High Courts07 Nov 1998Dismissed
Krishnaji Raghuvendra Kulkarni Vs The Municipal Corporation of The City of Pune and Others
Bombay High Court · (1999) 101 BOMLR 271
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,340 of 3,665
High Courts07 Nov 1998
ANZ Grindlays Bank and Others Vs The Directorate of Enforcement and Others
Bombay High Court · (1999) 1 ALLMR 291 : (1999) 1 BomCR 324 : (1999) CriLJ 2970 : (1999) 1 MhLj 65
Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 101, 102Foreign Exchange Regulation Act, 1947 — Section 23, 23
High Courts07 Nov 1998
Ramrakh R. Bohra, Harvest Deal Securities Ltd. and Another, Mahico Pvt. Ltd. and Another and Star Share and Stock Brokers Ltd. Vs Securities and Exchange Board of India and Others
Bombay High Court · (1999) 96 CompCas 623
Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 1995 — Regulation 13Securities and Exchange Board of India Act, 1992 — Section 11B, 12, 19
High Courts07 Nov 1998Dismissed
Rambhai Nathabhai Waghela and Others Vs Union of India and Others
Bombay High Court · (1999) 101 BOMLR 446
Prevention of Food Adulteration Act, 1954 — Section 2
High Courts06 Nov 1998
COMMISSIONER OF INCOME TAX Vs RAJARAM BANDEKAR and SONS (SHWPING) (P) LTD.
Bombay High Court · (1999) 153 CTR 52
Income Tax Act, 1961 — Section 256(1)
High Courts06 Nov 1998
Commissioner of Income Tax Vs Rajaram Bandekar and Sons (Shipping) Pvt. Ltd.
Bombay High Court · (1999) 237 ITR 628
Income Tax Act, 1961 — Section 35B, 36(1), 37
High Courts05 Nov 1998
MCKENZIES LTD. and ORIENTAL TIMBER TRADING CORPN. (P.) LTD. Vs COMMISSIONER OF INCOME TAX
Bombay High Court · (1999) 106 TAXMAN 467
Income Tax Act, 1961 — Section 256(1), 271(1)(a), 271(2)
High Courts05 Nov 1998
Mckenzies Ltd. and Oriental Timber Trading Corporation (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2000) 242 ITR 669
Income Tax Act, 1961 — Section 271(1), 271(2)
High Courts05 Nov 1998
Nagnath Kaley Vs The Special Land Acquisition Officer, N.I.T., Nagpur and others
Bombay High Court · AIR 1999 Bom 71 : (1999) 1 ALLMR 601 : (1999) 1 BomCR 799 : (1999) 1 MhLj 202
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48(2), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 42
High Courts05 Nov 1998
Municipal Corporation of Gr. Bombay and Another Vs M/s. Kulkarni and Co. and Another
Bombay High Court · (1999) 1 ALLMR 378 : (1999) 1 BomCR 269 : (1999) 1 MhLj 538
Arbitration Act, 1940 — Section 20, 30, 33Bombay Municipal Corporation Act, 1888 — Section 2, 25, 39, 40, 41Contract Act, 1872 — Section 10, 70, 8
High Courts05 Nov 1998
Ashok Shinde Vs Probodhan Shikshan Sanstha and others
Bombay High Court · (1999) 1 ALLMR 36 : (1999) 1 BomCR 800 : (1998) 2 BOMLR 870 : (1999) 1 MhLj 348
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 25
High Courts05 Nov 1998
M/s. Kitiku Imports Trade Pvt. Ltd. Vs M/s. Savitri Metals Ltd.
Bombay High Court · (1999) 1 ALLMR 39 : (1998) 4 BomCR 602
Arbitration Act, 1940 — Section 11, 34, 5Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34
High Courts05 Nov 1998Dismissed
Smita Subhash Bhagat Vs Director of Education, Goa and others
Bombay High Court · (1998) 11 BOM CK 0017
Goa, Daman and Diu School Education Act, 1984 — Section 20
High Courts05 Nov 1998
Anand Electric Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 237 ITR 587 : (1999) 106 TAXMAN 565
Income Tax Act, 1961 — Section 41(2)
High Courts04 Nov 1998Allowed
Audhoot V. Naik and another Vs State of Goa and another
Bombay High Court · (1998) 11 BOM CK 0118
High Courts03 Nov 1998Dismissed
Tukaram Damodar Paithankar Vs State of Maharashtra and others
Bombay High Court · (1998) 11 BOM CK 0124
High Courts03 Nov 1998
S.D. Kangutkar Vs The State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 512
High Courts03 Nov 1998
COMMISSIONER OF INCOME TAX Vs MISS EATHER P. CARVALHO and Others
Bombay High Court · (1999) 153 CTR 272
Income Tax Act, 1961 — Section 256(1)
High Courts03 Nov 1998
Commissioner of Income Tax Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 237 ITR 253 : (1999) 102 TAXMAN 433
Finance Act, 1963 — Section 2(5)Income Tax Act, 1961 — Section 28, 36(1), 37, 80E
High Courts03 Nov 1998
COMMISSIONER OF INCOME TAX Vs GWALIOR RAYON SILK MFG. (WVG) CO. LTD.
Bombay High Court · (1999) 152 CTR 284
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1), 37(1)