COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 27 of 43

High Courts23 Apr 1993

Ms. Nancy Jamshed Adajania and etc. Vs State of Maharashtra and etc.

Bombay High Court · (1993) 3 BomCR 68 : (1993) CriLJ 3465

Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 153A

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High Courts23 Apr 1993

Swan Kher Gulsan and others Vs Assistant Collector of Customs and another

Bombay High Court · (1993) 3 BomCR 546 : (1993) CriLJ 3569 : (1993) 1 MhLj 888 : (1993) MhLj 888

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High Courts23 Apr 1993

Voltas Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 114 CTR 274 : (1994) 207 ITR 47

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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High Courts23 Apr 1993Allowed

Yograj alias Yogesh Gakhare Vs The State of Maharashtra

Bombay High Court · (1994) 4 BomCR 42

Evidence Act, 1872 — Section 45, 61Penal Code, 1860 (IPC) — Section 376

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High Courts22 Apr 1993

Commissioner of Income Tax Vs Thana Electricity Supply Ltd.

Bombay High Court · (1993) 112 CTR 356 : (1994) 206 ITR 727

Income Tax Act, 1961 — Section 256, 257, 260, 263, 33

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High Courts22 Apr 1993

P.B. Abdul Rehman and Others Vs Director General of Shipping and Others

Bombay High Court · (1994) 1 BomCR 134 : (1993) 95 BOMLR 239

Merchant Shipping Act, 1958 — Section 118(1), 2(42)

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High Courts22 Apr 1993

Commissioner of Income Tax Vs Modu Timblo (Individual) Modu Timblo (Individual) Vs Commissioner of Income Tax

Bombay High Court · (1994) 116 CTR 442 : (1994) 206 ITR 647

Income Tax Act, 1961 — Section 14, 143, 15, 2(31), 22

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High Courts21 Apr 1993

Jyoti Wire Industries Private Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1994) 54 ECR 492

Central Excises and Salt Act, 1944 — Section 11B

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High Courts21 Apr 1993Dismissed

Shri Champavati Yantramag Audyogik Sahakari Sansthas Maryadit, Beed Vs State of Maharashtra and Others etc. etc.

Bombay High Court · (1993) 95 BOMLR 255

Minimum Wages Act, 1948 — Section 2, 20, 21, 22, 22A

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High Courts21 Apr 1993

Ashok Dattatraya Godase Vs The State of Maharashtra

Bombay High Court · (1994) 4 BomCR 619 : (1993) CriLJ 3450

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 307, 84

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High Courts21 Apr 1993

Naina Ravindra Nakte Vs The Commissioner of Police and Others

Bombay High Court · (1993) 95 BOMLR 364

Constitution of India, 1950 — Article 22

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High Courts21 Apr 1993Allowed

Gorakh @ Baba Patole Vs Government of Maharashtra and others

Bombay High Court · (1993) 04 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 31Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 395Prisons Act, 1894 — Section 59

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High Courts20 Apr 1993

Deepak Baliram Bajaj and another Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 72 : (1993) CriLJ 3269

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts20 Apr 1993

Shailesh Harilal Shan and Others, etc. Vs Matushree Textiles Limited and Others etc.

Bombay High Court · AIR 1994 Bom 20 : (1994) 1 BomCR 186 : (1993) 95 BOMLR 205

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1913 — Section 91BCompanies Act, 1956 — Section 108, 166, 171(1), 172, 173

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High Courts20 Apr 1993Dismissed

Prakash Arjun Adsule Vs Sunanda Prakash Adsule

Bombay High Court · (1994) 1 DMC 128

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19

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High Courts19 Apr 1993

Kannankandi Gopal Krishna Nair Vs Prakash Chunder Juneja and another

Bombay High Court · (1993) 3 BomCR 116 : (1994) 81 CompCas 104 : (1993) CriLJ 2791 : (1994) 1 LLJ 146

Companies Act, 1956 — Section 630, 630(2)

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High Courts19 Apr 1993Dismissed

Shri R. Vs Smt. S.

Bombay High Court · (1994) 2 BomCR 358 : (1993) 95 BOMLR 885

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts16 Apr 1993

(Sou) Narayandevi Tulshiram Pallod and Others Vs Dattatraya Maruti Bawalekar and Others

Bombay High Court · (1993) 95 BOMLR 129

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7Maharashtra Municipalities Act, 1965 — Section 44

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High Courts16 Apr 1993

M/s. Nair Coal Services (P) Ltd. Vs Maharashtra State Electricity Board and another

Bombay High Court · AIR 1994 Bom 163 : (1993) 95 BOMLR 135

Constitution of India, 1950 — Article 14, 226

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High Courts16 Apr 1993

Bhagwan Anna Arbune Vs State of Maharashtra and another

Bombay High Court · (1994) CriLJ 1477 : (1994) 1 MhLj 383

Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 302, 307, 327, 34Prisons Act, 1894 — Section 11, 39, 45, 46, 47

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