High Courts10 Nov 1994
Somnath Krishnaji Gangal Vs Moreshwar Krishnaji Kale and Others
Bombay High Court · (1995) 3 BomCR 327
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Evidence Act, 1872 — Section 3, 60, 61
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,492 of 3,665
High Courts10 Nov 1994Dismissed
Shri Gabriel de Sa Vs Shri Babuso Pednekar and Others
Bombay High Court · (1996) 5 BomCR 204
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2
High Courts10 Nov 1994
Commissioner of Income Tax Vs Audco India Ltd.
Bombay High Court · (1994) 11 BOM CK 0026
Income Tax Act, 1961 — Section 35, 40A(5)
High Courts10 Nov 1994
Commissioner of Income Tax Vs Lallubhai Jogibhai
Bombay High Court · (1995) 211 ITR 769
Income Tax Act, 1961 — Section 147, 148, 148(1), 149
High Courts10 Nov 1994
Commissioner of Income Tax Vs Rohit J. Patel
Bombay High Court · (1995) 123 CTR 413 : (1995) 211 ITR 250 : (1995) 79 TAXMAN 443
Income Tax Act, 1961 — Section 16
High Courts10 Nov 1994
Dattatraya Gopal Paranjpe Vs Rashtriya Mill Mazdoor Sangh and Others
Bombay High Court · (1996) 5 BomCR 246 : (1995) 2 LLJ 913
Bombay Industrial Relations Act, 1946 — Section 13, 23Constitution of India, 1950 — Article 136, 142, 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts10 Nov 1994
Rohit Pulp and Paper Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 168
Companies Act, 1956 — Section 310Imports and Exports (Control) Act, 1947 — Section 3Income Tax Act, 1961 — Section 256(1), 37, 40(c), 40(c)(i), 40A(7)
High Courts09 Nov 1994
Commissioner of Income Tax Vs Amritlal and Co. Ltd.
Bombay High Court · (1995) 125 CTR 323 : (1995) 212 ITR 540
Income Tax Act, 1961 — Section 104, 104(1), 105, 106, 107
High Courts09 Nov 1994
Laherchand Dhanji Vs Commissioner of Income Tax
Bombay High Court · (1995) 213 ITR 145
Income Tax Act, 1961 — Section 24, 28, 68
High Courts09 Nov 1994Dismissed
Menino Peixote Vs State
Bombay High Court · (1996) 2 BomCR 617
Evidence Act, 1872 — Section 27, 3, 58, 59, 61Penal Code, 1860 (IPC) — Section 302
High Courts09 Nov 1994
Keshavlal Mulchand Mody Vs National Textile Corporation and others
Bombay High Court · (1995) 70 FLR 588
Industrial Disputes Act, 1947 — Section 33C
High Courts08 Nov 1994
Commissioner of Income Tax Vs M.P. Ponchaj
Bombay High Court · (1995) 125 CTR 274 : (1995) 211 ITR 1005
Income Tax Act, 1961 — Section 256
High Courts08 Nov 1994
Commissioner of Income Tax Vs New Shorrock Spg. and Mfg. Co. Ltd.
Bombay High Court · (1995) 123 CTR 297 : (1995) 212 ITR 355
Income Tax Act, 1961 — Section 80G
High Courts08 Nov 1994
Indian Express Newspapers (Bom) Employees Union Vs K.M. Desai and Others
Bombay High Court · (1995) 71 FLR 54
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11
High Courts08 Nov 1994
Khatau Makanji Spinning and Weaving Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 222 ITR 472
Income Tax Act, 1961 — Section 32A, 40
High Courts08 Nov 1994
Shravan Rikabchand Bhandari Vs The Union of India (UOI) and Others
Bombay High Court · (1995) 2 BomCR 654 : (1995) 97 BOMLR 352
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)
High Courts08 Nov 1994
KHATAU MAKANJI SPINNING and WEAVING CO. LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 130 CTR 231
Income Tax Act, 1961 — Section 256(1)
High Courts08 Nov 1994
Khatau Makanji Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 446
Income Tax Act, 1961 — Section 256(1), 32A, 37, 40(c)
High Courts07 Nov 1994Allowed
Rekha M. Kholkar Vs State of Goa and Others
Bombay High Court · (1995) 4 BomCR 263 : (1996) 1 MhLj 430
Constitution of India, 1950 — Article 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 160(1)
High Courts07 Nov 1994
Commissioner of Income Tax Vs Sharada Finance and Trading Co.
Bombay High Court · (1995) 80 TAXMAN 354
Income Tax Act, 1961 — Section 256(1)