High Courts27 Mar 1997
Snp Shipping Services Pvt. Ltd. and Others Vs Kara Mara Shipping Co. Ltd and Others
Bombay High Court · (1997) 4 ALLMR 590 : (1997) 99 BOMLR 651
MERCHANT SHIPPING ACT, 1958 — Section 2, 3, 352, 352C, 352D
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,405 of 3,665
High Courts27 Mar 1997Allowed
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Kashinath Jairam Rahate and Another
Bombay High Court · (1997) 4 ALLMR 158 : (1997) 4 BomCR 217 : (1997) 3 MhLj 171
Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2, 4(1)
High Courts27 Mar 1997
Pandurang Dagadu Parte Vs Ramchandra Baburao Hirve and Others
Bombay High Court · AIR 1997 Bom 387 : (1997) 3 ALLMR 578 : (1997) 3 BomCR 161 : (1997) 2 MhLj 759
Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3Maharashtra Municipal Authority Members Disqualification Act, 1986 — Section 2, 3(2)
High Courts27 Mar 1997Allowed
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Kashinath Jairam Rahate and Others
Bombay High Court · (1997) 99 BOMLR 471
Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2, 4
High Courts26 Mar 1997
Muljimal N. Raghuvanshi Vs Commissioner of Income Tax
Bombay High Court · (1997) 142 CTR 480 : (1997) 225 ITR 586
Income Tax Act, 1961 — Section 147, 148, 28
High Courts26 Mar 1997
Salgaonkar Mining Industries Vs Commissioner of Income Tax
Bombay High Court · (1998) 144 CTR 651 : (1997) 228 ITR 183
Income Tax Act, 1961 — Section 144B
High Courts26 Mar 1997
Dayaram Chandramohan Kanswal Vs The Inspector of Police, Kapurbawdi Police Station and another
Bombay High Court · (1998) BomCR(Cri) 95 : (1997) CriLJ 2713
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 113Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498
High Courts26 Mar 1997
Chandrakant Damodar Kale Vs Nagpur Improvement Trust and Another
Bombay High Court · (1997) 3 ALLMR 346 : (1997) 4 BomCR 607 : (1997) 3 BOMLR 210 : (1997) 3 MhLj 30
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4, 5, 8(20), 8(25), 8(5)
High Courts25 Mar 1997
Pratap Bhaskar Chandan Vs R.D. Tyagi and Others
Bombay High Court · (1997) 99 BOMLR 324
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3
High Courts21 Mar 1997
Colaba Central Co-operative Consumers'' Wholesale and Retail Stores Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1998) 229 ITR 209
Income Tax Act, 1961 — Section 257, 28, 37, 37(1), 4
High Courts21 Mar 1997
Standard Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1997) 142 CTR 16 : (1998) 229 ITR 366 : (1998) 100 TAXMAN 535
Income Tax Act, 1961 — Section 37(1), 43B
High Courts21 Mar 1997Allowed
Vasant Waman Aher Vs Shri Kalu Jana Gaveet and Others
Bombay High Court · (1998) 2 ACC 183 : (1998) ACJ 268 : (1997) 3 ALLMR 230 : (1997) 4 BomCR 467 : (1997) 3 MhLj 6
Central Motor Vehicles Rules, 1989 — Rule 118Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 165, 166
High Courts21 Mar 1997
Smt. Chandrabhaga Pundurang Ranjane Vs Shri R.H. Mendoca, Commissioner of Police, Thane and other
Bombay High Court · (1998) BomCR(Cri) 134 : (1997) 3 MhLj 74
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 11, 3(1)
High Courts21 Mar 1997
COLABA CENTRAL CO-OPERATIVE CONSUMERS WHOLESALE and RETAIL STORES LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1997) 142 CTR 394
Income Tax Act, 1961 — Section 256(1)
High Courts20 Mar 1997
Anant Sadashiv Chandwandkar Vs District Judge and Disciplinary Authority, District Court, Thane and Others
Bombay High Court · (1997) 3 ALLMR 340 : (1997) 3 BomCR 171 : (1997) 3 BOMLR 545 : (1997) 3 MhLj 302
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 20(2), 23
High Courts20 Mar 1997Allowed
Savita Arun Kadu Vs Arun Ranganath Kadu
Bombay High Court · (1999) 1 DMC 102
Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Mar 1997
Dattu Balu Sargar Vs The Docks Manager, Bombay Port Trust and another
Bombay High Court · (1998) 1 BomCR 99
Constitution of India, 1950 — Article 21, 226, 227Evidence Act, 1872 — Section 3
High Courts20 Mar 1997Allowed
Krishna Yeshwant Narale Vs Lakkawwa Kamble
Bombay High Court · (1997) 99 BOMLR 97
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
High Courts20 Mar 1997
The Oriental Insurance Co. Ltd. Vs Nabilal Mahiboob Nadaf and Others
Bombay High Court · (1998) 100 BOMLR 175
Motor Vehicles Act, 1988 — Section 110A, 92(A)
High Courts19 Mar 1997Dismissed
Smt. Gracyamma Johny Vs The Management of Versova Welfare Association High School and Junior College and Others
Bombay High Court · (1998) 1 ALLMR 386 : (1997) 4 BomCR 600 : (1997) 2 MhLj 684
Constitution of India, 1950 — Article 16(1), 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(9), 4Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 5, 9