High Courts13 Oct 1992Allowed
Dnyanoba Vithoba Thigle Vs Ashok Eknath Saste and others
Bombay High Court · (1993) MhLj 1304
Criminal Procedure Code, 1973 (CrPC) — Section 220, 313
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 11 of 41
High Courts13 Oct 1992
Commissioner of Income Tax Vs J.K. Chemicals Ltd.
Bombay High Court · (1994) 207 ITR 985
Income Tax Act, 1961 — Section 28, 36, 37
High Courts12 Oct 1992
Commissioner of Income Tax Vs Central Provinces Manganese Ore Co. Ltd.
Bombay High Court · (1995) 79 TAXMAN 350
Income Tax Act, 1961 — Section 256(1), 36(1)(a), 36(1)(ii)
High Courts12 Oct 1992
Commissioner of Income Tax Vs Late B.M. Pandya [By Legal Heir Sohanlal B Pandya]
Bombay High Court · (1995) 214 ITR 471
Income Tax Act, 1961 — Section 16
High Courts12 Oct 1992
In Re: Anthony Fernandes and Others
Bombay High Court · (1993) 1 BomCR 580
Civil Procedure Code, 1908 (CPC) — Section 2(4)Succession Act, 1925 — Section 2, 390
High Courts09 Oct 1992
Commissioner of Income Tax Vs Electro Metallurgical Works (P.) Ltd.
Bombay High Court · (1994) 207 ITR 494
Income Tax Act, 1961 — Section 32, 33, 43, 43(3)
High Courts09 Oct 1992
Kukreja Agencies Vs Commissioner of Income Tax
Bombay High Court · (1993) 202 ITR 257
Income Tax Act, 1961 — Section 143, 144, 170, 182, 183
High Courts09 Oct 1992
Commissioner of Income Tax Vs Dr. Rodhan H. Shroff
Bombay High Court · (1994) 207 ITR 957
Income Tax Act, 1961 — Section 2(24), 280, 280A, 280B(6), 280C
High Courts09 Oct 1992
INDUSTRIAL CREDIT and INVESTMENT CORPORATION OF INDIA LTD. Vs FOURTH INCOME TAX OFFICER.
Bombay High Court · (1993) 47 TTJ 401
Income Tax Act, 1961 — Section 10(14)
High Courts09 Oct 1992Dismissed
Panjikaran Paulose Joseph and Others Vs Mrs. Kusum Vithal Patil and Another
Bombay High Court · (1993) ACJ 242 : (1993) 2 BomCR 62 : (1993) MhLj 1135
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 135Motor Vehicles Act, 1939 — Section 110
High Courts09 Oct 1992
Commissioner of Income Tax Vs Zell-ate Limited
Bombay High Court · (1992) 10 BOM CK 0031
Income Tax Act, 1961 — Section 28, 80J
High Courts09 Oct 1992
Commissioner of Income Tax Vs Grauer and Well (India) Ltd.
Bombay High Court · (1993) 112 CTR 174
Income Tax Act, 1961 — Section 28, 40A(7)
High Courts09 Oct 1992
Commissioner of Income Tax Vs P.B. Hathiramani
Bombay High Court · (1994) 207 ITR 483
Income Tax Act, 1961 — Section 2(43), 22(1), 221, 271(1)
High Courts09 Oct 1992Allowed
Popat Shankar Sonawane Vs State of Maharashtra
Bombay High Court · (1993) MhLj 359
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts09 Oct 1992
COMMISSIONER OF INCOME TAX Vs GRAUER and WELL (INDIA) LTD.
Bombay High Court · (1993) 112 CTR 174
Income Tax Act, 1961 — Section 40A(7)
High Courts08 Oct 1992
Walchand and Co. Pvt. Ltd Vs Commissioner of Income Tax
Bombay High Court · (1993) 95 BOMLR 62 : (1993) 204 ITR 146
Income Tax Act, 1961 — Section 2(22)
High Courts08 Oct 1992
Sau. Sheela and another Vs Subhash and another
Bombay High Court · (1993) 95 BOMLR 843 : (1993) CriLJ 848 : (1993) 2 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 13A
High Courts07 Oct 1992
Babu Magbul Shaikh Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 309 : (1993) CriLJ 2808 : (1993) 2 MhLj 1118
Penal Code, 1860 (IPC) — Section 324
High Courts07 Oct 1992Dismissed
Shri Francisco Almeida Vs The Board of Trustees of the Port of Mormugao and Others
Bombay High Court · (1993) 2 BomCR 191
Constitution of India, 1950 — Article 19(1), 226Major Port Trusts Act, 1963 — Section 124
High Courts07 Oct 1992
Smt. Anjanabai Kothare and others Vs Smt. Jaswantibai Parekh and another
Bombay High Court · AIR 1993 Bom 134 : (1994) 1 BomCR 253 : (1993) 1 MhLj 523
Limitation Act, 1963 — Article 144, 64, 65, 27