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Bombay High Court judgments, 2001

1,032 judgments · page 48 of 52

High Courts07 Feb 2001Allowed

Waman Punaji Shilarkar Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 948 : (2001) CriLJ 1987 : (2001) 4 MhLj 94 : (2001) 3 RCR(Criminal) 59

Bombay Police Act, 1951 — Section 147(G), 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 397(2)Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 176
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High Courts06 Feb 2001

Cadell Weaving Mill Co. P. Ltd. Vs Commissioner of Income Tax Union of India and Another Vs Income Tax Appellate Tribunal and Another Commissioner of Income Tax Vs D.K. Sandu Brothers Chembur P. Ltd. Xicon International Ltd. Vs Deputy Commissioner of Income Tax and Others Kisan Mahadev Jadhav Vs V.D. Wakharkar and Others Muller and Phipps (I.) Ltd. Vs Assistant Commissioner of Income Tax and Others Babubhai I. Gajjar Vs Assistant Commissioner of Income Tax and Others Commissioner of Income Tax Vs Patcart Packaging Ltd.

Bombay High Court · (2001) 3 ALLMR 108 : (2001) 166 CTR 7 : (2001) 249 ITR 265

Income Tax Act, 1961 — Section 10, 10(13), 10(3), 115J, 14
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High Courts06 Feb 2001

William Lewis Vs Andrew D''Souza

Bombay High Court · (2001) 3 ALLMR 106 : (2001) 3 BomCR 240

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts05 Feb 2001

Bipin J. Shah Vs Smt. Niru B. Mehta and Another

Bombay High Court · (2001) ALLMR(Cri) 789 : (2001) BomCR(Cri) 574 : (2001) 2 BOMLR 377 : (2001) 2 CivCC 168 : (2001) CriLJ 4819 : (2001) 2 MhLj 632 : (2001) 3 RCR(Criminal) 453

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 114, 420
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