COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 1 of 44

High Courts23 Dec 1994

Philip Bhimsent Aind Vs The State of Maharashtra

Bombay High Court · (1995) CriLJ 1694

Criminal Procedure Code, 1973 (CrPC) — Section 377(1), 377(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 392

High Courts23 Dec 1994

Kamgar Sabha and others Vs Hindustan Ciba-geigy Ltd.

Bombay High Court · (1994) 12 BOM CK 0063

Constitution of India, 1950 — Article 19Trade Unions Act, 1926 — Section 17, 18, 2

High Courts23 Dec 1994

Commissioner of Income Tax Vs Veekanardt (P.) Ltd.

Bombay High Court · (1994) 12 BOM CK 0054

Income Tax Act, 1961 — Section 176, 176(3A), 23(iv), 256(1), 40A(8)

High Courts23 Dec 1994Dismissed

Mrs. Analia Abreu Pinti Vs Miss Olinda de Menezes (since deceased), now represented by her administrator and Others

Bombay High Court · (1997) 4 BomCR 125

Evidence Act, 1872 — Section 114, 115, 3, 9Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)

High Courts22 Dec 1994

Siemens India Ltd Vs Commissioner of Income Tax

Bombay High Court · (1996) 217 ITR 622 : (1995) 2 MhLj 413

Income Tax Act, 1961 — Section 28, 43(3)

High Courts22 Dec 1994

Colfax Laboratories (India) Limited and Another Vs The State of Goa and Others

Bombay High Court · (1996) 5 BomCR 191

Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 16(1)Drugs and Cosmetics Rules, 1945 — Rule 71

High Courts22 Dec 1994

Commissioner of Income Tax Vs Vockanardt Pvt. Ltd.

Bombay High Court · (1995) 215 ITR 793

Income Tax Act, 1961 — Section 176, 176(3A), 28, 40A(8), 41(1)

High Courts21 Dec 1994Allowed

Anand D. Mahatme since deceased by him legal heirs and Others Vs The Administrative Tribunal and Others

Bombay High Court · (1996) 5 BomCR 13

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 5, 6

High Courts21 Dec 1994

Commissioner of Income Tax Vs Sahney Kirkwood Pvt. Ltd.

Bombay High Court · (1995) 127 CTR 327 : (1996) 217 ITR 601 : (1995) 81 TAXMAN 89

Income Tax Act, 1961 — Section 35B, 35B(1)

High Courts20 Dec 1994

Commissioner of Income Tax Vs Chowgule Chemicals Pvt. Ltd.

Bombay High Court · (1995) 216 ITR 234

Income Tax Act, 1961 — Section 37(1)

High Courts20 Dec 1994Dismissed

Noel C.T.H. Noronha Vs The Goa University and Others

Bombay High Court · (1996) 3 BomCR 140

Goa University Act, 1984 — Section 46.3

High Courts20 Dec 1994Dismissed

Rambhau Deshmukh Vs Narayan Ukande and Others

Bombay High Court · (1995) 4 BomCR 611

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 58Provincial Small Cause Courts Act, 1887 — Section 23

High Courts19 Dec 1994

Ritz Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 126 CTR 33 : (1995) 216 ITR 138

Income Tax Act, 1961 — Section 139, 143, 143(3), 144, 147

High Courts19 Dec 1994

Commissioner of Income Tax Vs Sirdar Carbonic Gas Co. Pvt. Ltd.

Bombay High Court · (1995) 216 ITR 1

Income Tax Act, 1961 — Section 32A, 32A(1)

High Courts19 Dec 1994

Asmaco Vs Commissioner of Income Tax

Bombay High Court · (1994) 12 BOM CK 0039

Income Tax Act, 1961 — Section 143(3), 155, 155(5), 2, 2(31)Transfer of Property Act, 1882 — Section 54

High Courts19 Dec 1994

Commissioner of Income Tax Vs Lokmat Mews Papers Pvt. Ltd.

Bombay High Court · (1995) 126 CTR 395 : (1995) 216 ITR 199 : (1995) 80 TAXMAN 629

Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 263, 33, 33(5)

High Courts19 Dec 1994

Century Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 12 BOM CK 0029

Income Tax Act, 1961 — Section 28, 80J

High Courts16 Dec 1994

Shri Kamlakant D. Naik Vs The Collector of North Goa and Others

Bombay High Court · (1996) 3 BomCR 131

General Clauses Act, 1897 — Section 6Goa Panchayat Raj Ordinance, 1994 — Section 245, 51Goa, Daman and Diu Village Panchayat (Motion of No Confidence against Sarpanch and Deputy Sarpanch) Rules, 1963 — Rule 2, 3

High Courts16 Dec 1994

N.L. Abhyankar Vs Union of India and Others

Bombay High Court · (1995) 1 MhLj 503

All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 16, 226, 32High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17, 17A, 2, 24

High Courts16 Dec 1994

Suresh Raghunath Mistri and Others Vs Bhiwandi Nizampur Municipal Council and Others

Bombay High Court · (1995) 71 FLR 798 : (1996) 3 LLJ 650

Trade Unions Act, 1926 — Section 28