High Courts09 Jun 1993
Commissioner of Income Tax Vs Her Highness Maharani Vijaya Raje Scindia
Bombay High Court · (1994) 208 ITR 38
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 25 of 43
High Courts09 Jun 1993
Ama Engineering Co. Vs Union of India
Bombay High Court · (1993) 43 ECC 95 : (1993) 47 ECR 529 : (1993) 67 ELT 69
Central Excises and Salt Act, 1944 — Section 2
High Courts09 Jun 1993
Colour Cartons Ltd. Vs Union of India
Bombay High Court · (1993) 67 ELT 71
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226
High Courts09 Jun 1993Allowed
Amina Abdul Shaikh Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 549 : (1993) 95 BOMLR 829 : (1993) MhLj 1703
Criminal Procedure Code, 1973 (CrPC) — Section 162Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts09 Jun 1993Allowed
Neo-Shine Varnishes Vs Union of India (UOI) and Others
Bombay High Court · (1993) 48 ECR 23
High Courts09 Jun 1993
Mrs. Rubabai and Others Vs Municipal Corporation of Gr. Bom. and Another
Bombay High Court · (1994) 1 BomCR 322 : (1993) MhLj 1681
Bombay Municipal Corporation Act, 1888 — Section 174, 175, 176, 177, 178Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 6, 6C(2), 7
High Courts09 Jun 1993Dismissed
Maharashtra State Road Transport Corpn. Vs Conciliation Officer and Others
Bombay High Court · (1994) 68 FLR 275 : (1994) 2 LLJ 41 : (1993) MhLj 1252
Industrial Disputes (Bombay) Rules, 1957 — Rule 66, 66(3)Industrial Disputes Act, 1947 — Section 33(4)
High Courts09 Jun 1993Allowed
Ram Kolekar Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 714
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts09 Jun 1993
COMMISSIONER OF INCOME TAX Vs HER HIGHNESS MAHARANI VIJAYA RAJE SCINDIA.
Bombay High Court · (1993) 113 CTR 452
Income Tax Act, 1961 — Section 256(1)
High Courts08 Jun 1993Dismissed
Ravindra Anant Deshmukh Vs City and Industrial Development Corporation of Mah. Ltd.
Bombay High Court · (1994) 1 BomCR 337 : (1993) 95 BOMLR 658
Arbitration Act, 1940 — Section 20, 20(4)
High Courts08 Jun 1993
Commissioner of Income Tax Vs Herdillia Chemicals Ltd.
Bombay High Court · (1995) 216 ITR 742
Income Tax Act, 1961 — Section 32, 80J
High Courts08 Jun 1993
Wefapros Workstroffs Deck and Co. Chdc Vs Kingsley Industries P. Ltd.
Bombay High Court · (1994) 1 BomCR 311 : (1993) 2 MhLj 1605 : (1993) MhLj 1605
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 114, 34
High Courts08 Jun 1993Dismissed
Wefapres Workstroffe Beck and Company CHBC Vs Kingsley Industries P. Ltd.
Bombay High Court · (1993) 95 BOMLR 145
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 114, 34
High Courts07 Jun 1993
Commissioner of Income Tax Vs Berry''s Hotels Pvt. Ltd.
Bombay High Court · (1994) 207 ITR 615
Finance Act, 1973 — Section 2(7)
High Courts07 Jun 1993
Sow. Leelabai Arun Pathangare and Others Vs Arun Deoram Pathangare
Bombay High Court · (1993) 2 DMC 470
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts03 Jun 1993
Suvarn Rajaram Bandekar Vs Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. Vs Suvarn Rajaram Bandekar
Bombay High Court · (1997) 88 CompCas 673
Companies (Court) Rules, 1959 — Rule 17, 21Companies Act, 1956 — Section 433, 434, 443, 443(2)
High Courts31 May 1993
TATA UNISYS LTD. (FORMERLY TATA BURROUGHS LTD.) Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1993) 47 TTJ 8
Income Tax Act, 1961 — Section 155(12)
High Courts07 May 1993
Ginners and Pressers Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (1993) 05 BOM CK 0003
Income Tax Act, 1961 — Section 28
High Courts04 May 1993
The Official Liquidator, High Court, Bombay and Liquidator of Jai Hind Estate and Housing Co. Ltd. Vs Taru Jethmal Lalvani and others
Bombay High Court · AIR 1994 Bom 74
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 50Companies Act, 1913 — Section 235, 35, 634Companies Act, 1956 — Section 543