High Courts22 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Vijay Rope Centre
Bombay High Court · (1995) 02 BOM CK 0030
Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 14
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 29 of 35
High Courts22 Feb 1995
Homi P. Ranina and Others Vs Eruch B. Desai and Others
Bombay High Court · AIR 1996 Bom 141 : (1996) 2 BomCR 577
Bombay High Court (Original Side) Rules, 1980 — Rule 218, 221, 223, 238, 69Civil Procedure Code, 1908 (CPC) — Section 129Evidence Act, 1872 — Section 13
High Courts21 Feb 1995
Ranchhoddas Bhaichand Vs Commissioner of Sales Tax, Maharashtra State, Bombay
Bombay High Court · (1995) 02 BOM CK 0081
Income Tax Act, 1961 — Section 251, 254
High Courts21 Feb 1995
Tata Engineering and Locomotive Company Ltd. Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0047
Bombay Sales Tax Act, 1959 — Section 11, 12, 14, 2(26), 24
High Courts21 Feb 1995
Naga Yerra Korte Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 307
Maharashtra Land Revenue Code, 1966 — Section 309, 322Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6
High Courts20 Feb 1995
Commissioner of Sales Tax Vs Steel Suppliers Pvt. Ltd.
Bombay High Court · (1995) 02 BOM CK 0091
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(5), 3, 61(1)
High Courts20 Feb 1995
Usha Martin Black Ltd. Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0086
Central Sales Tax Act, 1956 — Section 2, 5
High Courts20 Feb 1995
In Re: Fairgrowth Financial Services Ltd.
Bombay High Court · (1995) 82 TAXMAN 128
Companies Act, 1956 — Section 302, 446(1), 530, 530(1)(a), 537Constitution of India, 1950 — Article 14, 19, 270Contract Act, 1872 — Section 56
High Courts20 Feb 1995
Assistant Commissioner of Income Tax Vs A.K. Menon, Custodian and Others
Bombay High Court · (1996) 5 BomCR 564
Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11(2), 2Contract Act, 1872 — Section 56Income Tax Act, 1961 — Section 2(43), 220, 220(2), 234, 271
High Courts20 Feb 1995
Shashikant Janardan Pimpalpure Vs Development Corpn. of Vidarbha Ltd.
Bombay High Court · (1996) 3 LLJ 570
Industrial Disputes Act, 1947 — Section 1(3), 10(2), 2, 22, 32Payment of Bonus Act, 1965 — Section 1(2), 10, 16, 22, 32
High Courts20 Feb 1995
The Goa Foundation and others Vs The North Goa Planning and Development Authority and others
Bombay High Court · AIR 1995 Bom 342 : (1996) 5 BomCR 174 : (1995) 97 BOMLR 338
Constitution of India, 1950 — Article 226
High Courts17 Feb 1995Allowed
Anil Shet Gaonkar Vs Abdulla Khan Karol and Another
Bombay High Court · (1996) 5 BomCR 441 : (1996) 1 MhLj 978
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 397, 482Forest Act, 1927 — Section 54, 65Penal Code, 1860 (IPC) — Section 341, 348, 349
High Courts17 Feb 1995
Ramada Hotels (India) Ltd. Vs Sunrise Emporium
Bombay High Court · (1996) 5 BomCR 540
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Feb 1995
Bharat Industries Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0039
Bombay Sales Tax Act, 1959 — Section 55, 56, 57, 60, 61(1)
High Courts17 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Sai Publication Fund
Bombay High Court · (1995) 2 MhLj 268
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(5A), 3, 52(1)
High Courts17 Feb 1995
Saoner Taluka Ginning, Pressing and Dal Mill Prakriya Sahakari Sanstha, Saoner Vs Regional Provident Fund Commissioner, Bombay
Bombay High Court · (1997) 3 LLJ 385 : (1996) 1 MhLj 277
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts16 Feb 1995
Dhariwal Bottle Trading Company Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0088
Bombay Sales Tax Act, 1959 — Section 13, 33, 35
High Courts16 Feb 1995
Bennett Coleman and Company Limited Vs Durga Prasad Dube and another
Bombay High Court · (1995) 02 BOM CK 0076
High Courts16 Feb 1995Dismissed
Mandakini Radhakrishna Damkondawar Vs Nirmaladevi Chandrakant Pandit and others
Bombay High Court · (1995) MhLj 864
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 1995Allowed
Fairgrowth Financial Services Ltd. Vs Solidaire India Ltd.
Bombay High Court · (1995) 4 BomCR 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 34, 35, 9Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3, 9A, 9B, 9C