High Courts09 Oct 1996Allowed
Municipal Corporation of Greater Bombay Vs Janardhan D. Mishra and Others
Bombay High Court · (1997) 4 ALLMR 367 : (1998) 3 LLJ 908
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,423 of 3,665
High Courts09 Oct 1996
Ghatge Patil Kamgar Karmachari Sanghatana, Kolhapur Vs State of Maharashtra and Another
Bombay High Court · (1997) 2 BomCR 422 : (1997) 75 FLR 112 : (1997) 2 LLJ 305
Constitution of India, 1950 — Article 14Industrial Employment (Standing Orders) Act, 1946 — Section 2A
High Courts09 Oct 1996
Western Coalfields Limited Vs Vasanji Suchak and others
Bombay High Court · (1998) 1 BomCR 538
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 20, 4Land Acquisition Act, 1894 — Section 23(1), 26, 30(2), 4, 54
High Courts09 Oct 1996
Poonam Investment Company Private Limited Vs Oil and Natural Gas Commission
Bombay High Court · (1997) 2 BomCR 17
Arbitration Act, 1940 — Section 30
High Courts09 Oct 1996Allowed
Black Sea Shipping Company Vs Transocean Shipping Agency Private Limited and Another
Bombay High Court · (1997) 3 BomCR 94
Bombay High Court (Original Side) Rules, 1980 — Rule 801Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 5, 6, 7, 7(1)
High Courts09 Oct 1996
Mohammed Sharif Mohd. Shafi Vs Madni Masji Trust and Others
Bombay High Court · (1997) 99 BOMLR 355
Limitation Act, 1963 — Section 5
High Courts08 Oct 1996
Corn Products Company (India) Limited Vs Ayaz Ghadiya and Another
Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83
Arbitration Act, 1940 — Section 2, 20, 3, 30, 33Limitation Act, 1963 — Article 137
High Courts08 Oct 1996Allowed
Gosai Vs Rampyare Shobran
Bombay High Court · (1997) 99 BOMLR 224
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts08 Oct 1996
The State of Maharashtra Vs Abdul Jakir Abdul Dubar Singh and Others
Bombay High Court · (1997) 2 BomCR 111
Criminal Procedure Code, 1973 (CrPC) — Section 215, 235, 378(1), 464(1)Evidence Act, 1872 — Section 114, 3, 45, 9Penal Code, 1860 (IPC) — Section 149, 324, 326
High Courts08 Oct 1996
Corn Products Company (India) Limited Vs Ayaz Ghadiya and another
Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83
Arbitration Act, 1940 — Section 20, 33, 8
High Courts08 Oct 1996Dismissed
Ishwardas and Brothers Vs Additional District Magistrate and Others
Bombay High Court · (1997) 99 BOMLR 91 : (1997) 3 MhLj 552
Partnership Act, 1932 — Section 14, 15
High Courts07 Oct 1996Dismissed
Anant Kulkarni Vs State of Maharashtra and Others
Bombay High Court · (1997) 4 BomCR 515
Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 17(2)
High Courts07 Oct 1996Allowed
Laxmichand Dayabhai (Export) Company Vs Prestige Foods Limited
Bombay High Court · (1997) 3 BomCR 90
Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 80Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 6, 7, 7(1)
High Courts07 Oct 1996
M.M.T.C. Ltd. Vs Kastelli Shipping Corporation of Monrovia
Bombay High Court · (1996) 10 BOM CK 0040
Arbitration Act, 1940 — Section 16, 30
High Courts07 Oct 1996
Ramchandra D. Erande Vs Union of India and Another
Bombay High Court · AIR 1997 Bom 129 : (1997) 2 BomCR 418 : (1997) 1 MhLj 86
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 149
High Courts07 Oct 1996
Prakashnarayan Shaktia Vs Hotel Corporation of India Limited and another
Bombay High Court · (1997) 4 ALLMR 147
Arbitration Act, 1940 — Section 28, 3, 30
High Courts05 Oct 1996
Shri Mahadev Rama Bhonsle and others Vs Central Bank of India and another
Bombay High Court · (1997) 3 ALLMR 372 : (1998) 2 BomCR 244
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 139, 141, 63
High Courts05 Oct 1996
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Radio Advertising Services Commissioner of Sales Tax, Maharashtra State, Bombay Vs Durga Khote Productions Commissioner of Sales Tax, Maharashtra State, Bombay Vs Chopra Films
Bombay High Court · (1998) 2 MhLj 225
Bombay Sales Tax Act, 1959 — Section 13, 61(1)
High Courts05 Oct 1996
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Ruby Surgical and Allied Products Private Limited
Bombay High Court · (1996) 10 BOM CK 0096
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts05 Oct 1996
New India Assurance Co. Ltd. Vs Savitribai Tukaram Londhe and Others
Bombay High Court · (1997) 1 ACC 370
Motor Vehicles Act, 1939 — Section 92A