COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 32 of 44

High Courts02 Apr 1997

Canara Bank and Shri Chandrakant P. Gavas and Others Vs Metallica Inds. Ltd. and Another

Bombay High Court · AIR 1997 Bom 296 : (1997) 4 BomCR 518 : (2000) 100 CompCas 316 : (1997) 3 MhLj 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1

High Courts02 Apr 1997Allowed

Ramanbhai B. Patel and Others Vs S.R. Sharma and Another

Bombay High Court · (1997) 99 BOMLR 438 : (1997) 2 MhLj 629

Prevention of Food Adulteration Act, 1954 — Section 1

High Courts02 Apr 1997

Prakash Patil Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 BomCR 84 : (1998) 1 MhLj 43

Bombay Village Panchayats Act, 1958 — Section 35(3A)Constitution of India, 1950 — Article 226

High Courts02 Apr 1997

Arun Digamber Varangaonkar Vs M/s. Kharpe Gruth Udyog and others

Bombay High Court · AIR 1997 Bom 299 : (1997) 4 BomCR 494 : (1997) 2 BOMLR 630 : (1997) 2 MhLj 773 : (1998) 1 RCR(Criminal) 423

Copyright Act, 1957 — Section 62

High Courts02 Apr 1997Dismissed

Harbanslal Malhotra and Sons Ltd. Vs Vidyut Metallics Ltd.

Bombay High Court · (1997) 99 BOMLR 636

Constitution of India, 1950 — Article 227

High Courts01 Apr 1997

Andrey Kolatukhin Vs State of Maharashtra and Another

Bombay High Court · (1997) 99 BOMLR 675

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3

High Courts31 Mar 1997

Tractor Engineers Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1997) 228 ITR 531 : (1998) 1 MhLj 537

Income Tax Act, 1961 — Section 2(31), 2(32), 28, 40

High Courts31 Mar 1997

M/s. Lalchand Manakchand and sons Vs M/s. Vijay Enterprises and others

Bombay High Court · (1998) 1 BomCR 374 : (1998) 4 BOMLR 480 : (1998) 1 MhLj 202

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 1, 18Partnership Act, 1932 — Section 45

High Courts29 Mar 1997

All India Federation of Tax Practitioners and Another Vs Union of India and Others

Bombay High Court · (1997) 4 ALLMR 709 : (1997) 228 ITR 68

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 64, 65, 66, 67, 68

High Courts28 Mar 1997

Commissioner of Income Tax Vs D.P. Malhotra

Bombay High Court · (1997) 03 BOM CK 0063

Income Tax Act, 1961 — Section 10, 10(10AA)

High Courts28 Mar 1997

ALL INDIA FEDERATION OF TAX PRACTITIONERS and Another Vs UNION OF INDIA and Others

Bombay High Court · (1997) 141 CTR 603

Finance Act, 1997 — Section 64, 78

High Courts27 Mar 1997

B. Subhash Vs Sanjha Jansatta and Others

Bombay High Court · AIR 1998 Bom 244 : (1997) 3 ALLMR 219 : (1997) 2 CivCC 258 : (1997) 2 MhLj 679 : (1997) 4 RCR(Civil) 499

Limitation Act, 1963 — Article 75, 12, 12(2), 12(3), 12(4)

High Courts27 Mar 1997

Snp Shipping Services Pvt. Ltd. and Others Vs Kara Mara Shipping Co. Ltd and Others

Bombay High Court · (1997) 4 ALLMR 590 : (1997) 99 BOMLR 651

MERCHANT SHIPPING ACT, 1958 — Section 2, 3, 352, 352C, 352D

High Courts27 Mar 1997Allowed

The Divisional Controller, Maharashtra State Road Transport Corporation Vs Kashinath Jairam Rahate and Another

Bombay High Court · (1997) 4 ALLMR 158 : (1997) 4 BomCR 217 : (1997) 3 MhLj 171

Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2, 4(1)

High Courts27 Mar 1997

Pandurang Dagadu Parte Vs Ramchandra Baburao Hirve and Others

Bombay High Court · AIR 1997 Bom 387 : (1997) 3 ALLMR 578 : (1997) 3 BomCR 161 : (1997) 2 MhLj 759

Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3Maharashtra Municipal Authority Members Disqualification Act, 1986 — Section 2, 3(2)

High Courts27 Mar 1997

Imam Bashir Pathan Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 556

Evidence Act, 1872 — Section 3, 32, 45, 61, 8Penal Code, 1860 (IPC) — Section 302, 498

High Courts27 Mar 1997Allowed

The Divisional Controller, Maharashtra State Road Transport Corporation Vs Kashinath Jairam Rahate and Others

Bombay High Court · (1997) 99 BOMLR 471

Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2, 4

High Courts26 Mar 1997

Muljimal N. Raghuvanshi Vs Commissioner of Income Tax

Bombay High Court · (1997) 142 CTR 480 : (1997) 225 ITR 586

Income Tax Act, 1961 — Section 147, 148, 28

High Courts26 Mar 1997

Salgaonkar Mining Industries Vs Commissioner of Income Tax

Bombay High Court · (1998) 144 CTR 651 : (1997) 228 ITR 183

Income Tax Act, 1961 — Section 144B

High Courts26 Mar 1997

Dayaram Chandramohan Kanswal Vs The Inspector of Police, Kapurbawdi Police Station and another

Bombay High Court · (1998) BomCR(Cri) 95 : (1997) CriLJ 2713

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 113Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498