High Courts08 Nov 1993
Ceat Tyres of India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 11 BOM CK 0029
Income Tax Act, 1961 — Section 28, 40, 40A(5)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 5 of 43
High Courts08 Nov 1993
Central Bank of India Vs Radhakishan Jagdishprasad and others
Bombay High Court · (1994) 4 BomCR 623 : (1994) 96 BOMLR 405 : (1995) 82 CompCas 661
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43
High Courts07 Nov 1993Dismissed
Balkisan Jainarayan Jaju (Deceased) through L.R''s. Vs Maniklal Ratanlal Agarwal and Another
Bombay High Court · (1993) 95 BOMLR 181
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts07 Nov 1993
Commissioner of Income Tax Vs F.E. Patanwalla
Bombay High Court · (1995) MhLj 49
Income Tax Act, 1961 — Section 155, 256(1)
High Courts07 Nov 1993
Mather and Platt (I) Ltd., Bombay Vs Commissioner of Income Tax
Bombay High Court · (1995) MhLj 68
Income Tax Act, 1961 — Section 256(1), 35(1), 35(1)(4), 35(3)
High Courts07 Nov 1993
Mather and Platt (I) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 83 TAXMAN 447
Income Tax Act, 1961 — Section 256(1), 35(1), 35(1)(iv), 35(3)
High Courts05 Nov 1993
Popular Colour Lab Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) ECR 202 : (1993) 68 ELT 544
Customs Act, 1962 — Section 156, 157, 159
High Courts05 Nov 1993
Vinodkumar Bajranglal Choudhary Vs Assistant Commissioner of Income Tax and Another
Bombay High Court · (1994) 2 BomCR 47 : (1994) 96 BOMLR 522
Income Tax Act, 1961 — Section 139, 143, 276(C), 277Penal Code, 1860 (IPC) — Section 420
High Courts04 Nov 1993
Intelligence Officer, Narcotics Control Bureau, Bombay Vs Kamruddin Ahmed Shaikh and another
Bombay High Court · (1994) 2 BomCR 438 : (1994) CriLJ 1069
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 437, 439
High Courts04 Nov 1993
Madhav Budhe Vs Education Officer, Zilla Parishad, Nagpur and Others
Bombay High Court · (1994) MhLj 42
Maharashtra Municipalities Act, 1965 — Section 308, 318
High Courts04 Nov 1993
Madhav Vinayak Rajwade Vs Mahanagar Telephone Nigam Ltd. and Another
Bombay High Court · (1994) 2 BomCR 687 : (1994) MhLj 264
Telegraph Act, 1885 — Section 7
High Courts03 Nov 1993Dismissed
Vishnu Narayan Thanage and another Vs Pundalik Tukaram Patil and others
Bombay High Court · (1994) MhLj 83
Maharashtra Municipalities Act, 1961 — Section 3(3)
High Courts03 Nov 1993
Nizam Babamiya Bhatti Vs A.S. Samra and others
Bombay High Court · (1994) 3 BomCR 650 : (1994) CriLJ 2418 : (1994) 1 MhLj 6 : (1994) 3 RCR(Criminal) 395
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3National Security Act, 1980 — Section 10, 11, 12, 14, 3
High Courts03 Nov 1993
Meghjibhai P. Bhanushabi Vs State of Maharashtra and another
Bombay High Court · (1994) 2 BomCR 103 : (1994) CriLJ 2147
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts03 Nov 1993Allowed
Nathmal Kisanlalji Goenka and Another Vs Asstt. Charity Commissioner and Another
Bombay High Court · (1994) 96 BOMLR 970
Bombay Public Trusts Act, 1950 — Section 41, 41A
High Courts02 Nov 1993
Mahadeo Nathuji Patil Vs Surjabai Khushalchand Lakkad and Others
Bombay High Court · (1994) 96 BOMLR 846
Constitution of India, 1950 — Article 31AContract Act, 1872 — Section 46, 47, 48Limitation Act, 1963 — Section 27, 28, 3
High Courts29 Oct 1993Dismissed
Maharashtra Explosives Limited Vs Sadiq and Company
Bombay High Court · (1994) MhLj 225
Arbitration Act, 1940 — Section 39, 41, 8Civil Procedure Code, 1908 (CPC) — Section 114, 141
High Courts28 Oct 1993
Vinodray Amarchand Parekh Vs Satish Solvent Extractions Ltd.
Bombay High Court · (1995) 82 CompCas 362
Companies Act, 1956 — Section 433
High Courts28 Oct 1993Dismissed
Dattatraya Laxman Koranne and Others Vs The Maharashtra State Khadi and Village Industries Board and Others
Bombay High Court · (1994) 2 BomCR 616 : (1994) 96 BOMLR 437
Bombay Khadi and Village Industries Act, 1960 — Section 30Constitution of India, 1950 — Article 14
High Courts28 Oct 1993
R.K. Agarwal Vs Rana Harishchandra Ranjitsingh and others
Bombay High Court · AIR 1994 Bom 117 : (1993) 95 BOMLR 156 : (1994) 1 MhLj 186
Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Evidence Act, 1872 — Section 120