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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,535 of 3,665
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
High Courts06 Oct 1993
Shashikant Waman Kochikar Vs The Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1994) 3 BomCR 148
Bombay Municipal Corporation Act, 1888 — Section 83Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts06 Oct 1993
Irkar D. Shahu and Another Vs The Bombay Port Trust and Others
Bombay High Court · (1994) 3 BomCR 566
High Courts05 Oct 1993
Manikchand Fulchand Katariya Vs Lalchand Harakchand Katariya
Bombay High Court · AIR 1994 Bom 196 : (1994) 1 MhLj 732
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(1), Order 8 Rule 6AConstitution of India, 1950 — Article 226 , 227Partnership Act, 1932 — Section 69
High Courts05 Oct 1993
Naseera Begum and Others Vs Syed Habibur Rehman and Another
Bombay High Court · (1995) 2 LLJ 462
Civil Procedure Code Amendment Act, 1973 — Section 125, 421
High Courts05 Oct 1993Dismissed
The Agriculture Produce Market Committee Vs Ranvijaysingh Dikkat
Bombay High Court · (1994) 2 BomCR 20 : (1994) 96 BOMLR 757
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 11
High Courts04 Oct 1993
N.T.C. (S.M.) Ltd. Vs M.E. Mohadikar and Others
Bombay High Court · (1994) 68 FLR 524
Contempt of Courts Act, 1971 — Section 20
High Courts04 Oct 1993Dismissed
The State of Maharashtra Vs Solanki Jewellers and Others
Bombay High Court · (1994) 3 BomCR 171 : (1995) 1 MhLj 464
Gold (Control) Act, 1968 — Section 85, 87, 97(1)
High Courts04 Oct 1993
Commissioner of Income Tax Vs Sandoz (India) Ltd
Bombay High Court · (1994) 120 CTR 38 : (1994) 206 ITR 599
Income Tax Act, 1961 — Section 37
High Courts04 Oct 1993Dismissed
Shrichand Girdharilal Batra alias Shrichand Girdharilal Punjabi and Others Vs Life Insurance Corporation of India
Bombay High Court · (1994) 2 BomCR 190
Evidence Act, 1872 — Section 32, 60, 61, 63