High Courts13 Jul 1993
National Rayon Corporation Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 34 : (1993) 68 ELT 282
Customs Act, 1962 — Section 129D
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,548 of 3,665
High Courts13 Jul 1993
R.S. Kini Vs Commissioner of Income Tax
Bombay High Court · (1993) 71 TAXMAN 71
Income Tax Act, 1961 — Section 256(1), 64(1), 64(1)(ii)
High Courts12 Jul 1993
State of Maharashtra Vs Umesh Krishna Pawar
Bombay High Court · (1994) 1 BomCR 575 : (1994) 96 BOMLR 824 : (1994) CriLJ 774
Penal Code, 1860 (IPC) — Section 307, 323, 366, 376, 84
High Courts12 Jul 1993
R.M. Gandhi Vs K.T. Rolling Mills Pvt. Ltd.
Bombay High Court · (1994) 68 FLR 1149
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts12 Jul 1993
PUSHPA VIHAR Vs ASSISTANT COMMISSIONER OF INCOME TAX.
Bombay High Court · (1994) 48 TTJ 389
Income Tax Act, 1961 — Section 133A
High Courts09 Jul 1993
ADDITIONAL THIRD Income Tax OFFICER Vs SMT. S. S. PATIL.
Bombay High Court · (1994) 48 TTJ 286
Income Tax Act, 1961 — Section 48
High Courts09 Jul 1993
Hindustan Hosiery Industries Vs Union of India
Bombay High Court · (1991) 37 ECR 502 : (1993) 67 ELT 474
High Courts08 Jul 1993
Universal Generics Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 190 : (1993) 68 ELT 27
High Courts08 Jul 1993Dismissed
Shaikh Alyas Ayyub Vs Dy. Chairman, Bombay Port Trust
Bombay High Court · (1994) 1 LLJ 844
Bombay Port Trust Employees (Conduct) Regulations, 1975 — Rule 22, 22(2), 25, 3(1)
High Courts08 Jul 1993
Shri Babu B. Kadam Vs Sagar Printing Press and Others
Bombay High Court · (1994) 68 FLR 1092 : (1994) 1 LLJ 778
High Courts08 Jul 1993Dismissed
Mahadeo Baruji Parshive since deceased by L.Rs. Vs Resident Deputy Collector, Chandrapur and another
Bombay High Court · (1994) MhLj 716
Constitution of India, 1950 — Article 227
High Courts07 Jul 1993
Indian Plastics Ltd. Vs Union of India
Bombay High Court · (1994) 3 BomCR 91 : (1993) 68 ELT 308
Central Excises and Salt Act, 1944 — Section 11(B), 11B(1), 11B(3), 2Constitution of India, 1950 — Article 226
High Courts06 Jul 1993Dismissed
Smt. Usha Sakharam Bhide and Others Vs Waman Manoharrao Halde
Bombay High Court · (1994) 3 BomCR 390 : (1993) 95 BOMLR 787
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Constitution of India, 1950 — Article 226
High Courts06 Jul 1993
Indian Hotels Co. Ltd. Vs Bhaskar Moreshwar Karve and another.
Bombay High Court · (1994) 1 BomCR 3 : (1994) 96 BOMLR 831 : (1994) 81 CompCas 132 : (1993) CriLJ 3370
Companies Act, 1956 — Section 630
High Courts05 Jul 1993
Nagpur Municipal Corporation Vs Nagpur Mahanagar Palika Samanvaya Chikitsak Sangh, Nagpur
Bombay High Court · (1995) 70 FLR 546
City of Nagpur Corporation Act, 1948 — Section 79(d)
High Courts05 Jul 1993Dismissed
Suresh S. Patil Vs Mahindra and Mahindra Ltd. and Another
Bombay High Court · (1994) 1 LLJ 245
Industrial Disputes Act, 1947 — Section 33(2)
High Courts02 Jul 1993
Prabha S. Kumar Vs State of Maharashtra
Bombay High Court · (1994) 1 BomCR 145 : (1993) 95 BOMLR 898 : (1993) MhLj 1612
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17
High Courts30 Jun 1993
Rajasthan Spinning and Weaving Mills Ltd Vs Union of India
Bombay High Court · (1993) 67 ELT 57
Constitution of India, 1950 — Article 226
High Courts30 Jun 1993Dismissed
New Standard Engg. Co. Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 2 LLJ 341
Industrial Disputes Act, 1947 — Section 25N(1)
High Courts30 Jun 1993Dismissed
Food Corporation of India Vs R.M. Pathare
Bombay High Court · (1994) 2 BomCR 41 : (1994) 96 BOMLR 408
Arbitration Act, 1940 — Section 17, 20, 30, 37(4)Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)