COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,479 of 3,665

High Courts23 Feb 1995Dismissed

Dr. Manish Prabhakar Khanolkar Vs The Dean, Goa Medical College and Others

Bombay High Court · (1996) 5 BomCR 542

Admission to Post Graduate Medical Courses in Goa Rules, 1988 — Rule 3(3)Constitution of India, 1950 — Article 226Goa University Act, 1984 — Section 22, 23

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High Courts22 Feb 1995

Divisional Controller, M.S.R.T.C. Chandrapur Vs Giridhar Raghunath Derkar

Bombay High Court · (1995) 4 BomCR 646 : (1996) 3 LLJ 638

Industrial Disputes Act, 1947 — Section 10(1), 11A

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High Courts22 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Billion Plastics Pvt. Ltd.

Bombay High Court · (1995) 2 MhLj 370

Bombay Sales Tax Act, 1959 — Section 13, 19(6), 2(11), 2(25), 2(5A)

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High Courts22 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Mahalaxmi Stores

Bombay High Court · (1995) 2 MhLj 561

Bombay Sales Tax Act, 1959 — Section 2(17), 61(1), 8(a)

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High Courts22 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Vijay Rope Centre

Bombay High Court · (1995) 02 BOM CK 0030

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 14

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High Courts22 Feb 1995

Homi P. Ranina and Others Vs Eruch B. Desai and Others

Bombay High Court · AIR 1996 Bom 141 : (1996) 2 BomCR 577

Bombay High Court (Original Side) Rules, 1980 — Rule 218, 221, 223, 238, 69Civil Procedure Code, 1908 (CPC) — Section 129Evidence Act, 1872 — Section 13

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High Courts21 Feb 1995

Ranchhoddas Bhaichand Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 02 BOM CK 0081

Income Tax Act, 1961 — Section 251, 254

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High Courts21 Feb 1995

Naga Yerra Korte Vs The State of Maharashtra and Others

Bombay High Court · (1996) 2 BomCR 307

Maharashtra Land Revenue Code, 1966 — Section 309, 322Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6

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High Courts20 Feb 1995

Commissioner of Sales Tax Vs Steel Suppliers Pvt. Ltd.

Bombay High Court · (1995) 02 BOM CK 0091

Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(5), 3, 61(1)

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High Courts20 Feb 1995

Usha Martin Black Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0086

Central Sales Tax Act, 1956 — Section 2, 5

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High Courts20 Feb 1995

In Re: Fairgrowth Financial Services Ltd.

Bombay High Court · (1995) 82 TAXMAN 128

Companies Act, 1956 — Section 302, 446(1), 530, 530(1)(a), 537Constitution of India, 1950 — Article 14, 19, 270Contract Act, 1872 — Section 56

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High Courts20 Feb 1995

Assistant Commissioner of Income Tax Vs A.K. Menon, Custodian and Others

Bombay High Court · (1996) 5 BomCR 564

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11(2), 2Contract Act, 1872 — Section 56Income Tax Act, 1961 — Section 2(43), 220, 220(2), 234, 271

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High Courts20 Feb 1995