High Courts26 Apr 1991
Commissioner of Income Tax Vs Crompton Parkinson (Works) Ltd. (Now Known As Crompton Greaves Ltd.)
Bombay High Court · (1992) 195 ITR 622
Companies (Profits) Surtax Act, 1964 — Rule 1
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 26 of 42
High Courts25 Apr 1991
Sham Sunder Srivastava Vs Chief Controller of Imports and Exports
Bombay High Court · (1993) 48 ECR 563 : (1991) 55 ELT 174
High Courts25 Apr 1991
Union of India (UOI) and Others Vs Abdulla Khan Biban Khan and Others
Bombay High Court · (1993) 2 ACC 427
Motor Vehicles Act, 1939 — Section 110D
High Courts25 Apr 1991
Shree Nirmal Commercial Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 60 TAXMAN 324
High Courts25 Apr 1991Dismissed
Union of India (UOI) Vs Abdulla Khan Biban Khan and Others
Bombay High Court · (1992) ACJ 1001
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts25 Apr 1991
Century Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 99 CTR 8 : (1991) 189 ITR 660
Income Tax Act, 1961 — Section 32, 37, 37(1), 37(3), 37(4)Income Tax Rules, 1962 — Rule 19A
High Courts25 Apr 1991
Commissioner of Income Tax Vs Madhavnagar Cotton Mills Ltd.
Bombay High Court · (1992) 195 ITR 444
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 28
High Courts25 Apr 1991
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 195 ITR 328
Income Tax Act, 1961 — Section 116
High Courts25 Apr 1991
Century Spg. and Mfg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 60 TAXMAN 168
Income Tax Act, 1961 — Section 119, 256(1), 37, 37(4), 80J
High Courts25 Apr 1991
Indian Hume Pipe Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 107 CTR 95 : (1992) 195 ITR 386
Income Tax Act, 1961 — Section 28
High Courts24 Apr 1991
Commissioner of Income Tax Vs Abbasbhoy A. Dehgamwalla and others
Bombay High Court · (1992) 101 CTR 425 : (1992) 195 ITR 28
Income Tax Act, 1961 — Section 2(14), 2(47), 45, 45(1), 48
High Courts24 Apr 1991
Commissioner of Income Tax Vs Smt. Sati K. Sippy and others
Bombay High Court · (1992) 195 ITR 276
Income Tax Act, 1961 — Section 143(3), 251, 52
High Courts24 Apr 1991
Union Bank of India Vs Avinash P. Bhonsle
Bombay High Court · (1991) 3 BomCR 735 : (1991) 93 BOMLR 282
Contract Act, 1872 — Section 126, 127, 27Evidence Act, 1872 — Section 101, 106Succession Act, 1925 — Section 113, 114, 115
High Courts24 Apr 1991Allowed
Prakash Supdu Chaudhari Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 588
Bombay Police Act, 1951 — Section 56(1), 59
High Courts24 Apr 1991
Sureka Coated Tubes and Sheets Ltd. Vs Union of India
Bombay High Court · (1991) 56 ELT 289
Constitution of India, 1950 — Article 226
High Courts24 Apr 1991
Commissioner of Income Tax Vs Tata Sons Private Ltd.
Bombay High Court · (1991) 04 BOM CK 0050
Income Tax Act, 1961 — Section 33, 91, 91(1)
High Courts24 Apr 1991
Commissioner of Income Tax Vs Tata Hydro Electric Power Supply Co. Ltd.
Bombay High Court · (1991) 04 BOM CK 0042
Income Tax Act, 1961 — Section 28, 43(1)
High Courts24 Apr 1991
Metal and Alloys Industries Vs Union of India
Bombay High Court · (1992) 40 ECR 449 : (1993) 64 ELT 164
High Courts24 Apr 1991
Commissioner of Income Tax Vs Penwalt India Ltd.
Bombay High Court · (1991) 96 CTR 20 : (1992) 196 ITR 813
Income Tax Act, 1961 — Section 32, 35, 35(1), 35(2), 43
High Courts24 Apr 1991
Commissioner of Income Tax Vs Shri Chunilal Rai Chand Trust
Bombay High Court · (1991) 189 ITR 631
Income Tax Act, 1961 — Section 164, 164(1)