High Courts15 Sept 1998
L.M. Devare, Liquidator of Bank of Karad Ltd. (In Liquidation) Vs Commissioner of Income Tax
Bombay High Court · (1999) 152 CTR 419 : (1998) 234 ITR 813 : (1998) 101 TAXMAN 37
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 19 of 46
High Courts15 Sept 1998
Commissioner of Income Tax Vs Indian Reinsurance Corporation Ltd.
Bombay High Court · (1999) 151 CTR 588 : (1999) 236 ITR 968 : (1999) 105 TAXMAN 506
Income Tax Act, 1961 — Section 256
High Courts15 Sept 1998
Commissioner of Income Tax Vs E. R. Squibb and Sons Inc.
Bombay High Court · (1999) 152 CTR 89
Income Tax Act, 1961 — Section 256(1)
High Courts15 Sept 1998
The Commissioner of Income Tax, Bombay City-II, Bombay Vs Dr. D.A. Irani
Bombay High Court · (1998) 4 BomCR 877 : (1999) 151 CTR 288 : (1998) 234 ITR 850 : (1999) 1 MhLj 775 : (2000) 111 TAXMAN 600
Income Tax Act, 1961 — Section 256(1)Transfer of Property Act, 1882 — Section 111
High Courts15 Sept 1998
M/s. Charkop Priya Co-op. Housing Society Ltd. Vs M/s. Trade Well Constructions
Bombay High Court · (1998) 4 ALLMR 525 : (1998) 4 BomCR 881 : (1998) 3 BOMLR 543 : (1999) 1 MhLj 112
Arbitration Act, 1940 — Section 20, 33, 8(2)Partnership Act, 1932 — Section 69
High Courts15 Sept 1998
Shri Ashok Yashwantrao Patil and others Vs Dist. Collector, Satara and others
Bombay High Court · (1998) 4 ALLMR 256 : (1999) 1 BomCR 52 : (1998) 3 BOMLR 486 : (1998) 3 MhLj 569
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3(1), 7
High Courts15 Sept 1998
Smt. Anandibai Dattajirao Patil Vs Dattajirao Dhondiram Patil and another
Bombay High Court · (1999) 1 ALLMR 82 : (2000) 5 BomCR 210 : (2000) BomCR(Cri) 210 : (1999) CriLJ 1061
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Penal Code, 1860 (IPC) — Section 495
High Courts15 Sept 1998
Madhusuden Dattatraya Kinalekar Vs Janardhan Ramkrishna Masurkar and another
Bombay High Court · (1998) 4 ALLMR 252 : (1999) 5 BomCR 16 : (1999) BomCR(Cri) 16 : (1999) 2 MhLj 640
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 21(1), 21(2)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 300
High Courts15 Sept 1998
Commissioner of Income Tax Vs E.R. Squibb and Sons Inc.
Bombay High Court · (1999) 235 ITR 1 : (1998) 101 TAXMAN 551
Income Tax Act, 1961 — Section 45Income Tax Rules, 1962 — Rule 115
High Courts15 Sept 1998Allowed
Satish Vishwanath Palasdekar and others Vs State of Maharashtra
Bombay High Court · (1998) 09 BOM CK 0016
Bombay Police Act, 1951 — Section 161, 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 302, 304(a), 304A, 330, 34
High Courts14 Sept 1998
Shri Vaman V. Naik and another Vs The Administrative Tribunal, Gao and others
Bombay High Court · (1999) 2 BomCR 565
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18, 7Specific Relief Act, 1963 — Section 34
High Courts14 Sept 1998Dismissed
Dadasaheb Shankar Yadav Vs Chandrakant Jijaba Yadav and Another
Bombay High Court · (1998) CriLJ 4747 : (1999) 1 MhLj 34
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 463
High Courts14 Sept 1998Dismissed
Shri Yeshwant Nono Naik (Deceased) through L.Rs. and Others Vs Shri Joao Menino Fernandes and Others
Bombay High Court · (1999) 101 BOMLR 298
High Courts14 Sept 1998
Jamna Prasad Kirodilal Sharma Vs Grendra Kumar Gopichand Mittal and others.
Bombay High Court · (1999) 5 BomCR 15 : (1999) BomCR(Cri) 15 : (1999) 2 MhLj 438
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts14 Sept 1998
Krishna Venctexa Porob Shastri and Others Vs Sebastiao Luis Fernandes (Deceased) through L.Rs. and Others
Bombay High Court · (1999) 101 BOMLR 374
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Sept 1998Allowed
Ramniklal Premchand Mehta Vs Union of India (UOI)
Bombay High Court · (1998) BomCR(Cri) 230 : (2002) 143 ELT 281
Customs Act, 1962 — Section 108, 135
High Courts11 Sept 1998
Shri Chandapa Balapa Gunjikar Vs Silca Industries
Bombay High Court · (1999) 101 BOMLR 479
Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 6
High Courts11 Sept 1998Allowed
S. Irani (Sorkhab) Vs Dinshaw and Dinshaw and Others
Bombay High Court · (1999) CriLJ 240
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 4, 7
High Courts11 Sept 1998
Shri Kishor Govardhandas Tanna Vs Shri Malhari Nimbaji Patil and others
Bombay High Court · (1999) 1 ALLMR 310 : (1999) 1 BomCR 217
Bombay Land Revenue Code, 1879 — Section 55Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 21, 51
High Courts11 Sept 1998
Shantaram Hirachand Danez Vs Narayan Bapusa Fulpagar (Since Deceased By His Heirs)
Bombay High Court · AIR 1999 Bom 16 : (1998) 4 ALLMR 253 : (1999) 1 BomCR 46
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1