High Courts10 Mar 1993Dismissed
Alan Joseph D''Souza Vs Joyce Mariquinha D''Souza
Bombay High Court · (1994) 2 DMC 270
Divorce Act, 1869 — Section 18, 19
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,559 of 3,665
High Courts10 Mar 1993
SMT. VIMLA DEVI G. MAHESHWARI Vs S. K. LAUL and Others
Bombay High Court · (1993) 112 CTR 42 : (1993) MhLj 801
Income Tax Act, 1961 — Section 269UD
High Courts10 Mar 1993
Sanjiv Ganpati Nawal and another Vs Shamrao Namdeorao Patil and another
Bombay High Court · (1994) MhLj 628
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Mar 1993
Secretary to Govt. of Maharashtra, Public Health Dept and Others Vs Devendra and Others
Bombay High Court · (1993) 2 LLJ 624
Industrial Disputes Act, 1947 — Section 25
High Courts09 Mar 1993
Commissioner of Income Tax Vs Kanchanlal Vadilal
Bombay High Court · (1994) 116 CTR 140 : (1993) 203 ITR 218
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 64
High Courts08 Mar 1993
Bakul M. Kapadia Vs Bank of India and others
Bombay High Court · (1997) 88 CompCas 515
Companies Act, 1956 — Section 446, 457, 511, 529, 529ATransfer of Property Act, 1882 — Section 60
High Courts05 Mar 1993
Mrs. Janaki R. Shetty Vs The Collector of Bombay and Others
Bombay High Court · (1993) 3 BomCR 648
Bombay Foreign Liquor Rules, 1953 — Rule 45(1C)Bombay Prohibition Act, 1949 — Section 139(1), 139(2), 143
High Courts05 Mar 1993Dismissed
The General Secretary Vs Mrs. N.A. Kadam and Others
Bombay High Court · (1993) 3 BomCR 506
Bombay Industrial Relations Act, 1946 — Section 3(17), 3(18), 3(35A), 3(36)Constitution of India, 1950 — Article 226
High Courts05 Mar 1993Allowed
The Municipal Corporation of Gr. Bom. and Others Vs Madhav Shankar Pendse
Bombay High Court · (1994) 1 BomCR 119
High Courts05 Mar 1993
Best Worker''s Union Vs N.A. Kadam, President, Industrial Court and Others
Bombay High Court · (1993) 2 LLJ 887
Bombay Industrial Relations Act, 1946 — Section 3(36)
High Courts05 Mar 1993
Commissioner of Income Tax Vs Parke Davis (I) Ltd.
Bombay High Court · (1994) 205 ITR 303
Income Tax Act, 1961 — Section 28
High Courts05 Mar 1993
Commissioner of Income Tax Vs Phiroze H. Patch and Others
Bombay High Court · (1994) 205 ITR 377
Income Tax Act, 1961 — Section 54, 54(1)
High Courts05 Mar 1993Dismissed
Kurian Babu Vs Reserve Bank of India and Others
Bombay High Court · (1993) 95 BOMLR 350
High Courts05 Mar 1993Dismissed
Omprakash Tulsiram Aggarwal and Others Vs The Board of Trustees of the Port of Bombay
Bombay High Court · (1993) 2 BomCR 596
Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 32
High Courts04 Mar 1993
Commissioner of Income Tax Vs S.K. Agarwal
Bombay High Court · (1994) 208 ITR 668
Income Tax Act, 1961 — Section 143, 143(3), 144, 147, 256(2)
High Courts04 Mar 1993
Allana Sons (Private) Ltd. Vs Foreign Exchange Regulation Appellate Board and others
Bombay High Court · (1993) 3 BomCR 17 : (1994) 80 CompCas 274 : (1993) 2 MhLj 1085 : (1993) MhLj 1085
Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(A)
High Courts04 Mar 1993Dismissed
Nagar Wachan Mandir, Pandharpur and Another Vs Akbaralli Abdulhusen and Sons and Others
Bombay High Court · (1994) 2 BomCR 251
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a)Societies Registration Act, 1860 — Section 6Trusts Act, 1882 — Section 47, 48
High Courts04 Mar 1993Dismissed
Dyaneshwari Co-operative Housing Society Ltd. and Another Vs Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (1994) 1 BomCR 143
Constitution of India, 1950 — Article 226
High Courts04 Mar 1993
Bharat Forge Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 112 CTR 68 : (1994) 205 ITR 339
Income Tax Act, 1961 — Section 2(47), 33, 43, 43(1), 43(2)
High Courts04 Mar 1993
Sunil Kantilal Shah Vs D.B.S. Sohal and others
Bombay High Court · (1993) CriLJ 3873
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226