High Courts20 Sept 1990Dismissed
Gunwant Bhagwan Wakode Vs Madhuri Gunwant Wakode
Bombay High Court · (1992) 1 DMC 275
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 9 of 39
High Courts20 Sept 1990
A.P. Trading and Co. and Another Vs Union of India (UOI) and Collector of Customs and Another
Bombay High Court · (1990) 3 BomCR 760 : (1991) 33 ECR 590
High Courts20 Sept 1990Dismissed
Yoal Maskar and Others Vs State of Maharashtra and Another
Bombay High Court · (1991) 2 BomCR 485 : (1991) 93 BOMLR 432
Criminal Procedure Code, 1973 (CrPC) — Section 12, 14, 197, 397(1), 407Wild Life (Protection) Act, 1972 — Section 4(1), 55
High Courts19 Sept 1990
Commissioner of Income Tax Vs Anant Arjun Madhavi
Bombay High Court · (1991) 190 ITR 176
Income Tax Act, 1961 — Section 147, 148, 271(1), 271(1)(C)
High Courts19 Sept 1990
Commissioner of Income Tax Vs International Computers Indian Manufacture Ltd.
Bombay High Court · (1990) 90 CTR 123
Finance Act, 1989 — Section 263Income Tax Act, 1961 — Section 144(B), 256(2), 263, 263(1)
High Courts19 Sept 1990
Commissioner of Income Tax Vs Premier Automobile Ltd.
Bombay High Court · (1991) 190 ITR 155
Income Tax Act, 1961 — Section 32, 34(3), 43
High Courts19 Sept 1990
Damu Dhondi Dhekane Vs Parvatibai Hindurao Jagtap
Bombay High Court · (1991) 2 BomCR 627 : (1991) 1 MhLj 72 : (1991) MhLj 72
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32(1), 32F(1), 32P
High Courts19 Sept 1990
Bhagirathi Vishandatt Makholia Vs Kemp and Co. Ltd. and Another
Bombay High Court · (1991) 1 BomCR 43 : (1990) MhLj 1312
Constitution of India, 1950 — Article 227
High Courts19 Sept 1990
Vijay Nilkanth Gokhale Vs K.K. Uppal, Chairman Bombay Port Trust and Others
Bombay High Court · (1991) 1 BomCR 101
Bombay Port Trust Employees (Classification, Control and Appeal) Regulations, 1976 — Regulation 12(12), 12(13), 12(18), 12(23)Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 25
High Courts19 Sept 1990
Commissioner of Income Tax Vs Mulla and Mulla and Craigie, Blunt and Caroe
Bombay High Court · (1990) 89 CTR 159 : (1991) 190 ITR 198
Income Tax Act, 1961 — Section 147, 176(4), 271(1), 5
High Courts19 Sept 1990
COMMISSIONER OF Income Tax Vs INTERNATIONAL COMPUTERS INDIAN MANUFACTURE LTD.
Bombay High Court · (1991) 90 CTR 123 : (1991) 187 ITR 580 : (1991) 54 TAXMAN 184
Income Tax Act, 1961 — Section 256(2)
High Courts19 Sept 1990
K.M.A. International Ltd. Vs Central Board of Direct Taxes
Bombay High Court · (1993) 66 TAXMAN 114
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80HHB, 80HHB(1), 80HHB(1)(a), 80O
High Courts19 Sept 1990
K.M.A. International Ltd Vs Central Board of Direct Taxes and others
Bombay High Court · (1992) 194 ITR 332
Income Tax Act, 1961 — Section 80
High Courts18 Sept 1990
Gujarat Metal Rolling Mills Vs Union of India
Bombay High Court · (1991) 52 ELT 193
Constitution of India, 1950 — Article 226
High Courts18 Sept 1990
Laxmi Board and Paper Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 329
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A
High Courts18 Sept 1990Dismissed
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) — Section 115Contract Act, 1872 — Section 70
High Courts18 Sept 1990
K. R. VENKITAPERUMAL RAJA Vs COMMISSIONER OF AGRICULTURAL Income Tax AND ANOTHER.
Bombay High Court · (1992) 193 ITR 213
High Courts18 Sept 1990Dismissed
H.S. Khan and Sons and Another Vs Homi J. Mukadam
Bombay High Court · (1991) 2 BomCR 61 : (1991) 93 BOMLR 254
Specific Relief Act, 1963 — Section 14
High Courts18 Sept 1990
K.R. Venkitaperumal Raja Vs Commissioner of Agricultural Income Tax and another
Bombay High Court · (1992) 193 ITR 213
Income Tax Act, 1961 — Section 28
High Courts18 Sept 1990
Corn Products Co. India Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 330
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 36(2)