High Courts20 Jul 1993
The Associated Building Co. Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 1 BomCR 206 : (1994) MhLj 681
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,547 of 3,665
High Courts20 Jul 1993Dismissed
Madhavrao Keshavrao Surwase and Another Vs Jankabai Mane and Others
Bombay High Court · (1994) 1 BomCR 541
Civil Procedure Code, 1908 (CPC) — Section 38, 47Hindu Succession Act, 1956 — Section 23
High Courts19 Jul 1993Dismissed
Hindustan Shipyard Ltd Vs ETPM, A Foreign Company
Bombay High Court · (1994) 2 BomCR 546
Arbitration Act, 1940 — Section 30, 33Interest Act, 1978 — Section 2, 3
High Courts19 Jul 1993
Baboobhai Patel and Company Vs Collector of Customs
Bombay High Court · (1993) 49 ECR 424 : (1993) 68 ELT 734
Central Excises and Salt Act, 1944 — Section 28
High Courts16 Jul 1993
Maharashtra State Financial Corporation, Bombay Vs Ballarpur Industries Limited, v. The Official Liquidator, High Court Bombay and Liquidator of M/s. Atrois Chemcicals Private Limited
Bombay High Court · AIR 1993 Bom 392
Companies Act, 1913 — Section 232(1), 232(1), 530Companies Act, 1956 — Section 125, 446, 456, 457(1), 529State Financial Corporations Act, 1951 — Section 29, 46B
High Courts16 Jul 1993
Fort Properties Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Fort Properties Pvt. Ltd.
Bombay High Court · (1993) 115 CTR 355 : (1994) 208 ITR 232
Income Tax Act, 1961 — Section 14, 3, 4, 45, 47Registration Act, 1908 — Section 47
High Courts16 Jul 1993
Maharashtra State Financial Corporation and another Vs Official Liquidator, High Court, Bombay
Bombay High Court · (1995) 82 CompCas 342
Companies Act, 1956 — Section 125, 446, 456, 457(1), 529State Financial Corporations Act, 1951 — Section 29
High Courts16 Jul 1993
Minoo H. Mody Vs Hemant D. Vakil and others
Bombay High Court · AIR 1994 Bom 39 : (1994) 2 BomCR 560 : (1994) 96 BOMLR 466 : (1997) 89 CompCas 456 : (1994) 1 MhLj 78
Bombay High Court (Original Side) Rules, 1980 — Rule 26, 27, 986Companies Act, 1956 — Section 10F, 2(11), 397, 398, 483Trade Marks Act, 1999 — Section 76
High Courts16 Jul 1993
Meharunnissa Khan Vs Kamlesh Naik and Another
Bombay High Court · (1995) 1 DMC 302
Criminal Procedure Code, 1973 (CrPC) — Section 98Penal Code, 1860 (IPC) — Section 361
High Courts16 Jul 1993
PWD SC, ST and OBC Employees Council and Others Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 LLJ 1192
Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25(F), 25(G), 33(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 21, 22, 25(N)
High Courts15 Jul 1993
Balsara Hygiene Products Ltd. and another Vs D.S. Saxena and another
Bombay High Court · (1994) 2 BomCR 164 : (1994) 208 ITR 623
Constitution of India, 1950 — Article 19, 226Finance Act, 1983 — Section 17Income Tax Act, 1961 — Section 3, 30, 31, 32, 33
High Courts15 Jul 1993
Commissioner of Income Tax Vs Mazagaon Dock Ltd.
Bombay High Court · (1994) 72 TAXMAN 91
Income Tax Act, 1961 — Section 256(1), 32, 80J
High Courts15 Jul 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1994) 206 ITR 291
Income Tax Act, 1961 — Section 28
High Courts15 Jul 1993
Commissioner of Income Tax Vs N.L. Mehta Cinema Enterprises Pvt. Ltd.
Bombay High Court · (1993) 71 TAXMAN 443
Income Tax Act, 1961 — Section 32, 33, 43
High Courts15 Jul 1993
Shashikant Srikrishna Sompurkar Vs Tata Memorial Hospital and Others
Bombay High Court · (1994) 2 LLJ 146
Industrial Disputes Act, 1947 — Section 33(2)
High Courts15 Jul 1993
Pandit Rathod and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 76 : (1994) MhLj 229
Bombay Village Panchayats Act, 1958 — Section 155, 35(3C)
High Courts15 Jul 1993
Commissioner of Income Tax Vs N.L. Mehta Cinema Enterprises (P.) Ltd.
Bombay High Court · (1993) 71 TAXMAN 443
Income Tax Act, 1961 — Section 256(1), 32, 33, 43(3)
High Courts14 Jul 1993
Board of Trustees of The Port of Mormugao Vs Union of India
Bombay High Court · (1995) 57 ECR 40 : (1993) 49 ECR 590 : (1993) 68 ELT 39
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts14 Jul 1993
Indian Textiles and another Vs Gujarat State Financial Corporation and others.
Bombay High Court · (1994) 2 BomCR 178 : (1994) 81 CompCas 599
Companies Act, 1956 — Section 456(2), 529AState Financial Corporations Act, 1951 — Section 29, 31
High Courts13 Jul 1993
Vadakka Nottath Kesavan Vs State of Maharashtra and Others
Bombay High Court · (1994) 68 FLR 1141
Constitution of India, 1950 — Article 226