High Courts17 Nov 1988
Commissioner of Income Tax Vs Caltex (India) Ltd.
Bombay High Court · (1989) 75 CTR 98 : (1990) 186 ITR 608
Income Tax Act, 1961 — Section 32
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 6 of 32
High Courts17 Nov 1988
State of Maharashtra Vs V.S. Raghavan, Manager, Lorcom Factory, Chikalthana, Aurangabad
Bombay High Court · (1989) 3 BomCR 55 : (1989) 58 FLR 293 : (1989) 2 LLJ 427 : (1989) MhLj 828
Factories Act, 1948 — Section 101, 2, 58, 58(1), 92
High Courts17 Nov 1988
Maharashtra Rajya Sahakari Sevak Mahamandal and Others Vs State of Maharashtra and Others
Bombay High Court · (1989) 2 BomCR 570 : (1989) 91 BOMLR 1
High Courts17 Nov 1988
Commissioner of Income Tax Vs Vora Exclusive Tools Pvt. Ltd.
Bombay High Court · (1990) 186 ITR 533
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts17 Nov 1988
Commissioner of Income Tax Vs Rashtriya Metal Industries
Bombay High Court · (1989) 177 ITR 44
Super Profits Tax Act, 1963 — Rule 1
High Courts17 Nov 1988
Commissioner of Income Tax Vs Khandelwal Ferro Alloys Ltd.
Bombay High Court · (1989) 177 ITR 10
Income Tax Act, 1961 — Section 34(3)
High Courts17 Nov 1988
M.K. Mehendale Vs Commissioner of Income Tax
Bombay High Court · (1989) 42 TAXMAN 59
Income Tax Act, 1961 — Section 256(1), 41
High Courts17 Nov 1988
Ashok Krishna Nagvenkar and others Vs Hari Vishnoo Lotlekar
Bombay High Court · (1989) 66 CompCas 321
Portuguese Civil Procedure Code, 1867 — Article 1, 123
High Courts16 Nov 1988
Commissioner of Income Tax Vs Trustees of Bhat Family Research Foundation
Bombay High Court · (1989) 75 CTR 88 : (1990) 185 ITR 532
Income Tax Act, 1961 — Section 11, 11(1), 148, 256(1), 60
High Courts16 Nov 1988
Commissioner of Income Tax Vs Smt. Shantaben Natwarlal Gandhi
Bombay High Court · (1989) 177 ITR 5
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 4
High Courts16 Nov 1988
Yogendra Patwardhan Vs Khandelwal Hermann Electronics Ltd.
Bombay High Court · (1989) 1 BomCR 96 : (1988) 90 BOMLR 560 : (1989) MhLj 310
Bombay Stamp Act, 1958 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
High Courts16 Nov 1988
Mahindra and Mahindra Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 176 ITR 506
Super Profits Tax Act, 1963 — Rule 1
High Courts16 Nov 1988
Mahindra Sintered Products Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 83 : (1989) 177 ITR 111
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 143(1), 263, 80J(1), 80J(4), 84
High Courts15 Nov 1988
Commissioner of Income Tax Vs A.A. Heptulla
Bombay High Court · (1989) 75 CTR 37 : (1989) 176 ITR 413 : (1989) 42 TAXMAN 78
Income Tax Act, 1961 — Section 48, 55(2)
High Courts15 Nov 1988
Damodar Haribaksha Agrawal Vs Ramratidevi and Others, etc. etc.
Bombay High Court · AIR 1989 Bom 257 : (1989) 2 BomCR 26 : (1989) MhLj 425
High Courts15 Nov 1988
Fazalbhoy Investment Co. P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 176 ITR 523
Income Tax Act, 1961 — Section 2(14), 256(1)
High Courts15 Nov 1988
Commissioner of Income Tax Vs B.V. Sabunani
Bombay High Court · (1989) 177 ITR 56
Income Tax Act, 1961 — Section 139, 139(1), 143(3), 154, 155
High Courts15 Nov 1988
Corporation of the City of Nagpur Vs Nemi Kumar Prabhudas Raibagkar and Others
Bombay High Court · (1991) ACJ 191
Motor Vehicles Act, 1988 — Section 110CC
High Courts15 Nov 1988
Union of India and others Vs Great Eastern Shipping Co. Ltd.
Bombay High Court · (1989) MhLj 964
High Courts14 Nov 1988
Commissioner of Income Tax Vs Mohanlal Jalan
Bombay High Court · (1989) 43 TAXMAN 246
Income Tax Act, 1961 — Section 10(14), 17