High Courts29 Mar 1993
Daud Hasan Mhalungkar and Another Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 627 : (1993) 95 BOMLR 686
Penal Code, 1860 (IPC) — Section 365
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,557 of 3,665
High Courts23 Mar 1993
Smt. Mangal Pandharinath Sathe Vs Pandharinath Arjun Sathe
Bombay High Court · (1994) 2 BomCR 348 : (1993) CriLJ 2758 : (1993) 1 MhLj 788 : (1993) 3 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1993Dismissed
Sheikh Gafoor Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 466
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Mar 1993
Chandrakant Mahadu Mhatre and Others Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 97
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts23 Mar 1993
Prakashkumar Nemichand Parakh and others Vs Collector of Nashik and others
Bombay High Court · AIR 1994 Bom 94 : (1993) 3 BomCR 46 : (1993) 95 BOMLR 357
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 308, 51, 52, 62, 63
High Courts23 Mar 1993
Dr. Ivo Barbosa Vs Narayan Bandekar and Sons Pvt. Ltd. Rajaram Bandekar (Sirigao) Mines Pvt. Ltd.
Bombay High Court · (1996) 86 CompCas 195
COMPANIES ACT, 1956 — Section 434, 438
High Courts23 Mar 1993
Meena Narayan Idnani Vs The Collector of Bombay and Others
Bombay High Court · AIR 1994 Bom 47 : (1993) 95 BOMLR 354
Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 5Constitution of India, 1950 — Article 226
High Courts22 Mar 1993
Ravalgaon Sugar Farm Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 994
Income Tax Act, 1961 — Section 246, 271(1A)
High Courts22 Mar 1993
Commissioner of Income Tax Vs Trade Wings Ltd.
Bombay High Court · (1994) 121 CTR 209 : (1994) 205 ITR 540
Income Tax Act, 1961 — Section 256(2), 263, 35B
High Courts22 Mar 1993
Ananda Gavaji Valvi and others Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 4 : (1993) CriLJ 2826
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Mar 1993Allowed
Byramjee Jeejeebhoy Private Limited Vs Govindbhai Appaji Bhatte and Others
Bombay High Court · (1994) 1 BomCR 211
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Evidence Act, 1872 — Section 61Limitation Act, 1963 — Article 65
High Courts21 Mar 1993
Vijaypat Kailashpat Singhania Vs S.B. Sharma, Wealth-tax Officer and others
Bombay High Court · (1995) 216 ITR 410
Wealth Tax Act, 1957 — Section 16, 16A, 17A
High Courts20 Mar 1993
N. D. BHATT, INSPECTING ASSISTANT COMMISSIONER and Another Vs I.B.M. WORLD TRADE CORPORATION. (APPEAL NO. 106 OF 1982 (IN MISC. PETN. NO. 174 OF 1978)). I.B.M. WORLD TRADE CORPORATION v. N. D. BHATT, IAC and Another [APPEAL NO. 173 OF 1982 (IN MISC. PETN. NO. 174 OF 1978)].
Bombay High Court · (1993) 115 CTR 103
Income Tax Act, 1961 — Section 147(a), 271(4A)(ii)
High Courts18 Mar 1993
Rogers and Co. Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) ECR 393 : (1993) 67 ELT 249
Central Excises and Salt Act, 1944 — Section 4
High Courts18 Mar 1993
Ms. Bilquis Wahab Quraishi Vs Chikitsak Samuha S.S. and L.S. Patkar College and Others
Bombay High Court · (1995) 1 BomCR 34 : (1994) 96 BOMLR 565
Constitution of India, 1950 — Article 226
High Courts18 Mar 1993Dismissed
Ramnarayan Ramnathji Mantri (dead) by L.Rs Vs Bherulal Banechand (dead) by L.Rs. and Another
Bombay High Court · (1994) 2 BomCR 90 : (1993) 95 BOMLR 569 : (1993) MhLj 1234
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts18 Mar 1993
Sachindra Trimbakrao Hazare Vs State of Maharashtra
Bombay High Court · (1993) 2 BomCR 666 : (1993) MhLj 765
Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 1993Allowed
Smt. Sushilabai Laxminarayan Mudliyar and Others Vs Nihalchand Waghajibhai Shaha and Others
Bombay High Court · (1994) 2 BomCR 393 : (1993) 95 BOMLR 901
High Courts17 Mar 1993
S.S. Barodawala Vs Commissioner of Income Tax
Bombay High Court · (1994) 205 ITR 495
Income Tax Act, 1961 — Section 2(31), 28, 64, 64(1)
High Courts17 Mar 1993
Gama Dhama Vasave and others Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 9 : (1993) 95 BOMLR 753 : (1993) CriLJ 3613
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 27, 300, 395, 396, 397