High Courts24 Feb 1993
Mafatlal Fine Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 69 TAXMAN 385
Income Tax Act, 1961 — Section 256(1), 28, 37
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 35 of 43
High Courts24 Feb 1993Dismissed
Smt. Asha Naresh Thakur and Others Vs Vithal Jagannath Godambe (Deceased) through L.R.''s and Others
Bombay High Court · (1993) 95 BOMLR 160
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 3, 5Constitution of India, 1950 — Article 227
High Courts24 Feb 1993
Miss Lata Prabhuappa Warad Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 692
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 101Marathwada University Act, 1974 — Section 39
High Courts24 Feb 1993Dismissed
Hitochi Chonkiong Habib Awaz Vs State of Maharashtra
Bombay High Court · (1993) MhLj 594
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42, 43, 50, 52
High Courts24 Feb 1993
Commissioner of Income Tax Vs Rayex India Ltd
Bombay High Court · (1994) 207 ITR 126
Income Tax Act, 1961 — Section 37
High Courts24 Feb 1993Allowed
Sigon Tools and Plastics Pvt. Ltd. Vs Regional P.F. Commissioner and Another
Bombay High Court · (1993) 3 BomCR 224 : (1993) 95 BOMLR 881 : (1994) 1 LLJ 983
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2
High Courts23 Feb 1993
Commissioner of Income Tax Vs Dharamchand L. Shah
Bombay High Court · (1993) 204 ITR 462
Income Tax Act, 1961 — Section 143, 144, 147, 265(1), 27(1)
High Courts23 Feb 1993
Janab Salehbhai Saheb Safiyuddin Vs The Municipal Corporation of Gr. Bom. and Others
Bombay High Court · (1993) 3 BomCR 282
Bombay Municipal Corporation Act, 1888 — Section 105B, 435, 436, 437, 438Constitution of India, 1950 — Article 12, 14, 25, 26Easements Act, 1882 — Section 60
High Courts23 Feb 1993
Commissioner of Income Tax Vs Trustees of Kasturbai Scindia Commission Trust
Bombay High Court · (1993) 69 TAXMAN 376
Income Tax Act, 1961 — Section 11, 12, 13, 13(2), 13(2)(h)
High Courts23 Feb 1993
Rambhai N. Patel Vs Kesar Singh Baidwan and Others
Bombay High Court · (1993) 95 BOMLR 228
Constitution of India, 1950 — Article 14, 226
High Courts23 Feb 1993
Smt. Pushpalata Admanthaya Vs State of Maharashtra and Others
Bombay High Court · (1993) 2 BomCR 639
Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 5
High Courts23 Feb 1993
Kanti Bhattacharya and Others Vs K.S. Parmeshwaran, Another
Bombay High Court · (1994) 3 BomCR 100
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5(11)
High Courts23 Feb 1993Allowed
Meena Narayan Idnami Vs Collector of Bombay and others
Bombay High Court · (1993) MhLj 914
Constitution of India, 1950 — Article 226
High Courts22 Feb 1993
COMMISSIONER OF INCOME TAX Vs PRESIDENCY CO-OPERATIVE HOUSING SOCIETY LTD. (IT REF. NO. 64 OF 1978). Commissioner of Income Tax v. VITHALNAGAR CO-OP. HOUSING SOCIETY LTD. (IT REF. NO. 153 OF 1978). Commissioner of Income Tax v. SWASTIK CO-OPERATIVE HOUSING SOCIETY LTD. (IT REF. NO. 521 OF 1978). HATKESH CO-OPERATIVE HOUSING SOCIETY LTD. v. COMMISSIONER OF INCOME TAX (IT REF. NO. 212 OF 1979).
Bombay High Court · (1993) 112 CTR 216
Income Tax Act, 1961 — Section 256(1)
High Courts22 Feb 1993Dismissed
Shri Mavji Mulji Merchant, through his son and Executor Vs State of Maharashtra and Others
Bombay High Court · (1993) 3 BomCR 220
Bombay General Clauses Act, 1904 — Section 3(10)Maharashtra Land Revenue Code, 1966 — Section 1(2), 113(2), 116
High Courts22 Feb 1993
Commissioner of Income Tax Vs Presidency Co-operative Housing Society Ltd. Commissioner of Income Tax Vs Vithalnagar Co-op. Housing Society Ltd. Commissioner of Income Tax Vs Swastik Co-operative Housing Society Ltd. Hatkesh Co-operative Housing Society Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 2 BomCR 583 : (1995) 216 ITR 321 : (1993) 1 MhLj 738
Income Tax Act, 1961 — Section 28
High Courts22 Feb 1993
Trustees of Mangaldas N. Verma Charitable Trust Vs Commissioner of Income Tax Trustees of Verma Foundation Trust Vs Commissioner of Income Tax Commissioner of Income Tax Vs Jayant Charitable Trust Bhat Family Research Foundation Vs Commissioner of Income Tax Bhat Family Charitable Trust Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mangaldas N. Verma Charitable Trust Commissioner of Income Tax Vs Trustees of Kasturbai Scindia Commission Trust
Bombay High Court · (1993) 112 CTR 209 : (1994) 207 ITR 332
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(2)(h)
High Courts22 Feb 1993
Commissioner of Income Tax Vs Pittie Charitable Trust
Bombay High Court · (1994) 207 ITR 1053
Income Tax Act, 1961 — Section 11, 13, 13(2), 13(4)
High Courts22 Feb 1993Allowed
Abaji Daulata Yadav, since deceased by his heirs and Others Vs Dhondiram Jagedevrao Yadav and Others
Bombay High Court · (1994) 3 BomCR 60 : (1993) 95 BOMLR 810
Bombay Public Trusts Act, 1950 — Section 17, 2(18), 22Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 2(11)
High Courts19 Feb 1993
Gammon India Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 202 ITR 986
Income Tax Act, 1961 — Section 246