High Courts07 Mar 1994
Commissioner of Income Tax Vs Yusuf Abdulla Patel
Bombay High Court · (1994) 121 CTR 13 : (1994) 208 ITR 202
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 38 of 44
High Courts07 Mar 1994
New Vinod Silk Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1997) 57 ECC 145 : (1994) 52 ECR 381 : (1994) 71 ELT 910
High Courts07 Mar 1994
Baba Abdul Khan and Others Vs Smt. A.D. Sawant, J.M.F.C., Nagpur and Others
Bombay High Court · (1994) CriLJ 2836
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 11, 15, 16, 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 106, 15, 29, 322, 323
High Courts04 Mar 1994
Sarvodaya Printing Press Vs State of Maharashtra
Bombay High Court · (1994) 03 BOM CK 0067
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts04 Mar 1994Allowed
Lekhraj Chunilal Jaisingh Vs Komal @ Anita and Others
Bombay High Court · (1994) 2 DMC 153
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts04 Mar 1994
Popular Colour Lab Pvt. Ltd. Vs Union of India
Bombay High Court · (1994) ECR 92 : (1994) 72 ELT 29 : (1994) 2 MhLj 1433
High Courts04 Mar 1994
Zohar Siraj Lokhandwala Vs M.G. Kamat and others
Bombay High Court · (1994) 121 CTR 283 : (1994) 210 ITR 956
Income Tax Act, 1961 — Section 147, 148
High Courts04 Mar 1994
Tukaram Genba Jadhav and Others Vs Laxman Genba Jadhav and Another
Bombay High Court · AIR 1994 Bom 247 : (1994) 96 BOMLR 227 : (1994) 1 MhLj 991
Constitution of India, 1950 — Article 246(2)Hindu Succession Act, 1956 — Section 14, 22, 4(2), 6, 8Hindu Womens Right to Property Act, 1937 — Section 3
High Courts04 Mar 1994
M/s. Deepak Corporation Vs Pushpa Prahlad Nanderjog
Bombay High Court · AIR 1994 Bom 337 : (1995) 1 BomCR 452 : (1995) 1 MhLj 489
Bombay Stamp Act, 1958 — Section 31, 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Stamp Act, 1899 — Section 33, 35, 58
High Courts04 Mar 1994
Shri Shivaji Tukaram Kurle Vs State
Bombay High Court · (1994) 3 BomCR 589
Penal Code, 1860 (IPC) — Section 170, 354, 375(5), 376
High Courts04 Mar 1994
Khurshed Sorabji Cooper Vs Bombay Electric Supply and Transport Undertaking
Bombay High Court · AIR 1995 Bom 79 : (1995) 1 BomCR 483 : (1994) 96 BOMLR 670
Electricity Act, 1910 — Section 26, 26(1), 26(6)
High Courts04 Mar 1994Allowed
Tajul Islam and Another Vs Shariyatullah Mansoorali Shaikh
Bombay High Court · (1995) 1 BomCR 313 : (1994) 96 BOMLR 630 : (1994) MhLj 1191
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 6
High Courts03 Mar 1994
Ram Raj Singh Vs Bombay Dock Labour Board and Others
Bombay High Court · (1994) 03 BOM CK 0068
High Courts03 Mar 1994Dismissed
Yeshwant Bhasmare and Others Vs Asrabai Bhasmare and Another
Bombay High Court · (1994) 4 BomCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 109, 34, 403, 406, 420
High Courts03 Mar 1994
In Re. Tata Oil Mills Co. Ltd. and In Re. Hindustan Lever Ltd.
Bombay High Court · (1994) 3 BomCR 225 : (1994) 81 CompCas 754
Companies Act, 1956 — Section 172, 193, 194, 391, 391(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 23, 24
High Courts03 Mar 1994
Allwyn Osbourne D''Mello Vs Helen Kitty D''Mello
Bombay High Court · (1996) 1 DMC 476
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Divorce Act, 1869 — Section 19
High Courts02 Mar 1994
Mohan Ganpat Nikam Vs National Textile Corporation (South Maharashtra) Ltd. and Others
Bombay High Court · (1995) 1 BomCR 80 : (1994) 2 LLJ 985 : (1994) MhLj 1690
Industrial Disputes Act, 1947 — Section 11A
High Courts02 Mar 1994
National Textile Corporation, (South Maharashtra) Ltd. Vs P. Gama (Mrs.) and Others
Bombay High Court · (1994) 4 BomCR 613 : (1995) 70 FLR 567 : (1996) 1 MhLj 265
Bombay Industrial Relations Act, 1946 — Section 42, 71, 72, 78, 84Constitution of India, 1950 — Article 226
High Courts02 Mar 1994
Chief Executive Officer, Zilla Parishad, Chandrapur Vs Deputy Commissioner of Labour and Others
Bombay High Court · (1995) 70 FLR 354 : (1995) 1 LLJ 8 : (1994) 2 MhLj 1521
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 2
High Courts02 Mar 1994
Gulabsingh Anantramsingh Thakur Vs The Collector, Amravati, District Amravati and others
Bombay High Court · (1996) 1 MhLj 549
Constitution of India, 1950 — Article 226, 227