COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 2 of 44

High Courts16 Dec 1994

Dee Cee Trading and Finance Ltd. Vs Pudumjee Agro Industries Ltd.

Bombay High Court · (1996) 85 CompCas 499

Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 22, 3(1)

High Courts16 Dec 1994

Shri Mohammad Irfan Kadar Vs The Goa University and Others

Bombay High Court · (1996) 3 BomCR 196

Constitution of India, 1950 — Article 226

High Courts16 Dec 1994Allowed

Shamsunder Kaka Talkar since deceased through his legal heirs Vs Rent Controller and Others

Bombay High Court · (1996) 4 BomCR 39

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(4), 32(4)

High Courts16 Dec 1994Dismissed

United India Insurance Company Ltd. Vs Madgavkar Salvage and Towage Co. Pvt. Ltd.

Bombay High Court · (1996) 4 BomCR 50 : (1995) 97 BOMLR 101

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115

High Courts16 Dec 1994

Minoo F. Mehta Vs Commissioner of Income Tax

Bombay High Court · (1994) 12 BOM CK 0005

Income Tax Act, 1961 — Section 256(1), 37, 37(1)

High Courts15 Dec 1994

Commissioner of Income Tax Vs Ratanabad Co-operative Housing Society Ltd.

Bombay High Court · (1995) 215 ITR 549

Income Tax Act, 1961 — Section 80P, 80P(2)

High Courts15 Dec 1994

S.M. Chemicals and Electronics Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 125 CTR 319 : (1995) 215 ITR 943 : (1995) 81 TAXMAN 84

Income Tax Act, 1961 — Section 155, 155(4A), 155(5), 28, 32A

High Courts15 Dec 1994

Radhyesham Chandak and others Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 2195 : (1995) 1 MhLj 741

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 174, 313, 342Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 201, 203, 302, 34

High Courts15 Dec 1994

Commissioner of Income Tax Vs Vipinchandra C. Sanghavi

Bombay High Court · (1995) 215 ITR 753

Income Tax Act, 1961 — Section 2, 263, 27, 4, 5

High Courts15 Dec 1994

Vassudev Ibrahimpur and Another Vs State

Bombay High Court · (1996) 2 BomCR 326

Criminal Procedure Code, 1973 (CrPC) — Section 9Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302

High Courts14 Dec 1994Allowed

Anant Bhiku Shirodkar and Another Vs Mrs. Rosalina Fernandes

Bombay High Court · (1996) 3 BomCR 694 : (1996) 2 MhLj 262

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 25

High Courts14 Dec 1994

Benedicto Fernandes Vs State of Goa

Bombay High Court · (1996) 2 BomCR 128 : (1995) 2 MhLj 743

Constitution of India, 1950 — Article 14, 16, 21, 226, 311

High Courts14 Dec 1994

M/s. Dinshaw and Dinshaw and others Vs Indoswe Engineers Pvt. Ltd.

Bombay High Court · AIR 1995 Bom 180 : (1995) 3 BomCR 548

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34Contract Act, 1872 — Section 70, 73

High Courts14 Dec 1994

Chubby Ekwealcoh Vs V.A.K. Sekar, Asstt. Collector of Customs, Bombay and another

Bombay High Court · (1995) CriLJ 2238

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 203, 204(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 28, 36Penal Code, 1860 (IPC) — Section 149, 313, 323, 324, 34

High Courts13 Dec 1994

Commissioner of Wealth-tax Vs G. M. Abhayankar and others (Huf)

Bombay High Court · (1995) 214 ITR 269

Wealth Tax Act, 1957 — Section 27(1)Wealth Tax Rules, 1957 — Rule 1(D)

High Courts13 Dec 1994

Lalit Sehgal Vs State of Goa and Others

Bombay High Court · (1996) 3 BomCR 105 : (1995) 97 BOMLR 474

Constitution of India, 1950 — Article 14, 19, 19(1)Goa, Daman and Diu Public Gambling Act, 1976 — Section 13A

High Courts13 Dec 1994Allowed

Chandrakant Vishnu Kolhapurkar Vs Shamba Suka Mandrekar and Others

Bombay High Court · (1996) 3 BomCR 695

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts12 Dec 1994

Commissioner of Wealth-tax Vs Smt. Urmila L. Pittie

Bombay High Court · (1995) 215 ITR 356 : (1995) 2 MhLj 35

Wealth Tax Act, 1957 — Section 27(1)

High Courts12 Dec 1994

Ishwarsingh and Others Vs Krishnabai and Others

Bombay High Court · (1995) 3 BomCR 156 : (1995) 97 BOMLR 200

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 29(2), 5Succession Act, 1925 — Section 196, 197, 205

High Courts12 Dec 1994Allowed

Sudesh Prabhakar Volvoikar Vs Gopal Baboo Savoikar

Bombay High Court · (1996) 1 BomCR 5

Contract Act, 1872 — Section 10, 73Evidence Act, 1872 — Section 105