High Courts27 Feb 1991
Commissioner of Income Tax Vs United Carbon India Ltd.
Bombay High Court · (1991) 96 CTR 158 : (1991) 190 ITR 622
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 35 of 42
High Courts27 Feb 1991
Surat Cotton Spinning and Weaving Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 209
Income Tax Act, 1961 — Section 154, 214, 263
High Courts27 Feb 1991
Commissioner of Income Tax Vs New India Assurance Co. Ltd.
Bombay High Court · (1992) 193 ITR 773
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts27 Feb 1991
Commissioner of Income Tax Vs National Organic Chemical Industries Ltd.
Bombay High Court · (1991) 191 ITR 180
Income Tax Act, 1961 — Section 32
High Courts27 Feb 1991
Kanak Vinod Mehta Vs Vinod Dulerai Mehta
Bombay High Court · AIR 1991 Bom 337 : (1991) 2 BomCR 170 : (1991) 93 BOMLR 409 : (1992) 1 DMC 403 : (1991) 1 MhLj 1064
Bombay Civil Courts Act, 1869 — Section 7Family Courts Act, 1984 — Section 7(1), 8Guardians and Wards Act, 1890 — Section 4(4)
High Courts27 Feb 1991
D.S. Joshi Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 302
Income Tax Act, 1961 — Section 155(5), 2(47), 34(3), 45
High Courts27 Feb 1991
Commissioner of Income Tax Vs N.K. Zanjale
Bombay High Court · (1991) 191 ITR 223
Income Tax Act, 1961 — Section 28
High Courts27 Feb 1991
Commissioner of Income Tax Vs N.N. Desai
Bombay High Court · (1991) 192 ITR 153
Income Tax Act, 1961 — Section 45
High Courts27 Feb 1991
Catholic Association of Bombay and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 344
Constitution of India, 1950 — Article 21, 226
High Courts27 Feb 1991
Mrs. K. Vs Mr. V.
Bombay High Court · (1991) 93 BOMLR 66
Civil Procedure Code, 1908 (CPC) — Section 2(4), 3Family Courts Act, 1984 — Section 3, 7(1), 8Guardians and Wards Act, 1890 — Section 20, 4(4), 8
High Courts26 Feb 1991
Commissioner of Income Tax Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (1992) 107 CTR 182 : (1991) 191 ITR 168
Income Tax Act, 1922 — Section 13(3), 14(2)Income Tax Act, 1961 — Section 28
High Courts25 Feb 1991
Jayantilal M. Jain Vs J.M. Sons and Others
Bombay High Court · (1991) 3 BomCR 694
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 269SS
High Courts25 Feb 1991
Macario Antonio Francisco De Cunha and Another Vs Alex Fred D''Souza and Others
Bombay High Court · (1993) 1 BomCR 465
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2Easements Act, 1882 — Section 13, 15
High Courts22 Feb 1991
Commissioner of Income Tax Vs Trustees of Kasturbai Scindia Commission Trust
Bombay High Court · (1991) 189 ITR 5
Income Tax Act, 1961 — Section 11, 12, 12(2), 13
High Courts22 Feb 1991
Commissioner of Income Tax Vs Dajibhai Kanjibhai
Bombay High Court · (1991) 57 TAXMAN 16
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 144, 217, 256(1), 271(1)(b), 271(1)(c)
High Courts22 Feb 1991
Vasantdada Dugdh Vyavasaik Vikas Zilla Sahakari Sangh Maryadit and another Vs Commissioner Dairy Development and others
Bombay High Court · (1991) MhLj 734
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 154
High Courts22 Feb 1991
Commissioner of Income Tax Vs Prakash Cotton Mills Pvt Ltd. Prakash Cotton Mills Pvt Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 101 CTR 444 : (1991) 188 ITR 713
Income Tax Act, 1961 — Section 139, 246, 35B, 37
High Courts22 Feb 1991
Commissioner of Income Tax Vs Anglo French Drug Co. (Eastern) Ltd.
Bombay High Court · (1991) 95 CTR 176 : (1991) 191 ITR 92
Income Tax Act, 1961 — Section 104
High Courts22 Feb 1991
Commissioner of Income Tax Vs Tolaram Jalan and others, Trustees and Executors of Late Ramkumar Jalan
Bombay High Court · (1991) 191 ITR 134
Income Tax Act, 1961 — Section 265(1), 28Succession Act, 1925 — Section 325
High Courts22 Feb 1991Allowed
Ram Kharabe Vs Principal of Om Shanti B.Ed College and Others
Bombay High Court · (1991) 2 BomCR 112 : (1991) 93 BOMLR 835
Constitution of India, 1950 — Article 226