High Courts24 Jun 1993
Keshav Venkatrao Sathawane Vs Minister of State for Co-operation, State of Maharashtra and others
Bombay High Court · (1993) MhLj 903
Maharashtra Co-operative Societies Act, 1960 — Section 152, 73FF, 73FF(1), 73FF(2), 78
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,550 of 3,665
High Courts24 Jun 1993Allowed
Dwarkabai Ganesh Mukkawar Vs Harachand Chintu Sawji Gour (since deceased by LRs.)
Bombay High Court · (1993) 95 BOMLR 489 : (1995) 1 MhLj 738
Limitation Act, 1963 — Section 2, 30Transfer of Property Act, 1882 — Section 30, 83
High Courts23 Jun 1993
Usman Gani Vs State of Maharashtra and another and A.S. Bidarkar and others, Contemnors
Bombay High Court · (1993) 95 BOMLR 563 : (1993) CriLJ 3853
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 11, 20Maharashtra Land Revenue Code, 1966 — Section 50
High Courts23 Jun 1993Allowed
Narendra Mafatlal Mehta Vs Union of India (UOI)
Bombay High Court · (1993) 67 ELT 464
Constitution of India, 1950 — Article 226
High Courts23 Jun 1993
Dawn Apparels Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 93
Income Tax Act, 1961 — Section 35B, 37(1)
High Courts23 Jun 1993
Gopinath Vasudeo Datar Vs Union of India
Bombay High Court · (1993) 67 ELT 56
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts22 Jun 1993
Rifakatalikhan Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 75 : (1993) CriLJ 3844
Bombay Prohibition Act, 1949 — Section 132, 66Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 179
High Courts22 Jun 1993
Siganporia Bros. Vs Union of India
Bombay High Court · (1994) 1 BomCR 34 : (1993) 48 ECR 244 : (1993) 66 ELT 606
Customs Act, 1962 — Section 59, 60, 61, 61(2), 85
High Courts22 Jun 1993
Association of Engineering Works Vs Oriental Rubber Industries and Others
Bombay High Court · (1993) 06 BOM CK 0053
Industrial Disputes Act, 1947 — Section 25FFATrade Unions Act, 1926 — Section 28, 30
High Courts22 Jun 1993
Grentex and Company Vs Union of India
Bombay High Court · (1993) 48 ECR 556 : (1993) 67 ELT 459
Constitution of India, 1950 — Article 226
High Courts22 Jun 1993
Shree Construction Company Vs Mumbai Postal Karamchari Co-operative Housing Society Ltd. and another
Bombay High Court · (1994) 2 BomCR 207 : (1993) 95 BOMLR 694 : (1994) 1 MhLj 353
Arbitration Act, 1940 — Section 20
High Courts22 Jun 1993Dismissed
Principal, Bhartiya Mahavidyalaya and Another Vs Ramakrishna Wasudeo Lahudkar
Bombay High Court · (1993) 95 BOMLR 594 : (1994) 2 LLJ 556
Bombay Shops and Establishments Act, 1948 — Section 2(4), 4Payment of Gratuity Act, 1972 — Section 1(3), 5
High Courts22 Jun 1993
Gujarat Metal Box Co. Vs Cegat
Bombay High Court · (1993) 48 ECR 557 : (1993) 67 ELT 461
Customs Act, 1962 — Section 27
High Courts21 Jun 1993
Subash Popatlal Shah Vs Smt. Lata Subhash Shah
Bombay High Court · AIR 1994 Bom 43 : (1993) 95 BOMLR 260 : (1994) 1 DMC 115
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 114, 114, 50Hindu Marriage Act, 1955 — Section 13(1), 7
High Courts18 Jun 1993
Commissioner of Income Tax Vs Bennett Coleman and Co. Ltd.
Bombay High Court · (1996) 217 ITR 216
Income Tax Act, 1961 — Section 163, 183, 28, 40
High Courts18 Jun 1993
R.D. Alloys Vs Union of India
Bombay High Court · (1993) 48 ECR 559 : (1993) 67 ELT 53
Customs Act, 1962 — Section 2(23), 2(27), 25
High Courts18 Jun 1993Allowed
Mohammad Aslam Badruddin Shaikh Vs S.K. Bapat, Commissioner of Police and Others
Bombay High Court · (1993) 95 BOMLR 545
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 14, 3, 8
High Courts18 Jun 1993
State of Maharashtra Vs Rambhau Fakira Pannase and another
Bombay High Court · (1994) 3 BomCR 668 : (1994) CriLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 7
High Courts17 Jun 1993
Baburao Raghu Patil and others Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 334 : (1993) 95 BOMLR 550 : (1994) CriLJ 192 : (1993) 2 MhLj 1299
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 457Penal Code, 1860 (IPC) — Section 302
High Courts17 Jun 1993
Commissioner of Income Tax Vs Jolly And Maker Pvt. Ltd.
Bombay High Court · (1993) 06 BOM CK 0044
Income Tax Act, 1961 — Section 104, 104(4), 108