High Courts29 Sept 1992
Smt. Suhasinibai Goenka Vs Commissioner of Income Tax
Bombay High Court · (1995) 216 ITR 518
Income Tax Act, 1961 — Section 254(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,581 of 3,665
High Courts29 Sept 1992Dismissed
M.A. Puvayya Vs Shantaram Shamrao Sao (Deceased) through L.R''s.
Bombay High Court · (1993) 95 BOMLR 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts29 Sept 1992
Commissioner of Income Tax Vs Central India Excise Traders
Bombay High Court · (1995) 80 TAXMAN 307
Income Tax Act, 1961 — Section 143(3), 147(b), 256(1), 263, 80HH
High Courts29 Sept 1992Allowed
The Peasants and Workers Party of India Vs Union of India (UOI) and Another
Bombay High Court · (1992) 94 BOMLR 443
Constitution of India, 1950 — Article 226
High Courts28 Sept 1992
Tushar Tulsidas Tanna Vs Ram and others
Bombay High Court · (1992) 3 BomCR 721 : (1993) 203 ITR 696 : (1993) 1 MhLj 606
High Courts28 Sept 1992
Vidarbha Paper Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 82 TAXMAN 227
Income Tax Act, 1961 — Section 256(1), 33
High Courts28 Sept 1992
M/s. Glorious Plastics Ltd. Vs Laghate Enterprises and others
Bombay High Court · AIR 1993 Bom 224 : (1993) 1 BomCR 179 : (1993) 95 BOMLR 969 : (1993) 1 MhLj 869
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 21 Rule 50Contract Act, 1872 — Section 239, 266Partnership Act, 1932 — Section 25, 28, 32(3), 45, 63
High Courts25 Sept 1992
Barium Chemicals Ltd. Vs Union of India.
Bombay High Court · (1993) 63 ELT 209
Central Excises and Salt Act, 1944 — Section 4Customs Act, 1962 — Section 15, 15(1), 159, 25, 25(1)
High Courts25 Sept 1992
Commissioner of Income Tax Vs Dilip Singh Sardarsingh Bagga
Bombay High Court · (1993) 201 ITR 995
Income Tax Act, 1961 — Section 32, 33
High Courts25 Sept 1992Allowed
Abdul Hamid Ismail Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 235
Penal Code, 1860 (IPC) — Section 163, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(2)
High Courts25 Sept 1992
State of Maharashtra Vs Annarkhan Sulemankhan Musalman
Bombay High Court · (1993) 2 ACC 28
Motor Vehicles Act, 1939 — Section 123, 42
High Courts25 Sept 1992
Commissioner of Income Tax Vs Yavatmal Co-operative Ginning and Pressing Factory Limited
Bombay High Court · (1993) 203 ITR 874
Income Tax Act, 1961 — Section 32A, 80HH, 80HHA
High Courts25 Sept 1992
Commissioner of Income Tax Vs Dhable, Bobde Parose, Kale, Lute and Choudhari
Bombay High Court · (1993) 202 ITR 98
Income Tax Act, 1961 — Section 10(1), 2, 2(1), 2(14), 2(1A)
High Courts25 Sept 1992
Transport and Dock Workers Union Vs Bombay Stevedores Association and another
Bombay High Court · (1993) 1 LLJ 338
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 1992
Bombay Cloth Syndicate Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 210
Income Tax Act, 1961 — Section 119, 119(1), 131(3), 139(5), 271
High Courts25 Sept 1992
State of Maharashtra Vs Anarkhan Sulemankhan Musalman
Bombay High Court · AIR 1993 Bom 251 : (1992) 3 BomCR 735
Motor Vehicles Act, 1939 — Section 123, 42
High Courts24 Sept 1992
Dattatrey Giri Vs The State of Maharashtra and another
Bombay High Court · (1993) CriLJ 2181 : (1993) 3 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 61, 62, 63Hindu Marriage Act, 1955 — Section 13
High Courts24 Sept 1992Allowed
Smt. Sonali Vilas Ghag Vs The State of Maharashtra and Others
Bombay High Court · (1995) 1 BomCR 211 : (1993) MhLj 1432
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8
High Courts23 Sept 1992
State of Maharashtra Vs R.A. Khan, Chief Jdl. Magistrate Gadchiroli, Contemnor
Bombay High Court · (1993) 1 BomCR 118 : (1993) CriLJ 816
Contempt of Courts Act, 1971 — Section 15Penal Code, 1860 (IPC) — Section 34, 354, 376, 377
High Courts23 Sept 1992Dismissed
Nitin Sapkal Vs State of Maharashtra
Bombay High Court · (1996) 5 BomCR 373
Constitution of India, 1950 — Article 14, 15, 226Evidence Act, 1872 — Section 115