COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 38 of 41

High Courts27 Jan 1992

Harinder Kaur Narender Singh Dhanova and Others Vs Narender Singh Rattansingh Dhanova

Bombay High Court · (1992) 2 BomCR 61

Civil Procedure Code, 1908 (CPC) — Section 9AFamily Courts Act, 1984 — Section 7, 8Hindu Adoptions and Maintenance Act, 1956 — Section 18

Read judgment

High Courts27 Jan 1992

Harinder Kaur Narender Singh Dhanova and Others Vs Narender Singh Rattan Singh Dhanova

Bombay High Court · (1992) 2 DMC 623

Civil Procedure Code, 1908 (CPC) — Section 9AFamily Courts Act, 1984 — Section 7, 8Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 20

Read judgment

High Courts24 Jan 1992

Union of India Vs B. Sorabjee

Bombay High Court · (1993) 44 ECR 94 : (1992) 60 ELT 175

Penal Code, 1860 (IPC) — Section 193, 209, 210, 380, 419

Read judgment

High Courts24 Jan 1992Dismissed

Union of India (UOI) and Another Vs Mansukhlal Chhaganlal Desai

Bombay High Court · (1992) 42 ECR 692

Customs Act, 1962 — Section 108

Read judgment

High Courts23 Jan 1992

Sayyad alias Saidu Ghudubhai Fulari Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 334

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts23 Jan 1992

Choithram Begraj Lalvaney Vs Commissioner of Income Tax

Bombay High Court · (1992) 197 ITR 302

Income Tax Act, 1961 — Section 132(11), 132(5), 142(1), 143(3), 147

Read judgment

High Courts22 Jan 1992

Rajni Mohanlal Shivnani (Mrs.) Vs Krishna B. Kapur (Mrs.)

Bombay High Court · (1992) 3 BomCR 186

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts22 Jan 1992Dismissed

Jagan Ramsingh Nepali Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 156

Penal Code, 1860 (IPC) — Section 392, 397

Read judgment

High Courts22 Jan 1992

Gabriel India Ltd. Vs Union of India

Bombay High Court · (1992) 3 BomCR 26 : (1992) 62 ELT 693

Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Jan 1992Dismissed

Commissioner of Income Tax Vs Atmaprakash Aishiram Batra

Bombay High Court · (1994) 75 TAXMAN 394

Income Tax Act, 1961 — Section 144A, 171, 256(1), 256(2), 263

Read judgment

High Courts21 Jan 1992

Mrs. Ziabanu Malak Vs Commissioner of Income Tax

Bombay High Court · (1992) 01 BOM CK 0067

Income Tax Act, 1922 — Section 16(3), 16(3)(a), 16(3)(a)(ii), 22, 22(5)Income Tax Act, 1961 — Section 139, 147(a), 256(1), 64, 64(1)(iii)

Read judgment

High Courts21 Jan 1992Allowed

Mohamed Sharif Abdul Khalil Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 217

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22

Read judgment

High Courts21 Jan 1992

Macchindra Namdeo Deokar Vs State of Maharashtra

Bombay High Court · (1993) CriLJ 1957

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304Probation of Offenders Act, 1958 — Section 3, 4, 6

Read judgment

High Courts20 Jan 1992

Commissioner of Income Tax Vs Smt. Sumatibai M. Dhanwatey

Bombay High Court · (1995) 212 ITR 492

Income Tax Act, 1961 — Section 145, 23, 24(1)

Read judgment

High Courts20 Jan 1992Dismissed

Madhu Deolekar and Another Vs Commissioner, Bombay Municipal Corporation

Bombay High Court · (1992) 2 BomCR 201 : (1992) 94 BOMLR 740

Bombay Municipal Corporation Act, 1888 — Section 19, 19(1A)Census Act, 1948 — Section 17Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Jan 1992

Collector of Central Excise Vs Voltas Ltd.

Bombay High Court · (1992) 59 ELT 44

Central Excises and Salt Act, 1944 — Section 36(2)

Read judgment

High Courts20 Jan 1992Allowed

Smt. Bhaguirati Narayan Borkar and Another Vs Smt. Ema Lima Cota Furtado and Others

Bombay High Court · (1992) 2 BomCR 39

Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 — Section 10, 17, 2(P)

Read judgment

High Courts19 Jan 1992

Parashram Bapu Gaikwad and others Vs The State of Maharashtra

Bombay High Court · (1992) 94 BOMLR 660 : (1992) CriLJ 2405

Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34Probation of Offenders Act, 1958 — Section 4

Read judgment

High Courts18 Jan 1992

Abdul Hamid Haji Mohammed Vs State of Maharashtra

Bombay High Court · (1992) 01 BOM CK 0022

Arms Act, 1959 — Section 2, 25, 3Constitution of India, 1950 — Article 134A, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 438, 482

Read judgment

High Courts17 Jan 1992

Virsing Anwarsing Naik Vs State of Maharashtra

Bombay High Court · (1994) 2 BomCR 328 : (1992) CriLJ 2369

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 25

Read judgment