High Courts30 Apr 1992
Ahmedabad Electricity Co. Ltd. And Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 3 BomCR 678 : (1993) 199 ITR 351
Income Tax Act, 1961 — Section 246, 251, 251(2), 253, 254
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 27 of 41
High Courts30 Apr 1992
Pravinchandra Jinabhai Patel Vs Gitaneel Builders (India)
Bombay High Court · (1992) 3 BomCR 650
Companies Act, 1956 — Section 583
High Courts30 Apr 1992
Ashok Vardhan Birla Vs Commissioner of Wealth-tax
Bombay High Court · (1992) 3 BomCR 645 : (1994) 208 ITR 958
Wealth Tax Act, 1957 — Section 23, 23(4), 23(5), 24, 24(5)
High Courts29 Apr 1992
Lachhman Purshottam Bhagtani Alias Setpal Vs Union of India and others
Bombay High Court · (1992) 3 BomCR 195 : (1992) CriLJ 3685 : (1993) 1 MhLj 32 : (1993) MhLj 32
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 16, 18, 6
High Courts29 Apr 1992
The Goa Foundation and another Vs The Konkan Railway Corporation and others
Bombay High Court · AIR 1992 Bom 471 : (1994) 1 MhLj 21
Constitution of India, 1950 — Article 21, 226Environment (Protection) Act, 1986 — Section 3Forest (Conservation) Act, 1980 — Section 2
High Courts29 Apr 1992
Mahendra Vs State of Maharashtra, Jayant and others Janbaji Vs State of Maharashtra and others
Bombay High Court · (1992) 94 BOMLR 454 : (1994) 80 CompCas 212 : (1992) MhLj 1442
High Courts29 Apr 1992
Jamshed N. Guzdar Vs State of Maharashtra
Bombay High Court · AIR 1992 Bom 435 : (1992) 3 BomCR 494 : (1992) 94 BOMLR 984
Bombay City Civil Court and Bombay Court of Small Causes (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1986 — Section 1Bombay High Court Letters Patent (Amendment) Act, 1948 — Section 3British North America Act, 1867 — Section 101
High Courts29 Apr 1992Dismissed
Navin Parekh Vs Madhubala Shridhar Sharma and Others
Bombay High Court · (1992) 94 BOMLR 467
Constitution of India, 1950 — Article 134Contract Act, 1872 — Section 188, 223, 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Apr 1992
Mrs. M. Vs Mr. A.
Bombay High Court · AIR 1993 Bom 110 : (1993) 1 DMC 384
Foreign Marriage Act, 1969 — Section 18(3)Special Marriage Act, 1954 — Section 27(1)
High Courts28 Apr 1992Dismissed
Prakash Vasudev Deodhar and others Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1768
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 4, 4(1), 48, 48(1), 5A
High Courts28 Apr 1992Allowed
Maria Linda Rodrigues Vs Ashley Joseph Rodrigues
Bombay High Court · (1992) MhLj 1087
Foreign Marriage Act, 1969 — Section 18, 18(3)(a)Special Marriage Act, 1954 — Section 27(1)(d)
High Courts28 Apr 1992
Sow Saralabai Arjun Bajaj and Others Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 706
High Courts28 Apr 1992
Rashtriya Chemicals and Fertilizers Ltd. Vs Ota Kandla Pvt. Ltd.
Bombay High Court · (1992) 3 BomCR 381 : (1992) 94 BOMLR 257
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 9 Rule 13
High Courts28 Apr 1992Dismissed
Air India Vs United Labour Unions and Others
Bombay High Court · (1992) 3 BomCR 422 : (1992) 94 BOMLR 238 : (1995) 3 LLJ 443
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1)
High Courts28 Apr 1992
Canning Mitra Phoenix Ltd. Vs M/s. Popular Construction and another
Bombay High Court · AIR 1993 Bom 67
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), 43
High Courts28 Apr 1992
Satyapal Uttamchand Chowdhary Vs Rukayyabai Huseinbhai Bandukwala and another
Bombay High Court · AIR 1993 Bom 203
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 66, Order 21 Rule 90, 11Transfer of Property Act, 1882 — Section 69
High Courts24 Apr 1992
Ratti Palonji Kapadia and Another Vs State of Maharashtra and Others
Bombay High Court · (1992) 94 BOMLR 697
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4
High Courts23 Apr 1992
Dr. Kiran Prabhakar Singbai Vs State of Goa and Others
Bombay High Court · (1993) 2 BomCR 660
Constitution of India, 1950 — Article 226, 227, 320(3)Goa Public Service Commission (Exemption from Consultation) Regulations, 1988 — Regulation 4
High Courts22 Apr 1992
D.M. Seth Vs Ganeshnarayan R. Podar, Chairman, Shree Shakati Mills Ltd. and others
Bombay High Court · (1993) CriLJ 1899
Penal Code, 1860 (IPC) — Section 34, 500
High Courts21 Apr 1992
Jagedo Dens Cardeso Vs Telecom District Manager and Another
Bombay High Court · (1992) 04 BOM CK 0039
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B