High Courts03 Feb 1992Dismissed
State of Maharashtra Vs Udechand Ramchandra Luniya and Another
Bombay High Court · (1992) 1 BomCR 516
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 37 of 41
High Courts31 Jan 1992
Shaikh Abdul Gani Moula Baksha Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 625
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 27, 50, 52
High Courts31 Jan 1992
Jeevan Babu Desai Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 325 : (1992) 94 BOMLR 125 : (1992) CriLJ 2996
Penal Code, 1860 (IPC) — Section 107, 302, 306
High Courts31 Jan 1992
Someshwar Sahakari Sakhar Limited and etc. Vs Shrinivas Patil and others, etc.
Bombay High Court · AIR 1992 Bom 457 : (1992) 1 BomCR 590 : (1992) 1 MhLj 883
Constitution of India, 1950 — Article 226, 329Gujarat University Act, 1949 — Section 16
High Courts31 Jan 1992
A. Vs H.
Bombay High Court · AIR 1993 Bom 70 : (1992) 94 BOMLR 154
Hindu Marriage Act, 1955 — Section 13(1), 20
High Courts31 Jan 1992Allowed
Sharadchandra Paliwal Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 633 : (1992) 94 BOMLR 735
Land Acquisition Act, 1894 — Section 23, 28, 34
High Courts30 Jan 1992
Commissioner of Income Tax Vs Chanda Diesels
Bombay High Court · (1995) 216 ITR 639
Income Tax Act, 1961 — Section 32A, 32A(1), 32A(2), 33B, 80HH
High Courts30 Jan 1992
Commissioner of Income Tax Vs Janta Central wholesale and Retail Co-operative Consumers Stores Ltd.
Bombay High Court · (1992) 01 BOM CK 0066
Income Tax Act, 1961 — Section 256(1)
High Courts30 Jan 1992Dismissed
Himayat Ali Jaidi Vs Murari Tapaswi
Bombay High Court · (1994) 2 BomCR 82
High Courts29 Jan 1992Allowed
Parashram Bapu Gaikwad and others Vs State of Maharashtra
Bombay High Court · (1992) MhLj 1689
Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34Probation of Offenders Act, 1958 — Section 4
High Courts29 Jan 1992
Rajan Ajitkumar Sarkar alias Rajan Bangali Vs Shri S. Ramamurthi, Commissioner of Police and Others
Bombay High Court · (1994) 2 BomCR 332
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts29 Jan 1992Dismissed
Meena Anilkumar Walambe (Smt.) Vs Anilkumar Govind Walambe
Bombay High Court · (1992) 1 BomCR 514 : (1992) 94 BOMLR 88
Hindu Marriage Act, 1955 — Section 19
High Courts29 Jan 1992
Commissioner of Income Tax Vs Saraf Bandhu Pvt. Ltd.
Bombay High Court · (1995) 216 ITR 833
Income Tax Act, 1961 — Section 263
High Courts28 Jan 1992
Sindhu Krishna Thakur Vs State of Maharashtra
Bombay High Court · (1992) 3 BomCR 224
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 363
High Courts28 Jan 1992
Devandas Kishnani and others Vs Nanikram Kishnani and others
Bombay High Court · AIR 1993 Bom 76 : (1992) 3 BomCR 1 : (1994) 94 BOMLR 904
Arbitration Act, 1940 — Section 13, 14(2)Limitation Act, 1908 — Article 158Limitation Act, 1963 — Article 119, 12(2), 5
High Courts27 Jan 1992
Commissioner of Income Tax Vs Bhandara Zilla Sahakari Kharedi Vikri Sangh Ltd.
Bombay High Court · (1995) 212 ITR 124
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts27 Jan 1992
Andhra Civil Construction Co. Vs The Board of Trustees of the Port of Bombay
Bombay High Court · (1992) 2 BomCR 132
Arbitration Act, 1940 — Section 41Contract Act, 1872 — Section 126
High Courts27 Jan 1992
Ramrao Zingraji Shender Vs Indian Yarn Manufacturing Company
Bombay High Court · (1992) 2 ACC 710
Workmens Compensation Act, 1923 — Section 3, 4
High Courts27 Jan 1992
Ramrao Zingraji Shende Vs Indian Yarn Manufacturing Company
Bombay High Court · (1994) ACJ 916 : (1992) 94 BOMLR 596 : (1992) 65 FLR 1055 : (1993) 1 LLJ 442 : (1993) 1 MhLj 23
Workmens Compensation Act, 1923 — Section 3
High Courts27 Jan 1992
Commissioner of Income Tax Vs India Corporation Pvt. Ltd.
Bombay High Court · (1992) 107 CTR 20 : (1992) 196 ITR 425
Income Tax Act, 1961 — Section 28, 80(HHC)