High Courts23 Jul 1993
Sadhana Textile Industries Pvt. Ltd. Vs Gulabchand Gayadin and Others etc.
Bombay High Court · (1994) 3 BomCR 73 : (1994) 2 LLJ 906
Bombay Industrial Relations Act, 1946 — Section 78, 84
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 19 of 43
High Courts22 Jul 1993Allowed
Deoram Tulshiram Patil Vs Zilla Parishad and Others
Bombay High Court · (1994) 2 BomCR 525
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 280
High Courts22 Jul 1993Dismissed
Ashok Krishnaji Bochare Vs Nagpur Dt. Central Co-op. Bank Ltd.
Bombay High Court · (1994) 68 FLR 231 : (1994) 2 LLJ 142
High Courts22 Jul 1993Allowed
Dasharath Muktaji Budhwant Vs The Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (1994) 3 BomCR 88 : (1995) 1 MhLj 729
Bombay Municipal Corporation Transfer of Stall Licences Rules, 1980 — Rule 6
High Courts21 Jul 1993Dismissed
Vijaypat Kailashpat Singhania Vs S.B. Sharma, Wealth-Tax Officer
Bombay High Court · (1994) 72 TAXMAN 157
Wealth Tax Act, 1957 — Section 16, 16A, 17A
High Courts21 Jul 1993Dismissed
Carona Sahu Co. Ltd. Vs Abdul Karim Munafkhan and Others
Bombay High Court · (1995) 1 LLJ 47
Industrial Disputes Act, 1947 — Section 17B
High Courts21 Jul 1993
N.D. Bhatt, Inspecting Assistant Commissioner and Another Vs I.B.M. World Trade Corporation. I.B.M. World Trade Corporation Vs N.D. Bhatt, Iac and Another
Bombay High Court · (1994) 1 BomCR 279 : (1995) 216 ITR 811
Income Tax Act, 1961 — Section 139, 147, 147(A), 148, 148(2)Wealth Tax Act, 1957 — Section 17(1)
High Courts21 Jul 1993Dismissed
State Bank of India Vs Himalayan Tiles and Marble Pvt. Ltd. and Others
Bombay High Court · (1994) 2 BomCR 399 : (1993) 95 BOMLR 677
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 4, Order 8 Rule 5, Order 9 Rule 13
High Courts20 Jul 1993
Shivaji Dattu Patil Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 310 : (1994) CriLJ 1189
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302, 304, 304A, 393
High Courts20 Jul 1993
Navsari Cotton and Silk Mills Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 588 : (1993) 68 ELT 730
High Courts20 Jul 1993Dismissed
New Hind Textile Mills Vs Ramnath Dagdu Mungse and Others
Bombay High Court · (1994) 1 LLJ 592
High Courts20 Jul 1993
The Associated Building Co. Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 1 BomCR 206 : (1994) MhLj 681
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3(2)
High Courts20 Jul 1993Dismissed
Madhavrao Keshavrao Surwase and Another Vs Jankabai Mane and Others
Bombay High Court · (1994) 1 BomCR 541
Civil Procedure Code, 1908 (CPC) — Section 38, 47Hindu Succession Act, 1956 — Section 23
High Courts19 Jul 1993Dismissed
Hindustan Shipyard Ltd Vs ETPM, A Foreign Company
Bombay High Court · (1994) 2 BomCR 546
Arbitration Act, 1940 — Section 30, 33Interest Act, 1978 — Section 2, 3
High Courts19 Jul 1993
Baboobhai Patel and Company Vs Collector of Customs
Bombay High Court · (1993) 49 ECR 424 : (1993) 68 ELT 734
Central Excises and Salt Act, 1944 — Section 28
High Courts16 Jul 1993
Maharashtra State Financial Corporation, Bombay Vs Ballarpur Industries Limited, v. The Official Liquidator, High Court Bombay and Liquidator of M/s. Atrois Chemcicals Private Limited
Bombay High Court · AIR 1993 Bom 392
Companies Act, 1913 — Section 232(1), 232(1), 530Companies Act, 1956 — Section 125, 446, 456, 457(1), 529State Financial Corporations Act, 1951 — Section 29, 46B
High Courts16 Jul 1993
Fort Properties Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Fort Properties Pvt. Ltd.
Bombay High Court · (1993) 115 CTR 355 : (1994) 208 ITR 232
Income Tax Act, 1961 — Section 14, 3, 4, 45, 47Registration Act, 1908 — Section 47
High Courts16 Jul 1993
Maharashtra State Financial Corporation and another Vs Official Liquidator, High Court, Bombay
Bombay High Court · (1995) 82 CompCas 342
Companies Act, 1956 — Section 125, 446, 456, 457(1), 529State Financial Corporations Act, 1951 — Section 29
High Courts16 Jul 1993
Minoo H. Mody Vs Hemant D. Vakil and others
Bombay High Court · AIR 1994 Bom 39 : (1994) 2 BomCR 560 : (1994) 96 BOMLR 466 : (1997) 89 CompCas 456 : (1994) 1 MhLj 78
Bombay High Court (Original Side) Rules, 1980 — Rule 26, 27, 986Companies Act, 1956 — Section 10F, 2(11), 397, 398, 483Trade Marks Act, 1999 — Section 76
High Courts16 Jul 1993
Naranga Hotels Private Ltd. Vs Union of India and others
Bombay High Court · (1994) 1 MhLj 983
Central Sales Tax Act, 1956 — Section 4(2), 6, 8