COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 9 of 41

High Courts22 Oct 1992

Omprakash Shankarlal Sharma Vs The State of Maharashtra

Bombay High Court · (1993) 1 BomCR 599 : (1993) CriLJ 3175

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 326Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 161, 95

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High Courts22 Oct 1992Allowed

Kumar A. Nadar Vs V.K. Saraf, Commissioner of Police and others

Bombay High Court · (1993) MhLj 1538

Bombay Police Act, 1951 — Section 2Bombay Prevention of Gambling Act, 1887 — Section 3, 3(ii), 4(1)(a), 4(a), 5

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High Courts22 Oct 1992Dismissed

Ku. Bhagyashree Vs Vice Chancellor, Amravati University and Others

Bombay High Court · (1994) 2 BomCR 32

Amravati University Act, 1983 — Section 11(4), 73(3)

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High Courts22 Oct 1992

Ras Marketing and Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · (1993) 1 BomCR 696

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High Courts22 Oct 1992Allowed

Kush Jhunjhunwala Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 532

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115

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High Courts22 Oct 1992

Kotesh Rajavir Bhandari Vs The State of Maharashtra

Bombay High Court · (1993) 1 DMC 157

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

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High Courts21 Oct 1992

Citric India Ltd. Vs Union of India.

Bombay High Court · (1993) ECR 257 : (1993) 66 ELT 566

Central Excises and Salt Act, 1944 — Section 35A, 35BConstitution of India, 1950 — Article 226, 227, 35L

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High Courts21 Oct 1992Allowed

Harihar Dinkar Kale and others Vs D.K. Afzalpurkar and others

Bombay High Court · (1992) 10 BOM CK 0053

Constitution of India, 1950 — Article 226

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High Courts21 Oct 1992Allowed

Chittaranjan Tatyaram Mirke Vs State of Maharashtra

Bombay High Court · (1993) MhLj 602

Penal Code, 1860 (IPC) — Section 161

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High Courts21 Oct 1992

Commissioner of Income Tax Vs Boots Pure Drug Co. (I.) Ltd.

Bombay High Court · (1993) 203 ITR 979

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84

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High Courts20 Oct 1992

Heena Shipping Agency Vs Collector of Customs

Bombay High Court · (1993) 44 ECR 1 : (1993) 63 ELT 230

Customs Act, 1962 — Section 146

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High Courts20 Oct 1992

Sylvester And Company Vs Union of India

Bombay High Court · (1993) 1 BomCR 299 : (1993) 44 ECR 41 : (1993) 63 ELT 53

Customs Act, 1962 — Section 146

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High Courts20 Oct 1992

Sonia Vs Maharashtra Institute of Technology and Others

Bombay High Court · (1993) 95 BOMLR 826 : (1993) MhLj 1676

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High Courts19 Oct 1992

Commissioner of Income Tax Vs Raghuvanshi Mills Ltd

Bombay High Court · (1994) 205 ITR 636

Income Tax Act, 1961 — Section 28

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High Courts19 Oct 1992

Controller of Estate Duty Vs Gangabishan Champalal Bajaj and Another

Bombay High Court · (1995) 214 ITR 348

Estate Duty Act, 1953 — Section 73, 73A

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High Courts19 Oct 1992

Kashi Conductors Vs Union of India

Bombay High Court · (1993) ECR 129 : (1993) 63 ELT 42

Customs Act, 1962 — Section 25, 25(1)

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High Courts19 Oct 1992

Rizvi Nagar Co-op. Hsg. Sty. Ltd. Vs The Municipal Corporation of Gr. Bombay and Others

Bombay High Court · (1993) 1 BomCR 495

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts19 Oct 1992

Hindustan Construction Co. Ltd. Vs Commissioner of Income Tax. (Vice Versa)

Bombay High Court · (1994) 207 ITR 1091

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High Courts19 Oct 1992

C.J. Thakar (A. P.) Vs Controller of Estate Duty

Bombay High Court · (1995) 214 ITR 323 : (1995) 79 TAXMAN 216

Estate Duty Act, 1953 — Section 7

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High Courts19 Oct 1992

Sureshkumar Sakharchand Shah Vs Edna Sushila samuel

Bombay High Court · (1993) 1 BomCR 359 : (1993) MhLj 1317

Specific Relief Act, 1963 — Section 10, 13

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