COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,533 of 3,665

High Courts05 Nov 1993

Vinodkumar Bajranglal Choudhary Vs Assistant Commissioner of Income Tax and Another

Bombay High Court · (1994) 2 BomCR 47 : (1994) 96 BOMLR 522

Income Tax Act, 1961 — Section 139, 143, 276(C), 277Penal Code, 1860 (IPC) — Section 420

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High Courts04 Nov 1993

Intelligence Officer, Narcotics Control Bureau, Bombay Vs Kamruddin Ahmed Shaikh and another

Bombay High Court · (1994) 2 BomCR 438 : (1994) CriLJ 1069

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 437, 439

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High Courts04 Nov 1993

Madhav Budhe Vs Education Officer, Zilla Parishad, Nagpur and Others

Bombay High Court · (1994) MhLj 42

Maharashtra Municipalities Act, 1965 — Section 308, 318

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High Courts04 Nov 1993

Madhav Vinayak Rajwade Vs Mahanagar Telephone Nigam Ltd. and Another

Bombay High Court · (1994) 2 BomCR 687 : (1994) MhLj 264

Telegraph Act, 1885 — Section 7

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High Courts03 Nov 1993

Nizam Babamiya Bhatti Vs A.S. Samra and others

Bombay High Court · (1994) 3 BomCR 650 : (1994) CriLJ 2418 : (1994) 1 MhLj 6 : (1994) 3 RCR(Criminal) 395

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3National Security Act, 1980 — Section 10, 11, 12, 14, 3

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High Courts03 Nov 1993

Meghjibhai P. Bhanushabi Vs State of Maharashtra and another

Bombay High Court · (1994) 2 BomCR 103 : (1994) CriLJ 2147

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3

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High Courts03 Nov 1993Allowed

Nathmal Kisanlalji Goenka and Another Vs Asstt. Charity Commissioner and Another

Bombay High Court · (1994) 96 BOMLR 970

Bombay Public Trusts Act, 1950 — Section 41, 41A

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High Courts02 Nov 1993

Mahadeo Nathuji Patil Vs Surjabai Khushalchand Lakkad and Others

Bombay High Court · (1994) 96 BOMLR 846

Constitution of India, 1950 — Article 31AContract Act, 1872 — Section 46, 47, 48Limitation Act, 1963 — Section 27, 28, 3

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High Courts28 Oct 1993

Vinodray Amarchand Parekh Vs Satish Solvent Extractions Ltd.

Bombay High Court · (1995) 82 CompCas 362

Companies Act, 1956 — Section 433

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High Courts28 Oct 1993Dismissed

Dattatraya Laxman Koranne and Others Vs The Maharashtra State Khadi and Village Industries Board and Others

Bombay High Court · (1994) 2 BomCR 616 : (1994) 96 BOMLR 437

Bombay Khadi and Village Industries Act, 1960 — Section 30Constitution of India, 1950 — Article 14

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High Courts28 Oct 1993

R.K. Agarwal Vs Rana Harishchandra Ranjitsingh and others

Bombay High Court · AIR 1994 Bom 117 : (1993) 95 BOMLR 156 : (1994) 1 MhLj 186

Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Evidence Act, 1872 — Section 120

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High Courts27 Oct 1993

Rajendra Shantaram Chavan Vs Executive Engineer and Others

Bombay High Court · (1994) 68 FLR 419

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High Courts27 Oct 1993

Hindustan Ciba-Geigy Ltd. Vs Prakash Chandar Juneja and Another

Bombay High Court · (1994) 2 BomCR 550

Criminal Procedure Code, 1973 (CrPC) — Section 389

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High Courts27 Oct 1993

Transocean Shipping Agency Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 207 ITR 469

Income Tax Act, 1961 — Section 4

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High Courts27 Oct 1993

Commissioner of Income Tax Vs Bhaichand Amoluk Consultancy Pvt. Ltd.

Bombay High Court · (1994) 120 CTR 13 : (1994) 208 ITR 1 : (1994) 75 TAXMAN 147

Income Tax Act, 1961 — Section 80

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High Courts26 Oct 1993

Sugdeo Ramchandra Tayade Vs State of Maharashtra

Bombay High Court · (1994) 2 BomCR 54 : (1994) CriLJ 2150

Penal Code, 1860 (IPC) — Section 294, 448Probation of Offenders Act, 1958 — Section 4Protection of Civil Rights Act, 1955 — Section 7

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High Courts26 Oct 1993

Padamjee Pulp and Paper Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 117 CTR 288 : (1994) 210 ITR 97

Income Tax Act, 1961 — Section 32, 33, 35, 36, 43

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High Courts25 Oct 1993

Kashinath Gopal Khamble and Others Vs Bombay Dyeing and Mfg. Co. Ltd. and Others

Bombay High Court · (1994) 68 FLR 286

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High Courts25 Oct 1993Dismissed

Narainji Vishram Chhatbar Vs Kiran Gajendra Mehta

Bombay High Court · (1994) 3 BomCR 286

Arbitration Act, 1940 — Section 21Partnership Act, 1932 — Section 69

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High Courts22 Oct 1993

Shaikh Abdul Rafi Abdul Aziz and Another Vs Aspy Beharam Talathi and Another

Bombay High Court · (1994) ACJ 749 : (1994) 1 BomCR 712

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 5Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 122, 3

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