COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,579 of 3,665

High Courts15 Oct 1992

Sharadchandra Motiramji Balpande, Assistant Cashier, Government Milk Scheme Vs State of Maharashtra

Bombay High Court · (1993) 1 BomCR 120

Penal Code, 1860 (IPC) — Section 109, 201, 204, 409, 419Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

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High Courts15 Oct 1992Dismissed

Radheshyam Hardeo Nimodiya Vs Court Receiver, High Court and Others

Bombay High Court · (1993) 2 BomCR 137 : (1993) MhLj 727

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts15 Oct 1992Allowed

Nusaram Sambhaji Parishe Vs Baba and Another

Bombay High Court · (1992) 94 BOMLR 642

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 Oct 1992

Commissioner Of Income Tax Vs Nagpur Hotel Owners Association

Bombay High Court · (1994) 209 ITR 441

Income Tax Act, 1961 — Section 10(21), 10(23), 11, 11(1), 11(2)

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High Courts15 Oct 1992

Bajaj Tempo Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 112 CTR 131 : (1994) 207 ITR 1017

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High Courts15 Oct 1992

M.G. Thatte Vs State of Maharashtra

Bombay High Court · (1993) 2 BomCR 237 : (1993) 95 BOMLR 365 : (1993) CriLJ 2878

Penal Code, 1860 (IPC) — Section 161

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High Courts15 Oct 1992Dismissed

Ambrushi Govind Sawant Vs Smt. Prabhawatibai Shankarrao Zebduke and Others

Bombay High Court · (1992) 94 BOMLR 554

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High Courts14 Oct 1992

Commissioner of Income Tax Vs Mirza Ataullaha Baig and another

Bombay High Court · (1993) 202 ITR 291

Income Tax Act, 1961 — Section 295(4), 32

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High Courts14 Oct 1992Dismissed

Bhalchandra Shrikrishana Vaidya and Another Vs Smt. Saraswatibai Vinayak Mande and Another

Bombay High Court · (1992) 94 BOMLR 287

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35

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High Courts14 Oct 1992

Bihari Sanwalsingh Lulla Vs The Municipal Corporation of the City of Thane and others

Bombay High Court · AIR 1993 Bom 155 : (1993) 1 BomCR 660 : (1992) 94 BOMLR 716 : (1992) 2 MhLj 1559

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66Maharashtra Municipalities Act, 1965 — Section 156(3)

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High Courts14 Oct 1992Allowed

Bihari Sanwalsingh Lulla Vs Municipal Corporation of The City of Thane and Others

Bombay High Court · (1992) MhLj 1559

Maharashtra Municipalities Act, 1965 — Section 156(3)

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High Courts13 Oct 1992Allowed

Dnyanoba Vithoba Thigle Vs Ashok Eknath Saste and others

Bombay High Court · (1993) MhLj 1304

Criminal Procedure Code, 1973 (CrPC) — Section 220, 313

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High Courts13 Oct 1992

Commissioner of Income Tax Vs J.K. Chemicals Ltd.

Bombay High Court · (1994) 207 ITR 985

Income Tax Act, 1961 — Section 28, 36, 37

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High Courts12 Oct 1992

Commissioner of Income Tax Vs Central Provinces Manganese Ore Co. Ltd.

Bombay High Court · (1995) 79 TAXMAN 350

Income Tax Act, 1961 — Section 256(1), 36(1)(a), 36(1)(ii)

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High Courts12 Oct 1992

Commissioner of Income Tax Vs Late B.M. Pandya [By Legal Heir Sohanlal B Pandya]

Bombay High Court · (1995) 214 ITR 471

Income Tax Act, 1961 — Section 16

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High Courts09 Oct 1992

Commissioner of Income Tax Vs Electro Metallurgical Works (P.) Ltd.

Bombay High Court · (1994) 207 ITR 494

Income Tax Act, 1961 — Section 32, 33, 43, 43(3)

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High Courts09 Oct 1992

Kukreja Agencies Vs Commissioner of Income Tax

Bombay High Court · (1993) 202 ITR 257

Income Tax Act, 1961 — Section 143, 144, 170, 182, 183

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High Courts09 Oct 1992

Commissioner of Income Tax Vs Dr. Rodhan H. Shroff

Bombay High Court · (1994) 207 ITR 957

Income Tax Act, 1961 — Section 2(24), 280, 280A, 280B(6), 280C

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High Courts09 Oct 1992

INDUSTRIAL CREDIT and INVESTMENT CORPORATION OF INDIA LTD. Vs FOURTH INCOME TAX OFFICER.

Bombay High Court · (1993) 47 TTJ 401

Income Tax Act, 1961 — Section 10(14)

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High Courts09 Oct 1992Dismissed

Panjikaran Paulose Joseph and Others Vs Mrs. Kusum Vithal Patil and Another

Bombay High Court · (1993) ACJ 242 : (1993) 2 BomCR 62 : (1993) MhLj 1135

Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 135Motor Vehicles Act, 1939 — Section 110

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