High Courts15 Apr 1993
Commissioner of Income Tax Vs Lunidaram Tulsidas Panjabi
Bombay High Court · (1993) 114 CTR 344 : (1993) 204 ITR 674
Income Tax Act, 1961 — Section 143, 144, 147, 271, 271(1)(C)
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 28 of 43
High Courts15 Apr 1993
Commissioner of Income Tax Vs Gabriel India Ltd.
Bombay High Court · (1993) 114 CTR 81 : (1993) 203 ITR 108
Income Tax Act, 1961 — Section 147, 263
High Courts13 Apr 1993
Ramesh Singh Thakur Vs State of Maharashtra and another
Bombay High Court · (1993) 3 BomCR 138 : (1993) CriLJ 2743
Bombay Police Act, 1951 — Section 124Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 221, 222
High Courts12 Apr 1993
Mahindra Ugine Steel Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mahindra Ugine Steel Co.
Bombay High Court · (1993) 203 ITR 383
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(1), 84
High Courts08 Apr 1993
Avdhut Shamrao Bhatkar (Deceased) through L.R.s Vs Bombay Housing and Area Development Board and Others
Bombay High Court · (1993) 95 BOMLR 789
High Courts08 Apr 1993
Commissioner of Income Tax Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1994) 206 ITR 196
Income Tax Act, 1961 — Section 2(47), 45
High Courts08 Apr 1993
Commissioner of Income Tax Vs Oriental Containers Ltd.
Bombay High Court · (1993) 04 BOM CK 0034
Income Tax Act, 1961 — Section 2(14), 2(18)(b)(B)(ii), 28
High Courts08 Apr 1993
Asbestos Cement Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 203 ITR 358
Income Tax Act, 1961 — Section 45
High Courts08 Apr 1993
Babita alias Tai Mohan Shardul Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 792
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts08 Apr 1993
Commissioner of Income Tax Vs Gannon Dunkerly and Co.
Bombay High Court · (1993) 69 TAXMAN 563
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)(b)
High Courts07 Apr 1993
Commissioner of Income Tax Vs Travel Corporation of India Ltd.
Bombay High Court · (1994) 209 ITR 555 : (1993) 70 TAXMAN 421
Income Tax Act, 1961 — Section 256(2), 35(1A), 35B, 80MM, 80MM(2)
High Courts07 Apr 1993
Siemens India Limited Vs Commissioner of Income Tax
Bombay High Court · (1994) 206 ITR 83
High Courts07 Apr 1993Dismissed
Suresh Bangilwar Vs Arjun Gonnade
Bombay High Court · (1993) 3 BomCR 468
High Courts07 Apr 1993
Hiralal Gupta and Others Vs Ulhas Hambarde
Bombay High Court · (1994) 2 BomCR 24
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 60
High Courts07 Apr 1993
Employees'' State Insurance Corporation and Another Vs G.N. Mathur and Others
Bombay High Court · (1993) 3 BomCR 351 : (1993) 95 BOMLR 740 : (1993) 67 FLR 964 : (1993) LabIC 1867 : (1994) 2 LLJ 138 : (1994) MhLj 855
Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40(1), 75Factories Act, 1948 — Section 100, 100(2), 2, 92
High Courts07 Apr 1993
Commissioner of Income Tax Vs Allana Sons Pvt. Ltd.
Bombay High Court · (1993) 114 CTR 448 : (1995) 216 ITR 690 : (1993) 70 TAXMAN 288
Income Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 6B, 6B(1)
High Courts07 Apr 1993
Commissioner of Income Tax Vs Surat Cotton Spg. and Wvg. Mills (P). Ltd.
Bombay High Court · (1993) 202 ITR 932
Income Tax Act, 1961 — Section 2(22), 2(47), 40A(5), 45, 46
High Courts07 Apr 1993Allowed
State of Maharashtra and Another Vs Aniruddha Shriram Ganorkar and Others
Bombay High Court · (1993) 95 BOMLR 602
Land Acquisition Act, 1894 — Section 18, 28, 4, 6
High Courts06 Apr 1993
Chandrakant Ratilal Mehta and others Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 99 : (1993) CriLJ 2863
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 161, 165A
High Courts05 Apr 1993
Asgarali Haji Abdulali Vs C.M. Betgeri and others
Bombay High Court · (1993) 3 BomCR 216 : (1993) 203 ITR 328
Income Tax Act, 1961 — Section 269UC