High Courts01 Mar 1993
Commissioner of Income Tax Vs Geoffrey Manners and Co. Ltd. Geoffrey Manners and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 113 CTR 149 : (1993) 204 ITR 483
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 34 of 43
High Courts01 Mar 1993Allowed
Arun Gopal Rao Pohare Vs E.S.I.C. and Another
Bombay High Court · (1994) 2 LLJ 75
High Courts01 Mar 1993Dismissed
Mahadeorao Gulabrao Bhuibar and Others Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 96 : (1993) 95 BOMLR 513
Bombay Public Trusts Act, 1950 — Section 18, 56J, 56NBombay Public Trusts Rules, 1951 — Rule 31CConstitution of India, 1950 — Article 12, 226
High Courts01 Mar 1993
Municipal Corpn. of Gr. Bombay Vs Devidayal Electronics and Wires Ltd.
Bombay High Court · (1993) 66 ELT 198
Constitution of India, 1950 — Article 226
High Courts26 Feb 1993
Tekson P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 121 CTR 501 : (1993) 203 ITR 431 : (1994) 72 TAXMAN 60
Income Tax Act, 1961 — Section 2, 45, 47, 48, 49
High Courts26 Feb 1993Dismissed
The State of Maharashtra Vs Baroda Rayon Corporation Ltd.
Bombay High Court · (1993) 95 BOMLR 259
Foreign Exchange Regulation Act, 1973 — Section 14, 54, 9
High Courts26 Feb 1993Allowed
Nand Kishore Vishwanath Neware Vs State of Maharashtra
Bombay High Court · (1993) 2 DMC 195
Penal Code, 1860 (IPC) — Section 306, 307, 498A
High Courts26 Feb 1993
Vilas Dhanraj Gosewade and others Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1994) 2 BomCR 245 : (1993) 95 BOMLR 823 : (1993) 2 LLJ 1154
Trade Unions Act, 1926 — Section 21
High Courts26 Feb 1993
Commissioner of Income Tax Vs Mahindra Sintered Products Ltd.
Bombay High Court · (1993) 203 ITR 46
Income Tax Act, 1961 — Section 108, 2(18)
High Courts26 Feb 1993
Star Chemicals Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 203 ITR 11
Income Tax Act, 1961 — Section 2, 2(22), 2(31), 2(32), 33
High Courts26 Feb 1993Dismissed
Pandurang Narayan Deshmukh and Another Vs Anjirabai Parvati Gujar since deceased by her heirs
Bombay High Court · (1994) 1 BomCR 683 : (1993) 95 BOMLR 195
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts26 Feb 1993
Jagannath Sadashiv Waghmare Vs Sadashiv Tatyaba Waghmare and Others
Bombay High Court · (1993) 95 BOMLR 762
High Courts26 Feb 1993Dismissed
Chotemiyan Rajesaheb Vs Rambhau Venkatrao Nandedkar
Bombay High Court · (1993) MhLj 1110
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 5Limitation Act, 1963 — Section 9
High Courts26 Feb 1993
Pest Control (India) Pvt. Ltd. Vs Pest Control (India) Pvt. Ltd. Employees All India Union and others
Bombay High Court · (1994) 1 BomCR 59 : (1994) 68 FLR 547 : (1996) 3 LLJ 714 : (1993) 2 MhLj 1617 : (1993) MhLj 1617
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44Penal Code, 1860 (IPC) — Section 499
High Courts25 Feb 1993Allowed
Hindusthan Levers Mazdoor Sabha and Others Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 371
Maharashtra Workmens Minimum House Rent Allowance Act, 1983 — Section 1(14), 1(3), 1(4), 13, 3
High Courts25 Feb 1993
Govindrao Sopanrao Kadam Vs Gopinath Saware and another
Bombay High Court · AIR 1994 Bom 183 : (1994) 1 MhLj 761
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 95Constitution of India, 1950 — Article 134, 136, 180Limitation Act, 1963 — Section 15
High Courts25 Feb 1993
Mrs. Tarabai Bhimrao Kale Vs The Returning Officer to the Elections of the Managing Committee of the Shivana Vishal Vividh Karyakari Seva Sahakari Sanstha Maryadit and others
Bombay High Court · AIR 1994 Bom 192 : (1994) 1 BomCR 598 : (1993) 1 MhLj 875
Maharashtra Co-operative Societies Act, 1960 — Section 152 A, 73BBB(3), 73C
High Courts25 Feb 1993
Uttamkumar S. Bagde (Dr.) Vs University of Pune and Others
Bombay High Court · (1993) 02 BOM CK 0039
Pune University Act, 1974 — Section 57
High Courts25 Feb 1993
Ku. Jayshree Vs Dean, Government Ayurvedic College and Others
Bombay High Court · (1996) 1 BomCR 137
Constitution of India, 1950 — Article 14, 15, 226
High Courts24 Feb 1993
State of Maharashtra Vs Vithal
Bombay High Court · (1993) 3 BomCR 142 : (1993) CriLJ 2285
Penal Code, 1860 (IPC) — Section 302, 323, 326