High Courts25 Sept 1989
Airlines Hotel (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 183 ITR 429
Income Tax Act, 1961 — Section 104, 104(4), 143
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 8 of 29
High Courts25 Sept 1989
Commissioner of Income Tax Vs Unichem Laboratories Ltd.
Bombay High Court · (1990) 185 ITR 173
Companies (Profits) Surtax Rules, 1964 — Rule 4
High Courts25 Sept 1989
Zubeda Bano and Others Vs Maharashtra Stateroad Transport Corporation and Others
Bombay High Court · (1990) 2 ACC 20
Workmens Compensation Act, 1923 — Section 30
High Courts22 Sept 1989
Commissioner of Income Tax Vs B.A. Sanghrajka Trust
Bombay High Court · (1990) 81 CTR 90 : (1990) 181 ITR 484
Income Tax Act, 1961 — Section 160, 164, 164(1)
High Courts22 Sept 1989
Commissioner of Income Tax Vs Indian Express Newspapers (Bombay) Pvt. Ltd.
Bombay High Court · (1990) 181 ITR 460
Income Tax Act, 1961 — Section 143, 154, 216, 246, 256(2)
High Courts22 Sept 1989
Executive of the Will of Late Shri Manecklal Premchand Vs Commissioner of Income Tax
Bombay High Court · (1989) 09 BOM CK 0080
High Courts22 Sept 1989
Manecklal Premchand Vs Commissioner of Income Tax
Bombay High Court · (1990) 81 CTR 124 : (1990) 186 ITR 554
Income Tax Act, 1961 — Section 2(42A), 45
High Courts22 Sept 1989
Commissioner of Income Tax Vs Indian Rare Earth Ltd.
Bombay High Court · (1990) 92 BOMLR 66 : (1990) 181 ITR 22
Income Tax Act, 1961 — Section 147, 148
High Courts22 Sept 1989Dismissed
Pandurang Trimbak Yeole and Others Vs The Personnel Officer, Hindustan Aeronautics Ltd., Nasik Division and Others
Bombay High Court · (1990) 60 FLR 390 : (1994) 3 LLJ 456
Bombay Civil Services Rules, 1959 — Rule 35, 41
High Courts22 Sept 1989
V.M. Kanade Vs Madhav Gadkari and others
Bombay High Court · (1990) CriLJ 190 : (1989) MhLj 1078
Constitution of India, 1950 — Article 19Contempt of Courts Act, 1971 — Section 15, 20, 3, 4, 5
High Courts22 Sept 1989Allowed
Mathappilakkal Mohamed Kasim Vs Assistant Secretary to The Government of Maharashtra and others
Bombay High Court · (1989) 09 BOM CK 0010
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 104
High Courts21 Sept 1989
Rustam Ardeshir Gagrat
Bombay High Court · AIR 1990 Bom 111 : (1989) 3 BomCR 310 : (1989) MhLj 1034
Succession Act, 1925 — Section 302
High Courts21 Sept 1989Dismissed
In Re: Rustam Ardeshir Gagrat
Bombay High Court · (1989) MhLj 1034
Succession Act, 1925 — Section 2(c), 2(f), 211, 216, 218
High Courts20 Sept 1989
Charanjit Singh Vs Assistant Collector of Central Excise
Bombay High Court · (1990) 47 ELT 352
Central Excise Rules, 1944 — Rule 173GCentral Excises and Salt Act, 1944 — Section 18, 19, 2, 20, 21
High Courts20 Sept 1989
Kolhapur District Granulated Fertiliser Co-operative Factory Limited Vs Government of India and Others
Bombay High Court · (1992) 42 ECR 285
High Courts19 Sept 1989
Commissioner of Income Tax Vs Impaco Limited
Bombay High Court · (1989) 80 CTR 191 : (1990) 186 ITR 714
Income Tax Act, 1961 — Section 147, 2(10), 250, 85A
High Courts19 Sept 1989
Dashrath Narhari Narvekar Vs Syndicate Bank
Bombay High Court · (1992) 73 CompCas 360
High Courts19 Sept 1989
Canara Bank Vs Anthony Fernandes and another
Bombay High Court · (1992) 73 CompCas 545
Limitation Act, 1963 — Section 18, 19
High Courts19 Sept 1989
Chhagan Lal Devman Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 DMC 533
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 1989Allowed
Ramniklal A. Gandhi Vs R.R. Bhavsar and Others
Bombay High Court · (1993) 3 LLJ 712
Workmens Compensation Act, 1923 — Section 30