COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,582 of 3,665

High Courts23 Sept 1992

M/s. Mahavir KHandsari Sugar Mill and Others Vs Maharashtra State Electricity Board and Others

Bombay High Court · AIR 1993 Bom 279 : (1993) 1 BomCR 331 : (1993) 1 MhLj 544

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 74Electricity Act, 1910 — Section 24

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High Courts23 Sept 1992

Commissioner of Income Tax Vs Vijaya Hirasa Kalamkar (Huf)

Bombay High Court · (1998) 229 ITR 772

Disclosure of Income and Wealth Act, 1976 — Section 3, 3(1), 8(1), 8(2)Income Tax Act, 1961 — Section 139, 139(1), 184, 212

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High Courts22 Sept 1992

Bombay Pipe Traders Vs Commissioner of Income Tax

Bombay High Court · (1995) 79 TAXMAN 363

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139, 139(1), 148, 182, 183

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High Courts22 Sept 1992Allowed

Shivchalappa Gurumortyappa Loni Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 268 : (1993) 3 RCR(Criminal) 49

Criminal Procedure Code, 1973 (CrPC) — Section 294Prevention of Corruption Act, 1988 — Section 13(1), 7

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High Courts22 Sept 1992

Cartier International B.V. Ltd. Co. Vs Ramesh Kumar Sawhney and others

Bombay High Court · (1992) 09 BOM CK 0034

Trade and Merchandise Marks Act, 1958 — Section 12

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High Courts22 Sept 1992

Star Industrial and Textile Enterprises Ltd. Vs Som Datt Builders P. Ltd. and Others

Bombay High Court · (1993) 1 BomCR 173 : (1993) 95 BOMLR 941

Arbitration Act, 1940 — Section 2, 28

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High Courts21 Sept 1992

Hyundai Heavy Industries Company Limited Vs D.C. Pant and others

Bombay High Court · (1993) 204 ITR 113

Income Tax Act, 1961 — Section 226(3)

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High Courts21 Sept 1992Dismissed

Pradeep Kantilal Shroff Vs Khorshed Kersap Aga and Another

Bombay High Court · (1993) 1 BomCR 292 : (1993) 95 BOMLR 964

Succession Act, 1925 — Section 2

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High Courts18 Sept 1992

Sohrab Vakil (Lt. Col.) and another Vs B.G. Pimple and another

Bombay High Court · (1992) MhLj 1498

Constitution of India, 1950 — Article 226

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High Courts18 Sept 1992

Jayshree Raghuvir Balgi Vs Gokuldas Sheshgiri Prabhu

Bombay High Court · (1993) 1 BomCR 230

Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 218

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High Courts18 Sept 1992Allowed

Sakharam Trymbak Patil Vs State of Maharashtra

Bombay High Court · (1993) 1 BomCR 134

Prevention of Corruption Act, 1947 — Section 6(1)

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High Courts18 Sept 1992Allowed

Alax Fernandes Vs State and Another

Bombay High Court · (1993) 2 BomCR 55 : (1993) 95 BOMLR 404

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138

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High Courts18 Sept 1992

Lt. Col. Sohrab Vakil and Another Vs B.G. Pimple, Junior Legal Assistant ''A'' Ward, Bombay Municipal Corporation and Another

Bombay High Court · (1993) 1 BomCR 297 : (1992) 94 BOMLR 725

Bombay Municipal Corporation Act, 1888 — Section 3, 394(1)

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High Courts18 Sept 1992

In The Matter of Reference Made by H.S. Ghare, Additional Sessions Judge, Bombay

Bombay High Court · (1993) CriLJ 1573 : (1993) 1 MhLj 827

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 482

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High Courts18 Sept 1992

Walvis Flour Mills Co. Pvt. Ltd., In Re.

Bombay High Court · (1993) 76 CompCas 376

Companies Act, 1956 — Section 25, 391, 392, 393, 394

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High Courts18 Sept 1992

Sharad R. Khanna and Others Vs Industrial Credit and Investment Corp. of India Ltd. and Others

Bombay High Court · (1993) 1 BomCR 546

Bombay Insolvency Rules, 1910 — Rule 52B(5)Contract Act, 1872 — Section 132, 140Presidency Towns Insolvency Act, 1909 — Section 12(2), 2, 9(2), 9(5)

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High Courts17 Sept 1992

B. Malani and Co. Vs Commissioner of Income Tax

Bombay High Court · (1995) 79 TAXMAN 398

Income Tax Act, 1922 — Section 10(2), 10(2)(iv), 10(2)(vii)Income Tax Act, 1961 — Section 256(1), 32, 32(1), 32(1)(vi), 33

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High Courts17 Sept 1992

B. Malani and Co. Vs Commissioner of Income Tax.

Bombay High Court · (1995) 214 ITR 192

Income Tax Act, 1961 — Section 32, 32(1), 33, 34

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High Courts17 Sept 1992

Mohanlal Chandulal Sarai Vs State of Maharashtra and another

Bombay High Court · (1993) 2 BomCR 206 : (1993) CriLJ 3298 : (1993) 1 MhLj 365

Arms Act, 1959 — Section 13, 14, 15, 17, 18

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High Courts17 Sept 1992Allowed

Seema Marutrao Devakar and Others Vs Shalan Purushottam Joshi and Others

Bombay High Court · (1993) 1 BomCR 369

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Specific Relief Act, 1963 — Section 10, 14

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