High Courts20 Nov 1991
Commissioner of Gift-tax Vs Madhurkumar Bajaj
Bombay High Court · (1995) 211 ITR 519
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 5 of 42
High Courts20 Nov 1991
Vasu Dhondi Sutar Vs Ganpati Dhondi Sutar and Another
Bombay High Court · (1991) 4 BomCR 685
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 29, 32G, 70BBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9
High Courts20 Nov 1991
Commissioner of Income Tax Vs Rajesh Steel Industries
Bombay High Court · (1995) 211 ITR 548
Income Tax Act, 1961 — Section 72
High Courts20 Nov 1991Allowed
Shantabai Parshuram Mule and Others Vs Sharda Prasadsingh and Others
Bombay High Court · (1992) 2 ACC 677 : (1992) ACJ 270 : (1991) MhLj 1542
Employees Compensation Act, 1923 — Section 10, 3, 8
High Courts20 Nov 1991
Koron Business Systems Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 48
Central Excises and Salt Act, 1944 — Section 4
High Courts20 Nov 1991
Ambalal Punamchand Rashamwala Vs State of Maharashtra and another
Bombay High Court · (1992) CriLJ 2373
High Courts18 Nov 1991
Commissioner of Wealth-tax Vs Ramakrishna Bajaj (Huf)
Bombay High Court · (1992) 196 ITR 340
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1), 27(3), 29(1), 46
High Courts18 Nov 1991Allowed
Lachmanna Malanna Alurwar Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (1992) 94 BOMLR 612 : (1992) MhLj 1139
Constitution of India, 1950 — Article 227, 342Maharashtra Land Revenue Code, 1966 — Section 2, 3, 36
High Courts16 Nov 1991Allowed
Pushpa Chunawalla (Mrs.) and Another Vs Jagjitsingh Chawla
Bombay High Court · (1991) 4 BomCR 19 : (1992) 94 BOMLR 895
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AConstitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Nov 1991
Eruch Rustom Irani Vs Limji Kaikashroo Pandey
Bombay High Court · (1993) 1 BomCR 340 : (1992) 94 BOMLR 351 : (1992) MhLj 1198
Bombay High Court (Original Side) Rules, 1980 — Rule 401, 402Civil Procedure Code, 1908 (CPC) — Section 148A
High Courts15 Nov 1991Allowed
Kunwarjee Jivraj Lodhaya and Others Vs Bhagchand Motilal Raka and Another
Bombay High Court · (1992) 2 BomCR 110 : (1992) 94 BOMLR 900
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 202(2), 204
High Courts15 Nov 1991
Bashnurbi Vs Divisional Accounts Officer, M.G. South Central Railway
Bombay High Court · (1991) 93 BOMLR 1012 : (1992) 2 LLJ 391 : (1992) 1 MhLj 14
Administrative Tribunals Act, 1985 — Section 14, 3
High Courts15 Nov 1991
Smt. Kallawwa Shattu Patil and Others Vs Yallappa Parashram Patil and Others
Bombay High Court · (1992) 2 BomCR 178 : (1991) 93 BOMLR 973
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OMaharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 8
High Courts15 Nov 1991
Sadiq Ftehally Vs Union of India
Bombay High Court · (1992) 41 ECR 591 : (1992) 58 ELT 200
Customs Act, 1962 — Section 108
High Courts14 Nov 1991Dismissed
Ladlesaheb Shah Ahmed Sayyed Vs Arifulasha Kadari Dargah Trust, Solapur
Bombay High Court · (1991) MhLj 1572
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)(a), 12(3)(b)Constitution of India, 1950 — Article 227
High Courts14 Nov 1991Allowed
Anusayabai and Others Vs Union of India (UOI) and Another
Bombay High Court · (1993) ACJ 528
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Nov 1991Allowed
Ismail Gafoor Sarang Abbas Husain Sarang and Another Vs Ismail Gafoor Sarang
Bombay High Court · (1991) 4 BomCR 419
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 25
High Courts14 Nov 1991
Anusayabai Lande Vs Union of India (UOI) and Another
Bombay High Court · (1991) 93 BOMLR 590
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 5
High Courts14 Nov 1991
Ladlesaheb Shah Ahmed Sayyed Vs Arifulasha Kadari Dargah Trust
Bombay High Court · AIR 1992 Bom 222 : (1991) 4 BomCR 354 : (1991) 2 MhLj 1572
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts14 Nov 1991
Bhagirathibai (since deceased) by the Executors of her will Vs Om Prakash Bodhraj Kohli and Others
Bombay High Court · (1991) 4 BomCR 296
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AContempt of Courts Act, 1971 — Section 22