High Courts22 Nov 1988
COMMISSIONER OF Income Tax Vs TRUSTEES OF RAPTAKOS BRETT AND CO. (P.) LTD. EMPLOYEES SERVICE GRATUITY FUND.
Bombay High Court · (1989) 177 ITR 202
Income Tax Act, 1961 — Section 164
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 5 of 32
High Courts22 Nov 1988
Aanandkumar Raghunath Ray Vs The State of Maharashtra and Another
Bombay High Court · AIR 1989 Bom 293 : (1988) 4 BomCR 143
Forest Act, 1927 — Section 61A, 61C, 61D
High Courts22 Nov 1988
Commissioner of Income Tax Vs S.N. Desai
Bombay High Court · (1989) 177 ITR 151
High Courts22 Nov 1988
Commissioner of Income Tax Vs K. Subnani Construction Co.
Bombay High Court · (1989) 75 CTR 93 : (1989) 177 ITR 219
Income Tax Act, 1961 — Section 139(1), 154, 246
High Courts22 Nov 1988
Commissioner of Income Tax Vs Ormerods (I.) (P.) Ltd.
Bombay High Court · (1989) 75 CTR 192 : (1989) 176 ITR 470
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J(4), 84, 84(2)
High Courts22 Nov 1988
Commissioner of Income Tax Vs Trustees of Raptakos Brett and Co. (P) Ltd. Employees'' Service Gratuity Fund
Bombay High Court · (1988) 177 ITR 202
Income Tax Act, 1961 — Section 161, 164
High Courts22 Nov 1988
Commissioner of Income Tax Vs Ormerods (I)(P.) Ltd.
Bombay High Court · (1989) 75 CTR 192 : (1989) 176 ITR 470
Income Tax Act, 1961 — Section 80J(4), 84(2), 84(2)(iv)
High Courts21 Nov 1988
Commissioner of Income Tax Vs Parrys (Eastern) (P.) Ltd.
Bombay High Court · (1989) 75 CTR 33 : (1989) 176 ITR 449 : (1989) 42 TAXMAN 62
Income Tax Act, 1961 — Section 80, 80C
High Courts21 Nov 1988
Kishin Shewaram Loungani Vs R. C. Ghosalkar (Inspector of Customs) and another Nimesh Karendrakumar Choksey Vs R. C. Ghosalkar (Inspector of Customs) and another Mansukhlal Mansur Jadga Vs D. Roy (Inspector of Customs) and another
Bombay High Court · (1991) 72 CompCas 388 : (1989) 24 ECC 12 : (1989) 20 ECR 408 : (1989) 41 ELT 47
High Courts18 Nov 1988
Hazarimal Rekhchand Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 177 : (1989) 177 ITR 69
Income Tax Act, 1961 — Section 139(1), 143(3), 246
High Courts18 Nov 1988
Commissioner of Income Tax Vs Caristrap Ltd.
Bombay High Court · (1990) 186 ITR 642
Income Tax Act, 1961 — Section 143(1), 147, 33, 34
High Courts18 Nov 1988
Commissioner of Income Tax Vs Chase Bright Steel Ltd. (No. 1)
Bombay High Court · (1989) 75 CTR 60 : (1989) 177 ITR 124
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts18 Nov 1988
Sadhana Textiles Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 188 ITR 319
Income Tax Act, 1961 — Section 2(22), 2(31)
High Courts18 Nov 1988
Ramji Narayan Ghuge Vs Ratan Waghu Bhujbal
Bombay High Court · (1988) 90 BOMLR 686
Specific Relief Act, 1963 — Section 20
High Courts18 Nov 1988Allowed
Municipal Council and Another Vs Govind Dagadu Shinde
Bombay High Court · (1989) 1 BomCR 400 : (1988) 90 BOMLR 672
Maharashtra Municipalities Act, 1965 — Section 76Prevention of Food Adulteration Act, 1954 — Section 9
High Courts18 Nov 1988
Francisco Luis Jose D Souza Vs Vithal Bhadu Tamboskar
Bombay High Court · AIR 1989 Bom 303 : (1988) 2 BomCR 440 : (1989) 91 BOMLR 570
Civil Procedure Code, 1908 (CPC) — Section 15, 6Goa, Daman and Diu Civil Courts Act, 1965 — Section 22, 6
High Courts18 Nov 1988
Pankaj Vidhyasagar Gupta Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 178 : (1989) 91 BOMLR 9 : (1989) MhLj 30
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts18 Nov 1988
Commissioner of Income Tax Vs Himalayan Tiles and Marbles Pvt Ltd.
Bombay High Court · (1991) 188 ITR 293
Income Tax Act, 1961 — Section 28
High Courts18 Nov 1988
Commissioner of Income Tax Vs Polychem Ltd.
Bombay High Court · (1989) 176 ITR 333
Income Tax Act, 1961 — Section 32(1), 43, 43(3)
High Courts17 Nov 1988
Commissioner of Income Tax Vs Mohanlal Jalan
Bombay High Court · (1989) 176 ITR 478
Income Tax Act, 1961 — Section 10(14), 17Income Tax Rules, 1962 — Rule 3