High Courts25 Nov 1998
COMESSIONER OF INCOME TAX Vs SHAH CONSTRUCTION CO. LTD.
Bombay High Court · (1999) 153 CTR 160
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 7 of 46
High Courts25 Nov 1998
Commissioner of Income Tax Vs Maganlal Chhaganlal (P.) Ltd.
Bombay High Court · (1999) 153 CTR 447 : (1999) 236 ITR 456 : (1999) 1 MhLj 903 : (1999) 103 TAXMAN 602
Income Tax Act, 1961 — Section 80M
High Courts25 Nov 1998
Commissioner of Income Tax Vs Shah Construction Co. Ltd.
Bombay High Court · (1999) 237 ITR 814 : (1999) 103 TAXMAN 175
Income Tax Act, 1961 — Section 32A(1), 32A(2)
High Courts25 Nov 1998
M/s. Saudi Arabian Airlines Vs Mrs. Shehnaz Mudbhatkal and another
Bombay High Court · (1999) 1 ALLMR 405 : (1999) 1 BomCR 643 : (1999) 1 BOMLR 687 : (1999) 81 FLR 767 : (1999) 2 LLJ 109 : (1999) 1 MhLj 489
Bombay Shops and Establishments Act, 1948 — Section 66Constitution of India, 1950 — Article 20(1), 226, 227Evidence Act, 1872 — Section 122
High Courts25 Nov 1998
Jose Velho Periera Vs Canara Bank
Bombay High Court · (2000) 1 LLJ 1031 : (1999) 3 MhLj 319
Canara Bank (Officers) Service Regulations, 1979 — Regulation 19(1)
High Courts25 Nov 1998Allowed
Thermax Ltd. and Others Vs Raigad Zilla Kamgar Kranti Sanghatana and Another
Bombay High Court · (1999) 81 FLR 119 : (1999) 3 LLJ 1408
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts25 Nov 1998
Sahebrao Haridas Patil Vs State of Maharashtra and others
Bombay High Court · (1999) 2 ALLMR 96 : (1999) 2 BomCR 35 : (1999) 1 MhLj 772
Constitution of India, 1950 — Article 226
High Courts25 Nov 1998Allowed
Gurbachan Kaur Vs Karnail Singh Resham Singh and Another
Bombay High Court · (1999) 2 DMC 686
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Nov 1998Dismissed
State of Maharashtra and another Vs Uttamrao G. Kale
Bombay High Court · (1998) 11 BOM CK 0001
Motor Vehicles Act, 1988 — Section 142, 39, 56, 66
High Courts24 Nov 1998
Premlal Jaiswal Vs The State of Maharashtra and another
Bombay High Court · (1999) 2 BomCR 223 : (1999) 1 MhLj 832
Legal Practitioners Act, 1879 — Section 36
High Courts24 Nov 1998
Mahesh Ramchandra Jadhav and another Vs The State of Maharashtra
Bombay High Court · (1999) 1 ALLMR 535 : (1999) 5 BomCR 113 : (1999) 1 BOMLR 634 : (1999) CriLJ 2310 : (2000) 1 MhLj 648
Criminal Procedure Code, 1973 (CrPC) — Section 195, 397Penal Code, 1860 (IPC) — Section 270, 273, 337, 34, 353Prevention of Food Adulteration Act, 1954 — Section 16, 2(1), 20, 25, 7
High Courts24 Nov 1998
Kestorabai Chaudhari and others Vs The State of Maharashtra
Bombay High Court · (1999) 3 BomCR 34 : (1999) 2 MhLj 384
Bombay Court Fees Act, 1959 — Section 46, 7(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 7
High Courts24 Nov 1998
Yashwant Nanubhai Pingle Vs The State of Maharashtra (CBI)
Bombay High Court · (1999) 5 BomCR 876 : (1999) CriLJ 1270
Evidence Act, 1872 — Section 3, 58, 59, 61Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts24 Nov 1998Dismissed
Baroda Ferro Alloys and Industries Ltd., Baroda and Others Vs M/s Span Overseas (Pvt.) Ltd. and Another
Bombay High Court · (1999) 5 BomCR 249 : (1999) BomCR(Cri) 249 : (1999) CriLJ 1820 : (1999) 2 MhLj 220 : (1999) 4 RCR(Criminal) 443
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Nov 1998
Mahesh Ramchandra Jadhav and another Vs State of Maharashtra
Bombay High Court · (1999) 1 ALLMR 535 : (1999) 5 BomCR 113 : (1999) 1 BOMLR 634 : (1999) CriLJ 2310 : (2000) 1 MhLj 648
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 270, 271, 272, 273, 337Prevention of Food Adulteration Act, 1954 — Section 16, 2(i)(n), 20, 25, 7
High Courts24 Nov 1998Allowed
Ashabai Ganeshrao Khote and Another Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 113 : (2000) BomCR(Cri) 113 : (1999) 2 MhLj 36
Criminal Procedure Code, 1973 (CrPC) — Section 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 6
High Courts24 Nov 1998
COMMISSIONER OF INCOME TAX Vs PARESH S. SHAH
Bombay High Court · (1999) 153 CTR 452
Income Tax Act, 1961 — Section 256(1)
High Courts24 Nov 1998
Hindustan Cocoa Products Limited Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 462 : (1999) 236 ITR 140 : (1999) 1 MhLj 893 : (1999) 105 TAXMAN 21
Income Tax Act, 1961 — Section 40A(8), 80V
High Courts24 Nov 1998
Commissioner of Income Tax Vs Paresh S. Shah
Bombay High Court · (1999) 238 ITR 254 : (1999) 105 TAXMAN 694
Income Tax Act, 1961 — Section 32Income Tax Rules, 1962 — Rule 5
High Courts24 Nov 1998
Smt. Sumati Naik Vs Shri Dilip Fatarpekar and others
Bombay High Court · (1999) 3 BomCR 597
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 21, 22