High Courts26 Nov 1993Allowed
Babulal Shivlal Upadhye and Another Vs Dr. Yadav Atmaram Joshi and Others
Bombay High Court · (1994) 2 BomCR 583
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 133(2), 138
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 3 of 43
High Courts26 Nov 1993
Rajendra Salunke Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 181
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309(2), 437(1), 439(1)
High Courts26 Nov 1993Allowed
Ashok Gaurishankar Salgar and others Vs Gaurammabai Sanmukhghoda Patil and another
Bombay High Court · (1994) MhLj 286
Constitution of India, 1950 — Article 227
High Courts26 Nov 1993
Bank of India Vs Aiyars Advertising and Marketing Pvt. Ltd. and Others
Bombay High Court · (1994) 3 BomCR 601
Contract Act, 1872 — Section 128, 130, 139, 141, 142Evidence Act, 1872 — Section 34, 4
High Courts25 Nov 1993
Commissioner of Income Tax Vs Empire Industries Ltd.
Bombay High Court · (1994) 210 ITR 267
Income Tax Act, 1961 — Section 147, 147(B), 254, 256, 40A(7)
High Courts24 Nov 1993
Sunita Engineers and Fabricators Pvt. Ltd. Vs Collr. of C. Ex. (A), Bom.
Bombay High Court · (1994) 69 ELT 651
Constitution of India, 1950 — Article 226
High Courts24 Nov 1993
Commissioner of Income Tax Vs J. Pitambardas and Co.
Bombay High Court · (1995) 216 ITR 172
Income Tax Act, 1961 — Section 140A(3)
High Courts24 Nov 1993
Bhikulal Badlyaram Pardesi Vs Shrinivas Shaligram Totla
Bombay High Court · (1994) MhLj 413
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts24 Nov 1993Dismissed
Wahid Rajjak Sawar Vs Shahanaz Wahid Sawar and Another
Bombay High Court · (1994) 2 DMC 4
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Nov 1993
Tata Engineering and Locomotive Company Ltd. Vs Union of India
Bombay High Court · (1994) 46 ECC 132 : (1994) 69 ELT 460
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts24 Nov 1993
Commissioner of Income Tax Vs H.H. Rajendrasinghji, Maharaja of Rajpipla. (By Legal Representative H.H. Raghubirsinghji, Maharaja of Rajpipla)
Bombay High Court · (1995) 213 ITR 225
Hindu Succession Act, 1956 — Section 6, 8Income Tax Act, 1961 — Section 4
High Courts24 Nov 1993Allowed
Tata Engineering and Locomotive Company Ltd. and Another Vs Union of India (UOI), CC and Another
Bombay High Court · (1994) 54 ECR 57
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts24 Nov 1993Dismissed
Shankar Ragnath Kulkarni Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 607 : (1995) 1 MhLj 732
Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 15(1), 2, 4, 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts24 Nov 1993
Pratapsingh Mohansingh Pardeshi (deceased) through legal representatives Vs Laxmikant Revachand Bhojwani and Another
Bombay High Court · (1994) 3 BomCR 188 : (1993) 95 BOMLR 847
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12(3), 23
High Courts23 Nov 1993
Nav Ketan International Films Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 119 CTR 468 : (1994) 209 ITR 976
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts23 Nov 1993
Pareshbhai Raojibhai Patel Vs Maharashtra State R.T.C. and Others
Bombay High Court · (1994) 1 ACC 409
High Courts23 Nov 1993Allowed
Anant Tulshiram Bajaj Vs Chagauram Ishwardas Keshwani
Bombay High Court · (1994) 2 BomCR 122 : (1994) 96 BOMLR 703 : (1994) MhLj 711
High Courts23 Nov 1993Dismissed
The Commanding Officer, INHS and Another and Gopinathan Vs Y.C. Sharma, Commanding Officer, INHS and Another
Bombay High Court · (1994) 96 BOMLR 651 : (1995) 2 LLJ 891
Constitution of India, 1950 — Article 227Minimum Wages (Central) Rules, 1950 — Rule 24Minimum Wages Act, 1948 — Section 20
High Courts23 Nov 1993
Commissioner of Income Tax Vs Kiran and Co.
Bombay High Court · (1996) 217 ITR 326
Income Tax Act, 1961 — Section 132, 271(1), 273A
High Courts23 Nov 1993
Commissioner of Income Tax Vs Smt. Beena K. Jain
Bombay High Court · (1996) 217 ITR 363 : (1994) 75 TAXMAN 145
Income Tax Act, 1961 — Section 256(2), 54(F)