High Courts21 Jan 1993
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1995) 123 CTR 211 : (1993) 201 ITR 1058
Income Tax Act, 1922 — Section 18A(6), 49D
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 42 of 43
High Courts21 Jan 1993
Commissioner of Income Tax Vs Kirloskar Pneumatic Co. Ltd.
Bombay High Court · (1994) 119 CTR 213 : (1993) 202 ITR 309
Income Tax Act, 1961 — Section 37
High Courts20 Jan 1993
Commissioner of Income Tax Vs Bombay Oilseeds and Oil Exchange Ltd.
Bombay High Court · (1993) 113 CTR 404 : (1993) 202 ITR 198
Income Tax Act, 1961 — Section 28, 5
High Courts20 Jan 1993Dismissed
The Pune Art Industries Vs Narayan Kashinath Date
Bombay High Court · (1994) 3 BomCR 68 : (1993) 95 BOMLR 200
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)
High Courts19 Jan 1993
Commissioner of Income Tax Vs Bennett Coleman and Co. Ltd.
Bombay High Court · (1993) 113 CTR 391 : (1993) 201 ITR 1021
Income Tax Act, 1961 — Section 41, 41(1)
High Courts19 Jan 1993
G.G. Dandekar Machine Works Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 114 CTR 190 : (1993) 202 ITR 161
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts18 Jan 1993
Commissioner of Income Tax Vs Pfizer Corporation
Bombay High Court · (1993) 114 CTR 308 : (1993) 202 ITR 115 : (1993) 68 TAXMAN 541
Income Tax Act, 1961 — Section 57, 8(1)
High Courts18 Jan 1993
Rashtriya Chemical and Fertilizers Employees'' Union Vs State of Maharashtra and another
Bombay High Court · (1993) MhLj 1023
Constitution of India, 1950 — Article 226
High Courts14 Jan 1993
Atul Drug House Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 216 ITR 584
Income Tax Act, 1961 — Section 104, 2(45), 3, 5, 80A
High Courts14 Jan 1993
Commissioner of Income Tax Vs Ahmedabad Electricity Co. Ltd.
Bombay High Court · (1993) 203 ITR 521
Income Tax Act, 1961 — Section 41(2), 80, 80B, 80E, 80E(1)
High Courts13 Jan 1993
Sidram Narayan Batane Vs The State of Maharashtra
Bombay High Court · (1993) 1 DMC 204
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts12 Jan 1993Dismissed
Bhavani Builders Vs State Bank of India
Bombay High Court · (1993) 95 BOMLR 862
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts12 Jan 1993
Bhujangrao Anandrao Deshmukh and Another Vs The State of Maharashtra
Bombay High Court · (1993) 1 DMC 193
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 Jan 1993
Mr. Anil Kumar Vasant Lokhande Vs Mr. Purushottam Vinayak Sansare and Others
Bombay High Court · (1994) 96 BOMLR 373 : (1993) MhLj 1510
Divorce Act, 1869 — Section 10, 12, 13, 14, 15
High Courts10 Jan 1993
Board of Trustees of The Port of Bombay Vs Sun Export Corpn.
Bombay High Court · (1993) 65 ELT 4
Customs Act, 1962 — Section 111
High Courts08 Jan 1993
Smt. Lata Pimple Vs The Union of India and others
Bombay High Court · AIR 1993 Bom 255 : (1993) 95 BOMLR 311
Constitution of India, 1950 — Article 14, 19(1), 21, 22(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 10(3), 13, 14, 15, 16
High Courts08 Jan 1993
Shri Domingos Caetan Rodrigues (Since deceased) through his legal representatives Vs Shri Joan Philipe Rodrigues and Another
Bombay High Court · (1994) 4 BomCR 306
Specific Relief Act, 1963 — Section 6
High Courts08 Jan 1993Dismissed
Sadanand Gajanan Mulye Vs Shri Manka Dipa Pawar
Bombay High Court · (1993) 95 BOMLR 1
Constitution of India, 1950 — Article 227
High Courts07 Jan 1993Allowed
The State of Maharashtra Vs Chandrakant Annappa Shyanbhag and Another
Bombay High Court · (1993) 2 BomCR 211
Constitution of India, 1950 — Article 21(5)Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts07 Jan 1993
Govind Ramchandra Deo Vs Smt. Ramabai Vasudeo Pandit and Others
Bombay High Court · (1994) 2 BomCR 300 : (1993) 95 BOMLR 290
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)