High Courts21 Sept 1992Dismissed
Pradeep Kantilal Shroff Vs Khorshed Kersap Aga and Another
Bombay High Court · (1993) 1 BomCR 292 : (1993) 95 BOMLR 964
Succession Act, 1925 — Section 2
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 14 of 41
High Courts18 Sept 1992
Sohrab Vakil (Lt. Col.) and another Vs B.G. Pimple and another
Bombay High Court · (1992) MhLj 1498
Constitution of India, 1950 — Article 226
High Courts18 Sept 1992
Jayshree Raghuvir Balgi Vs Gokuldas Sheshgiri Prabhu
Bombay High Court · (1993) 1 BomCR 230
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 218
High Courts18 Sept 1992Allowed
Sakharam Trymbak Patil Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 134
Prevention of Corruption Act, 1947 — Section 6(1)
High Courts18 Sept 1992Allowed
Alax Fernandes Vs State and Another
Bombay High Court · (1993) 2 BomCR 55 : (1993) 95 BOMLR 404
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts18 Sept 1992
Lt. Col. Sohrab Vakil and Another Vs B.G. Pimple, Junior Legal Assistant ''A'' Ward, Bombay Municipal Corporation and Another
Bombay High Court · (1993) 1 BomCR 297 : (1992) 94 BOMLR 725
Bombay Municipal Corporation Act, 1888 — Section 3, 394(1)
High Courts18 Sept 1992
In The Matter of Reference Made by H.S. Ghare, Additional Sessions Judge, Bombay
Bombay High Court · (1993) CriLJ 1573 : (1993) 1 MhLj 827
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 482
High Courts18 Sept 1992
Walvis Flour Mills Co. Pvt. Ltd., In Re.
Bombay High Court · (1993) 76 CompCas 376
Companies Act, 1956 — Section 25, 391, 392, 393, 394
High Courts18 Sept 1992
Sharad R. Khanna and Others Vs Industrial Credit and Investment Corp. of India Ltd. and Others
Bombay High Court · (1993) 1 BomCR 546
Bombay Insolvency Rules, 1910 — Rule 52B(5)Contract Act, 1872 — Section 132, 140Presidency Towns Insolvency Act, 1909 — Section 12(2), 2, 9(2), 9(5)
High Courts17 Sept 1992
B. Malani and Co. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 398
Income Tax Act, 1922 — Section 10(2), 10(2)(iv), 10(2)(vii)Income Tax Act, 1961 — Section 256(1), 32, 32(1), 32(1)(vi), 33
High Courts17 Sept 1992
B. Malani and Co. Vs Commissioner of Income Tax.
Bombay High Court · (1995) 214 ITR 192
Income Tax Act, 1961 — Section 32, 32(1), 33, 34
High Courts17 Sept 1992
Mohanlal Chandulal Sarai Vs State of Maharashtra and another
Bombay High Court · (1993) 2 BomCR 206 : (1993) CriLJ 3298 : (1993) 1 MhLj 365
Arms Act, 1959 — Section 13, 14, 15, 17, 18
High Courts17 Sept 1992Allowed
Seema Marutrao Devakar and Others Vs Shalan Purushottam Joshi and Others
Bombay High Court · (1993) 1 BomCR 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Specific Relief Act, 1963 — Section 10, 14
High Courts16 Sept 1992
Commissioner of Income Tax Vs Radheshyam Jaipuria and Bros.
Bombay High Court · (1992) 09 BOM CK 0061
Income Tax Act, 1961 — Section 147, 256(1), 271(1)(c)
High Courts15 Sept 1992
R.B. Shreeram Durgaprasad Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 360
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 144, 147(a)
High Courts15 Sept 1992
Shashikant Panachand Gorakhia Vs Union of India
Bombay High Court · (1993) 65 ELT 15
Customs Act, 1962 — Section 143, 157, 18
High Courts15 Sept 1992Dismissed
Narayandas Chatrabhuj Mawani Vs Hiralal Haribhai Thakkar and Others
Bombay High Court · (1993) 1 BomCR 168
Arbitration Act, 1940 — Section 16, 30, 35
High Courts14 Sept 1992
Commissioner of Income Tax Vs Hotel Jagsons
Bombay High Court · (1995) 214 ITR 573
Income Tax Act, 1961 — Section 254, 256, 32A
High Courts14 Sept 1992
Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. and others Vs Export Credit And.
Bombay High Court · (1993) 2 BomCR 526 : (1995) 82 CompCas 470 : (1993) 1 MhLj 91
Constitution of India, 1950 — Article 14, 19, 226, 32
High Courts11 Sept 1992
Commissioner of Income Tax Vs Nagpur Zilla Krishi Audyogik Sahakari Sangh Ltd.
Bombay High Court · (1994) 122 CTR 322 : (1994) 209 ITR 481
Income Tax Act, 1961 — Section 28, 280, 29, 30, 31