COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,549 of 3,665

High Courts30 Jun 1993

Kuldeepsingh Pabla and Others Vs The State of Maharashtra and Another

Bombay High Court · (1994) 3 BomCR 643 : (1993) 95 BOMLR 714

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts29 Jun 1993

Punjabrao Krishi Vidyapeeth, Akola Vs General Secy., Krishi Vidyapeeth Kamgar Union and Others

Bombay High Court · (1994) 3 BomCR 13

Trade Unions Act, 1926 — Section 28

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High Courts29 Jun 1993

Morarjee Goculdas Spinning and Weaving Co. Ltd. Vs P.N. Bansal and another

Bombay High Court · (1994) 208 ITR 471 : (1993) 71 TAXMAN 445

Income Tax Act, 1961 — Section 147, 148, 80J

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High Courts29 Jun 1993

Omprakash Vs City and Industrial Development Corp. of Mah. Ltd. and Others

Bombay High Court · (1994) 1 BomCR 30 : (1993) 95 BOMLR 252

Contract Act, 1872 — Section 5, 8

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High Courts29 Jun 1993

Pandian Kanappan Nadar Vs State of Maharashtra

Bombay High Court · (1994) 3 BomCR 295 : (1993) CriLJ 3883

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 Jun 1993

State of Maharashtra and Others Vs Saifuddin Mujjaffarali Saifi

Bombay High Court · AIR 1994 Bom 48 : (1994) 2 BomCR 277 : (1994) 96 BOMLR 497

Civil Procedure Code, 1908 (CPC) — Section 34, 80Contract Act, 1872 — Section 9Interest Act, 1978 — Section 2, 3(1)

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High Courts29 Jun 1993Dismissed

Yerguntha Sudarshan Rao Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 663

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 376(2), 376(B)

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High Courts29 Jun 1993Dismissed

Bombay Alloy Steel Industries and Another Vs Union of India (UOI) and Others

Bombay High Court · (1993) 48 ECR 553

Customs Act, 1962 — Section 28

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High Courts28 Jun 1993Allowed

Shriniwas Vithal Bhairi and Others Vs The Municipal Corporation of Gr. Bombay and Others

Bombay High Court · (1994) 1 BomCR 269 : (1994) MhLj 250

Bombay Municipal Corporation Act, 1888 — Section 407, 64(3), 92

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High Courts28 Jun 1993Allowed

Subhash Agarwal and Others Vs The State of Maharashtra and Others

Bombay High Court · (1994) 1 BomCR 356

Constitution of India, 1950 — Article 226

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High Courts25 Jun 1993

Shyam Narayan Singh Vs State of Maharashtra and another

Bombay High Court · (1994) 3 BomCR 287 : (1993) CriLJ 3925 : (1994) 1 MhLj 1015

Constitution of India, 1950 — Article 134, 21

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High Courts25 Jun 1993

Commissioner of Income Tax Vs Western Rolling Mills Ltd.

Bombay High Court · (1994) 72 TAXMAN 155

Income Tax Act, 1961 — Section 28(iv), 41(1)

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High Courts25 Jun 1993

Commissioner of Income Tax Vs Khosala Metal Powder Pvt. Ltd.

Bombay High Court · (1993) 115 CTR 58 : (1993) 71 TAXMAN 281

Income Tax Act, 1961 — Section 263, 35, 35(1), 35(2A)

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High Courts25 Jun 1993

Weldekar Laminates Private Ltd. Vs Union of India

Bombay High Court · (1993) 66 ELT 601

Central Excises and Salt Act, 1944 — Section 11B, 17, 18, 2Constitution of India, 1950 — Article 19, 226

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High Courts25 Jun 1993

Chandulal Hathibhai Shah Vs Champaklal Ambalal Parikh

Bombay High Court · AIR 1994 Bom 16 : (1994) 2 BomCR 174 : (1994) 96 BOMLR 432 : (1993) 2 MhLj 1267

Arbitration Act, 1940 — Section 20, 8Partnership Act, 1932 — Section 69

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High Courts25 Jun 1993

Phenoweld Polymer Pvt. Ltd. Vs Union of India

Bombay High Court · (1993) ECR 375 : (1993) 66 ELT 614

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 141, 226

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High Courts24 Jun 1993

Satishkumar Jain Vs Krishnagopal Sarda

Bombay High Court · (1994) 2 BomCR 680 : (1993) 95 BOMLR 869 : (1994) CriLJ 887 : (1993) 3 RCR(Criminal) 704 : (1994) 2 RCR(Criminal) 339

Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts24 Jun 1993

G.A. Randerian Ltd. Vs Union of India

Bombay High Court · (1993) ECR 551 : (1993) 67 ELT 54

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111

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High Courts24 Jun 1993

Krimpek Synthetics Ltd. and others Vs Industrial Credit and Investment Corporation of India Ltd. and others

Bombay High Court · (1995) 82 CompCas 556

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(1), 17

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High Courts24 Jun 1993

Krimpex Synthetics and others Vs Industrial Credit and Investment Corporation of India Ltd. and others

Bombay High Court · AIR 1994 Bom 171 : (1994) 1 BomCR 288 : (1993) 95 BOMLR 993

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 22(1), 25State Financial Corporations Act, 1951 — Section 29, 31

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