High Courts13 Nov 1992
Commissioner of Income Tax Vs Vickers Sperry of India Ltd.
Bombay High Court · (1993) 201 ITR 637
Income Tax Act, 1961 — Section 40
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 6 of 41
High Courts12 Nov 1992
Commissioner of Income Tax Vs Precision Fastners Ltd.
Bombay High Court · (1992) 11 BOM CK 0111
Income Tax Act, 1961 — Section 28, 80J, 80J(3), 84
High Courts12 Nov 1992
Maharashtra Minerals Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 114 CTR 373 : (1995) 216 ITR 578
Income Tax Act, 1961 — Section 32(1)
High Courts12 Nov 1992Allowed
Suba Transport Co. and Another Vs Phiroze Sethane Pvt. Ltd.
Bombay High Court · (1993) ACJ 77
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1988 — Section 110A
High Courts12 Nov 1992
Kumbhargaon Vividh Karyakari Sahakari Seva Society Ltd. Vs Assistant Registrar, Co-op. Societies, Patan and Others
Bombay High Court · (1993) 1 BomCR 586 : (1993) 95 BOMLR 28 : (1993) MhLj 178
Constitution of India, 1950 — Article 226, 227
High Courts12 Nov 1992
Dattatraya Shankarrao Kharde and Others Vs Executive Engineer, Chief Gate Erection Unit No. 2, Nagpur and Another
Bombay High Court · (1994) 1 LLJ 395 : (1994) 1 MhLj 776
Industrial Disputes Act, 1947 — Section 19, 19(2), 19(6), 2, 25Payment of Bonus Act, 1965 — Section 31A, 34Trade Unions Act, 1926 — Section 28, 30
High Courts12 Nov 1992
Commissioner of Income Tax Vs Hindustan Construction Company Ltd.
Bombay High Court · (1993) 112 CTR 83 : (1995) 211 ITR 535
Income Tax Act, 1961 — Section 28
High Courts12 Nov 1992
Mrs. Poonam Rajendra Murkar Vs Rajendra Vasant Murkar and Another
Bombay High Court · (1992) 94 BOMLR 458
High Courts12 Nov 1992
Special Land Acquisition Officer and Another Vs Kohinoor Dresses and Others
Bombay High Court · (1993) 95 BOMLR 125
Land Acquisition Act, 1894 — Section 6
High Courts12 Nov 1992Dismissed
Promer Sales Private Limited Vs Manohar Sondhur and others
Bombay High Court · (1993) MhLj 537
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(s), 25F
High Courts11 Nov 1992Allowed
Hindustan Engineering Products Company and Another Vs The Municipal Corporation of Gr. Bom. and Others
Bombay High Court · (1993) 2 BomCR 141 : (1993) 95 BOMLR 536
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts11 Nov 1992
Transport Corpn. of India Ltd. Vs State of Maharashtra and others
Bombay High Court · (1993) 1 BomCR 723 : (1993) 2 LLJ 365
Constitution of India, 1950 — Article 136Minimum Wages Act, 1948 — Section 12, 2, 20, 22, 27
High Courts11 Nov 1992
Promer Sales Pvt. Ltd. Vs Manohar Sondhur and Others
Bombay High Court · (1993) 95 BOMLR 23 : (1993) 2 LLJ 997
Industrial Disputes Act, 1947 — Section 2
High Courts11 Nov 1992
S.L. Kirloskar Vs Union of India
Bombay High Court · (1993) 1 BomCR 557 : (1993) 95 BOMLR 21 : (1993) ECR 175 : (1993) 68 ELT 533 : (1993) 1 MhLj 550
Central Excise Rules, 1944 — Rule 173Q(1), 209A, 9(2)Central Excises and Salt Act, 1944 — Section 11A
High Courts11 Nov 1992
Hindustan Construction Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 112 CTR 79 : (1994) 208 ITR 298
Income Tax Act, 1961 — Section 139(8), 215, 276C, 277, 33
High Courts11 Nov 1992
N.P. Lotlikar Vs C.B.I. and another
Bombay High Court · (1993) CriLJ 2051
Constitution of India, 1950 — Article 20Prevention of Corruption Act, 1988 — Section 13
High Courts11 Nov 1992
Mrs. Jerbanoo Khurshed Cursetji and Others Vs Adi Khurshedji Cursetji
Bombay High Court · (1993) 2 BomCR 67 : (1993) 95 BOMLR 374
Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 107, 75
High Courts11 Nov 1992
Ratanlal Tikaram Goyal Vs Pratibha Prabhakar Gokhale @ Pratibha Ratanlal Goyal
Bombay High Court · (1993) 2 DMC 500
Limitation Act, 1963 — Section 5
High Courts10 Nov 1992
Commissioner of Income Tax Vs Atamsingh Kohli and Bros.
Bombay High Court · (1993) 115 CTR 57
Income Tax Act, 1961 — Section 28
High Courts10 Nov 1992
Jugalkishore Rampratapji Rathi Vs Brijmohan Rathi and Another
Bombay High Court · (1994) 2 BomCR 537
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151, 94Contract Act, 1872 — Section 140