High Courts24 Mar 1994
Smt. Asha Arun Gawali Vs A. Samra, Commr. of Police and others
Bombay High Court · (1994) 4 BomCR 30 : (1995) CriLJ 2250 : (1994) 1 MhLj 1034
Constitution of India, 1950 — Article 22, 22(5), 226
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 36 of 44
High Courts23 Mar 1994
Commissioner of Income Tax Vs Century Spg. And Mfg. Co. Ltd.
Bombay High Court · (1994) 210 ITR 783
Income Tax Act, 1961 — Section 10(10), 23(1), 24(1), 30, 40A(5)
High Courts23 Mar 1994
Kajaria Exports Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1994) 52 ECR 348
Customs Act, 1962 — Section 111(d)
High Courts23 Mar 1994
Commissioner of Income Tax Vs Vegetable Vitamin Foods Co. Pvt. Ltd. Commissioner of Income Tax Vs E. S. Patanwala Radha Silk Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 123 CTR 112 : (1994) 209 ITR 840
Income Tax Act, 1961 — Section 28, 37, 37(1)
High Courts23 Mar 1994Allowed
Galaxy Chemicals and Another Vs Union of India (UOI) and Others
Bombay High Court · (1994) 52 ECR 347
High Courts22 Mar 1994
Chief Engineer, P.W.D., Nagpur and Others Vs P.W.D., S.C., S.T., O.B.C. Employees'' Council and Others
Bombay High Court · (1995) 70 FLR 554 : (1995) 1 LLJ 1209
Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 10A, 17B, 18, 2, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 22, 25F, 25G, 25N
High Courts22 Mar 1994
Narang Latex and Dispersions Pvt. Ltd. Vs S.V. Suvarna (Mrs.) and Another
Bombay High Court · (1994) 68 FLR 1028 : (1995) 1 LLJ 113
Industrial Disputes Act, 1947 — Section 10, 10(1), 25F, 33, 33(1)
High Courts22 Mar 1994
Smt. Panna Devi Chowdhary (Legal Representative of Saligram B. Choudhary (Deceased)) Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 849
Income Tax Act, 1961 — Section 4
High Courts21 Mar 1994
Balasaheb Vs The State of Maharashtra
Bombay High Court · (1994) CriLJ 3044
Penal Code, 1860 (IPC) — Section 343, 363, 366, 366A, 376
High Courts17 Mar 1994
Namdeo Satyagonda Patil Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 64 : (1994) CriLJ 3493
Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 302, 309, 84
High Courts17 Mar 1994Dismissed
The Municipal Council, Ahmednagar Vs Bhaskar Pandurang Hivale
Bombay High Court · (1995) 1 BomCR 328
Bombay Public Trusts Act, 1950 — Section 2(13)Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 7(1)
High Courts17 Mar 1994
Hindustan Mineral Products Co. Pvt. Ltd. Vs Union of India
Bombay High Court · (1994) 52 ECR 553 : (1994) 72 ELT 23
Constitution of India, 1950 — Article 226
High Courts17 Mar 1994
Smt. Shankuntala Vs Smt. Kausalyabai Pande and another
Bombay High Court · AIR 1994 Bom 235 : (1994) 96 BOMLR 901 : (1994) 2 MhLj 1384
Constitution of India, 1950 — Article 14
High Courts17 Mar 1994
Sharad R. Khanna Vs Karimjee Limited
Bombay High Court · (1994) 3 BomCR 223 : (1995) 84 CompCas 611 : (1994) 2 MhLj 1366
Companies Act, 1956 — Section 22Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 25
High Courts17 Mar 1994
Vaman Keshav Godse Vs Laxman Keshav Godse and Others
Bombay High Court · (1994) 96 BOMLR 710
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Mar 1994
Commissioner of Income Tax Vs Modi (P.) Ltd.
Bombay High Court · (1995) 79 TAXMAN 428
Companies Act, 1956 — Section 330Income Tax Act, 1922 — Section 10(1), 10(2)(iii), 10(2)(xv), 12(2), 20(2)(xv)Income Tax Act, 1961 — Section 256(1), 37(1), 57(iii)
High Courts16 Mar 1994
Commissioner of Income Tax Vs Modi Pvt. Ltd.
Bombay High Court · (1995) 127 CTR 219 : (1994) 208 ITR 31
Companies Act, 1956 — Section 330Income Tax Act, 1922 — Section 10(1), 10(2), 12(2)Income Tax Act, 1961 — Section 37(1), 57
High Courts16 Mar 1994
Hindustan Petroleum Corporation Ltd. Vs Union of India
Bombay High Court · (1994) 52 ECR 357 : (1994) 72 ELT 10
High Courts16 Mar 1994
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1994) 120 CTR 176 : (1994) 208 ITR 801
Income Tax Act, 1961 — Section 32, 40(C)
High Courts16 Mar 1994
Smt. Kamalabai Laxman Pathak and others Vs Onkar Parsharam Patil and others
Bombay High Court · AIR 1995 Bom 113 : (1994) 96 BOMLR 641
Transfer of Property Act, 1882 — Section 53A