High Courts08 Mar 1991
Parle Products (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 59 TAXMAN 411
Income Tax Act, 1961 — Section 154, 256(1), 280ZB, 280ZB(l), 41(2)
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 34 of 42
High Courts08 Mar 1991
Parle Products Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 510
Income Tax Act, 1961 — Section 154, 280ZB, 280ZB(1), 41(2)
High Courts08 Mar 1991
Commissioner of Income Tax Vs Burroughs Welcome and Co. (India) Ltd.
Bombay High Court · (1992) 196 ITR 712
High Courts08 Mar 1991
Union of India Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1991) 34 ECC 1 : (1991) 55 ELT 15
Central Excises and Salt Act, 1944 — Section 4, 4(4)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130B, 14(1), 46, 50
High Courts07 Mar 1991
Commissioner of Income Tax Vs Mazagaon Dock Ltd.
Bombay High Court · (1991) 191 ITR 460
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 279(1), 43(3), 80, 80J
High Courts07 Mar 1991Allowed
Pyarelal Vs Municipal Council and Another
Bombay High Court · (1995) 3 LLJ 273 : (1991) 1 MhLj 1408
Industrial Employment (Standing Orders) Act, 1946 — Section 15
High Courts07 Mar 1991
Modilal Kalaramji Jain Vs Lakshmi Modilal Jain
Bombay High Court · AIR 1991 Bom 440 : (1991) 2 BomCR 501 : (1991) 93 BOMLR 854 : (1993) 1 DMC 405 : (1991) 1 MhLj 754
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25(1)Maintenance and Wards Act, 1956 — Section 15
High Courts06 Mar 1991
Commissioner of Income Tax Vs Phalton Sugar Works Ltd.
Bombay High Court · (1991) 95 CTR 142 : (1991) 191 ITR 403
Income Tax Act, 1961 — Section 80
High Courts06 Mar 1991
Commissioner of Income Tax Vs Metropolitan Springs (P.) Ltd.
Bombay High Court · (1991) 95 CTR 265 : (1991) 191 ITR 288 : (1991) 58 TAXMAN 72
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts05 Mar 1991
Godavari Sugar Mills Ltd Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 359 : (1991) 57 TAXMAN 47
Income Tax Act, 1961 — Section 28
High Courts05 Mar 1991
Chiranjilal Shrilal and others Vs Commissioner of Income Tax
Bombay High Court · (1991) 97 CTR 163 : (1991) 191 ITR 384
Income Tax Act, 1961 — Section 160, 164, 164(1)
High Courts05 Mar 1991Allowed
Dilipkumar Tarachand Gandhi and Another Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 59
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3
High Courts05 Mar 1991Dismissed
Shri Ramalinga Choodambika Mills Ltd. Vs East India Company, Bombay
Bombay High Court · (1991) MhLj 468
Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 12(2), 12(4)
High Courts04 Mar 1991Dismissed
Abdul Nasir Khan Vs The State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 154
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 8, 9
High Courts28 Feb 1991Partly Allowed
Dilawar Ambir Pathan Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 499
Penal Code, 1860 (IPC) — Section 363, 366
High Courts28 Feb 1991
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 311
Income Tax Act, 1961 — Section 253, 254, 32(1), 34(2)
High Courts28 Feb 1991
Lalit Bhaichand Ravani Vs Union of India
Bombay High Court · (1992) 42 ECR 735 : (1991) 56 ELT 337
Customs Act, 1962 — Section 129E
High Courts28 Feb 1991
Chanda Shikshan Prasarak Mandal Vs Director of Education, Maharashtra State, Pune and Others
Bombay High Court · (1991) MhLj 850
Bombay Public Trusts Act, 1950 — Section 50Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(g)Industries (Development and Regulation) Act, 1951 — Section 15
High Courts28 Feb 1991Allowed
Balasaheb Kushaba Kadam and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 4 BomCR 565 : (1991) 93 BOMLR 988
Bombay Police Act, 1951 — Section 56, 59, 59(1), 59(2), 62(2)Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts27 Feb 1991
Commissioner of Income Tax Vs Lullabhai Hirabhai
Bombay High Court · (1991) 190 ITR 427
Income Tax Act, 1961 — Section 271(1)