High Courts28 Sept 1993Allowed
Narsinggirji Mills Vs Abdul Rashid Ladlesab Shaikh and Others
Bombay High Court · (1994) 2 LLJ 152
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,537 of 3,665
High Courts27 Sept 1993
Commissioner of Income Tax Vs Radomir Dzelatovic
Bombay High Court · (1994) 206 ITR 320 : (1994) 73 TAXMAN 610
Income Tax Act, 1961 — Section 10(6)(I)(B)
High Courts27 Sept 1993Allowed
Procter and Gamble India Limited and Another Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1994) 3 BomCR 403
Bombay Municipal Corporation Act, 1888 — Section 217Constitution of India, 1950 — Article 227
High Courts27 Sept 1993Allowed
Gangabai Kada by jer jeors and legal representative Vs Jagannath Parashram Kadam and Others
Bombay High Court · (1994) 3 BomCR 321
Hindu Succession Act, 1956 — Section 14(1)
High Courts27 Sept 1993Allowed
Shekhar Shantaram Dighe Vs Roshan Lal Uday Bhan and Others
Bombay High Court · (1994) 1 ACC 355 : (1994) ACJ 1115
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Sept 1993
Rajnikant Bros. Vs Commissioner of Income Tax
Bombay High Court · (1996) 217 ITR 272
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts24 Sept 1993
Commissioner of Income Tax Vs Chemaux Ltd.
Bombay High Court · (1994) 74 TAXMAN 201
Income Tax Act, 1961 — Section 256(1)
High Courts24 Sept 1993
Keshavji Meghaji Dediya Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 640
Essential Commodities Act, 1955 — Section 7(1)
High Courts24 Sept 1993
Commissioner of Income Tax Vs Hindustan Hosiery Industries
Bombay High Court · (1994) 73 TAXMAN 521
Income Tax Act, 1961 — Section 256(1)
High Courts23 Sept 1993Allowed
Polynova Industries Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1995) 3 BomCR 13
High Courts22 Sept 1993
Commissioner of Income Tax Vs Rajmata Shri Gulabkunvarba Sahiba of Navanagar
Bombay High Court · (1994) 120 CTR 245 : (1994) 206 ITR 534 : (1994) 74 TAXMAN 265
Income Tax Act, 1961 — Section 280O, 80B(5), 80C
High Courts22 Sept 1993Allowed
S.B. Jogdand Vs Shrinivas Totla and Another
Bombay High Court · (1994) 2 BomCR 86
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 166, 192, 218
High Courts22 Sept 1993
Petrosil Oil Company Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 236 ITR 220
Income Tax Act, 1961 — Section 104, 108, 139, 18(5), 194
High Courts22 Sept 1993
Damodar Mangalji and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 206 ITR 524
Income Tax Act, 1961 — Section 28, 56
High Courts22 Sept 1993
C.P. Nangia, Assistant Collector of Customs, Bombay Vs Omprakash Aggarwal and another
Bombay High Court · (1994) CriLJ 2160
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 169, 170, 173, 2Customs Act, 1962 — Section 108, 135
High Courts22 Sept 1993
20th Century Finance Corporation Ltd. Vs Maegaware Computers Ltd.
Bombay High Court · (1997) 89 CompCas 487
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts22 Sept 1993Allowed
Mohamed Javed Abdul Aziz Shaikh Vs D.K. Jain, Principal Secretary (Preventive Detention) to the Government of Maharashtra, Home Department and Another
Bombay High Court · (1994) 2 BomCR 98 : (1994) 96 BOMLR 798
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts22 Sept 1993Dismissed
Baburao Sahebrao Deshmukh and Another Vs Onkarmal Bachharaj and Another
Bombay High Court · (1996) 2 BomCR 436
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts21 Sept 1993
Municipal Corporation of Greater Bombay Vs Patel Engineering Company Limited
Bombay High Court · AIR 1994 Bom 80 : (1994) 3 BomCR 139 : (1993) 95 BOMLR 302
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Section 104(1), 4Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 17, 6
High Courts21 Sept 1993
Vasant Namdeo Baste and Others Vs Madhukar Trimbak Suryawanshi
Bombay High Court · (1994) 1 ACC 400