COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 4 of 43

High Courts23 Nov 1993

Enkay Texo Food Industries Ltd. Vs Consite Engineering Co. Pvt. Ltd.

Bombay High Court · (1995) 1 BomCR 76 : (1994) 96 BOMLR 673 : (1994) 1 MhLj 514 : (1994) MhLj 514

Arbitration Act, 1940 — Section 17, 18, 30Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts23 Nov 1993

New India Assurance Co. Ltd. Vs Maharbano Sultanabi Rajjakkhan Pathan and Others

Bombay High Court · (1994) 1 ACC 366

Motor Vehicles Act, 1939 — Section 95

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High Courts23 Nov 1993Allowed

Gopal Shrinivas Banahatti Vs State of Maharashtra and another

Bombay High Court · (1993) 11 BOM CK 0014

Constitution of India, 1950 — Article 12, 14

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High Courts23 Nov 1993Allowed

Pareshbhai Raojibhai Patel Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (1994) ACJ 1233

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High Courts23 Nov 1993Dismissed

Commissioner of Income Tax Vs Tukaram Ramchandra Shinde

Bombay High Court · (1994) 74 TAXMAN 3

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts23 Nov 1993Allowed

Commissioner of Income Tax Vs Nowrusjee Wadia and Sons (P.) Ltd.

Bombay High Court · (1994) 74 TAXMAN 147

Income Tax Act, 1961 — Section 256(2), 35B(1)(b)(iv)

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High Courts22 Nov 1993

Commissioner of Income Tax Vs Inter Publicity P. Ltd.

Bombay High Court · (1993) 11 BOM CK 0024

Income Tax Act, 1961 — Section 256(2), 263

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High Courts18 Nov 1993

BOMBAY TYRES INTERNATIONAL LTD. Vs DEPUTY COMMISSIONER OF Income Tax.

Bombay High Court · (1994) 51 ITD 339

Companies Act, 1956 — Section 205(2)(a)Income Tax Act, 1961 — Section 115J

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High Courts17 Nov 1993

DIAMOND TRUST INVESTMENT (P.) LTD. Vs ASSISTANT COMMISSIONER OF Income Tax.

Bombay High Court · (1994) 51 ITD 123

Income Tax Act, 1961 — Section 271(1)

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High Courts12 Nov 1993Dismissed

Oil and Natural Gas Commission Vs Off-Shore Enterprises Inc.

Bombay High Court · (1994) 4 BomCR 538 : (1994) 96 BOMLR 277

Arbitration Act, 1940 — Section 28, 30, 33, 35Evidence Act, 1872 — Section 114

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High Courts12 Nov 1993Allowed

Devendra Kashirao Deshmukh Vs Sub-Divisional Officer, Katol and others

Bombay High Court · (1993) 11 BOM CK 0041

Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 145, 2, 2(1), 2(1)Textiles Committee Act, 1963 — Section 2(g)

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High Courts12 Nov 1993

Oil and Natural Gas Commission Vs Offshore Enterprises Inc.

Bombay High Court · (1994) 4 BomCR 538 : (1994) 96 BOMLR 277

Arbitration Act, 1940 — Section 2, 28, 30, 31, 32Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts12 Nov 1993

Reserve Bank of India and another Vs Joint Provisional Liquidators Bank of Credit and Commerce International (Overseas) Ltd.

Bombay High Court · AIR 1994 Bom 177 : (1993) 95 BOMLR 230

Banking Regulation Act, 1949 — Section 22, 38, 5Companies (Court) Rules, 1959 — Rule 112, 113Companies Act, 1956 — Section 37, 391, 392, 433, 582

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High Courts11 Nov 1993

Commissioner of Income Tax Vs Myul Chemicals Pvt. Ltd.

Bombay High Court · (1994) 122 CTR 277 : (1994) 206 ITR 399

Income Tax Act, 1961 — Section 80J

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High Courts11 Nov 1993

Commissioner of Income Tax Vs Myul Chemicals (P.) Ltd.

Bombay High Court · (1994) 75 TAXMAN 178

Income Tax Act, 1961 — Section 256(1), 80J

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High Courts11 Nov 1993Dismissed

Ceat Tyres of India Ltd. Vs Union of India (UOI)

Bombay High Court · (1994) 69 ELT 206

High Court (Original Side) Rules — Rule 41, 47

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High Courts11 Nov 1993

Nanded City Development Committee Vs State of Maharashtra and Others

Bombay High Court · (1994) 2 BomCR 7

Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 319

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High Courts10 Nov 1993Dismissed

Sahebrao Narayanrao Patil and Another Vs State of Maharashtra and others

Bombay High Court · (1994) MhLj 899

Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 100(1), 123, 13, 14, 213Evidence Act, 1872 — Section 106

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High Courts09 Nov 1993Dismissed

Dinesh Eknath Patil Vs State of Maharashtra and others

Bombay High Court · (1994) MhLj 632

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49(1), 49(2)

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High Courts09 Nov 1993

Kumari Vimal Ramchandra Meshram and Another Vs S.D. Date and Others

Bombay High Court · (1994) 3 BomCR 368

Contempt of Courts Act, 1971 — Section 12Secondary School Code — Rule 87, 95

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