High Courts27 Dec 1988
Chenaji Narsingji and Another Vs S.S. Ranjhen and Others
Bombay High Court · (1989) 1 BomCR 427
Criminal Procedure Code, 1973 (CrPC) — Section 438Gold (Control) Act, 1968 — Section 100Penal Code, 1860 (IPC) — Section 465, 471
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 1 of 32
High Courts27 Dec 1988
Chenaji Narsingji Vs Addl. Collr. of Cus. (Preventive)
Bombay High Court · (1989) 43 ELT 234
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 465, 471
High Courts26 Dec 1988
Superintendent of Customs (P) Vs Abdullah Mohammed Gani
Bombay High Court · (1989) 41 ELT 244
High Courts22 Dec 1988
Gopal Yeshwantrao Shende Vs State of Maharashtra and another
Bombay High Court · (1988) 4 BomCR 264 : (1988) 90 BOMLR 656 : (1989) 2 LLJ 359 : (1989) MhLj 495
Constitution of India, 1950 — Article 14, 226Maharashtra Civil Services (Pay) Rules, 1981 — Rule 37, 37(2)
High Courts22 Dec 1988
Commissioner of Income Tax Vs Gokuldas Haridas and others
Bombay High Court · (1990) 181 ITR 84 : (1989) MhLj 501
Income Tax Act, 1961 — Section 220(7), 91, 91(1)
High Courts22 Dec 1988
Commissioner of Income Tax Vs Jogibhai Mangalbhai
Bombay High Court · (1992) 193 ITR 404
Income Tax Act, 1961 — Section 144, 271, 271(1), 274(2)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Otis Elevator Co. (I) Ltd.
Bombay High Court · (1990) 51 TAXMAN 443
Income Tax Act, 1961 — Section 40(a)(v)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Toshniwal Electrodes Mfg. Co.
Bombay High Court · (1990) 185 ITR 29
Income Tax Act, 1961 — Section 32, 43(3)
High Courts21 Dec 1988Dismissed
Amal and Others Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 562
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 1988Dismissed
Madhukar Kalmegh and others Vs Zilla Parishad, Amravati and others
Bombay High Court · (1988) 12 BOM CK 0006
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts21 Dec 1988
Manoj Shivnath Puri and Others Vs Asstt. Collector of Customs and Another
Bombay High Court · (1992) 42 ECR 785
High Courts20 Dec 1988
Commissioner of Income Tax Vs K.S. Krishnan
Bombay High Court · (1990) 185 ITR 239
Income Tax Act, 1961 — Section 10(14), 16, 17(2)
High Courts20 Dec 1988
Jayraj Madeppa Kadadi Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 161
Income Tax Act, 1961 — Section 10, 147, 45, 9
High Courts20 Dec 1988
Rhoda Jal Mehta and Others Vs Homi Framroze Mehta and Others
Bombay High Court · AIR 1989 Bom 359 : (1989) MhLj 124
Bombay High Court (Original Side) Rules, 1980 — Rule 283
High Courts20 Dec 1988
State of Maharashtra Vs Mohammed Yusuf Noormohammed and Others
Bombay High Court · (1989) 1 BomCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153, 296, 298, 333
High Courts20 Dec 1988
In Re: Reginald Edward Negus, N. G. K. Electrical Industries and another
Bombay High Court · (1989) 65 CompCas 443 : (1989) MhLj 128
Bombay High Court Rules, 1957 — Rule 600, 601, 602, 604Companies (Court) Rules, 1959 — Rule 2(11), 307, 338, 340, 343Companies Act, 1956 — Section 459
High Courts20 Dec 1988
Commissioner of Income Tax Vs Burmah Shell Refineries Ltd.
Bombay High Court · (1990) 186 ITR 138
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts19 Dec 1988
Commissioner of Income Tax, Poona-II Vs Smt. Nirmalabai K. Darekar
Bombay High Court · (1990) 186 ITR 242
Income Tax Act, 1961 — Section 140(3), 140A(3), 256
High Courts19 Dec 1988
Commissioner of Income Tax Vs Oriental Rubber Industries Pvt. Ltd.
Bombay High Court · (1990) 186 ITR 270
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 80I
High Courts19 Dec 1988
Commissioner of Income Tax Vs Ajantha Lodge
Bombay High Court · (1990) 186 ITR 346
Income Tax Act, 1961 — Section 188, 263