COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 25 of 42

High Courts02 May 1991

Dr. Mrs. Banoo J. Coyajee and others., Pratap Govind Pawar and others. Vs Sakal Papers Shanta Genevieve Pommeret Parulekar and another Vs Sakal Papers

Bombay High Court · (1995) 84 CompCas 534

Companies Act, 1956 — Section 108, 172, 286, 81

High Courts02 May 1991

Vasant Maruti Wakar Vs State of Maharashtra

Bombay High Court · (1991) MhLj 1318

Criminal Procedure Code, 1973 (CrPC) — Section 25, 313Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 165A

High Courts01 May 1991

S. Ganapathi and Others Vs Air India and Another

Bombay High Court · (1991) 4 BomCR 147 : (1992) 65 FLR 134

Industrial Disputes Act, 1947 — Section 33(2)

High Courts30 Apr 1991

Commissioner of Income Tax Vs R.N. Khanna

Bombay High Court · (1991) 04 BOM CK 0100

Income Tax Act, 1961 — Section 148, 271(1)

High Courts30 Apr 1991

Commissioner of Income Tax Vs Duphar Interfran Ltd.

Bombay High Court · (1992) 197 ITR 28

Companies (Profits) Surtax Act, 1964 — Rule 1, 2, 3, 4Income Tax Act, 1961 — Section 80J

High Courts30 Apr 1991

National Rayon Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs National Rayon Corporation Ltd.

Bombay High Court · (1992) 197 ITR 227

High Courts30 Apr 1991

Commissioner of Income Tax Vs Indabrator Ltd.

Bombay High Court · (1991) 96 CTR 98 : (1992) 196 ITR 842 : (1991) 58 TAXMAN 90

Companies (Profits) Surtax Act, 1964 — Rule 2

High Courts30 Apr 1991

Commissioner of Income Tax Vs Hindustan Electrical Pvt. Ltd.

Bombay High Court · (1991) 04 BOM CK 0049

Income Tax Act, 1961 — Section 79

High Courts30 Apr 1991

Commissioner of Income Tax Vs Blaze Advertising Pvt. Ltd.

Bombay High Court · (1991) 04 BOM CK 0048

Income Tax Act, 1961 — Section 40

High Courts30 Apr 1991

Commissioner of Income Tax Vs Orkay Knitting Industries

Bombay High Court · (1991) 04 BOM CK 0047

Income Tax Act, 1961 — Section 32(1), 34(2), 45

High Courts30 Apr 1991

Commissioner of Income Tax Vs Chemaux Pvt. Ltd.

Bombay High Court · (1992) 196 ITR 909

Income Tax Act, 1961 — Section 104, 109, 109(4), 40

High Courts30 Apr 1991Dismissed

Girdhar C. Nichani Vs Rev. E.H. Lewellen and another

Bombay High Court · (1991) MhLj 891

Bombay Public Trusts Act, 1950 — Section 2, 26, 3, 36, 50Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 3

High Courts29 Apr 1991

Mukhtar Jafarbhai Maulana Hasanali and others, Etc. Vs Amiruddin and others

Bombay High Court · (1992) CriLJ 1986

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts29 Apr 1991

Controller of Estate Duty Vs Chandrakant M. Khatau and others

Bombay High Court · (1992) 195 ITR 849 : (1992) 63 TAXMAN 99

Estate Duty Act, 1953 — Section 40, 7

High Courts29 Apr 1991

Bombay Warehouse Corporation Vs Devraj and another

Bombay High Court · AIR 1992 Bom 374 : (1991) 1 MhLj 988 : (1991) MhLj 988

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts29 Apr 1991

Commissioner of Income Tax Vs Seksaria Biswan Sugar Factory Pvt. Ltd.

Bombay High Court · (1991) 96 CTR 36 : (1992) 195 ITR 778

Income Tax Act, 1961 — Section 4

High Courts29 Apr 1991

Commissioner of Income Tax Vs Ahmed A. Fazalbhoy (P.) Ltd.

Bombay High Court · (1991) 189 ITR 663

Finance Act, 1973 — Section 2(7)

High Courts26 Apr 1991

Pandurang Dhondu Bhuwad and etc. Vs State of Maharashtra

Bombay High Court · (1991) 3 BomCR 263 : (1991) CriLJ 3177

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 396

High Courts26 Apr 1991

Otis Elevator Co. (India) Ltd Vs Commissioner of Income Tax

Bombay High Court · (1991) 96 CTR 14 : (1992) 195 ITR 682

Income Tax Act, 1961 — Section 28, 32(1), 34, 40, 80J

High Courts26 Apr 1991

Tata Chemicals Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 195 ITR 561

Income Tax Act, 1961 — Section 28, 30, 31, 32, 33