High Courts25 Sept 1997
The State of Maharashtra Vs Dayanand Tukaram Raut and others
Bombay High Court · (1998) CriLJ 1333
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 310, 482
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,385 of 3,665
High Courts25 Sept 1997
State of Maharashtra Vs Dayanand Tukaram Raut and others
Bombay High Court · (1998) 5 BomCR 724 : (1998) 1 MhLj 565
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 310, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts24 Sept 1997
Viniyog Parivar Trust and another Vs Union of India and others
Bombay High Court · AIR 1998 Bom 71 : (1997) 4 ALLMR 489 : (1998) 4 BomCR 418 : (1998) 1 MhLj 484
Prevention of Cruelty to Animals Act, 1960 — Section 11, 3
High Courts24 Sept 1997
Uttam Sambha Deshmukh and others Vs Yamunabai Bhoyar and others
Bombay High Court · (1998) 3 ALLMR 625 : (1998) 4 BomCR 441 : (1998) 3 BOMLR 625 : (1998) 2 MhLj 144
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120A, 124, 125, 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2
High Courts24 Sept 1997
Commissioner of Income Tax Vs Mrs. Ratanbai N.K. Dubhash
Bombay High Court · (1998) 146 CTR 450 : (1998) 230 ITR 495 : (1998) 2 MhLj 16 : (1998) 100 TAXMAN 458
Income Tax Act, 1961 — Section 139(5), 143, 143(3), 144, 144B
High Courts24 Sept 1997
Vishnu Govarya Jadhav Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 49
Evidence Act, 1872 — Section 27, 3, 45, 8Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 84
High Courts24 Sept 1997
Bafna Charitable Trust Vs Commissioner of Income Tax
Bombay High Court · (1998) 146 CTR 532 : (1998) 230 ITR 864 : (1998) 101 TAXMAN 244
Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 2(14), 2(47)
High Courts24 Sept 1997
Mrs. Ndukwe Onuohe Vs Assistant Collector of Customs AIU, Bombay and another
Bombay High Court · (1998) BomCR(Cri) 575 : (1998) 101 ELT 17 : (1998) 1 MhLj 435
Criminal Procedure Code, 1973 (CrPC) — Section 100(3)Customs Act, 1962 — Section 108, 135Evidence Act, 1872 — Section 24, 25, 26, 27, 28
High Courts24 Sept 1997
Ndukwe Onuohe Vs Assistant Collector of Customs - Aiu, Bombay
Bombay High Court · (1998) 101 ELT 17 : (1998) 1 MhLj 435 : (1998) 4 RCR(Criminal) 221
Customs Act, 1962 — Section 108, 135
High Courts24 Sept 1997Dismissed
Chowgule and Co. Pvt. Ltd. Vs Oriental Insurance Co. Ltd. and Others
Bombay High Court · (1998) 1 ACC 526 : (1999) ACJ 257
Motor Vehicles Act, 1939 — Section 94, 95
High Courts23 Sept 1997
Vishnu Sitaram Patil Vs Gopal Avaba Asurlekar, since deceased by his heirs and others
Bombay High Court · (1998) 2 ALLMR 587 : (1998) 2 BomCR 635 : (1998) 1 MhLj 49
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32Constitution of India, 1950 — Article 227
High Courts23 Sept 1997
Shetkari Sahakari Sakhar Karkhana Ltd. Vs S.B. Shete, Presiding Officer, First Labour Court, Solapur and Others
Bombay High Court · (1998) 2 LLJ 477
Bombay Industrial Relations Act, 1946 — Section 42Industrial Disputes Act, 1947 — Section 33
High Courts23 Sept 1997
The Jalgaon District Central Co-operative Bank Ltd. and another Vs The Maharashtra State Co-operative Bank Ltd. and others
Bombay High Court · (1998) 2 ALLMR 439 : (1998) 2 BomCR 514
High Courts23 Sept 1997
Momin Abdul Rashid Vs Patil Vilas Raghunath and others
Bombay High Court · (1998) 2 BomCR 618
Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10(5), 21(10), 51(5)
High Courts23 Sept 1997
The State of Maharashtra Vs Rajesh alias Kaka Madanlal Soni and others
Bombay High Court · (1998) 1 ALLMR 420 : (1998) BomCR(Cri) 245
Arms Act, 1959 — Section 25, 27(3), 3Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 366Evidence Act, 1872 — Section 3, 8, 9
High Courts23 Sept 1997
Shetkari Sahakari Sakhar Karkhana Ltd. Vs S.B. Shete, Presiding Officer First Labour Court and others
Bombay High Court · (1998) 2 ALLMR 517 : (1998) 2 BomCR 52 : (1998) 79 FLR 272 : (1998) 1 MhLj 729
Bombay Industrial Relations Act, 1946 — Section 114, 30, 35, 42Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33
High Courts22 Sept 1997
M/s Bharat Bijlee Ltd. Vs V.K. Srivastava, Commissioner of Income Tax and others
Bombay High Court · (1998) 2 BomCR 274 : (1998) 230 ITR 76
Income Tax Act, 1961 — Section 140Income Tax Act, 1984 — Section 263Income Tax Rules, 1962 — Rule 40
High Courts22 Sept 1997
Bharat Bijlee Ltd. Vs V. K. Srivastava, Commissioner of Income Tax and Others
Bombay High Court · (1998) 3 ALLMR 329
Income Tax Act, 1961 — Section 140A, 143, 144, 147, 154
High Courts22 Sept 1997
BHARAT BIJLEE LTD. Vs V. K. SRIVASTAVA, COMMISSIONER OF INCOME TAX and Others
Bombay High Court · (1998) 146 CTR 817
Taxation Laws (Amendment) Act, 1984 — Section 215(3)
High Courts19 Sept 1997
Maharashtra State Electricity Board Vs State of Maharashtra
Bombay High Court · (1998) 4 BomCR 423 : (1998) 1 MhLj 47
Electricity (Supply) Act, 1948 — Section 5