High Courts02 Apr 1991Dismissed
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 29, 30, 31, 32, 33
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 30 of 42
High Courts01 Apr 1991
Shaligram Sitaram Bhatkar and others Vs State of Maharashtra and others
Bombay High Court · (1992) MhLj 1514
Constitution of India, 1950 — Article 226
High Courts01 Apr 1991
Dnyan Vikas Mandal Vs Parashram Lokhande and others
Bombay High Court · (1991) MhLj 830
Bombay Public Trusts Act, 1950 — Section 70Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts27 Mar 1991
Commissioner of Income Tax Vs Bombay Dyeing and Manufacturing Co. Ltd.
Bombay High Court · (1991) 03 BOM CK 0086
Income Tax Act, 1961 — Section 35B, 35B(1), 40
High Courts27 Mar 1991
Commissioner of Income Tax Vs West Coast Paper Mills Ltd.
Bombay High Court · (1992) 102 CTR 127 : (1992) 193 ITR 349 : (1992) 1 MhLj 764
Income Tax Act, 1961 — Section 37(3), 37(4), 80
High Courts27 Mar 1991
Mafatlal Gagalbhai and Co. Pvt. Ltd Vs Commissioner of Income Tax
Bombay High Court · (1991) 95 CTR 1
Companies Act, 1956 — Section 394Income Tax Act, 1961 — Section 14, 170, 2, 2(22), 56
High Courts27 Mar 1991
Commissioner of Income Tax Vs Pfizer Limited
Bombay High Court · (1991) 191 ITR 626
Income Tax Act, 1961 — Section 154, 214
High Courts27 Mar 1991
Empire Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 101 CTR 257 : (1992) 193 ITR 295
Income Tax Act, 1961 — Section 143, 143(3), 144, 154, 156
High Courts27 Mar 1991
COMMISSIONER OF INCOME TAX Vs SYNTHETIC and CHEMICAL LTD.
Bombay High Court · (1992) 106 CTR 372
Income Tax Act, 1961 — Section 33
High Courts27 Mar 1991
Commissioner of Income Tax Vs Synthetic and Chemical Ltd.
Bombay High Court · (1992) 106 CTR 372
Income Tax Act, 1961 — Section 32, 33, 43(3)
High Courts26 Mar 1991
Abdul Wahab Vs The Sub-divisional Magistrate, Malegaon and another
Bombay High Court · (1991) 3 BomCR 582 : (1992) CriLJ 326
Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 226
High Courts26 Mar 1991
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1991) 57 TAXMAN 131
Income Tax Act, 1961 — Section 143(3), 214, 246
High Courts26 Mar 1991
Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1991) 03 BOM CK 0088
Income Tax Act, 1961 — Section 214, 216, 246(1), 256
High Courts26 Mar 1991
Commissioner of Income Tax Vs Agricultural Finance Corporation Ltd.
Bombay High Court · (1992) 193 ITR 156
Income Tax Act, 1961 — Section 139(1), 214, 246
High Courts26 Mar 1991
Saumyendra Nath Mookerjea Vs Anz Grindlays Bank, Bombay
Bombay High Court · (1991) 93 BOMLR 502 : (1992) 65 FLR 896 : (1992) 2 LLJ 512
Constitution of India, 1950 — Article 311
High Courts26 Mar 1991
Commissioner of Income Tax Vs S.H. Kelkar and Co. Pvt. Ltd.
Bombay High Court · (1991) 96 CTR 18 : (1991) 191 ITR 612
Income Tax Act, 1961 — Section 32, 35, 35(2)
High Courts25 Mar 1991
Amina Akbar Ansari Vs State of Maharashtra and others
Bombay High Court · (1991) 3 BomCR 641 : (1992) CriLJ 1599
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts25 Mar 1991
Dattu Santuppa Patil Vs Nagoji Kallappa Patil and others
Bombay High Court · (1991) 3 BomCR 607 : (1991) CriLJ 1975
Criminal Procedure Code, 1973 (CrPC) — Section 385Penal Code, 1860 (IPC) — Section 34, 379, 447
High Courts25 Mar 1991
Commissioner of Wealth Tax Vs Executors of Late D.T. Udeshi
Bombay High Court · (1992) 101 CTR 290 : (1991) 189 ITR 319
Wealth Tax Act, 1957 — Section 27
High Courts22 Mar 1991
Commissioner of Income Tax Vs Cynamid India Limited
Bombay High Court · (1991) 192 ITR 499
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 80I