High Courts27 Aug 1992
Godrej and Boyce Mfg. Co. Ltd. Vs S.B. Potnis, Chief Commissioner of Income Tax and others
Bombay High Court · (1993) 109 CTR 97 : (1993) 203 ITR 947
Income Tax Act, 1961 — Section 80
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 17 of 41
High Courts27 Aug 1992
Shobha Dinesh Supare and another Vs Dinesh Namdeorao Supare
Bombay High Court · (1993) MhLj 910
Civil Procedure Code, 1908 (CPC) — Section 104, 104(2), 105, 115, 35A
High Courts27 Aug 1992
Ramchandra Vishnu Tendulkar and Others Vs State of Maharashtra and Others
Bombay High Court · (1993) 1 BomCR 7 : (1993) MhLj 892
Constitution of India, 1950 — Article 14, 19(1), 254(2), 46Maharashtra Sale of Trees by Occupants belonging to Scheduled Tribe (Regulation) (Amendment) Act, 1991 — Section 4(2)Maharashtra Sale of Trees by Occupants Belonging to Scheduled Tribes (Regulation) Act, 1969 — Section 2, 4
High Courts27 Aug 1992
India Finance and Construction Co. Pvt. Ltd. Vs B.N. Panda, Deputy Commissioner of Income Tax and another
Bombay High Court · (1993) 109 CTR 140 : (1993) 200 ITR 710
Income Tax Act, 1961 — Section 147, 148, 2(47)
High Courts27 Aug 1992
India Finance and Construction Co. (P.) Ltd. Vs B.N. Panda, Deputy Commissioner
Bombay High Court · (1993) 67 TAXMAN 326
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 147(b), 148, 2(47)Transfer of Property Act, 1882 — Section 53A
High Courts26 Aug 1992
Dhirajlal Chatrabhuj Ratnagrahi Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 610 : (1993) CriLJ 666 : (1993) 2 MhLj 644
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5
High Courts26 Aug 1992
Blue Star Limited Vs Central Board of Direct Taxes and others
Bombay High Court · (1993) 204 ITR 860
Income Tax Act, 1961 — Section 80
High Courts26 Aug 1992
Antony Sauri Pilley Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 153 : (1993) CriLJ 1502
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i)
High Courts26 Aug 1992
Popatlal Dhanraj Wadgaonkar Vs Dattu Yeshwant Tapkir and Others
Bombay High Court · (1992) 2 ACC 669
High Courts26 Aug 1992
Savitribai Chandrakant Gawade Vs Mahesh Trading Company and Others
Bombay High Court · (1992) 2 ACC 612
High Courts26 Aug 1992
Saiko Matek Engineering Private Limited Vs D.C. Pant, Deputy Commissioner of Income Tax and another
Bombay High Court · (1992) 108 CTR 108 : (1993) 204 ITR 839
Income Tax Act, 1961 — Section 143, 143(1A), 154
High Courts26 Aug 1992
New India Assurance Co. Ltd. Vs Vishwas Bhujangappa Shete and Others
Bombay High Court · (1992) 2 ACC 689
Motor Vehicles Act, 1939 — Section 95(4)
High Courts25 Aug 1992
Khatri Consultants Services Pvt. Ltd. and another Vs Central Board of Direct Taxes and others
Bombay High Court · (1993) 109 CTR 137 : (1993) 203 ITR 634 : (1993) 67 TAXMAN 374
Income Tax Act, 1961 — Section 80
High Courts25 Aug 1992Allowed
Chander Changalmal Gehani Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 149
Criminal Procedure Code, 1973 (CrPC) — Section 100(5)Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 3, 9
High Courts25 Aug 1992
Davy Powergas India Pvt. Ltd. Vs Central Board of Direct Taxes and Another (No. 2)
Bombay High Court · (1994) 207 ITR 164
Income Tax Act, 1961 — Section 80, 80HHB
High Courts25 Aug 1992
Metal Distributors Ltd. Vs Union of India
Bombay High Court · (1993) 66 ELT 150
High Courts25 Aug 1992
Kirloskar Pneumatic Co. Ltd. Vs V.A. More and others
Bombay High Court · (1993) 1 BomCR 560 : (1992) 94 BOMLR 297 : (1992) 65 FLR 790 : (1993) 3 LLJ 320
Factories Act, 1948 — Section 100, 2, 92, 93
High Courts25 Aug 1992
Vatchhalabai Maruti Kshirsagar Vs The State of Maharashtra
Bombay High Court · (1993) CriLJ 702 : (1993) 1 MhLj 971
Penal Code, 1860 (IPC) — Section 299, 314
High Courts25 Aug 1992
Davy Powergas India Pvt. Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1994) 207 ITR 158
Income Tax Act, 1961 — Section 80, 80HHB
High Courts25 Aug 1992
Udavji Purshottam Amarcheda and Another Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1994) ACJ 296