COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 6 of 44

High Courts17 Nov 1994Dismissed

Peter Joseph Bhonsale, since deceased by his heirs Vs Poona Diocesan Corporation Pvt. Ltd. and Others

Bombay High Court · (1995) 3 BomCR 540

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Evidence Act, 1872 — Section 3, 60, 61

High Courts17 Nov 1994

Varun Polymol Organics Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1995) 3 BomCR 502

Bombay Sales Tax Act, 1959 — Section 2(12B), 2(12C), 2(28), 2(29), 2(32)Central Sales Tax Act, 1956 — Section 4, 6A, 8, 8(5)

High Courts17 Nov 1994Dismissed

Shri Umakant B. Kenkre and Another Vs Communidade of Priol and Others

Bombay High Court · (1996) 5 BomCR 209

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, 115

High Courts17 Nov 1994

Commissioner of Income Tax Vs Shri N.K. Mehra

Bombay High Court · (1995) 213 ITR 582

Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 27, 5(1)

High Courts17 Nov 1994Allowed

Bombay Mercantile Co-operative Bank Limited Vs Akbarali and Sons and Others

Bombay High Court · (1995) 3 BomCR 605 : (1995) 97 BOMLR 240

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

High Courts16 Nov 1994

Commissioner of Income Tax Vs Arvindkumar Odhavji

Bombay High Court · (1995) 213 ITR 551

Income Tax Act, 1961 — Section 14, 28, 56

High Courts16 Nov 1994

Gangadhar Narsingdas Agrawal (Huf) Vs Commissioner of Income Tax

Bombay High Court · (1995) 125 CTR 253 : (1996) 217 ITR 665

Income Tax Act, 1961 — Section 145, 145(1), 28, 37(1), 40A(7)

High Courts16 Nov 1994

State of Maharashtra Vs Prabhu Barku Gade

Bombay High Court · (1995) 2 BomCR 188 : (1995) CriLJ 1432

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 366Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

High Courts15 Nov 1994

Commissioner of Income Tax Vs Ocean Carriers Pvt. Ltd.

Bombay High Court · (1995) 123 CTR 200 : (1995) 217 ITR 357

Income Tax Act, 1961 — Section 263, 37, 37(3), 37(4)

High Courts15 Nov 1994

Commissioner of Income Tax Vs Mumbai Khoka Utpadak Sahakari Kendra Ltd.

Bombay High Court · (1995) 123 CTR 249 : (1995) 211 ITR 836 : (1995) 79 TAXMAN 175

Income Tax Act, 1961 — Section 2, 2(5), 40A, 40A(7)

High Courts15 Nov 1994

Jewat Ladhubhai Shah Vs Commissioner of Income Tax

Bombay High Court · (1995) 213 ITR 399

Income Tax Act, 1961 — Section 184, 184(7), 185, 185(1), 28

High Courts15 Nov 1994

Commissioner of Income Tax Vs London Star Diamond Co. (I) Ltd.

Bombay High Court · (1995) 213 ITR 517

Finance Act, 1975 — Section 2(8)Income Tax Act, 1961 — Section 80J

High Courts14 Nov 1994

Corona Sahu Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 80 TAXMAN 35

Income Tax Act, 1961 — Section 143, 143(3), 144B, 153, 153(3)

High Courts14 Nov 1994

Commissioner of Income Tax Vs Deejay Hatcheries

Bombay High Court · (1995) 211 ITR 652

Income Tax Act, 1961 — Section 10, 10(27), 28, 80J, 80JJ

High Courts14 Nov 1994

Carona Sahu Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 123 CTR 497 : (1995) 213 ITR 106

Income Tax Act, 1961 — Section 143, 143(3), 144B, 153(3), 28

High Courts14 Nov 1994

Shri Avdut Deuba Dessai Vs Administrative Tribunal Goa at Panaji and Others

Bombay High Court · (1996) 5 BomCR 207

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21

High Courts14 Nov 1994

Commissioner of Income Tax Vs Beejay Hatcheries

Bombay High Court · (1995) 79 TAXMAN 231

Income Tax Act, 1961 — Section 10, 10(27), 256(1), 80J, 80JJ

High Courts11 Nov 1994

Commissioner of Income Tax Vs Ravi Ratna Exporters

Bombay High Court · (1995) 126 CTR 141 : (1995) 212 ITR 588

Income Tax Act, 1961 — Section 80J, 80J(4)

High Courts11 Nov 1994Allowed

Mazzanti Esposto Gian Carlo Vs State of Goa

Bombay High Court · (1996) 3 BomCR 185 : (1995) 97 BOMLR 144

Evidence Act, 1872 — Section 3, 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 50

High Courts11 Nov 1994

Commissioner of Income Tax Vs Shri and Smt. Ganesh G.K. Azrenkar

Bombay High Court · (1995) 123 CTR 158 : (1996) 217 ITR 148

Income Tax Act, 1961 — Section 28, 60