High Courts06 Dec 1994
Minoo F. Mehta Vs Commissioner of Income Tax
Bombay High Court · (1996) 217 ITR 578
Income Tax Act, 1961 — Section 28, 37, 37(1)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 4 of 44
High Courts05 Dec 1994
Champa Charitable Trust Vs Commissioner of Income Tax
Bombay High Court · (1995) 125 CTR 246 : (1995) 214 ITR 764 : (1995) 81 TAXMAN 58
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(3)
High Courts05 Dec 1994
R.V. Lathia Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 691
Income Tax Act, 1961 — Section 2(14), 45, 48, 53, 54
High Courts05 Dec 1994
K. Y. Patel Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 793
Income Tax Act, 1961 — Section 64, 64(1), 64(2)
High Courts05 Dec 1994
Commissioner of Income Tax Vs Swastick Textile Mills Ltd.
Bombay High Court · (1995) 124 CTR 133 : (1995) 214 ITR 740 : (1995) 79 TAXMAN 272
Income Tax Act, 1961 — Section 28
High Courts02 Dec 1994
Kotumal Ghanshyamdas Vs Commissioner of Income Tax
Bombay High Court · (1994) 12 BOM CK 0067
Income Tax Act, 1961 — Section 140, 143(3), 147, 40B
High Courts02 Dec 1994
Peico Employees Union, Thane Vs Peico Electronics and Electrical Ltd. and Others
Bombay High Court · (1995) 2 BomCR 344
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 18, 19, 33, 33A
High Courts02 Dec 1994
Mrs. Nirmal Laxminarayan Grover Vs Appropriate Authority and Others
Bombay High Court · (1997) 223 ITR 572 : (1995) 2 MhLj 775
Income Tax Act, 1961 — Section 269UA, 269UB, 269UC, 269UC(1), 269UC(2)
High Courts02 Dec 1994
MRS. NIRMAL LAXMINARAYAN GROVER Vs APPROPRIATE AUTHORITY and Others
Bombay High Court · (1997) 139 CTR 40
Income Tax Act, 1961 — Section 269UD(1)
High Courts02 Dec 1994Dismissed
Gajanan R. Neelpawar and others Vs State of Maharashtra and others
Bombay High Court · (1995) MhLj 204
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts01 Dec 1994
Commissioner of Income Tax Vs Parke Davis (India) Ltd.
Bombay High Court · (1995) 128 CTR 195 : (1995) 214 ITR 587 : (1995) 2 MhLj 423
Income Tax Act, 1961 — Section 32, 40, 40A(5), 43
High Courts01 Dec 1994
Commissioner of Income Tax Vs Chowgule and Co. Pvt. Ltd.
Bombay High Court · (1995) 125 CTR 442 : (1995) 214 ITR 523
Income Tax Act, 1961 — Section 144B, 144B(4), 263, 31, 40
High Courts01 Dec 1994
Commissioner of Income Tax Vs Maharashtra Electrosmelt Ltd.
Bombay High Court · (1995) 124 CTR 117 : (1995) 214 ITR 489
Income Tax Act, 1961 — Section 14, 15, 16, 17, 18
High Courts30 Nov 1994
Commissioner of Income Tax Vs Jhaveri Bros. and Co. Pvt. Ltd.
Bombay High Court · (1995) 126 CTR 47 : (1995) 214 ITR 374 : (1995) 80 TAXMAN 617
Income Tax Act, 1961 — Section 40A, 40A(8)
High Courts30 Nov 1994Dismissed
Smt. Antoneta Cicilia Fernandes Vs Smt. Rita Maria Fernandes and Others
Bombay High Court · (1996) 3 BomCR 10
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 50
High Courts30 Nov 1994
Pentagon Engineering Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 212 ITR 92
Income Tax Act, 1961 — Section 192, 201(1A)
High Courts30 Nov 1994
Commissioner of Income Tax Vs Dandeli Ferro Alloys Pvt. Ltd.
Bombay High Court · (1995) 129 CTR 44 : (1995) 212 ITR 1 : (1996) 84 TAXMAN 292
Income Tax Act, 1961 — Section 263, 80HH, 80J
High Courts30 Nov 1994
Commissioner of Income Tax Vs Gopalkrishna M. Singre and others
Bombay High Court · (1995) 126 CTR 304 : (1995) 214 ITR 443
Income Tax Act, 1961 — Section 67, 67(2), 80L
High Courts29 Nov 1994
Agnelo Fernandes Vs State
Bombay High Court · (1995) MhLj 814
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts25 Nov 1994
Commissioner of Income Tax Vs Fashion Prints Limited
Bombay High Court · (1995) 123 CTR 272 : (1996) 217 ITR 456
Income Tax Act, 1961 — Section 28, 32, 32(1), 32A, 34