COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 17 of 43

High Courts05 Aug 1993Dismissed

Dr. Ms. Varsha Shredhar Ambalkar Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 382 : (1994) MhLj 1203

Admission to Post Graduate Courses in Dental Colleges and Hospitals of Maharashtra Rules, 1993 — Rule 10Constitution of India, 1950 — Article 14

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High Courts05 Aug 1993

Official Liquidator, High Court, Bombay Vs Taru Jethamal Lalvani and others

Bombay High Court · (1994) 2 BomCR 673 : (1994) 96 BOMLR 473 : (1997) 88 CompCas 834 : (1994) MhLj 932

Companies Act, 1956 — Section 543

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High Courts05 Aug 1993

Bhasjaran C.N. Vs Central Provident Fund Commissioner and Others

Bombay High Court · (1999) 3 LLJ 148

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A

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High Courts04 Aug 1993

Khalid Kasam Shaikh Vs State of Maharashtra

Bombay High Court · (1994) CriLJ 2165

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts04 Aug 1993

Nehawa Steel Traders Vs Union of India

Bombay High Court · (1993) 49 ECR 185 : (1993) 68 ELT 721

Customs Act, 1962 — Section 122

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High Courts04 Aug 1993

Dadasaheb Chauhan Satkar Samiti Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 682 : (1993) MhLj 1635

Bombay Public Trusts Act, 1950 — Section 18, 41A, 67

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High Courts04 Aug 1993

Parmanand Industries Vs Union of India

Bombay High Court · (1993) 68 ELT 726

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High Courts04 Aug 1993Dismissed

Prabhakar Kushaba Hagwane and Others Vs Yashwant Bhau Hagwane since deed by his heirs and legal representatives

Bombay High Court · (1994) 1 BomCR 368 : (1993) 95 BOMLR 571 : (1993) MhLj 1291

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 22, 24, 36A

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High Courts04 Aug 1993Allowed

Maharashtra Agro-Chemicals and Fertilizers Vs Deoram Baburao Gavade (Deceased) through L.R.''s

Bombay High Court · (1993) 95 BOMLR 785

Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 18

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High Courts04 Aug 1993Dismissed

Y.G. Mali Vs The Union of India (UOI) and Others

Bombay High Court · (1994) 1 BomCR 433

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)

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High Courts03 Aug 1993

K.R. Bhagat Vs State of Maharashtra and Others

Bombay High Court · (1994) 68 FLR 658

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

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High Courts03 Aug 1993

Reserve Bank of India Vs State Bank of India

Bombay High Court · (1996) 85 CompCas 554

Banking Regulation Act, 1949 — Section 21, 22, 35A, 38, 45Companies Act, 1956 — Section 450(3)

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High Courts03 Aug 1993

Smt. Motibai Sarvotham Pai Cano and Others Vs Smt. Maria Elsa do Perpetuo Socorro Mota and Another

Bombay High Court · (1994) 2 BomCR 628

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 59

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High Courts30 Jul 1993

Bhaurao Petkar Vs Maharashtra State Road Transport Corpn. and Others

Bombay High Court · (1994) 68 FLR 557

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High Courts30 Jul 1993Allowed

Prakash Lalwani and Others Vs Union of India (UOI) and Another

Bombay High Court · (1994) 3 BomCR 53 : (1994) MhLj 1595

Constitution of India, 1950 — Article 12 , 14, 226Contract Act, 1872 — Section 10

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High Courts30 Jul 1993

Arvind V. Shah Vs Union of India

Bombay High Court · (1993) 49 ECR 32 : (1993) 68 ELT 286

Constitution of India, 1950 — Article 226

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High Courts30 Jul 1993

B.D.A. Breweries and Distilleries Ltd. and others Vs Cruickshank and Co. Ltd. and another

Bombay High Court · (1996) 85 CompCas 325

Companies Act, 1956 — Section 10, 193, 195, 2(25), 21

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High Courts30 Jul 1993

Tarachand Tarone Vs Maharashtra State Road Transport Corporation

Bombay High Court · (1993) 07 BOM CK 0031

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High Courts29 Jul 1993

State Bank of Saurashtra Vs Union of India

Bombay High Court · (1993) 49 ECR 422 : (1993) 68 ELT 49

Customs Act, 1962 — Section 115

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High Courts29 Jul 1993

National Marketing Corporation Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (1994) 68 FLR 655 : (1994) 2 LLJ 1177

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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