COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 39 of 43

High Courts08 Feb 1993

Punjabi Ghasitaram Halwai Karachiwala Vs Sahadeo Shivram Pawar and Others

Bombay High Court · (1994) 1 BomCR 302 : (1993) 95 BOMLR 925 : (1994) 68 FLR 528 : (1994) 1 LLJ 1022

Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2), 36(4)

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High Courts05 Feb 1993

Commissioner of Income Tax Vs Madhusudan Brothers Ltd.

Bombay High Court · (1993) 95 BOMLR 921 : (1993) 204 ITR 74

Income Tax Act, 1961 — Section 2, 2(18)

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High Courts05 Feb 1993Dismissed

Smt. Zaitoonbi Vs Shaikh Farid

Bombay High Court · (1993) 95 BOMLR 249

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Feb 1993

Krantikari Suraksha Rakshak Sanghatana Vs S.V. Naik and Others

Bombay High Court · (1993) 2 LLJ 1145

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High Courts05 Feb 1993

Commissioner of Income Tax Vs Ramkisan Tapade and Co.

Bombay High Court · (1993) 114 CTR 97 : (1993) 202 ITR 716 : (1993) 70 TAXMAN 133

Income Tax Act, 1961 — Section 119, 139, 139(1), 184, 184(7)

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High Courts05 Feb 1993

M.H. Daryani Vs Commissioner of Income Tax

Bombay High Court · (1993) 202 ITR 731

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts05 Feb 1993

Tata Electric Companies Officers Guild Vs Registrar of Trade Unions

Bombay High Court · (1993) 3 BomCR 304 : (1994) 68 FLR 656 : (1994) 1 LLJ 125 : (1993) MhLj 1081

Trade Unions Act, 1926 — Section 10

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High Courts05 Feb 1993Allowed

Smt. Laxmi Shinde and Others Vs Kamalesh Chandrasenrao Pansare and Others

Bombay High Court · (1993) 95 BOMLR 783

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227

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High Courts05 Feb 1993Dismissed

Pesi Shroff Vs State of Maharashtra and others

Bombay High Court · (1993) MhLj 1457

Constitution of India, 1950 — Article 12, 133(1), 134A, 226

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High Courts04 Feb 1993

Manikrao Abaji Thonge Vs The State of Maharashtra

Bombay High Court · (1994) 4 BomCR 164 : (1993) CriLJ 3796

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5

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High Courts04 Feb 1993

Nirmal Tejnath Dhar Vs Matru Sewa Sangh Mahal

Bombay High Court · (1993) 3 BomCR 469 : (1993) 2 LLJ 1094

Industrial Disputes Act, 1947 — Section 11A, 2, 25, 2A

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High Courts04 Feb 1993

Shibani Engineering Systems Vs Union of India (UOI) and Others

Bombay High Court · (1993) 47 ECR 39

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High Courts04 Feb 1993

Khandelwal Industries Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 203 ITR 925 : (1993) 69 TAXMAN 210

Income Tax Act, 1961 — Section 256

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High Courts04 Feb 1993

Balu alias Pradip Moreshwar Hajare Vs State of Maharashtra

Bombay High Court · (1993) 95 BOMLR 113 : (1993) CriLJ 3621 : (1993) 2 MhLj 1030 : (1993) MhLj 1030

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 304

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High Courts04 Feb 1993Allowed

Ebrahim Currim and Sons Vs Regional P.F. Commissioner and Another

Bombay High Court · (1993) 3 BomCR 246 : (1994) 1 LLJ 369 : (1994) MhLj 549

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A

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High Courts04 Feb 1993

Prabhakar Deshpande Vs Zilla Parishad Akola and Others

Bombay High Court · (1996) 5 BomCR 394

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High Courts04 Feb 1993

Vithal Dewarshi Naik Banaulikar and Another Vs The Collector of Goa and Others

Bombay High Court · (1993) 2 BomCR 466

Goa, Daman and Diu Village Panchayats Regulation, 1962 — Section 31, 49, 83(5)

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High Courts04 Feb 1993Dismissed

Pandurang Dnyandeo Hatkar and Another Vs State of Maharashtra

Bombay High Court · (1993) CriLJ 1381

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts04 Feb 1993

Commissioner of Income Tax Vs Plasmac Machine Mfg. Co. Ltd.

Bombay High Court · (1993) 201 ITR 650

Income Tax Act, 1961 — Section 37, 40

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High Courts03 Feb 1993

Commissioner of Income Tax Vs New Standard Engineering Company Limited

Bombay High Court · (1993) 111 CTR 258 : (1994) 208 ITR 710 : (1993) 69 TAXMAN 123

Income Tax Act, 1961 — Section 37(1)

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