High Courts15 Jan 1992
Commissioner of Income Tax Vs Shankar D. Dhanwatey and others
Bombay High Court · (1995) 212 ITR 150
Income Tax Act, 1961 — Section 126, 129, 139(2), 271(1), 274
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,607 of 3,665
High Courts15 Jan 1992
Vijay Babulal Patel Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 158
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27
High Courts15 Jan 1992
Mrs. Khorshed Aga and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1992 Bom 427 : (1992) 94 BOMLR 817 : (1992) 1 MhLj 914
Constitution of India, 1950 — Article 226Coroners Act, 1871 — Section 8, 9
High Courts15 Jan 1992
Commissioner of Income Tax Vs Smt. Vimla D. Sonwane
Bombay High Court · (1994) 75 TAXMAN 335
Income Tax Act, 1961 — Section 256(1)
High Courts14 Jan 1992
Commissioner of Income Tax Vs Smt. Kaushalya and athers (Legal Representatives of Late Sampatprasad Tiwari)
Bombay High Court · (1995) 216 ITR 660
Income Tax Act, 1961 — Section 143(1), 147, 148, 271(1), 274Wealth Tax Act, 1957 — Section 18(1)
High Courts14 Jan 1992Dismissed
Nandbai Mohan Dangale Vs Mohan Thaku Dangale and Others
Bombay High Court · (1992) 2 DMC 65
High Courts14 Jan 1992Dismissed
V.M. Bhandari Vs The State of Maharashtra and Others
Bombay High Court · (1992) 2 BomCR 58
Constitution of India, 1950 — Article 226
High Courts14 Jan 1992
Mrs. Mary Stella Fernandes Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1992) 01 BOM CK 0040
High Courts14 Jan 1992
Kanjur Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · AIR 1992 Bom 507 : (1992) 3 BomCR 76 : (1992) 1 MhLj 526
Hindu Succession Act, 1956 — Section 14Maharashtra Land Revenue Code, 1966 — Section 2(12), 45
High Courts14 Jan 1992Allowed
Radhabai Malegave and Others Vs State of Maharashtra and Another
Bombay High Court · (1992) 2 BomCR 459 : (1993) MhLj 735
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts14 Jan 1992Dismissed
Maharashtra State Electricity Board Vs Khare and Tarkunde
Bombay High Court · (1992) 2 BomCR 312
Arbitration Act, 1940 — Section 33
High Courts13 Jan 1992
Commissioner of Income Tax Vs Jafarbhai Akbarali and Bros.
Bombay High Court · (1995) 211 ITR 496
Income Tax Act, 1961 — Section 31, 37
High Courts13 Jan 1992
Anandji Meghji Vs Shriniwas Tabura Shetty and Others
Bombay High Court · AIR 1992 Bom 510 : (1992) 3 BomCR 284
Constitution of India, 1950 — Article 227
High Courts10 Jan 1992
Chandrakant alias Bala Ramchandra Kadam Vs S. Rammurthi, Commissioner of Police and others
Bombay High Court · (1993) CriLJ 671 : (1992) 1 MhLj 826
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts10 Jan 1992
Amravati Grower''s Co-operative Spinning Mills Ltd. Vs Sheshrao K. Ingle and others
Bombay High Court · (1993) 1 LLJ 11
Companies Act, 1913 — Section 171Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Trade Unions Act, 1926 — Section 28
High Courts10 Jan 1992
Union of India Vs United India Insurance Co. Ltd.
Bombay High Court · (1993) ACJ 437 : (1992) 94 BOMLR 357 : (1995) 82 CompCas 798 : (1992) 2 MhLj 1193
Contract Act, 1872 — Section 69Railways Act, 1890 — Section 73Transfer of Property Act, 1882 — Section 135, 6
High Courts10 Jan 1992
Union of India (UOI) and Another Vs United India Insurance Co. Ltd.
Bombay High Court · (1993) 2 ACC 345
Railways Act, 1890 — Section 78B
High Courts10 Jan 1992
Syndicate Bank Vs Dashrath Narahari Narvekar Dashrath Narahari Narvekar Vs Syndicate Bank
Bombay High Court · (1993) 76 CompCas 139
Motor Vehicles Act, 1939 — Section 62
High Courts10 Jan 1992
Tatoba Bhau Savagave (since deceased by heirs Smt. Tatoba Savagave) and others Vs Vasantrao Dhindiraj Dshpande and others
Bombay High Court · AIR 1992 Bom 358 : (1992) 1 MhLj 267
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 11, 16, 17A, 18Constitution of India, 1950 — Article 227, 38, 39Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3
High Courts10 Jan 1992
Omprakash Bhojraj Maniyar Vs Swati Girish Bhide and others
Bombay High Court · (1992) 2 BomCR 106 : (1992) CivCC 436 : (1992) 1 MhLj 302
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420