High Courts19 Aug 1993
Associated Cement Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 08 BOM CK 0034
Income Tax Act, 1961 — Section 33, 33(6), 35B, 35B(1)(b)(ii)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,543 of 3,665
High Courts19 Aug 1993
Shri Ramanand Laximidhar Kunde and Another Vs Special Land Acquisition Officer, Selaulim Irrigation Project
Bombay High Court · (1994) 2 BomCR 502 : (1994) 96 BOMLR 992
Land Acquisition Act, 1894 — Section 28A
High Courts19 Aug 1993
Bhupesh Ramchandra More Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 403 : (1993) 95 BOMLR 731 : (1993) MhLj 1425
Penal Code, 1860 (IPC) — Section 304Probation of Offenders Act, 1958 — Section 4, 6
High Courts17 Aug 1993
Gopinath Govindrao Latpate Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 BomCR 195
Admission to Engineering and Technical Courses Rule, 1993 — Rule 3.2, 3.2.1, 5.2.2, 5.2.4Constitution of India, 1950 — Article 14
High Courts17 Aug 1993Dismissed
Samsher @ Sham Kasim Khan Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 312
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts17 Aug 1993Allowed
Sabbirbhai Fakroddin Vs Abdul Latif Din Mohammad and Others
Bombay High Court · (1993) 95 BOMLR 556
Central Provinces and Berar Municipalities Act, 1922 — Section 18AMaharashtra Municipalities Act, 1965 — Section 21
High Courts16 Aug 1993
Parvatibai Baban Shinde Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 1253
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts16 Aug 1993
MULRAJ DWARKADAS GOCULDAS Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1994) 48 TTJ 531
High Courts16 Aug 1993Allowed
Maharashtriya Mandal and Another Vs University of Poona and Others
Bombay High Court · (1994) 1 BomCR 603
Constitution of India, 1950 — Article 16(4)
High Courts16 Aug 1993
Dr. Anil Vs State of Maharashtra and Others
Bombay High Court · AIR 1994 Bom 241 : (1994) MhLj 939
Constitution of India, 1950 — Article 14, 226
High Courts13 Aug 1993
Ramji Duda Makwana Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 488 : (1994) 96 BOMLR 808 : (1994) CriLJ 1987
Criminal Procedure Code, 1973 (CrPC) — Section 460, 461Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 41, 42
High Courts13 Aug 1993
Dattugir Vs State of Maharashtra and Others
Bombay High Court · AIR 1994 Bom 372 : (1994) 1 BomCR 476
Constitution of India, 1950 — Article 226
High Courts12 Aug 1993
Bank of Madura Ltd. Vs Union of India
Bombay High Court · (1993) 68 ELT 55
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111
High Courts12 Aug 1993
M.R. Rajeshwarkar Former Judge, Small Causes Court, Pune Vs High Court of Judicature at Bombay and Others
Bombay High Court · (1994) 68 FLR 438
Constitution of India, 1950 — Article 14, 235
High Courts12 Aug 1993Dismissed
Bombay Scrap Traders and Another Vs The Board of Trustees of the Port of Bombay and Another
Bombay High Court · (1994) 1 BomCR 266
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 38
High Courts11 Aug 1993
Saroj Choudhary Vs Board of Trustees for The Port of Bombay
Bombay High Court · (1995) 57 ECR 35 : (1993) 68 ELT 520
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 131, 42, 53, 55, 56
High Courts11 Aug 1993
Sachhit Padmakar Joshi Vs State of Maharashtra and Others
Bombay High Court · (1993) 08 BOM CK 0074
High Courts11 Aug 1993
Sardar Khan Vs Assistant Security Commissioner R.P.F. and Others
Bombay High Court · (1994) 3 BomCR 107 : (1994) 2 LLJ 163
Constitution of India, 1950 — Article 311
High Courts11 Aug 1993
Johnson and Johnson Employees'' Union Vs Principal Secretary, Ministry of Labour and Others
Bombay High Court · (1994) 1 BomCR 555 : (1994) 2 LLJ 170 : (1994) 1 MhLj 802
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 2