Bombay High Court Judgments 1997

High Courts25 Dec 1997Dismissed

Dagadu Rama Mali and another Vs Pandurang Govind Mali and another

Bombay High Court · (1997) 12 BOM CK 0054

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 32E, 32F, 32GConstitution of India, 1950 — Article 226

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High Courts24 Dec 1997

Dagadu Rama Mali and another Vs Pandurang Govind Mali and another

Bombay High Court · (1998) 2 ALLMR 324 : (1998) 2 BomCR 563 : (1998) 1 MhLj 801

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32Constitution of India, 1950 — Article 226

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High Courts24 Dec 1997

Commissioner of Income Tax Vs Chase Trading Co.

Bombay High Court · (1998) 147 CTR 228 : (1999) 236 ITR 665 : (1998) 1 MhLj 724 : (1998) 101 TAXMAN 263

Income Tax Act, 1961 — Section 28

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High Courts24 Dec 1997Allowed

Rasheed A. Maskati and another Vs State of Maharashtra and others

Bombay High Court · (1997) 12 BOM CK 0053

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15BTrusts Act, 1882 — Section 47

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High Courts24 Dec 1997

Powai Housing Development Pvt. Ltd. and others Vs Jayanti Satyanarayan Murti and others

Bombay High Court · (1998) 2 BomCR 780

Bombay Municipal Corporation Act, 1888 — Section 346Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

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High Courts24 Dec 1997

R.N. Maskeri Vs ANZ Grindlays Bank P.I.C. and another

Bombay High Court · (1998) 1 ALLMR 557 : (1998) 3 BomCR 665 : (1998) 1 BOMLR 82 : (1999) 81 FLR 541

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 33

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High Courts24 Dec 1997

Shri Subhash Govind Bhanushali Vs The State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 482 : (1998) 2 BomCR 470 : (1998) 1 MhLj 595

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 4, 5, 6, 7

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High Courts24 Dec 1997

Dr. Ambedkar College of Commerce and Economics and another Vs Mrs. Sharmila Bose and others

Bombay High Court · (1998) 2 ALLMR 475 : (1998) 3 BomCR 270 : (1998) 2 MhLj 99

Constitution of India, 1950 — Article 226, 227

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High Courts24 Dec 1997

B. R. ENGINEERING CO. Vs ASSISTANT COMMISSIONER OF Income Tax.

Bombay High Court · (1998) 60 TTJ 273

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High Courts24 Dec 1997

Madhavrao and others Vs The State of Maharashtra

Bombay High Court · (1998) 5 BomCR 206

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 59, 61, 8Penal Code, 1860 (IPC) — Section 304, 34

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High Courts23 Dec 1997

Jainuddin Shekhubhai Momin Vs Shankarrao Vishnu Thigale since deceased by his heirs and legal representatives

Bombay High Court · (1998) 1 ALLMR 703 : (1998) 2 BomCR 598 : (1998) 1 BOMLR 22

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Transfer of Property Act, 1882 — Section 106

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High Courts23 Dec 1997

Shipping Corporation of India Ltd. Vs State of Maharashtra

Bombay High Court · (1997) 12 BOM CK 0045

Bombay Sales Tax Act, 1959 — Section 2(5A), 61

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High Courts23 Dec 1997

Laxmi Vishnu Textile Mills Ltd. Vs Abdul Aziz Imamsaheb Sutar and Others

Bombay High Court · (1998) 2 LLJ 109

Payment of Wages Act, 1936 — Section 15(2)

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High Courts23 Dec 1997

Mirabai Films Pvt. Ltd. Vs Union of India and another

Bombay High Court · AIR 1998 Bom 143 : (1998) 1 ALLMR 548 : (1998) 2 BomCR 281 : (1998) 1 BOMLR 736

Cinematograph Act, 1952 — Section 5Cinematograph Certification Rules, 1983 — Rule 22, 24(1)

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High Courts23 Dec 1997

Bradma of India Limited Vs State of Maharashtra

Bombay High Court · (1997) 12 BOM CK 0019

Bombay Sales Tax Act, 1959 — Section 42, 52(1), 61(1)

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High Courts23 Dec 1997

Laxmi Vishnu Textile Mills Ltd. Vs Abdul Aziz Imamsaheb Sutar and Others.

Bombay High Court · (1998) 2 LLJ 109

Payment of Wages Act, 1936 — Section 2

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High Courts22 Dec 1997

Abdulla Umar Haji Ismail Merchant and others Vs Subai Mura Rabari and others

Bombay High Court · (1997) 12 BOM CK 0048

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 13(7), 32G, 32M, 32MConstitution of India, 1950 — Article 215, 226Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts22 Dec 1997