High Courts16 Mar 1993
Warner Lambert Co. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 335 : (1994) 205 ITR 395
Income Tax Act, 1961 — Section 143(3), 263, 70, 71, 71(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,558 of 3,665
High Courts16 Mar 1993
Minoo H. Mody Vs Hemant D. Vakil and others
Bombay High Court · (1993) 03 BOM CK 0041
Companies Act, 1956 — Section 10, 10(1), 10F, 2(11), 397
High Courts16 Mar 1993Dismissed
City and Industrial Development Corporation of Maharashtra Ltd. Vs Jayantilal Shivlal Mehta
Bombay High Court · (1993) 3 BomCR 329
Arbitration Act, 1940 — Section 11
High Courts15 Mar 1993
Seth Jivatlal Purtapshi Family Trust Vs Commissioner of Income Tax
Bombay High Court · (1993) 115 CTR 531 : (1993) 204 ITR 574 : (1993) 71 TAXMAN 47 : (1993) 71 TAXMAN 121
Income Tax Act, 1961 — Section 14, 160, 161, 2(24), 2(45)
High Courts15 Mar 1993
Commissioner of Income Tax Vs N.L. Mehta Cinema Enterprises Pvt. Ltd.
Bombay High Court · (1994) 121 CTR 223 : (1995) 216 ITR 437
Income Tax Act, 1961 — Section 32, 33, 43(3)
High Courts15 Mar 1993
Commissioner of Income Tax Vs Mazagaon Dock Ltd.
Bombay High Court · (1993) 115 CTR 327 : (1994) 206 ITR 260
Income Tax Act, 1961 — Section 32, 80J
High Courts15 Mar 1993
Commissioner of Income Tax Vs S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1993) 03 BOM CK 0042
Income Tax Act, 1961 — Section 28
High Courts15 Mar 1993
Mrs. Melanie Fialho and Others Vs Malcolm Francis Pereira and Another
Bombay High Court · (1993) 3 BomCR 556 : (1993) 95 BOMLR 722
Arbitration Act, 1940 — Section 17, 2Limitation Act, 1963 — Article 119Registration Act, 1908 — Section 17(1)
High Courts13 Mar 1993
Plas-fab. Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 154
Income Tax Act, 1961 — Section 271(4A)
High Courts13 Mar 1993
Dr. J.M. Mokashi Vs Commissioner of Income Tax
Bombay High Court · (1993) 115 CTR 73 : (1994) 207 ITR 252
Income Tax Act, 1961 — Section 64(1), 9(1)
High Courts12 Mar 1993
Goodlass Nerolac Paints Ltd. Vs Union of India
Bombay High Court · (1994) 1 BomCR 128 : (1993) 65 ELT 186
Central Excises and Salt Act, 1944 — Section 11D, 4, 4(2)
High Courts12 Mar 1993
The Janata Sahakari Bank Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · AIR 1993 Bom 252 : (1993) 2 BomCR 615 : (1995) 82 CompCas 707 : (1993) MhLj 1147
Banking Regulation Act, 1949 — Section 35A, 56
High Courts12 Mar 1993
Pochanna Chippawar and Others Vs State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 657
Constitution of India, 1950 — Article 31B
High Courts12 Mar 1993Dismissed
Arun Deshpande Vs The District and Sessions Judge and Another
Bombay High Court · (1994) 2 BomCR 480 : (1993) 95 BOMLR 909
Constitution of India, 1950 — Article 14Maharashtra Civil Services (Pension) Rules, 1982 — Rule 66(1), 66(5)
High Courts12 Mar 1993
Machhindra Kundalik Nale and Others Vs Vithal Sendu Lokhande
Bombay High Court · (1993) 95 BOMLR 352
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Mar 1993
Raghunath Vishnu Patil Vs R.N. Gavande and Others
Bombay High Court · (1994) 2 LLJ 213
Bombay Industrial Relations Act, 1946 — Section 2(4), 79
High Courts10 Mar 1993
Smt. Vimla Devi G. Maheshwari Vs S.K. Laul and Others
Bombay High Court · (1993) 2 BomCR 579 : (1994) 208 ITR 734 : (1994) 76 TAXMAN 550
Income Tax Act, 1961 — Section 269UA, 269UA(1), 269UD, 269UD(1), 28
High Courts10 Mar 1993
Commissioner of Income Tax Vs Greaves Foseco Ltd.
Bombay High Court · (1994) 205 ITR 424
Income Tax Act, 1961 — Section 28
High Courts10 Mar 1993
Commissioner of Income Tax Vs Mahendra Sobhagchand Shah
Bombay High Court · (1993) 203 ITR 178
Income Tax Act, 1961 — Section 14, 280(O), 29, 30, 31
High Courts10 Mar 1993Allowed
Mahindra and Mahindra Ltd. Vs S.A. Patil and Others
Bombay High Court · (1994) 2 LLJ 438
Industrial Disputes Act, 1947 — Section 33(2)