High Courts22 Mar 1991
Amateur Riders Club Vs Commissioner of Wealth Tax
Bombay High Court · (1992) 193 ITR 101
Income Tax Act, 1961 — Section 2(31), 2(31)Wealth Tax Act, 1957 — Section 2, 2, 21, 21, 3, 3Wealth Tax Rules, 1957 — Rule 2, 2
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 31 of 42
High Courts22 Mar 1991
Manik Rao @ Nana Rambhau Deshmukh and another Vs Sub-Divisional Magistrate, Mangrulpir and another
Bombay High Court · (1991) 03 BOM CK 0069
Constitution of India, 1950 — Article 15, 226
High Courts22 Mar 1991
Ayesha Mohammad Khan and Others Vs Jyoti M. Asawa and Another
Bombay High Court · (1992) 1 ACC 468 : (1991) ACJ 739
High Courts22 Mar 1991Allowed
Subhash Narayan Ahirrao Vs Dy. Engineer P.W.D., Sub Division and Another
Bombay High Court · (1991) 3 BomCR 593
Maharashtra Employment Guarantee Act, 1977 — Section 8
High Courts22 Mar 1991Allowed
Ashok Pandurang Bhatkar Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 562 : (1991) 1 MhLj 1030 : (1991) MhLj 1030
Penal Code, 1860 (IPC) — Section 417
High Courts22 Mar 1991
Commissioner of Income Tax Vs Belapur Sugar and Allied Industries Ltd.
Bombay High Court · (1991) 192 ITR 543
Income Tax Act, 1961 — Section 4
High Courts22 Mar 1991
P.S. Offshore Inter Land Services Pvt. Ltd and another Vs Bombay Offshore Suppliers And Services Ltd. and others
Bombay High Court · (1992) 75 CompCas 583
Companies Act, 1956 — Section 286, 293(1), 397, 398
High Courts22 Mar 1991Allowed
Mohan Sharad Kharkar Vs Mukund Martand Chitnis and Another
Bombay High Court · (1991) 3 BomCR 253 : (1991) 1 MhLj 1153
Penal Code, 1860 (IPC) — Section 499, 500, 79
High Courts21 Mar 1991
Indian Hume Pipe Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 03 BOM CK 0077
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts21 Mar 1991
Madhukar Vishnu Sathe and others Vs Vithoba Ramji Thorat, (since deceased by L.R''s) and others
Bombay High Court · AIR 1992 Bom 272 : (1991) 4 BomCR 482
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 25, 28, 5(11)Constitution of India, 1950 — Article 227
High Courts21 Mar 1991
Prabhakar Shrikrishna Kokade Vs Adivasi Magaswarg Shikshan Mandal, Sindewahi and another
Bombay High Court · (1993) MhLj 375
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9
High Courts21 Mar 1991
Commissioner of Income Tax Vs Shobhana Silk Mills
Bombay High Court · (1992) 196 ITR 775
Income Tax Act, 1961 — Section 155(5), 33
High Courts20 Mar 1991
Shri Harshavardhan B. Doshi Vs Controller of Estate Duty
Bombay High Court · (1991) 3 BomCR 44 : (1991) 192 ITR 469
Estate Duty Act, 1953 — Section 34(3), 36, 44, 5, 74Married Womens Property Act, 1874 — Section 6
High Courts20 Mar 1991
State Vs Mehtab Khan
Bombay High Court · (1991) 93 BOMLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 203, 204, 226
High Courts20 Mar 1991
Controller of Estate Duty Vs R.M. Sukhadvala
Bombay High Court · (1991) 192 ITR 389
Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Mar 1991
Controller of Estate Duty Vs Smt. S.R. Wadhelwala
Bombay High Court · (1991) 192 ITR 480
Estate Duty Act, 1953 — Section 2(15), 27, 9
High Courts20 Mar 1991
C.J. Shah and others Vs Brij Mohan Wadhwa and another
Bombay High Court · (1992) 1 BomCR 322 : (1991) CriLJ 1906
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 114, 403, 405, 406, 420
High Courts20 Mar 1991
Mir Faizali Shaheen Vs The State of Maharashtra
Bombay High Court · (1992) 1 BomCR 226 : (1992) CriLJ 1034 : (1992) 1 MhLj 598
Penal Code, 1860 (IPC) — Section 213
High Courts20 Mar 1991
Prabhakar Govind Sawant Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 17 : (1991) 1 MhLj 1051
Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27(3)
High Courts20 Mar 1991
Commissioner of Wealth-tax Vs Nita Mahesh Bhogilal
Bombay High Court · (1991) 192 ITR 414
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104Wealth Tax Act, 1957 — Section 27(1)