High Courts22 Sept 1993
Commissioner of Income Tax Vs Rajmata Shri Gulabkunvarba Sahiba of Navanagar
Bombay High Court · (1994) 120 CTR 245 : (1994) 206 ITR 534 : (1994) 74 TAXMAN 265
Income Tax Act, 1961 — Section 280O, 80B(5), 80C
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 10 of 43
High Courts22 Sept 1993Allowed
S.B. Jogdand Vs Shrinivas Totla and Another
Bombay High Court · (1994) 2 BomCR 86
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 166, 192, 218
High Courts22 Sept 1993
Petrosil Oil Company Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 236 ITR 220
Income Tax Act, 1961 — Section 104, 108, 139, 18(5), 194
High Courts22 Sept 1993
Damodar Mangalji and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 206 ITR 524
Income Tax Act, 1961 — Section 28, 56
High Courts22 Sept 1993
C.P. Nangia, Assistant Collector of Customs, Bombay Vs Omprakash Aggarwal and another
Bombay High Court · (1994) CriLJ 2160
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 169, 170, 173, 2Customs Act, 1962 — Section 108, 135
High Courts22 Sept 1993
20th Century Finance Corporation Ltd. Vs Maegaware Computers Ltd.
Bombay High Court · (1997) 89 CompCas 487
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts22 Sept 1993Allowed
Mohamed Javed Abdul Aziz Shaikh Vs D.K. Jain, Principal Secretary (Preventive Detention) to the Government of Maharashtra, Home Department and Another
Bombay High Court · (1994) 2 BomCR 98 : (1994) 96 BOMLR 798
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts22 Sept 1993Dismissed
Baburao Sahebrao Deshmukh and Another Vs Onkarmal Bachharaj and Another
Bombay High Court · (1996) 2 BomCR 436
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts21 Sept 1993
Municipal Corporation of Greater Bombay Vs Patel Engineering Company Limited
Bombay High Court · AIR 1994 Bom 80 : (1994) 3 BomCR 139 : (1993) 95 BOMLR 302
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Section 104(1), 4Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 17, 6
High Courts21 Sept 1993
Vasant Namdeo Baste and Others Vs Madhukar Trimbak Suryawanshi
Bombay High Court · (1994) 1 ACC 400
High Courts20 Sept 1993
Filtrona India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 207 ITR 545
Income Tax Act, 1961 — Section 2(31), 2(32), 263, 30, 31
High Courts20 Sept 1993
Anilkumar Narharrao Satarkar and Others Vs Shrinivas alias Digambar Achutrao Mudhalwadkar and Others
Bombay High Court · (1994) 2 BomCR 106
Succession Act, 1925 — Section 124, 82
High Courts20 Sept 1993Dismissed
Sudha Narayan Gokhale Vs Narayan Shankar Gokhale
Bombay High Court · (1994) 1 DMC 152
Hindu Marriage Act, 1955 — Section 13
High Courts20 Sept 1993
Dr. Beck and Co. (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 117 : (1994) 206 ITR 311
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts19 Sept 1993
COMMISSIONER OF INCOME TAX Vs V. S. DEMPO and CO. PVT. LTD.
Bombay High Court · (1996) 131 CTR 203
Income Tax Act, 1961 — Section 256(1)
High Courts19 Sept 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1993) 115 CTR 163
Income Tax Act, 1961 — Section 145(1), 37(1)
High Courts17 Sept 1993
Phaltan Sugar Works Ltd Vs Commissioner of Income Tax
Bombay High Court · (1994) 122 CTR 344 : (1995) 215 ITR 582
Income Tax Act, 1961 — Section 36(1), 37, 37(1), 37(2A), 37(2B)
High Courts17 Sept 1993
The Mohatta Nagar Co-operative Hsg. Soc. Ltd. Vs Vishram Khimji and Sons and Others
Bombay High Court · (1994) 1 BomCR 444 : (1994) 96 BOMLR 906
Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 115
High Courts17 Sept 1993Dismissed
Shri Parshuram Kathod Gaikar Vs Pandu Mahadu Hard and Another
Bombay High Court · (1994) 1 BomCR 715 : (1993) MhLj 1570
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts17 Sept 1993
Kalpanaben Chandan Chatarji Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 256 : (1994) CriLJ 2000 : (1994) 1 MhLj 140
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 41, 42