COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 33 of 44

High Courts26 Mar 1997

Chandrakant Damodar Kale Vs Nagpur Improvement Trust and Another

Bombay High Court · (1997) 3 ALLMR 346 : (1997) 4 BomCR 607 : (1997) 3 BOMLR 210 : (1997) 3 MhLj 30

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4, 5, 8(20), 8(25), 8(5)

High Courts25 Mar 1997

Pratap Bhaskar Chandan Vs R.D. Tyagi and Others

Bombay High Court · (1997) 99 BOMLR 324

Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3

High Courts21 Mar 1997

Colaba Central Co-operative Consumers'' Wholesale and Retail Stores Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 229 ITR 209

Income Tax Act, 1961 — Section 257, 28, 37, 37(1), 4

High Courts21 Mar 1997

Standard Mills Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1997) 142 CTR 16 : (1998) 229 ITR 366 : (1998) 100 TAXMAN 535

Income Tax Act, 1961 — Section 37(1), 43B

High Courts21 Mar 1997Allowed

Vasant Waman Aher Vs Shri Kalu Jana Gaveet and Others

Bombay High Court · (1998) 2 ACC 183 : (1998) ACJ 268 : (1997) 3 ALLMR 230 : (1997) 4 BomCR 467 : (1997) 3 MhLj 6

Central Motor Vehicles Rules, 1989 — Rule 118Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 165, 166

High Courts21 Mar 1997

Smt. Chandrabhaga Pundurang Ranjane Vs Shri R.H. Mendoca, Commissioner of Police, Thane and other

Bombay High Court · (1998) BomCR(Cri) 134 : (1997) 3 MhLj 74

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 11, 3(1)

High Courts21 Mar 1997

COLABA CENTRAL CO-OPERATIVE CONSUMERS WHOLESALE and RETAIL STORES LTD. Vs COMMISSIONER OF INCOME TAX.

Bombay High Court · (1997) 142 CTR 394

Income Tax Act, 1961 — Section 256(1)

High Courts20 Mar 1997

Anant Sadashiv Chandwandkar Vs District Judge and Disciplinary Authority, District Court, Thane and Others

Bombay High Court · (1997) 3 ALLMR 340 : (1997) 3 BomCR 171 : (1997) 3 BOMLR 545 : (1997) 3 MhLj 302

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 20(2), 23

High Courts20 Mar 1997Allowed

Savita Arun Kadu Vs Arun Ranganath Kadu

Bombay High Court · (1999) 1 DMC 102

Hindu Marriage Act, 1955 — Section 13(1)

High Courts20 Mar 1997

Dattu Balu Sargar Vs The Docks Manager, Bombay Port Trust and another

Bombay High Court · (1998) 1 BomCR 99

Constitution of India, 1950 — Article 21, 226, 227Evidence Act, 1872 — Section 3

High Courts20 Mar 1997Allowed

Krishna Yeshwant Narale Vs Lakkawwa Kamble

Bombay High Court · (1997) 99 BOMLR 97

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25

High Courts20 Mar 1997

The Oriental Insurance Co. Ltd. Vs Nabilal Mahiboob Nadaf and Others

Bombay High Court · (1998) 100 BOMLR 175

Motor Vehicles Act, 1988 — Section 110A, 92(A)

High Courts19 Mar 1997Dismissed

Smt. Gracyamma Johny Vs The Management of Versova Welfare Association High School and Junior College and Others

Bombay High Court · (1998) 1 ALLMR 386 : (1997) 4 BomCR 600 : (1997) 2 MhLj 684

Constitution of India, 1950 — Article 16(1), 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(9), 4Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 5, 9

High Courts19 Mar 1997

Krishnakant Narayan Patil Vs Sudhakar Ambedkar, Commissioner of Police and Others

Bombay High Court · (1997) 99 BOMLR 253

Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 14, 3, 8

High Courts19 Mar 1997Dismissed

Sanjay Mahavirprasad Jain Vs Mrs. Vrishali Jain

Bombay High Court · (1997) 4 BomCR 299 : (1997) 2 DMC 543 : (1997) 2 MhLj 264

Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 9

High Courts19 Mar 1997

M/s. Kotak Mahendra Finance Limited Vs M/s. Deve Paints Limited

Bombay High Court · AIR 1997 Bom 401 : (1997) 3 ALLMR 678 : (1997) 4 BomCR 229 : (1997) 3 BOMLR 233 : (1997) 3 MhLj 326

Companies Act, 1956 — Section 16, 17, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 27Sick Industrial Companies (Special Provisions) Amendment Act, 1993 — Section 22(1)

High Courts19 Mar 1997

Kosan Industries Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1997) 70 ECR 507

Central Excises and Salt Act, 1944 — Section 35F

High Courts19 Mar 1997Dismissed

Narayan Ramchandra Bogare and Others Vs Ratanlal Chutan Walmiki and Others

Bombay High Court · (1997) 99 BOMLR 305

Civil Procedure Code, 1908 (CPC) — Section 110, 79

High Courts17 Mar 1997Partly Allowed

Kiril Fine Art and Others Vs The Maharashtra State Financial Corporation

Bombay High Court · AIR 1998 Bom 207 : (1997) 2 MhLj 348

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20State Financial Corporations Act, 1951 — Section 31, 31(1)

High Courts16 Mar 1997Allowed

Minocher Dinshaw Irani Vs Keki Rustomji Irani and Others

Bombay High Court · (1998) 2 DMC 298

Guardians and Wards Act, 1890 — Section 25