High Courts11 Oct 1989
General Labour Union (Red Flag) Vs K.M. Desai and others
Bombay High Court · (1990) 60 FLR 239 : (1990) 2 LLJ 259
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 21, 7
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 6 of 29
High Courts09 Oct 1989
Tarabai Mathankar (Sau.) Vs State of Maharashtra and Another
Bombay High Court · (1990) 2 BomCR 159 : (1990) MhLj 158
Bombay Village Panchayats Act, 1958 — Section 14(1)
High Courts09 Oct 1989
Smt. Smita Dilip Rane Vs Dilip Dattaram Rane
Bombay High Court · AIR 1990 Bom 84 : (1989) 91 BOMLR 564 : (1990) 2 DMC 95
Constitution of India, 1950 — Article 141Hindu Marriage Act, 1955 — Section 13, 23(1)
High Courts09 Oct 1989Dismissed
Suwarna Vs Joint Director (Dental) of Medical Education and Research, Bombay and others
Bombay High Court · (1991) MhLj 354
Constitution of India, 1950 — Article 14, 15(1, 15(4), 16(1), 16(4)
High Courts06 Oct 1989
K.D. Kapadia Vs Commissioner of Income Tax
Bombay High Court · (1990) 182 ITR 490
Income Tax Act, 1961 — Section 28
High Courts06 Oct 1989
Chowgule and Co (Hind) Private Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 81 CTR 1 : (1990) 182 ITR 189
Income Tax Act, 1961 — Section 148, 271(1), 274(2)
High Courts06 Oct 1989
Commissioner of Income Tax Vs Tata Oil Mills Co. Ltd.
Bombay High Court · (1990) 182 ITR 130
Income Tax Act, 1961 — Section 32, 40, 40A(5)
High Courts06 Oct 1989Dismissed
Hiralal Bhagirath Marwadi and another Vs Vishwanath Parashram Katekar and others
Bombay High Court · (1989) 10 BOM CK 0034
Constitution of India, 1950 — Article 226, 227
High Courts06 Oct 1989
Suresh Madhaorao Bhange and Others Vs Collector and Others
Bombay High Court · (1990) 3 BomCR 199 : (1990) MhLj 848
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1)Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(5), 4
High Courts06 Oct 1989Allowed
Telco Kamgar Sanghatana and Others Vs Avinash Pandurang Toro and Others
Bombay High Court · (1989) 59 FLR 819 : (1993) 3 LLJ 637
Constitution of India, 1950 — Article 226, 227Trade Unions Act, 1926 — Section 28(1A)
High Courts04 Oct 1989
General Secretary, Engineering Labour Union Vs T.L. Steel (P) Ltd.
Bombay High Court · (1990) 60 FLR 367 : (1990) 2 LLJ 207
Trade Unions Act, 1926 — Section 28
High Courts04 Oct 1989
Pharmed Private Limited Vs Commissioner of Income Tax
Bombay High Court · (1990) 182 ITR 75
Income Tax Act, 1961 — Section 28, 29, 32, 37(1), 41(2)
High Courts04 Oct 1989
Commissioner of Income Tax Vs Silk and Art Silk Mills Association Ltd.
Bombay High Court · (1989) 80 CTR 163 : (1990) 182 ITR 38
Income Tax Act, 1961 — Section 11, 11(2)
High Courts04 Oct 1989
Makarand Krishnaji Joshi Vs Sadashiv Vithal Joshi
Bombay High Court · AIR 1990 Bom 159 : (1990) 1 BomCR 215 : (1990) 92 BOMLR 61 : (1990) 2 MhLj 324 : (1990) MhLj 34
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 15A, Order 33 Rule 5, Order 33 Rule 7
High Courts04 Oct 1989
Commissioner of Income Tax Vs Brihan Maharashtra Sugar Syndicate Ltd.
Bombay High Court · (1990) 48 TAXMAN 65
High Courts29 Sept 1989
Commissioner of Income Tax Vs Orient Charterers
Bombay High Court · (1989) 80 CTR 210 : (1990) 185 ITR 354 : (1990) 48 TAXMAN 40
Income Tax Act, 1961 — Section 35B
High Courts29 Sept 1989
Tukaram Ramchandra Mane Vs Rajaram Bapu Lakule
Bombay High Court · AIR 1990 Bom 144
Provincial Insolvency Act, 1920 — Section 37(1), 4, 43
High Courts29 Sept 1989
Commissioner of Income Tax Vs May and Baker (India) Pvt. Ltd.
Bombay High Court · (1990) 181 ITR 109
Companies (Profits) Surtax Act, 1964 — Section 2(8)Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts29 Sept 1989
Commissioner of Income Tax Vs May and Baker (India) (P.) Ltd.
Bombay High Court · (1990) 48 TAXMAN 83
Companies (Profits) Surtax Act, 1964 — Section 2(8)
High Courts29 Sept 1989
Fatimabai Noor Mohamed (Mrs.) Vs M. Khallil Ahmed and Another
Bombay High Court · (1990) 1 BomCR 606 : (1992) MhLj 1605
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(4A)