High Courts09 Oct 1992
Commissioner of Income Tax Vs Zell-ate Limited
Bombay High Court · (1992) 10 BOM CK 0031
Income Tax Act, 1961 — Section 28, 80J
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,580 of 3,665
High Courts09 Oct 1992
Commissioner of Income Tax Vs Grauer and Well (India) Ltd.
Bombay High Court · (1993) 112 CTR 174
Income Tax Act, 1961 — Section 28, 40A(7)
High Courts09 Oct 1992
Commissioner of Income Tax Vs P.B. Hathiramani
Bombay High Court · (1994) 207 ITR 483
Income Tax Act, 1961 — Section 2(43), 22(1), 221, 271(1)
High Courts09 Oct 1992
COMMISSIONER OF INCOME TAX Vs GRAUER and WELL (INDIA) LTD.
Bombay High Court · (1993) 112 CTR 174
Income Tax Act, 1961 — Section 40A(7)
High Courts08 Oct 1992
Walchand and Co. Pvt. Ltd Vs Commissioner of Income Tax
Bombay High Court · (1993) 95 BOMLR 62 : (1993) 204 ITR 146
Income Tax Act, 1961 — Section 2(22)
High Courts08 Oct 1992
Sau. Sheela and another Vs Subhash and another
Bombay High Court · (1993) 95 BOMLR 843 : (1993) CriLJ 848 : (1993) 2 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 13A
High Courts07 Oct 1992
Babu Magbul Shaikh Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 309 : (1993) CriLJ 2808 : (1993) 2 MhLj 1118
Penal Code, 1860 (IPC) — Section 324
High Courts07 Oct 1992Dismissed
Shri Francisco Almeida Vs The Board of Trustees of the Port of Mormugao and Others
Bombay High Court · (1993) 2 BomCR 191
Constitution of India, 1950 — Article 19(1), 226Major Port Trusts Act, 1963 — Section 124
High Courts07 Oct 1992
Smt. Anjanabai Kothare and others Vs Smt. Jaswantibai Parekh and another
Bombay High Court · AIR 1993 Bom 134 : (1994) 1 BomCR 253 : (1993) 1 MhLj 523
Limitation Act, 1963 — Article 144, 64, 65, 27
High Courts06 Oct 1992
Commissioner of Income Tax Vs Protos Engineering Co. Pvt. Ltd.
Bombay High Court · (1994) 207 ITR 831
Income Tax Act, 1961 — Section 28, 34
High Courts06 Oct 1992
Ramdas Srinivas Nayak Vs Abdul Rehman Antulay and Another
Bombay High Court · (1993) 1 BomCR 185 : (1993) 95 BOMLR 75
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Evidence Act, 1872 — Section 145, 155, 157
High Courts01 Oct 1992
Co-operative Bank Employees Union Vs Yeshwant Sahakari Bank Ltd. and others
Bombay High Court · (1993) 1 BomCR 621 : (1993) 95 BOMLR 67 : (1993) 3 LLJ 9 : (1992) 2 MhLj 1696
Bombay Industrial Relations Act, 1946 — Section 3(18), 42(1)Industrial Disputes Act, 1947 — Section 9A
High Courts01 Oct 1992
Maharashtra Shikshan Sanstha, Nagpur and Another Vs Education Officer, Nagpur and Others
Bombay High Court · (1992) 10 BOM CK 0037
Industrial Disputes Act, 1947 — Section 10Specific Relief Act, 1963 — Section 25F, 39
High Courts01 Oct 1992Dismissed
Oriental Insurance Co. Ltd. Vs Bhalchandra Vishnu Kelkar and Others
Bombay High Court · (1993) ACJ 1117
Motor Vehicles Act, 1939 — Section 92A, 96
High Courts30 Sept 1992
Commissioner of Income Tax Vs Ghewarchand Chunilal Mohta
Bombay High Court · (1995) 214 ITR 656 : (1995) 79 TAXMAN 349
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144, 246
High Courts30 Sept 1992
Commissioner of Income Tax Vs J.M. Mehta and Bros.
Bombay High Court · (1995) 214 ITR 716
Income Tax Act, 1961 — Section 2(4), 45Registration Act, 1908 — Section 17(1)Wealth Tax Act, 1957 — Section 4(1), 5(1)
High Courts30 Sept 1992Allowed
Achyutrao Dattatraya Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 479
Criminal Procedure Code, 1973 (CrPC) — Section 211, 386, 62Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(2)
High Courts29 Sept 1992
State of Maharashtra Vs Raju Alias Raya and another
Bombay High Court · (1993) 1 BomCR 42 : (1993) CriLJ 3571
Penal Code, 1860 (IPC) — Section 34, 394
High Courts29 Sept 1992
Commissioner of Income Tax Vs V.D. Saraf (Huf)
Bombay High Court · (1994) 207 ITR 217
Income Tax Act, 1961 — Section 139, 139(2), 143, 143(3), 144
High Courts29 Sept 1992
International Airport Authority of India Vs Viru Muthu Sukhlingam and another
Bombay High Court · (1993) 2 BomCR 131 : (2003) 2 LLJ 388 : (1993) 1 MhLj 399 : (1993) MhLj 399
International Airport Authority of India (General Conditions of Service) Regulations, 1980 — Regulation 2, 31International Airports Authority Act, 1971 — Section 37, 38