOI) and Another
Bombay High Court · (1997) 3 ALLMR 620 : (1997) 4 BomCR 10 : (1997) 2 MhLj 328
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Merchant Shipping Act, 1958 — Section 76, 80(1)
High Courts06 Dec 1996Dismissed
Smt. Sharayu Yadavrao Barde and Another Vs Sindhubai Chakre and Another
Bombay High Court · (1997) 4 BomCR 425
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102Succession Act, 1925 — Section 57