COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,717 of 3,665

High Courts28 Nov 1988

Anandrao Ganpatrao Sable Vs Madhavrao Ramrao Kanase and Another

Bombay High Court · (1989) 1 BomCR 256

Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 13(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts28 Nov 1988Allowed

Babu Yedne Vs State of Maharashtra

Bombay High Court · (1990) 3 BomCR 320

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts28 Nov 1988

Commissioner of Income Tax Vs Caltex (India) Ltd.

Bombay High Court · (1989) 43 TAXMAN 87

Income Tax Act, 1961 — Section 256(1), 33(1)(b)(B)(i), 80B(7), 80E, 80I

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High Courts25 Nov 1988

Pradeep Zanzar Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 148

Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts25 Nov 1988Allowed

Ralph Miranda Vs Anti Corruption Bureau and Another

Bombay High Court · (1999) 101 BOMLR 656

Penal Code, 1860 (IPC) — Section 109, 120B, 420, 465, 468

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High Courts24 Nov 1988

Deepak Ghanshyam Naik Vs State of Maharashtra

Bombay High Court · (1989) 1 BomCR 574 : (1989) 1991 BOMLR 35 : (1989) MhLj 276

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 2, 22, 27, 42(1)

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High Courts24 Nov 1988

Vijay Band and Others Vs Amravati University

Bombay High Court · (1989) 1 BomCR 364

Land Acquisition Act, 1894 — Section 11A, 18(2)

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High Courts24 Nov 1988Dismissed

Moosa Hyder and Others Vs Assistant Collector of Customs and Another

Bombay High Court · (1989) 24 ECC 133

Customs Act, 1962 — Section 108

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High Courts22 Nov 1988

COMMISSIONER OF Income Tax Vs TRUSTEES OF RAPTAKOS BRETT AND CO. (P.) LTD. EMPLOYEES SERVICE GRATUITY FUND.

Bombay High Court · (1989) 177 ITR 202

Income Tax Act, 1961 — Section 164

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High Courts22 Nov 1988

Aanandkumar Raghunath Ray Vs The State of Maharashtra and Another

Bombay High Court · AIR 1989 Bom 293 : (1988) 4 BomCR 143

Forest Act, 1927 — Section 61A, 61C, 61D

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High Courts22 Nov 1988

Commissioner of Income Tax Vs S.N. Desai

Bombay High Court · (1989) 177 ITR 151

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High Courts22 Nov 1988

Commissioner of Income Tax Vs K. Subnani Construction Co.

Bombay High Court · (1989) 75 CTR 93 : (1989) 177 ITR 219

Income Tax Act, 1961 — Section 139(1), 154, 246

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High Courts22 Nov 1988

Commissioner of Income Tax Vs Ormerods (I.) (P.) Ltd.

Bombay High Court · (1989) 75 CTR 192 : (1989) 176 ITR 470

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J(4), 84, 84(2)

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High Courts22 Nov 1988

Commissioner of Income Tax Vs Trustees of Raptakos Brett and Co. (P) Ltd. Employees'' Service Gratuity Fund

Bombay High Court · (1988) 177 ITR 202

Income Tax Act, 1961 — Section 161, 164

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High Courts22 Nov 1988

Commissioner of Income Tax Vs Ormerods (I)(P.) Ltd.

Bombay High Court · (1989) 75 CTR 192 : (1989) 176 ITR 470

Income Tax Act, 1961 — Section 80J(4), 84(2), 84(2)(iv)

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High Courts21 Nov 1988

Commissioner of Income Tax Vs Parrys (Eastern) (P.) Ltd.

Bombay High Court · (1989) 75 CTR 33 : (1989) 176 ITR 449 : (1989) 42 TAXMAN 62

Income Tax Act, 1961 — Section 80, 80C

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High Courts21 Nov 1988

Kishin Shewaram Loungani Vs R. C. Ghosalkar (Inspector of Customs) and another Nimesh Karendrakumar Choksey Vs R. C. Ghosalkar (Inspector of Customs) and another Mansukhlal Mansur Jadga Vs D. Roy (Inspector of Customs) and another

Bombay High Court · (1991) 72 CompCas 388 : (1989) 24 ECC 12 : (1989) 20 ECR 408 : (1989) 41 ELT 47

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High Courts18 Nov 1988

Hazarimal Rekhchand Vs Commissioner of Income Tax

Bombay High Court · (1989) 75 CTR 177 : (1989) 177 ITR 69

Income Tax Act, 1961 — Section 139(1), 143(3), 246

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High Courts18 Nov 1988

Commissioner of Income Tax Vs Caristrap Ltd.

Bombay High Court · (1990) 186 ITR 642

Income Tax Act, 1961 — Section 143(1), 147, 33, 34

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High Courts18 Nov 1988

Commissioner of Income Tax Vs Chase Bright Steel Ltd. (No. 1)

Bombay High Court · (1989) 75 CTR 60 : (1989) 177 ITR 124

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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