COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 43 of 43

High Courts07 Jan 1993Dismissed

Ratilal R. Kamat and another Vs M/s Menlyn Transport Company

Bombay High Court · (1993) MhLj 780

Partnership Act, 1932 — Section 69(2)

High Courts07 Jan 1993Dismissed

Bombay High Court · (1993) MhLj 780

Partnership Act, 1932 — Section 69

High Courts06 Jan 1993

Bombay High Court · (1993) 1 DMC 185

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts06 Jan 1993

Bombay High Court · (1993) 3 BomCR 719

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Jan 1993Allowed

Bombay High Court · (1993) ECR 570 : (2005) 182 ELT 154

Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 226

High Courts05 Jan 1993

Bombay High Court · AIR 1993 Bom 284 : (1994) 3 BomCR 279

High Courts03 Jan 1993Dismissed

Bombay High Court · (1993) 95 BOMLR 781

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 227