High Courts25 Sept 1992
Barium Chemicals Ltd. Vs Union of India.
Bombay High Court · (1993) 63 ELT 209
Central Excises and Salt Act, 1944 — Section 4Customs Act, 1962 — Section 15, 15(1), 159, 25, 25(1)
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 13 of 41
High Courts25 Sept 1992
Commissioner of Income Tax Vs Dilip Singh Sardarsingh Bagga
Bombay High Court · (1993) 201 ITR 995
Income Tax Act, 1961 — Section 32, 33
High Courts25 Sept 1992Allowed
Abdul Hamid Ismail Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 235
Penal Code, 1860 (IPC) — Section 163, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(2)
High Courts25 Sept 1992
State of Maharashtra Vs Annarkhan Sulemankhan Musalman
Bombay High Court · (1993) 2 ACC 28
Motor Vehicles Act, 1939 — Section 123, 42
High Courts25 Sept 1992
Commissioner of Income Tax Vs Yavatmal Co-operative Ginning and Pressing Factory Limited
Bombay High Court · (1993) 203 ITR 874
Income Tax Act, 1961 — Section 32A, 80HH, 80HHA
High Courts25 Sept 1992
Commissioner of Income Tax Vs Dhable, Bobde Parose, Kale, Lute and Choudhari
Bombay High Court · (1993) 202 ITR 98
Income Tax Act, 1961 — Section 10(1), 2, 2(1), 2(14), 2(1A)
High Courts25 Sept 1992
Transport and Dock Workers Union Vs Bombay Stevedores Association and another
Bombay High Court · (1993) 1 LLJ 338
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 1992
Bombay Cloth Syndicate Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 210
Income Tax Act, 1961 — Section 119, 119(1), 131(3), 139(5), 271
High Courts25 Sept 1992
State of Maharashtra Vs Anarkhan Sulemankhan Musalman
Bombay High Court · AIR 1993 Bom 251 : (1992) 3 BomCR 735
Motor Vehicles Act, 1939 — Section 123, 42
High Courts24 Sept 1992
Dattatrey Giri Vs The State of Maharashtra and another
Bombay High Court · (1993) CriLJ 2181 : (1993) 3 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 61, 62, 63Hindu Marriage Act, 1955 — Section 13
High Courts24 Sept 1992Allowed
Smt. Sonali Vilas Ghag Vs The State of Maharashtra and Others
Bombay High Court · (1995) 1 BomCR 211 : (1993) MhLj 1432
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8
High Courts23 Sept 1992
State of Maharashtra Vs R.A. Khan, Chief Jdl. Magistrate Gadchiroli, Contemnor
Bombay High Court · (1993) 1 BomCR 118 : (1993) CriLJ 816
Contempt of Courts Act, 1971 — Section 15Penal Code, 1860 (IPC) — Section 34, 354, 376, 377
High Courts23 Sept 1992Dismissed
Nitin Sapkal Vs State of Maharashtra
Bombay High Court · (1996) 5 BomCR 373
Constitution of India, 1950 — Article 14, 15, 226Evidence Act, 1872 — Section 115
High Courts23 Sept 1992
M/s. Mahavir KHandsari Sugar Mill and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · AIR 1993 Bom 279 : (1993) 1 BomCR 331 : (1993) 1 MhLj 544
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 74Electricity Act, 1910 — Section 24
High Courts23 Sept 1992
Commissioner of Income Tax Vs Vijaya Hirasa Kalamkar (Huf)
Bombay High Court · (1998) 229 ITR 772
Disclosure of Income and Wealth Act, 1976 — Section 3, 3(1), 8(1), 8(2)Income Tax Act, 1961 — Section 139, 139(1), 184, 212
High Courts22 Sept 1992
Bombay Pipe Traders Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 363
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139, 139(1), 148, 182, 183
High Courts22 Sept 1992Allowed
Shivchalappa Gurumortyappa Loni Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 268 : (1993) 3 RCR(Criminal) 49
Criminal Procedure Code, 1973 (CrPC) — Section 294Prevention of Corruption Act, 1988 — Section 13(1), 7
High Courts22 Sept 1992
Cartier International B.V. Ltd. Co. Vs Ramesh Kumar Sawhney and others
Bombay High Court · (1992) 09 BOM CK 0034
Trade and Merchandise Marks Act, 1958 — Section 12
High Courts22 Sept 1992
Star Industrial and Textile Enterprises Ltd. Vs Som Datt Builders P. Ltd. and Others
Bombay High Court · (1993) 1 BomCR 173 : (1993) 95 BOMLR 941
Arbitration Act, 1940 — Section 2, 28
High Courts21 Sept 1992
Hyundai Heavy Industries Company Limited Vs D.C. Pant and others
Bombay High Court · (1993) 204 ITR 113
Income Tax Act, 1961 — Section 226(3)