High Courts21 Oct 1992
Citric India Ltd. Vs Union of India.
Bombay High Court · (1993) ECR 257 : (1993) 66 ELT 566
Central Excises and Salt Act, 1944 — Section 35A, 35BConstitution of India, 1950 — Article 226, 227, 35L
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,578 of 3,665
High Courts21 Oct 1992Allowed
Harihar Dinkar Kale and others Vs D.K. Afzalpurkar and others
Bombay High Court · (1992) 10 BOM CK 0053
Constitution of India, 1950 — Article 226
High Courts21 Oct 1992Allowed
Chittaranjan Tatyaram Mirke Vs State of Maharashtra
Bombay High Court · (1993) MhLj 602
Penal Code, 1860 (IPC) — Section 161
High Courts21 Oct 1992
Commissioner of Income Tax Vs Boots Pure Drug Co. (I.) Ltd.
Bombay High Court · (1993) 203 ITR 979
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts20 Oct 1992
Heena Shipping Agency Vs Collector of Customs
Bombay High Court · (1993) 44 ECR 1 : (1993) 63 ELT 230
Customs Act, 1962 — Section 146
High Courts20 Oct 1992
Sylvester And Company Vs Union of India
Bombay High Court · (1993) 1 BomCR 299 : (1993) 44 ECR 41 : (1993) 63 ELT 53
Customs Act, 1962 — Section 146
High Courts20 Oct 1992
Sonia Vs Maharashtra Institute of Technology and Others
Bombay High Court · (1993) 95 BOMLR 826 : (1993) MhLj 1676
High Courts19 Oct 1992
Commissioner of Income Tax Vs Raghuvanshi Mills Ltd
Bombay High Court · (1994) 205 ITR 636
Income Tax Act, 1961 — Section 28
High Courts19 Oct 1992
Controller of Estate Duty Vs Gangabishan Champalal Bajaj and Another
Bombay High Court · (1995) 214 ITR 348
Estate Duty Act, 1953 — Section 73, 73A
High Courts19 Oct 1992
Kashi Conductors Vs Union of India
Bombay High Court · (1993) ECR 129 : (1993) 63 ELT 42
Customs Act, 1962 — Section 25, 25(1)
High Courts19 Oct 1992
Rizvi Nagar Co-op. Hsg. Sty. Ltd. Vs The Municipal Corporation of Gr. Bombay and Others
Bombay High Court · (1993) 1 BomCR 495
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts19 Oct 1992
Hindustan Construction Co. Ltd. Vs Commissioner of Income Tax. (Vice Versa)
Bombay High Court · (1994) 207 ITR 1091
High Courts19 Oct 1992
C.J. Thakar (A. P.) Vs Controller of Estate Duty
Bombay High Court · (1995) 214 ITR 323 : (1995) 79 TAXMAN 216
Estate Duty Act, 1953 — Section 7
High Courts19 Oct 1992
Sureshkumar Sakharchand Shah Vs Edna Sushila samuel
Bombay High Court · (1993) 1 BomCR 359 : (1993) MhLj 1317
Specific Relief Act, 1963 — Section 10, 13
High Courts16 Oct 1992
R.K. Rubin Proprietor Trans Continental Vs Union of India
Bombay High Court · (1993) 1 BomCR 535 : (1993) ECR 161 : (1993) 63 ELT 222
Customs House Agents Licensing Regulations, 1984 — Regulation 8, 9
High Courts16 Oct 1992Dismissed
The State of Maharashtra and Another Vs Mangali Dewaiyya Pupalla
Bombay High Court · (1993) 1 BomCR 115 : (1993) 95 BOMLR 947 : (1994) MhLj 487 : (1994) MhLj 483
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts16 Oct 1992
Gurudas Balkrishna Vs Chief Judicial Magistrate, Panaji-goa
Bombay High Court · (1993) 2 BomCR 27 : (1993) 95 BOMLR 60 : (1994) CriLJ 444 : (1993) 2 MhLj 1082 : (1993) MhLj 1082
Criminal Procedure Code, 1973 (CrPC) — Section 162, 200, 202Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts16 Oct 1992
Commissioner of Income Tax Vs Paul Brothers
Bombay High Court · (1995) 216 ITR 548
Income Tax Act, 1961 — Section 263, 80HH, 80J
High Courts16 Oct 1992
New Reshma Dyeing Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 65 ELT 11
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Constitution of India, 1950 — Article 141, 226
High Courts16 Oct 1992
Rahimtulla Khan Vs Commissioner of Police Gr. Bom. and Others
Bombay High Court · (1993) 1 BomCR 377