High Courts11 Sept 1992
Hariom @ Kalicharan Shiriram and Gopal Agarwal @ Saxena Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 219
Criminal Procedure Code, 1973 (CrPC) — Section 31, 427(1)Penal Code, 1860 (IPC) — Section 392, 397
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 15 of 41
High Courts11 Sept 1992
Commissioner of Income Tax Vs Vidarbha Co-operative Marketing Society Ltd.
Bombay High Court · (1995) 212 ITR 412
Income Tax Act, 1961 — Section 256, 29, 80P(2)
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 256(1)
High Courts11 Sept 1992Dismissed
Oriental Insurance Co. Ltd. Vs Rukmani Chandrabhan Patil and Others
Bombay High Court · (1994) ACJ 556
Motor Vehicles Act, 1988 — Section 140, 144, 149, 166, 168
High Courts09 Sept 1992
Nagpur Zilla Krushi Audyogik Sahakari Sangh Ltd. Vs Second Income Tax Officer
Bombay High Court · (1994) 207 ITR 213
Income Tax Act, 1961 — Section 143, 143(3), 144, 144(B), 144B(1)
High Courts08 Sept 1992
Payyazhi Janardhanan, Adv. Vs State of Maharashtra and others
Bombay High Court · (1993) 95 BOMLR 94 : (1993) CriLJ 100
High Courts08 Sept 1992Dismissed
Mohan Meakin Ltd. Vs State of Maharashtra
Bombay High Court · (1993) 95 BOMLR 49
Bombay Prohibition Act, 1949 — Section 105, 106, 107, 108, 109
High Courts08 Sept 1992
Mrs. Savitridevi Jayantiprasad Ringshia Vs Muncipal Corporation of Greater Bombay and Another
Bombay High Court · (1993) 1 BomCR 589
Arbitration Act, 1940 — Section 20, 20(2), 20(4), 20(5)Bombay High Court (Original Side) Rules, 1980 — Rule 773Limitation Act, 1963 — Article 137
High Courts08 Sept 1992
Bachhraj Factories Pvt. Ltd. Vs Paramsukkhdas and Others
Bombay High Court · AIR 1993 Bom 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18
High Courts08 Sept 1992Allowed
Shakuntala Rameshchandra Sant and Others Vs Rajendra D. Thakkar and Another
Bombay High Court · (1992) 2 ACC 642 : (1994) ACJ 1147
High Courts07 Sept 1992
Ceat Tyres of India Ltd. Vs Union of India
Bombay High Court · (1992) 62 ELT 498
Central Excise Rules, 1944 — Rule 56A, 8Central Excises and Salt Act, 1944 — Section 2, 35, 35B
High Courts07 Sept 1992Allowed
Pushpabai Wamanrao Deotale Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 28
Land Acquisition Act, 1894 — Section 5A, 6(1)
High Courts07 Sept 1992
RUI Coelho Vs Telecommunication Divisional Manager and Others
Bombay High Court · (1992) 09 BOM CK 0007
Telegraph Act, 1885 — Section 7B(1)
High Courts04 Sept 1992Allowed
Sunder Transport and Another Vs The Regional P.F. Commissioner
Bombay High Court · (1993) 1 LLJ 811
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A
High Courts04 Sept 1992Dismissed
Sociedade Algodoeira Do Nordeste Brasileiro S.A. Vs The Cotton Corporation of India Limited
Bombay High Court · (1993) 1 BomCR 279
Arbitration Act, 1940 — Section 20, 3, 5, 8
High Courts04 Sept 1992
New India Assurance Co. and Others Vs Khairunsi Mirad Hajarat Mulla and Others
Bombay High Court · (1994) 1 ACC 606
Motor Vehicles Act, 1939 — Section 92A, 95
High Courts04 Sept 1992Dismissed
Municipal Commissioner for Greater Bombay and Another Vs Sangam Cinema
Bombay High Court · (1992) 3 BomCR 482 : (1992) 94 BOMLR 948 : (1992) MhLj 1403
Bombay Municipal Corporation Act, 1888 — Section 217, 218Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16
High Courts04 Sept 1992Allowed
Shri Krishna P. Rivonkar Vs The Chairman, V.K.S.C. Society and Others
Bombay High Court · (1993) 2 BomCR 261
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(3)
High Courts04 Sept 1992
New India Assurance Co. Ltd. and Others Vs Khairunsi Mirad Hajarat Mulla and Others
Bombay High Court · (1992) 2 ACC 724 : (1994) ACJ 929
Motor Vehicles Act, 1939 — Section 92A
High Courts03 Sept 1992
Dr. Rohit Desai Vs The State of Maharashtra
Bombay High Court · (1993) CriLJ 2730
Criminal Procedure Code, 1973 (CrPC) — Section 100, 166, 37Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 51, 8