High Courts22 Dec 1994
Siemens India Ltd Vs Commissioner of Income Tax
Bombay High Court · (1996) 217 ITR 622 : (1995) 2 MhLj 413
Income Tax Act, 1961 — Section 28, 43(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,486 of 3,665
High Courts22 Dec 1994
Colfax Laboratories (India) Limited and Another Vs The State of Goa and Others
Bombay High Court · (1996) 5 BomCR 191
Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 16(1)Drugs and Cosmetics Rules, 1945 — Rule 71
High Courts22 Dec 1994
Commissioner of Income Tax Vs Vockanardt Pvt. Ltd.
Bombay High Court · (1995) 215 ITR 793
Income Tax Act, 1961 — Section 176, 176(3A), 28, 40A(8), 41(1)
High Courts21 Dec 1994Allowed
Anand D. Mahatme since deceased by him legal heirs and Others Vs The Administrative Tribunal and Others
Bombay High Court · (1996) 5 BomCR 13
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 5, 6
High Courts21 Dec 1994
Commissioner of Income Tax Vs Sahney Kirkwood Pvt. Ltd.
Bombay High Court · (1995) 127 CTR 327 : (1996) 217 ITR 601 : (1995) 81 TAXMAN 89
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts20 Dec 1994
Commissioner of Income Tax Vs Chowgule Chemicals Pvt. Ltd.
Bombay High Court · (1995) 216 ITR 234
Income Tax Act, 1961 — Section 37(1)
High Courts20 Dec 1994Dismissed
Noel C.T.H. Noronha Vs The Goa University and Others
Bombay High Court · (1996) 3 BomCR 140
Goa University Act, 1984 — Section 46.3
High Courts20 Dec 1994Dismissed
Rambhau Deshmukh Vs Narayan Ukande and Others
Bombay High Court · (1995) 4 BomCR 611
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 58Provincial Small Cause Courts Act, 1887 — Section 23
High Courts19 Dec 1994
Ritz Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 126 CTR 33 : (1995) 216 ITR 138
Income Tax Act, 1961 — Section 139, 143, 143(3), 144, 147
High Courts19 Dec 1994
Commissioner of Income Tax Vs Sirdar Carbonic Gas Co. Pvt. Ltd.
Bombay High Court · (1995) 216 ITR 1
Income Tax Act, 1961 — Section 32A, 32A(1)
High Courts19 Dec 1994
Asmaco Vs Commissioner of Income Tax
Bombay High Court · (1994) 12 BOM CK 0039
Income Tax Act, 1961 — Section 143(3), 155, 155(5), 2, 2(31)Transfer of Property Act, 1882 — Section 54
High Courts19 Dec 1994
Commissioner of Income Tax Vs Lokmat Mews Papers Pvt. Ltd.
Bombay High Court · (1995) 126 CTR 395 : (1995) 216 ITR 199 : (1995) 80 TAXMAN 629
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 263, 33, 33(5)
High Courts19 Dec 1994
Century Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 12 BOM CK 0029
Income Tax Act, 1961 — Section 28, 80J
High Courts16 Dec 1994
Shri Kamlakant D. Naik Vs The Collector of North Goa and Others
Bombay High Court · (1996) 3 BomCR 131
General Clauses Act, 1897 — Section 6Goa Panchayat Raj Ordinance, 1994 — Section 245, 51Goa, Daman and Diu Village Panchayat (Motion of No Confidence against Sarpanch and Deputy Sarpanch) Rules, 1963 — Rule 2, 3
High Courts16 Dec 1994
N.L. Abhyankar Vs Union of India and Others
Bombay High Court · (1995) 1 MhLj 503
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 16, 226, 32High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17, 17A, 2, 24
High Courts16 Dec 1994
Suresh Raghunath Mistri and Others Vs Bhiwandi Nizampur Municipal Council and Others
Bombay High Court · (1995) 71 FLR 798 : (1996) 3 LLJ 650
Trade Unions Act, 1926 — Section 28
High Courts16 Dec 1994
Dee Cee Trading and Finance Ltd. Vs Pudumjee Agro Industries Ltd.
Bombay High Court · (1996) 85 CompCas 499
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 22, 3(1)
High Courts16 Dec 1994
Shri Mohammad Irfan Kadar Vs The Goa University and Others
Bombay High Court · (1996) 3 BomCR 196
Constitution of India, 1950 — Article 226
High Courts16 Dec 1994Allowed
Shamsunder Kaka Talkar since deceased through his legal heirs Vs Rent Controller and Others
Bombay High Court · (1996) 4 BomCR 39
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(4), 32(4)
High Courts16 Dec 1994Dismissed
United India Insurance Company Ltd. Vs Madgavkar Salvage and Towage Co. Pvt. Ltd.
Bombay High Court · (1996) 4 BomCR 50 : (1995) 97 BOMLR 101
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115