High Courts20 Jan 1997Allowed
Irene Fernandes Vs Neo Pharma (Pvt.) Ltd.
Bombay High Court · (1997) 99 BOMLR 633
Equal Remuneration Act, 1976 — Section 1, 10, 11, 12, 2Industrial Disputes Act, 1947 — Section 33C
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 42 of 44
High Courts20 Jan 1997Dismissed
Mohmad Ismail H. Husain Kumathe Vs Abdul Bashir Husensaheb Waddo
Bombay High Court · (1997) 99 BOMLR 726
Constitution of India, 1950 — Article 227
High Courts20 Jan 1997Allowed
Anandrao Ganpatrao Belkhode and others Vs Azizul Haq Hazi Abdul Bari deceased by L.Rs. and others
Bombay High Court · (1997) 01 BOM CK 0011
Civil Procedure Code, 1908 (CPC) — Section 144, 145, 151, 47, 54Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 85
High Courts17 Jan 1997
Sunderlal Daga (Decd.) and another (Through Lrs) Vs Tax Recovery Officer and others
Bombay High Court · (1997) 225 ITR 10 : (1997) 93 TAXMAN 97
Income Tax Act, 1961 — Section 222, 230A, 281
High Courts17 Jan 1997
Kesar Sugar Works Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 01 BOM CK 0045
Income Tax Act, 1961 — Section 36(1)
High Courts16 Jan 1997Allowed
Suresh Vadilal Vyas Vs The Union of India (UOI) and Others
Bombay High Court · (1997) 2 BomCR 488
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 21, 22(5)General Clauses Act, 1897 — Section 21
High Courts16 Jan 1997
Rafiq Abdul Karim Merchant Vs Rajendra Singh, Secretary to Govt. of Maharashtra
Bombay High Court · (1997) 01 BOM CK 0066
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts16 Jan 1997Dismissed
The State of Maharashtra Vs Shivaji Shivram Tambe and Another
Bombay High Court · (1997) 3 ALLMR 332 : (1997) BomCR(Cri) 897 : (1997) 99 BOMLR 539
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Jan 1997
Aps Star Industries Ltd. and Others Vs Star Textile Engineering Employees Union and Others
Bombay High Court · (1997) 75 FLR 906 : (1997) 1 LLJ 1059
Industrial Disputes Act, 1947 — Section 2, 22, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts16 Jan 1997
Central Bank of India Vs M/s. Multi Block Private Ltd. and others
Bombay High Court · AIR 1997 Bom 109
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 133, 134, 135, 139, 141
High Courts16 Jan 1997
CNA Exports (Pvt.) Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1997) 73 ECR 32
High Courts15 Jan 1997
Commissioner of Income Tax Vs Reliance Industries Ltd.
Bombay High Court · (1997) 01 BOM CK 0082
Income Tax Act, 1961 — Section 256(2), 43A, 43A(2)
High Courts15 Jan 1997
Vasant Ramkrishna Bhide Vs Board of Trustees of the Port
Bombay High Court · (1998) 80 FLR 881 : (1999) 1 LLJ 939
High Courts15 Jan 1997
Commissioner of Income Tax Vs Cement Allocation and Co-ordinating Organisation
Bombay High Court · (1997) 141 CTR 241
Income Tax Act, 1961 — Section 258
High Courts15 Jan 1997
Janabai Ranu Patole and another Vs State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 397 : (1997) CriLJ 2062
Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 464, 464(1)Evidence Act, 1872 — Section 114, 32Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts15 Jan 1997
Vasant Ramkrishna Bhide Vs Board of Trustees of Port
Bombay High Court · (1998) 80 FLR 881 : (1999) 1 LLJ 939
High Courts15 Jan 1997
COMMISSIONER OF INCOME TAX Vs CEMENT ALLOCATION and CO-ORDINATING ORGANISATION.
Bombay High Court · (1997) 141 CTR 241
High Courts14 Jan 1997Dismissed
M. Kumaran Vs Kum. Reshma
Bombay High Court · (1997) 99 BOMLR 337
Evidence Act, 1872 — Section 112
High Courts14 Jan 1997
Sahdeo Ragho Jethe Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 385
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 304
High Courts14 Jan 1997
Rameshkumar Balkishan Cibal Vs State of Maharashtra and others
Bombay High Court · (1998) BomCR(Cri) 599
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84Customs Act, 1962 — Section 108