High Courts09 Apr 1991
M. R. Bhansali and Co. Vs Union of India
Bombay High Court · (1991) 56 ELT 24
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 29 of 42
High Courts09 Apr 1991
Tyresoles Goa Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 101 CTR 349 : (1992) 193 ITR 649 : (1991) 59 TAXMAN 341
Income Tax Act, 1961 — Section 41, 41(1)
High Courts08 Apr 1991Dismissed
Parvati Kewalram Moorjani Vs Anand Mohan Kundu
Bombay High Court · (1991) 2 BomCR 116 : (1991) 1 MhLj 1379 : (1991) MhLj 1379
Transfer of Property Act, 1882 — Section 105
High Courts08 Apr 1991
Damodar Tatyaba alias Dadasaheb Rupwate Vs Vamanrao Mahadik and Others
Bombay High Court · AIR 1991 Bom 373
Representation of the People Act, 1951 — Section 100, 11, 116, 8, 98
High Courts08 Apr 1991
Sharad J. Rao Vs Subhash Desai and Others
Bombay High Court · (1991) 4 BomCR 156
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 19, 25, 326, 327Evidence Act, 1872 — Section 115, 3
High Courts08 Apr 1991Allowed
Deepa Pai Vs Union of India and others
Bombay High Court · (1991) MhLj 1119
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9(1)Constitution of India, 1950 — Article 136, 22(5), 226, 32Customs Act, 1962 — Section 108
High Courts05 Apr 1991Allowed
Narayan Hari Naik Vs Inacio Martins, since deceased, through his legal representatives and Others
Bombay High Court · (1991) 3 BomCR 276
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 11Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58, 7
High Courts05 Apr 1991
Anoop Krishan Sharma Vs The State of Maharashtra and another
Bombay High Court · (1991) 2 BomCR 560 : (1992) CriLJ 1861 : (1991) 2 MhLj 1028 : (1991) MhLj 1028
Penal Code, 1860 (IPC) — Section 114, 342, 95
High Courts05 Apr 1991
Laxmi Board and Paper Mills Ltd. Vs M.V. "Seacrest Achiever" and others
Bombay High Court · AIR 1992 Bom 86 : (1991) 3 BomCR 574
Admiralty Courts Act, 1861 — Section 6Colonial Courts of Admiralty (India) Act, 1891 — Section 2Contract Act, 1872 — Section 194
High Courts05 Apr 1991Allowed
State of Maharashtra Vs Bharat Maruti Chavan and Another
Bombay High Court · (1991) 3 BomCR 383
Penal Code, 1860 (IPC) — Section 353, 379, 504, 506
High Courts04 Apr 1991
Commissioner of Income Tax Vs Dayaram Vasudeo
Bombay High Court · (1991) 95 CTR 17 : (1992) 193 ITR 602 : (1991) 57 TAXMAN 209
Income Tax Act, 1961 — Section 5
High Courts04 Apr 1991
Pundik Nazire Vs Maharashtra State Farming Corporation
Bombay High Court · AIR 1992 Bom 48 : (1991) 3 BomCR 478 : (1992) 1 MhLj 455
Civil Procedure Code, 1908 (CPC) — Section 51, 58(1)Constitution of India, 1950 — Article 21
High Courts03 Apr 1991
Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1992) 106 CTR 333 : (1992) 193 ITR 577
Income Tax Act, 1961 — Section 28
High Courts03 Apr 1991
Devanand Vishwanath Shirodkar Vs State of Goa and Others
Bombay High Court · (1991) 4 BomCR 358
Constitution of India, 1950 — Article 12, 226
High Courts03 Apr 1991
Commissioner of Income Tax Vs Mahavirprasad R. Morarka
Bombay High Court · (1991) 97 CTR 297 : (1992) 193 ITR 530
Income Tax Act, 1961 — Section 10, 10(3)
High Courts02 Apr 1991
Commissioner of Wealth-tax Vs D.H. Venaina
Bombay High Court · (1991) 97 CTR 150
Wealth Tax Act, 1957 — Section 2, 27(1), 5(1)
High Courts02 Apr 1991
CONTROLLER OF ESTATE DUTY Vs GOKULDAS M. SHAH (DECD.) (ACCOUNTABLE PERSON BABULAL GOKULDAS SHAH).
Bombay High Court · (1992) 106 CTR 182 : (1992) 193 ITR 437
Estate Duty Act, 1953 — Section 64(1)
High Courts02 Apr 1991
French Dyes and Chemicals (India) Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 189 ITR 609
Income Tax Act, 1961 — Section 142, 143, 144, 2(40), 2(43)
High Courts02 Apr 1991
M/s. Farohar and Company and Others Vs Hemant Manohar Nabar and Others
Bombay High Court · AIR 1992 Bom 8 : (1992) 2 BomCR 213
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 29Specific Relief Act, 1963 — Section 12
High Courts02 Apr 1991
Controller of Estate Duty Vs Gokuldas M. Shah (Decd.) (Accountable Person Babulal Gokuldas Shah)
Bombay High Court · (1992) 106 CTR 182 : (1992) 193 ITR 437
Estate Duty Act, 1953 — Section 64