High Courts01 Oct 1993
Commissioner of Income Tax Vs Jivanlal Lalloobhai and Co.
Bombay High Court · (1994) 122 CTR 259 : (1994) 206 ITR 548
Income Tax Act, 1961 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,536 of 3,665
High Courts01 Oct 1993
Commissioner of Income Tax Vs Piem Hotel Pvt. Ltd.
Bombay High Court · (1994) 209 ITR 616
High Courts01 Oct 1993
M.S. Patel and Company Vs Workmen and Others
Bombay High Court · (1994) 68 FLR 413 : (1994) 2 LLJ 1093
Industrial Disputes Act, 1947 — Section 12, 18(1), 18(3)
High Courts01 Oct 1993
Canara Bank Vs Mahadeo Appa Phadatare and others
Bombay High Court · AIR 1994 Bom 291 : (1995) 2 BomCR 359
Civil Procedure Code, 1908 (CPC) — Section 34(1)
High Courts01 Oct 1993
Commissioner of Income Tax Vs Sandoz (India) Ltd
Bombay High Court · (1994) 206 ITR 385
Income Tax Act, 1961 — Section 32, 35, 35(1)
High Courts01 Oct 1993
Commissioner of Income Tax Vs Amar Dye Chem Ltd.
Bombay High Court · (1994) 74 TAXMAN 254
Income Tax Act, 1961 — Section 256(1)
High Courts01 Oct 1993
Mafatlal Fine Spg. and Mfg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 117 CTR 246 : (1994) 206 ITR 578
Income Tax Act, 1961 — Section 33, 35B
High Courts30 Sept 1993
Bhojraj Kishanchand Vs Commissioner of Income Tax
Bombay High Court · (1993) 115 CTR 349 : (1994) 209 ITR 500 : (1994) 73 TAXMAN 602
Income Tax Act, 1961 — Section 147, 148, 256
High Courts30 Sept 1993
Commissioner of Income Tax Vs Dorr-oliver (India) Ltd.
Bombay High Court · (1994) 209 ITR 691
Companies (Profits) Surtax Act, 1964 — Rule 1(x)Income Tax Act, 1961 — Section 10(15), 2(26), 256
High Courts30 Sept 1993
Keshavji Karsondas Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 109 : (1994) 207 ITR 737
Income Tax Act, 1961 — Section 2, 2(14), 45, 48, 49
High Courts30 Sept 1993
Trustees of Shri Kot Hindu Stree Mandal Vs Commissioner of Income Tax
Bombay High Court · (1994) 116 CTR 22 : (1994) 209 ITR 396
Income Tax Act, 1961 — Section 11, 12, 12(1), 12A, 13
High Courts30 Sept 1993
Narayan Laxman Gilankar Vs Udaykumar Kashinath Kaushik and others
Bombay High Court · AIR 1994 Bom 152 : (1994) 2 BomCR 161 : (1994) 96 BOMLR 470 : (1993) 2 MhLj 1653
Guardians and Wards Act, 1890 — Section 11, 29, 5Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8
High Courts30 Sept 1993Dismissed
Rashtriya Mill Mazdoor Sangh and Others Vs K.B. Wagh, Presiding Officer, 11th Labour Court and Others
Bombay High Court · (1994) 3 BomCR 377 : (1994) 68 FLR 260 : (1995) 1 LLJ 629
Industrial Disputes Act, 1947 — Section 2
High Courts30 Sept 1993Dismissed
Zebunnissa and Another Vs Faiyajuddin through LRs. and Another
Bombay High Court · (1995) 1 DMC 322
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Sept 1993Allowed
Bhruhaspatinath Chauranginath Ramkejogi Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 36
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts29 Sept 1993
Bhagwat Baburao Gaikwad and another Vs Baburao Bhaiyya Gaikwad and another
Bombay High Court · (1994) 2 BomCR 695 : (1994) CriLJ 2393 : (1994) 2 DMC 195 : (1994) 1 MhLj 202 : (1994) 3 RCR(Criminal) 456
Constitution of India, 1950 — Article 15, 31, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 183Penal Code, 1860 (IPC) — Section 125, 2, 22, 4
High Courts29 Sept 1993
Harivilas Madhavprasad Ruia Vs Viraf Ardeshir Udwadia and Others
Bombay High Court · AIR 1994 Bom 38 : (1994) 1 BomCR 366 : (1993) 95 BOMLR 592 : (1993) 2 MhLj 1435
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 104, 104(1), 105, 106
High Courts29 Sept 1993
Bhikaji Darade Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 518
Criminal Procedure Code, 1973 (CrPC) — Section 452, 453, 454
High Courts28 Sept 1993
Western India Oil Distributing Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 119 CTR 296 : (1994) 206 ITR 359
Income Tax Act, 1961 — Section 263, 4, 5
High Courts28 Sept 1993
Ratnakar Tanbaji Itankar Vs Union of India
Bombay High Court · (1994) ACJ 762 : AIR 1994 Bom 132 : (1994) 4 BomCR 12
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 13, 15, 17(2), 3, 33