COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,347 of 3,665

High Courts16 Sept 1998

The Commissioner of sales Tax Vs M/s. Bombay Sound Service and others

Bombay High Court · (1998) 4 BomCR 888 : (1999) 2 MhLj 516

Bombay General Clauses Act, 1904 — Section 3(24), 3(31)Bombay Sales Tax Act, 1959 — Section 61(1)Maharashtra Sales Tax on the Transfer of the Right to use any Goods for any Purpose Act, 1985 — Section 2(10), 4, 52, 61(1), 8(1)

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High Courts16 Sept 1998

Buvaji Shamrao Kamble Vs Sou. Girjabai Kadam since decreased by her heirs and L.Rs.

Bombay High Court · (1999) 1 BomCR 535 : (1998) 3 BOMLR 620

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

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High Courts15 Sept 1998Dismissed

Major Charanjit Lamba Vs Commanding Officer, Pune and others

Bombay High Court · (1998) 09 BOM CK 0118

Army Act, 1950 — Section 153, 154, 160, 160(1), 164Constitution of India, 1950 — Article 14, 226

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High Courts15 Sept 1998

Ashok Yashwantrao Patil and others Vs District Collector, Satara and others

Bombay High Court · (1998) 4 ALLMR 256 : (1999) 1 BomCR 52 : (1998) 3 BOMLR 486 : (1998) 3 MhLj 569

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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

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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

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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)

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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

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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

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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

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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

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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

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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

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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

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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

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High Courts14 Sept 1998Dismissed