High Courts04 Nov 1992
Srinivas Rama Shetty Vs Amalgamated Electricity Co. Ltd. and Another
Bombay High Court · (1993) 1 BomCR 607
Electricity Act, 1910 — Section 7(1), 7(11)Electricity Rules, 1956 — Rule 31
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 8 of 41
High Courts04 Nov 1992
South Eastern Roadways, Bombay Vs U.P. State Agro Industrial Corporation Ltd. and Another
Bombay High Court · (1994) 1 ACC 507 : AIR 1993 Bom 300 : (1993) 1 BomCR 709 : (1993) MhLj 236
Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18(1)
High Courts04 Nov 1992
Cantonment Board of Deolali Vs Mrs. Usha Devidas Dongre and Another
Bombay High Court · (1993) 2 BomCR 281 : (1993) MhLj 74
Cantonments Act, 1924 — Section 3(1)Constitution of India, 1950 — Article 254(2)General Clauses Act, 1897 — Section 3(31)
High Courts03 Nov 1992
Commissioner of Income Tax Vs Anil Hardboards Ltd.
Bombay High Court · (1993) 114 CTR 230 : (1994) 207 ITR 802 : (1993) 68 TAXMAN 488
Income Tax Act, 1961 — Section 80J, 84
High Courts03 Nov 1992
Esic, Bombay Vs Vyankatesh Coop. Processors Society Ltd. and Another
Bombay High Court · (1993) 2 LLJ 394
Employees State Insurance Act, 1948 — Section 2(12)
High Courts03 Nov 1992
Ali Hussain Sayyed Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 732 : (1993) 95 BOMLR 12 : (1993) CriLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 21, 57
High Courts03 Nov 1992
Commissioner of Income Tax Vs Ideal Trading Co.
Bombay High Court · (1993) 115 CTR 177 : (1994) 207 ITR 705 : (1993) 68 TAXMAN 483
Income Tax Act, 1961 — Section 185
High Courts03 Nov 1992Dismissed
Employees State Insurance Corporation Vs Vyankatesh Co-op. Processors Society and Another
Bombay High Court · (1993) 2 BomCR 148 : (1993) 95 BOMLR 16
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts02 Nov 1992
Commissioner of Income Tax Vs Baroax Morarji Ltd.
Bombay High Court · (1993) 203 ITR 1013
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts02 Nov 1992
Commissioner of Income Tax Vs Mrs. Pushpaben Family Trust
Bombay High Court · (1994) 207 ITR 587
Income Tax Act, 1961 — Section 164, 164(1)
High Courts02 Nov 1992
Commissioner of Income Tax Vs Gannon Dunkerley and Co. Ltd.
Bombay High Court · (1993) 114 CTR 22 : (1995) 216 ITR 708
Income Tax Act, 1961 — Section 2(45), 32A, 5, 80, 80E
High Courts02 Nov 1992
Jagmohandas Gokuldas Shah Vs Commissioner of Income Tax
Bombay High Court · (1992) 11 BOM CK 0036
Income Tax Act, 1961 — Section 28, 64, 64(1)
High Courts02 Nov 1992
Sadashiv Chhokha Sable Vs State of Maharashtra
Bombay High Court · (1993) 2 BomCR 1 : (1993) 95 BOMLR 10 : (1993) CriLJ 1469
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 31, 427, 482Penal Code, 1860 (IPC) — Section 392, 394, 397
High Courts02 Nov 1992Allowed
Bank of Baroda Vs Pandurang Balasaheb Nalavade and Others
Bombay High Court · (1993) 2 BomCR 83 : (1993) 95 BOMLR 866 : (1993) MhLj 1608
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2Limitation Act, 1963 — Article 62
High Courts02 Nov 1992
Shrimal Shobhachand Bora and Others Vs State of Maharashtra
Bombay High Court · (1993) 1 DMC 170
Criminal Procedure Code, 1973 (CrPC) — Section 379, 401Penal Code, 1860 (IPC) — Section 306, 498A
High Courts01 Nov 1992Allowed
S.L. Kirloskar Vs Union of India
Bombay High Court · (1993) MhLj 550
Central Excise Tariff Act, 1985 — Section 2(f)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226
High Courts27 Oct 1992
DEPUTY COMMISSIONER OF INCOME TAX Vs ASSOCIATED FILM INDUSTRIES (P.) LTD.
Bombay High Court · (1996) 54 TTJ 299
Income Tax Act, 1961 — Section 273(a)
High Courts23 Oct 1992
Controller of Estate Duty Vs P.G. Chaware
Bombay High Court · (1993) 204 ITR 513
Estate Duty Act, 1953 — Section 39, 39(1)
High Courts23 Oct 1992Dismissed
Association of Engineering Workers Vs Permanent Magnets Ltd. and Others
Bombay High Court · (1994) 2 LLJ 573
High Courts23 Oct 1992
Commissioner of Income Tax Vs Central Bank Executor and Trustee Co. Ltd.
Bombay High Court · (1993) 203 ITR 666
Income Tax Act, 1961 — Section 24, 24(1), 27