COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,636 of 3,665

High Courts08 Apr 1991Allowed

Deepa Pai Vs Union of India and others

Bombay High Court · (1991) MhLj 1119

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9(1)Constitution of India, 1950 — Article 136, 22(5), 226, 32Customs Act, 1962 — Section 108

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High Courts05 Apr 1991Allowed

Narayan Hari Naik Vs Inacio Martins, since deceased, through his legal representatives and Others

Bombay High Court · (1991) 3 BomCR 276

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 11Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58, 7

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High Courts05 Apr 1991

Anoop Krishan Sharma Vs The State of Maharashtra and another

Bombay High Court · (1991) 2 BomCR 560 : (1992) CriLJ 1861 : (1991) 2 MhLj 1028 : (1991) MhLj 1028

Penal Code, 1860 (IPC) — Section 114, 342, 95

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High Courts05 Apr 1991

Laxmi Board and Paper Mills Ltd. Vs M.V. "Seacrest Achiever" and others

Bombay High Court · AIR 1992 Bom 86 : (1991) 3 BomCR 574

Admiralty Courts Act, 1861 — Section 6Colonial Courts of Admiralty (India) Act, 1891 — Section 2Contract Act, 1872 — Section 194

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High Courts05 Apr 1991Allowed

State of Maharashtra Vs Bharat Maruti Chavan and Another

Bombay High Court · (1991) 3 BomCR 383

Penal Code, 1860 (IPC) — Section 353, 379, 504, 506

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High Courts04 Apr 1991

Commissioner of Income Tax Vs Dayaram Vasudeo

Bombay High Court · (1991) 95 CTR 17 : (1992) 193 ITR 602 : (1991) 57 TAXMAN 209

Income Tax Act, 1961 — Section 5

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High Courts04 Apr 1991

Pundik Nazire Vs Maharashtra State Farming Corporation

Bombay High Court · AIR 1992 Bom 48 : (1991) 3 BomCR 478 : (1992) 1 MhLj 455

Civil Procedure Code, 1908 (CPC) — Section 51, 58(1)Constitution of India, 1950 — Article 21

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High Courts03 Apr 1991

Commissioner of Income Tax Vs National Rayon Corporation Ltd.

Bombay High Court · (1992) 106 CTR 333 : (1992) 193 ITR 577

Income Tax Act, 1961 — Section 28

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High Courts03 Apr 1991

Devanand Vishwanath Shirodkar Vs State of Goa and Others

Bombay High Court · (1991) 4 BomCR 358

Constitution of India, 1950 — Article 12, 226

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High Courts03 Apr 1991

Commissioner of Income Tax Vs Mahavirprasad R. Morarka

Bombay High Court · (1991) 97 CTR 297 : (1992) 193 ITR 530

Income Tax Act, 1961 — Section 10, 10(3)

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High Courts02 Apr 1991

Commissioner of Wealth-tax Vs D.H. Venaina

Bombay High Court · (1991) 97 CTR 150

Wealth Tax Act, 1957 — Section 2, 27(1), 5(1)

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High Courts02 Apr 1991

CONTROLLER OF ESTATE DUTY Vs GOKULDAS M. SHAH (DECD.) (ACCOUNTABLE PERSON BABULAL GOKULDAS SHAH).

Bombay High Court · (1992) 106 CTR 182 : (1992) 193 ITR 437

Estate Duty Act, 1953 — Section 64(1)

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High Courts02 Apr 1991

French Dyes and Chemicals (India) Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 189 ITR 609

Income Tax Act, 1961 — Section 142, 143, 144, 2(40), 2(43)

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High Courts02 Apr 1991

M/s. Farohar and Company and Others Vs Hemant Manohar Nabar and Others

Bombay High Court · AIR 1992 Bom 8 : (1992) 2 BomCR 213

Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 29Specific Relief Act, 1963 — Section 12

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High Courts02 Apr 1991

Controller of Estate Duty Vs Gokuldas M. Shah (Decd.) (Accountable Person Babulal Gokuldas Shah)

Bombay High Court · (1992) 106 CTR 182 : (1992) 193 ITR 437

Estate Duty Act, 1953 — Section 64

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High Courts02 Apr 1991Dismissed

Farohar and Company and Others Vs Hemant Manohar Nabar and Others

Bombay High Court · AIR 1992 Bom 8 : (1992) 2 BomCR 213

Arbitration Act, 1940 — Section 29, 30, 31, 32, 33

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High Courts01 Apr 1991

Dnyan Vikas Mandal Vs Parashram Lokhande and others

Bombay High Court · (1991) MhLj 830

Bombay Public Trusts Act, 1950 — Section 70Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts27 Mar 1991

Commissioner of Income Tax Vs Bombay Dyeing and Manufacturing Co. Ltd.

Bombay High Court · (1991) 03 BOM CK 0086

Income Tax Act, 1961 — Section 35B, 35B(1), 40

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High Courts27 Mar 1991

Commissioner of Income Tax Vs West Coast Paper Mills Ltd.

Bombay High Court · (1992) 102 CTR 127 : (1992) 193 ITR 349 : (1992) 1 MhLj 764

Income Tax Act, 1961 — Section 37(3), 37(4), 80

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High Courts27 Mar 1991

Mafatlal Gagalbhai and Co. Pvt. Ltd Vs Commissioner of Income Tax

Bombay High Court · (1991) 95 CTR 1

Companies Act, 1956 — Section 394Income Tax Act, 1961 — Section 14, 170, 2, 2(22), 56

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