High Courts08 Nov 1994
KHATAU MAKANJI SPINNING and WEAVING CO. LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 130 CTR 231
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 8 of 44
High Courts08 Nov 1994
Khatau Makanji Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 446
Income Tax Act, 1961 — Section 256(1), 32A, 37, 40(c)
High Courts07 Nov 1994Allowed
Rekha M. Kholkar Vs State of Goa and Others
Bombay High Court · (1995) 4 BomCR 263 : (1996) 1 MhLj 430
Constitution of India, 1950 — Article 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 160(1)
High Courts07 Nov 1994
Commissioner of Income Tax Vs Sharada Finance and Trading Co.
Bombay High Court · (1995) 80 TAXMAN 354
Income Tax Act, 1961 — Section 256(1)
High Courts26 Oct 1994
Shikshan Prasarak Mandal, Wani Vs Presiding Officer and Others
Bombay High Court · (1995) 70 FLR 925 : (1995) 2 LLJ 176
Constitution of India, 1950 — Article 311
High Courts26 Oct 1994Dismissed
Conrad Dias, Dadar, Bombay Vs Joseph Dias, Dadar, Bombay
Bombay High Court · AIR 1995 Bom 210 : (1995) 3 BomCR 218 : (1996) 2 MhLj 208
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 5(4A), 52Presidency Small Cause Courts Act, 1882 — Section 41, 45
High Courts26 Oct 1994
Conrad Dias of Bombay Vs Joseph Dias of Bombay
Bombay High Court · AIR 1995 Bom 210 : (1995) 3 BomCR 218 : (1996) 2 MhLj 208
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 9Easements Act, 1882 — Section 52
High Courts26 Oct 1994Dismissed
Arjundas Panjwani and Others Vs Vera Mishra of Bombay and Another
Bombay High Court · (1995) 3 BomCR 497
Succession Act, 1925 — Section 263, 283
High Courts25 Oct 1994
Munsamy Shanmugam Vs Collector of Customs and another
Bombay High Court · (1995) 2 BomCR 672 : (1995) CriLJ 1740
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 56
High Courts25 Oct 1994Dismissed
Shri Vinayak Desai Vs State of Goa and Others
Bombay High Court · (1995) 4 BomCR 322
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10, 20, 22
High Courts25 Oct 1994Allowed
All India Central Bank Officers'' Federation Vs Central Bank of India
Bombay High Court · (1995) 3 BomCR 669
Constitution of India, 1950 — Article 14, 16
High Courts24 Oct 1994Allowed
Vasant Rajaram Narvekar, since deceased by his legal heirs Vs Ankusha Rajaram Narvekar and Others
Bombay High Court · (1995) 3 BomCR 196
Benami Transactions (Prohibition) Act, 1988 — Section 2Contract Act, 1872 — Section 18, 19Evidence Act, 1872 — Section 102, 114, 3, 61
High Courts24 Oct 1994
Daniel Odemenam Vs R. Ramesh and another
Bombay High Court · (1995) 2 BomCR 682 : (1995) CriLJ 1134 : (1996) 1 MhLj 857
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 4(2), 42
High Courts24 Oct 1994
Laxman Sakharam Salvi and others Vs Balkrishna Balvant Ghatage
Bombay High Court · AIR 1995 Bom 190 : (1995) 2 BomCR 678 : (1995) 1 MhLj 7
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)Transfer of Property Act, 1882 — Section 41
High Courts21 Oct 1994Dismissed
Nikhil Arvind Bavdekar Vs Shivaji University and Another
Bombay High Court · (1995) 2 BomCR 686
Constitution of India, 1950 — Article 14, 226
High Courts21 Oct 1994
Asif Abdul Gafoor Shaikh and Others Vs The State of Maharashtra
Bombay High Court · (1995) 3 BomCR 153
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts21 Oct 1994Dismissed
Hindustan Petroleum Corporation Ltd. Vs P.T. Vijayan and Others
Bombay High Court · (1995) 2 LLJ 954
Payment of Gratuity (Amendment) Act, 1987 — Section 7(3A)
High Courts20 Oct 1994
G.D. Shinde. Vs Associated Cement Cos. Ltd. and ors
Bombay High Court · (1995) 70 FLR 541 : (1995) 1 LLJ 1245
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts20 Oct 1994Allowed
Bhagwanrao Sakharam Sanap Vs State of Maharashtra and others
Bombay High Court · (1994) 10 BOM CK 0050
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 72
High Courts20 Oct 1994Dismissed
Mansing Bajirao Sawant Vs Waman Laxman Sawant
Bombay High Court · (1995) 1 BomCR 645
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 3