High Courts03 Feb 1993
Commissioner of Income Tax Vs New Standard Engg. Co. Ltd.
Bombay High Court · (1995) 78 TAXMAN 33
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,567 of 3,665
High Courts03 Feb 1993
Commissioner of Income Tax Vs L. and T. Mcneil Ltd.
Bombay High Court · (1993) 112 CTR 405 : (1993) 202 ITR 662
Income Tax Act, 1961 — Section 10(2), 28, 56Wealth Tax Act, 1957 — Section 5(1)
High Courts03 Feb 1993
H. and R. Johnson (India) Ltd. and Another Vs The Municipal Commissioner and Another
Bombay High Court · (1993) 3 BomCR 356
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 105, 321(2)
High Courts02 Feb 1993
Commissioner of Income Tax Vs Hukumchand Mills Ltd.
Bombay High Court · (1993) 202 ITR 474
Cotton Textiles (Control of Movement) Order, 1948 — Section 21C(1)Income Tax Act, 1961 — Section 263, 37 , 37(1)
High Courts02 Feb 1993
Commissioner of Income Tax Vs Super Tool Co. Pvt. Ltd.
Bombay High Court · (1993) 114 CTR 153 : (1993) 202 ITR 50
Income Tax Act, 1961 — Section 147, 2(14), 2(47), 84, 84(1)
High Courts02 Feb 1993
Jyotsna Nalinikant Kilachand and others Vs Nandlal Kilachand Investment Pvt. Ltd. and others
Bombay High Court · (1993) 3 BomCR 512 : (1996) 87 CompCas 361
Companies Act, 1956 — Section 397, 398, 400, 402, 403
High Courts02 Feb 1993
Universal Luggage Mfg. Company Ltd. Vs General Employees Union and Others
Bombay High Court · (1993) 1 LLJ 1207
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25Trade Unions Act, 1926 — Section 28
High Courts01 Feb 1993Allowed
Vithoba Ram Rahane and Another Vs Bhalchandra Sadashiv Joshi and Others
Bombay High Court · (1993) 3 BomCR 95
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 84
High Courts01 Feb 1993Dismissed
Bhagwandas Hargobind Chorasia Vs Kanaiyalal Lilaram and Another
Bombay High Court · (1993) 02 BOM CK 0004
High Courts29 Jan 1993Allowed
Smt. Hulgavva G. Kunchikurve Vs Gangaram Yellappa Kunchikurve
Bombay High Court · (1993) 2 ALT(Cri) 23 : (1993) 95 BOMLR 331
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50Family Courts Act, 1984 — Section 19
High Courts29 Jan 1993
S.K. Awasthy Vs M.R. Bhope, Presiding Officer, 1St Labour Court and Others
Bombay High Court · (1994) 68 FLR 841
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts29 Jan 1993
Commissioner of Income Tax Vs Jaydwar Textiles
Bombay High Court · (1993) 202 ITR 569
Contract Act, 1872 — Section 73Income Tax Act, 1961 — Section 43, 43(5)
High Courts29 Jan 1993
Siddik Singh Pritam Singh Vs State of Maharashtra
Bombay High Court · (1993) CriLJ 2919
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 313, 363, 364
High Courts29 Jan 1993
State of Maharashtra and others Vs Saifuddin Mujjaffarali Saifi
Bombay High Court · (1993) 01 BOM CK 0016
Civil Procedure Code, 1908 (CPC) — Section 34, 80Contract Act, 1872 — Section 9Industrial Disputes Act, 1947 — Section 20
High Courts29 Jan 1993
Sou Shobha Vs Bhanudas Narayan Gawande and Another
Bombay High Court · (1993) 2 DMC 294
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Jan 1993Dismissed
Vitthaldas Gandhi Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 88 : (1993) 95 BOMLR 506
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 17(1), 4, 48(1), 6, 9(1)
High Courts28 Jan 1993
Maniram and others Vs Richardson and Cruddas (1972) Ltd.
Bombay High Court · (1994) 1 BomCR 593 : (1993) 95 BOMLR 285 : (1993) 2 LLJ 852
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 14, 21
High Courts28 Jan 1993
Commissioner of Income Tax Vs Dr. G.K. Pendkar
Bombay High Court · (1993) 202 ITR 698
Income Tax Act, 1961 — Section 139(4), 143(2), 148, 153, 153(1)
High Courts27 Jan 1993
Commissioner of Income Tax Vs Kirloskar Cummins Ltd.
Bombay High Court · (1993) 114 CTR 47 : (1993) 202 ITR 36
Income Tax Act, 1961 — Section 37
High Courts27 Jan 1993
Commissioner of Income Tax Vs Rajaram Bandekar
Bombay High Court · (1993) 113 CTR 281 : (1993) 202 ITR 514
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32