High Courts01 Dec 1992
Shri Kisan Mahadeo Hedgire Vs The State of Maharashtra
Bombay High Court · (1993) 1 BomCR 631
Penal Code, 1860 (IPC) — Section 161, 21Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 3 of 41
High Courts01 Dec 1992Allowed
Vasant Sudam Patil and Another Vs State of Maharashtra and Others
Bombay High Court · (1993) 95 BOMLR 998
High Courts30 Nov 1992
Poona Cantonment Board Vs S.K. Das and others
Bombay High Court · (1993) 2 BomCR 51 : (1993) 95 BOMLR 541 : (1993) 2 LLJ 487
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Payment of Gratuity Act, 1972 — Section 1(3)
High Courts27 Nov 1992Dismissed
Deepak Ratanshi Bhatia Vs Narayan Acharya and Another
Bombay High Court · (1993) 1 BomCR 635
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts27 Nov 1992
The State of Maharashtra Vs Ishwar Piraji Kalpatri
Bombay High Court · (1993) 1 BomCR 712 : (1993) CriLJ 726
High Courts27 Nov 1992Dismissed
Sharad Waman Buchake Vs State of Maharashtra
Bombay High Court · (1993) MhLj 284
Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 2(n)Penal Code, 1860 (IPC) — Section 420
High Courts26 Nov 1992
Basu Deba Das Vs M.R. Bhope and Another
Bombay High Court · (1993) 2 BomCR 90 : (1993) 2 LLJ 1022
Industrial Disputes Act, 1947 — Section 11
High Courts26 Nov 1992
Shivraj Patil Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 717
Maharashtra Prisoners Punishment Rules, 1963 — Rule 5Prisons Act, 1894 — Section 48A
High Courts26 Nov 1992
Bombay Dyeing and Mfg. Co. Ltd. and others Vs Aditya Narayan Shyam Charan Upadhyay and Others
Bombay High Court · (1993) 64 ELT 201 : (1993) 1 LLJ 839
High Courts26 Nov 1992
Kaycee (Bermuda) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 202 ITR 444 : (1993) 68 TAXMAN 497
Income Tax Act, 1961 — Section 10(15)
High Courts26 Nov 1992
Pandurang Punappa Karpe and others Vs The State of Maharashtra
Bombay High Court · (1993) 1 BomCR 571 : (1993) CriLJ 2302
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts26 Nov 1992
Anthony alias Sandy John Nigero Vs S. Ramamurthi, Commissioner of Police for Greater Bombay and others
Bombay High Court · (1993) CriLJ 3259
Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 8Penal Code, 1860 (IPC) — Section 143, 144, 145, 146, 147
High Courts25 Nov 1992Dismissed
Bombay Municipal Corporation Vs Y.J. Dave and Another
Bombay High Court · (1993) 2 BomCR 199
Bombay Municipal Corporation Act, 1888 — Section 257, 354, 377ACriminal Procedure Code, 1973 (CrPC) — Section 378
High Courts25 Nov 1992Dismissed
Rambhau Muralidhar Raijade Vs The Collector and Another
Bombay High Court · (1992) 94 BOMLR 644
Constitution of India, 1950 — Article 227
High Courts25 Nov 1992
Sou. Sunanda Raghunath Sadavarte Vs Raghunath Keru Sadavarte
Bombay High Court · (1993) 2 DMC 519
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts25 Nov 1992
Commissioner of Income Tax Vs Principal Officer, Laxmi Surgical Pvt. Ltd
Bombay High Court · (1993) 202 ITR 601
Income Tax Act, 1961 — Section 22, 256, 32, 72(1)
High Courts25 Nov 1992
Commissioner of Income Tax Vs India United Mills Ltd.
Bombay High Court · (1995) 212 ITR 449 : (1993) 68 TAXMAN 502
Income Tax Act, 1961 — Section 28
High Courts24 Nov 1992
Vittal Venkatesh and Others Vs Patheja Forging and Auto Parts Manufacturers Pvt. Ltd. and Others
Bombay High Court · (1993) 2 BomCR 230 : (1994) 2 LLJ 1015
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Nov 1992
Commissioner of Income Tax Vs A.L.A. Chemicals (P.) Ltd.
Bombay High Court · (1993) 203 ITR 891
Income Tax Act, 1961 — Section 28, 29, 30, 32, 32(1)
High Courts24 Nov 1992
Dagadu Patilba Kharde and Another Vs Bhamabai alias Shamabai Shinde and Others
Bombay High Court · (1994) 2 BomCR 489 : (1993) 95 BOMLR 662
Evidence Act, 1872 — Section 115, 3, 68, 8Hindu Succession Act, 1956 — Section 19, 6, 8