High Courts03 Sept 1992
State of Maharashtra Vs Sayyed Mohammed Sayyad Kazim and others
Bombay High Court · (1994) 2 BomCR 212 : (1993) CriLJ 1468
Drugs and Cosmetics Act, 1940 — Section 27(b)
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 16 of 41
High Courts03 Sept 1992
Pune Municipal Corporation and Another Vs Mohan Shrikrishna Assava
Bombay High Court · (1992) 3 BomCR 540 : (1993) 95 BOMLR 581 : (1992) MhLj 1468
Bombay Provincial Municipal Corporations Act, 1949 — Section 128, 398, 486, 487General Clauses Act, 1897 — Section 3(20)
High Courts03 Sept 1992
Smt. Farrel Futado Vs State of Goa and others
Bombay High Court · (1993) 2 BomCR 561 : (1994) 80 CompCas 659
Companies Act, 1956 — Section 268, 274, 284, 408, 617Constitution of India, 1950 — Article 226, 68(1), 68(4)
High Courts03 Sept 1992Allowed
Dhonaji Vyankatrao Ghatage Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 213
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts02 Sept 1992
Lakhanpal National Ltd. Vs Union of India
Bombay High Court · (1993) 44 ECR 150 : (1993) 63 ELT 61
Central Excises and Salt Act, 1944 — Section 11A, 33, 35Q
High Courts02 Sept 1992Allowed
Laxman Baliram Mali Vs State of Maharashtra
Bombay High Court · (1993) MhLj 731
High Courts01 Sept 1992
Win Laboratories Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1993) 47 ECR 178
High Courts01 Sept 1992Dismissed
Ganpati Kundalika Dubal and Others Vs Shamu Krishna Kadam and Another
Bombay High Court · (1992) 94 BOMLR 466
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts28 Aug 1992
Bashir Oil Mills and another Vs Maharashtra Sales Tax Tribunal and others
Bombay High Court · (1993) 1 MhLj 133 : (1993) MhLj 133
Bombay Sales Tax Act, 1959 — Section 41, 52Central Sales Tax Act, 1956 — Section 13, 8(2A)
High Courts28 Aug 1992Dismissed
J.T. Enterprises Vs State of Maharashtra and another
Bombay High Court · (1993) MhLj 52
High Courts28 Aug 1992
Vishnu Narayan Shingate Vs Kumar Sham Shankar Parit and Others
Bombay High Court · (1992) 2 ACC 684
High Courts28 Aug 1992
K. C. (EXPORTS) and COMPANY Another Vs N. D. PUNTAMBEKAR, INCOME TAX OFFICER and Others
Bombay High Court · (1992) 108 CTR 404
Income Tax Act, 1961 — Section 143(3)
High Courts28 Aug 1992
Balaji Cotton Company Vs Sales Tax Officer
Bombay High Court · (1993) 1 MhLj 105 : (1993) MhLj 105
Bombay Sales Tax Act, 1959 — Section 36(2), 55
High Courts28 Aug 1992
Vidarbha Veneer Industries Ltd. Vs Union of India
Bombay High Court · (1992) 43 ECR 84 : (1992) 62 ELT 712
Central Excise Rules, 1944 — Rule 173B
High Courts28 Aug 1992
Dhurunal Chhotalal Patel Vs Union of India
Bombay High Court · (1993) 63 ELT 25
High Courts28 Aug 1992
K.C. (Exports) and Company Another Vs N.D. Puntambekar, Income Tax Officer and Others
Bombay High Court · (1992) 108 CTR 404
Income Tax Act, 1961 — Section 143(3), 28
High Courts28 Aug 1992
Pukhraj Chunilal Bafna Vs J. Ram, Tax Recovery Officer and Others
Bombay High Court · (1992) 108 CTR 378
Income Tax Act, 1961 — Section 28
High Courts28 Aug 1992
The Shamrao Vithal Co-operative Bank Limited and another Vs Padubidri Pattabhiram Baht and another
Bombay High Court · AIR 1993 Bom 91 : (1993) 1 MhLj 1
Banking Companies Act, 1949 — Section 3, 35, 5(1)Banking Regulation Act, 1949 — Section 3Constitution of India, 1950 — Article 12, 226
High Courts28 Aug 1992
Dubon Project Engineering Pvt. Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1993) 109 CTR 95 : (1993) 200 ITR 577 : (1993) 67 TAXMAN 142
Income Tax Act, 1961 — Section 80
High Courts28 Aug 1992
PUKHRAJ CHUNILAL BAFNA Vs J. RAM, TAX RECOVERY OFFICER and Others
Bombay High Court · (1992) 108 CTR 378