COURT ARCHIVE

Bombay High Court judgments, 1990

771 judgments · page 30 of 39

High Courts30 Mar 1990

Union of India Vs Sealol Hindustan Ltd.

Bombay High Court · (1991) 53 ELT 295

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High Courts30 Mar 1990

Navin R. Kamani Vs S.S. Shahane, Income Tax Officer and others

Bombay High Court · (1990) 2 BomCR 665 : (1990) 85 CTR 73 : (1990) 185 ITR 408

Income Tax Act, 1961 — Section 264, 5

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High Courts29 Mar 1990

Anjali Shantilal Lunkad Vs Union of India

Bombay High Court · (1991) 52 ELT 203

Customs Act, 1962 — Section 12, 15, 2(26), 46

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High Courts29 Mar 1990

Bhor Industries Ltd. Vs Union of India

Bombay High Court · (1991) 51 ELT 284

Central Excise Rules, 1944 — Rule 10, 173B, 173C, 173F, 173G(1)

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High Courts29 Mar 1990

Dr. (Mrs.) Beena Rahul Mishra Vs V.K. Shrivastava, Commissioner of Income Tax and others

Bombay High Court · (1990) 3 BomCR 154 : (1990) 185 ITR 361

Income Tax Act, 1961 — Section 139, 139(2), 139(8), 148, 154

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High Courts26 Mar 1990

Commissioner of Income Tax Vs Morris Electronics Ltd.

Bombay High Court · (1990) 03 BOM CK 0105

Income Tax Act, 1961 — Section 35(1), 35(2)(ia), 80(J), 80J(1A)

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High Courts26 Mar 1990

Khan Bhadur Hormashi Maneckji Dossabhoy Hormashi Bhiwandiwalla and Co. Vs B.K. Sahu Inspecting Assistant Commissioner and others

Bombay High Court · (1990) 92 BOMLR 340 : (1991) 188 ITR 203

Income Tax Act, 1961 — Section 147, 147(A)

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High Courts25 Mar 1990

Devidayal Non-ferrous Industries Pvt., Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 190 ITR 614

Income Tax Act, 1961 — Section 256(2)

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High Courts24 Mar 1990

Commissioner of Income Tax Vs Marsons Beneficiary Trust and others

Bombay High Court · (1990) 03 BOM CK 0108

Income Tax Act, 1961 — Section 160, 161, 161(1), 161(1A), 164Wealth Tax Act, 1957 — Section 21, 21(1), 21(4)

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High Courts23 Mar 1990

Gammon India Ltd. Vs Central Board of Direct Taxes and others

Bombay High Court · (1990) 85 CTR 174 : (1990) 184 ITR 458

Income Tax Act, 1961 — Section 80, 80

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High Courts23 Mar 1990

Ritz Ltd. and another Vs Union of India and others

Bombay High Court · (1990) 83 CTR 177 : (1990) 184 ITR 599

Income Tax Act, 1961 — Section 120, 143(3), 144A, 144B, 263

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High Courts23 Mar 1990

Ravindra V. Tamba Vs Union of India (UOI)

Bombay High Court · (1990) 3 BomCR 80

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts23 Mar 1990

Udharam Aildas Thadani and others Vs Inspecting Assistant Commissioner of Income Tax and others

Bombay High Court · (1990) 2 BomCR 569 : (1990) 184 ITR 439

Income Tax Act, 1961 — Section 269, 269C, 269C(1), 269C(2), 269D

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High Courts23 Mar 1990

Premananda S.X. Verencar and Others Vs Vilas Nakul Bale and Others

Bombay High Court · (1991) 1 BomCR 244

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts23 Mar 1990

Bishweshwerilal Chirawala Vs Commissioner of Wealth Tax

Bombay High Court · (1990) 03 BOM CK 0044

Wealth Tax Act, 1957 — Section 2, 5(1)

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High Courts23 Mar 1990

Commissioner of Wealth-tax Vs Vasantkumar Govindji Kotak

Bombay High Court · (1990) 186 ITR 91

Wealth Tax Act, 1957 — Section 2

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High Courts23 Mar 1990

Datta Gyanaba Bokde Vs Vice-Chancellor, Marathwada University and Others

Bombay High Court · (1990) 3 BomCR 69

Constitution of India, 1950 — Article 226

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High Courts22 Mar 1990

Wipro Limited and another Vs State of Maharashtra Maharashtra Vegetable Products Ltd. and another Vs State of Maharashtra

Bombay High Court · (1990) 03 BOM CK 0048

Bombay Sales Tax Act, 1959 — Section 32

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High Courts21 Mar 1990

Hariganga Security Services Ltd. Vs Member, Industrial Court, Maharashtra and others

Bombay High Court · (1991) 2 LLJ 203

Trade Unions Act, 1926 — Section 15, 24, 25, 25(1), 25(2)

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High Courts21 Mar 1990

Harinagar Sugar Mills Ltd. Vs First Income Tax Officer and another

Bombay High Court · (1990) 85 CTR 243 : (1991) 188 ITR 135

Income Tax Act, 1961 — Section 141, 214

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