High Courts08 Dec 1994
Commissioner of Income Tax Vs Swadeshi Mills Co. Ltd.
Bombay High Court · (1995) 215 ITR 229 : (1995) 79 TAXMAN 325
Finance Act, 1963 — Section 2Income Tax (Determination of Export Profits) Rules, 1963 — Rule 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,488 of 3,665
High Courts08 Dec 1994
J.H. Doshi Vs Commissioner of Income Tax
Bombay High Court · (1995) 123 CTR 356 : (1995) 212 ITR 211 : (1995) 79 TAXMAN 392
Income Tax Act, 1961 — Section 17, 17(1), 17(2)
High Courts08 Dec 1994
Commissioner of Income Tax Vs Garware Nylons Ltd.
Bombay High Court · (1995) 124 CTR 389 : (1995) 212 ITR 242 : (1995) 79 TAXMAN 322
Income Tax Act, 1961 — Section 195, 197, 197(3), 200, 246
High Courts08 Dec 1994
Shri Jaiprakash V. Dempo Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 302
Income Tax Act, 1961 — Section 147, 280, 29, 80(A), 80A(2)
High Courts08 Dec 1994
Raja Bahadur Motilal Poona Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 130 CTR 348 : (1995) 212 ITR 175
Income Tax Act, 1961 — Section 37(3), 37(4)
High Courts07 Dec 1994
Anz Grindlays Bank Plc., Bombay Vs S.N. Khatri and Others
Bombay High Court · (1995) 70 FLR 597 : (1995) 2 LLJ 877
Industrial Disputes Act, 1947 — Section 12, 2, 20, 22Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22, 24, 25, 30, 32
High Courts07 Dec 1994
Commissioner of Wealth-tax Vs State Bank of India
Bombay High Court · (1995) 125 CTR 461 : (1995) 213 ITR 1
Income Tax Act, 1961 — Section 11, 13, 2(15)Wealth Tax Act, 1957 — Section 2, 21, 21(1), 27(1), 3
High Courts07 Dec 1994
Commissioner of Wealth-tax Vs Surajratan R. Mohatta (Huf)
Bombay High Court · (1995) 126 CTR 62 : (1996) 217 ITR 537
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 17(1), 2, 27(1), 3, 4
High Courts07 Dec 1994
Shriram Sahakari Sakhar Karkhana Kamgar Union and Others Vs S.V. Kotnis and Others
Bombay High Court · (1995) 71 FLR 236 : (1995) 2 LLJ 541
Industrial Disputes Act, 1947 — Section 25F, 25G, 25M, 33C
High Courts06 Dec 1994
Commissioner of Wealth-tax Vs Master Asutosh K. Mahadevia
Bombay High Court · (1995) 124 CTR 191 : (1995) 215 ITR 200
Wealth Tax Act, 1957 — Section 2, 27(1)
High Courts06 Dec 1994
Swan Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 1
Income Tax Act, 1961 — Section 41(1)
High Courts06 Dec 1994Allowed
Dattatraya Laxman Kamat Vs State of Goa and Another
Bombay High Court · (1996) 3 BomCR 51
Constitution of India, 1950 — Article 14, 141, 142, 226, 227Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 3
High Courts06 Dec 1994
Larsen and Toubro Limited Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 123
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80(J), 80(N)
High Courts06 Dec 1994
Blue Star Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 217 ITR 514
Income Tax Act, 1961 — Section 35B, 37(1), 4
High Courts06 Dec 1994Dismissed
Amgauda Sidram Hakke Vs Maharashtra Small Scale Industries Development Corporation Ltd. and Another
Bombay High Court · (1995) 2 BomCR 595 : (1995) 2 LLJ 948
Constitution of India, 1950 — Article 14Maharashtra Small Scale Industries Development Corporation Employees Service Regulations — Regulation 31, 31(1), 68, 68(1)
High Courts06 Dec 1994
Commissioner of Wealth-tax Vs Vidur V. Patel
Bombay High Court · (1995) 124 CTR 343 : (1995) 215 ITR 30
Wealth Tax Act, 1957 — Section 2, 27(1), 7Wealth Tax Rules, 1957 — Rule 1D
High Courts06 Dec 1994
Minoo F. Mehta Vs Commissioner of Income Tax
Bombay High Court · (1996) 217 ITR 578
Income Tax Act, 1961 — Section 28, 37, 37(1)
High Courts05 Dec 1994
Champa Charitable Trust Vs Commissioner of Income Tax
Bombay High Court · (1995) 125 CTR 246 : (1995) 214 ITR 764 : (1995) 81 TAXMAN 58
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(3)
High Courts05 Dec 1994
R.V. Lathia Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 691
Income Tax Act, 1961 — Section 2(14), 45, 48, 53, 54
High Courts05 Dec 1994
K. Y. Patel Vs Commissioner of Income Tax
Bombay High Court · (1995) 214 ITR 793
Income Tax Act, 1961 — Section 64, 64(1), 64(2)