High Courts27 Jul 1993
Kaizer Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1993) 95 BOMLR 795
Bombay Municipal Corporation Act, 1888 — Section 351
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,546 of 3,665
High Courts27 Jul 1993
Malabi Bhiyalal Gedam and Others Vs Vidarbha Tobacco Products Pvt. Ltd. and Others
Bombay High Court · (1993) 07 BOM CK 0053
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31
High Courts27 Jul 1993
Suaibo Ibow Casamma Vs Union of India
Bombay High Court · (1994) 1 BomCR 64 : (1995) 80 ELT 762
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 57Customs Act, 1962 — Section 104, 105, 108, 110, 135
High Courts27 Jul 1993Dismissed
Ramchandra Patankar Vs Smt. Mandakini Tapaswi
Bombay High Court · (1994) 1 BomCR 517
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(3)
High Courts26 Jul 1993Allowed
Indian Bank Vs Fuel Injections Ltd. and Others
Bombay High Court · (1994) 1 BomCR 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 30Limitation Act, 1963 — Section 21(1)
High Courts26 Jul 1993Allowed
Sau. Saraswati Mahadeo Jadyal Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 79
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 84
High Courts23 Jul 1993Dismissed
Nandram Kaniram and Others Vs N.B.Rahatekr
Bombay High Court · (1994) 1 BomCR 28
Bombay Money Lenders Act, 1946 — Section 2(10), 2(8), 2(9)Negotiable Instruments Act, 1881 (NI) — Section 13(1)
High Courts23 Jul 1993
Bapuappa Wani Vs Shiram Muley and Others
Bombay High Court · (1996) 1 BomCR 107
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 10, 36(2), 43(14A), 50Limitation Act, 1963 — Section 3
High Courts23 Jul 1993
Nanji Ranchoddas Tawadia Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 238
Evidence Act, 1872 — Section 3, 45, 9Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts23 Jul 1993
Sadhana Textile Industries Pvt. Ltd. Vs Gulabchand Gayadin and Others etc.
Bombay High Court · (1994) 3 BomCR 73 : (1994) 2 LLJ 906
Bombay Industrial Relations Act, 1946 — Section 78, 84
High Courts22 Jul 1993Allowed
Deoram Tulshiram Patil Vs Zilla Parishad and Others
Bombay High Court · (1994) 2 BomCR 525
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 280
High Courts22 Jul 1993Dismissed
Ashok Krishnaji Bochare Vs Nagpur Dt. Central Co-op. Bank Ltd.
Bombay High Court · (1994) 68 FLR 231 : (1994) 2 LLJ 142
High Courts22 Jul 1993Allowed
Dasharath Muktaji Budhwant Vs The Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (1994) 3 BomCR 88 : (1995) 1 MhLj 729
Bombay Municipal Corporation Transfer of Stall Licences Rules, 1980 — Rule 6
High Courts21 Jul 1993Dismissed
Vijaypat Kailashpat Singhania Vs S.B. Sharma, Wealth-Tax Officer
Bombay High Court · (1994) 72 TAXMAN 157
Wealth Tax Act, 1957 — Section 16, 16A, 17A
High Courts21 Jul 1993Dismissed
Carona Sahu Co. Ltd. Vs Abdul Karim Munafkhan and Others
Bombay High Court · (1995) 1 LLJ 47
Industrial Disputes Act, 1947 — Section 17B
High Courts21 Jul 1993
N.D. Bhatt, Inspecting Assistant Commissioner and Another Vs I.B.M. World Trade Corporation. I.B.M. World Trade Corporation Vs N.D. Bhatt, Iac and Another
Bombay High Court · (1994) 1 BomCR 279 : (1995) 216 ITR 811
Income Tax Act, 1961 — Section 139, 147, 147(A), 148, 148(2)Wealth Tax Act, 1957 — Section 17(1)
High Courts21 Jul 1993Dismissed
State Bank of India Vs Himalayan Tiles and Marble Pvt. Ltd. and Others
Bombay High Court · (1994) 2 BomCR 399 : (1993) 95 BOMLR 677
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 4, Order 8 Rule 5, Order 9 Rule 13
High Courts20 Jul 1993
Shivaji Dattu Patil Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 310 : (1994) CriLJ 1189
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302, 304, 304A, 393
High Courts20 Jul 1993
Navsari Cotton and Silk Mills Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 588 : (1993) 68 ELT 730
High Courts20 Jul 1993Dismissed
New Hind Textile Mills Vs Ramnath Dagdu Mungse and Others
Bombay High Court · (1994) 1 LLJ 592