High Courts29 Jun 1993
Pandian Kanappan Nadar Vs State of Maharashtra
Bombay High Court · (1994) 3 BomCR 295 : (1993) CriLJ 3883
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 22 of 43
High Courts29 Jun 1993
State of Maharashtra and Others Vs Saifuddin Mujjaffarali Saifi
Bombay High Court · AIR 1994 Bom 48 : (1994) 2 BomCR 277 : (1994) 96 BOMLR 497
Civil Procedure Code, 1908 (CPC) — Section 34, 80Contract Act, 1872 — Section 9Interest Act, 1978 — Section 2, 3(1)
High Courts29 Jun 1993Dismissed
Yerguntha Sudarshan Rao Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 663
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 376(2), 376(B)
High Courts29 Jun 1993Dismissed
Bombay Alloy Steel Industries and Another Vs Union of India (UOI) and Others
Bombay High Court · (1993) 48 ECR 553
Customs Act, 1962 — Section 28
High Courts28 Jun 1993Allowed
Shriniwas Vithal Bhairi and Others Vs The Municipal Corporation of Gr. Bombay and Others
Bombay High Court · (1994) 1 BomCR 269 : (1994) MhLj 250
Bombay Municipal Corporation Act, 1888 — Section 407, 64(3), 92
High Courts28 Jun 1993Allowed
Subhash Agarwal and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 1 BomCR 356
Constitution of India, 1950 — Article 226
High Courts25 Jun 1993
Shyam Narayan Singh Vs State of Maharashtra and another
Bombay High Court · (1994) 3 BomCR 287 : (1993) CriLJ 3925 : (1994) 1 MhLj 1015
Constitution of India, 1950 — Article 134, 21
High Courts25 Jun 1993
Commissioner of Income Tax Vs Western Rolling Mills Ltd.
Bombay High Court · (1994) 72 TAXMAN 155
Income Tax Act, 1961 — Section 28(iv), 41(1)
High Courts25 Jun 1993
Commissioner of Income Tax Vs Khosala Metal Powder Pvt. Ltd.
Bombay High Court · (1993) 115 CTR 58 : (1993) 71 TAXMAN 281
Income Tax Act, 1961 — Section 263, 35, 35(1), 35(2A)
High Courts25 Jun 1993
Weldekar Laminates Private Ltd. Vs Union of India
Bombay High Court · (1993) 66 ELT 601
Central Excises and Salt Act, 1944 — Section 11B, 17, 18, 2Constitution of India, 1950 — Article 19, 226
High Courts25 Jun 1993
Chandulal Hathibhai Shah Vs Champaklal Ambalal Parikh
Bombay High Court · AIR 1994 Bom 16 : (1994) 2 BomCR 174 : (1994) 96 BOMLR 432 : (1993) 2 MhLj 1267
Arbitration Act, 1940 — Section 20, 8Partnership Act, 1932 — Section 69
High Courts25 Jun 1993
Phenoweld Polymer Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) ECR 375 : (1993) 66 ELT 614
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 141, 226
High Courts24 Jun 1993
Satishkumar Jain Vs Krishnagopal Sarda
Bombay High Court · (1994) 2 BomCR 680 : (1993) 95 BOMLR 869 : (1994) CriLJ 887 : (1993) 3 RCR(Criminal) 704 : (1994) 2 RCR(Criminal) 339
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts24 Jun 1993
G.A. Randerian Ltd. Vs Union of India
Bombay High Court · (1993) ECR 551 : (1993) 67 ELT 54
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111
High Courts24 Jun 1993
Krimpek Synthetics Ltd. and others Vs Industrial Credit and Investment Corporation of India Ltd. and others
Bombay High Court · (1995) 82 CompCas 556
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(1), 17
High Courts24 Jun 1993
Krimpex Synthetics and others Vs Industrial Credit and Investment Corporation of India Ltd. and others
Bombay High Court · AIR 1994 Bom 171 : (1994) 1 BomCR 288 : (1993) 95 BOMLR 993
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 22(1), 25State Financial Corporations Act, 1951 — Section 29, 31
High Courts24 Jun 1993
Keshav Venkatrao Sathawane Vs Minister of State for Co-operation, State of Maharashtra and others
Bombay High Court · (1993) MhLj 903
Maharashtra Co-operative Societies Act, 1960 — Section 152, 73FF, 73FF(1), 73FF(2), 78
High Courts24 Jun 1993Allowed
Dwarkabai Ganesh Mukkawar Vs Harachand Chintu Sawji Gour (since deceased by LRs.)
Bombay High Court · (1993) 95 BOMLR 489 : (1995) 1 MhLj 738
Limitation Act, 1963 — Section 2, 30Transfer of Property Act, 1882 — Section 30, 83
High Courts23 Jun 1993
Usman Gani Vs State of Maharashtra and another and A.S. Bidarkar and others, Contemnors
Bombay High Court · (1993) 95 BOMLR 563 : (1993) CriLJ 3853
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 11, 20Maharashtra Land Revenue Code, 1966 — Section 50
High Courts23 Jun 1993Allowed
Narendra Mafatlal Mehta Vs Union of India (UOI)
Bombay High Court · (1993) 67 ELT 464
Constitution of India, 1950 — Article 226