High Courts03 Aug 1993
Reserve Bank of India Vs State Bank of India
Bombay High Court · (1996) 85 CompCas 554
Banking Regulation Act, 1949 — Section 21, 22, 35A, 38, 45Companies Act, 1956 — Section 450(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,545 of 3,665
High Courts03 Aug 1993
Smt. Motibai Sarvotham Pai Cano and Others Vs Smt. Maria Elsa do Perpetuo Socorro Mota and Another
Bombay High Court · (1994) 2 BomCR 628
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 59
High Courts30 Jul 1993
Bhaurao Petkar Vs Maharashtra State Road Transport Corpn. and Others
Bombay High Court · (1994) 68 FLR 557
High Courts30 Jul 1993Allowed
Prakash Lalwani and Others Vs Union of India (UOI) and Another
Bombay High Court · (1994) 3 BomCR 53 : (1994) MhLj 1595
Constitution of India, 1950 — Article 12 , 14, 226Contract Act, 1872 — Section 10
High Courts30 Jul 1993
Arvind V. Shah Vs Union of India
Bombay High Court · (1993) 49 ECR 32 : (1993) 68 ELT 286
Constitution of India, 1950 — Article 226
High Courts30 Jul 1993
B.D.A. Breweries and Distilleries Ltd. and others Vs Cruickshank and Co. Ltd. and another
Bombay High Court · (1996) 85 CompCas 325
Companies Act, 1956 — Section 10, 193, 195, 2(25), 21
High Courts30 Jul 1993
Tarachand Tarone Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1993) 07 BOM CK 0031
High Courts29 Jul 1993
State Bank of Saurashtra Vs Union of India
Bombay High Court · (1993) 49 ECR 422 : (1993) 68 ELT 49
Customs Act, 1962 — Section 115
High Courts29 Jul 1993
National Marketing Corporation Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (1994) 68 FLR 655 : (1994) 2 LLJ 1177
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts29 Jul 1993
Sterlite Cables Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1993) 49 ECR 585
Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts29 Jul 1993
Arun Laxman Surve Vs Union of India (UOI) and Others
Bombay High Court · (1994) 1 LLJ 1111
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts28 Jul 1993
Metalman Pipe Mfg. Co. Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 43 ECC 171 : (1993) 49 ECR 186 : (1993) 68 ELT 285
Constitution of India, 1950 — Article 226
High Courts28 Jul 1993
Motani Industries Vs Union of India
Bombay High Court · (1993) 43 ECC 172 : (1993) 49 ECR 187 : (1993) 68 ELT 25
High Courts28 Jul 1993
Maharashtra State Road Transport Corporation Vs T.A. Gavandee and Others
Bombay High Court · (1994) 68 FLR 543 : (1994) 1 LLJ 78
High Courts28 Jul 1993Allowed
Ananda Sakharam Jadhav Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 341Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts28 Jul 1993
Oriole (Exports) Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 587 : (1993) 68 ELT 724
Constitution of India, 1950 — Article 226
High Courts28 Jul 1993
Ahmad Alias Ahmad Chakri and others Vs The State of Maharashtra
Bombay High Court · (1994) CriLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 1993
Padma Nair Vs The Deputy Collector, Valuation and Stamp Duty and another
Bombay High Court · AIR 1994 Bom 160 : (1994) 1 BomCR 298 : (1994) 1 MhLj 497
Bombay Stamp Act, 1958 — Item 25Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts28 Jul 1993Dismissed
Bharat Textiles Mills Vs Datt Ramalaxman Gore and Others
Bombay High Court · (1995) 1 LLJ 92
Constitution of India, 1950 — Article 226
High Courts27 Jul 1993
Raymond Woollen Mills Ltd. Vs Union of India
Bombay High Court · (1993) 68 ELT 34
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27