High Courts17 Sept 1993
Mrs. Meherbai N. Sethna Vs Commissioner of Income Tax
Bombay High Court · (1995) 123 CTR 420 : (1994) 209 ITR 453 : (1994) 74 TAXMAN 291
Income Tax Act, 1961 — Section 220(7), 5
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 11 of 43
High Courts17 Sept 1993
Apeego Corporation Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 697
Income Tax Act, 1961 — Section 28, 35B, 35B(1)
High Courts17 Sept 1993Allowed
Narayan Kisan Gade Vs Machchindranath Kundlik Tarade and Another
Bombay High Court · (1994) 2 BomCR 61 : (2011) 113 BOMLR 2059
Contract Act, 1872 — Section 65
High Courts16 Sept 1993
Commissioner of Income Tax Vs Shri Ashraf-ur-rehman Azimullah
Bombay High Court · (1994) 209 ITR 341
Income Tax Act, 1961 — Section 2(24)
High Courts16 Sept 1993
Commissioner of Income Tax Vs Shrishakti Trading Co.
Bombay High Court · (1994) 207 ITR 442
Income Tax Act, 1961 — Section 155, 155(1), 155(5), 33, 33(4)
High Courts16 Sept 1993
Phaltan Sugar Works Ltd Vs Commissioner Of Income Tax Commissioner Of Income Tax Vs Phaltan Sugar Works Ltd
Bombay High Court · (1995) 216 ITR 479
Income Tax Act, 1961 — Section 215, 246, 36(1)
High Courts16 Sept 1993Allowed
Balu Waghu Waghpure Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 655
Penal Code, 1860 (IPC) — Section 325
High Courts16 Sept 1993
Trustees of Tulsidas Gopalji Charitable and Chaleshwar Temple Trust Vs Commissioner of Income Tax
Bombay High Court · (1994) 118 CTR 305 : (1994) 207 ITR 368
Income Tax Act, 1922 — Section 22, 23Income Tax Act, 1961 — Section 11, 11(1), 12, 139, 139(1)
High Courts16 Sept 1993Dismissed
Hema Rajendra Shevate Vs Rajendra Baribhau Shevate
Bombay High Court · (1994) 1 DMC 55
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts15 Sept 1993
J.C. D''souza and Co. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 393 : (1994) 72 TAXMAN 319
Income Tax Act, 1961 — Section 143(2), 271(1)
High Courts15 Sept 1993
Great Eastern Shipping Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 119 CTR 237 : (1994) 206 ITR 505 : (1994) 74 TAXMAN 197
Income Tax Act, 1961 — Section 14, 2(45), 28, 29, 30
High Courts15 Sept 1993Allowed
Pushpa Anil Sharma Vs Anil Shivmurthy Sharma
Bombay High Court · (1994) 1 DMC 583
Hindu Marriage Act, 1955 — Section 25
High Courts15 Sept 1993
Consolidated Pneumatic Tool Co. (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 22 : (1994) 209 ITR 277
Income Tax Act, 1961 — Section 155, 37, 80J
High Courts15 Sept 1993Dismissed
Hindustan Lever Employees Union Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 LLJ 388
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts14 Sept 1993
Commissioner of Income Tax Vs Kamani Tubes Ltd.
Bombay High Court · (1994) 207 ITR 271
Contract Act, 1872 — Section 63, 73Income Tax Act, 1961 — Section 10, 11, 12, 13, 14
High Courts14 Sept 1993
Commissioner of Income Tax Vs Westerwork Engineers Ltd.
Bombay High Court · (1993) 09 BOM CK 0048
Income Tax Act, 1961 — Section 28, 40, 40A(5), 43(3)
High Courts14 Sept 1993
Amar Bahadursingh Kushwaha Vs V.P.D. Wasnik and others
Bombay High Court · (1994) 96 BOMLR 414 : (1994) CriLJ 1359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts13 Sept 1993
Sam Fashion Wear Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 408 : (1994) 209 ITR 214
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts13 Sept 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1993) 09 BOM CK 0078
Income Tax Act, 1961 — Section 145(1), 28
High Courts13 Sept 1993
Glaxo Laboratories (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 310 : (1994) 206 ITR 335
Income Tax Act, 1961 — Section 28, 36, 36(1)