High Courts02 Apr 1993
Commissioner of Income Tax Vs Premier Automobiles Ltd.
Bombay High Court · (1993) 114 CTR 30 : (1994) 206 ITR 1
Income Tax Act, 1961 — Section 280, 32, 32(2), 33, 33A
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 29 of 43
High Courts02 Apr 1993
Navalmal Chunilal Bhandari and others Vs Ramchandra Kashinath Satpute
Bombay High Court · (1993) MhLj 718
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts02 Apr 1993
Jyoti Wire Industries Private Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1993) 49 ECR 60
Central Excises and Salt Act, 1944 — Section 11D
High Courts02 Apr 1993Allowed
Bapurao Ragho Dethe Vs Ganpati Vithu Rohankar and Others
Bombay High Court · (1994) 2 BomCR 409 : (1994) MhLj 1504
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 5(1)
High Courts02 Apr 1993
Union Bank of India Vs Dalpat Gaurishankar Upadyay
Bombay High Court · (1993) 04 BOM CK 0028
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, 34
High Courts01 Apr 1993Dismissed
Satish M. Naik Vs N.P. Murgali and Another
Bombay High Court · (1993) 3 BomCR 630 : (1994) 68 FLR 504 : (1994) 1 LLJ 959
Industrial Disputes Act, 1947 — Section 15
High Courts31 Mar 1993Dismissed
Yadao Mahadeo Munne and Others Vs Zibal Irkhade, (Deceased) by L.Rs. and Another
Bombay High Court · (1994) 2 BomCR 92 : (1993) MhLj 756
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(5)Limitation Act, 1963 — Article 120, 121, 137
High Courts31 Mar 1993
Commissioner Of Income Tax Vs Voltas Ltd.
Bombay High Court · (1994) 205 ITR 569
Income Tax Act, 1961 — Section 143(3), 28, 57, 80AA, 80AB
High Courts31 Mar 1993
Garware Paints Ltd. Vs Union of India
Bombay High Court · (1993) ECR 65 : (1993) 67 ELT 241
Central Excises and Salt Act, 1944 — Section 11B
High Courts31 Mar 1993
Kirloskar Oil Engines Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 115 CTR 268 : (1994) 206 ITR 13
Income Tax Act, 1961 — Section 37(1), 37(2B)
High Courts31 Mar 1993
Godfrey Phillips India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 1 : (1994) 206 ITR 23
Income Tax Act, 1961 — Section 37, 40A(5)
High Courts31 Mar 1993
COMMISSIONER OF Income Tax Vs VOLTAS LTD. (I.T.R. NO. 177 OF 1980).
Bombay High Court · (1993) 122 CTR 201 : (1993) 205 ITR 569
Income Tax Act, 1961 — Section 256(1)
High Courts30 Mar 1993
Commissioner of Income Tax Vs Reunion Engineering Co. (P) Ltd
Bombay High Court · (1994) 116 CTR 195 : (1993) 203 ITR 274 : (1993) 70 TAXMAN 546
Income Tax Act, 1961 — Section 32, 32(1), 34
High Courts30 Mar 1993
Shiorani Jaiswal by L.Rs. Prakash Shriram and Others Vs State of Maharashtra and Others
Bombay High Court · (1997) 3 BomCR 649
Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
High Courts30 Mar 1993Dismissed
Tata Industitute of Social Sciences Vs Krishna Kamal Builders and Another
Bombay High Court · (1994) 1 BomCR 47 : (1993) 95 BOMLR 183
Arbitration Act, 1940 — Section 30, 31, 37(3)
High Courts29 Mar 1993
Maharashtra Electricity Board Vs V. Dinkar Sadashiv Sane
Bombay High Court · (1993) 2 LLJ 353
High Courts29 Mar 1993
Commissioner of Income Tax Vs V.G. Bhuta
Bombay High Court · (1993) 115 CTR 39 : (1993) 203 ITR 249
Income Tax Act, 1961 — Section 5
High Courts29 Mar 1993
Daud Hasan Mhalungkar and Another Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 627 : (1993) 95 BOMLR 686
Penal Code, 1860 (IPC) — Section 365
High Courts26 Mar 1993Dismissed
S.M. Mallewar and others Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 685
Bombay Prohibition Act, 1949 — Section 11, 12(c), 12(d), 13, 136Constitution of India, 1950 — Article 13, 13(3)(a), 14, 141, 19(1)
High Courts23 Mar 1993
Smt. Mangal Pandharinath Sathe Vs Pandharinath Arjun Sathe
Bombay High Court · (1994) 2 BomCR 348 : (1993) CriLJ 2758 : (1993) 1 MhLj 788 : (1993) 3 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 125