High Courts10 Dec 1992Allowed
Narkeshari Prakashan Ltd. Vs Nagpur Press Kamghar Sangh and Others
Bombay High Court · (1993) 3 BomCR 565 : (1994) 68 FLR 462 : (1994) 2 LLJ 530
Industrial Disputes Act, 1947 — Section 25F, 25N, 9A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,571 of 3,665
High Courts10 Dec 1992
M/s. Eagle Potteries Private Ltd. Vs M/s. Eagle Flask Industries Pvt.
Bombay High Court · AIR 1993 Bom 185 : (1993) 3 BomCR 536
Evidence Act, 1872 — Section 101, 102Trade and Merchandise Marks Act, 1958 — Section 15, 26, 32, 46, 54
High Courts10 Dec 1992Allowed
Jagannathappa Bhujappa Ganjiwale and Others Vs The State of Maharashtra and Another
Bombay High Court · (1994) 3 BomCR 109
Land Acquisition Act, 1894 — Section 28A
High Courts07 Dec 1992
Ramesh Rama Ubale and Another Vs State of Maharashtra
Bombay High Court · (1993) 1 DMC 494
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts07 Dec 1992
State Bank of India Vs Vishwanath and another
Bombay High Court · (1994) 80 CompCas 9
High Courts04 Dec 1992Allowed
S.K. Palaniappah Kandaiswami Gonder and Another Vs Superintending Engineer, M.S.E.B., Karad and Another
Bombay High Court · (1994) ACJ 231 : (1993) 1 BomCR 350
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1
High Courts04 Dec 1992
State of Maharashtra and others Vs Suresh Rameshwardas Lohiya
Bombay High Court · (1993) 1 BomCR 337 : (1993) CriLJ 1557 : (1993) 1 MhLj 108
Forest Act, 1927 — Section 2
High Courts04 Dec 1992
Shaikhlal Gulab Mulla Vs State of Maharashtra
Bombay High Court · (1993) 1 BomCR 640 : (1993) 95 BOMLR 876
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3
High Courts04 Dec 1992
S.K. Palaniappah Kandaiswami Gonder and Another Vs Superintending Engineer, M.S.E.B. and Another
Bombay High Court · (1992) 1 ACC 349
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts03 Dec 1992Dismissed
Sonusing Dhanusing Patil and another Vs Bansichindu Kumbhar
Bombay High Court · (1993) MhLj 1141
Civil Procedure Code, 1908 (CPC) — Section 115, 148
High Courts03 Dec 1992
Bomi Munchershaw Mistry Vs The Kesharwani Co-operative Housing Society Ltd. and Others
Bombay High Court · (1993) 2 BomCR 301
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4, Order 2 Rule 6Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts03 Dec 1992
Bomi Munchershaw Mistry Vs Kesharwani Co-operative Housing Society Ltd. and Others
Bombay High Court · (1993) 2 BomCR 329
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 1 Rule 9, Order 31 Rule 1Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 115
High Courts03 Dec 1992
Vishal Electronics Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) 47 ECR 536 : (1993) 68 ELT 557
Customs Act, 1962 — Section 131, 25
High Courts03 Dec 1992
Union of India Vs Kavita Exports Pvt. Ltd.
Bombay High Court · (1993) 46 ECR 123 : (1993) 64 ELT 185
Constitution of India, 1950 — Article 226
High Courts03 Dec 1992
Standard Batteries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 205 ITR 209
Income Tax Act, 1961 — Section 28, 33, 33(1), 34, 37
High Courts03 Dec 1992
Commissioner of Income Tax Vs Standard Batteries Ltd.
Bombay High Court · (1993) 201 ITR 977
Income Tax Act, 1961 — Section 80(I), 80B(7)
High Courts03 Dec 1992
Commissioner of Income Tax Vs Hico Products (P.) Ltd.
Bombay High Court · (1993) 201 ITR 575 : (1991) 1 MhLj 213
Income Tax Act, 1961 — Section 263, 40, 40A(5)
High Courts02 Dec 1992
Nozer Gustad Commissariat Vs Central Bank of India and Others
Bombay High Court · (1993) 2 BomCR 8 : (1993) 95 BOMLR 4 : (1993) 2 LLJ 98 : (1993) 1 MhLj 228
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)
High Courts02 Dec 1992
Association of Chemical Workers Vs N.A. Kadam and Others
Bombay High Court · (1993) 1 LLJ 1144
Trade Unions Act, 1926 — Section 27
High Courts02 Dec 1992
Food Corporation of India Vs State of Maharashtra
Bombay High Court · (1992) 12 BOM CK 0035
Bombay Sales Tax Act, 1959 — Section 2(17), 61, 61(1), 8