COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 4 of 41

High Courts24 Nov 1992

The Special Land Acquisition Officer Vs Mahesh Vadilal Gandhi and Others

Bombay High Court · (1993) 2 BomCR 419

Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 40(3)Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 6

High Courts24 Nov 1992Dismissed

Hamid Khan (Deceased) through L. RS. Vs Municipal Council, Beed and Another

Bombay High Court · (1992) 94 BOMLR 764

Maharashtra Municipalities Act, 1965 — Section 335

High Courts23 Nov 1992

Shankar Babu Ghavali Vs State Of Maharashtra

Bombay High Court · (1993) 2 BomCR 204 : (1993) CriLJ 1497

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302

High Courts23 Nov 1992

Mahila Griha Udyog Lijjat Papad and Another Vs Municipal Corporation of Gr. Bom. and Another

Bombay High Court · (1993) 2 BomCR 145

Bombay Municipal Corporation Act, 1888 — Section 279Khadi And Village Industries Commission Act, 1956 — Section 2Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 1.3, 1.3.1, 1.5

High Courts23 Nov 1992Allowed

Municipal Corporation of Gr. Bombay Vs P.V. Sabestian alias Cherian and Another

Bombay High Court · (1993) 1 BomCR 717 : (1993) 95 BOMLR 88

Bombay Municipal Corporation Act, 1888 — Section 344, 394, 471, 56, 68Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3

High Courts23 Nov 1992

Noorjahan wdlo Altaf Ahmed and Others Vs Sadrunnisa wdlo Haji Fatehulla Khan and Others

Bombay High Court · (1993) 1 BomCR 501 : (1993) 95 BOMLR 834

High Courts20 Nov 1992

K.T. Rolling Mills Pvt. Ltd. Vs R.M. Gandhi and Others

Bombay High Court · (1994) 1 BomCR 75 : (1994) 68 FLR 562 : (1994) 1 LLJ 66 : (1993) 1 MhLj 947

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts20 Nov 1992

State of Maharashtra Vs Shivprakash Seth and others

Bombay High Court · (1993) 1 BomCR 714 : (1993) CriLJ 2777 : (1999) 3 LLJ 11

Constitution of India, 1950 — Article 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A

High Courts20 Nov 1992

S. Kantilal and Co. Pvt. Ltd. Vs Rajaram Bandekar. (Sirigao) Mines Pvt. Ltd.

Bombay High Court · (1993) 76 CompCas 800

Companies Act, 1956 — Section 433, 434, 434(1)

High Courts20 Nov 1992Allowed

Assistant Registrar, Co-operative Societies Vs Gurukul Griha Nirman Sahakari Bhadekaru Malki Sanstha Limited

Bombay High Court · (1994) 3 BomCR 324 : (1993) 95 BOMLR 628

High Courts19 Nov 1992

Commissioner of Income Tax Vs Jaya Hind Industries (P.) Ltd.

Bombay High Court · (1992) 94 BOMLR 627 : (1993) 201 ITR 934

Income Tax Act, 1961 — Section 37(1)

High Courts19 Nov 1992Dismissed

R. Ganeshan Vs Union of India (UOI) and Others

Bombay High Court · (1993) 1 BomCR 346 : (1994) 2 LLJ 851

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

High Courts19 Nov 1992

Commissioner of Income Tax Vs Ace Builders Pvt. Ltd.

Bombay High Court · (1993) 202 ITR 324

Income Tax Act, 1961 — Section 5

High Courts19 Nov 1992

Rajati Vs The State of Maharashtra and Others

Bombay High Court · (1994) 1 BomCR 247

High Courts19 Nov 1992

Salubai Bhagwan Choudhari and Another Vs State of Maharashtra

Bombay High Court · (1993) 1 DMC 616

Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts19 Nov 1992

Shri Krishna Petro Yarns Ltd. Vs Union of India

Bombay High Court · (1993) 3 BomCR 313 : (1995) 75 ELT 753

Customs Act, 1962 — Section 12, 14, 15, 17, 18Customs Tariff Act, 1975 — Section 3

High Courts18 Nov 1992

Commissioner of Income Tax Vs P.M. Mehra

Bombay High Court · (1993) 114 CTR 311 : (1993) 201 ITR 930 : (1993) 69 TAXMAN 110

Income Tax Act, 1961 — Section 10, 10(10)

High Courts18 Nov 1992

Commissioner of Income Tax Vs Atul Drug House Limited

Bombay High Court · (1992) 11 BOM CK 0101

Income Tax Act, 1961 — Section 28

High Courts18 Nov 1992Dismissed

Kashibai Pawar and others Vs State of Maharashtra

Bombay High Court · (1993) MhLj 1168

Constitution of India, 1950 — Article 342Maharashtra Land Revenue Code, 1966 — Section 2(3), 36, 36(2), 36A, 36A

High Courts18 Nov 1992Allowed

Annapurnabai Patil Vs Panabai Patil and another

Bombay High Court · (1993) MhLj 758

Transfer of Property Act, 1882 — Section 52, 53, 53(1)