High Courts16 Apr 1991
Himmat Patil Vs Mangala and Another
Bombay High Court · (1992) 2 BomCR 194
Criminal Procedure Code, 1973 (CrPC) — Section 97
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 28 of 42
High Courts15 Apr 1991
Prakash Chandumal Khatri and another Vs Suresh Pahilajrai Makhija and another
Bombay High Court · (1992) 2 ACC 471 : (1992) ACJ 369 : AIR 1991 Bom 365 : (1991) 93 BLJR 397 : (1991) 1 MhLj 34
General Clauses Act, 1897 — Section 6(6)Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140(2), 144
High Courts12 Apr 1991
Ramniklal and Co. Vs Wallace Flour Mills Co. Ltd. and other cases
Bombay High Court · (1993) 78 CompCas 546
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 14, 15, 16, 17, 17(1)
High Courts12 Apr 1991
Commissioner of Income Tax Vs Amarchand B. Doshi
Bombay High Court · (1992) 194 ITR 56
Income Tax Act, 1961 — Section 45, 48, 52, 52(2), 64
High Courts12 Apr 1991
J.B. Advani and Co. P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 193 ITR 781
Finance Act, 1966 — Section 2(5)
High Courts12 Apr 1991
Panalal Silk Mills Pvt. Ltd Vs Commissioner of Income Tax
Bombay High Court · (1992) 194 ITR 270 : (1991) 59 TAXMAN 221
Income Tax Act, 1961 — Section 23, 23(1), 24(1)
High Courts12 Apr 1991
M/s. Ramniklal and Co. and others Vs The Wallace Flour Mills Co. Ltd., Company
Bombay High Court · AIR 1992 Bom 207
Companies Act, 1956 — Section 442, 466Income Tax Act, 1961 — Section 269UL(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 14, 15, 16, 17, 18
High Courts12 Apr 1991
Pandurang Shenphadu Pawar Vs Laxman Bhagaji Bhise and Others
Bombay High Court · (1992) 1 BomCR 651
Constitution of India, 1950 — Article 226
High Courts11 Apr 1991
Naresh Thakurdas Mehra Vs Union of India and others
Bombay High Court · (1991) 2 BomCR 182 : (1991) 93 BOMLR 764 : (1991) 2 MhLj 1478
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 14, 19, 21, 22, 226Foreign Exchange Regulation Act, 1973 — Section 8, 9
High Courts11 Apr 1991
Commissioner of Wealth-tax Vs Poonamchand D. Shah and others
Bombay High Court · (1992) 197 ITR 276
Wealth Tax Act, 1957 — Section 35, 5(1)
High Courts11 Apr 1991
Murlidhar Bhaiyaji Kapgate and others Vs Krishna Jairamji Meshram and others
Bombay High Court · (1991) MhLj 897
Constitution of India, 1950 — Article 226
High Courts11 Apr 1991
Commissioner of Income Tax Vs Empire Dyeing and Manufacturing Co. Ltd. Empire Dyeing and Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 96 CTR 108 : (1991) 192 ITR 245
Income Tax Act, 1961 — Section 260(1), 40A(5), 40A(7)
High Courts11 Apr 1991
Vishwanath Mahadev Karkhanis Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 565 : (1991) CriLJ 3146 : (1991) 2 MhLj 1040
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 73
High Courts11 Apr 1991Dismissed
Satish J. Mehta and Others Vs The State of Maharashtra
Bombay High Court · (1991) 63 FLR 908 : (1995) 3 LLJ 820
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(18), 32, 39, 48(1)
High Courts11 Apr 1991Partly Allowed
Mahadeo Narayan Sakhare and Others Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 516
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1991
Shree Nirmal Commercial Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 96 CTR 54
Income Tax Act, 1961 — Section 22, 23, 28
High Courts10 Apr 1991
State of Maharashtra Vs Akhtar Hussain Rehaman Moson
Bombay High Court · (1993) 49 ECR 207 : (1991) 55 ELT 327
Customs Act, 1962 — Section 108, 110, 111, 123, 135
High Courts10 Apr 1991
Ritakiran Danmik Kajmir and others Vs City of Nagpur Municipal Corporation, Nagpur
Bombay High Court · (1991) MhLj 797
High Courts09 Apr 1991
State of Maharashtra Vs Chandraprakash Keshavdeo Shinghaniya and others
Bombay High Court · (1991) CriLJ 3187
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 197, 34, 420
High Courts09 Apr 1991
Laxman Gulunjkar Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 178 : (1991) 93 BOMLR 861 : (1991) 1 MhLj 943
Essential Commodities Act, 1955 — Section 17, 3, 7