High Courts05 Feb 1993Dismissed
Smt. Zaitoonbi Vs Shaikh Farid
Bombay High Court · (1993) 95 BOMLR 249
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,566 of 3,665
High Courts05 Feb 1993
Krantikari Suraksha Rakshak Sanghatana Vs S.V. Naik and Others
Bombay High Court · (1993) 2 LLJ 1145
High Courts05 Feb 1993
Commissioner of Income Tax Vs Ramkisan Tapade and Co.
Bombay High Court · (1993) 114 CTR 97 : (1993) 202 ITR 716 : (1993) 70 TAXMAN 133
Income Tax Act, 1961 — Section 119, 139, 139(1), 184, 184(7)
High Courts05 Feb 1993
M.H. Daryani Vs Commissioner of Income Tax
Bombay High Court · (1993) 202 ITR 731
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts05 Feb 1993
Tata Electric Companies Officers Guild Vs Registrar of Trade Unions
Bombay High Court · (1993) 3 BomCR 304 : (1994) 68 FLR 656 : (1994) 1 LLJ 125 : (1993) MhLj 1081
Trade Unions Act, 1926 — Section 10
High Courts05 Feb 1993Allowed
Smt. Laxmi Shinde and Others Vs Kamalesh Chandrasenrao Pansare and Others
Bombay High Court · (1993) 95 BOMLR 783
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts05 Feb 1993Dismissed
Pesi Shroff Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1457
Constitution of India, 1950 — Article 12, 133(1), 134A, 226
High Courts04 Feb 1993
Nirmal Tejnath Dhar Vs Matru Sewa Sangh Mahal
Bombay High Court · (1993) 3 BomCR 469 : (1993) 2 LLJ 1094
Industrial Disputes Act, 1947 — Section 11A, 2, 25, 2A
High Courts04 Feb 1993
Shibani Engineering Systems Vs Union of India (UOI) and Others
Bombay High Court · (1993) 47 ECR 39
High Courts04 Feb 1993
Khandelwal Industries Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 203 ITR 925 : (1993) 69 TAXMAN 210
Income Tax Act, 1961 — Section 256
High Courts04 Feb 1993
Balu alias Pradip Moreshwar Hajare Vs State of Maharashtra
Bombay High Court · (1993) 95 BOMLR 113 : (1993) CriLJ 3621 : (1993) 2 MhLj 1030 : (1993) MhLj 1030
Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Feb 1993Allowed
Ebrahim Currim and Sons Vs Regional P.F. Commissioner and Another
Bombay High Court · (1993) 3 BomCR 246 : (1994) 1 LLJ 369 : (1994) MhLj 549
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A
High Courts04 Feb 1993
Prabhakar Deshpande Vs Zilla Parishad Akola and Others
Bombay High Court · (1996) 5 BomCR 394
High Courts04 Feb 1993
Vithal Dewarshi Naik Banaulikar and Another Vs The Collector of Goa and Others
Bombay High Court · (1993) 2 BomCR 466
Goa, Daman and Diu Village Panchayats Regulation, 1962 — Section 31, 49, 83(5)
High Courts04 Feb 1993Dismissed
Pandurang Dnyandeo Hatkar and Another Vs State of Maharashtra
Bombay High Court · (1993) CriLJ 1381
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Feb 1993
Commissioner of Income Tax Vs Plasmac Machine Mfg. Co. Ltd.
Bombay High Court · (1993) 201 ITR 650
Income Tax Act, 1961 — Section 37, 40
High Courts03 Feb 1993
Commissioner of Income Tax Vs New Standard Engineering Company Limited
Bombay High Court · (1993) 111 CTR 258 : (1994) 208 ITR 710 : (1993) 69 TAXMAN 123
Income Tax Act, 1961 — Section 37(1)
High Courts03 Feb 1993Dismissed
Gani Manulal Atar Vs Smt. Mathurabia Nagarkar
Bombay High Court · (1993) 95 BOMLR 779
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts03 Feb 1993
Commissioner of Income Tax Vs Lallubhai Nagardas and Sons
Bombay High Court · (1993) 114 CTR 58 : (1993) 204 ITR 93
Income Tax Act, 1961 — Section 183, 2, 2(13), 2(36)
High Courts03 Feb 1993Dismissed
Kisan Ginning and Pressing Co-operative Society Vs Divisional Joint Registrar, Co-operative Societies and Others
Bombay High Court · (1994) 2 BomCR 238