High Courts17 Nov 1994Allowed
Bombay Mercantile Co-operative Bank Limited Vs Akbarali and Sons and Others
Bombay High Court · (1995) 3 BomCR 605 : (1995) 97 BOMLR 240
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,491 of 3,665
High Courts16 Nov 1994
Commissioner of Income Tax Vs Arvindkumar Odhavji
Bombay High Court · (1995) 213 ITR 551
Income Tax Act, 1961 — Section 14, 28, 56
High Courts16 Nov 1994
Gangadhar Narsingdas Agrawal (Huf) Vs Commissioner of Income Tax
Bombay High Court · (1995) 125 CTR 253 : (1996) 217 ITR 665
Income Tax Act, 1961 — Section 145, 145(1), 28, 37(1), 40A(7)
High Courts16 Nov 1994
State of Maharashtra Vs Prabhu Barku Gade
Bombay High Court · (1995) 2 BomCR 188 : (1995) CriLJ 1432
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 366Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts15 Nov 1994
Commissioner of Income Tax Vs Ocean Carriers Pvt. Ltd.
Bombay High Court · (1995) 123 CTR 200 : (1995) 217 ITR 357
Income Tax Act, 1961 — Section 263, 37, 37(3), 37(4)
High Courts15 Nov 1994
Commissioner of Income Tax Vs Mumbai Khoka Utpadak Sahakari Kendra Ltd.
Bombay High Court · (1995) 123 CTR 249 : (1995) 211 ITR 836 : (1995) 79 TAXMAN 175
Income Tax Act, 1961 — Section 2, 2(5), 40A, 40A(7)
High Courts15 Nov 1994
Jewat Ladhubhai Shah Vs Commissioner of Income Tax
Bombay High Court · (1995) 213 ITR 399
Income Tax Act, 1961 — Section 184, 184(7), 185, 185(1), 28
High Courts15 Nov 1994
Commissioner of Income Tax Vs London Star Diamond Co. (I) Ltd.
Bombay High Court · (1995) 213 ITR 517
Finance Act, 1975 — Section 2(8)Income Tax Act, 1961 — Section 80J
High Courts14 Nov 1994
Corona Sahu Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 80 TAXMAN 35
Income Tax Act, 1961 — Section 143, 143(3), 144B, 153, 153(3)
High Courts14 Nov 1994
Commissioner of Income Tax Vs Deejay Hatcheries
Bombay High Court · (1995) 211 ITR 652
Income Tax Act, 1961 — Section 10, 10(27), 28, 80J, 80JJ
High Courts14 Nov 1994
Carona Sahu Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 123 CTR 497 : (1995) 213 ITR 106
Income Tax Act, 1961 — Section 143, 143(3), 144B, 153(3), 28
High Courts14 Nov 1994
Shri Avdut Deuba Dessai Vs Administrative Tribunal Goa at Panaji and Others
Bombay High Court · (1996) 5 BomCR 207
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21
High Courts14 Nov 1994
Commissioner of Income Tax Vs Beejay Hatcheries
Bombay High Court · (1995) 79 TAXMAN 231
Income Tax Act, 1961 — Section 10, 10(27), 256(1), 80J, 80JJ
High Courts11 Nov 1994
Commissioner of Income Tax Vs Ravi Ratna Exporters
Bombay High Court · (1995) 126 CTR 141 : (1995) 212 ITR 588
Income Tax Act, 1961 — Section 80J, 80J(4)
High Courts11 Nov 1994Allowed
Mazzanti Esposto Gian Carlo Vs State of Goa
Bombay High Court · (1996) 3 BomCR 185 : (1995) 97 BOMLR 144
Evidence Act, 1872 — Section 3, 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 50
High Courts11 Nov 1994
Commissioner of Income Tax Vs Shri and Smt. Ganesh G.K. Azrenkar
Bombay High Court · (1995) 123 CTR 158 : (1996) 217 ITR 148
Income Tax Act, 1961 — Section 28, 60
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)