High Courts08 Oct 1994
Commissioner of Income Tax Vs Sudhir Jayantilal Mulji
Bombay High Court · (1995) 127 CTR 101 : (1995) 214 ITR 154 : (1995) 2 MhLj 348
Income Tax Act, 1961 — Section 45, 53, 54
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 11 of 44
High Courts07 Oct 1994Allowed
Elizabeth Barreto Vs Shri Milton Sequeira and Others
Bombay High Court · (1995) 4 BomCR 106
Constitution of India, 1950 — Article 226Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(1)
High Courts07 Oct 1994
Nagesh alias Satish Nagorao Pande Vs The State of Maharashtra and Another
Bombay High Court · (1995) 3 BomCR 376 : (1995) 1 MhLj 154
Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 11, 14, 2(10), 2(2)
High Courts07 Oct 1994
Sulabha Govind Vidwans Vs Shravan M. Shevale and Others
Bombay High Court · (1995) 2 BomCR 561 : (1995) 1 MhLj 157
Constitution of India, 1950 — Article 14, 16, 21
High Courts07 Oct 1994Allowed
Mahatab Shah Mohamad Khan @ Sheru Khan Vs The State of Maharashtra
Bombay High Court · (1995) 2 BomCR 637 : (1995) 97 BOMLR 349
Evidence Act, 1872 — Section 3, 60, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 21Penal Code, 1860 (IPC) — Section 192, 195
High Courts06 Oct 1994Allowed
Vishwasrao Shankarrao Meghe since deceased through his L.Rs. Vs Bachharam Varumal Balwani and another
Bombay High Court · (1995) MhLj 403
Civil Procedure Code, 1908 (CPC) — Section 106, 115Evidence Act, 1872 — Section 114(f)General Clauses Act, 1897 — Section 27
High Courts06 Oct 1994Dismissed
Hawabai Haji Vs Abdul Sattar Suleman Haji Ahmed Oomer and Another
Bombay High Court · (1995) 2 BomCR 551
Bombay City Civil Court Act, 1948 — Section 15(1)Constitution of India, 1950 — Article 372(1)Limitation Act, 1963 — Article 64, 65
High Courts06 Oct 1994
Amarchand Fulchand Vs Union of India
Bombay High Court · (1995) 77 ELT 539
Central Excises and Salt Act, 1944 — Section 35
High Courts06 Oct 1994
Ashok Kumar Gupta Vs Oil and Natural Gas Commissioner and Others
Bombay High Court · (1996) 3 LLJ 554
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Oct 1994Dismissed
Nathu Nimkar and Others Vs Yamunabai '' Gunabai Nimkar and Another
Bombay High Court · (1995) 97 BOMLR 132
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14
High Courts05 Oct 1994
Banu and Another Vs Kutubuddin Sulemanji Vimanwala
Bombay High Court · (1995) 2 DMC 390
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 125Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts05 Oct 1994
Shri Narcinva Yeshwant Saldanha and Others Vs The State of Goa and Others
Bombay High Court · (1995) 4 BomCR 133
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 17(1), 4, 5A, 6
High Courts05 Oct 1994
Banu Vimanwala and Another Vs Kutubuddin Sulemanji Vimanwala
Bombay High Court · (1995) 2 BomCR 110
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 125Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts05 Oct 1994Allowed
Chopda Automobiles Finance, Hyderabad Vs Sheikh Shabbir Sheikh Noor
Bombay High Court · (1994) 10 BOM CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Oct 1994
Cemendia Company Ltd. Vs Employees'' State Insurance Corporation
Bombay High Court · (1995) 2 BomCR 419 : (1995) 71 FLR 160 : (1995) 2 LLJ 519
Employees State Insurance Act, 1948 — Section 1, 2
High Courts04 Oct 1994
Iol Limited Vs S.C. Prasad and others
Bombay High Court · (1995) 2 BomCR 452 : (1995) 124 CTR 64 : (1996) 217 ITR 52 : (1995) 1 MhLj 346
Income Tax Act, 1961 — Section 269UB, 269UD, 269UJ, 269UL(3), 28
High Courts03 Oct 1994
Kunjilal Vs Smt. Sushila and another
Bombay High Court · (1995) CriLJ 1972 : (1995) 2 DMC 520
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Oct 1994
Arvind H. Shah Vs High Court of Judicature at Bombay and Others
Bombay High Court · (1994) 10 BOM CK 0075
Constitution of India, 1950 — Article 226, 32
High Courts03 Oct 1994Dismissed
Pandurang N. Vanarase since deceased by his heirs Vs Janardhan Narayan Vanarase and Others
Bombay High Court · (1995) 2 BomCR 424 : (1995) 97 BOMLR 166
Evidence Act, 1872 — Section 115, 3, 61, 92Stamp Act, 1899 — Section 36, 36
High Courts03 Oct 1994Dismissed
Ramesh Wase Vs The Commissioner, Revenue Division
Bombay High Court · (1996) 1 LLJ 55
Industrial Disputes Act, 1947 — Section 2SMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5), 3S