High Courts12 Jan 1995Allowed
Balasaheb Jadhav Vs Hanumant Deshmukh
Bombay High Court · (1995) 3 BomCR 61 : (1995) 97 BOMLR 192
Bombay Stamp Act, 1958 — Article 25Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,485 of 3,665
High Courts12 Jan 1995
Jayashri V. Khalate and Others Vs Bhagivatlal Attarchand and Others
Bombay High Court · (1997) 2 ACC 139
High Courts12 Jan 1995Allowed
Jeevraj Munshi Shah Vs The Collector
Bombay High Court · (1995) 3 BomCR 63 : (1995) 97 BOMLR 140 : (1996) 1 CivCC 473 : (1995) 1 MhLj 690
Civil Procedure Code, 1908 (CPC) — Section 11, 80
High Courts11 Jan 1995
Commissioner of Sales Tax Vs Food Specialities Ltd.
Bombay High Court · (1995) 01 BOM CK 0051
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts11 Jan 1995Dismissed
Chandrakant Narsappa Manthalkar Vs Awadibai Ambadas Shinde and Others
Bombay High Court · (1995) 97 BOMLR 463
Sales of Goods Act, 1930 — Section 20
High Courts11 Jan 1995Partly Allowed
Shri Joaquim Constantinho Carvalho Vs State
Bombay High Court · (1996) 4 BomCR 58 : (1995) 97 BOMLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Evidence Act, 1872 — Section 3, 58, 59, 74(2), 77Penal Code, 1860 (IPC) — Section 376
High Courts11 Jan 1995Partly Allowed
Deep Metal Industries Vs Gaikwad B.D.
Bombay High Court · (1995) 2 ACC 694 : (1996) ACJ 78 : (1995) 2 BomCR 591 : (1998) 3 LLJ 305 : (1995) 2 MhLj 6
Workmens Compensation Act, 1923 — Section 10, 10(1), 3, 30, 4(1)
High Courts11 Jan 1995
Montex Glass Fibre Industries Pvt. Ltd. Vs Commissioner of Sales Tax, Bombay
Bombay High Court · (1995) 01 BOM CK 0007
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts11 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Delhi Iron and Steel Co. Private Limited
Bombay High Court · (1995) 01 BOM CK 0003
Bombay Sales Tax Act, 1959 — Section 13, 2(26), 61(1), 7(3)
High Courts11 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs C. Abhaykumar and Co.
Bombay High Court · (1995) 01 BOM CK 0001
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)Central Sales Tax Act, 1956 — Section 14
High Courts10 Jan 1995
Commissioner of Sales Tax Vs Paragji Mulji and Co.
Bombay High Court · (1995) 01 BOM CK 0050
Bombay Sales Tax Act, 1959 — Section 2(28), 61(1)
High Courts10 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs India Crown Cork Ltd.
Bombay High Court · (1995) 01 BOM CK 0024
Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 3
High Courts09 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Shri Iron and Metal Works
Bombay High Court · (1995) 01 BOM CK 0027
Bombay Sales Tax Act, 1959 — Section 5, 61(1)
High Courts09 Jan 1995
Shantilal Manilal Shah Vs State of Maharashtra and Others
Bombay High Court · AIR 1995 Bom 388
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 21Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4
High Courts09 Jan 1995
Deluxe Enterprises Vs Board of Trustees of the Port of Bombay
Bombay High Court · (1995) 57 ECR 246 : (1995) 57 ECR 16 : (1995) 77 ELT 513
Central Excise Rules, 1944 — Rule 206(3)
High Courts01 Jan 1995
Yashwant Trimbak Oke and Others Vs State of Maharashtra and Others
Bombay High Court · (1995) 01 BOM CK 0026
Constitution of India, 1950 — Article 19Environment (Protection) Act, 1986 — Section 15, 17
High Courts23 Dec 1994
Philip Bhimsent Aind Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 1694
Criminal Procedure Code, 1973 (CrPC) — Section 377(1), 377(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 392
High Courts23 Dec 1994
Kamgar Sabha and others Vs Hindustan Ciba-geigy Ltd.
Bombay High Court · (1994) 12 BOM CK 0063
Constitution of India, 1950 — Article 19Trade Unions Act, 1926 — Section 17, 18, 2
High Courts23 Dec 1994
Commissioner of Income Tax Vs Veekanardt (P.) Ltd.
Bombay High Court · (1994) 12 BOM CK 0054
Income Tax Act, 1961 — Section 176, 176(3A), 23(iv), 256(1), 40A(8)
High Courts23 Dec 1994Dismissed
Mrs. Analia Abreu Pinti Vs Miss Olinda de Menezes (since deceased), now represented by her administrator and Others
Bombay High Court · (1997) 4 BomCR 125
Evidence Act, 1872 — Section 114, 115, 3, 9Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)