High Courts11 Jun 1993
Commissioner of Income Tax Vs Mathuradas Mulji
Bombay High Court · (1995) 129 CTR 360 : (1995) 215 ITR 668 : (1993) 71 TAXMAN 27
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,552 of 3,665
High Courts10 Jun 1993
Kirloskar Cummins Ltd. Vs Union of India
Bombay High Court · (1993) ECR 42 : (1993) 67 ELT 72
Customs Act, 1962 — Section 27, 27(2)
High Courts10 Jun 1993
Kothari Optical Industries Vs Union of India
Bombay High Court · (1993) ECR 46 : (1993) 68 ELT 47
Central Excises and Salt Act, 1944 — Section 3(3)
High Courts10 Jun 1993
National Radio and Electronics Co. Ltd. Vs Union of India
Bombay High Court · (1993) 48 ECR 565 : (1993) 67 ELT 232
Central Excises and Salt Act, 1944 — Section 4
High Courts09 Jun 1993
Commissioner of Income Tax Vs Her Highness Maharani Vijaya Raje Scindia
Bombay High Court · (1994) 208 ITR 38
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 28
High Courts09 Jun 1993
Ama Engineering Co. Vs Union of India
Bombay High Court · (1993) 43 ECC 95 : (1993) 47 ECR 529 : (1993) 67 ELT 69
Central Excises and Salt Act, 1944 — Section 2
High Courts09 Jun 1993
Colour Cartons Ltd. Vs Union of India
Bombay High Court · (1993) 67 ELT 71
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226
High Courts09 Jun 1993Allowed
Amina Abdul Shaikh Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 549 : (1993) 95 BOMLR 829 : (1993) MhLj 1703
Criminal Procedure Code, 1973 (CrPC) — Section 162Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts09 Jun 1993Allowed
Neo-Shine Varnishes Vs Union of India (UOI) and Others
Bombay High Court · (1993) 48 ECR 23
High Courts09 Jun 1993
Mrs. Rubabai and Others Vs Municipal Corporation of Gr. Bom. and Another
Bombay High Court · (1994) 1 BomCR 322 : (1993) MhLj 1681
Bombay Municipal Corporation Act, 1888 — Section 174, 175, 176, 177, 178Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 6, 6C(2), 7
High Courts09 Jun 1993Dismissed
Maharashtra State Road Transport Corpn. Vs Conciliation Officer and Others
Bombay High Court · (1994) 68 FLR 275 : (1994) 2 LLJ 41 : (1993) MhLj 1252
Industrial Disputes (Bombay) Rules, 1957 — Rule 66, 66(3)Industrial Disputes Act, 1947 — Section 33(4)
High Courts09 Jun 1993Allowed
Ram Kolekar Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 714
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts09 Jun 1993
COMMISSIONER OF INCOME TAX Vs HER HIGHNESS MAHARANI VIJAYA RAJE SCINDIA.
Bombay High Court · (1993) 113 CTR 452
Income Tax Act, 1961 — Section 256(1)
High Courts08 Jun 1993Dismissed
Ravindra Anant Deshmukh Vs City and Industrial Development Corporation of Mah. Ltd.
Bombay High Court · (1994) 1 BomCR 337 : (1993) 95 BOMLR 658
Arbitration Act, 1940 — Section 20, 20(4)
High Courts08 Jun 1993
Commissioner of Income Tax Vs Herdillia Chemicals Ltd.
Bombay High Court · (1995) 216 ITR 742
Income Tax Act, 1961 — Section 32, 80J
High Courts08 Jun 1993
Wefapros Workstroffs Deck and Co. Chdc Vs Kingsley Industries P. Ltd.
Bombay High Court · (1994) 1 BomCR 311 : (1993) 2 MhLj 1605 : (1993) MhLj 1605
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 114, 34
High Courts08 Jun 1993Dismissed
Wefapres Workstroffe Beck and Company CHBC Vs Kingsley Industries P. Ltd.
Bombay High Court · (1993) 95 BOMLR 145
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 114, 34
High Courts07 Jun 1993
Commissioner of Income Tax Vs Berry''s Hotels Pvt. Ltd.
Bombay High Court · (1994) 207 ITR 615
Finance Act, 1973 — Section 2(7)
High Courts07 Jun 1993
Sow. Leelabai Arun Pathangare and Others Vs Arun Deoram Pathangare
Bombay High Court · (1993) 2 DMC 470
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)