High Courts20 Sept 1993
Filtrona India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 207 ITR 545
Income Tax Act, 1961 — Section 2(31), 2(32), 263, 30, 31
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,538 of 3,665
High Courts20 Sept 1993
Anilkumar Narharrao Satarkar and Others Vs Shrinivas alias Digambar Achutrao Mudhalwadkar and Others
Bombay High Court · (1994) 2 BomCR 106
Succession Act, 1925 — Section 124, 82
High Courts20 Sept 1993Dismissed
Sudha Narayan Gokhale Vs Narayan Shankar Gokhale
Bombay High Court · (1994) 1 DMC 152
Hindu Marriage Act, 1955 — Section 13
High Courts20 Sept 1993
Dr. Beck and Co. (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 117 : (1994) 206 ITR 311
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts19 Sept 1993
COMMISSIONER OF INCOME TAX Vs V. S. DEMPO and CO. PVT. LTD.
Bombay High Court · (1996) 131 CTR 203
Income Tax Act, 1961 — Section 256(1)
High Courts19 Sept 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1993) 115 CTR 163
Income Tax Act, 1961 — Section 145(1), 37(1)
High Courts17 Sept 1993
Phaltan Sugar Works Ltd Vs Commissioner of Income Tax
Bombay High Court · (1994) 122 CTR 344 : (1995) 215 ITR 582
Income Tax Act, 1961 — Section 36(1), 37, 37(1), 37(2A), 37(2B)
High Courts17 Sept 1993
The Mohatta Nagar Co-operative Hsg. Soc. Ltd. Vs Vishram Khimji and Sons and Others
Bombay High Court · (1994) 1 BomCR 444 : (1994) 96 BOMLR 906
Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 115
High Courts17 Sept 1993Dismissed
Shri Parshuram Kathod Gaikar Vs Pandu Mahadu Hard and Another
Bombay High Court · (1994) 1 BomCR 715 : (1993) MhLj 1570
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts17 Sept 1993
Kalpanaben Chandan Chatarji Vs State of Maharashtra
Bombay High Court · (1994) 2 BomCR 256 : (1994) CriLJ 2000 : (1994) 1 MhLj 140
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 41, 42
High Courts17 Sept 1993
Mrs. Meherbai N. Sethna Vs Commissioner of Income Tax
Bombay High Court · (1995) 123 CTR 420 : (1994) 209 ITR 453 : (1994) 74 TAXMAN 291
Income Tax Act, 1961 — Section 220(7), 5
High Courts17 Sept 1993
Apeego Corporation Vs Commissioner of Income Tax
Bombay High Court · (1995) 215 ITR 697
Income Tax Act, 1961 — Section 28, 35B, 35B(1)
High Courts17 Sept 1993Allowed
Narayan Kisan Gade Vs Machchindranath Kundlik Tarade and Another
Bombay High Court · (1994) 2 BomCR 61 : (2011) 113 BOMLR 2059
Contract Act, 1872 — Section 65
High Courts16 Sept 1993
Commissioner of Income Tax Vs Shri Ashraf-ur-rehman Azimullah
Bombay High Court · (1994) 209 ITR 341
Income Tax Act, 1961 — Section 2(24)
High Courts16 Sept 1993
Commissioner of Income Tax Vs Shrishakti Trading Co.
Bombay High Court · (1994) 207 ITR 442
Income Tax Act, 1961 — Section 155, 155(1), 155(5), 33, 33(4)
High Courts16 Sept 1993
Phaltan Sugar Works Ltd Vs Commissioner Of Income Tax Commissioner Of Income Tax Vs Phaltan Sugar Works Ltd
Bombay High Court · (1995) 216 ITR 479
Income Tax Act, 1961 — Section 215, 246, 36(1)
High Courts16 Sept 1993Allowed
Balu Waghu Waghpure Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 655
Penal Code, 1860 (IPC) — Section 325
High Courts16 Sept 1993
Trustees of Tulsidas Gopalji Charitable and Chaleshwar Temple Trust Vs Commissioner of Income Tax
Bombay High Court · (1994) 118 CTR 305 : (1994) 207 ITR 368
Income Tax Act, 1922 — Section 22, 23Income Tax Act, 1961 — Section 11, 11(1), 12, 139, 139(1)
High Courts16 Sept 1993Dismissed
Hema Rajendra Shevate Vs Rajendra Baribhau Shevate
Bombay High Court · (1994) 1 DMC 55
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts15 Sept 1993
J.C. D''souza and Co. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 393 : (1994) 72 TAXMAN 319
Income Tax Act, 1961 — Section 143(2), 271(1)