Hindu Adoptions and Maintenance Act, 1956 — Section 12, 30, 7(1), 7(2)Land Acquisition Act, 1894 — Section 16, 17Provincial Insolvency Act, 1920 — Section 56

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High Courts19 Mar 1990

Commissioner of Income Tax Vs Banque Nationale De Paris

Bombay High Court · (1991) 91 CTR 163 : (1992) 194 ITR 167

Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 18, 2(5), 280O, 80(AA), 80B(5)

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High Courts19 Mar 1990

State Industrial and Investment Corporation of Maharashtra Ltd. Vs Gangaram Agarwal and another

Bombay High Court · (1990) 2 BomCR 105

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17

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High Courts19 Mar 1990Dismissed

Yamunabai Anandrao Baste Vs Sakharam Sukhaji Jadhav and another

Bombay High Court · (1990) 03 BOM CK 0071

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1)(g), 13(l)(g), 17Constitution of India, 1950 — Article 227

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High Courts19 Mar 1990

Laura Hamilton V. Vs K.P. Menon, Tax Recovery Officer and another

Bombay High Court · (1990) 84 CTR 3 : (1990) 184 ITR 252 : (1990) 51 TAXMAN 391

Income Tax Act, 1961 — Section 230, 230(1), 230A

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High Courts19 Mar 1990

Balkrishna Ramgopal Ruia Vs Union of India and others

Bombay High Court · (1990) 84 CTR 46 : (1990) 185 ITR 328 : (1990) 52 TAXMAN 90

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132B

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High Courts19 Mar 1990

Arolkar Ghanshyam Govind Vs Chandrakant Tukaram Korgaonkar and others

Bombay High Court · AIR 1991 Bom 216 : (1991) 1 BomCR 460 : (1990) 92 BOMLR 343

Goa, Daman and Diu Municipalities Act, 1968 — Section 18, 2, 306, 52(8)(b), 56

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High Courts19 Mar 1990

State Industrial and Investment Corporation of Maharashtra Limited Vs Gangaram Agarwal and Another

Bombay High Court · (1990) 2 BomCR 105

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3)

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High Courts19 Mar 1990

The State Industrial and Investment Corporation of Maharashtra Ltd. Vs Gangaram Agarwal and another

Bombay High Court · AIR 1991 Bom 5 : (1991) 72 CompCas 154

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts17 Mar 1990

Commissioner of Income Tax Vs Desai Brothers Ltd.

Bombay High Court · (1990) 03 BOM CK 0107

Income Tax Act, 1961 — Section 256(2)

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High Courts17 Mar 1990

Controller of Estate Duty Vs A.D. Kanabar and G.D. Kanabar

Bombay High Court · (1991) 190 ITR 552

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High Courts17 Mar 1990

Lilavati M. Amin Vs Commissioner of Income Tax

Bombay High Court · (1993) 201 ITR 293

Income Tax Act, 1961 — Section 2, 2(14), 45Wealth Tax Act, 1957 — Section 2

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High Courts17 Mar 1990

Controller of Estate Duty Vs Prince Udaysingh Gaekwad

Bombay High Court · (1990) 186 ITR 732

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High Courts16 Mar 1990Dismissed

Ramkrishna Pandurang Acharekar Vs IVth Income Tax Officer and others

Bombay High Court · (1990) 85 CTR 211 : (1990) 184 ITR 159 : (1990) 52 TAXMAN 95

Income Tax Act, 1961 — Section 230A

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High Courts16 Mar 1990

Sheila Brij Jaggi Vs 11Th Income Tax Officer and others

Bombay High Court · (1990) 184 ITR 50

Income Tax Act, 1961 — Section 139(9), 147, 148

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