COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 4 of 44

High Courts04 Dec 1997

Ashok Tubes and another Vs Steel Industries of India

Bombay High Court · (1998) 2 ALLMR 292 : (1998) 5 BomCR 305 : (1998) 1 BOMLR 179 : (1998) 1 MhLj 700

Arbitration Act, 1940 — Section 16(1), 30, 33Civil Procedure Code, 1908 (CPC) — Section 151Finance Act, 1949 — Section 35

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High Courts04 Dec 1997

Ashok Tubes and Another Vs Steel Industries of India

Bombay High Court · (1998) 1 MhLj 700

Arbitration Act, 1940 — Section 16, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 35

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High Courts04 Dec 1997

Ashok Industries Vs Steel Indutries of India

Bombay High Court · (1998) 100 BOMLR 179

Arbitration Act, 1940 — Section 16, 30, 33, 34, 41Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts04 Dec 1997

Manikraj Devraj Moharkar Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 663 : (1998) 1 BOMLR 653

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165Evidence Act, 1872 — Section 3, 45, 47, 61Penal Code, 1860 (IPC) — Section 255, 260, 261, 268, 34

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High Courts03 Dec 1997

Commissioner of Income Tax Vs Kuipers Tiesto

Bombay High Court · (1998) 1 MhLj 653

Income Tax Act, 1961 — Section 10(6)(A), 10(6)(I), 263(1), 28

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High Courts03 Dec 1997

Diwan Rahul Nanda Vs Nitish G. Kotak and others

Bombay High Court · (1998) 2 ALLMR 415 : (1998) 2 BomCR 787 : (2000) 241 ITR 596 : (1998) 3 MhLj 35

Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Contract Act, 1872 — Section 65

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High Courts03 Dec 1997

Commissioner of Income Tax, Bombay Vs Kuipers Tiesto

Bombay High Court · (1998) 4 BomCR 411 : (1998) 146 CTR 685 : (1998) 230 ITR 128 : (1998) 98 TAXMAN 358

Companies Act, 1956 — Section 200Income Tax Act, 1961 — Section 10(6), 256(1), 263(1)

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High Courts03 Dec 1997

Mohd. Ismail Mohd. Qasim Vs Khurshid Ahmed Khan

Bombay High Court · (1998) 3 ALLMR 24 : (1998) 2 BomCR 834

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts02 Dec 1997

Dr. Satnam Ahuja Vs State of Maharashtra and others

Bombay High Court · (1998) 3 MhLj 245

Prevention of Cruelty to Animals Act, 1960 — Section 35(2)

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High Courts02 Dec 1997

Dr. Satnam Ahuja Vs The State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 43 : (1998) CriLJ 1952 : (1998) 3 MhLj 245

Bombay Police Act, 1951 — Section 73, 74, 75Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Prevention of Cruelty to Animals Act, 1960 — Section 11, 35

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High Courts02 Dec 1997

Smt. Asha Anil Patil Vs Shri Madan Rajaram Bagwe and others

Bombay High Court · (1998) 1 ALLMR 680 : (1998) 3 BomCR 657

Bombay Municipal Corporation Act, 1888 — Section 62Constitution of India, 1950 — Article 226

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High Courts01 Dec 1997

D. D. Jagdale and 215 ors. Vs Bajaj Auto Ltd. and Another

Bombay High Court · (1997) 12 BOM CK 0064

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High Courts01 Dec 1997

Yashwant Prabhakar Kamble Vs Prasad Narhari Karanjkar and others

Bombay High Court · (1998) 1 ALLMR 693 : (1998) 2 BomCR 446 : (1998) 1 MhLj 541

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts01 Dec 1997

Shri Bhagwatsingh Gaud Vs State of Goa

Bombay High Court · (1998) BomCR(Cri) 485

Evidence Act, 1872 — Section 3, 59, 8, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 57

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High Courts28 Nov 1997

Prem Kisanchand Pahuja and others Vs The University of Mumbai

Bombay High Court · (1998) 1 ALLMR 275 : (1998) 2 BomCR 273

Constitution of India, 1950 — Article 226

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High Courts28 Nov 1997

The State of Maharashtra Vs Ashok Nandlal Kela and others

Bombay High Court · (1998) BomCR(Cri) 426

Criminal Procedure Code, 1973 (CrPC) — Section 227, 378Income Tax Act, 1961 — Section 132(4)Penal Code, 1860 (IPC) — Section 181, 191, 193

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High Courts28 Nov 1997

Peter Diplinger Vs State of Goa

Bombay High Court · (1998) BomCR(Cri) 491 : (1998) 3 RCR(Criminal) 810

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 59, 61, 8, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

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High Courts28 Nov 1997

Kutbuddin Riyazuddin Shaikh Vs Subhash Rangnath Wadane

Bombay High Court · (1998) 3 ALLMR 19 : (1998) 2 BomCR 818

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22

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High Courts28 Nov 1997

Shah Rukh Khan Vs The State of Maharashtra and another

Bombay High Court · (1998) 3 BomCR 110 : (1998) BomCR(Cri) 615 : (1998) 2 CivCC 516 : (1998) 2 MhLj 472

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 197

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High Courts27 Nov 1997Dismissed

Harsharansingh Pratapsingh Gujral and Others Vs Lokhandwala Builders Ltd. and Others

Bombay High Court · (1998) 1 ALLMR 560 : (1998) 1 BomCR 516

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7ASpecific Relief Act, 1963 — Section 20, 38

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