COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,529 of 3,665

High Courts16 Dec 1993

Automotive and Allied Industries Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (1990) 95 BOMLR 740 : (1994) 68 FLR 642 : (1999) 3 LLJ 165

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A

High Courts16 Dec 1993

Mandovi Pellets Ltd. Vs Regional Provident Fund Commissioner for Goa and Another

Bombay High Court · (1994) 68 FLR 1134 : (1995) 1 LLJ 254 : (1994) 1 MhLj 273

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7A

High Courts15 Dec 1993

Commissioner of Income Tax Vs Sadhana Nayar

Bombay High Court · (1994) 117 CTR 15 : (1994) 210 ITR 648

Income Tax Act, 1961 — Section 144B, 183, 4, 70, 71

High Courts15 Dec 1993Allowed

Oil and Natural Gas Commission Vs Dai-Ichi Karkaria Pvt. Ltd. and another

Bombay High Court · (1993) 12 BOM CK 0028

High Courts15 Dec 1993Dismissed

The State of Maharashtra Vs Sk Ayyub Sk. Abdul

Bombay High Court · (1994) 2 BomCR 126

Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 141, 149, 300, 302, 34

High Courts15 Dec 1993

Mukul Harkisondass Dalal Vs Jayesh Ramniklal, Doshi and others

Bombay High Court · (1997) 88 CompCas 808 : (1994) 1 MhLj 259 : (1994) MhLj 259

Companies Act, 1956 — Section 267, 283Presidency Towns Insolvency Act, 1909 — Section 38

High Courts14 Dec 1993

Mario Raposo Vs H.M. Bhandarkar and Others

Bombay High Court · (1994) 2 LLJ 680

Trade Unions Act, 1926 — Section 15, 16

High Courts14 Dec 1993Dismissed

Mahavirprasad Sharma Vs Surendra Ambalal Khatri and Another

Bombay High Court · (1995) 1 BomCR 13 : (1993) 95 BOMLR 504

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 39

High Courts13 Dec 1993

Smt. Abhilash Vinodkumar Jain Vs Cox and Kings (India) Ltd. and others

Bombay High Court · (1995) 84 CompCas 1 : (1994) CriLJ 1635 : (1994) 3 RCR(Criminal) 84 : (1994) 2 RCR(Criminal) 320

Companies Act, 1956 — Section 630

High Courts10 Dec 1993

Ramrao Kadu Vs The State of Maharashtra and Another

Bombay High Court · (1994) 2 BomCR 474

Land Acquisition Act, 1894 — Section 12(2), 18

High Courts10 Dec 1993

Dwarkaprasad Mandai Chapariya and Another Vs The State of Maharashtra and Another

Bombay High Court · (1994) 2 BomCR 454

Land Acquisition Act, 1894 — Section 12(2), 18

High Courts10 Dec 1993

New Excelsior Theatre Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 210 ITR 570

Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 33, 33(4), 33(5), 34(3)

High Courts10 Dec 1993

Commissioner of Income Tax Vs Apostolos Raptakos Trust

Bombay High Court · (1995) 83 TAXMAN 422

Estate Duty Act, 1953 — Section 11(1), 74(2)Income Tax Act, 1961 — Section 11, 11(1)(a), 256(1), 74(2), 80T

High Courts09 Dec 1993Allowed

Smt. Shobha Prakash Lala Vs Nandlal Hotchand Bhatija and Others

Bombay High Court · (1994) 4 BomCR 21 : (1994) 96 BOMLR 253

Bombay High Court (Original Side) Rules, 1980 — Rule 399, 400, 401, 402, 403Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Succession Act, 1925 — Section 263, 268, 295

High Courts09 Dec 1993

Raju Thakur Vs The State of Maharashtra

Bombay High Court · (1994) 3 BomCR 374 : (1994) MhLj 1557

Bombay Police Act, 1951 — Section 10, 56

High Courts09 Dec 1993

Kirloskar Pneumatic Co. Ltd. Vs Commissioner of Surtax

Bombay High Court · (1994) 210 ITR 485

Income Tax Act, 1961 — Section 121

High Courts08 Dec 1993

Ambalal Sarabhai Enterprises Ltd. Vs Union of India

Bombay High Court · (1994) 69 ELT 649

Constitution of India, 1950 — Article 226

High Courts08 Dec 1993

Bombay Goods Transport Association Vs Union of India

Bombay High Court · (1995) 77 ELT 521

Central Excise Rules, 1944 — Rule 224B, 57G

High Courts07 Dec 1993

Balsara Hygiene Products Ltd. and another Vs Commissioner of Income Tax

Bombay High Court · (1994) 210 ITR 438

Income Tax Act, 1961 — Section 144, 145, 145(2)

High Courts07 Dec 1993

Bastiram Narayandas Maheshri Vs Commissioner of Income Tax

Bombay High Court · (1994) 117 CTR 198

Income Tax Act, 1961 — Section 144, 145