High Courts09 Nov 1992
Canara Bank and Others Vs Vijay Shamrao Ghatole and Others
Bombay High Court · (1996) 5 BomCR 338
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 25(3)Evidence Act, 1872 — Section 58
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,576 of 3,665
High Courts09 Nov 1992
DKM Property Investments and Others Vs Tolentino Pereira and Others
Bombay High Court · (1993) 2 BomCR 479
Civil Manual Rules — Rule 233Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 24Goa, Daman and Diu Civil Courts Act, 1965 — Section 20, 21
High Courts09 Nov 1992Allowed
Dehu Ammunition Depot Workers'' Union and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 2 LLJ 342
Industrial Disputes (Central) Rules, 1957 — Rule 42Industrial Disputes Act, 1947 — Section 3
High Courts09 Nov 1992
Union Bank of India Vs Ankur Corporation and others
Bombay High Court · AIR 1993 Bom 297
Negotiable Instruments Act, 1881 (NI) — Section 14, 15, 32, 35Stamp Act, 1899 — Section 13
High Courts06 Nov 1992
Commissioner of Income Tax Vs Harinagar Sugar Mills Ltd.
Bombay High Court · (1992) 11 BOM CK 0112
Income Tax Act, 1961 — Section 28
High Courts06 Nov 1992
Commissioner of Income Tax Vs M.L. Bhapkar
Bombay High Court · (1994) 207 ITR 464
Income Tax Act, 1961 — Section 143(3), 147, 28
High Courts06 Nov 1992
Commissioner of Income Tax Vs Smt. Malatibai M. Karajgar (By Legal Heirs of Shri M.G. Karajgar)
Bombay High Court · (1993) 202 ITR 835
Income Tax Act, 1961 — Section 155, 155(5), 2(47), 33, 45
High Courts06 Nov 1992
Commissioner of Income Tax Vs Ramesh Electric and Trading Co.
Bombay High Court · (1993) 203 ITR 497
Income Tax Act, 1961 — Section 254, 254(2), 37
High Courts06 Nov 1992
Commissioner of Income Tax Vs Cynamid India Ltd.
Bombay High Court · (1993) 204 ITR 231
Income Tax Act, 1961 — Section 80
High Courts06 Nov 1992Allowed
Vishveshwar Sahakari Bank Ltd. Vs S.J. Corporation, Firm and Others
Bombay High Court · (1993) 1 BomCR 706 : (1993) MhLj 379
Negotiable Instruments Act, 1881 (NI) — Section 50Stamp Act, 1899 — Section 35, 36
High Courts05 Nov 1992
Commissioner of Income Tax Vs Pyrene Rai Metal Treatment Ltd.
Bombay High Court · (1993) 203 ITR 752
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32, 35, 35(1), 80J, 84
High Courts05 Nov 1992
Jayakar Rao N. Shetty Vs Regional P.F. Commissioner and others
Bombay High Court · (1993) 2 LLJ 78 : (1993) 1 MhLj 85 : (1993) MhLj 85
Transfer of Property Act, 1882 — Section 58
High Courts05 Nov 1992Dismissed
Madeshwara Cargo Movers Vs Hindustan Cocoa Products Ltd. and Another
Bombay High Court · (1993) 2 BomCR 154 : (1993) 95 BOMLR 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 12
High Courts04 Nov 1992
Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1993) 203 ITR 773
Income Tax Act, 1961 — Section 143, 144, 155, 2, 2(40)
High Courts04 Nov 1992
Chordia and Sons and Others Vs Union of India (UOI) and Others
Bombay High Court · (1993) 95 BOMLR 127
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts04 Nov 1992
Srinivas Rama Shetty Vs Amalgamated Electricity Co. Ltd. and Another
Bombay High Court · (1993) 1 BomCR 607
Electricity Act, 1910 — Section 7(1), 7(11)Electricity Rules, 1956 — Rule 31
High Courts04 Nov 1992
South Eastern Roadways, Bombay Vs U.P. State Agro Industrial Corporation Ltd. and Another
Bombay High Court · (1994) 1 ACC 507 : AIR 1993 Bom 300 : (1993) 1 BomCR 709 : (1993) MhLj 236
Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18(1)
High Courts04 Nov 1992
Cantonment Board of Deolali Vs Mrs. Usha Devidas Dongre and Another
Bombay High Court · (1993) 2 BomCR 281 : (1993) MhLj 74
Cantonments Act, 1924 — Section 3(1)Constitution of India, 1950 — Article 254(2)General Clauses Act, 1897 — Section 3(31)
High Courts03 Nov 1992
Commissioner of Income Tax Vs Anil Hardboards Ltd.
Bombay High Court · (1993) 114 CTR 230 : (1994) 207 ITR 802 : (1993) 68 TAXMAN 488
Income Tax Act, 1961 — Section 80J, 84
High Courts03 Nov 1992
Esic, Bombay Vs Vyankatesh Coop. Processors Society Ltd. and Another
Bombay High Court · (1993) 2 LLJ 394
Employees State Insurance Act, 1948 — Section 2(12)