High Courts13 Sept 1993
Lubrizol India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 333
Income Tax Act, 1961 — Section 35, 37, 37(1), 40, 40A(5)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 12 of 43
High Courts09 Sept 1993Allowed
Bhalchandra N. Donge and Another Vs Mohan G. Butala and Others
Bombay High Court · (1995) ACJ 898
Motor Vehicles Act, 1939 — Section 110A
High Courts09 Sept 1993
New Mahalaxmi Silk Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 68 FLR 981 : (1994) 206 ITR 284
Employees Provident Fund and Family Pension Act, 1952 — Section 14BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37, 37(1)
High Courts09 Sept 1993
Vidarbha Veneer Industries Ltd. and another Vs State of Maharashtra and others
Bombay High Court · AIR 1994 Bom 155 : (1994) 3 BomCR 482
Evidence Act, 1872 — Section 115Government (Revision of Agreement) Rules, 1983 — Rule 4
High Courts09 Sept 1993
Deepak Gumbale Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 29
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 428
High Courts09 Sept 1993
P.M. Shah Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 135
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts08 Sept 1993
Vishwanath R. Raut and Co. Vs The Board of Trustees of the Port of Bombay and Another
Bombay High Court · (1994) 3 BomCR 255
Major Port Trusts Act, 1963 — Section 123, 133(1), 133(2), 43
High Courts07 Sept 1993
Commissioner of Income Tax Vs M.M. Virwani
Bombay High Court · (1994) 122 CTR 239 : (1994) 207 ITR 225
Income Tax Act, 1961 — Section 143, 143(3), 144B, 144B(5), 263
High Courts07 Sept 1993
Arts and Commerce College, Pen, District Raigad Vs State of Maharashtra and others
Bombay High Court · (1994) 3 BomCR 309 : (1994) CriLJ 172
Contempt of Courts Act, 1971 — Section 12
High Courts06 Sept 1993
Standard Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 85
Income Tax Act, 1961 — Section 35B
High Courts06 Sept 1993
Forbes Forbes Campbell and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 63 ELT 23 : (1994) 206 ITR 495
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts06 Sept 1993
Commissioner of Income Tax Vs Associated Film Industries (P.) Ltd.
Bombay High Court · (1993) 09 BOM CK 0044
Income Tax Act, 1961 — Section 139, 215, 28
High Courts06 Sept 1993Allowed
Hussainkhan Haider Khan Vs Pandurang Govind Bhatta
Bombay High Court · (1993) 09 BOM CK 0012
Limitation Act, 1963 — Article 136
High Courts03 Sept 1993
Bombay Forgings Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 119 CTR 128 : (1994) 206 ITR 562
Income Tax Act, 1961 — Section 40, 40A, 40A(5)
High Courts03 Sept 1993
Oswal Fertilizers Corporation Vs Commissioner Of Income Tax
Bombay High Court · (1995) 215 ITR 433
Income Tax Act, 1961 — Section 185, 28
High Courts03 Sept 1993Allowed
John Fernandes and others Vs State
Bombay High Court · (1994) MhLj 956
Criminal Procedure Code, 1973 (CrPC) — Section 273, 464, 465, 95Penal Code, 1860 (IPC) — Section 323, 34, 341, 342, 354
High Courts03 Sept 1993Allowed
Madhavdas Damodardas Gujar and Others Vs Mahadu Keru Raut
Bombay High Court · (1994) 1 BomCR 509
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5Limitation Act, 1963 — Section 3
High Courts03 Sept 1993
Commissioner of Income Tax Vs Shivanand Electronics
Bombay High Court · (1994) 119 CTR 94 : (1994) 209 ITR 63
Income Tax Act, 1961 — Section 263, 288, 80, 80J, 80J(1)
High Courts03 Sept 1993
Mangalagauri Trikamalal Verma Vs Dr. Mrs. Kamal Anil Adhiya
Bombay High Court · (1994) 1 BomCR 718
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Constitution of India, 1950 — Article 227
High Courts03 Sept 1993Dismissed
Mazdoor Congress and Others Vs N.L. Bhalchandra and Others
Bombay High Court · (1994) 2 BomCR 369 : (1994) 68 FLR 122 : (1994) 2 LLJ 692
Industrial Disputes Act, 1947 — Section 10, 2, 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25F, 25S