COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,408 of 3,665

High Courts03 Mar 1997

ASSISTANT COMMISSIONER OF INCOME TAX Vs NARANG HOTELS and RESORTS (P) LTD. NARANG HOTELS and RESORTS (P) LTD. v. ITO. (C.O. NO. 835/BOM/1990; ASST. YR. 1986-87).

Bombay High Court · (1998) 60 TTJ 524

Income Tax Act, 1961 — Section 2(1B)

High Courts28 Feb 1997

Mrs. Olga T. Desouza Vs Commissioner of Income Tax

Bombay High Court · (1997) 4 ALLMR 102 : (1997) 228 ITR 409

Income Tax Act, 1961 — Section 28, 45, 53, 54

High Courts27 Feb 1997

Hameed Jaffery Vs Commissioner of Income Tax

Bombay High Court · (1998) 145 CTR 291

Income Tax Act, 1961 — Section 28, 53, 54

High Courts27 Feb 1997Allowed

Vasant @ Roshan Sogaji Bhosale Vs State of Maharashtra

Bombay High Court · (1997) 02 BOM CK 0073

Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 390, 395, 397, 411

High Courts27 Feb 1997

Anant Vasudeo Koshe and Others Vs The Special Land Acquisition Officer

Bombay High Court · (1998) 100 BOMLR 188

Land Acquisition Act, 1894 — Section 18, 23, 28, 4

High Courts27 Feb 1997

Hameed Jaffery Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1997) 3 ALLMR 589 : (1998) 4 BomCR 404 : (1997) 227 ITR 724 : (1998) 1 MhLj 294

Income Tax Act, 1961 — Section 256(1), 54

High Courts27 Feb 1997Allowed

Gopal Dattaraya Chapahlkar Vs Shri Govind Yeshwant Borkar and Others

Bombay High Court · (1997) 99 BOMLR 52

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 23Constitution of India, 1950 — Article 227

High Courts26 Feb 1997Dismissed

Shri Shridhar and Baba Keshav Phadke and Others Vs Shri Shivram and Bal Keshav

Bombay High Court · (1997) 99 BOMLR 744

Civil Procedure Code, 1908 (CPC) — Section 21, 99Succession Act, 1925 — Section 264, 265, 285, 287, 288

High Courts26 Feb 1997Dismissed

Shri Shamrao Dinanath Bhatte Vs Smt. Sulochana Divakar Parkar and Others

Bombay High Court · (1997) 99 BOMLR 411

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28

High Courts26 Feb 1997Dismissed

Pandurang Maruti Patil and Others Vs Ganesh Hari Dharmadhikari and Others

Bombay High Court · (1997) 99 BOMLR 705(1)

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 15A, 16Constitution of India, 1950 — Article 227

High Courts25 Feb 1997

Managing Director, Bombay Film Laboratory Ltd. Vs Vasule. L.G. and Another

Bombay High Court · (1997) 3 BomCR 585 : (1998) 1 LLJ 208 : (1997) 2 MhLj 386

Industrial Disputes Act, 1947 — Section 2, 25F, 33, 33(2)Payment of Gratuity Act, 1972 — Section 4(2)

High Courts25 Feb 1997Dismissed

The State of Maharashtra Vs Abbas Ismail Shaikh

Bombay High Court · (1998) 100 BOMLR 740

Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7

High Courts25 Feb 1997Allowed

Smt. Shantidevi Omprakash Sharma Vs Shri Gulab Mahabal Tiwari

Bombay High Court · (1998) 100 BOMLR 193

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227

High Courts25 Feb 1997Dismissed

Vithal Sopan Raut Vs Shri Vishnu Raoji Raut and Others

Bombay High Court · (1997) 99 BOMLR 43

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227

High Courts25 Feb 1997

State of Maharashtra Vs Suresh Nivrutti Bhusarre and others

Bombay High Court · (1998) BomCR(Cri) 51 : (1999) CriLJ 895

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 378, 417Evidence Act, 1872 — Section 3, 45, 8Penal Code, 1860 (IPC) — Section 134, 342, 376

High Courts25 Feb 1997Allowed

Hasan Ali and Another Vs The Collector and Others

Bombay High Court · (1997) 4 BomCR 281 : (1997) 2 MhLj 588

Constitution of India, 1950 — Article 226, 243ZGMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 21, 51, 51(3A), 51(5)

High Courts24 Feb 1997

State of Maharashtra Vs Bhanudas Sommanna Sangolkar

Bombay High Court · (1997) BomCR(Cri) 678 : (1997) CriLJ 3205

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts24 Feb 1997

National Sports Club of India and Others Vs Nandlal Dwarkadas Chhabria and Others

Bombay High Court · (1998) 1 ALLMR 236 : (1997) 3 BomCR 565 : (1998) 2 CivCC 169 : (1998) 1 MhLj 134

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, 9Limitation Act, 1963 — Article 113, 58National Sports Club of India Rules — Rule 12, 22, 27, 6

High Courts24 Feb 1997

Uttam Corporation Vs Commissioner of Income Tax

Bombay High Court · (1997) 95 TAXMAN 552

Income Tax Act, 1961 — Section 80HHC(2)(a)

High Courts24 Feb 1997

Rajendra Manikrao Bonde Vs Tata Engineering and Locomotive Co. Ltd., Pune and Another

Bombay High Court · (1997) 02 BOM CK 0044

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 24