High Courts16 Dec 1994
Minoo F. Mehta Vs Commissioner of Income Tax
Bombay High Court · (1994) 12 BOM CK 0005
Income Tax Act, 1961 — Section 256(1), 37, 37(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,487 of 3,665
High Courts15 Dec 1994
Commissioner of Income Tax Vs Ratanabad Co-operative Housing Society Ltd.
Bombay High Court · (1995) 215 ITR 549
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts15 Dec 1994
S.M. Chemicals and Electronics Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 125 CTR 319 : (1995) 215 ITR 943 : (1995) 81 TAXMAN 84
Income Tax Act, 1961 — Section 155, 155(4A), 155(5), 28, 32A
High Courts15 Dec 1994
Radhyesham Chandak and others Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 2195 : (1995) 1 MhLj 741
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 174, 313, 342Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 201, 203, 302, 34
High Courts15 Dec 1994
Commissioner of Income Tax Vs Vipinchandra C. Sanghavi
Bombay High Court · (1995) 215 ITR 753
Income Tax Act, 1961 — Section 2, 263, 27, 4, 5
High Courts15 Dec 1994
Vassudev Ibrahimpur and Another Vs State
Bombay High Court · (1996) 2 BomCR 326
Criminal Procedure Code, 1973 (CrPC) — Section 9Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 1994Allowed
Anant Bhiku Shirodkar and Another Vs Mrs. Rosalina Fernandes
Bombay High Court · (1996) 3 BomCR 694 : (1996) 2 MhLj 262
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 25
High Courts14 Dec 1994
Benedicto Fernandes Vs State of Goa
Bombay High Court · (1996) 2 BomCR 128 : (1995) 2 MhLj 743
Constitution of India, 1950 — Article 14, 16, 21, 226, 311
High Courts14 Dec 1994
M/s. Dinshaw and Dinshaw and others Vs Indoswe Engineers Pvt. Ltd.
Bombay High Court · AIR 1995 Bom 180 : (1995) 3 BomCR 548
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34Contract Act, 1872 — Section 70, 73
High Courts14 Dec 1994
Chubby Ekwealcoh Vs V.A.K. Sekar, Asstt. Collector of Customs, Bombay and another
Bombay High Court · (1995) CriLJ 2238
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 203, 204(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 28, 36Penal Code, 1860 (IPC) — Section 149, 313, 323, 324, 34
High Courts13 Dec 1994
Commissioner of Wealth-tax Vs G. M. Abhayankar and others (Huf)
Bombay High Court · (1995) 214 ITR 269
Wealth Tax Act, 1957 — Section 27(1)Wealth Tax Rules, 1957 — Rule 1(D)
High Courts13 Dec 1994
Lalit Sehgal Vs State of Goa and Others
Bombay High Court · (1996) 3 BomCR 105 : (1995) 97 BOMLR 474
Constitution of India, 1950 — Article 14, 19, 19(1)Goa, Daman and Diu Public Gambling Act, 1976 — Section 13A
High Courts13 Dec 1994Allowed
Chandrakant Vishnu Kolhapurkar Vs Shamba Suka Mandrekar and Others
Bombay High Court · (1996) 3 BomCR 695
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts12 Dec 1994
Commissioner of Wealth-tax Vs Smt. Urmila L. Pittie
Bombay High Court · (1995) 215 ITR 356 : (1995) 2 MhLj 35
Wealth Tax Act, 1957 — Section 27(1)
High Courts12 Dec 1994
Ishwarsingh and Others Vs Krishnabai and Others
Bombay High Court · (1995) 3 BomCR 156 : (1995) 97 BOMLR 200
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 29(2), 5Succession Act, 1925 — Section 196, 197, 205
High Courts12 Dec 1994Allowed
Sudesh Prabhakar Volvoikar Vs Gopal Baboo Savoikar
Bombay High Court · (1996) 1 BomCR 5
Contract Act, 1872 — Section 10, 73Evidence Act, 1872 — Section 105
High Courts12 Dec 1994
Seth Rasesh Family Trust No. 1 Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 530
Income Tax Act, 1961 — Section 28
High Courts12 Dec 1994
Commissioner of Wealth Tax Vs Ajit Alias Hamid Alikhan
Bombay High Court · (1995) 128 CTR 230 : (1995) 215 ITR 454
Wealth Tax Act, 1957 — Section 2(e), 27(1)
High Courts09 Dec 1994Allowed
Shri Peter Gonsalves and Others Vs Shri Vijayanand Raghunath Hede and Others
Bombay High Court · (1996) 5 BomCR 211
Constitution of India, 1950 — Article 226Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)
High Courts08 Dec 1994
Chandravati Jambuvant Tari Vs State of Goa and another
Bombay High Court · (1996) 2 BomCR 345 : (1995) CriLJ 1367
Constitution of India, 1950 — Article 21, 22(1)Penal Code, 1860 (IPC) — Section 380, 390, 420, 468