High Courts07 Dec 1993
Amar Dye-chem Ltd Vs M.R. Bhope and Others
Bombay High Court · (1994) 3 BomCR 436 : (1994) 68 FLR 1160
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,530 of 3,665
High Courts06 Dec 1993Allowed
Gopal Kadaji Mulay Vs Subhadrabai Sakharanji Dhengekar
Bombay High Court · (1994) 3 BomCR 388
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts06 Dec 1993
Commissioner of Income Tax Vs Shri and Smt. Vasudeo V. Dempo
Bombay High Court · (1995) 213 ITR 466 : (1994) 2 MhLj 1637
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 5
High Courts06 Dec 1993
Shivaji Wakde and Others Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 24
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts03 Dec 1993
Somaiya Orgeno-chemicals Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Somaiya Orgeno-chemicals Ltd.
Bombay High Court · (1994) 117 CTR 1 : (1995) 216 ITR 291
Income Tax Act, 1961 — Section 28, 40A(5), 43(2)
High Courts03 Dec 1993
Shamrao Maruti Patil and Another Vs Smt. Shantabai Dattatraya Salokhe
Bombay High Court · (1994) 4 BomCR 432 : (1994) 96 BOMLR 260
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(G), 43A, 76, 76(1)Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227, 27
High Courts02 Dec 1993
India Tyre and Rubber Co. (India) Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 210 ITR 409
Finance Act, 1974 — Section 2(8)
High Courts02 Dec 1993
William Rosario Vs Malcom Francis Anthony Pereira and another
Bombay High Court · (1994) CriLJ 1537
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 202, 203, 463Evidence Act, 1872 — Section 41Penal Code, 1860 (IPC) — Section 109, 464, 467, 468, 471
High Courts01 Dec 1993
Mohd. Hussain Babamiyan Ramzan Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 1020
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 8
High Courts01 Dec 1993
Commissioner of Income Tax Vs Indulal C. Kamdar
Bombay High Court · (1994) 116 CTR 523 : (1995) 214 ITR 143
Income Tax Act, 1961 — Section 45, 53, 54
High Courts01 Dec 1993
Ajay Woollen Mills Vs Union of India (UOI)
Bombay High Court · (1994) 69 ELT 647
Constitution of India, 1950 — Article 226
High Courts30 Nov 1993Dismissed
H.U. Vaidya and Others Vs The Government of Maharashtra Medical Education and Drugs Department and Others
Bombay High Court · (1994) 3 BomCR 429
Constitution of India, 1950 — Article 14
High Courts30 Nov 1993
Municipal Corporation of Greater Bombay Vs S.E. Phadtare and Others
Bombay High Court · (1994) 68 FLR 674 : (1995) 1 LLJ 70
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 1993
Commissioner of Income Tax Vs Asbestos Cement Ltd.
Bombay High Court · (1993) 11 BOM CK 0060
Income Tax Act, 1961 — Section 256(2), 263, 28, 48
High Courts26 Nov 1993Allowed
Ashok Gaurishankar Salgar and Others Vs Gaurammabai Sanmukhgoda Patil and Another
Bombay High Court · (1994) MhLj 286
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts26 Nov 1993Allowed
Babulal Shivlal Upadhye and Another Vs Dr. Yadav Atmaram Joshi and Others
Bombay High Court · (1994) 2 BomCR 583
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 133(2), 138
High Courts26 Nov 1993
Rajendra Salunke Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 181
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309(2), 437(1), 439(1)
High Courts26 Nov 1993Allowed
Ashok Gaurishankar Salgar and others Vs Gaurammabai Sanmukhghoda Patil and another
Bombay High Court · (1994) MhLj 286
Constitution of India, 1950 — Article 227
High Courts26 Nov 1993
Bank of India Vs Aiyars Advertising and Marketing Pvt. Ltd. and Others
Bombay High Court · (1994) 3 BomCR 601
Contract Act, 1872 — Section 128, 130, 139, 141, 142Evidence Act, 1872 — Section 34, 4
High Courts25 Nov 1993
Commissioner of Income Tax Vs Empire Industries Ltd.
Bombay High Court · (1994) 210 ITR 267
Income Tax Act, 1961 — Section 147, 147(B), 254, 256, 40A(7)