High Courts16 Oct 1992
R.K. Rubin Proprietor Trans Continental Vs Union of India
Bombay High Court · (1993) 1 BomCR 535 : (1993) ECR 161 : (1993) 63 ELT 222
Customs House Agents Licensing Regulations, 1984 — Regulation 8, 9
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 10 of 41
High Courts16 Oct 1992Allowed
Ishwar Piraj Kalpatri and others Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 152
Constitution of India, 1950 — Article 20, 20(3), 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Oct 1992Dismissed
The State of Maharashtra and Another Vs Mangali Dewaiyya Pupalla
Bombay High Court · (1993) 1 BomCR 115 : (1993) 95 BOMLR 947 : (1994) MhLj 487 : (1994) MhLj 483
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts16 Oct 1992
Gurudas Balkrishna Vs Chief Judicial Magistrate, Panaji-goa
Bombay High Court · (1993) 2 BomCR 27 : (1993) 95 BOMLR 60 : (1994) CriLJ 444 : (1993) 2 MhLj 1082 : (1993) MhLj 1082
Criminal Procedure Code, 1973 (CrPC) — Section 162, 200, 202Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts16 Oct 1992
Commissioner of Income Tax Vs Paul Brothers
Bombay High Court · (1995) 216 ITR 548
Income Tax Act, 1961 — Section 263, 80HH, 80J
High Courts16 Oct 1992
New Reshma Dyeing Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 65 ELT 11
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Constitution of India, 1950 — Article 141, 226
High Courts16 Oct 1992
Rahimtulla Khan Vs Commissioner of Police Gr. Bom. and Others
Bombay High Court · (1993) 1 BomCR 377
High Courts15 Oct 1992
Sharadchandra Motiramji Balpande, Assistant Cashier, Government Milk Scheme Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 120
Penal Code, 1860 (IPC) — Section 109, 201, 204, 409, 419Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts15 Oct 1992Dismissed
Radheshyam Hardeo Nimodiya Vs Court Receiver, High Court and Others
Bombay High Court · (1993) 2 BomCR 137 : (1993) MhLj 727
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts15 Oct 1992Allowed
Nusaram Sambhaji Parishe Vs Baba and Another
Bombay High Court · (1992) 94 BOMLR 642
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Oct 1992
Commissioner Of Income Tax Vs Nagpur Hotel Owners Association
Bombay High Court · (1994) 209 ITR 441
Income Tax Act, 1961 — Section 10(21), 10(23), 11, 11(1), 11(2)
High Courts15 Oct 1992
Bajaj Tempo Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 112 CTR 131 : (1994) 207 ITR 1017
High Courts15 Oct 1992
M.G. Thatte Vs State of Maharashtra
Bombay High Court · (1993) 2 BomCR 237 : (1993) 95 BOMLR 365 : (1993) CriLJ 2878
Penal Code, 1860 (IPC) — Section 161
High Courts15 Oct 1992Dismissed
Ambrushi Govind Sawant Vs Smt. Prabhawatibai Shankarrao Zebduke and Others
Bombay High Court · (1992) 94 BOMLR 554
High Courts14 Oct 1992
Commissioner of Income Tax Vs Mirza Ataullaha Baig and another
Bombay High Court · (1993) 202 ITR 291
Income Tax Act, 1961 — Section 295(4), 32
High Courts14 Oct 1992Allowed
Shankar Mohaniraj Ghotankar Vs State of Maharashtra
Bombay High Court · (1993) MhLj 53
Penal Code, 1860 (IPC) — Section 161, 165, 323, 504, 506Prevention of Corruption Act, 1988 — Section 5(2), 5(l)(d)
High Courts14 Oct 1992Dismissed
Bhalchandra Shrikrishana Vaidya and Another Vs Smt. Saraswatibai Vinayak Mande and Another
Bombay High Court · (1992) 94 BOMLR 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts14 Oct 1992
Christopher Philips Cardoz Vs The State of Maharashtra
Bombay High Court · (1993) 1 BomCR 380
Penal Code, 1860 (IPC) — Section 300, 304
High Courts14 Oct 1992
Bihari Sanwalsingh Lulla Vs The Municipal Corporation of the City of Thane and others
Bombay High Court · AIR 1993 Bom 155 : (1993) 1 BomCR 660 : (1992) 94 BOMLR 716 : (1992) 2 MhLj 1559
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66Maharashtra Municipalities Act, 1965 — Section 156(3)
High Courts14 Oct 1992Allowed
Bihari Sanwalsingh Lulla Vs Municipal Corporation of The City of Thane and Others
Bombay High Court · (1992) MhLj 1559
Maharashtra Municipalities Act, 1965 — Section 156(3)