High Courts17 Dec 1993
Commissioner of Income Tax Vs Colgate Palmolive (India) Pvt. Ltd.
Bombay High Court · (1994) 118 CTR 212 : (1994) 210 ITR 770
Income Tax Act, 1961 — Section 10, 17, 17(1), 17(3), 30
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 1 of 43
High Courts17 Dec 1993
Commissioner of Income Tax Vs Caixa Economica De Goa
Bombay High Court · (1994) 210 ITR 719
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts17 Dec 1993
Shantilal Khushaldas and bros. Pvt. Ltd. Vs Smt. Jayabala Suresh Shah and another.
Bombay High Court · (1997) 90 CompCas 399 : (1994) 1 MhLj 432
Companies Act, 1956 — Section 433, 434, 434(1), 439
High Courts17 Dec 1993
Sapt Textile Produces (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 118 CTR 255 : (1996) 217 ITR 378
Income Tax Act, 1961 — Section 28, 37(1), 40, 40(A)(5)
High Courts16 Dec 1993
Oudh Sugar Mills Ltd Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 554 : (1994) 210 ITR 692
Income Tax Act, 1961 — Section 209, 212, 216, 37
High Courts16 Dec 1993
Automotive and Allied Industries Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (1990) 95 BOMLR 740 : (1994) 68 FLR 642 : (1999) 3 LLJ 165
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A
High Courts16 Dec 1993
Mandovi Pellets Ltd. Vs Regional Provident Fund Commissioner for Goa and Another
Bombay High Court · (1994) 68 FLR 1134 : (1995) 1 LLJ 254 : (1994) 1 MhLj 273
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7A
High Courts15 Dec 1993
Commissioner of Income Tax Vs Sadhana Nayar
Bombay High Court · (1994) 117 CTR 15 : (1994) 210 ITR 648
Income Tax Act, 1961 — Section 144B, 183, 4, 70, 71
High Courts15 Dec 1993Allowed
Oil and Natural Gas Commission Vs Dai-Ichi Karkaria Pvt. Ltd. and another
Bombay High Court · (1993) 12 BOM CK 0028
High Courts15 Dec 1993Dismissed
The State of Maharashtra Vs Sk Ayyub Sk. Abdul
Bombay High Court · (1994) 2 BomCR 126
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 141, 149, 300, 302, 34
High Courts15 Dec 1993
Mukul Harkisondass Dalal Vs Jayesh Ramniklal, Doshi and others
Bombay High Court · (1997) 88 CompCas 808 : (1994) 1 MhLj 259 : (1994) MhLj 259
Companies Act, 1956 — Section 267, 283Presidency Towns Insolvency Act, 1909 — Section 38
High Courts14 Dec 1993
Mario Raposo Vs H.M. Bhandarkar and Others
Bombay High Court · (1994) 2 LLJ 680
Trade Unions Act, 1926 — Section 15, 16
High Courts14 Dec 1993Dismissed
Mahavirprasad Sharma Vs Surendra Ambalal Khatri and Another
Bombay High Court · (1995) 1 BomCR 13 : (1993) 95 BOMLR 504
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 39
High Courts13 Dec 1993
Smt. Abhilash Vinodkumar Jain Vs Cox and Kings (India) Ltd. and others
Bombay High Court · (1995) 84 CompCas 1 : (1994) CriLJ 1635 : (1994) 3 RCR(Criminal) 84 : (1994) 2 RCR(Criminal) 320
Companies Act, 1956 — Section 630
High Courts10 Dec 1993
Ramrao Kadu Vs The State of Maharashtra and Another
Bombay High Court · (1994) 2 BomCR 474
Land Acquisition Act, 1894 — Section 12(2), 18
High Courts10 Dec 1993
Dwarkaprasad Mandai Chapariya and Another Vs The State of Maharashtra and Another
Bombay High Court · (1994) 2 BomCR 454
Land Acquisition Act, 1894 — Section 12(2), 18
High Courts10 Dec 1993
New Excelsior Theatre Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 210 ITR 570
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 33, 33(4), 33(5), 34(3)
High Courts10 Dec 1993
Commissioner of Income Tax Vs Apostolos Raptakos Trust
Bombay High Court · (1995) 83 TAXMAN 422
Estate Duty Act, 1953 — Section 11(1), 74(2)Income Tax Act, 1961 — Section 11, 11(1)(a), 256(1), 74(2), 80T
High Courts09 Dec 1993Allowed
Smt. Shobha Prakash Lala Vs Nandlal Hotchand Bhatija and Others
Bombay High Court · (1994) 4 BomCR 21 : (1994) 96 BOMLR 253
Bombay High Court (Original Side) Rules, 1980 — Rule 399, 400, 401, 402, 403Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Succession Act, 1925 — Section 263, 268, 295
High Courts09 Dec 1993
Raju Thakur Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 374 : (1994) MhLj 1557
Bombay Police Act, 1951 — Section 10, 56