High Courts18 Sept 1990
Commissioner of Income Tax Vs Scindia Investment Pvt., Ltd.
Bombay High Court · (1991) 190 ITR 128
Income Tax Act, 1961 — Section 154, 154(7), 155, 256, 80AA
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 10 of 39
High Courts18 Sept 1990
M/s. J.K. Enterprise Vs Prithviraj Ratanchand Mehta and another
Bombay High Court · AIR 1991 Bom 162 : (1991) 1 BomCR 480 : (1990) 92 BOMLR 572
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, 115, 3Contract Act, 1872 — Section 70
High Courts18 Sept 1990
Commissioner of Income Tax Vs Sigma Paints Ltd.
Bombay High Court · (1991) 188 ITR 6
Income Tax Act, 1961 — Section 37, 37(1)
High Courts17 Sept 1990Allowed
Captain Nanda Vs Amarnath P. and Others
Bombay High Court · (1990) 3 BomCR 601
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 28Transfer of Property Act, 1882 — Section 111
High Courts17 Sept 1990Dismissed
Ram Gopal Gupta Vs Rajesh J. Kothari
Bombay High Court · (1990) 3 BomCR 596
Civil Procedure Code, 1908 (CPC) — Section 9APresidency Small Cause Courts Act, 1882 — Section 41
High Courts17 Sept 1990
Jhamatmal Shersing Balchadani Vs Union of India (UOI)
Bombay High Court · (1990) 3 BomCR 564
Constitution of India, 1950 — Article 226
High Courts17 Sept 1990
Stup Consultants Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1990) 90 CTR 116 : (1991) 187 ITR 353
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80, 80HHB, 80HHB(1), 80HHB(5)
High Courts14 Sept 1990
Kirloskar Oil Engines Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 278
Central Excise Rules, 1944 — Rule 174
High Courts14 Sept 1990
Rishikesh Premnarayan Gupte Vs State of Maharashtra
Bombay High Court · (1990) 31 ECR 697 : (1991) 52 ELT 198
Customs Act, 1962 — Section 108, 123, 135(1)
High Courts14 Sept 1990
Thakurdas Sugnomal Mehra Vs Commissioner of Police for Gr. Bombay and Others
Bombay High Court · (1991) 1 BomCR 303
Bombay Land Requisition Act, 1948 — Section 9(3), 9(4)Constitution of India, 1950 — Article 226Requisitioned Land (Continuance of Powers) Act, 1947 — Section 3
High Courts13 Sept 1990
The Indian Card Clothing Co. Ltd. Vs Union of India
Bombay High Court · (1991) 35 ECR 73 : (1991) 53 ELT 301
Central Excises and Salt Act, 1944 — Section 35A
High Courts13 Sept 1990
National Textile Corpn. (South Maharashtra) Ltd. Vs Bhagirathi Gopal Martal and Others
Bombay High Court · (1991) 62 FLR 601 : (1992) 2 LLJ 111
Coking Coal Mines (Nationalisation) Act, 1972 — Section 9
High Courts13 Sept 1990
La''Builde Corporation Vs Hira Investment Pvt. Ltd.
Bombay High Court · (1990) 3 BomCR 777
Arbitration Act, 1940 — Section 15, 20, 20(1), 30
High Courts13 Sept 1990
Sharad Construction Company Vs Ladkubai Narayan Gavand (Smt.) since deceased, by her heirs and Another
Bombay High Court · (1991) 2 BomCR 77 : (1991) MhLj 332
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 19(4), 7
High Courts13 Sept 1990Dismissed
Bhavesh J. Bhatt Vs Cyrus N. Baxter and Another
Bombay High Court · (1990) 3 BomCR 713 : (1990) 92 BOMLR 474 : (1991) 1 MhLj 231
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 4, 41, 42
High Courts12 Sept 1990
Kirloskar Oil Engines Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 334
Central Excise Rules, 1944 — Rule 10, 173B, 8(1)Central Excises and Salt Act, 1944 — Section 11A
High Courts12 Sept 1990
Mrs. Fatmabai B. Bachooali, Adv. Vs State of Maharashtra and others
Bombay High Court · AIR 1991 Bom 220 : (1991) 1 BomCR 1
Bombay Public Trusts Act, 1950 — Section 36(2)Constitution of India, 1950 — Article 226
High Courts12 Sept 1990
The Baroda Rayon Corp. Vs Union of India
Bombay High Court · (1991) 52 ELT 35
Customs Act, 1962 — Section 14, 15, 27, 27(5), 46
High Courts12 Sept 1990
Godrej Rustom Karmani Vs Hari Aildas Thadani and Others
Bombay High Court · (1990) 3 BomCR 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(4)
High Courts12 Sept 1990
Gustad Mayur Irani Vs State of Maharashtra
Bombay High Court · (1991) 51 ELT 232
Bombay Prohibition Act, 1949 — Section 58AConstitution of India, 1950 — Article 14, 226