COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,577 of 3,665

High Courts03 Nov 1992

Ali Hussain Sayyed Vs State of Maharashtra

Bombay High Court · (1993) 1 BomCR 732 : (1993) 95 BOMLR 12 : (1993) CriLJ 277

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 21, 57

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High Courts03 Nov 1992

Commissioner of Income Tax Vs Ideal Trading Co.

Bombay High Court · (1993) 115 CTR 177 : (1994) 207 ITR 705 : (1993) 68 TAXMAN 483

Income Tax Act, 1961 — Section 185

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High Courts03 Nov 1992Dismissed

Employees State Insurance Corporation Vs Vyankatesh Co-op. Processors Society and Another

Bombay High Court · (1993) 2 BomCR 148 : (1993) 95 BOMLR 16

Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2

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High Courts02 Nov 1992

Commissioner of Income Tax Vs Baroax Morarji Ltd.

Bombay High Court · (1993) 203 ITR 1013

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84

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High Courts02 Nov 1992

Commissioner of Income Tax Vs Mrs. Pushpaben Family Trust

Bombay High Court · (1994) 207 ITR 587

Income Tax Act, 1961 — Section 164, 164(1)

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High Courts02 Nov 1992

Commissioner of Income Tax Vs Gannon Dunkerley and Co. Ltd.

Bombay High Court · (1993) 114 CTR 22 : (1995) 216 ITR 708

Income Tax Act, 1961 — Section 2(45), 32A, 5, 80, 80E

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High Courts02 Nov 1992

Jagmohandas Gokuldas Shah Vs Commissioner of Income Tax

Bombay High Court · (1992) 11 BOM CK 0036

Income Tax Act, 1961 — Section 28, 64, 64(1)

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High Courts02 Nov 1992

Sadashiv Chhokha Sable Vs State of Maharashtra

Bombay High Court · (1993) 2 BomCR 1 : (1993) 95 BOMLR 10 : (1993) CriLJ 1469

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 31, 427, 482Penal Code, 1860 (IPC) — Section 392, 394, 397

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High Courts02 Nov 1992Allowed

Bank of Baroda Vs Pandurang Balasaheb Nalavade and Others

Bombay High Court · (1993) 2 BomCR 83 : (1993) 95 BOMLR 866 : (1993) MhLj 1608

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2Limitation Act, 1963 — Article 62

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High Courts02 Nov 1992

Shrimal Shobhachand Bora and Others Vs State of Maharashtra

Bombay High Court · (1993) 1 DMC 170

Criminal Procedure Code, 1973 (CrPC) — Section 379, 401Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts01 Nov 1992Allowed

S.L. Kirloskar Vs Union of India

Bombay High Court · (1993) MhLj 550

Central Excise Tariff Act, 1985 — Section 2(f)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226

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High Courts27 Oct 1992

DEPUTY COMMISSIONER OF INCOME TAX Vs ASSOCIATED FILM INDUSTRIES (P.) LTD.

Bombay High Court · (1996) 54 TTJ 299

Income Tax Act, 1961 — Section 273(a)

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High Courts23 Oct 1992

Controller of Estate Duty Vs P.G. Chaware

Bombay High Court · (1993) 204 ITR 513

Estate Duty Act, 1953 — Section 39, 39(1)

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High Courts23 Oct 1992Dismissed

Association of Engineering Workers Vs Permanent Magnets Ltd. and Others

Bombay High Court · (1994) 2 LLJ 573

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High Courts23 Oct 1992

Commissioner of Income Tax Vs Central Bank Executor and Trustee Co. Ltd.

Bombay High Court · (1993) 203 ITR 666

Income Tax Act, 1961 — Section 24, 24(1), 27

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High Courts22 Oct 1992

Omprakash Shankarlal Sharma Vs The State of Maharashtra

Bombay High Court · (1993) 1 BomCR 599 : (1993) CriLJ 3175

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 326Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 161, 95

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High Courts22 Oct 1992Allowed

Kumar A. Nadar Vs V.K. Saraf, Commissioner of Police and others

Bombay High Court · (1993) MhLj 1538

Bombay Police Act, 1951 — Section 2Bombay Prevention of Gambling Act, 1887 — Section 3, 3(ii), 4(1)(a), 4(a), 5

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High Courts22 Oct 1992Dismissed

Ku. Bhagyashree Vs Vice Chancellor, Amravati University and Others

Bombay High Court · (1994) 2 BomCR 32

Amravati University Act, 1983 — Section 11(4), 73(3)

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High Courts22 Oct 1992

Ras Marketing and Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · (1993) 1 BomCR 696

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High Courts22 Oct 1992Allowed

Kush Jhunjhunwala Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 532

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115

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