High Courts11 Feb 1993Allowed
Dr. Sheela Laxmikant Kulwal Vs The State of Maharashtra and Others
Bombay High Court · (1994) 1 BomCR 527
Post Graduate Courses (Medical) Admission G.R., 1991 — Rule 10, 2
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 38 of 43
High Courts10 Feb 1993
National Organic Chemical Industrial Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 115 CTR 434 : (1993) 203 ITR 410
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts10 Feb 1993
Ici India Ltd. Vs Presiding Officer and others
Bombay High Court · (1993) 3 BomCR 387 : (1993) 2 LLJ 568
Industrial Disputes Act, 1947 — Section 2, 9
High Courts10 Feb 1993
Smt. Champabai Manilal Shah and Another Vs Anandrao Ramchandra Patil and Another
Bombay High Court · (1993) 3 BomCR 305
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Transfer of Property Act, 1882 — Section 130
High Courts10 Feb 1993Allowed
Papaya Chinaya Muthwas Vs State of Maharashtra and Another
Bombay High Court · (1993) 3 BomCR 300 : (1993) MhLj 1131
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4(1)
High Courts10 Feb 1993
Mumbai Mazdoor Sabha and Another Vs S.A. Patil and Others
Bombay High Court · (1993) 3 BomCR 265 : (1994) 68 FLR 171 : (1994) 2 LLJ 891
Industrial Disputes Act, 1947 — Section 19(2)
High Courts10 Feb 1993
National Organisation of Bank Workers'' Federation of Trade Unions Vs Union of India and others
Bombay High Court · (1992) 65 FLR 164 : (1993) 2 LLJ 537
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 2
High Courts10 Feb 1993
Turner Morrison and Co., Bombay Vs K.N. Tapuria and others
Bombay High Court · (1993) 3 BomCR 187 : (1993) CriLJ 3384
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 406, 408, 409
High Courts10 Feb 1993
M/s. Hotel Deepa Vs State of Maharashtra and another
Bombay High Court · AIR 1994 Bom 100 : (1993) 2 BomCR 599 : (1993) 95 BOMLR 699 : (1993) 2 MhLj 1750 : (1993) MhLj 1750
Bombay Police Act, 1951 — Section 2(9), 33(1)Melas and Tamashas, 1960 — Rule 116, 125, 16, 2, 21(1)
High Courts10 Feb 1993
Commissioner of Income Tax Vs Gordhandas Vallabhdas Kapadia and others
Bombay High Court · (1994) 119 CTR 118 : (1993) 204 ITR 272 : (1993) 68 TAXMAN 546
Income Tax Act, 1961 — Section 54
High Courts10 Feb 1993Allowed
Manohar Peeraji Vasudeo (Bagadi) Vs State of Maharashtra
Bombay High Court · (1993) MhLj 782
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55, 8(c)
High Courts09 Feb 1993
Commissioner of Income Tax Vs Ramkumar Venugopal and Co.
Bombay High Court · (1995) 215 ITR 732 : (1993) 70 TAXMAN 30
Income Tax Act, 1961 — Section 24, 28, 43(5)
High Courts09 Feb 1993
Commissioner of Income Tax Vs Unichem Laboratories Ltd. Sandvik Asia Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 3 BomCR 253 : (1994) 205 ITR 33
Income Tax Act, 1961 — Section 28
High Courts09 Feb 1993Dismissed
Rasheed A. Maskati and Others Vs Abbas Ali Hussaini M. and Others
Bombay High Court · (1999) 3 LLJ 331
Bombay Shops and Establishments Act, 1948 — Section 2(4)Minimum Wages Act, 1948 — Section 2(i), 3
High Courts09 Feb 1993
Commissioner of Income Tax Vs Tarachand Kalyanji
Bombay High Court · (1993) 111 CTR 249 : (1993) 204 ITR 43
Income Tax Act, 1961 — Section 24, 24(1)
High Courts09 Feb 1993
COMMISSIONER OF INCOME TAX Vs RAMKUMAR VENUGOPAL and CO.
Bombay High Court · (1993) 111 CTR 243
Income Tax Act, 1961 — Section 43(5)(a)
High Courts09 Feb 1993Dismissed
Pearl Mansion Co-operative Housing Society Limited Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1993) 02 BOM CK 0009
Maharashtra Co-operative Societies Act, 1960 — Section 10, 12, 2(16), 8, 9
High Courts09 Feb 1993
1. COMMISSIONER OF Income Tax Vs UNICHEM LABORATORIES LTD. (AND VICE VERSA) (Income Tax REFERENCES NOS. 233 AND 335 OF 1978) 2. SANDVIK ASIA LTD. v. COMMISSIONER OF Income Tax. (Income Tax REFERENCE NO. 230 OF 1978).
Bombay High Court · (1993) 113 CTR 64 : (1993) 205 ITR 33
Income Tax Act, 1961 — Section 256(1)
High Courts08 Feb 1993
Commissioner of Income Tax Vs Jaipur Metals and Electricals Ltd.
Bombay High Court · (1995) 215 ITR 413
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts08 Feb 1993
Ashok Asumal Bajaj Vs State of Maharashtra
Bombay High Court · (1994) 1 BomCR 665 : (1993) CriLJ 2818 : (1993) 2 MhLj 1151 : (1993) MhLj 1151
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 27