High Courts22 Sept 1997
BHARAT BIJLEE LTD. Vs V. K. SRIVASTAVA, COMMISSIONER OF INCOME TAX and Others
Bombay High Court · (1998) 146 CTR 817
Taxation Laws (Amendment) Act, 1984 — Section 215(3)
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 13 of 44
High Courts19 Sept 1997
Maharashtra State Electricity Board Vs State of Maharashtra
Bombay High Court · (1998) 4 BomCR 423 : (1998) 1 MhLj 47
Electricity (Supply) Act, 1948 — Section 5
High Courts19 Sept 1997
Audumbar Manohar Randive and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 53 : (1998) 2 MhLj 511
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 313Evidence Act, 1872 — Section 27, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 102, 141, 147, 148, 149
High Courts18 Sept 1997
Anna Manikrao Pethe Vs The Presiding Officer, School Tribunal and others
Bombay High Court · (1998) 3 ALLMR 155 : (1998) 4 BomCR 565
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9
High Courts18 Sept 1997Dismissed
Smt. Sheela Choudhary and Others Vs Central Bank of India and Others
Bombay High Court · (1998) 4 ALLMR 173 : (1998) 100 BOMLR 609 : (1998) 1 MhLj 928
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Sept 1997Dismissed
Anna Manikrao Pethe Vs Presiding Officer, School Tribunal, Amravati and Auranrgabad Division, Amravati and others
Bombay High Court · (1998) 2 LLJ 39
Civil Procedure Code, 1908 (CPC) — Section 10Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9
High Courts18 Sept 1997
Anna Manikrao Pethe Vs Presiding Officer, School Tribunal, Amravati and Others
Bombay High Court · (1998) 2 LLJ 39
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts17 Sept 1997
M.A.E. Paes Vs Commissioner of Income Tax
Bombay High Court · (1998) 230 ITR 60 : (1998) 98 TAXMAN 380
Income Tax Act, 1961 — Section 17, 256(1), 28Income Tax Rules, 1962 — Rule 3
High Courts17 Sept 1997
Satish Dudhgaonkar and others Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 178
Criminal Procedure Code, 1973 (CrPC) — Section 154Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 3, 59
High Courts12 Sept 1997
Bank Karmachari Sangh Vs The Cosmos Co-operative Urban Bank Ltd. and others
Bombay High Court · (1998) 1 ALLMR 255 : (1998) 2 BomCR 692 : (1998) 1 MhLj 297
Bombay Industrial Relations Act, 1946 — Section 101(2A)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11
High Courts12 Sept 1997
Bank Karmachari Sangh, Pune Vs Cosmos Co-operative Urban Bank Ltd.
Bombay High Court · (1998) 2 LLJ 372 : (1998) 1 MhLj 297
High Courts12 Sept 1997
State of Goa and others Vs Smt. Zarina Abdulai Karmali and others
Bombay High Court · (1998) 3 ALLMR 203 : (1998) 4 BomCR 136 : (1998) 1 BOMLR 702
Maharashtra Land Revenue Code, 1966 — Section 30, 32, 33
High Courts12 Sept 1997
Deepesh Mahesh Zaveri Vs The Union of India and others
Bombay High Court · (1998) 5 BomCR 12 : (1998) 1 BOMLR 547 : (1998) 2 MhLj 634
Administration of Justice Act, 1960 — Section 14Bombay Public Security Measures Act, 1947 — Section 5Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Sept 1997
Mr. Maruti Shamrao Chavan Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 313
Criminal Procedure Code, 1973 (CrPC) — Section 235, 386Penal Code, 1860 (IPC) — Section 408, 409, 477
High Courts12 Sept 1997
Abdul Rashid Habibulla Ansari Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 289
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 118, 3, 45, 61, 8Penal Code, 1860 (IPC) — Section 302, 307
High Courts11 Sept 1997
Bharat Builders Pvt. Ltd. Vs Parijat Flat Owners Co-op. Hsg. Society Ltd.
Bombay High Court · (1998) 1 ALLMR 229 : (1998) 3 BomCR 188
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 28(1), 29(2)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10
High Courts11 Sept 1997
Dattatraya Manglya Patil and others Vs The State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 300
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 32, 33Criminal Procedure Code, 1973 (CrPC) — Section 154, 294, 313
High Courts10 Sept 1997Allowed
State Bank of India Vs Neela Ashok Naik and another
Bombay High Court · (1997) 09 BOM CK 0048
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 126, 148, 172, 176, 34
High Courts09 Sept 1997
Smt. Chandarbai Gaikwad and another Vs The State of Maharashtra and others
Bombay High Court · (1998) 2 BomCR 572 : (1998) 2 MhLj 725 : (1998) 2 MhLj 724
Bombay Village Panchayats Act, 1958 — Section 30, 35, 39Constitution of India, 1950 — Article 243
High Courts09 Sept 1997
Sandhya alias Supriya Kulkarni and another Vs The Union of India and another
Bombay High Court · AIR 1998 Bom 228 : (1998) 1 ALLMR 699 : (1998) 3 BomCR 9 : (1998) 1 BOMLR 30 : (1999) 1 DMC 143 : (1998) 1 MhLj 740
Constitution of India, 1950 — Article 13, 14, 21Hindu Adoptions and Maintenance Act, 1956 — Section 11