High Courts16 Jul 1993
Meharunnissa Khan Vs Kamlesh Naik and Another
Bombay High Court · (1995) 1 DMC 302
Criminal Procedure Code, 1973 (CrPC) — Section 98Penal Code, 1860 (IPC) — Section 361
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 20 of 43
High Courts16 Jul 1993
PWD SC, ST and OBC Employees Council and Others Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 LLJ 1192
Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25(F), 25(G), 33(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 21, 22, 25(N)
High Courts15 Jul 1993
Balsara Hygiene Products Ltd. and another Vs D.S. Saxena and another
Bombay High Court · (1994) 2 BomCR 164 : (1994) 208 ITR 623
Constitution of India, 1950 — Article 19, 226Finance Act, 1983 — Section 17Income Tax Act, 1961 — Section 3, 30, 31, 32, 33
High Courts15 Jul 1993
Commissioner of Income Tax Vs Mazagaon Dock Ltd.
Bombay High Court · (1994) 72 TAXMAN 91
Income Tax Act, 1961 — Section 256(1), 32, 80J
High Courts15 Jul 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1994) 206 ITR 291
Income Tax Act, 1961 — Section 28
High Courts15 Jul 1993
Smt. Seeta Ramnath and Others etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1993 Bom 357
Constitution of India, 1950 — Article 35Maharashtra Housing and Area Development Act, 1977 — Section 103(B)(1)
High Courts15 Jul 1993
Commissioner of Income Tax Vs N.L. Mehta Cinema Enterprises Pvt. Ltd.
Bombay High Court · (1993) 71 TAXMAN 443
Income Tax Act, 1961 — Section 32, 33, 43
High Courts15 Jul 1993
Shashikant Srikrishna Sompurkar Vs Tata Memorial Hospital and Others
Bombay High Court · (1994) 2 LLJ 146
Industrial Disputes Act, 1947 — Section 33(2)
High Courts15 Jul 1993
Pandit Rathod and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 76 : (1994) MhLj 229
Bombay Village Panchayats Act, 1958 — Section 155, 35(3C)
High Courts15 Jul 1993
Commissioner of Income Tax Vs N.L. Mehta Cinema Enterprises (P.) Ltd.
Bombay High Court · (1993) 71 TAXMAN 443
Income Tax Act, 1961 — Section 256(1), 32, 33, 43(3)
High Courts14 Jul 1993
Board of Trustees of The Port of Mormugao Vs Union of India
Bombay High Court · (1995) 57 ECR 40 : (1993) 49 ECR 590 : (1993) 68 ELT 39
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts14 Jul 1993
Indian Textiles and another Vs Gujarat State Financial Corporation and others.
Bombay High Court · (1994) 2 BomCR 178 : (1994) 81 CompCas 599
Companies Act, 1956 — Section 456(2), 529AState Financial Corporations Act, 1951 — Section 29, 31
High Courts13 Jul 1993
Vadakka Nottath Kesavan Vs State of Maharashtra and Others
Bombay High Court · (1994) 68 FLR 1141
Constitution of India, 1950 — Article 226
High Courts13 Jul 1993
National Rayon Corporation Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 34 : (1993) 68 ELT 282
Customs Act, 1962 — Section 129D
High Courts13 Jul 1993
R.S. Kini Vs Commissioner of Income Tax
Bombay High Court · (1993) 71 TAXMAN 71
Income Tax Act, 1961 — Section 256(1), 64(1), 64(1)(ii)
High Courts12 Jul 1993
State of Maharashtra Vs Umesh Krishna Pawar
Bombay High Court · (1994) 1 BomCR 575 : (1994) 96 BOMLR 824 : (1994) CriLJ 774
Penal Code, 1860 (IPC) — Section 307, 323, 366, 376, 84
High Courts12 Jul 1993
R.M. Gandhi Vs K.T. Rolling Mills Pvt. Ltd.
Bombay High Court · (1994) 68 FLR 1149
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts12 Jul 1993
PUSHPA VIHAR Vs ASSISTANT COMMISSIONER OF INCOME TAX.
Bombay High Court · (1994) 48 TTJ 389
Income Tax Act, 1961 — Section 133A
High Courts09 Jul 1993
ADDITIONAL THIRD Income Tax OFFICER Vs SMT. S. S. PATIL.
Bombay High Court · (1994) 48 TTJ 286
Income Tax Act, 1961 — Section 48
High Courts09 Jul 1993
Hindustan Hosiery Industries Vs Union of India
Bombay High Court · (1991) 37 ECR 502 : (1993) 67 ELT 474