High Courts16 Mar 1990
Seksaria Biswan Sugar Factory Ltd. and another Vs Inspecting Assistant Commissioner and other.
Bombay High Court · (1990) 86 CTR 35 : (1990) 184 ITR 123
Income Tax Act, 1961 — Section 147, 148, 295(4), 35, 35(1)
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 32 of 39
High Courts16 Mar 1990
Samir Diamonds Exports Pvt. Ltd Vs A.K. Gautam, Income Tax officer and another
Bombay High Court · (1991) 189 ITR 410
Income Tax Act, 1961 — Section 147, 147(B), 148
High Courts16 Mar 1990
Abdul Quayaum Ansari Vs State of Maharashtra and another
Bombay High Court · (1990) 2 BomCR 437 : (1991) 70 CompCas 368
Companies Act, 1956 — Section 630, 630(1)
High Courts16 Mar 1990
Vidula Bhalchandra Limaye Vs Bhalchandra Vinayak Limaye and Another
Bombay High Court · (1991) 1 DMC 166 : (1990) MhLj 1348
Hindu Marriage Act, 1955 — Section 25
High Courts15 Mar 1990
Premchand Somchand Shah Vs Union of India
Bombay High Court · (1991) 52 ELT 231
High Courts15 Mar 1990
New Excelsior Theatre Pvt. Ltd. Vs M. B. Naik, Income Tax Officer and others
Bombay High Court · (1990) 83 CTR 62 : (1990) 185 ITR 158
Income Tax Act, 1961 — Section 143(3), 144(B), 147, 147(A), 148
High Courts15 Mar 1990
New Excelsior Theatre (P.) Ltd. Vs M.B. Naik, Income Tax Officer
Bombay High Court · (1990) 52 TAXMAN 103
Income Tax Act, 1961 — Section 143(3), 144B, 147(a), 148, 263
High Courts15 Mar 1990
Uttam Baburao Matre Vs Satyanarayan Malpani
Bombay High Court · (1990) 92 BOMLR 324 : (1990) MhLj 673
General Clauses Act, 1897 — Section 9
High Courts15 Mar 1990
Mahesh Chandra Overseas Corporation Vs S.K. Shrivastav and others
Bombay High Court · (1990) 185 ITR 336
Income Tax Act, 1961 — Section 143(3), 144, 144B, 146, 147
High Courts15 Mar 1990
Correa Consultants Pvt. Ltd. Vs P.S. Sankaran and others
Bombay High Court · (1990) 83 CTR 171 : (1990) 184 ITR 344
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80
High Courts15 Mar 1990Dismissed
Gram Panchayat and Another Vs Shree Vallabh Glass Works Ltd. and Others
Bombay High Court · (1990) 3 BomCR 109
Bombay Village Panchayats Act, 1959 — Section 129Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 22(5)
High Courts15 Mar 1990
Prahlad Rekhe Vs State of Maharashtra
Bombay High Court · (1991) CriLJ 1537
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36A, 36B, 36C
High Courts15 Mar 1990Allowed
Laxman Yadav Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 14
Maharashtra Municipalities Act, 1965 — Section 3(3), 3(4), 3(5), 6(2)
High Courts15 Mar 1990Dismissed
Janabai Narayan Kale Vs Narayan Hari Kale and Others
Bombay High Court · (1992) 1 DMC 9
Criminal Procedure Code, 1973 (CrPC) — Section 18(2), 182(2)Penal Code, 1860 (IPC) — Section 34, 420, 494, 495, 496
High Courts14 Mar 1990
Duncan Stratton and Co. Ltd. and another Vs Union of India and others
Bombay High Court · (1990) 82 CTR 314 : (1990) 183 ITR 204
Income Tax Act, 1961 — Section 222
High Courts14 Mar 1990
H.N. Lakhani Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1990) 2 BomCR 594
Constitution of India, 1950 — Article 226
High Courts14 Mar 1990Dismissed
Syed Ibrahim Syed Ashraf and another Vs Zamarrudbi Nizamuddin and others
Bombay High Court · (1990) 03 BOM CK 0061
High Courts13 Mar 1990
Jagdish Jagmohandas Kapadia Vs Commissioner of Income Tax and others
Bombay High Court · (1990) 82 CTR 384 : (1990) 183 ITR 143
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179
High Courts13 Mar 1990
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Acme Mfg. Co. Ltd.
Bombay High Court · (1990) 03 BOM CK 0066
Bombay Sales Tax Act, 1959 — Section 52, 8
High Courts13 Mar 1990
Krishna Gopal Vaity Vs M/s. Collins and Co. and others
Bombay High Court · (1990) 60 FLR 723 : (1992) 1 LLJ 110
Industrial Disputes Act, 1947 — Section 11A