High Courts27 Aug 1996
Prabhakar Anandrao Dhote and others Vs Presiding Officer, Industrial Court and another
Bombay High Court · (1997) 2 LLJ 1083
Bombay Industrial Relations Act, 1946 — Section 32
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,428 of 3,665
High Courts27 Aug 1996
Prakash D. Bandiwadekar Vs Killick Slotted Angles and Others
Bombay High Court · (1996) 2 LLJ 833
Industrial Disputes Act, 1947 — Section 2
High Courts27 Aug 1996
Executive Engineer, Mechanical Division, Ahmednagar and others Vs Madhav Narhari Walake and another
Bombay High Court · (1997) 2 BomCR 145 : (1997) 2 LLJ 1068 : (1996) 2 MhLj 922
High Courts27 Aug 1996
Arif Yusuf Sab Deshmukh and Others Vs State of Maharashtra and Another
Bombay High Court · (1997) BomCR(Cri) 868 : (1997) 2 MhLj 568
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 14, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 149, 302, 304
High Courts27 Aug 1996
Cosmos Cooperative Bank Ltd., Pune Vs R.K. Banswal, Member, Industrial Court, Pune and another
Bombay High Court · (1997) 1 BomCR 266 : (1997) 75 FLR 617 : (1997) 2 LLJ 1173 : (1996) 2 MhLj 955
Bombay Industrial Relations Act, 1946 — Section 78
High Courts27 Aug 1996
Prabhakar Anandrao Dhote and others Vs The Presiding Officer Industrial Court Mah. and another
Bombay High Court · (1998) 1 BomCR 229 : (1997) 2 LLJ 1083
Bombay Industrial Relations Act, 1946 — Section 27Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 1996
Mrs. Komalam Vardarajan Vs The Union of India and another
Bombay High Court · AIR 1997 Bom 57 : (1997) 1 BomCR 428 : (1996) 98 BOMLR 550 : (1997) 2 MhLj 632
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(1), 4, 5
High Courts23 Aug 1996Dismissed
Mohomed Hussain Farah Vs Union of India (UOI) and Another
Bombay High Court · (1997) 1 BomCR 603
Evidence Act, 1872 — Section 3, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 41(1), 41(2), 42, 42(1)
High Courts23 Aug 1996
Motor Industrial Co. Ltd., Nasik Vs Deelip Daulat Deore and others
Bombay High Court · (1997) 2 BomCR 138 : (1997) 75 FLR 464 : (1997) 2 LLJ 1162 : (1996) 2 MhLj 967
Industrial Disputes Act, 1947 — Section 17Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts23 Aug 1996
UHDE GMBH Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1997) 57 TTJ 447
High Courts21 Aug 1996
Shri Ramakant Wamanrao Deshpande and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 BomCR 29 : (1996) 98 BOMLR 896 : (1997) 2 MhLj 839
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 20, 36, 49Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 2(14), 3, 33
High Courts21 Aug 1996
Prakash Haldankar Vs Shri Bill Carneiro and others
Bombay High Court · (1997) CriLJ 1254
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 380
High Courts20 Aug 1996
Akbar Badrudin Jiwani Vs Union of India and Others
Bombay High Court · (1997) 1 BomCR 160 : (1997) 68 ECR 399 : (1997) 92 ELT 483
Major Port Trusts Act, 1963 — Section 111
High Courts20 Aug 1996Allowed
Ravindra Kondiba Pol and Others Vs The State of Maharashtra
Bombay High Court · (1997) 2 BomCR 64
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 105, 3, 58, 59, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Aug 1996
Francis Xavier Rodrigues Vs The State
Bombay High Court · (1996) 2 ACC 706 : (1997) CriLJ 1374
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Aug 1996
Ravirao Taley Vs State of Maharashtra and Another
Bombay High Court · (1996) 74 FLR 2700
Constitution of India, 1950 — Article 234, 235, 311, 320
High Courts19 Aug 1996
Shri Vitthal Pandharinath Dhere Vs Shree Kedarnath Shikshan Sanstha and others
Bombay High Court · (1998) 1 BomCR 592
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(6), 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 15(6)
High Courts16 Aug 1996
Tata Memorial Centre Vs Sanjay Sharma (Dr.) and ors
Bombay High Court · (1997) 75 FLR 4 : (1997) 3 LLJ 241
Constitution of India, 1950 — Article 12, 226, 32, 77Industrial Disputes Act, 1947 — Section 24, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 32
High Courts16 Aug 1996Dismissed
Dinkar Keshav Deshmukh Vs Vasantdada Sugar Institute
Bombay High Court · (1997) 99 BOMLR 138
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 28, 31E, 31H, 31I
High Courts14 Aug 1996
Sonia Fisheries and Another Vs Union of India and Others
Bombay High Court · (1997) 68 ECR 796 : (1997) 90 ELT 22