High Courts03 Nov 1995
Colour Chem Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 132 CTR 210 : (1997) 225 ITR 164
Income Tax Act, 1961 — Section 144B, 32, 35B, 35B(1), 37(1)
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 6 of 35
High Courts03 Nov 1995
Ashok Chhaganlal Doshi Vs The High Court of Judicature at Bombay and Others
Bombay High Court · (1996) 2 BomCR 397
Constitution of India, 1950 — Article 226, 235Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 10(4)
High Courts03 Nov 1995Dismissed
Sambha Pikale Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 700 : (1996) 2 MhLj 182
High Courts03 Nov 1995
Commissioner of Income Tax Vs Godfray Phillips India Ltd.
Bombay High Court · (1996) 85 TAXMAN 438
Income Tax Act, 1961 — Section 256(1), 37(1), 40(A)(5), 40(c)
High Courts02 Nov 1995
Commissioner of Income Tax Vs Bank of India
Bombay High Court · (1997) 137 CTR 323 : (1996) 218 ITR 371
Income Tax Act, 1961 — Section 28
High Courts02 Nov 1995
Philips India Ltd. Vs Sangita Balkrishna and Others
Bombay High Court · (1996) 1 LLJ 1126
High Courts02 Nov 1995
Keshav Baliram Naik Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 345, 354, 376, 457, 506
High Courts02 Nov 1995
Food Corporation of India Vs M/s. ANPO Shipping Co. Ltd. and Others
Bombay High Court · AIR 1996 Bom 189 : (1996) 2 BomCR 385
Arbitration Act, 1940 — Section 30
High Courts02 Nov 1995
Food Corporation of India Vs Anpo Shipping Co. Ltd. and others
Bombay High Court · (1995) 11 BOM CK 0024
Arbitration Act, 1940 — Section 30, 35
High Courts02 Nov 1995
Luddur Algoo Yadav Vs The General Manager, India United Mills and others
Bombay High Court · (1996) 73 FLR 1609 : (1998) 3 LLJ 166
Constitution of India, 1950 — Article 227
High Courts02 Nov 1995
Suresh Mogal Salve Vs Bhagur Nagar Palika and Others
Bombay High Court · (1996) 2 LLJ 277
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Nov 1995
Nathu Bapu Mhaskar Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 2120
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts01 Nov 1995Dismissed
Mahanagar Telephone Nigam Ltd. Vs Dr. B.V. Manek
Bombay High Court · (1996) 2 BomCR 254 : (1996) 98 BOMLR 236 : (1996) 2 CivCC 434 : (1996) 2 MhLj 637 : (1996) 3 RCR(Civil) 744
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Telegraph Rules, 1951 — Rule 443
High Courts01 Nov 1995
Dattatraya Kashinath and Others Vs Chhatrapati Sahakari Sakhar Karkhana Ltd., Pune and Others
Bombay High Court · (1996) 2 LLJ 169
Factories Act, 1948 — Section 2, 3Industrial Disputes Act, 1947 — Section 28
High Courts01 Nov 1995
Ramchandra Bhikchand Nahar and another Vs Narhar Maruti Udavant and others
Bombay High Court · AIR 1996 Bom 338 : (1996) 3 BomCR 61 : (1996) 98 BOMLR 433
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(C)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 36, Order 23 Rule 3, Order 6 Rule 17Registration Act, 1908 — Section 17, 49
High Courts01 Nov 1995
Smt. Sarladevi Bandawar Vs Shailesh Namdeo
Bombay High Court · AIR 1996 Bom 98 : (1996) 3 BomCR 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 53A
High Courts01 Nov 1995
M/s. Kelkar and Kelkar Vs Indian Airlines and another
Bombay High Court · (1996) 2 BomCR 303 : (1996) 1 MhLj 854
Arbitration Act, 1940 — Section 20
High Courts31 Oct 1995
Yeshwant Gangaram Pandav and Others Vs Asea Brown Bowery Ltd. and Others
Bombay High Court · (1999) 3 LLJ 1333
Industrial Disputes Act, 1947 — Section 10(2)
High Courts31 Oct 1995
Dattatraya Dagduji Borkute Vs Mohanlal Chandmal Phapal and others
Bombay High Court · (1996) CriLJ 987
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 242(2), 254(2), 313, 378(4), 482Penal Code, 1860 (IPC) — Section 34, 418
High Courts30 Oct 1995
Abdullah Jameel Ahmed Ansari and Others Vs M.H. Saboo Siddik Polytechnic and Others
Bombay High Court · (1996) 73 FLR 1505 : (1996) 1 LLJ 1165
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)