COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,561 of 3,665

High Courts01 Mar 1993Dismissed

Ramu Appa Desai Vs Dawn Mills Co. Ltd. and Others

Bombay High Court · (1993) 2 BomCR 646 : (1994) 1 LLJ 300 : (1993) MhLj 916

Bombay Industrial Relations Act, 1946 — Section 42, 42(4)Bombay Industrial Relations Rules, 1947 — Rule 53

High Courts01 Mar 1993Dismissed

Eknath Prabhu Naidu (Deceased) through L.R''s. Vs Biru Ram Narayandas

Bombay High Court · (1993) 95 BOMLR 300

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227

High Courts01 Mar 1993

Commissioner of Income Tax Vs Geoffrey Manners and Co. Ltd. Geoffrey Manners and Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 113 CTR 149 : (1993) 204 ITR 483

High Courts01 Mar 1993Allowed

Arun Gopal Rao Pohare Vs E.S.I.C. and Another

Bombay High Court · (1994) 2 LLJ 75

High Courts01 Mar 1993Dismissed

Mahadeorao Gulabrao Bhuibar and Others Vs The State of Maharashtra and Others

Bombay High Court · (1996) 2 BomCR 96 : (1993) 95 BOMLR 513

Bombay Public Trusts Act, 1950 — Section 18, 56J, 56NBombay Public Trusts Rules, 1951 — Rule 31CConstitution of India, 1950 — Article 12, 226

High Courts01 Mar 1993

Municipal Corpn. of Gr. Bombay Vs Devidayal Electronics and Wires Ltd.

Bombay High Court · (1993) 66 ELT 198

Constitution of India, 1950 — Article 226

High Courts26 Feb 1993

Tekson P. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1994) 121 CTR 501 : (1993) 203 ITR 431 : (1994) 72 TAXMAN 60

Income Tax Act, 1961 — Section 2, 45, 47, 48, 49

High Courts26 Feb 1993Dismissed

The State of Maharashtra Vs Baroda Rayon Corporation Ltd.

Bombay High Court · (1993) 95 BOMLR 259

Foreign Exchange Regulation Act, 1973 — Section 14, 54, 9

High Courts26 Feb 1993Allowed

Nand Kishore Vishwanath Neware Vs State of Maharashtra

Bombay High Court · (1993) 2 DMC 195

Penal Code, 1860 (IPC) — Section 306, 307, 498A

High Courts26 Feb 1993

Vilas Dhanraj Gosewade and others Vs Maharashtra State Road Transport Corporation

Bombay High Court · (1994) 2 BomCR 245 : (1993) 95 BOMLR 823 : (1993) 2 LLJ 1154

Trade Unions Act, 1926 — Section 21

High Courts26 Feb 1993

Commissioner of Income Tax Vs Mahindra Sintered Products Ltd.

Bombay High Court · (1993) 203 ITR 46

Income Tax Act, 1961 — Section 108, 2(18)

High Courts26 Feb 1993

Star Chemicals Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 203 ITR 11

Income Tax Act, 1961 — Section 2, 2(22), 2(31), 2(32), 33

High Courts26 Feb 1993Dismissed

Pandurang Narayan Deshmukh and Another Vs Anjirabai Parvati Gujar since deceased by her heirs

Bombay High Court · (1994) 1 BomCR 683 : (1993) 95 BOMLR 195

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

High Courts26 Feb 1993

Jagannath Sadashiv Waghmare Vs Sadashiv Tatyaba Waghmare and Others

Bombay High Court · (1993) 95 BOMLR 762

High Courts26 Feb 1993Dismissed

Chotemiyan Rajesaheb Vs Rambhau Venkatrao Nandedkar

Bombay High Court · (1993) MhLj 1110

Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 5Limitation Act, 1963 — Section 9

High Courts26 Feb 1993

Pest Control (India) Pvt. Ltd. Vs Pest Control (India) Pvt. Ltd. Employees All India Union and others

Bombay High Court · (1994) 1 BomCR 59 : (1994) 68 FLR 547 : (1996) 3 LLJ 714 : (1993) 2 MhLj 1617 : (1993) MhLj 1617

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44Penal Code, 1860 (IPC) — Section 499

High Courts25 Feb 1993Allowed

Hindusthan Levers Mazdoor Sabha and Others Vs The State of Maharashtra and Others

Bombay High Court · (1993) 3 BomCR 371

Maharashtra Workmens Minimum House Rent Allowance Act, 1983 — Section 1(14), 1(3), 1(4), 13, 3

High Courts25 Feb 1993

Govindrao Sopanrao Kadam Vs Gopinath Saware and another

Bombay High Court · AIR 1994 Bom 183 : (1994) 1 MhLj 761

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 95Constitution of India, 1950 — Article 134, 136, 180Limitation Act, 1963 — Section 15

High Courts25 Feb 1993

Uttamkumar S. Bagde (Dr.) Vs University of Pune and Others

Bombay High Court · (1993) 02 BOM CK 0039

Pune University Act, 1974 — Section 57

High Courts25 Feb 1993

Ku. Jayshree Vs Dean, Government Ayurvedic College and Others

Bombay High Court · (1996) 1 BomCR 137

Constitution of India, 1950 — Article 14, 15, 226