High Courts23 Nov 1993Allowed
Commissioner of Income Tax Vs Nowrusjee Wadia and Sons (P.) Ltd.
Bombay High Court · (1994) 74 TAXMAN 147
Income Tax Act, 1961 — Section 256(2), 35B(1)(b)(iv)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,532 of 3,665
High Courts22 Nov 1993
Commissioner of Income Tax Vs Inter Publicity P. Ltd.
Bombay High Court · (1993) 11 BOM CK 0024
Income Tax Act, 1961 — Section 256(2), 263
High Courts18 Nov 1993
BOMBAY TYRES INTERNATIONAL LTD. Vs DEPUTY COMMISSIONER OF Income Tax.
Bombay High Court · (1994) 51 ITD 339
Companies Act, 1956 — Section 205(2)(a)Income Tax Act, 1961 — Section 115J
High Courts17 Nov 1993
DIAMOND TRUST INVESTMENT (P.) LTD. Vs ASSISTANT COMMISSIONER OF Income Tax.
Bombay High Court · (1994) 51 ITD 123
Income Tax Act, 1961 — Section 271(1)
High Courts12 Nov 1993Dismissed
Oil and Natural Gas Commission Vs Off-Shore Enterprises Inc.
Bombay High Court · (1994) 4 BomCR 538 : (1994) 96 BOMLR 277
Arbitration Act, 1940 — Section 28, 30, 33, 35Evidence Act, 1872 — Section 114
High Courts12 Nov 1993Allowed
Devendra Kashirao Deshmukh Vs Sub-Divisional Officer, Katol and others
Bombay High Court · (1993) 11 BOM CK 0041
Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 145, 2, 2(1), 2(1)Textiles Committee Act, 1963 — Section 2(g)
High Courts12 Nov 1993
Reserve Bank of India and another Vs Joint Provisional Liquidators Bank of Credit and Commerce International (Overseas) Ltd.
Bombay High Court · AIR 1994 Bom 177 : (1993) 95 BOMLR 230
Banking Regulation Act, 1949 — Section 22, 38, 5Companies (Court) Rules, 1959 — Rule 112, 113Companies Act, 1956 — Section 37, 391, 392, 433, 582
High Courts11 Nov 1993
Commissioner of Income Tax Vs Myul Chemicals Pvt. Ltd.
Bombay High Court · (1994) 122 CTR 277 : (1994) 206 ITR 399
Income Tax Act, 1961 — Section 80J
High Courts11 Nov 1993
Commissioner of Income Tax Vs Myul Chemicals (P.) Ltd.
Bombay High Court · (1994) 75 TAXMAN 178
Income Tax Act, 1961 — Section 256(1), 80J
High Courts11 Nov 1993Dismissed
Ceat Tyres of India Ltd. Vs Union of India (UOI)
Bombay High Court · (1994) 69 ELT 206
High Court (Original Side) Rules — Rule 41, 47
High Courts11 Nov 1993
Nanded City Development Committee Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 7
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 319
High Courts09 Nov 1993Dismissed
Dinesh Eknath Patil Vs State of Maharashtra and others
Bombay High Court · (1994) MhLj 632
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49(1), 49(2)
High Courts09 Nov 1993
Kumari Vimal Ramchandra Meshram and Another Vs S.D. Date and Others
Bombay High Court · (1994) 3 BomCR 368
Contempt of Courts Act, 1971 — Section 12Secondary School Code — Rule 87, 95
High Courts08 Nov 1993
Ceat Tyres of India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1993) 11 BOM CK 0029
Income Tax Act, 1961 — Section 28, 40, 40A(5)
High Courts08 Nov 1993
Central Bank of India Vs Radhakishan Jagdishprasad and others
Bombay High Court · (1994) 4 BomCR 623 : (1994) 96 BOMLR 405 : (1995) 82 CompCas 661
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43
High Courts07 Nov 1993Dismissed
Balkisan Jainarayan Jaju (Deceased) through L.R''s. Vs Maniklal Ratanlal Agarwal and Another
Bombay High Court · (1993) 95 BOMLR 181
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts07 Nov 1993
Commissioner of Income Tax Vs F.E. Patanwalla
Bombay High Court · (1995) MhLj 49
Income Tax Act, 1961 — Section 155, 256(1)
High Courts07 Nov 1993
Mather and Platt (I) Ltd., Bombay Vs Commissioner of Income Tax
Bombay High Court · (1995) MhLj 68
Income Tax Act, 1961 — Section 256(1), 35(1), 35(1)(4), 35(3)
High Courts07 Nov 1993
Mather and Platt (I) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1995) 83 TAXMAN 447
Income Tax Act, 1961 — Section 256(1), 35(1), 35(1)(iv), 35(3)
High Courts05 Nov 1993
Popular Colour Lab Pvt. Ltd. Vs Union of India
Bombay High Court · (1993) ECR 202 : (1993) 68 ELT 544
Customs Act, 1962 — Section 156, 157, 159