High Courts29 Sept 1989Dismissed
Fatimabai Noor Mohamed Vs M. Khallil Ahmed and another
Bombay High Court · (1992) MhLj 1605
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 7 of 29
High Courts28 Sept 1989
Commissioner of Income Tax Vs Glaxo Laboratories (India) Ltd.
Bombay High Court · (1990) 81 CTR 69 : (1990) 181 ITR 59
Income Tax Act, 1961 — Section 37, 37(1)
High Courts28 Sept 1989Allowed
Baburao Shrirang Sapkal and Others Vs The In-Charge Zonal Manager, Mah. State Co-op. Cotton Growers Mkt. Fed. Ltd. and Others
Bombay High Court · (1989) 59 FLR 746 : (1993) 3 LLJ 634
High Courts28 Sept 1989
Kannaya Devjibhai Borisa and etc. Vs State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 394 : (1990) 1 BomCR 546
Constitution of India, 1950 — Article 14, 16, 19, 341, 342
High Courts28 Sept 1989Allowed
Kusum Bapurao Dhonre Vs State of Maharashtra and Others
Bombay High Court · (1993) 3 LLJ 121 : (1989) MhLj 901
High Courts28 Sept 1989Dismissed
Vijay Motiram Awarkar Vs Pushpa and Others
Bombay High Court · (1990) 1 DMC 592
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Sept 1989
Commissioner of Income Tax Vs P.C. Tangal
Bombay High Court · (1990) 81 CTR 126 : (1990) 184 ITR 88
Income Tax Act, 1961 — Section 37(1)
High Courts27 Sept 1989Dismissed
Shakuntala Vs Vithalrao Akaram Navkar and Others
Bombay High Court · (1990) 2 DMC 24
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Sept 1989Allowed
Manisha Vs Pramod
Bombay High Court · (1990) 1 DMC 540
Hindu Marriage Act, 1955 — Section 13(1)
High Courts27 Sept 1989
Commissioner of Income Tax Vs Sassoon J. David and Co. Ltd.
Bombay High Court · (1990) 81 CTR 50 : (1990) 181 ITR 363
Income Tax Act, 1961 — Section 244, 244(1), 297(2), 71, 71(1)
High Courts27 Sept 1989
Commissioner of Income Tax Vs Bharat Barrel and Drum Mfg. Co. Pvt. Ltd.
Bombay High Court · (1990) 81 CTR 94 : (1990) 182 ITR 21
Income Tax Act, 1961 — Section 37
High Courts27 Sept 1989
Trade Wings Ltd Vs Commissioner of Income Tax
Bombay High Court · (1989) 80 CTR 176 : (1990) 185 ITR 267
Income Tax Act, 1961 — Section 37(1), 37(2A), 37(2B)
High Courts27 Sept 1989
Commissioner of Income Tax Vs Permanent Magnets Ltd.
Bombay High Court · (1989) 09 BOM CK 0041
Companies (Profits) Surtax Rules, 1964 — Rule 4
High Courts26 Sept 1989
Commissioner of Income Tax Vs Byramjee Jeejeebhoy (P) Ltd.
Bombay High Court · (1990) 81 CTR 18 : (1990) 182 ITR 6 : (1990) 48 TAXMAN 54
Income Tax Act, 1961 — Section 37(1)
High Courts26 Sept 1989
Commissioner of Income Tax Vs Pitamber Dharsey
Bombay High Court · (1990) 181 ITR 502
Income Tax Act, 1961 — Section 45, 49(1)
High Courts26 Sept 1989
Commissioner of Income Tax Vs Trustees of Shri Teckchand Chandiram Trust
Bombay High Court · (1989) 80 CTR 161 : (1990) 184 ITR 537
Income Tax Act, 1961 — Section 1(1), 1(2), 11, 13, 2
High Courts26 Sept 1989
Commissioner of Income Tax Vs Kirloskar Brothers Limited
Bombay High Court · (1990) 181 ITR 523
Income Tax Act, 1961 — Section 80, 80E
High Courts26 Sept 1989
I T C Ltd. Vs Fomento Resorts and Hotels Ltd.
Bombay High Court · (1991) 70 CompCas 459
Companies Act, 1956 — Section 433, 434
High Courts25 Sept 1989
Commissioner of Income Tax Vs Kamani Metals and Alloys Ltd.
Bombay High Court · (1990) 183 ITR 327
Income Tax Act, 1961 — Section 10(3), 139, 37
High Courts25 Sept 1989
Zubeda Bano and others Vs Maharashtra State Road Transport Corp. and others
Bombay High Court · (1990) ACJ 923 : (1989) 91 BOMLR 939 : (1990) 60 FLR 858 : (1991) 1 LLJ 66
Workmens Compensation Act, 1923 — Section 2, 22, 3, 3(1), 30