High Courts28 Feb 2000
COMMISSIONER OF INCOME TAX Vs ASSOCIATED BUILDERS
Bombay High Court · (2000) 163 CTR 370
Income Tax Act, 1961 — Section 260A, 263
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,271 of 3,665
High Courts28 Feb 2000
Commissioner of Income Tax Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (2000) 164 CTR 63 : (2001) 248 ITR 190 : (2001) 116 TAXMAN 403
Income Tax Act, 1922 — Section 49AIncome Tax Act, 1961 — Section 254(2)
High Courts28 Feb 2000
Commissioner of Income Tax Vs Rajendra G. Shah
Bombay High Court · (2001) 247 ITR 772 : (2001) 117 TAXMAN 280
Income Tax Act, 1961 — Section 147, 148, 260A
High Courts28 Feb 2000
Commissioner of Income Tax Vs Associated Builders
Bombay High Court · (2001) 249 ITR 701 : (2001) 115 TAXMAN 19
Income Tax Act, 1961 — Section 260A, 263
High Courts28 Feb 2000Dismissed
Harishchandra Maheshwar Karandikar Vs Shantaram Ghila Patil and Others
Bombay High Court · (2001) 2 BomCR 1
Constitution of India, 1950 — Article 226
High Courts25 Feb 2000
Ayyappa Bharamappa Kadiwal Vs President, Local Governing Council, Arts and Commerce College, Ambad, Dist. Jalna and Others
Bombay High Court · (2000) 02 BOM CK 0011
Penal Code, 1860 (IPC) — Section 109, 120B, 34, 417, 420
High Courts24 Feb 2000
Oil and Natural Gas Commission Vs Pune Helium India Pvt. Ltd.
Bombay High Court · (2000) 3 BomCR 707 : (2000) 3 BOMLR 870
Arbitration Act, 1940 — Section 16(1), 20, 21, 30, 34Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56
High Courts24 Feb 2000
Air India Limited Vs P.K. Upadhyay and Another
Bombay High Court · (2000) 3 ALLMR 72 : (2000) 85 FLR 827 : (2000) 2 LLJ 267 : (2000) 2 MhLj 771
Industrial Disputes Act, 1947 — Section 33(2)
High Courts23 Feb 2000Dismissed
Central Bank of India Vs Hathibhai Bulakhidas and Others
Bombay High Court · (2000) 102 BOMLR 6
Negotiable Instruments Act, 1881 (NI) — Section 10, 131
High Courts22 Feb 2000
Sadashivrao Dhamankar Vs The State of Maharashtra and Others
Bombay High Court · (2000) 3 BomCR 190 : (2000) 2 MhLj 233
Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 10, 13, 14, 16, 18
High Courts22 Feb 2000Dismissed
Nagarpalika Kamgar Union, Amalner and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) CriLJ 1895
Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 325
High Courts22 Feb 2000
Banque Nationale De Paris Vs Monali Footwear Industries
Bombay High Court · (2001) 1 BomCR 96
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 4
High Courts22 Feb 2000
Dilip S. Dahanukar Vs Samir Tekriwal, Assistant Commissioner of Income Tax and Another
Bombay High Court · (2001) 167 CTR 72 : (2001) 248 ITR 147 : (2001) 117 TAXMAN 241
Income Tax Act, 1961 — Section 80
High Courts22 Feb 2000
Shri Giridhar H. Pednekar Vs The Municipal Corporation of Greater Bombay and others
Bombay High Court · (2000) 2 ALLMR 241 : (2000) 3 BomCR 176 : (2000) 1 BOMLR 772 : (2000) 3 MhLj 393
Constitution of India, 1950 — Article 14, 226
High Courts22 Feb 2000
Prakash Khushalrao Dabhade Vs Zilla Parishad, Aurangabad and Others
Bombay High Court · (2000) 2 ALLMR 545 : (2001) 1 BOMLR 339 : (2000) 4 MhLj 609
High Courts22 Feb 2000
Shri Ramesh T. Gopalani Vs The Janata Sahakari Bank Ltd. and Another
Bombay High Court · (2000) 3 ALLMR 177 : (2000) 3 BomCR 474 : (2000) 3 MhLj 115
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227
High Courts21 Feb 2000
Commissioner of Income Tax Vs Bachhraj and Co. Ltd.
Bombay High Court · (2001) 249 ITR 463 : (2001) 118 TAXMAN 668
Income Tax Act, 1961 — Section 104
High Courts21 Feb 2000
Commissioner of Income Tax Vs Associated Cement Companies Ltd.
Bombay High Court · (2001) 249 ITR 3 : (2001) 118 TAXMAN 106
Income Tax Act, 1961 — Section 37
High Courts21 Feb 2000
Commissioner of Income Tax Vs Jalna Seeds Processing and Refrigeration Co. Ltd.
Bombay High Court · (2001) 165 CTR 70 : (2000) 246 ITR 156 : (2001) 118 TAXMAN 725
Income Tax Act, 1961 — Section 80HH
High Courts21 Feb 2000
Subhash Dnyanoba Jadhav and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 850 : (2000) BomCR(Cri) 850
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34