High Courts08 Jun 1994
Hindustan Cocoa Products Vs Union of India
Bombay High Court · (1995) 1 BomCR 555 : (1994) ECR 662 : (1994) 74 ELT 525
Central Excises and Salt Act, 1944 — Section 11B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,516 of 3,665
High Courts08 Jun 1994Dismissed
B.N. Chandra and Co. Vs Swadeshi Mills Co. Ltd. and Others
Bombay High Court · (1995) 2 BomCR 239 : (1994) 96 BOMLR 236
Arbitration Act, 1940 — Section 30
High Courts08 Jun 1994
Shri John Fernandes, since deceased, through legal representatives and Another Vs Joint Mamlatdar of Salcete, Margao, Goa and Others
Bombay High Court · (1995) 1 BomCR 15 : (1994) 96 BOMLR 58
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7, 8A
High Courts08 Jun 1994
Keshavrao Gadhave and Another Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 BomCR 450 : (1994) MhLj 1641
Bombay Village Panchayats Act, 1958 — Section 15, 5Bombay Village Panchayats Election Rules, 1959 — Rule 32, 33, 34, 35, 36
High Courts07 Jun 1994Dismissed
Sambhaji Laxmanrao Pawar Vs Abdul Wahed
Bombay High Court · (1995) 1 BomCR 608
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Contract Act, 1872 — Section 62, 74Specific Relief Act, 1963 — Section 10, 10, 20, 20
High Courts04 Jun 1994
State of Maharashtra Vs Sayyed Noor Hasan Gulam Hussain Alias Bawa
Bombay High Court · (1994) MhLj 1741
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302
High Courts18 May 1994
Hindustan Lever Employees Union Vs Hindustan Lever Ltd. and others
Bombay High Court · (1994) 4 BomCR 465 : (1995) 83 CompCas 1 : (1995) 1 LLJ 1099
Companies Act, 1956 — Section 173, 20(7), 391, 391(1), 393(1)
High Courts13 May 1994
DEPUTY COMMISSIONER OF INCOME TAX Vs UHDE GMBH.
Bombay High Court · (1996) 54 TTJ 355
Income Tax Act, 1961 — Section 5(2)(b)
High Courts10 May 1994
Girish Ghanshyam Dube Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 376
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts29 Apr 1994
Khetan Industries Pvt. Ltd. and others Vs Manju Ravindraprasad Khetan
Bombay High Court · AIR 1995 Bom 43 : (1994) 4 BomCR 370 : (1994) 96 BOMLR 53
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 262, 283, 284Trusts Act, 1882 — Section 10, 73, 74
High Courts29 Apr 1994
Smt. Shahnaz Shaharyari alias Shirin Shaharyari, Nagpur Vs Dr. Vijay Yeshwant Gawande, Bombay
Bombay High Court · AIR 1995 Bom 30 : (1996) 1 BomCR 473 : (1996) 96 BOMLR 678
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Apr 1994
Vijay Anandrao Kshirsagar Vs State of Maharashtra and others
Bombay High Court · AIR 1995 Bom 206 : (1994) 4 BomCR 38 : (1995) 1 MhLj 42
Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 2(10)
High Courts28 Apr 1994
Sarva Shramik Sangh Vs Swan Mills Ltd and others
Bombay High Court · (1994) 04 BOM CK 0012
High Courts27 Apr 1994
ORIENT (GOA) LTD. AND ANOTHER D. B. BANDODKAR AND SONS PVT. LTD. Vs UNION OF INDIA AND OTHERS
Bombay High Court · (1994) 124 CTR 196 : (1994) 210 ITR 896 : (1994) 81 TAXMAN 363
Income Tax Act, 1961 — Section 132
High Courts27 Apr 1994
Vijay Jagannath Indolikar Vs Maharashtra Water Supply and Sewerage Board
Bombay High Court · (1995) 1 BomCR 160
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 107, 151, 9Evidence Act, 1872 — Section 3, 59, 61Maharashtra Water Supply and Sewerage Board Act, 1976 — Section 11, 8
High Courts27 Apr 1994
Santhosh Manohar Chavan Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 590
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 302
High Courts27 Apr 1994
Commissioner of Income Tax Vs Shree Nirmal Commercial Ltd. (and Vice Versa)
Bombay High Court · (1995) 213 ITR 361
Income Tax Act, 1961 — Section 104, 22, 23, 28, 37
High Courts27 Apr 1994
Goculdas Dossa and Co. and others Vs J.P. Shah and others
Bombay High Court · (1995) 1 BomCR 546 : (1994) 119 CTR 14 : (1995) 211 ITR 706 : (1994) 2 MhLj 1466
Income Tax Act, 1961 — Section 156, 2(24), 32, 32(1), 41
High Courts27 Apr 1994
Mohammed Hussain Kasambhai Vs Chandrabhaga Shivnath Bagul
Bombay High Court · (1994) 96 BOMLR 927
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts26 Apr 1994
Yousuf Fazlehusain Zaveri and another Vs Ajay Singh and others
Bombay High Court · (1995) 124 CTR 61 : (1995) 213 ITR 712 : (1995) 80 TAXMAN 7
Income Tax Act, 1961 — Section 143(3), 147, 148