COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 32 of 42

High Courts20 Mar 1991

Bengali Education Society, Nagpur and others Vs Presiding Officer, School Tribunal, Nagpur and others

Bombay High Court · (1991) MhLj 864

Constitution of India, 1950 — Article 226, 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(13), 3, 3(2), 4(6), 5

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High Courts20 Mar 1991

K.K. Dyeing and Another Vs Union of India (UOI), CCE and Another

Bombay High Court · (1992) 38 ECR 521

Central Excises and Salt Act, 1944 — Section 11B

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High Courts19 Mar 1991

Kores (India) Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 196 ITR 749

Income Tax Act, 1961 — Section 40A(5)

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High Courts19 Mar 1991

Commissioner of Income Tax Vs Asian Paints India Ltd.

Bombay High Court · (1991) 57 TAXMAN 3

Income Tax Act, 1961 — Section 256(1), 80G

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High Courts19 Mar 1991

Commissioner of Income Tax Vs Kirloskar Cummins Ltd.

Bombay High Court · (1991) 96 CTR 114 : (1991) 192 ITR 357

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High Courts19 Mar 1991

Controller of Estate Duty Vs Smt. C.D. Morarji Controller of Estate Duty Vs Smt. U.D. Morarji

Bombay High Court · (1991) 192 ITR 673

Estate Duty Act, 1953 — Section 34(1), 6

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High Courts19 Mar 1991

Controller of Estate Duty Vs R.A. Maskati

Bombay High Court · (1991) 192 ITR 652

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High Courts19 Mar 1991

Gyaniwant Narayan Karwade Vs State of Maharashtra and another

Bombay High Court · (1992) MhLj 1024

Penal Code, 1860 (IPC) — Section 468

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High Courts19 Mar 1991

Controller of Estate Vs Bank of India

Bombay High Court · (1991) 192 ITR 606

Estate Duty Act, 1953 — Section 59

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High Courts19 Mar 1991

Commissioner of Income Tax Vs Shakuntala Kantilal

Bombay High Court · (1991) 190 ITR 56 : (1991) 58 TAXMAN 106

Income Tax Act, 1961 — Section 4, 45, 48, 55(2)

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High Courts18 Mar 1991

Cyanamid India Ltd. Vs K.N. Anantharama Ayyar and others

Bombay High Court · (1993) 203 ITR 561

Income Tax Act, 1961 — Section 139, 141A, 143, 143(3), 207

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High Courts18 Mar 1991Allowed

Akola District Revenue Department Class III Ministerial Government Servants'' Association, Akola and others Vs State of Maharashtra and others

Bombay High Court · (1991) MhLj 884

Constitution of India, 1950 — Article 14, 16, 226

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High Courts18 Mar 1991Allowed

Bhagirathabai Vs Baburao Devrao

Bombay High Court · (1991) 3 BomCR 514

Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 9

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High Courts15 Mar 1991

Smt. Madhuri Mukund Chitnis Vs Mukund Martand Chitnis and another

Bombay High Court · (1991) 1 BomCR 683 : (1991) 93 BOMLR 157 : (1992) CriLJ 111 : (1992) 1 RCR(Criminal) 505

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 498A, 500

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High Courts15 Mar 1991

Gopikumari Birla Vs Commissioner of Wealth-tax

Bombay High Court · (1991) 192 ITR 318

Wealth Tax Act, 1957 — Section 2, 2(1), 2(e)(2)(iii), 27(1), 7(1)

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High Courts15 Mar 1991

Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 193 ITR 141

Income Tax Act, 1961 — Section 80G, 88

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High Courts15 Mar 1991

Commissioner of Wealth-tax Vs Bansilal Banechand

Bombay High Court · (1991) 189 ITR 1

Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 18(1), 18(3), 27(1)

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High Courts15 Mar 1991

Subhash Dhanraj Choudhari and others Vs Commissioner of Gift-tax

Bombay High Court · (1991) 192 ITR 298

Gift Tax Act, 1958 — Section 2, 26(1), 5, 5(1)

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High Courts15 Mar 1991

Smt. Gopikumari Birla Vs Commissioner of Wealth Tax

Bombay High Court · (1991) 59 TAXMAN 366

Wealth Tax Act, 1957 — Section 2(e), 2(e)(1)(iv), 2(e)(2)(iii), 2(e)(iv), 2(m)

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High Courts14 Mar 1991

Kanhaylal Kundanmal Oswal Vs The State of Maharashtra

Bombay High Court · (1991) 3 BomCR 472 : (1992) CriLJ 1039

Criminal Procedure Code, 1973 (CrPC) — Section 12, 374Essential Commodities Act, 1955 — Section 14, 3, 4, 7, 9

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