High Courts29 Jul 1997Dismissed
All India Federation of Tax Practitioners Vs Union of India
Bombay High Court · (1997) 93 TAXMAN 737
Constitution of India, 1950 — Article 134A, 14, 226Finance Act, 1997 — Section 64, 65, 66, 67, 68
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 20 of 44
High Courts28 Jul 1997
Commissioner of Income Tax Vs D.P. Malhotra
Bombay High Court · (1998) 229 ITR 394 : (1997) 3 MhLj 903 : (1998) 98 TAXMAN 138
Income Tax Act, 1961 — Section 10(10AA)
High Courts28 Jul 1997
Commissioner of Income Tax Vs Hind Filters Pvt. Ltd.
Bombay High Court · (1998) 145 CTR 459 : (1998) 234 ITR 207
Income Tax Act, 1961 — Section 263, 28, 32A
High Courts28 Jul 1997
Mahipati Krishna Karande and others Vs State of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 592
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235, 394Evidence Act, 1872 — Section 27, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 304, 324, 326, 34
High Courts25 Jul 1997
Kirloskar Pneumatic Co. Ltd. Vs Union of India
Bombay High Court · (1999) 105 ELT 277
Customs Act, 1962 — Section 27
High Courts24 Jul 1997
National Textiles Corpn. (S.M.) Ltd. Vs Girdharisingh Pratapsingh and others
Bombay High Court · (1998) 1 BomCR 407 : (1997) 3 MhLj 456
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25Payment of Gratuity Act, 1972 — Section 14, 7
High Courts24 Jul 1997
Smt. Ranjana Vinodkumar Kejriwal Vs Shri Vinod Kumar Kejriwal
Bombay High Court · AIR 1997 Bom 300 : (1997) 3 ALLMR 633 : (1998) 1 BomCR 268 : (1997) 2 DMC 523
Hindu Marriage Act, 1955 — Section 11, 24, 5(1)Penal Code, 1860 (IPC) — Section 114, 420, 493, 495, 496
High Courts24 Jul 1997
Bapusaheb Abdulsaheb Mutawali Vs Mohiddin Gulam Dastagir Mumtaj and others
Bombay High Court · (1998) 2 BomCR 45 : (1998) 1 MhLj 34
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts24 Jul 1997Dismissed
Ismail Shaikh Gulam Abbas Kothari and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 508
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 4, 48, 6, 9Maharashtra Land Revenue Code, 1966 — Section 256, 45
High Courts23 Jul 1997
Shri Babu Parasu Kaikadi since deceased through his legal heirs and representatives and others Vs Babu Alias Shivling Mahadeo Jangam
Bombay High Court · (1998) 3 ALLMR 819 : (1998) 2 BomCR 673 : (1998) 3 MhLj 19
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1958 — Section 32(1B)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 19, 20, 23, 29(1)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2
High Courts23 Jul 1997
Kinetic Engineering Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 143 CTR 419 : (1998) 233 ITR 762
Income Tax Act, 1961 — Section 37(1)
High Courts23 Jul 1997
Shree Services Vs Union of India and Others
Bombay High Court · (1997) 73 ECR 30 : (1998) 98 ELT 47
Constitution of India, 1950 — Article 226
High Courts23 Jul 1997
Orkay Silk Mills Ltd. Vs Union of India
Bombay High Court · (1997) 72 ECR 809 : (1998) 98 ELT 310
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 27
High Courts23 Jul 1997
Abdul Haque Umar Khan Vs The Estate Manager-II, Bombay Housing and Area Development Board and another
Bombay High Court · (1998) 2 ALLMR 750 : (1998) 1 BomCR 246
Constitution of India, 1950 — Article 14, 226Maharashtra Housing and Area Development Act, 1976 — Section 2(4), 66
High Courts23 Jul 1997
Mahar Spinning Mills Ltd. and Another Vs Union of India and Others
Bombay High Court · (1997) 73 ECR 31
High Courts23 Jul 1997
Ravindra Ramchandra Kamble Vs State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 688 : (1998) 1 BOMLR 481
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 323, 376, 506
High Courts22 Jul 1997Allowed
Tata Engineering and Locomotive Company Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1997) 07 BOM CK 0079
Bombay Sales Tax Act, 1959 — Section 15A, 15A1, 42Central Sales Tax Act, 1956 — Section 6Constitution of India, 1950 — Article 14, 18(1), 19, 19(1), 19(1)(g)
High Courts22 Jul 1997
Smt. Hansa Dattatraya Moodaliar and others Vs The Pune Municipal Corporation and others
Bombay High Court · (1998) 2 BomCR 647 : (1998) 3 MhLj 10
Bombay Provincial Municipal Corporations Act, 1949 — Section 45Constitution of India, 1950 — Article 226, 227Maharashtra Regional and Town Planning Act, 1966 — Section 26, 51
High Courts22 Jul 1997
Metro Exporters Pvt. Ltd. Vs Union of India and Others
Bombay High Court · (1997) 72 ECR 811 : (1997) 96 ELT 246
Constitution of India, 1950 — Article 226
High Courts21 Jul 1997
Bombay Gas Public Ltd. Co. Vs Narayan Sabaji Sarmalkar and Others
Bombay High Court · (1998) 80 FLR 856
Industrial Disputes Act, 1947 — Section 33Payment of Bonus Act, 1965 — Section 36