High Courts08 Dec 1988
Commissioner of Income Tax Vs Bennet Coleman and Co. Ltd.
Bombay High Court · (1989) 75 CTR 193 : (1989) 177 ITR 523
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43(6)
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 3 of 32
High Courts08 Dec 1988
Commissioner of Income Tax Vs Vicks Products Inc.
Bombay High Court · (1989) 177 ITR 556
Income Tax Act, 1961 — Section 276CC, 278B, 45
High Courts07 Dec 1988
Zenith Steel Pipes Ltd. (No. 2) Vs Commissioner of Income Tax
Bombay High Court · (1990) 185 ITR 281
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts07 Dec 1988
Zenith Steel Pipes Ltd. (No. 1) (Now Zenith Ltd.) Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 500
Income Tax Act, 1961 — Section 33, 33(6), 35B(1)
High Courts06 Dec 1988
Commissioner of Income Tax Vs Gynamij India Ltd.
Bombay High Court · (1990) 181 ITR 265
Income Tax Act, 1961 — Section 80J, 84
High Courts06 Dec 1988
Shah Construction Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 188 ITR 537
Income Tax Act, 1961 — Section 33
High Courts06 Dec 1988
Khadya Peya Vikreta Sangh and Others Vs Municipal Council
Bombay High Court · (1989) 2 BomCR 39 : (1989) MhLj 291
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 125(1), 126(1), 144(1), 144(2)
High Courts06 Dec 1988
Commissioner of Income Tax Vs Mafatlal Gagalbhai and Co. P. Ltd.
Bombay High Court · (1989) 177 ITR 488
Income Tax Act, 1922 — Section 12B
High Courts06 Dec 1988
Zenith Steel Pipes Ltd. (No. 1) Vs Commissioner of Income Tax
Bombay High Court · (1990) 185 ITR 126
Income Tax Act, 1961 — Section 37
High Courts06 Dec 1988
Z.M. Merchant Vs Commissioner of Income Tax
Bombay High Court · (1989) 177 ITR 512
Income Tax Act, 1961 — Section 2(14), 45
High Courts06 Dec 1988Partly Allowed
Sitaram Jibhe Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 570
Evidence Act, 1872 — Section 114, 3
High Courts05 Dec 1988Allowed
Manohar Shankar Aarde Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 25
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42
High Courts05 Dec 1988
Commissioner of Income Tax Vs Sidhwa Brothers
Bombay High Court · (1991) 188 ITR 98
Income Tax Act, 1961 — Section 155, 155(6), 36
High Courts02 Dec 1988
Commissioner of Income Tax Vs Telelink Products (P.) Ltd.
Bombay High Court · (1989) 75 CTR 128 : (1989) 177 ITR 291 : (1989) 42 TAXMAN 177
Income Tax Act, 1961 — Section 80
High Courts02 Dec 1988
Commissioner of Income Tax Vs Sahney Steel and Press Works (P.) Ltd.
Bombay High Court · (1989) 75 CTR 71 : (1989) 177 ITR 354
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 35B, 35B(1), 80J, 84
High Courts02 Dec 1988Allowed
Shri Mahadeo Deosthan Wadali Vs Joint Charity Commissioner
Bombay High Court · (1988) 90 BOMLR 649 : (1989) MhLj 269
Constitution of India, 1950 — Article 246
High Courts02 Dec 1988
Shardaben B. Mafatlal Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 162 : (1989) 177 ITR 463
Wealth Tax Rules, 1957 — Rule 1D
High Courts02 Dec 1988
Mrs. Shardaben B. Mafatlal Vs Commissioner of Income Tax
Bombay High Court · (1989) 42 TAXMAN 126
Estate Duty Act, 1953 — Section 36Wealth Tax Act, 1957 — Section 24(6)
High Courts01 Dec 1988
Commissioner of Income Tax Vs Chase Bright Steel Ltd. (No. 2)
Bombay High Court · (1988) 90 BOMLR 692 : (1989) 75 CTR 67 : (1989) 177 ITR 128
Income Tax Act, 1961 — Section 30, 31, 37, 37(1), 37(3)
High Courts01 Dec 1988
Commissioner of Income Tax Vs J.K. Doshi and Co.
Bombay High Court · (1989) 176 ITR 371
Income Tax Act, 1961 — Section 184, 184(1), 6