High Courts10 Nov 1992
Sirdar Carbonic Gas Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 204 ITR 886
Income Tax Act, 1961 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 7 of 41
High Courts10 Nov 1992
COMMISSIONER OF INCOME TAX Vs ATAMSINGH KOHLI and BROS.
Bombay High Court · (1993) 115 CTR 57
Income Tax Act, 1961 — Section 256(2)
High Courts09 Nov 1992
Asbestos Cement Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 217 ITR 290
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256
High Courts09 Nov 1992
Commissioner of Income Tax Vs P.M. Shah
Bombay High Court · (1993) 203 ITR 792
Income Tax Act, 1961 — Section 143, 144, 147, 271, 271(1)
High Courts09 Nov 1992
Canara Bank and Others Vs Vijay Shamrao Ghatole and Others
Bombay High Court · (1996) 5 BomCR 338
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 25(3)Evidence Act, 1872 — Section 58
High Courts09 Nov 1992
DKM Property Investments and Others Vs Tolentino Pereira and Others
Bombay High Court · (1993) 2 BomCR 479
Civil Manual Rules — Rule 233Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 24Goa, Daman and Diu Civil Courts Act, 1965 — Section 20, 21
High Courts09 Nov 1992Allowed
Dehu Ammunition Depot Workers'' Union and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 2 LLJ 342
Industrial Disputes (Central) Rules, 1957 — Rule 42Industrial Disputes Act, 1947 — Section 3
High Courts09 Nov 1992
Union Bank of India Vs Ankur Corporation and others
Bombay High Court · AIR 1993 Bom 297
Negotiable Instruments Act, 1881 (NI) — Section 14, 15, 32, 35Stamp Act, 1899 — Section 13
High Courts06 Nov 1992
Commissioner of Income Tax Vs Harinagar Sugar Mills Ltd.
Bombay High Court · (1992) 11 BOM CK 0112
Income Tax Act, 1961 — Section 28
High Courts06 Nov 1992
Commissioner of Income Tax Vs M.L. Bhapkar
Bombay High Court · (1994) 207 ITR 464
Income Tax Act, 1961 — Section 143(3), 147, 28
High Courts06 Nov 1992
Commissioner of Income Tax Vs Smt. Malatibai M. Karajgar (By Legal Heirs of Shri M.G. Karajgar)
Bombay High Court · (1993) 202 ITR 835
Income Tax Act, 1961 — Section 155, 155(5), 2(47), 33, 45
High Courts06 Nov 1992
Commissioner of Income Tax Vs Ramesh Electric and Trading Co.
Bombay High Court · (1993) 203 ITR 497
Income Tax Act, 1961 — Section 254, 254(2), 37
High Courts06 Nov 1992
Commissioner of Income Tax Vs Cynamid India Ltd.
Bombay High Court · (1993) 204 ITR 231
Income Tax Act, 1961 — Section 80
High Courts06 Nov 1992Allowed
Vishveshwar Sahakari Bank Ltd. Vs S.J. Corporation, Firm and Others
Bombay High Court · (1993) 1 BomCR 706 : (1993) MhLj 379
Negotiable Instruments Act, 1881 (NI) — Section 50Stamp Act, 1899 — Section 35, 36
High Courts06 Nov 1992
Special Land Acquisition Officer (I), Bombay Vs Bombay Municipal Corporation (Labour), Bombay and another
Bombay High Court · (1993) MhLj 620
Land Acquisition Act, 1894 — Section 3(b), 30, 4, 6Transfer of Property Act, 1882 — Section 53A
High Courts05 Nov 1992
Commissioner of Income Tax Vs Pyrene Rai Metal Treatment Ltd.
Bombay High Court · (1993) 203 ITR 752
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32, 35, 35(1), 80J, 84
High Courts05 Nov 1992
Jayakar Rao N. Shetty Vs Regional P.F. Commissioner and others
Bombay High Court · (1993) 2 LLJ 78 : (1993) 1 MhLj 85 : (1993) MhLj 85
Transfer of Property Act, 1882 — Section 58
High Courts05 Nov 1992Dismissed
Madeshwara Cargo Movers Vs Hindustan Cocoa Products Ltd. and Another
Bombay High Court · (1993) 2 BomCR 154 : (1993) 95 BOMLR 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 12
High Courts04 Nov 1992
Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1993) 203 ITR 773
Income Tax Act, 1961 — Section 143, 144, 155, 2, 2(40)
High Courts04 Nov 1992
Chordia and Sons and Others Vs Union of India (UOI) and Others
Bombay High Court · (1993) 95 BOMLR 127
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226