High Courts12 Nov 1997
Commissioner of Income Tax Vs Orkay Silk Mills Pvt. Ltd.
Bombay High Court · (1998) 147 CTR 168 : (1998) 230 ITR 108
Income Tax Act, 1961 — Section 104, 104(4), 108, 28
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 7 of 44
High Courts12 Nov 1997
Sanjay Sales Corporation Vs Sunderbai Daga and others
Bombay High Court · (1998) 1 ALLMR 776 : (1998) 2 BomCR 775 : (1998) 1 MhLj 504
Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 108
High Courts12 Nov 1997
Joseph Alfonso Vs State
Bombay High Court · (1998) 5 BomCR 577
Evidence Act, 1872 — Section 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 342, 376
High Courts11 Nov 1997
Commissioner of Income Tax Vs Western India Pharmaceutical Services Pvt. Ltd.
Bombay High Court · (1998) 148 CTR 573 : (1998) 230 ITR 96
Income Tax Act, 1961 — Section 28
High Courts11 Nov 1997Allowed
Pappu @ Jethanand Laxmichand Tolani Vs C.D. Singh and Others
Bombay High Court · (1998) 100 BOMLR 35
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226, 32Customs Act, 1962 — Section 108
High Courts11 Nov 1997
M/s. Savita Sadi Centre and others Vs Bank of Baroda
Bombay High Court · AIR 1998 Bom 231 : (1998) 1 ALLMR 78 : (1998) 2 BomCR 532
Limitation Act, 1963 — Section 14, 5
High Courts11 Nov 1997
Nircon Developers Pvt. Ltd. and others Vs Zohrabai Fakhruddin and others
Bombay High Court · (1998) 2 ALLMR 246 : (1998) 1 BomCR 153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10Income Tax Act, 1961 — Section 269UC, 269UL, 276, 277, 296UC
High Courts07 Nov 1997
The Mapusa Urban Co-operative Bank Ltd. and another Vs Shri G.S. Patil and others
Bombay High Court · (1998) 1 ALLMR 761 : (1998) 4 BomCR 100
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts07 Nov 1997
Laxman Bala Surve and others Vs M/s. Pesh Builders
Bombay High Court · (1998) 1 ALLMR 724 : (1998) 3 BomCR 755
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 36, 37Contract Act, 1872 — Section 32, 38, 39Specific Relief Act, 1963 — Section 28, 41
High Courts07 Nov 1997
Smt. Satya Sahu and others Vs M/s. Vidarbha Distillers and others
Bombay High Court · AIR 1998 Bom 210 : (1998) 1 ALLMR 601 : (1998) 2 BomCR 627 : (1998) 3 BOMLR 340 : (1998) 2 CivCC 270 : (1998) 1 MhLj 789
Arbitration Act, 1940 — Section 8(1)Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14
High Courts06 Nov 1997
A-one Cement Concrete Works Vs Regional Provident Fund Commissioner, Pune
Bombay High Court · (1998) 3 ALLMR 193 : (1998) 4 BomCR 163
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts06 Nov 1997
Shri Bhaguji Bayaji Pokale and others Vs Shri Kantilal Baban Gunjawate and others
Bombay High Court · AIR 1998 Bom 114 : (1998) 1 ALLMR 536 : (1998) 3 BomCR 5 : (1998) 1 CivCC 629 : (1998) 1 MhLj 276
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 64, 65, 3Transfer of Property Act, 1882 — Section 5, 8
High Courts06 Nov 1997
Executive Engineer, Mah. State Electricity Board, Kolhapur Vs Pandurang Ganapati Shenvi
Bombay High Court · (1997) 11 BOM CK 0035
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts05 Nov 1997
Neptune Wires Private Ltd. Vs Precision Shears and Knives Pvt. Ltd.
Bombay High Court · (1998) 3 ALLMR 71 : (1998) 4 BomCR 406 : (1998) 2 MhLj 58
Arbitration Act, 1940 — Section 10, 20, 8, 9
High Courts05 Nov 1997
Shivprasad Shankarlal Pardeshi, since deceased by his heirs Vs Leelabai Badrinarayan Kalwar since deceased by her heirs and others
Bombay High Court · AIR 1998 Bom 131 : (1998) 1 ALLMR 393 : (1998) 2 BomCR 744 : (1998) 1 BOMLR 822 : (1998) 1 MhLj 444
Bombay Public Trusts Act, 1950 — Section 19, 70, 72(1), 72(4)Civil Procedure Code, 1908 (CPC) — Section 100, 4, 96Evidence Act, 1872 — Section 3, 59, 61
High Courts05 Nov 1997
Pramod Yadav Vs The State of Maharashtra and others
Bombay High Court · (1998) 2 BomCR 815
Constitution of India, 1950 — Article 14, 15
High Courts05 Nov 1997
Neptune Wires Pvt. Ltd. Vs Precision Shears and Knives Pvt. Ltd.
Bombay High Court · (1998) 3 ALLMR 71 : (1998) 4 BomCR 406 : (1998) 2 MhLj 58
Arbitration Act, 1940 — Section 10, 20, 3, 35, 8
High Courts04 Nov 1997
Itc Limited Vs Holbud Limited and Others
Bombay High Court · (1998) 2 ALLMR 268 : (1997) 99 BOMLR 755 : (1998) 3 MhLj 267
High Courts04 Nov 1997
Noor Mohammed Yusuf Nakade Vs Alisaheb Mohamed Mukadam
Bombay High Court · (1998) 1 ALLMR 541 : (1998) 2 BomCR 614 : (1998) 2 MhLj 210
Bombay Khoti Abolition Act, 1949 — Section 3, 4Specific Relief Act, 1963 — Section 34, 37
High Courts03 Nov 1997
Rajesh Jagiamba Awasthi Vs State
Bombay High Court · (1998) 5 BomCR 766
Evidence Act, 1872 — Section 3, 45, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50