High Courts22 Dec 1995
Dinkar Bali Palekar Vs Bharat Forge Ltd. and Others
Bombay High Court · (1996) 73 FLR 1095 : (1997) 3 LLJ 482
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 1 of 35
High Courts22 Dec 1995
Investment and Portfolio Management Vs The National Stock Exchange of India Ltd. and others
Bombay High Court · (1997) 89 CompCas 191
High Courts21 Dec 1995
Commissioner of Income Tax Vs Oxford University Press
Bombay High Court · (1996) 135 CTR 163 : (1996) 221 ITR 77 : (1996) 89 TAXMAN 353
Income Tax Act, 1961 — Section 10, 10(22), 10(22A), 11
High Courts21 Dec 1995
Commissioner of Income Tax Vs Smt. Lalita M. Bhat
Bombay High Court · (1996) 135 CTR 251 : (1996) 221 ITR 257 : (1996) 89 TAXMAN 450
Income Tax Act, 1961 — Section 110, 66, 67, 67(1), 86
High Courts21 Dec 1995
Commissioner of Income Tax Vs Indian Oil Corporation Ltd.
Bombay High Court · (1996) 134 CTR 416 : (1996) 218 ITR 511 : (1996) 87 TAXMAN 117
Income Tax Act, 1961 — Section 32, 32(1), 35(1), 80J
High Courts21 Dec 1995
Hardiallia Chemicals Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 87 TAXMAN 108
Income Tax Act, 1961 — Section 256(1), 32
High Courts20 Dec 1995
Vilas Vasantrao Patil Vs The State of Maharashtra
Bombay High Court · (1996) CriLJ 1854
Arms Act, 1959 — Section 2, 27, 4Penal Code, 1860 (IPC) — Section 34, 392, 395, 397, 414
High Courts20 Dec 1995Dismissed
Sirazuddin Ahmed Saheb Bagwan Vs Khatija Sirajuddin Bagwan and Another
Bombay High Court · (1996) 3 BomCR 756 : (1996) 2 DMC 449 : (1996) 2 MhLj 943
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts19 Dec 1995
Dungarshi Champsi Shah and others Vs Harbans Sangh Ram Avtar Maurya and others
Bombay High Court · (1996) 5 BomCR 422 : (1996) CriLJ 3142 : (1997) 1 MhLj 349
Penal Code, 1860 (IPC) — Section 380, 393, 452, 457, 458
High Courts19 Dec 1995Allowed
Smt. Aruna Shantilal Ajmera Vs Shantilal Vadilal Ajmera
Bombay High Court · (1997) 1 DMC 553
Hindu Marriage Act, 1955 — Section 13(1), 25
High Courts19 Dec 1995
Samradni Sunderrao Ghorpade and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 210 : (1996) 98 BOMLR 367 : (1997) 2 MhLj 193
High Courts18 Dec 1995
Major Mange Ram Bhagwana Ram Penghal Vs Union Of India and Others
Bombay High Court · (1996) 5 BomCR 135 : (1996) 5 MhLj 135 : (1996) 1 MhLj 831
Administrative Tribunals Act, 1985 — Section 14, 14(1), 2, 27, 28Industrial Disputes Act, 1947 — Section 2, 28
High Courts15 Dec 1995
Panorame Estate and Another Vs Raad Khalid and Another
Bombay High Court · (1996) 98 BOMLR 370
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 86
High Courts15 Dec 1995
Prima Realty Vs Union of India and Others
Bombay High Court · (1996) 3 BomCR 83 : (1997) 223 ITR 634
Income Tax Act, 1961 — Section 269(3), 269UD, 269UD(1), 269UD(1A), 269UE
High Courts15 Dec 1995
Hardiallia Chemicals Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 134 CTR 331 : (1996) 221 ITR 194 : (1997) 90 TAXMAN 314
Income Tax Act, 1961 — Section 246, 263, 80J
High Courts15 Dec 1995
PRIMA REALTY Vs UNION OF INDIA and Others
Bombay High Court · (1997) 139 CTR 410
Income Tax Act, 1961 — Section 269UH
High Courts14 Dec 1995
Geoffrey Manners and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 136 CTR 169 : (1996) 221 ITR 695 : (1996) 89 TAXMAN 287
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 3
High Courts14 Dec 1995
Rasiklal H. Narechania and Another Vs Union of India and Others
Bombay High Court · AIR 1996 Bom 195 : (1996) 98 BOMLR 377 : (1996) 2 MhLj 17
Arbitration Act, 1940 — Section 13, 17Carriage of Goods by Sea Act, 1925 — Article 3United States Carriage of Goods by Sea Act, 1936 — Section 3(6), 5
High Courts14 Dec 1995
Bhargav Kundalik Salunkhe Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1228
Evidence Act, 1872 — Section 113A, 27Penal Code, 1860 (IPC) — Section 201, 302, 404, 498A
High Courts14 Dec 1995Allowed
Jagmohan Aggarwal and Others Vs B.S. Hebbar, Assistant Collector of Customs and Others
Bombay High Court · (1996) 5 BomCR 400
Criminal Procedure Code, 1973 (CrPC) — Section 245, 249, 482