High Courts04 Mar 1993
Godrej Soaps Limited, Bombay and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · AIR 1993 Bom 378 : (1994) 1 BomCR 307
Bombay Municipal Corporation Act, 1888 — Section 192
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,560 of 3,665
High Courts04 Mar 1993
Ramesh Kumar Jhamb and Another Vs Official Assignee, High Court, Bombay and Others
Bombay High Court · AIR 1993 Bom 374 : (1993) 3 BomCR 461 : (1994) MhLj 471
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Towns Insolvency Act, 1909 — Section 55Transfer of Property Act, 1882 — Section 111
High Courts04 Mar 1993
Plastika Industries Vs Union of India
Bombay High Court · (1993) 42 ECC 147 : (1993) 47 ECR 168 : (1994) 70 ELT 221
Customs Act, 1962 — Section 14, 17, 36, 46, 50
High Courts03 Mar 1993
Sundaram Finance Limited and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1993 Bom 346 : (1993) 2 BomCR 627 : (1993) 95 BOMLR 797 : (1994) 1 MhLj 124
Bombay Motor Vehicles (Taxation of Passengers) Act, 1958 — Section 10, 2(4), 3, 8, 9Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 29A, 31A(5), 4, 5, 6
High Courts03 Mar 1993
Vinit Alias Baba and others etc. Vs State of Maharashtra and etc. etc.
Bombay High Court · (1994) 1 BomCR 648 : (1994) CriLJ 1791
Penal Code, 1860 (IPC) — Section 107, 109, 148, 149, 150
High Courts03 Mar 1993
Phaltan Sugar Works Ltd. Vs Commissioner of Income Tax.
Bombay High Court · (1993) 112 CTR 236 : (1994) 205 ITR 137 : (1993) 69 TAXMAN 382
Income Tax Act, 1961 — Section 256
High Courts03 Mar 1993
Xl Telecom Pvt. Ltd. Vs Union of India.
Bombay High Court · (1993) 42 ECC 90 : (1993) 47 ECR 171 : (1994) 70 ELT 530
High Courts03 Mar 1993
Gandhi Electrical Engg. Co. Vs Commissioner of Income Tax
Bombay High Court · (1993) 03 BOM CK 0061
Income Tax Act, 1961 — Section 28
High Courts03 Mar 1993Dismissed
Kisan Narayan Pandit Vs Tukaram Shankar Kalebare (Deceased) through L.R.s and Another
Bombay High Court · (1993) 95 BOMLR 792
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts02 Mar 1993
Commissioner of Income Tax Vs Mrs. Hilla J.B. Wadia
Bombay High Court · (1995) 216 ITR 376
Income Tax Act, 1961 — Section 28, 54, 54(1), 54E
High Courts02 Mar 1993
Indian Engineering and Commercial Corporation Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 205 ITR 1
Income Tax Act, 1961 — Section 28, 45
High Courts02 Mar 1993
INDIAN ENGINEERING AND COMMERCIAL CORPORATION PVT. LTD. Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1993) 113 CTR 91 : (1993) 205 ITR 1 : (1993) 68 TAXMAN 520
Income Tax Act, 1961 — Section 256(1)
High Courts02 Mar 1993
Gandhi Electrical Engg. Co. Vs The Commissioner of Income Tax
Bombay High Court · (1993) 2 BomCR 572 : (1993) 95 BOMLR 371 : (1994) 205 ITR 265
Income Tax Act, 1961 — Section 256(1)Partnership Act, 1932 — Section 30
High Courts02 Mar 1993
Municipal Corporation of Greater Bombay Vs Best Workers'' Union and Others
Bombay High Court · (1994) 68 FLR 1143 : (1993) 2 MhLj 1660 : (1993) MhLj 1660
Bombay Industrial Relations Act, 1946 — Section 78, 79, 84, 85
High Courts02 Mar 1993
Allana Cold Storage Ltd. and another Vs Goa Meat Complex Ltd. and another
Bombay High Court · (1997) 90 CompCas 50
Companies Act, 1956 — Section 293(1)Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 29
High Courts02 Mar 1993
Parwani Builders Vs Konkan Railway Corporation Ltd. and others
Bombay High Court · (1996) 85 CompCas 676
Contract Act, 1872 — Section 126
High Courts02 Mar 1993Allowed
Anil Purushottam Kakad and Another Vs Tax Recovery Officer and Others
Bombay High Court · (1993) 95 BOMLR 817
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15BOMBAY STAMP ACT, 1958 — Section 53
High Courts02 Mar 1993
Arjun Nihalani Vs State of Maharashtra and Others
Bombay High Court · (1993) 95 BOMLR 790
High Courts01 Mar 1993
Commissioner of Income Tax Vs Shivsagar Estates (Aop) Shivsagar Estates (Aop) Vs Commissioner of Income Tax
Bombay High Court · (1993) 204 ITR 1
Income Tax Act, 1961 — Section 4
High Courts01 Mar 1993
Authur Import Export Co. Vs Union of India
Bombay High Court · (1993) 66 ELT 168