COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 7 of 44

High Courts11 Nov 1994Dismissed

The CIDCO Engineers Association and Another Vs The City and Industrial Development Corporation of Maharashtra Ltd.

Bombay High Court · (1995) 2 BomCR 477

CIDCO Services Regulations — Regulation 10, 13(1), 29Constitution of India, 1950 — Article 227

High Courts10 Nov 1994

Commissioner of Income Tax Vs Phoenix Scrap Processors

Bombay High Court · (1995) 123 CTR 329 : (1995) 217 ITR 341 : (1995) 211 ITR 341 : (1995) 79 TAXMAN 251

Income Tax Act, 1961 — Section 80HH, 80J, 80J(1), 80J(4)

High Courts10 Nov 1994

Vita Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 123 CTR 256 : (1995) 211 ITR 557 : (1995) 79 TAXMAN 158

Finance Act, 1975 — Section 2(8)

High Courts10 Nov 1994

Protos Engineer Co. P. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 123 CTR 510 : (1995) 211 ITR 919

Income Tax Act, 1961 — Section 28, 41(1)

High Courts10 Nov 1994

Somnath Krishnaji Gangal Vs Moreshwar Krishnaji Kale and Others

Bombay High Court · (1995) 3 BomCR 327

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Evidence Act, 1872 — Section 3, 60, 61

High Courts10 Nov 1994Dismissed

Shri Gabriel de Sa Vs Shri Babuso Pednekar and Others

Bombay High Court · (1996) 5 BomCR 204

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2

High Courts10 Nov 1994

Commissioner of Income Tax Vs Audco India Ltd.

Bombay High Court · (1994) 11 BOM CK 0026

Income Tax Act, 1961 — Section 35, 40A(5)

High Courts10 Nov 1994

Commissioner of Income Tax Vs Lallubhai Jogibhai

Bombay High Court · (1995) 211 ITR 769

Income Tax Act, 1961 — Section 147, 148, 148(1), 149

High Courts10 Nov 1994

Commissioner of Income Tax Vs Rohit J. Patel

Bombay High Court · (1995) 123 CTR 413 : (1995) 211 ITR 250 : (1995) 79 TAXMAN 443

Income Tax Act, 1961 — Section 16

High Courts10 Nov 1994

Dattatraya Gopal Paranjpe Vs Rashtriya Mill Mazdoor Sangh and Others

Bombay High Court · (1996) 5 BomCR 246 : (1995) 2 LLJ 913

Bombay Industrial Relations Act, 1946 — Section 13, 23Constitution of India, 1950 — Article 136, 142, 226, 227Industrial Disputes Act, 1947 — Section 2

High Courts10 Nov 1994

Rohit Pulp and Paper Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1995) 79 TAXMAN 168

Companies Act, 1956 — Section 310Imports and Exports (Control) Act, 1947 — Section 3Income Tax Act, 1961 — Section 256(1), 37, 40(c), 40(c)(i), 40A(7)

High Courts09 Nov 1994

Commissioner of Income Tax Vs Amritlal and Co. Ltd.

Bombay High Court · (1995) 125 CTR 323 : (1995) 212 ITR 540

Income Tax Act, 1961 — Section 104, 104(1), 105, 106, 107

High Courts09 Nov 1994

Laherchand Dhanji Vs Commissioner of Income Tax

Bombay High Court · (1995) 213 ITR 145

Income Tax Act, 1961 — Section 24, 28, 68

High Courts09 Nov 1994Dismissed

Menino Peixote Vs State

Bombay High Court · (1996) 2 BomCR 617

Evidence Act, 1872 — Section 27, 3, 58, 59, 61Penal Code, 1860 (IPC) — Section 302

High Courts09 Nov 1994

Keshavlal Mulchand Mody Vs National Textile Corporation and others

Bombay High Court · (1995) 70 FLR 588

Industrial Disputes Act, 1947 — Section 33C

High Courts08 Nov 1994

Commissioner of Income Tax Vs M.P. Ponchaj

Bombay High Court · (1995) 125 CTR 274 : (1995) 211 ITR 1005

Income Tax Act, 1961 — Section 256

High Courts08 Nov 1994

Commissioner of Income Tax Vs New Shorrock Spg. and Mfg. Co. Ltd.

Bombay High Court · (1995) 123 CTR 297 : (1995) 212 ITR 355

Income Tax Act, 1961 — Section 80G

High Courts08 Nov 1994

Indian Express Newspapers (Bom) Employees Union Vs K.M. Desai and Others

Bombay High Court · (1995) 71 FLR 54

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11

High Courts08 Nov 1994

Khatau Makanji Spinning and Weaving Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1996) 222 ITR 472

Income Tax Act, 1961 — Section 32A, 40

High Courts08 Nov 1994

Shravan Rikabchand Bhandari Vs The Union of India (UOI) and Others

Bombay High Court · (1995) 2 BomCR 654 : (1995) 97 BOMLR 352

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)