High Courts25 Aug 1992
Udavjipurshottam Amarcheda and Another Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1992) 2 ACC 742
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 18 of 41
High Courts24 Aug 1992
Bank of America N. T. and S.A Vs Deputy Commissioner of Income Tax and another
Bombay High Court · (1992) 108 CTR 361 : (1993) 200 ITR 739
Income Tax Act, 1961 — Section 143(1)
High Courts24 Aug 1992
Indian Rayon and Industries Ltd. and another Vs J.R. Kanekar, Assistant Commissioner of Income Tax and another
Bombay High Court · (1992) 108 CTR 384 : (1993) 200 ITR 747
Income Tax Act, 1961 — Section 115J, 143(1), 143(1A), 80HHC, 80HHC(3)
High Courts24 Aug 1992
Tanna Exports and another Vs M.G. Kamat and another
Bombay High Court · (1992) 108 CTR 213 : (1993) 202 ITR 219
Income Tax Act, 1961 — Section 143(1), 80HHC
High Courts24 Aug 1992
Commissioner of Sales Tax, Maharashtra State Vs Vidarbha Automobiles and another
Bombay High Court · (1992) 08 BOM CK 0075
Income Tax Act, 1961 — Section 127
High Courts24 Aug 1992
Lahudas Sambhaji Karad Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1056
Bombay Public Trusts Act, 1950 — Section 22, 32, 32, 33, 34
High Courts24 Aug 1992
Adamas Gem Industries Limited and another Vs Smt. Neela Krishnan, Assistant Commissioner of Income Tax and another
Bombay High Court · (1993) 203 ITR 737
Income Tax Act, 1961 — Section 143(1), 143(1A)
High Courts24 Aug 1992
Lahudas Sambhaji Karad Vs The State of Maharashtra and Others
Bombay High Court · AIR 1993 Bom 315 : (1994) 1 BomCR 103 : (1993) 2 MhLj 1056
Bombay Public Trusts Act, 1950 — Section 22, 32, 41, 41A, 50
High Courts24 Aug 1992
Mahalakshmi Glass Works Ltd. and another Vs Sunil Gupta, Assistant Commissioner of Income Tax and another
Bombay High Court · (1993) 203 ITR 658
Income Tax Act, 1961 — Section 115J, 143(1), 143(1A), 205(1), 3
High Courts21 Aug 1992
Ajay Jawaharlal Kakaria Vs Sandhya Ajay Kakaria Sandhya Ajay Kakaria Vs Ajay Jawaharlal Kakaria
Bombay High Court · (1992) 2 DMC 554
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 12
High Courts21 Aug 1992
Mohammed Shafi Vs Aurangabad Municipal Corporation
Bombay High Court · AIR 1993 Bom 270 : (1994) 2 BomCR 527
Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 5A(3), 60, 74, 7AConstitution of India, 1950 — Article 334, 341Mysore Panchayats and Taluk Boards Election Rules, 1959 — Rule 26, 27
High Courts21 Aug 1992
A. Vs B.
Bombay High Court · (1994) 1 DMC 238
Divorce Act, 1869 — Section 10, 17, 18, 19, 20
High Courts21 Aug 1992
Joseph John Carvalho Vs Leila Joseph Carvalho
Bombay High Court · (1992) 94 BOMLR 958 : (1992) 2 DMC 524
Divorce Act, 1869 — Section 10, 17, 18, 19, 20
High Courts20 Aug 1992
Hotel Dove Bird Vs Union of India (UOI) and Others
Bombay High Court · (1999) 3 LLJ 1348
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A
High Courts19 Aug 1992Allowed
Bhor Industries Limited and another Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1993) MhLj 495
Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72
High Courts19 Aug 1992
Dr. Narendra Vidyadhar Sardesai Vs Shaila
Bombay High Court · (1992) 2 DMC 598
Hindu Marriage Act, 1955 — Section 24
High Courts19 Aug 1992
Rajendra Jainarayan Sharma Vs R.P. Patankar, Asstt. Collector of Customs, New Customs House, Bombay
Bombay High Court · (1993) 1 BomCR 30 : (1993) CriLJ 1550
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 37, 67
High Courts19 Aug 1992Dismissed
G.J. Kanga and Another Vs S.S. Basha
Bombay High Court · (1992) 3 BomCR 582 : (1993) 95 BOMLR 632
Bombay Municipal Corporation Act, 1888 — Section 351, 56, 68
High Courts18 Aug 1992
ASSISTANT COMMISSIONER OF INCOME TAX Vs N. M. MEHTA (HUF) (ALSO ASSISTANT COMMISSIONER OF INCOME TAX v. A. M. MEHTA (HUF). A. M. MEHTA (HUF) v. ASSISTANT COMMISSIONER OF INCOME TAX. N. M. MEHTA (HUF) v. ASSISTANT COMMISSIONER OF INCOME TAX.).
Bombay High Court · (1993) 46 TTJ 71
Income Tax Act, 1961 — Section 214
High Courts18 Aug 1992
Century Spinning and Manufacturing Co. Ltd. Vs Union of India
Bombay High Court · (1993) 67 ELT 224