High Courts12 Jan 1995Allowed
Jeevraj Munshi Shah Vs The Collector
Bombay High Court · (1995) 3 BomCR 63 : (1995) 97 BOMLR 140 : (1996) 1 CivCC 473 : (1995) 1 MhLj 690
Civil Procedure Code, 1908 (CPC) — Section 11, 80
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 35 of 35
High Courts11 Jan 1995
Commissioner of Sales Tax Vs Food Specialities Ltd.
Bombay High Court · (1995) 01 BOM CK 0051
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts11 Jan 1995Dismissed
Chandrakant Narsappa Manthalkar Vs Awadibai Ambadas Shinde and Others
Bombay High Court · (1995) 97 BOMLR 463
Sales of Goods Act, 1930 — Section 20
High Courts11 Jan 1995Partly Allowed
Shri Joaquim Constantinho Carvalho Vs State
Bombay High Court · (1996) 4 BomCR 58 : (1995) 97 BOMLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Evidence Act, 1872 — Section 3, 58, 59, 74(2), 77Penal Code, 1860 (IPC) — Section 376
High Courts11 Jan 1995Partly Allowed
Deep Metal Industries Vs Gaikwad B.D.
Bombay High Court · (1995) 2 ACC 694 : (1996) ACJ 78 : (1995) 2 BomCR 591 : (1998) 3 LLJ 305 : (1995) 2 MhLj 6
Workmens Compensation Act, 1923 — Section 10, 10(1), 3, 30, 4(1)
High Courts11 Jan 1995
Montex Glass Fibre Industries Pvt. Ltd. Vs Commissioner of Sales Tax, Bombay
Bombay High Court · (1995) 01 BOM CK 0007
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts11 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Delhi Iron and Steel Co. Private Limited
Bombay High Court · (1995) 01 BOM CK 0003
Bombay Sales Tax Act, 1959 — Section 13, 2(26), 61(1), 7(3)
High Courts11 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs C. Abhaykumar and Co.
Bombay High Court · (1995) 01 BOM CK 0001
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)Central Sales Tax Act, 1956 — Section 14
High Courts10 Jan 1995
Commissioner of Sales Tax Vs Paragji Mulji and Co.
Bombay High Court · (1995) 01 BOM CK 0050
Bombay Sales Tax Act, 1959 — Section 2(28), 61(1)
High Courts10 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs India Crown Cork Ltd.
Bombay High Court · (1995) 01 BOM CK 0024
Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 3
High Courts09 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Shri Iron and Metal Works
Bombay High Court · (1995) 01 BOM CK 0027
Bombay Sales Tax Act, 1959 — Section 5, 61(1)
High Courts09 Jan 1995
Shantilal Manilal Shah Vs State of Maharashtra and Others
Bombay High Court · AIR 1995 Bom 388
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 21Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4
High Courts09 Jan 1995
Deluxe Enterprises Vs Board of Trustees of the Port of Bombay
Bombay High Court · (1995) 57 ECR 246 : (1995) 57 ECR 16 : (1995) 77 ELT 513
Central Excise Rules, 1944 — Rule 206(3)
High Courts01 Jan 1995
Yashwant Trimbak Oke and Others Vs State of Maharashtra and Others
Bombay High Court · (1995) 01 BOM CK 0026
Constitution of India, 1950 — Article 19Environment (Protection) Act, 1986 — Section 15, 17