COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,542 of 3,665

High Courts26 Aug 1993

Rajaram Bapu Pawar and Others Vs State of Maharashtra and Others

Bombay High Court · (1994) 1 BomCR 274 : (1994) 1 LLJ 954

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(3)

High Courts26 Aug 1993Dismissed

Sidramappa Mutyappa Mengane since deed. through legal heirs Vs Mahadev Tammanna Bagdure

Bombay High Court · (1994) 1 BomCR 568

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts26 Aug 1993

Smt. Nayantara G. Agrawal Vs Commissioner of Income Tax

Bombay High Court · (1994) 207 ITR 639

Income Tax Act, 1961 — Section 2(47), 45

High Courts26 Aug 1993

D.B.S. Financial Services Pvt. Ltd. Vs Smt. M. George, Second Income Tax Officer and others

Bombay High Court · (1994) 3 BomCR 133 : (1993) 115 CTR 318 : (1994) 207 ITR 1077

Income Tax Act, 1961 — Section 131, 131(1), 131(1A), 132, 132A

High Courts25 Aug 1993Dismissed

Madhusudan Dhondu Parkar Vs Vandana Madhusudan Parkar

Bombay High Court · (1994) 1 DMC 134

Hindu Marriage Act, 1955 — Section 13(1)

High Courts25 Aug 1993

Shashichand Jain and others Vs Union of India and others

Bombay High Court · (1994) 3 BomCR 270 : (1995) 213 ITR 184

Income Tax Act, 1961 — Section 276C, 277, 279(1A), 28Wealth Tax Act, 1957 — Section 17, 18(1), 34AB, 35A(1), 35D

High Courts25 Aug 1993

Commissioner of Income Tax Vs G.N. Agrawal (Individual)

Bombay High Court · (1996) 130 CTR 583 : (1996) 217 ITR 250 : (1994) 75 TAXMAN 30

Income Tax Act, 1961 — Section 28

High Courts25 Aug 1993

Agrawal Minerals (Goa) Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 208 ITR 536

Income Tax Act, 1961 — Section 40A(2), 40A(7)

High Courts25 Aug 1993Dismissed

Blue Star Ltd. Vs Blue Star Workers Union and Another

Bombay High Court · (1994) 2 BomCR 352 : (1995) 1 LLJ 138

Industrial Disputes Act, 1947 — Section 9A

High Courts24 Aug 1993

Gangadhar Narsingdas Agrawal (Huf) Vs Commissioner of Income Tax

Bombay High Court · (1996) 217 ITR 588

Income Tax Act, 1961 — Section 28

High Courts24 Aug 1993

Sahebrao Shankarrao Mistry Vs Smt. Azizabai Hussein Ahmed Mulla since decd. by her heirs

Bombay High Court · (1994) 1 BomCR 513

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

High Courts23 Aug 1993

DEPUTY COMMISSIONER OF INCOME TAX Vs ION EXCHANGE (I) LTD.

Bombay High Court · (1994) 48 TTJ 538

Customs Act, 1962 — Section 125

High Courts23 Aug 1993

DEPUTY COMMISSIONER OF INCOME TAX Vs HINDUSTAN DORR OLIVER LTD.

Bombay High Court · (1994) 48 TTJ 552

Income Tax Act, 1961 — Section 140

High Courts20 Aug 1993

Guffran Mohammad Hasad Kasai Vs State of Maharashtra

Bombay High Court · (1994) 2 BomCR 94 : (1994) 96 BOMLR 449 : (1994) CriLJ 2013

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 43, 50

High Courts20 Aug 1993

Jupiter Engravers Vs Union of India

Bombay High Court · (1993) ECR 418 : (1993) 68 ELT 60

Central Excises and Salt Act, 1944 — Section 2

High Courts20 Aug 1993

Darshan Oils Pvt. Ltd. Vs Union of India

Bombay High Court · (1993) ECR 575 : (1993) 68 ELT 57

Constitution of India, 1950 — Article 226

High Courts20 Aug 1993

ASSISTANT COMMISSIONER OF INCOME TAX Vs ALPANA INVESTMENTS (P) LTD. (ALPANA INVESTMENTS (P) LTD. v. ITO).

Bombay High Court · (1994) 48 TTJ 525

High Courts19 Aug 1993Allowed

Prayagbai Puri Vs Ramchandra Puri

Bombay High Court · (1994) 2 BomCR 77 : (1994) 96 BOMLR 480 : (1995) 1 DMC 29 : (1994) MhLj 1792

Civil Procedure Code, 1908 (CPC) — Section 2(11)Hindu Adoptions and Maintenance Act, 1956 — Section 18, 21, 22Transfer of Property Act, 1882 — Section 39

High Courts19 Aug 1993

Vithal Sadashiv Gaikwad Vs State of Maharashtra

Bombay High Court · (1994) 1 BomCR 702 : (1994) CriLJ 2035

Penal Code, 1860 (IPC) — Section 302, 307

High Courts19 Aug 1993

Dr. L. Rodrigues Vs Mrs. Shashi S. Mishra and Others

Bombay High Court · (1993) 08 BOM CK 0035

Constitution of India, 1950 — Article 226, 227