High Courts08 Jul 1993
Universal Generics Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 190 : (1993) 68 ELT 27
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 21 of 43
High Courts08 Jul 1993Dismissed
Shaikh Alyas Ayyub Vs Dy. Chairman, Bombay Port Trust
Bombay High Court · (1994) 1 LLJ 844
Bombay Port Trust Employees (Conduct) Regulations, 1975 — Rule 22, 22(2), 25, 3(1)
High Courts08 Jul 1993
Shri Babu B. Kadam Vs Sagar Printing Press and Others
Bombay High Court · (1994) 68 FLR 1092 : (1994) 1 LLJ 778
High Courts08 Jul 1993Dismissed
Mahadeo Baruji Parshive since deceased by L.Rs. Vs Resident Deputy Collector, Chandrapur and another
Bombay High Court · (1994) MhLj 716
Constitution of India, 1950 — Article 227
High Courts07 Jul 1993Allowed
Ramniklal Ratilal Mehta Vs Y.A. Sathaye and others
Bombay High Court · (1994) MhLj 51
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1, 2, 2(q), 2(q)(i), 20
High Courts07 Jul 1993
Indian Plastics Ltd. Vs Union of India
Bombay High Court · (1994) 3 BomCR 91 : (1993) 68 ELT 308
Central Excises and Salt Act, 1944 — Section 11(B), 11B(1), 11B(3), 2Constitution of India, 1950 — Article 226
High Courts06 Jul 1993
The Indian Hotels Co. Ltd. Vs Bhaskar Moreshwar Karve and another
Bombay High Court · (1994) 1 BomCR 3 : (1994) 96 BOMLR 831 : (1994) 81 CompCas 132 : (1993) CriLJ 3370
COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Jul 1993Dismissed
Smt. Usha Sakharam Bhide and Others Vs Waman Manoharrao Halde
Bombay High Court · (1994) 3 BomCR 390 : (1993) 95 BOMLR 787
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Constitution of India, 1950 — Article 226
High Courts06 Jul 1993
Indian Hotels Co. Ltd. Vs Bhaskar Moreshwar Karve and another.
Bombay High Court · (1994) 1 BomCR 3 : (1994) 96 BOMLR 831 : (1994) 81 CompCas 132 : (1993) CriLJ 3370
Companies Act, 1956 — Section 630
High Courts05 Jul 1993
Nagpur Municipal Corporation Vs Nagpur Mahanagar Palika Samanvaya Chikitsak Sangh, Nagpur
Bombay High Court · (1995) 70 FLR 546
City of Nagpur Corporation Act, 1948 — Section 79(d)
High Courts05 Jul 1993Dismissed
Suresh S. Patil Vs Mahindra and Mahindra Ltd. and Another
Bombay High Court · (1994) 1 LLJ 245
Industrial Disputes Act, 1947 — Section 33(2)
High Courts02 Jul 1993Dismissed
Rudolf Fernandes Vs State of Goa
Bombay High Court · (1993) MhLj 1664
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B
High Courts02 Jul 1993
Prabha S. Kumar Vs State of Maharashtra
Bombay High Court · (1994) 1 BomCR 145 : (1993) 95 BOMLR 898 : (1993) MhLj 1612
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17
High Courts30 Jun 1993
Rajasthan Spinning and Weaving Mills Ltd Vs Union of India
Bombay High Court · (1993) 67 ELT 57
Constitution of India, 1950 — Article 226
High Courts30 Jun 1993Dismissed
New Standard Engg. Co. Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 2 LLJ 341
Industrial Disputes Act, 1947 — Section 25N(1)
High Courts30 Jun 1993Dismissed
Food Corporation of India Vs R.M. Pathare
Bombay High Court · (1994) 2 BomCR 41 : (1994) 96 BOMLR 408
Arbitration Act, 1940 — Section 17, 20, 30, 37(4)Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)
High Courts30 Jun 1993
Kuldeepsingh Pabla and Others Vs The State of Maharashtra and Another
Bombay High Court · (1994) 3 BomCR 643 : (1993) 95 BOMLR 714
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts29 Jun 1993
Punjabrao Krishi Vidyapeeth, Akola Vs General Secy., Krishi Vidyapeeth Kamgar Union and Others
Bombay High Court · (1994) 3 BomCR 13
Trade Unions Act, 1926 — Section 28
High Courts29 Jun 1993
Morarjee Goculdas Spinning and Weaving Co. Ltd. Vs P.N. Bansal and another
Bombay High Court · (1994) 208 ITR 471 : (1993) 71 TAXMAN 445
Income Tax Act, 1961 — Section 147, 148, 80J
High Courts29 Jun 1993
Omprakash Vs City and Industrial Development Corp. of Mah. Ltd. and Others
Bombay High Court · (1994) 1 BomCR 30 : (1993) 95 BOMLR 252
Contract Act, 1872 — Section 5, 8