AIR 2000 BOMBAY 474 ::(2000) 4 AllMR 389 (BOM) ::2000 (3) BomCR 813 ::2000 (4) Mah LJ 228 ::2000 (3) Bom LR 408 ::2000 Bom LR 3 408

Bombay High Court

Hon'ble Judge(s): H. L. Gokhale , J

Bombay Court-fees Act (36 of 1959) , S.46— Notification under D/- 1-10-1994 as amended by Notification D/- 23-3-2000 - Payment of Court-fee - Exemption to woman litigants - When can be granted. The Notification dated 23rd March 2000 will not restrict and/or govern and/or control the exemption granted by the earlier Notification of 1-10-1994 with regard to payment of Court-fees to women litigants provided those are suits filed by women litigants in their personal capacity. The suits filed by them as directors of companies or as partners of firms will not make them eligible to get the exemption in the pending matters. As far as the applicability of the Notification of 1-10-1994 is concerned, it will continue to apply to the suits which are already filed and which are pending in the High Court though subject to the above, namely that those suits which are filed by women directors of companies or women partners of partnership firms will not make them eligible for exemption under the Notification. Thus the exemption would be granted normally to all the women litigants who have filed their suits in the High Court in their personal capacity and which are pending in objection before the Prothonotary and Senior Master, subject to the exceptions stated above. In those cases, where however for reasons to be recorded, the Prothonotary takes the view that the women litig....