High Courts15 Dec 1988
Surat Cotton Spinning and Weaving Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 375
Income Tax Act, 1961 — Section 214
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 2 of 32
High Courts15 Dec 1988Dismissed
Tukaram Sawant Vs Mangalalaxmi Chinubhai Shah and Others
Bombay High Court · (1989) 3 BomCR 313 : (1989) MhLj 197
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AEasements Act, 1882 — Section 52, 59, 60Transfer of Property Act, 1882 — Section 105
High Courts15 Dec 1988
Commissioner of Income Tax Vs Castrol Ltd.
Bombay High Court · (1990) 186 ITR 115
Income Tax Act, 1961 — Section 143, 144, 147, 214, 215
High Courts15 Dec 1988Dismissed
Gunwant Kawadoo Katore Vs Kawadoo Narayanrao Katore
Bombay High Court · (1989) MhLj 32
Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 29, 5
High Courts14 Dec 1988
Commissioner of Income Tax Vs Tata Chemicals Ltd.
Bombay High Court · (1987) 63 CTR 54 : (1990) 186 ITR 433
High Courts14 Dec 1988
I.B.M. World Trade Corporation Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 412
Income Tax Act, 1961 — Section 28, 36, 37
High Courts13 Dec 1988Dismissed
Bamwari Lolya Vs The State of Maharashtra and Others
Bombay High Court · (1989) 58 FLR 902 : (1994) 3 LLJ 306
Constitution of India, 1950 — Article 14, 19(1), 21Industrial Disputes Act, 1947 — Section 25FFA, 25FFA(2), 25O, 30A, 31A
High Courts13 Dec 1988
Goa State Co-operative Bank Ltd. and others Vs State of Goa and others
Bombay High Court · (1989) 2 BomCR 250 : (1989) 91 BOMLR 207 : (1991) 71 CompCas 486
High Courts12 Dec 1988
Commissioner of Income Tax Vs South India Insurance Co. Ltd.
Bombay High Court · (1992) 193 ITR 774
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts12 Dec 1988
Commissioner of Income Tax Vs United Carbon India Ltd
Bombay High Court · (1989) 178 ITR 444
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(3), 84Income Tax Rules, 1962 — Rule 19, 19A
High Courts12 Dec 1988
State Industrial and Investment Corporation of Maharashtra Ltd. Vs Hargovind Vithaldas and Others
Bombay High Court · (1988) 12 BOM CK 0055
Contract Act, 1872 — Section 133, 134, 139, 141
High Courts12 Dec 1988
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 188 ITR 122
Income Tax Act, 1961 — Section 35, 35B, 40
High Courts12 Dec 1988
Life Insurance Corporation of India Vs Commissioner of Income Tax
Bombay High Court · (1989) 177 ITR 423
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 2Life Insurance Corporation Act, 1956 — Section 28, 36
High Courts09 Dec 1988
Commissioner of Income Tax Vs Lady Hirabai C. Jehangir
Bombay High Court · (1990) 186 ITR 60
Income Tax Act, 1961 — Section 45, 55
High Courts09 Dec 1988Allowed
Bank of Baroda Vs Har Kishore Jain
Bombay High Court · (1988) 90 BOMLR 675
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts09 Dec 1988
Bmco Transformers Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 187 ITR 444
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(1), 84
High Courts09 Dec 1988
Buddhikota Subbarao Vs State of Maharashtra and another
Bombay High Court · (1988) 12 BOM CK 0018
Evidence Act, 1872 — Section 54
High Courts08 Dec 1988
Commissioner of Income Tax Vs Nagindas M. Kapadia
Bombay High Court · (1989) 75 CTR 161 : (1989) 177 ITR 393 : (1989) 42 TAXMAN 128
Income Tax Act, 1961 — Section 2(22)
High Courts08 Dec 1988Allowed
Datta Damodar Kakule of Calangute Vs Krishna Sridor Pai @ Subhash Shridar Pai Lotlicar
Bombay High Court · (1988) 4 BomCR 270
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 Dec 1988
Commissioner of Income Tax Vs Shri Someshwar Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (1989) 177 ITR 443 : (1989) MhLj 118
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32