High Courts19 Apr 1993Dismissed
Shri R. Vs Smt. S.
Bombay High Court · (1994) 2 BomCR 358 : (1993) 95 BOMLR 885
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,555 of 3,665
High Courts16 Apr 1993
(Sou) Narayandevi Tulshiram Pallod and Others Vs Dattatraya Maruti Bawalekar and Others
Bombay High Court · (1993) 95 BOMLR 129
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7Maharashtra Municipalities Act, 1965 — Section 44
High Courts16 Apr 1993
M/s. Nair Coal Services (P) Ltd. Vs Maharashtra State Electricity Board and another
Bombay High Court · AIR 1994 Bom 163 : (1993) 95 BOMLR 135
Constitution of India, 1950 — Article 14, 226
High Courts16 Apr 1993
Bhagwan Anna Arbune Vs State of Maharashtra and another
Bombay High Court · (1994) CriLJ 1477 : (1994) 1 MhLj 383
Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 302, 307, 327, 34Prisons Act, 1894 — Section 11, 39, 45, 46, 47
High Courts15 Apr 1993
Commissioner of Income Tax Vs Lunidaram Tulsidas Panjabi
Bombay High Court · (1993) 114 CTR 344 : (1993) 204 ITR 674
Income Tax Act, 1961 — Section 143, 144, 147, 271, 271(1)(C)
High Courts15 Apr 1993
Commissioner of Income Tax Vs Gabriel India Ltd.
Bombay High Court · (1993) 114 CTR 81 : (1993) 203 ITR 108
Income Tax Act, 1961 — Section 147, 263
High Courts13 Apr 1993
Ramesh Singh Thakur Vs State of Maharashtra and another
Bombay High Court · (1993) 3 BomCR 138 : (1993) CriLJ 2743
Bombay Police Act, 1951 — Section 124Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 221, 222
High Courts12 Apr 1993
Mahindra Ugine Steel Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mahindra Ugine Steel Co.
Bombay High Court · (1993) 203 ITR 383
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(1), 84
High Courts08 Apr 1993
Avdhut Shamrao Bhatkar (Deceased) through L.R.s Vs Bombay Housing and Area Development Board and Others
Bombay High Court · (1993) 95 BOMLR 789
High Courts08 Apr 1993
Commissioner of Income Tax Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1994) 206 ITR 196
Income Tax Act, 1961 — Section 2(47), 45
High Courts08 Apr 1993
Commissioner of Income Tax Vs Oriental Containers Ltd.
Bombay High Court · (1993) 04 BOM CK 0034
Income Tax Act, 1961 — Section 2(14), 2(18)(b)(B)(ii), 28
High Courts08 Apr 1993
Asbestos Cement Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 203 ITR 358
Income Tax Act, 1961 — Section 45
High Courts08 Apr 1993
Babita alias Tai Mohan Shardul Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 792
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts08 Apr 1993
Commissioner of Income Tax Vs Gannon Dunkerly and Co.
Bombay High Court · (1993) 69 TAXMAN 563
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)(b)
High Courts07 Apr 1993
Commissioner of Income Tax Vs Travel Corporation of India Ltd.
Bombay High Court · (1994) 209 ITR 555 : (1993) 70 TAXMAN 421
Income Tax Act, 1961 — Section 256(2), 35(1A), 35B, 80MM, 80MM(2)
High Courts07 Apr 1993
Siemens India Limited Vs Commissioner of Income Tax
Bombay High Court · (1994) 206 ITR 83
High Courts07 Apr 1993Dismissed
Suresh Bangilwar Vs Arjun Gonnade
Bombay High Court · (1993) 3 BomCR 468
High Courts07 Apr 1993
Hiralal Gupta and Others Vs Ulhas Hambarde
Bombay High Court · (1994) 2 BomCR 24
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 60
High Courts07 Apr 1993
Employees'' State Insurance Corporation and Another Vs G.N. Mathur and Others
Bombay High Court · (1993) 3 BomCR 351 : (1993) 95 BOMLR 740 : (1993) 67 FLR 964 : (1993) LabIC 1867 : (1994) 2 LLJ 138 : (1994) MhLj 855
Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40(1), 75Factories Act, 1948 — Section 100, 100(2), 2, 92
High Courts07 Apr 1993
Commissioner of Income Tax Vs Allana Sons Pvt. Ltd.
Bombay High Court · (1993) 114 CTR 448 : (1995) 216 ITR 690 : (1993) 70 TAXMAN 288
Income Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 6B, 6B(1)