High Courts28 Jan 1993
Commissioner of Income Tax Vs Dr. G.K. Pendkar
Bombay High Court · (1993) 202 ITR 698
Income Tax Act, 1961 — Section 139(4), 143(2), 148, 153, 153(1)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 41 of 43
High Courts27 Jan 1993
Commissioner of Income Tax Vs Kirloskar Cummins Ltd.
Bombay High Court · (1993) 114 CTR 47 : (1993) 202 ITR 36
Income Tax Act, 1961 — Section 37
High Courts27 Jan 1993
Commissioner of Income Tax Vs Rajaram Bandekar
Bombay High Court · (1993) 113 CTR 281 : (1993) 202 ITR 514
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts27 Jan 1993
Commissioner of Income Tax Vs G.T. Industries
Bombay High Court · (1993) 203 ITR 538
Income Tax Act, 1961 — Section 32, 33
High Courts25 Jan 1993
Ciba of India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 114 CTR 105 : (1993) 202 ITR 1
Income Tax Act, 1961 — Section 254, 254(1), 28, 29, 30
High Courts25 Jan 1993
Commissioner of Income Tax Vs Mahindra Sintered Products Ltd.
Bombay High Court · (1993) 201 ITR 605
Income Tax Act, 1961 — Section 40A(7)
High Courts25 Jan 1993Allowed
Surendra Singh Manna Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 470
Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11, 12, 3, 4, 9
High Courts25 Jan 1993
Sva Udyog Viniyog Limited Vs Union of India
Bombay High Court · (1993) ECR 376 : (1993) 65 ELT 20
Customs Act, 1962 — Section 111, 111(d)
High Courts25 Jan 1993
Commissioner of Income Tax Vs Vickers Sperry of India Ltd.
Bombay High Court · (1995) 216 ITR 861
Income Tax Act, 1961 — Section 40A(5), 80JIncome Tax Rules, 1962 — Rule 19A
High Courts25 Jan 1993
Madhukar Chandar alias Ramchandra Patil Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 617 : (1993) CriLJ 3281
Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts22 Jan 1993
Manubhai Paragji Vashi Vs University of Bombay and another
Bombay High Court · AIR 1993 Bom 197 : (1993) 3 BomCR 364 : (1993) 95 BOMLR 855 : (1993) 2 MhLj 1197
Advocates Act, 1961 — Section 49Bar Councils Act, 1926 — Section 14Bombay University Act, 1974 — Section 18(1), 19, 22, 24, 76A
High Courts22 Jan 1993
BSN (UK) Ltd. and others Vs Janardan Mohandas Rajan Pillai and others
Bombay High Court · (1993) 3 BomCR 228 : (1996) 86 CompCas 371
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Companies Act, 1956 — Section 114, 153, 153B, 187C(1), 187C(2)
High Courts22 Jan 1993
Commissioner of Income Tax Vs British Insulated Calender''s Ltd.
Bombay High Court · (1993) 114 CTR 119 : (1993) 202 ITR 354
Income Tax Act, 1961 — Section 3(2), 48, 49, 50, 51
High Courts22 Jan 1993Allowed
Swiss Bank Corporation and Canara Bank Vs Jai Hind Oil Mills Co. and Another
Bombay High Court · (1993) 95 BOMLR 412 : (1994) 1 BomCR 371 : (1997) 90 CompCas 518
Indian Partnership Act, 1932 — Section 14, 69, 69(2)Indian Contract Act, 1872 — Section 63Evidence Act, 1872 — Section 3
High Courts22 Jan 1993
Commissioner of Income Tax Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1993) 112 CTR 328 : (1993) 201 ITR 1036
Income Tax Act, 1961 — Section 32(1), 34, 80RRA
High Courts21 Jan 1993
Matlub Khan Rehmat Khan Vs State of Maharashtra
Bombay High Court · (1993) 2 BomCR 226 : (1993) 95 BOMLR 624 : (1993) CriLJ 3624 : (1993) 2 MhLj 956
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8
High Courts21 Jan 1993
Mrs. Faridabano Shahabuddin Kadri and Another Vs Shahabuddin Muzzaroddin Kadri and Another
Bombay High Court · (1993) 2 BomCR 242
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3), 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts21 Jan 1993
Ganesh Lande Vs The State of Maharashtra and Another
Bombay High Court · (1994) 1 BomCR 549
Admission to M.B.B.S. Course Rules, 1992 — Rule 93
High Courts21 Jan 1993
Commissioner of Income Tax Vs Kanubhai R. Shah (HUF)
Bombay High Court · (1993) 115 CTR 12 : (1993) 201 ITR 1050
Income Tax Act, 1961 — Section 49, 49(1), 55, 55(1), 55(3)Land Acquisition Act, 1894 — Section 4
High Courts21 Jan 1993Dismissed
Chandrashekhar Trimbak Patwardhan Vs Sau. Vaijayanti Chandrashekhar Patwardhan and Another
Bombay High Court · (1993) 95 BOMLR 267
Hindu Marriage Act, 1955 — Section 13, 23