High Courts25 Aug 1992Allowed
Chander Changalmal Gehani Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 149
Criminal Procedure Code, 1973 (CrPC) — Section 100(5)Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 3, 9
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,586 of 3,665
High Courts25 Aug 1992
Davy Powergas India Pvt. Ltd. Vs Central Board of Direct Taxes and Another (No. 2)
Bombay High Court · (1994) 207 ITR 164
Income Tax Act, 1961 — Section 80, 80HHB
High Courts25 Aug 1992
Metal Distributors Ltd. Vs Union of India
Bombay High Court · (1993) 66 ELT 150
High Courts25 Aug 1992
Kirloskar Pneumatic Co. Ltd. Vs V.A. More and others
Bombay High Court · (1993) 1 BomCR 560 : (1992) 94 BOMLR 297 : (1992) 65 FLR 790 : (1993) 3 LLJ 320
Factories Act, 1948 — Section 100, 2, 92, 93
High Courts25 Aug 1992
Vatchhalabai Maruti Kshirsagar Vs The State of Maharashtra
Bombay High Court · (1993) CriLJ 702 : (1993) 1 MhLj 971
Penal Code, 1860 (IPC) — Section 299, 314
High Courts25 Aug 1992
Davy Powergas India Pvt. Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1994) 207 ITR 158
Income Tax Act, 1961 — Section 80, 80HHB
High Courts25 Aug 1992
Udavji Purshottam Amarcheda and Another Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1994) ACJ 296
High Courts25 Aug 1992
Udavjipurshottam Amarcheda and Another Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1992) 2 ACC 742
High Courts24 Aug 1992
Bank of America N. T. and S.A Vs Deputy Commissioner of Income Tax and another
Bombay High Court · (1992) 108 CTR 361 : (1993) 200 ITR 739
Income Tax Act, 1961 — Section 143(1)
High Courts24 Aug 1992
Indian Rayon and Industries Ltd. and another Vs J.R. Kanekar, Assistant Commissioner of Income Tax and another
Bombay High Court · (1992) 108 CTR 384 : (1993) 200 ITR 747
Income Tax Act, 1961 — Section 115J, 143(1), 143(1A), 80HHC, 80HHC(3)
High Courts24 Aug 1992
Tanna Exports and another Vs M.G. Kamat and another
Bombay High Court · (1992) 108 CTR 213 : (1993) 202 ITR 219
Income Tax Act, 1961 — Section 143(1), 80HHC
High Courts24 Aug 1992
Commissioner of Sales Tax, Maharashtra State Vs Vidarbha Automobiles and another
Bombay High Court · (1992) 08 BOM CK 0075
Income Tax Act, 1961 — Section 127
High Courts24 Aug 1992
Lahudas Sambhaji Karad Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1056
Bombay Public Trusts Act, 1950 — Section 22, 32, 32, 33, 34
High Courts24 Aug 1992
Adamas Gem Industries Limited and another Vs Smt. Neela Krishnan, Assistant Commissioner of Income Tax and another
Bombay High Court · (1993) 203 ITR 737
Income Tax Act, 1961 — Section 143(1), 143(1A)
High Courts24 Aug 1992
Lahudas Sambhaji Karad Vs The State of Maharashtra and Others
Bombay High Court · AIR 1993 Bom 315 : (1994) 1 BomCR 103 : (1993) 2 MhLj 1056
Bombay Public Trusts Act, 1950 — Section 22, 32, 41, 41A, 50
High Courts24 Aug 1992
Mahalakshmi Glass Works Ltd. and another Vs Sunil Gupta, Assistant Commissioner of Income Tax and another
Bombay High Court · (1993) 203 ITR 658
Income Tax Act, 1961 — Section 115J, 143(1), 143(1A), 205(1), 3
High Courts21 Aug 1992
Ajay Jawaharlal Kakaria Vs Sandhya Ajay Kakaria Sandhya Ajay Kakaria Vs Ajay Jawaharlal Kakaria
Bombay High Court · (1992) 2 DMC 554
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 12
High Courts21 Aug 1992
Mohammed Shafi Vs Aurangabad Municipal Corporation
Bombay High Court · AIR 1993 Bom 270 : (1994) 2 BomCR 527
Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 5A(3), 60, 74, 7AConstitution of India, 1950 — Article 334, 341Mysore Panchayats and Taluk Boards Election Rules, 1959 — Rule 26, 27
High Courts21 Aug 1992
A. Vs B.
Bombay High Court · (1994) 1 DMC 238
Divorce Act, 1869 — Section 10, 17, 18, 19, 20
High Courts21 Aug 1992
Joseph John Carvalho Vs Leila Joseph Carvalho
Bombay High Court · (1992) 94 BOMLR 958 : (1992) 2 DMC 524
Divorce Act, 1869 — Section 10, 17, 18, 19, 20