COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,520 of 3,665

High Courts24 Mar 1994Dismissed

Sou. Jamunabai Parmananddas Shah and Others Vs Bajirao Seetaram Kalbhor and Others

Bombay High Court · (1995) 1 BomCR 305 : (1995) 1 MhLj 564 : (1995) 1 MhLj 143

Bombay Tenancy and Agricultural Lands Act, 1956 — Section 43Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12Maharashtra Land Revenue Code, 1966 — Section 65

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High Courts24 Mar 1994

Smt. Asha Arun Gawali Vs A. Samra, Commr. of Police and others

Bombay High Court · (1994) 4 BomCR 30 : (1995) CriLJ 2250 : (1994) 1 MhLj 1034

Constitution of India, 1950 — Article 22, 22(5), 226

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High Courts23 Mar 1994

Commissioner of Income Tax Vs Century Spg. And Mfg. Co. Ltd.

Bombay High Court · (1994) 210 ITR 783

Income Tax Act, 1961 — Section 10(10), 23(1), 24(1), 30, 40A(5)

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High Courts23 Mar 1994

Kajaria Exports Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1994) 52 ECR 348

Customs Act, 1962 — Section 111(d)

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High Courts23 Mar 1994

Commissioner of Income Tax Vs Vegetable Vitamin Foods Co. Pvt. Ltd. Commissioner of Income Tax Vs E. S. Patanwala Radha Silk Mills Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 123 CTR 112 : (1994) 209 ITR 840

Income Tax Act, 1961 — Section 28, 37, 37(1)

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High Courts23 Mar 1994Allowed

Galaxy Chemicals and Another Vs Union of India (UOI) and Others

Bombay High Court · (1994) 52 ECR 347

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High Courts22 Mar 1994

Chief Engineer, P.W.D., Nagpur and Others Vs P.W.D., S.C., S.T., O.B.C. Employees'' Council and Others

Bombay High Court · (1995) 70 FLR 554 : (1995) 1 LLJ 1209

Constitution of India, 1950 — Article 14, 226, 227Industrial Disputes Act, 1947 — Section 10A, 17B, 18, 2, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 22, 25F, 25G, 25N

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High Courts22 Mar 1994

Narang Latex and Dispersions Pvt. Ltd. Vs S.V. Suvarna (Mrs.) and Another

Bombay High Court · (1994) 68 FLR 1028 : (1995) 1 LLJ 113

Industrial Disputes Act, 1947 — Section 10, 10(1), 25F, 33, 33(1)

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High Courts22 Mar 1994

Smt. Panna Devi Chowdhary (Legal Representative of Saligram B. Choudhary (Deceased)) Vs Commissioner of Income Tax

Bombay High Court · (1994) 208 ITR 849

Income Tax Act, 1961 — Section 4

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High Courts21 Mar 1994

Balasaheb Vs The State of Maharashtra

Bombay High Court · (1994) CriLJ 3044

Penal Code, 1860 (IPC) — Section 343, 363, 366, 366A, 376

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High Courts17 Mar 1994

Namdeo Satyagonda Patil Vs State of Maharashtra

Bombay High Court · (1994) 4 BomCR 64 : (1994) CriLJ 3493

Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 302, 309, 84

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High Courts17 Mar 1994Dismissed

The Municipal Council, Ahmednagar Vs Bhaskar Pandurang Hivale

Bombay High Court · (1995) 1 BomCR 328

Bombay Public Trusts Act, 1950 — Section 2(13)Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 7(1)

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High Courts17 Mar 1994

Hindustan Mineral Products Co. Pvt. Ltd. Vs Union of India

Bombay High Court · (1994) 52 ECR 553 : (1994) 72 ELT 23

Constitution of India, 1950 — Article 226

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High Courts17 Mar 1994

Smt. Shankuntala Vs Smt. Kausalyabai Pande and another

Bombay High Court · AIR 1994 Bom 235 : (1994) 96 BOMLR 901 : (1994) 2 MhLj 1384

Constitution of India, 1950 — Article 14

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High Courts17 Mar 1994

Sharad R. Khanna Vs Karimjee Limited

Bombay High Court · (1994) 3 BomCR 223 : (1995) 84 CompCas 611 : (1994) 2 MhLj 1366

Companies Act, 1956 — Section 22Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 25

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High Courts17 Mar 1994

Vaman Keshav Godse Vs Laxman Keshav Godse and Others

Bombay High Court · (1994) 96 BOMLR 710

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts16 Mar 1994

Commissioner of Income Tax Vs Modi (P.) Ltd.

Bombay High Court · (1995) 79 TAXMAN 428

Companies Act, 1956 — Section 330Income Tax Act, 1922 — Section 10(1), 10(2)(iii), 10(2)(xv), 12(2), 20(2)(xv)Income Tax Act, 1961 — Section 256(1), 37(1), 57(iii)

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High Courts16 Mar 1994

Commissioner of Income Tax Vs Modi Pvt. Ltd.

Bombay High Court · (1995) 127 CTR 219 : (1994) 208 ITR 31

Companies Act, 1956 — Section 330Income Tax Act, 1922 — Section 10(1), 10(2), 12(2)Income Tax Act, 1961 — Section 37(1), 57

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High Courts16 Mar 1994

Hindustan Petroleum Corporation Ltd. Vs Union of India

Bombay High Court · (1994) 52 ECR 357 : (1994) 72 ELT 10

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High Courts16 Mar 1994

Smt. Kamalabai Laxman Pathak and others Vs Onkar Parsharam Patil and others

Bombay High Court · AIR 1995 Bom 113 : (1994) 96 BOMLR 641

Transfer of Property Act, 1882 — Section 53A

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