High Courts23 Jan 1992
Sayyad alias Saidu Ghudubhai Fulari Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 334
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,606 of 3,665
High Courts23 Jan 1992
Choithram Begraj Lalvaney Vs Commissioner of Income Tax
Bombay High Court · (1992) 197 ITR 302
Income Tax Act, 1961 — Section 132(11), 132(5), 142(1), 143(3), 147
High Courts22 Jan 1992
Rajni Mohanlal Shivnani (Mrs.) Vs Krishna B. Kapur (Mrs.)
Bombay High Court · (1992) 3 BomCR 186
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jan 1992Dismissed
Jagan Ramsingh Nepali Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 156
Penal Code, 1860 (IPC) — Section 392, 397
High Courts22 Jan 1992
Gabriel India Ltd. Vs Union of India
Bombay High Court · (1992) 3 BomCR 26 : (1992) 62 ELT 693
Constitution of India, 1950 — Article 226
High Courts22 Jan 1992Dismissed
Commissioner of Income Tax Vs Atmaprakash Aishiram Batra
Bombay High Court · (1994) 75 TAXMAN 394
Income Tax Act, 1961 — Section 144A, 171, 256(1), 256(2), 263
High Courts21 Jan 1992
Mrs. Ziabanu Malak Vs Commissioner of Income Tax
Bombay High Court · (1992) 01 BOM CK 0067
Income Tax Act, 1922 — Section 16(3), 16(3)(a), 16(3)(a)(ii), 22, 22(5)Income Tax Act, 1961 — Section 139, 147(a), 256(1), 64, 64(1)(iii)
High Courts21 Jan 1992Allowed
Mohamed Sharif Abdul Khalil Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 217
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts21 Jan 1992
Macchindra Namdeo Deokar Vs State of Maharashtra
Bombay High Court · (1993) CriLJ 1957
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts20 Jan 1992
Commissioner of Income Tax Vs Smt. Sumatibai M. Dhanwatey
Bombay High Court · (1995) 212 ITR 492
Income Tax Act, 1961 — Section 145, 23, 24(1)
High Courts20 Jan 1992Dismissed
Madhu Deolekar and Another Vs Commissioner, Bombay Municipal Corporation
Bombay High Court · (1992) 2 BomCR 201 : (1992) 94 BOMLR 740
Bombay Municipal Corporation Act, 1888 — Section 19, 19(1A)Census Act, 1948 — Section 17Constitution of India, 1950 — Article 226
High Courts20 Jan 1992
Collector of Central Excise Vs Voltas Ltd.
Bombay High Court · (1992) 59 ELT 44
Central Excises and Salt Act, 1944 — Section 36(2)
High Courts20 Jan 1992Allowed
Smt. Bhaguirati Narayan Borkar and Another Vs Smt. Ema Lima Cota Furtado and Others
Bombay High Court · (1992) 2 BomCR 39
Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 — Section 10, 17, 2(P)
High Courts19 Jan 1992
Parashram Bapu Gaikwad and others Vs The State of Maharashtra
Bombay High Court · (1992) 94 BOMLR 660 : (1992) CriLJ 2405
Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34Probation of Offenders Act, 1958 — Section 4
High Courts18 Jan 1992
Abdul Hamid Haji Mohammed Vs State of Maharashtra
Bombay High Court · (1992) 01 BOM CK 0022
Arms Act, 1959 — Section 2, 25, 3Constitution of India, 1950 — Article 134A, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts17 Jan 1992
Virsing Anwarsing Naik Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 328 : (1992) CriLJ 2369
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 25
High Courts16 Jan 1992
Echbee Corporation Vs Union of India
Bombay High Court · (1992) 42 ECR 79 : (1992) 60 ELT 213
High Courts16 Jan 1992
Narendra Rajaram Shinde and Others Vs Smt. Rukminibai and Others
Bombay High Court · AIR 1992 Bom 509 : (1993) 1 BomCR 199
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), Order 41 Rule 13, Order 41 Rule 9, 96
High Courts16 Jan 1992
Abdul Wahid Bahadur Ali Shaikh Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 339 : (1993) CriLJ 977 : (1991) 1 MhLj 1219
Penal Code, 1860 (IPC) — Section 376
High Courts15 Jan 1992
Union of India Vs Mine-chem (India)
Bombay High Court · (1992) 43 ECR 543 : (1992) 59 ELT 39
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 132, 27