High Courts27 Feb 1997
Hameed Jaffery Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1997) 3 ALLMR 589 : (1998) 4 BomCR 404 : (1997) 227 ITR 724 : (1998) 1 MhLj 294
Income Tax Act, 1961 — Section 256(1), 54
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 36 of 44
High Courts27 Feb 1997Allowed
Gopal Dattaraya Chapahlkar Vs Shri Govind Yeshwant Borkar and Others
Bombay High Court · (1997) 99 BOMLR 52
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 23Constitution of India, 1950 — Article 227
High Courts26 Feb 1997Dismissed
Shri Shridhar and Baba Keshav Phadke and Others Vs Shri Shivram and Bal Keshav
Bombay High Court · (1997) 99 BOMLR 744
Civil Procedure Code, 1908 (CPC) — Section 21, 99Succession Act, 1925 — Section 264, 265, 285, 287, 288
High Courts26 Feb 1997Dismissed
Shri Shamrao Dinanath Bhatte Vs Smt. Sulochana Divakar Parkar and Others
Bombay High Court · (1997) 99 BOMLR 411
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts26 Feb 1997Dismissed
Pandurang Maruti Patil and Others Vs Ganesh Hari Dharmadhikari and Others
Bombay High Court · (1997) 99 BOMLR 705(1)
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 15A, 16Constitution of India, 1950 — Article 227
High Courts25 Feb 1997
Managing Director, Bombay Film Laboratory Ltd. Vs Vasule. L.G. and Another
Bombay High Court · (1997) 3 BomCR 585 : (1998) 1 LLJ 208 : (1997) 2 MhLj 386
Industrial Disputes Act, 1947 — Section 2, 25F, 33, 33(2)Payment of Gratuity Act, 1972 — Section 4(2)
High Courts25 Feb 1997Dismissed
The State of Maharashtra Vs Abbas Ismail Shaikh
Bombay High Court · (1998) 100 BOMLR 740
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts25 Feb 1997Allowed
Smt. Shantidevi Omprakash Sharma Vs Shri Gulab Mahabal Tiwari
Bombay High Court · (1998) 100 BOMLR 193
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts25 Feb 1997Dismissed
Vithal Sopan Raut Vs Shri Vishnu Raoji Raut and Others
Bombay High Court · (1997) 99 BOMLR 43
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts25 Feb 1997
State of Maharashtra Vs Suresh Nivrutti Bhusarre and others
Bombay High Court · (1998) BomCR(Cri) 51 : (1999) CriLJ 895
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 378, 417Evidence Act, 1872 — Section 3, 45, 8Penal Code, 1860 (IPC) — Section 134, 342, 376
High Courts25 Feb 1997Allowed
Hasan Ali and Another Vs The Collector and Others
Bombay High Court · (1997) 4 BomCR 281 : (1997) 2 MhLj 588
Constitution of India, 1950 — Article 226, 243ZGMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 21, 51, 51(3A), 51(5)
High Courts24 Feb 1997
State of Maharashtra Vs Bhanudas Sommanna Sangolkar
Bombay High Court · (1997) BomCR(Cri) 678 : (1997) CriLJ 3205
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Feb 1997
National Sports Club of India and Others Vs Nandlal Dwarkadas Chhabria and Others
Bombay High Court · (1998) 1 ALLMR 236 : (1997) 3 BomCR 565 : (1998) 2 CivCC 169 : (1998) 1 MhLj 134
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, 9Limitation Act, 1963 — Article 113, 58National Sports Club of India Rules — Rule 12, 22, 27, 6
High Courts24 Feb 1997
Uttam Corporation Vs Commissioner of Income Tax
Bombay High Court · (1997) 95 TAXMAN 552
Income Tax Act, 1961 — Section 80HHC(2)(a)
High Courts24 Feb 1997
Rajendra Manikrao Bonde Vs Tata Engineering and Locomotive Co. Ltd., Pune and Another
Bombay High Court · (1997) 02 BOM CK 0044
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 24
High Courts24 Feb 1997Dismissed
Kalavati Dinkar Adsule and Others Vs Rajaram Shidu Ghatge
Bombay High Court · (1997) 3 ALLMR 140 : (1997) 4 BomCR 346 : (1998) 1 CivCC 469 : (1997) 3 MhLj 802
Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 57, 63
High Courts24 Feb 1997
Ghamaji Nana Bansode Vs Smt. Asha Ghamaji Bansode
Bombay High Court · (1999) 1 DMC 381
Hindu Marriage Act, 1955 — Section 28
High Courts24 Feb 1997
Smt. Jayabai Vs Smt. Hemlata Hiralal and Others
Bombay High Court · (1997) 99 BOMLR 513
Constitution of India, 1950 — Article 227
High Courts21 Feb 1997
State of Maharashtra Vs Uttam Karbhari Dhage and another
Bombay High Court · (1997) BomCR(Cri) 670 : (1997) CriLJ 2513
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts21 Feb 1997Allowed
Mukund Limited Vs Shri Gajanan Shantaram Sakre and Others
Bombay High Court · (1997) 99 BOMLR 407
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 229Penal Code, 1860 (IPC) — Section 109, 34, 351, 381, 408