High Courts15 Mar 1994
Commissioner of Income Tax Vs Aspee Distributors Association
Bombay High Court · (1994) 121 CTR 194 : (1994) 209 ITR 294 : (1994) 76 TAXMAN 153
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,521 of 3,665
High Courts15 Mar 1994
Commissioner of Income Tax Vs Jamnadas Dwarkadas and Co.
Bombay High Court · (1994) 209 ITR 1
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts15 Mar 1994
New Shorrock Spg. And Mfg. Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 765
High Courts15 Mar 1994Dismissed
Ishtiaq Khan Sada Hussein Khan etc. and etc. Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1994) 96 BOMLR 724
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts14 Mar 1994
Chamber of Income Tax Consultants and others Vs Central Board of Direct Taxes and others
Bombay High Court · (1994) 120 CTR 209 : (1994) 209 ITR 660
Income Tax Act, 1961 — Section 194C, 44AA
High Courts11 Mar 1994
Industrial Workers'' Union Vs Hindustan Tyres Pvt. Ltd. and others.
Bombay High Court · (1994) 03 BOM CK 0070
High Courts11 Mar 1994
T.T. Blades Vs Union of India
Bombay High Court · (1997) 57 ECC 178 : (1994) 52 ECR 362 : (1994) 71 ELT 911
Constitution of India, 1950 — Article 226
High Courts11 Mar 1994
Pune Municipal Corporation, Pune Vs Nanasaheb Nagoji Bhosale
Bombay High Court · AIR 1995 Bom 164 : (1995) 2 BomCR 162 : (1994) 96 BOMLR 614 : (1995) 1 MhLj 427
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(5), 253, 254, 260, 278
High Courts11 Mar 1994
Bhalchandra Narayan Tangadi and Others Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 358 : (1994) 96 BOMLR 620 : (1994) MhLj 891
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 324
High Courts11 Mar 1994
Miss Mariana D''Souza Vs State
Bombay High Court · (1994) 3 BomCR 175
Evidence Act, 1872 — Section 3, 59, 60Penal Code, 1860 (IPC) — Section 304 Part II, 323, 34
High Courts09 Mar 1994
Chemifine Vs Union of India
Bombay High Court · (1994) ECR 368 : (1994) 72 ELT 15
Evidence Act, 1872 — Section 81
High Courts09 Mar 1994
Zoom Films Ltd. Vs Union of India
Bombay High Court · (1994) 52 ECR 364 : (1994) 71 ELT 898
Customs Act, 1962 — Section 25(1)
High Courts09 Mar 1994
Tata Engineering and Locomotive Company Ltd. Vs Union of India
Bombay High Court · (1994) 71 ELT 906
Customs Act, 1962 — Section 27
High Courts09 Mar 1994
Atul Drug House Ltd. (now known as Atul Chemical Industries Ltd.) Vs Commissioner of Income Tax
Bombay High Court · (1995) 211 ITR 604
Income Tax Act, 1961 — Section 80J
High Courts09 Mar 1994Dismissed
Union of India (UOI) and Others Vs Smt. Vasudha Anant Kulkarni
Bombay High Court · (1995) 1 BomCR 458
Constitution of India, 1950 — Article 226, 311
High Courts09 Mar 1994Allowed
Echjay Industries Pvt. Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (1994) 52 ECR 366
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(42)
High Courts09 Mar 1994Dismissed
Union Industries Vs Union of India (UOI) and Another
Bombay High Court · (1994) 55 ECR 231
High Courts08 Mar 1994Dismissed
State of Maharashtra Vs Gulabi Sudhu and Others
Bombay High Court · (1995) ACJ 965
Motor Vehicles Act, 1988 — Section 110A
High Courts08 Mar 1994
Commissioner of Income Tax Vs Star Andheri Estate
Bombay High Court · (1994) 120 CTR 254 : (1994) 208 ITR 573
Income Tax Act, 1922 — Section 44Income Tax Act, 1961 — Section 159, 176, 176(3A), 176(4), 189
High Courts08 Mar 1994
Commissioner of Income Tax Vs Rajaram Bandekar
Bombay High Court · (1994) 208 ITR 503
Income Tax Act, 1961 — Section 32, 33A, 37(1)