COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,564 of 3,665

High Courts15 Feb 1993

Narayan Megha Gohil Vs Municipal Corporation of Greater Bombay

Bombay High Court · AIR 1993 Bom 291 : (1993) 3 BomCR 257 : (1994) 1 MhLj 587 : (1994) MhLj 587

Bombay Municipal Corporation Act, 1888 — Section 342, 347, 350, 351, 354Constitution of India, 1950 — Article 14, 226

High Courts15 Feb 1993

Pesi Shroff Vs State of Maharashtra and Others

Bombay High Court · AIR 1993 Bom 384 : (1993) 95 BOMLR 610

Bombay Race-courses Licensing Act, 1912 — Section 3, 4(3)Constitution of India, 1950 — Article 10, 101, 102, 104, 112(A)

High Courts15 Feb 1993

Subhas Bhaskar Gadre Vs Second Labour Court and others

Bombay High Court · (1993) 1 LLJ 1001

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2

High Courts15 Feb 1993Dismissed

Mayaram Ramsingh Jat and Another Vs The State of Maharashtra

Bombay High Court · (1993) 3 BomCR 339

Evidence Act, 1872 — Section 3, 9(9)

High Courts12 Feb 1993

Ravindra Pyarelal Bidlan and others Vs State of Maharashtra

Bombay High Court · (1993) CriLJ 3019 : (1993) 1 MhLj 658 : (1993) MhLj 658 : (1993) 3 RCR(Criminal) 57

Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts12 Feb 1993

Prem Alias Santosh and etc. Vs State of Maharashtra and etc.

Bombay High Court · (1993) 2 BomCR 252 : (1993) CriLJ 1608

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 224, 302, 34, 392

High Courts12 Feb 1993Dismissed

Mrs. Suruchi Chand and Others Vs Dr. Naresh Chand and Others

Bombay High Court · (1993) 2 BomCR 641 : (1993) 95 BOMLR 575

Arbitration Act, 1940 — Section 41

High Courts12 Feb 1993Dismissed

Mahesh Laxman Gandhi and others Vs State of Maharashtra and others

Bombay High Court · (1995) MhLj 288

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(6)Income Tax Act, 1961 — Section 100, 103, 104, 217, 72Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 6

High Courts12 Feb 1993Allowed

Smt. Yamunabai Laxman Gaikwad and Another Vs V.M. Vanmali and Another

Bombay High Court · (1993) 95 BOMLR 265

High Courts12 Feb 1993

Regional Provident Fund Commissioner and Others Vs Mafatlal Group Staff Association and Others

Bombay High Court · (1994) 1 BomCR 425 : (1993) 95 BOMLR 147 : (1993) 2 LLJ 1066 : (1993) 2 MhLj 1377

Constitution of India, 1950 — Article 14, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6

High Courts12 Feb 1993

Commissioner of Income Tax Vs Abbott Laboratories (I.) Pvt. Ltd.

Bombay High Court · (1993) 202 ITR 818

Income Tax Act, 1961 — Section 37(1)

High Courts12 Feb 1993

Jagannath Bhagwandas Shrivastav and Others Vs Harish Thadani and Another

Bombay High Court · (1993) 3 BomCR 39 : (1994) 68 FLR 540 : (1994) 1 LLJ 15

Industrial Disputes Act, 1947 — Section 33C, 33C(2)

High Courts12 Feb 1993

Inaroo Limited Vs Commissioner of Income Tax

Bombay High Court · (1994) 117 CTR 93 : (1993) 204 ITR 312

Income Tax Act, 1961 — Section 10(6), 37, 37(1), 37(3), 40

High Courts12 Feb 1993

Ratanchandra and another Vs Mrs. Suruchichand and others

Bombay High Court · (1993) 3 BomCR 76

Arbitration Act, 1940 — Section 20, 32, 33, 34Evidence Act, 1872 — Section 112, 114, 50Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts11 Feb 1993

Prakash Cotton Mills Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Prakash Cotton Mills Pvt. Ltd.

Bombay High Court · (1993) 203 ITR 75

Income Tax Act, 1961 — Section 33, 33(1), 34, 34(3), 35B

High Courts11 Feb 1993

Prof. (Dr.) D.R. Bharadwaj Vs State of Maharashtra and others

Bombay High Court · AIR 1993 Bom 366 : (1994) 1 BomCR 176 : (1993) MhLj 1186

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 27

High Courts11 Feb 1993

Melmould Corporation Vs Commissioner of Income Tax

Bombay High Court · (1993) 111 CTR 357 : (1993) 202 ITR 789

Income Tax Act, 1961 — Section 145

High Courts11 Feb 1993

Gopikrishna S. Kyal Vs Maharashtra State Electricity Board

Bombay High Court · (1994) 1 BomCR 328 : (1993) 95 BOMLR 109

Constitution of India, 1950 — Article 1(4), 226Electricity (Supply) Act, 1948 — Section 49

High Courts11 Feb 1993Allowed

Dr. Sheela Laxmikant Kulwal Vs The State of Maharashtra and Others

Bombay High Court · (1994) 1 BomCR 527

Post Graduate Courses (Medical) Admission G.R., 1991 — Rule 10, 2

High Courts10 Feb 1993

National Organic Chemical Industrial Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1993) 115 CTR 434 : (1993) 203 ITR 410

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84