High Courts12 Apr 1994
Commissioner of Income Tax, Bombay City Iii, Bombay Vs Citibank N.A.
Bombay High Court · (1994) 208 ITR 930
Income Tax Act, 1961 — Section 145, 145(1), 147, 28
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 34 of 44
High Courts12 Apr 1994
Commissioner of Income Tax Vs Ambalal Kilachand and (Late) Tulsidas Kilachand
Bombay High Court · (1995) 124 CTR 252 : (1994) 210 ITR 844
Income Tax Act, 1961 — Section 194, 198, 5, 5(1), 90
High Courts08 Apr 1994Dismissed
Philomena John D''souza and Others Vs Brij Bihari Nayar and Others
Bombay High Court · (1994) 96 BOMLR 929
High Courts08 Apr 1994Allowed
Satish Kumar Vs State
Bombay High Court · (1995) 2 DMC 185
Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 1994Dismissed
A.R. Sathye and Others Vs S.G. Chemicals and Others
Bombay High Court · (1994) 4 BomCR 454
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3, 59
High Courts07 Apr 1994
Karbhari Maruti Agawan and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1994 Bom 304 : (1995) 1 BomCR 596
Constitution of India, 1950 — Article 226, 32, 329
High Courts06 Apr 1994Allowed
Makers Development Services Pvt. Ltd. Vs V.P. Deshpande, Superintendent of Stamps and others
Bombay High Court · (1994) 04 BOM CK 0040
Bombay Stamp Act, 1958 — Section 2(n), 54Constitution of India, 1950 — Article 226
High Courts06 Apr 1994Allowed
Lt. Col. Ravindranath H. Hiramath Vs Prashantkumar Buttan
Bombay High Court · (1994) 4 BomCR 445 : (1994) 96 BOMLR 346
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
High Courts06 Apr 1994
Govind Ganesh @ Bhai Tilve Vs A.U. Chate, Police Constable B. No. 5193 and Others
Bombay High Court · (1994) 4 BomCR 442 : (1994) MhLj 1391
Criminal Procedure Code, 1973 (CrPC) — Section 190, 198, 199
High Courts06 Apr 1994Allowed
Satyabhamabai Sitaram Deshmukh and Another Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 438 : (1994) 96 BOMLR 384
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts06 Apr 1994Allowed
Suresh Atmaram Ambre Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 462 : (1995) 1 MhLj 469
National Security Act, 1980 — Section 12, 3(2)
High Courts06 Apr 1994
Ramesh Krishna Sawant Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 452 : (1995) CriLJ 1702
Criminal Procedure Code, 1973 (CrPC) — Section 427Penal Code, 1860 (IPC) — Section 342, 395, 397
High Courts06 Apr 1994
Samindrabai Manika Gajabhare and Another Vs The Divisional Controller, M.S.R.T. Corp.
Bombay High Court · (1994) 2 ACC 480 : (1995) ACJ 350 : (1994) 3 BomCR 491 : (1994) 96 BOMLR 354
Fatal Accidents Act, 1855 — Section 2, 3
High Courts05 Apr 1994
State of Maharashtra Vs Manohar Alias Manya Kanhaiya Bairagi
Bombay High Court · (1994) CriLJ 2536
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 354
High Courts05 Apr 1994Allowed
Nasrulla Khan Bismilla Khan since deceased through L. Rs Vs Shabuddin and Others
Bombay High Court · (1994) 3 BomCR 488 : (1994) 96 BOMLR 889
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Specific Relief Act, 1963 — Section 5
High Courts05 Apr 1994
P.B. Samant and others Vs Union of India and another
Bombay High Court · AIR 1994 Bom 323 : (1994) 4 BomCR 491
Constitution of India, 1950 — Article 143(1), 226, 246(3), 253, 73
High Courts05 Apr 1994
P.B. Samant and Others Vs The Union of India (UOI) and Another
Bombay High Court · AIR 1994 Bom 323 : (1994) 4 BomCR 491
Constitution of India, 1950 — Article 253, 73
High Courts04 Apr 1994Dismissed
United Breweries Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1994) 53 ECR 13
Customs Act, 1962 — Section 111(d)
High Courts04 Apr 1994
Commissioner of Income Tax Vs Hindustan Sugar Mills Ltd.
Bombay High Court · (1994) 04 BOM CK 0006
Income Tax Act, 1961 — Section 28, 37(1), 80J
High Courts31 Mar 1994
Vaz Forwarding Pvt. Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1995) 1 BomCR 9 : (1994) 96 BOMLR 949 : (1994) 2 MhLj 1611
Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 18, 3, 3(2), 6, 7