High Courts19 Feb 1993
Detinners Pvt. Ltd. Vs Assistant Collector of Central Excise
Bombay High Court · (1993) 47 ECR 38 : (1993) 66 ELT 161
Central Excises and Salt Act, 1944 — Section 9
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 36 of 43
High Courts18 Feb 1993
Commissioner of Income Tax Vs Smt. Sairabanu
Bombay High Court · (1993) 203 ITR 145
Income Tax Act, 1961 — Section 5
High Courts18 Feb 1993Dismissed
Smt. Gangabai Agrawal Vs Travellers'' Lodge, Gondia and Others
Bombay High Court · (1994) 3 BomCR 86
High Courts18 Feb 1993Allowed
Datta Mahadev Wadile Vs State of Maharashtra
Bombay High Court · (1993) 2 DMC 96
Penal Code, 1860 (IPC) — Section 498A
High Courts18 Feb 1993
Maharashtra State Road Transport Corporation Vs S.V. Naik and others
Bombay High Court · (1993) 2 BomCR 575 : (1993) 2 LLJ 373 : (1993) 1 MhLj 721
Maharashtra State Road Transport Corporation (Recruitment, Promotion, Seniority and Recategorisation) Procedure — Rule 44
High Courts18 Feb 1993Dismissed
National Textile Corp (Mah-North) Ltd. Vs Rashtriya Mill Mazdoor Sangh and Others
Bombay High Court · (1993) 2 BomCR 589 : (1994) 1 LLJ 345 : (1993) MhLj 819
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 5(2)
High Courts18 Feb 1993
Jet Air Private Ltd. and Another Vs Employees'' State Insurance Corporation and Another
Bombay High Court · (1993) 3 BomCR 42 : (1993) 95 BOMLR 838 : (1999) 3 LLJ 180 : (1993) 2 MhLj 1720
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 45A
High Courts18 Feb 1993
Bhaskar Aayyar Kaunder Vs The State of Maharashtra
Bombay High Court · AIR 1993 Bom 110 : (1993) CriLJ 2761 : (1993) 2 MhLj 1261
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 31, 52, 8
High Courts18 Feb 1993
Kartarsingh Pardeshi and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 1 BomCR 642 : (1993) 95 BOMLR 118 : (1993) MhLj 1206
Banking Regulation Act, 1949 — Section 56
High Courts18 Feb 1993Allowed
Municipal Corporation of Greater Bombay Vs Gundecha Bros. and Another
Bombay High Court · (1993) 95 BOMLR 356
Bombay Municipal Corporation Act, 1888 — Section 471Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts17 Feb 1993
Commissioner of Income Tax Vs B.C. Joshi and B.C. Joshi
Bombay High Court · (1993) 202 ITR 1017
Income Tax Act, 1961 — Section 2(14)
High Courts17 Feb 1993
Commissioner of Income Tax Vs R.D. Gandhi
Bombay High Court · (1993) 111 CTR 404 : (1996) 217 ITR 171 : (1993) 70 TAXMAN 109
Income Tax Act, 1961 — Section 263, 4
High Courts17 Feb 1993Allowed
Amar Singh Laxmandas Chhabaria and Another Vs Smt. Subhadrabai Annasaheb Ghorpade (Deceased) through LR''s
Bombay High Court · (1993) 95 BOMLR 226
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5
High Courts17 Feb 1993
Commissioner of Income Tax Vs P.C. Joshi and Another
Bombay High Court · (1993) 202 ITR 1017
Income Tax Act, 1961 — Section 2(14), 254
High Courts17 Feb 1993
COMMISSIONER OF INCOME TAX Vs P. C. JOSHI and Another
Bombay High Court · (1993) 111 CTR 226
Income Tax Act, 1961 — Section 256(1)
High Courts16 Feb 1993
Smt. Laxmi Kishore Tonsekar Vs State of Maharashtra
Bombay High Court · (1993) 2 ALT(Cri) 14 : (1993) 3 BomCR 65 : (1993) CriLJ 2772 : (1993) 1 MhLj 609
Criminal Procedure Code, 1973 (CrPC) — Section 202, 93Penal Code, 1860 (IPC) — Section 114, 34, 403, 406, 408
High Courts16 Feb 1993
International General Electric Co. (India) Limited Vs Commissioner of Income Tax
Bombay High Court · (1993) 111 CTR 280 : (1993) 202 ITR 960 : (1993) 70 TAXMAN 282
Income Tax Act, 1961 — Section 143(3), 246, 250, 253
High Courts16 Feb 1993Allowed
Sitaram Sudama More and others Vs Board of Trustees of Bombay
Bombay High Court · (1993) MhLj 770
Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts16 Feb 1993Dismissed
Biju Varghese and others Vs State of Maharashtra
Bombay High Court · (1994) MhLj 671
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 437Penal Code, 1860 (IPC) — Section 302
High Courts15 Feb 1993
Dr. Beck and Co. (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 113 CTR 141 : (1993) 202 ITR 922
Income Tax Act, 1961 — Section 35, 35B, 40A(5)