High Courts18 Nov 1992Allowed
Annapurnabai Vs Panabai
Bombay High Court · (1992) 11 BOM CK 0088
Transfer of Property Act, 1882 — Section 52, 53
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 5 of 41
High Courts18 Nov 1992
Tata Engineering and Locomotive Co. Ltd. Vs Union of India
Bombay High Court · (1993) 64 ELT 171 : (1995) 3 LLJ 603(2)
Central Excise Rules, 1944 — Rule 173F, 9(1)
High Courts18 Nov 1992
Prabhakar Menka Shetty Vs V.S. Ramamurthy, Commissioner of Police for Greater Bombay and others
Bombay High Court · (1993) 2 BomCR 3 : (1993) 95 BOMLR 40 : (1993) CriLJ 1981
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3, 5A, 8Penal Code, 1860 (IPC) — Section 326, 34, 342, 365, 379
High Courts18 Nov 1992
Mrs. Ana Maria Pereira Vs Union of India and another
Bombay High Court · (1993) CriLJ 317
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 6, 8Constitution of India, 1950 — Article 14, 19, 22Foreign Exchange Regulation Act, 1973 — Section 37, 40
High Courts17 Nov 1992
State of Maharashtra Vs Hasmukh Hargovind Shah
Bombay High Court · (1993) CriLJ 1953
Customs Act, 1962 — Section 108
High Courts17 Nov 1992
Commissioner of Income Tax Vs Hico Products (P.) Ltd.
Bombay High Court · (1993) 201 ITR 567
Income Tax Act, 1961 — Section 32(1), 35, 35(1), 35(2)(ia), 40
High Courts17 Nov 1992
COMMISSIONER OF INCOME TAX Vs MAFATLAL FINE SPG. and MFG. CO. LTD.
Bombay High Court · (1993) 112 CTR 14
Income Tax Act, 1961 — Section 256(1)
High Courts17 Nov 1992
Dr. M.K. Karanjia Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1992) 94 BOMLR 441
High Courts17 Nov 1992
Commissioner of Income Tax Vs Mafatlal Fine Spg. and Mfg. Co. Ltd.
Bombay High Court · (1993) 112 CTR 14
Income Tax Act, 1961 — Section 28, 40, 43A(2)
High Courts17 Nov 1992
Commissioner of Income Tax Vs Union Bank of India
Bombay High Court · (1993) 1 BomCR 266
Bombay High Court (Original Side) Rules, 1980 — Rule 658
High Courts17 Nov 1992
Gurunath Kanha Bhagat Vs State of Maharashtra and Others
Bombay High Court · (1992) 94 BOMLR 734
Constitution of India, 1950 — Article 226
High Courts16 Nov 1992
Commissioner of Income Tax Vs Shree Laxmi Mills
Bombay High Court · (1992) 11 BOM CK 0104
Income Tax Act, 1961 — Section 28
High Courts16 Nov 1992
Indequip Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 202 ITR 417
Income Tax Act, 1961 — Section 10(2), 256(2), 271(1), 28, 36
High Courts16 Nov 1992
State of Maharashtra Vs Prabhudayal Dajjuka and Others
Bombay High Court · (1993) 1 BomCR 410 : (1993) 95 BOMLR 31 : (1993) 1 DMC 137
Criminal Procedure Code, 1973 (CrPC) — Section 22, 221, 235(1)Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 306
High Courts16 Nov 1992
Manager, Ardee Polypack Industries and Others Vs Nidgiri Satyappa Pujari
Bombay High Court · (1993) ACJ 1206
High Courts15 Nov 1992
Chhaganlal Nathubhai Patel Vs Bhagirath Kheraji and Others
Bombay High Court · (1993) ACJ 1152
High Courts13 Nov 1992
Hanmant Janardhan Patil Vs The State of Maharashtra
Bombay High Court · (1993) 2 BomCR 286 : (1993) CriLJ 3042 : (1993) 1 MhLj 511
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 21, 246, 254Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts13 Nov 1992
Commissioner of Income Tax Vs Ramchandra Shivnarain
Bombay High Court · (1993) 114 CTR 323 : (1993) 201 ITR 862 : (1993) 70 TAXMAN 138
Income Tax Act, 1961 — Section 43(5)
High Courts13 Nov 1992
The Hindustan Spinning and Weaving Mills Ltd. Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1993) 2 BomCR 38 : (1993) 95 BOMLR 525
Bombay Municipal Corporation Act, 1888 — Section 461Constitution of India, 1950 — Article 226Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 1
High Courts13 Nov 1992Dismissed
Dinesh G. Shah and Another Vs B.C.A. Garware Club House and Others
Bombay High Court · (1993) 95 BOMLR 133