Civil Procedure Code, 1908 (CPC) — Section 21Income Tax Act, 1922 — Section 22, 23(3), 31, 34, 34(1)(a)Income Tax Act, 1961 — Section 139, 143(3), 147, 147(a), 148

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High Courts20 Apr 1991Allowed

State of Maharashtra and another Vs Suleman Haji Qasam and others

Bombay High Court · (1991) MhLj 1099

Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 28(1)(h)Bombay Municipal Corporation Act, 1888 — Section 156, 160

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High Courts20 Apr 1991

Inventors Industrial Corporation Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 194 ITR 548

Income Tax Act, 1961 — Section 143(3), 147, 148, 148(2), 163Wealth Tax Act, 1957 — Section 19A

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High Courts20 Apr 1991

Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 97 CTR 141 : (1992) 193 ITR 756

Income Tax Act, 1961 — Section 32, 32(1), 34, 88

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High Courts20 Apr 1991

Shree Ram Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 195 ITR 215

Income Tax Act, 1961 — Section 37, 41(1)

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High Courts20 Apr 1991

Ashok Shankarappa Hasure and Others Vs The State of Maharashtra

Bombay High Court · (1992) 2 BomCR 101

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(5), 439(2)

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High Courts19 Apr 1991

Ganapati Panchayatan Sansthan Trust Vs Commissioner of Wealth-tax

Bombay High Court · (1991) 93 BOMLR 236 : (1992) 194 ITR 521

Income Tax Act, 1961 — Section 41Wealth Tax Act, 1957 — Section 21, 21(1), 21(4), 27(1)

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High Courts19 Apr 1991

Vidarbha Vineer Industries Vs Assistant Collector of C. Ex.

Bombay High Court · (1991) 55 ELT 167

Central Excises and Salt Act, 1944 — Section 35F

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High Courts18 Apr 1991Allowed

Jaswantlal Chhotalal Doshi Vs State of Maharashtra

Bombay High Court · (1991) 3 BomCR 647

Evidence Act, 1872 — Section 27, 3, 9

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High Courts18 Apr 1991

Commissioner of Wealth-tax Vs P.M. Ganger

Bombay High Court · (1991) 189 ITR 579

Wealth Tax Act, 1957 — Section 18(1)

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High Courts18 Apr 1991

Mansukhlal Chhaganlal Desai Vs Union of India

Bombay High Court · (1991) 36 ECR 312 : (1991) 56 ELT 27

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High Courts18 Apr 1991Allowed

Nanda Sathawane and another Vs Shankar

Bombay High Court · (1991) MhLj 1151

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Land Revenue Code, 1966 — Section 165

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High Courts16 Apr 1991Dismissed

International Airports Authority of India Vs Messrs Three Circles

Bombay High Court · (1991) MhLj 1457

Arbitration Act, 1940 — Section 30, 33

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High Courts16 Apr 1991

Maria Coleta Isabel Da Conceicao Rodiugues Cota and Others Vs Claudio Jose Circumcisse Rodrigues Cota and Another

Bombay High Court · (1991) 3 BomCR 698

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1A(2), 47, 96(3)Limitation Act, 1963 — Article 59

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