High Courts22 Jun 1998
MONT BLANC PROPERTIES and INDUSTRIES PVT. LTD. Vs INCOME TAX APPELLATE TRIBUNAL
Bombay High Court · (1998) 150 CTR 23
Income Tax Act, 1961 — Section 256(1), 256(2)
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 31 of 46
High Courts22 Jun 1998
Mont Blanc Properties and Industries Pvt. Ltd. Vs Income Tax Appellate Tribunal and Others
Bombay High Court · (1999) 240 ITR 154
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts22 Jun 1998
Omprakash Agarwal Vs Union of India (UOI)
Bombay High Court · (2004) 166 ELT 158
Central Excises and Salt Act, 1944 — Section 35F
High Courts19 Jun 1998
Shri Jyot @ Jude Wilson Patel Vs Shri R.H. Mondonca, Commissioner of Police and others
Bombay High Court · (1999) 5 BomCR 91 : (1999) BomCR(Cri) 91 : (1998) 3 MhLj 157
Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)
High Courts19 Jun 1998
Irfan Ahmed Shaikh Vs Mumtaz and another
Bombay High Court · AIR 1999 Bom 25 : (1998) 4 BomCR 815 : (1998) 3 BOMLR 688 : (1998) 3 MhLj 583
Civil Procedure Code, 1908 (CPC) — Section 114, 151
High Courts19 Jun 1998Allowed
Jyot @ Jude Wilson Patel Vs R.H. Mendonca, Commissioner of Police
Bombay High Court · (1999) 5 BomCR 91 : (1999) BomCR(Cri) 91 : (1998) 3 MhLj 157
Bombay Prohibition Act, 1949 — Section 66, 66(l)(b)Constitution of India, 1950 — Article 226
High Courts19 Jun 1998
Ranganath Babu Bhote and another Vs The State of Maharashtra
Bombay High Court · (1998) 4 BomCR 778 : (1999) 1 MhLj 312
Evidence Act, 1872 — Section 101, 102Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts19 Jun 1998
Bhaskar Laxman Rane Vs Shri Gurudev Nityanand Co-operative Housing Society Ltd. and others
Bombay High Court · (1998) 3 ALLMR 502 : (1998) 4 BomCR 247 : (1998) 3 MhLj 127
High Courts19 Jun 1998
The State of Maharashtra Vs Govindrao Dashrath Patange and others
Bombay High Court · (1998) 4 BomCR 775 : (1999) 1 MhLj 269
Land Acquisition Act, 1984 — Section 10, 18, 23(1), 4(1), 54
High Courts18 Jun 1998
Rameshwar Gopikishan Toshniwal Vs Sakhubai Gaikwad died through L.Rs.
Bombay High Court · (1999) 3 ALLMR 57 : (1999) 2 BomCR 301
Transfer of Property Act, 1882 — Section 53
High Courts18 Jun 1998
Abdul Rehman Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 97 : (1999) BomCR(Cri) 97 : (1998) CriLJ 3939(1)
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Customs Act, 1962 — Section 108
High Courts18 Jun 1998
Commissioner of Income Tax Vs Western Mechanical Industries P. Ltd.
Bombay High Court · (1999) 151 CTR 426 : (1998) 234 ITR 210 : (1999) 1 MhLj 609 : (2000) 112 TAXMAN 1
Income Tax Act, 1961 — Section 33, 33(1)
High Courts18 Jun 1998
Deoram Atmaram Sankhe Vs State of Maharashtra and Others
Bombay High Court · (1999) 81 FLR 138 : (1999) 3 LLJ 890
High Courts18 Jun 1998
Jugalkishore Motilal Shiknal Vs Sakhubai Gaikwad dies through L.Rs.
Bombay High Court · (1999) 2 ALLMR 666 : (1999) 2 BomCR 299
Transfer of Property Act, 1882 — Section 53
High Courts18 Jun 1998Dismissed
Maharashtra State Warehousing Corporation Ltd. Vs Bhujang Krishnaji Kohale
Bombay High Court · (1999) 2 ALLMR 171 : (1999) 101 BOMLR 83 : (1999) 3 MhLj 652
Civil Procedure Code, 1908 (CPC) — Section 11Payment of Wages Act, 1936 — Section 15
High Courts18 Jun 1998Allowed
Vimalkumar Nathmal Goenka Vs Vinod Kumar Nathmal Goenka and Others
Bombay High Court · AIR 1999 Bom 51 : (1999) 1 ALLMR 594 : (1999) 1 CivCC 556 : (1999) 1 MhLj 180
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts17 Jun 1998
Rasiklal Ratilal Gandhi Vs Union of India and others
Bombay High Court · (1998) 4 BomCR 503
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 27A
High Courts17 Jun 1998
COMMISSIONER OF Income Tax Vs SULPHUR REFINERY PVT. LTD.
Bombay High Court · (1999) 151 CTR 312 : (1998) 234 ITR 453 : (1999) 2 MhLj 562 : (1999) 105 TAXMAN 400 : (1998) 105 TAXMAN 400
Income Tax Act, 1961 — Section 256(1), 273(2)(c)
High Courts17 Jun 1998
Shri Padmanabh Keshav Kamat Vs Shri Anup R. Kantak and others
Bombay High Court · (1998) 5 BomCR 546 : (1999) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 397, 399, 402
High Courts17 Jun 1998
TATA IRON and STEEL CO. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX
Bombay High Court · (1998) 62 TTJ 17
Income Tax Act, 1922 — Section 49AIncome Tax Act, 1961 — Section 115A