COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 35 of 44

High Courts31 Mar 1994

Prahlad Dnyanoba Gajbhiye Vs State of Maharashtra and another

Bombay High Court · (1996) 1 BomCR 522 : (1994) CriLJ 2555 : (1994) 2 MhLj 1584

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 428, 478Penal Code, 1860 (IPC) — Section 193, 302, 471

High Courts31 Mar 1994

Chandru Parappa Kumbhar Vs The State of Maharashtra

Bombay High Court · (1994) 4 BomCR 1 : (1995) CriLJ 290

Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 324

High Courts30 Mar 1994

Homi Mehta and Sons (P) Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 03 BOM CK 0031

Income Tax Act, 1961 — Section 28, 4

High Courts30 Mar 1994

Dattatraya Tatya Kamble Vs Waman Narayan Bhave

Bombay High Court · (1994) 96 BOMLR 548

Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 34, 6

High Courts29 Mar 1994Allowed

Dr. Kamlakar Bhagwantrao Deshpande and Another Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 425

Land Acquisition Act, 1894 — Section 18, 25, 4

High Courts29 Mar 1994

Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.

Bombay High Court · (1994) 208 ITR 878

Income Tax Act, 1961 — Section 37

High Courts29 Mar 1994

Advertising Agency Association of India and another Vs Central Board of Direct Taxes and others

Bombay High Court · (1994) 121 CTR 44 : (1994) 210 ITR 152

Income Tax Act, 1961 — Section 194C

High Courts29 Mar 1994Allowed

Smt. Razia Begum Vs A. Venkataratnam and Others

Bombay High Court · (1994) 96 BOMLR 393

National Security Act, 1980 — Section 3

High Courts28 Mar 1994

Commissioner of Income Tax Vs Gammon India Ltd.

Bombay High Court · (1994) 03 BOM CK 0086

Income Tax Act, 1961 — Section 28

High Courts28 Mar 1994

Bombay Goods Transport Association and another Vs Central Board of Direct Taxes and others

Bombay High Court · (1994) 121 CTR 32 : (1994) 210 ITR 136

Income Tax Act, 1961 — Section 194C, 44AA

High Courts28 Mar 1994

Commissioner of Income Tax Vs Dhanraj Mills Pvt. Ltd.

Bombay High Court · (1994) 209 ITR 851

Income Tax Act, 1961 — Section 202, 207A, 208, 271

High Courts28 Mar 1994

Commissioner of Income Tax Vs Kamani Metals and Alloys Ltd.

Bombay High Court · (1994) 120 CTR 181 : (1994) 208 ITR 1017 : (1994) 75 TAXMAN 387

Income Tax Act, 1961 — Section 37

High Courts28 Mar 1994

Commissioner of Income Tax Vs Atul Drug House Ltd.

Bombay High Court · (1994) 03 BOM CK 0073

Income Tax Act, 1961 — Section 28

High Courts28 Mar 1994Dismissed

H. Mukherji (Dr.) Vs Swadesh Kumar Bhargava

Bombay High Court · (1994) 03 BOM CK 0010

Administrative Tribunals Act, 1985 — Section 14, 3(q)

High Courts25 Mar 1994

State of Maharashtra Vs Jethmal Himatmal Jain and another

Bombay High Court · (1994) 4 BomCR 103 : (1994) CriLJ 2613

Criminal Procedure Code, 1973 (CrPC) — Section 32, 377, 378Drugs and Cosmetics Act, 1940 — Section 18, 18A, 27Evidence Act, 1872 — Section 114

High Courts25 Mar 1994

Mehta Pharmaceutical Industries Vs Union of India

Bombay High Court · (1997) 57 ECC 124 : (1994) 52 ECR 345 : (1994) 71 ELT 908

Customs Act, 1962 — Section 25, 28

High Courts25 Mar 1994

Rajan Vasant Revankar Vs Mrs. Shobha Rajan Revankar

Bombay High Court · AIR 1995 Bom 246 : (1995) 1 BomCR 47 : (1994) 96 BOMLR 592 : (1995) 1 DMC 532

Bombay Police Act, 1951 — Section 110Family Courts Act, 1984 — Section 14, 20, 7Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23(1), 25, 27

High Courts25 Mar 1994Dismissed

R.V. Kulkarni Vs La Builde Corporation and others

Bombay High Court · (1994) 03 BOM CK 0008

Arbitration Act, 1940 — Section 41, 5

High Courts24 Mar 1994

Scindia Steam Navigation Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 119 CTR 489 : (1995) 211 ITR 747

Income Tax Act, 1961 — Section 10(10), 17(1), 17(3)(ii), 280, 29

High Courts24 Mar 1994Dismissed

Sou. Jamunabai Parmananddas Shah and Others Vs Bajirao Seetaram Kalbhor and Others

Bombay High Court · (1995) 1 BomCR 305 : (1995) 1 MhLj 564 : (1995) 1 MhLj 143

Bombay Tenancy and Agricultural Lands Act, 1956 — Section 43Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12Maharashtra Land Revenue Code, 1966 — Section 65