High Courts30 Jun 1995
ASSISTANT COMMISSIONER OF Income Tax Vs VIRENDRA and CO.
Bombay High Court · (1995) 55 ITD 309
Income Tax Act, 1961 — Section 80HHA, 80I
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,468 of 3,665
High Courts30 Jun 1995
Pune District Central Cooperative Bank Ltd. Vs Hiralal Ramchandra Gaikwad
Bombay High Court · (1998) 3 LLJ 7
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 28(1)
High Courts30 Jun 1995Dismissed
Smt. Satmabegum Mohammed Razak Khan Vs Shri Satish Sahney and Others
Bombay High Court · (1996) 1 BomCR 166 : (1995) 97 BOMLR 745
Constitution of India, 1950 — Article 22(5), 22(6)National Security Act, 1980 — Section 3(2)
High Courts30 Jun 1995Allowed
Mona Aggarwal Subhashkumar Aggarwal Vs Mahatma Gandhi Institute of Medical Sciences and Others
Bombay High Court · (1996) 2 BomCR 64 : (1995) 97 BOMLR 655
Evidence Act, 1872 — Section 115, 3, 58Rules for Admission to Post Graduate Courses in Medicine, 1993 — Rule 7
High Courts30 Jun 1995
Miss Sangita Ramchandra Jain Vs S.A. Dwivedi and Others
Bombay High Court · (1996) 5 BomCR 287 : (1996) CriLJ 24 : (1996) 3 LLJ 646 : (1995) 2 MhLj 719
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 223, 27Juvenile Justice Act, 1986 — Section 2, 24, 5, 7
High Courts29 Jun 1995
Bhimsha Subanna Pawar and Others Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 212
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 149, 302
High Courts29 Jun 1995
A.V.C. Investment and Trading P. Ltd. and Others Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (1996) 73 FLR 1385 : (1996) 2 LLJ 473
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts29 Jun 1995
Cipla Limited Vs Union of India
Bombay High Court · (1995) 60 ECR 389 : (1995) 80 ELT 17
Customs Act, 1962 — Section 74
High Courts29 Jun 1995
Krishna Kumari Chamanlal and another Vs Commissioner of Income Tax and another
Bombay High Court · (1995) 127 CTR 458 : (1996) 217 ITR 645 : (1995) 82 TAXMAN 323
Income Tax Act, 1961 — Section 264, 271(1), 28
High Courts28 Jun 1995
Asian Paints (India) Ltd. Vs Union of India
Bombay High Court · (1995) 60 ECR 393 : (1995) 79 ELT 581
High Courts28 Jun 1995
Chhaganlal Kasturchand and Co. P. Ltd. Vs Union of India
Bombay High Court · (1995) 60 ECR 394 : (1995) 79 ELT 547
High Courts28 Jun 1995
Balu Khamkar and Another Vs The State of Maharashtra
Bombay High Court · (1995) 4 BomCR 335
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 173(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 25, 27
High Courts28 Jun 1995
Amarjit Singh Vs R.N. Gupta
Bombay High Court · (1995) 4 BomCR 538
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2(1), 13A2(3)Evidence Act, 1872 — Section 3, 59, 61
High Courts27 Jun 1995
Dai-ichi Karkaria Pvt. Ltd. Vs Union of India
Bombay High Court · (1995) 60 ECR 396 : (1995) 80 ELT 24
Customs Act, 1962 — Section 15, 25, 3
High Courts27 Jun 1995Allowed
Sampat Ramrao Shelke Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 224
Evidence Act, 1872 — Section 101, 105, 114, 3, 59Penal Code, 1860 (IPC) — Section 149, 304
High Courts27 Jun 1995Dismissed
Popat Dhondiram Katare Vs Laxman Manohar Waghmare
Bombay High Court · (1995) 4 BomCR 545
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts26 Jun 1995
Chief General Manager, Telecom Factory and another Vs Karlekar S. S. (Smt.) and others
Bombay High Court · (1997) 3 LLJ 1145
Bombay Shops and Establishments Act, 1948 — Section 70Factories Act, 1948 — Section 2(1), 59
High Courts26 Jun 1995
Bhagwan Bhatuta Koli Vs Ministry of Health and Others
Bombay High Court · (1995) 06 BOM CK 0034
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48
High Courts26 Jun 1995
Jayprakash Gangadhar Jadhav Vs Hindustan Aeronautics Ltd. and another
Bombay High Court · (1997) 3 LLJ 506
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C
High Courts26 Jun 1995
Milan Products Vs Sumanbai Nivrutti (Smt.) and Another
Bombay High Court · (1997) 3 LLJ 1079