High Courts29 Jul 1993
Sterlite Cables Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1993) 49 ECR 585
Imports and Exports (Control) Act, 1947 — Section 3(2)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 18 of 43
High Courts29 Jul 1993
Arun Laxman Surve Vs Union of India (UOI) and Others
Bombay High Court · (1994) 1 LLJ 1111
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts28 Jul 1993
Metalman Pipe Mfg. Co. Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 43 ECC 171 : (1993) 49 ECR 186 : (1993) 68 ELT 285
Constitution of India, 1950 — Article 226
High Courts28 Jul 1993
Motani Industries Vs Union of India
Bombay High Court · (1993) 43 ECC 172 : (1993) 49 ECR 187 : (1993) 68 ELT 25
High Courts28 Jul 1993
Maharashtra State Road Transport Corporation Vs T.A. Gavandee and Others
Bombay High Court · (1994) 68 FLR 543 : (1994) 1 LLJ 78
High Courts28 Jul 1993Allowed
Ananda Sakharam Jadhav Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 341Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts28 Jul 1993
Oriole (Exports) Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 587 : (1993) 68 ELT 724
Constitution of India, 1950 — Article 226
High Courts28 Jul 1993
Ahmad Alias Ahmad Chakri and others Vs The State of Maharashtra
Bombay High Court · (1994) CriLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 1993
Padma Nair Vs The Deputy Collector, Valuation and Stamp Duty and another
Bombay High Court · AIR 1994 Bom 160 : (1994) 1 BomCR 298 : (1994) 1 MhLj 497
Bombay Stamp Act, 1958 — Item 25Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts28 Jul 1993Dismissed
Bharat Textiles Mills Vs Datt Ramalaxman Gore and Others
Bombay High Court · (1995) 1 LLJ 92
Constitution of India, 1950 — Article 226
High Courts27 Jul 1993
Raymond Woollen Mills Ltd. Vs Union of India
Bombay High Court · (1993) 68 ELT 34
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts27 Jul 1993
Kaizer Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1993) 95 BOMLR 795
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts27 Jul 1993
Malabi Bhiyalal Gedam and Others Vs Vidarbha Tobacco Products Pvt. Ltd. and Others
Bombay High Court · (1993) 07 BOM CK 0053
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31
High Courts27 Jul 1993
Suaibo Ibow Casamma Vs Union of India
Bombay High Court · (1994) 1 BomCR 64 : (1995) 80 ELT 762
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 57Customs Act, 1962 — Section 104, 105, 108, 110, 135
High Courts27 Jul 1993Dismissed
Ramchandra Patankar Vs Smt. Mandakini Tapaswi
Bombay High Court · (1994) 1 BomCR 517
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(3)
High Courts26 Jul 1993Allowed
Indian Bank Vs Fuel Injections Ltd. and Others
Bombay High Court · (1994) 1 BomCR 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 30Limitation Act, 1963 — Section 21(1)
High Courts26 Jul 1993Allowed
Sau. Saraswati Mahadeo Jadyal Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 79
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 84
High Courts23 Jul 1993Dismissed
Nandram Kaniram and Others Vs N.B.Rahatekr
Bombay High Court · (1994) 1 BomCR 28
Bombay Money Lenders Act, 1946 — Section 2(10), 2(8), 2(9)Negotiable Instruments Act, 1881 (NI) — Section 13(1)
High Courts23 Jul 1993
Bapuappa Wani Vs Shiram Muley and Others
Bombay High Court · (1996) 1 BomCR 107
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 10, 36(2), 43(14A), 50Limitation Act, 1963 — Section 3
High Courts23 Jul 1993
Nanji Ranchoddas Tawadia Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 238
Evidence Act, 1872 — Section 3, 45, 9Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)