High Courts25 Nov 1994
Commissioner of Income Tax Vs Sales Magnesite (Pvt.) Ltd.
Bombay High Court · (1995) 214 ITR 1
Income Tax Act, 1961 — Section 37, 40, 40A(5), 80VV
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 5 of 44
High Courts25 Nov 1994
Commissioner of Income Tax Vs V. Y. Kolhatkar
Bombay High Court · (1995) 2 MhLj 74
Income Tax Act, 1961 — Section 15, 16, 263
High Courts25 Nov 1994
Commissioner of Income Tax Vs Hardelia Chemical Ltd.
Bombay High Court · (1995) 126 CTR 14 : (1995) 212 ITR 68
Income Tax Act, 1961 — Section 155, 155(5), 2(47), 33, 34
High Courts25 Nov 1994
Commissioner of Income Tax Vs Fazalbhoy Ibrahim and Co. P. Ltd.
Bombay High Court · (1995) 126 CTR 242 : (1995) 214 ITR 239
Income Tax Act, 1961 — Section 80J
High Courts24 Nov 1994
Commissioner of Income Tax Vs Echjay Industries Pvt. Ltd.
Bombay High Court · (1995) 128 CTR 276 : (1995) 214 ITR 27
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 10, 80G, 80G(1), 80G(2), 80G(3)
High Courts24 Nov 1994
Commissioner of Income Tax Vs Smt. Kamal C. Mehboobbani
Bombay High Court · (1995) 127 CTR 234 : (1995) 214 ITR 15 : (1995) 81 TAXMAN 311
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29Income Tax Act, 1961 — Section 143(3)
High Courts24 Nov 1994
Gammon India Limited Vs Commissioner of Income Tax
Bombay High Court · (1995) 125 CTR 184 : (1995) 214 ITR 50
Income Tax Act, 1922 — Section 49DIncome Tax Act, 1961 — Section 143(3), 154, 154(1), 91, 91(1)
High Courts24 Nov 1994
Commissioner of Income Tax Vs Boots Company (I.) Limited
Bombay High Court · (1994) 120 CTR 85 : (1995) 214 ITR 175
Companies (Profits) Surtax Act, 1964 — Rule 1, 4Finance Act, 1976 — Section 2, 2(8)Income Tax Act, 1961 — Section 80J
High Courts24 Nov 1994
Commissioner of Income Tax Vs Moolsingh Karsondas
Bombay High Court · (1996) 217 ITR 486
Income Tax Act, 1961 — Section 28
High Courts24 Nov 1994Allowed
Narcinva Camotim alias Narsinha Krishna Kamat Vs State of Goa and Others
Bombay High Court · (1996) 3 BomCR 5
Central Civil Services (Pension) Rules, 1972 — Rule 13, 14
High Courts23 Nov 1994
Fariyas Hotels Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 126 CTR 363 : (1995) 217 ITR 390
Income Tax Act, 1961 — Section 32A, 32A(1), 32A(2)
High Courts23 Nov 1994
Commissioner of Income Tax Vs Sterling Foods (Goa)
Bombay High Court · (1995) 127 CTR 30 : (1995) 213 ITR 851
Income Tax Act, 1961 — Section 33B, 80HH, 80J
High Courts23 Nov 1994
Shakti Raj Films Distributors Vs Commissioner of Income Tax
Bombay High Court · (1995) 124 CTR 243 : (1995) 213 ITR 20
Income Tax Act, 1961 — Section 119, 12(1B), 28
High Courts23 Nov 1994
Commissioner of Income Tax Vs Fancy Corporation Ltd.
Bombay High Court · (1995) 212 ITR 29 : (1995) 79 TAXMAN 139
Income Tax Act, 1961 — Section 32, 32(1), 41, 52(1)
High Courts23 Nov 1994
Airfreight Limited Vs K. Kothawala
Bombay High Court · (1995) 4 BomCR 109 : (1995) CriLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(1), 397, 401Penal Code, 1860 (IPC) — Section 406
High Courts23 Nov 1994
Fariyas Hotels (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 79 TAXMAN 415
Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 32A(2)
High Courts22 Nov 1994
Smt. Vasantibai N. Shah Vs Commissioner of Income Tax
Bombay High Court · (1995) 213 ITR 805
Income Tax Act, 1961 — Section 139, 68Wealth Tax Act, 1957 — Section 37A, 8
High Courts22 Nov 1994
Commissioner of Income Tax Vs Tyresoles Concessionaries Pvt. Ltd
Bombay High Court · (1995) 126 CTR 98 : (1995) 213 ITR 660 : (1995) 81 TAXMAN 279
Income Tax Act, 1961 — Section 155, 280(O), 33, 33(2), 33(3)
High Courts22 Nov 1994Dismissed
Dr. Caitan Fernandes Vs State of Goa
Bombay High Court · (1996) 2 BomCR 601
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(2)Evidence Act, 1872 — Section 3, 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50(1)
High Courts22 Nov 1994
Commissioner of Income Tax Vs Shri and Smt. Jose Filipe Alvares
Bombay High Court · (1995) 211 ITR 1027 : (1995) 81 TAXMAN 380
Income Tax Act, 1961 — Section 177, 283, 5A