COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 46 of 46

High Courts07 Jan 1998

Commissioner of Income Tax Vs Harihar Jethalal Jariwalla

Bombay High Court · (1998) 147 CTR 381 : (1998) 234 ITR 1 : (1998) 98 TAXMAN 404

Income Tax Act, 1961 — Section 143, 144, 215, 215(1), 215(3)

High Courts06 Jan 1998

Bombay High Court · (1998) 3 ALLMR 687 : (1998) 3 BomCR 57 : (1998) 2 MhLj 108

Evidence Act, 1872 — Section 3, 59, 61Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 23

High Courts06 Jan 1998

Bombay High Court · AIR 1999 Bom 40 : (1998) 4 ALLMR 151 : (1998) 3 BomCR 689 : (1998) 2 MhLj 79

Bombay Village Panchayats Act, 1958 — Section 28, 33

High Courts05 Jan 1998

Bombay High Court · (1998) 147 CTR 300 : (1998) 230 ITR 194

Central Excise Rules, 1944 — Rule 9(2)Income Tax Act, 1961 — Section 256(1), 41(2)

High Courts05 Jan 1998

Bombay High Court · (1998) 147 CTR 300

Income Tax Act, 1961 — Section 256(1), 43B

High Courts05 Jan 1998

Bombay High Court · (1998) 3 ALLMR 696 : (1998) 3 BomCR 64 : (1989) 79 FLR 860 : (1998) 2 MhLj 197

Minimum Wages Act, 1948 — Section 3Payment of Wages Act, 1936 — Section 15, 17