COURT ARCHIVE

Bombay High Court judgments, 1990

771 judgments · page 33 of 39

High Courts13 Mar 1990Dismissed

Jayant Dharshi Shah Vs Municipal Corporation of Greater Bombay and Another

Bombay High Court · (1990) 2 BomCR 138

Arbitration Act, 1940 — Section 20Bombay Municipal Corporation Act, 1888 — Section 71, 77Limitation Act, 1963 — Article 137

High Courts13 Mar 1990

Ritz Ltd. Vs D.D. Vyas and others

Bombay High Court · (1990) 185 ITR 311

Income Tax Act, 1961 — Section 143(3), 144B, 147, 148, 254

High Courts13 Mar 1990

Additional Commissioner of Sales Tax, M.S., Bombay Vs Afsons Industrial Corporation

Bombay High Court · (1990) 03 BOM CK 0023

Bombay Sales Tax Act, 1959 — Section 52

High Courts12 Mar 1990

Commissioner of Income Tax Vs Elys Plastics Pvt Ltd.

Bombay High Court · (1990) 03 BOM CK 0106

Income Tax Act, 1961 — Section 32, 43, 43(1)

High Courts12 Mar 1990

Sir Bansilal and Co. Vs Prabhu Dayal, Income Tax Officer and another

Bombay High Court · (1990) 185 ITR 287

Income Tax Act, 1961 — Section 143(3), 144, 146, 147, 147A

High Courts12 Mar 1990

Raja Bahadur Motilal P. Ltd. Vs K.R. Vishwanathan, ITO and another

Bombay High Court · (1990) 92 BOMLR 178 : (1990) 82 CTR 381 : (1990) 183 ITR 80

Income Tax Act, 1961 — Section 143(3), 147, 147(B), 148

High Courts12 Mar 1990

Sir Bansilal and Co. Vs Prabhu Dayal, Income Tax Officer

Bombay High Court · (1990) 52 TAXMAN 98

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 144, 146, 147, 147(a)

High Courts12 Mar 1990

Lawrence Nwafor Odia Vs Directorate of Revenue Intelligence

Bombay High Court · (1990) 50 ELT 32

Customs Act, 1962 — Section 108, 135(A)

High Courts12 Mar 1990

State of Maharashtra and others Vs Smt. Taranjeet Kaur

Bombay High Court · (1992) CriLJ 1398

Constitution of India, 1950 — Article 226, 227

High Courts11 Mar 1990

Lubrizol India Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 93 CTR 237 : (1991) 187 ITR 25

Income Tax Act, 1961 — Section 138(1), 139, 18, 2(43), 2(5)

High Courts09 Mar 1990

Ashok Kumar Jalan Vs Commissioner of Income Tax

Bombay High Court · (1990) 03 BOM CK 0109

Income Tax Act, 1961 — Section 2(14), 28

High Courts09 Mar 1990Dismissed

Yamunabai Anandrao Baste Vs Sakharam Sukhaji Jadhav

Bombay High Court · (1990) 92 BOMLR 233

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 17, 5, 6Constitution of India, 1950 — Article 227

High Courts09 Mar 1990

Motilal Ramchandra Vora Vs State of Maharashtra and Others

Bombay High Court · (1990) 3 BomCR 213 : (1990) 92 BOMLR 452

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A(1), 43A(3)

High Courts09 Mar 1990

Bhimrao Ashruji Mhaske Vs State of Maharashtra and Another

Bombay High Court · (1990) 3 BomCR 671 : (1990) 92 BOMLR 221

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 151, 151(3), 46

High Courts08 Mar 1990

Sva Udyog Viniyog Limited Vs Union of India

Bombay High Court · (1991) 52 ELT 212

Customs Act, 1962 — Section 111, 112, 2, 2(33), 46

High Courts08 Mar 1990

Mboup Talla Vs L. Hmingliana and Others

Bombay High Court · (1990) 2 BomCR 517

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

High Courts08 Mar 1990

Bhanu M. Vakil Vs Chandra Oshiram Keswani and another

Bombay High Court · (1991) CriLJ 2819

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 21COMPANIES ACT, 1956 — Section 630Constitution of India, 1950 — Article 226, 227

High Courts07 Mar 1990

Commissioner of Wealth-tax Vs Mrs. Aimy N.E. Pandole

Bombay High Court · (1991) 93 CTR 1 : (1991) 188 ITR 575

Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 2, 24(6), 3, 7, 7(1)

High Courts07 Mar 1990

Commissioner of Income Tax Vs Smt. Menaben Vadilal Parekh

Bombay High Court · (1991) 187 ITR 158

Income Tax Act, 1961 — Section 15

High Courts07 Mar 1990

Pimpri-chinchwad Municipal Council Vs Tilakram Gyaniram Agarwal and another

Bombay High Court · (1991) CriLJ 243

Maharashtra Regional and Town Planning Act, 1966 — Section 53, 54