High Courts27 Oct 1993
Rajendra Shantaram Chavan Vs Executive Engineer and Others
Bombay High Court · (1994) 68 FLR 419
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 6 of 43
High Courts27 Oct 1993
Hindustan Ciba-Geigy Ltd. Vs Prakash Chandar Juneja and Another
Bombay High Court · (1994) 2 BomCR 550
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts27 Oct 1993
Transocean Shipping Agency Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 207 ITR 469
Income Tax Act, 1961 — Section 4
High Courts27 Oct 1993
Commissioner of Income Tax Vs Bhaichand Amoluk Consultancy Pvt. Ltd.
Bombay High Court · (1994) 120 CTR 13 : (1994) 208 ITR 1 : (1994) 75 TAXMAN 147
Income Tax Act, 1961 — Section 80
High Courts26 Oct 1993
Sugdeo Ramchandra Tayade Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 54 : (1994) CriLJ 2150
Penal Code, 1860 (IPC) — Section 294, 448Probation of Offenders Act, 1958 — Section 4Protection of Civil Rights Act, 1955 — Section 7
High Courts26 Oct 1993
Padamjee Pulp and Paper Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 117 CTR 288 : (1994) 210 ITR 97
Income Tax Act, 1961 — Section 32, 33, 35, 36, 43
High Courts25 Oct 1993
Kashinath Gopal Khamble and Others Vs Bombay Dyeing and Mfg. Co. Ltd. and Others
Bombay High Court · (1994) 68 FLR 286
High Courts25 Oct 1993Dismissed
Narainji Vishram Chhatbar Vs Kiran Gajendra Mehta
Bombay High Court · (1994) 3 BomCR 286
Arbitration Act, 1940 — Section 21Partnership Act, 1932 — Section 69
High Courts22 Oct 1993
Shaikh Abdul Rafi Abdul Aziz and Another Vs Aspy Beharam Talathi and Another
Bombay High Court · (1994) ACJ 749 : (1994) 1 BomCR 712
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 5Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 122, 3
High Courts21 Oct 1993Dismissed
Conwood Cement Co. Pvt. Ltd. Vs M.G. Bagle and Others
Bombay High Court · (1994) 2 BomCR 554
Bombay Sales Tax Act, 1959 — Section 12A, 33
High Courts21 Oct 1993
Kelvinator of India Ltd. Vs Blue Star Ltd.
Bombay High Court · (1995) 82 CompCas 101
Companies Act, 1956 — Section 433
High Courts21 Oct 1993
Kishan Bhosale Vs The State of Maharashtra and Another
Bombay High Court · (1994) 3 BomCR 555
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)
High Courts20 Oct 1993
Commissioner of Income Tax Vs Associated Cement Co. Ltd.
Bombay High Court · (1994) 116 CTR 593 : (1994) 206 ITR 396 : (1994) 75 TAXMAN 31
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts20 Oct 1993
Madhusudan Gordhandas and Co. Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 888
Income Tax Act, 1961 — Section 132, 147, 148(1)
High Courts19 Oct 1993Allowed
The State of Maharashtra Vs S.N. Dahad and Others
Bombay High Court · (1994) 96 BOMLR 315
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 55, 74
High Courts19 Oct 1993
Sudhir M. Mody and Others Vs Bombay Cricket Association
Bombay High Court · (1994) 2 BomCR 601
High Courts19 Oct 1993
Associated Cement Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 635 : (1994) 210 ITR 69
Income Tax Act, 1961 — Section 33, 33(6), 35B, 35B(1)
High Courts19 Oct 1993
Rashtriya Chemicals Fertilizer Ltd. Vs Fertichem S.A.
Bombay High Court · (1994) 2 BomCR 423 : (1994) 96 BOMLR 803 : (1994) MhLj 1304
Arbitration Act, 1940 — Section 17, 18, 30
High Courts18 Oct 1993
Master Kochikar Ketan Manohar and Others Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 641
Constitution of India, 1950 — Article 14Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36(1), 36(2)Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 42, 42(1), 42(9), 89, 89(11)
High Courts18 Oct 1993
Air India Vs Commissioner of Income Tax
Bombay High Court · (1994) 73 TAXMAN 66
Income Tax Act, 1961 — Section 256(1)