High Courts18 Oct 1993
Commissioner of Income Tax Vs Bennete Coleman and Co. Ltd.
Bombay High Court · (1994) 73 TAXMAN 64
Income Tax Act, 1961 — Section 256(1), 37(2B), 40A(5)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 7 of 43
High Courts15 Oct 1993
Kalyanpur Keshav Venkatrai Pai Vs The Corporation Bank
Bombay High Court · (1994) 2 BomCR 710
Constitution of India, 1950 — Article 226Corporation Bank Officers Employees (Discipline and Appeal) Regulations, 1982 — Regulation 6
High Courts15 Oct 1993
Meena Vasantrao Bhave (Mrs.) Vs Saswad Mall Education Society and Others
Bombay High Court · (1994) 68 FLR 458
Constitution of India, 1950 — Article 16
High Courts14 Oct 1993
Bharat Synthetics Ltd. Vs Bank of India and another.
Bombay High Court · (1995) 82 CompCas 437
Companies Act, 1956 — Section 235, 391, 392, 393, 394
High Courts14 Oct 1993Allowed
Yamunabai Lolge and Others Vs The State of Maharashtra and Another
Bombay High Court · (1994) 2 BomCR 73
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 425, 427, 462, 464
High Courts14 Oct 1993
Tajmulhussain Vs Satish Chavan
Bombay High Court · (1994) 3 BomCR 317 : (1993) 95 BOMLR 689
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 10, Order 26 Rule 9, 115(1)
High Courts13 Oct 1993
Vincent Joseph Konath and etc. Vs Jacintha Angela Vincent Konath and etc.
Bombay High Court · AIR 1994 Bom 120 : (1994) 1 MhLj 477
Bombay High Court Rules — Rule 131Divorce Act, 1869 — Section 2Family Courts Act, 1984 — Section 7, 8
High Courts13 Oct 1993
Sanjay Forging and Steel Industries Vs Bombay Forgings Pvt. Ltd.
Bombay High Court · (1995) 82 CompCas 586
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 22, 22(1)
High Courts13 Oct 1993Allowed
Scindia Steam Navigation Company Limited Vs Sam Rustomji Lakdawala and Others
Bombay High Court · (1994) 96 BOMLR 976
Constitution of India, 1950 — Article 12, 13, 14, 16, 19MERCHANT SHIPPING ACT, 1958 — Section 14, 15Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993 — Section 10, 2
High Courts12 Oct 1993
Shriram Bhoyar Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1994) 68 FLR 651
Trade Unions Act, 1926 — Section 28
High Courts12 Oct 1993
Inter Globe Air Transport Vs Mrs. Leela Deshpande and Another
Bombay High Court · (1994) 2 BomCR 596
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts12 Oct 1993Allowed
Nandanvan Co-operative Industrial Estate Ltd. Vs The Municipal Council and Another
Bombay High Court · (1994) 1 BomCR 679 : (1994) MhLj 739
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Municipalities Act, 1965 — Section 169, 170, 171, 172
High Courts11 Oct 1993
Gopal C. Sharma Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 377 : (1994) 209 ITR 946
Income Tax Act, 1961 — Section 10(1), 2(1), 2(14), 2(1A), 2(47)
High Courts08 Oct 1993
RAJAS R. DOSHI Vs Income Tax OFFICER.
Bombay High Court · (1994) 48 TTJ 187
Income Tax Act, 1961 — Section 263
High Courts07 Oct 1993
Aditya Textile Industries P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 779 : (1994) 72 TAXMAN 321
Income Tax Act, 1961 — Section 252(1)
High Courts07 Oct 1993
Gear Enterprises Vs Mafatlal Engineering Industries Ltd.
Bombay High Court · (1995) 83 CompCas 756 : (1994) 1 MhLj 348
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 22
High Courts07 Oct 1993Dismissed
Shree Mahesh Textiles Pvt. Ltd. Vs Mafatlal Engineering Industries Limited
Bombay High Court · (1994) 3 BomCR 281
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts07 Oct 1993
Shetticar Dadu Mahabaleshwar Vs The Maharashtra Housing and Development Authority and Others
Bombay High Court · (1994) 3 BomCR 159
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, 114Maharashtra Housing and Area Development Act, 1976 — Section 66, 70
High Courts07 Oct 1993
Walchandnagar Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 605 : (1994) 206 ITR 328
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts07 Oct 1993
Vasudeo Harchand Kolhe and Another Vs Bhaulal Nadarsingh Rajput and Another
Bombay High Court · AIR 1994 Bom 124 : (1993) 95 BOMLR 100
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31(3), 35Specific Relief Act, 1963 — Section 10, 30