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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,534 of 3,665
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)
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)
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