High Courts15 Sept 1993
Great Eastern Shipping Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 119 CTR 237 : (1994) 206 ITR 505 : (1994) 74 TAXMAN 197
Income Tax Act, 1961 — Section 14, 2(45), 28, 29, 30
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,539 of 3,665
High Courts15 Sept 1993Allowed
Pushpa Anil Sharma Vs Anil Shivmurthy Sharma
Bombay High Court · (1994) 1 DMC 583
Hindu Marriage Act, 1955 — Section 25
High Courts15 Sept 1993
Consolidated Pneumatic Tool Co. (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 22 : (1994) 209 ITR 277
Income Tax Act, 1961 — Section 155, 37, 80J
High Courts15 Sept 1993Dismissed
Hindustan Lever Employees Union Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 LLJ 388
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts14 Sept 1993
Commissioner of Income Tax Vs Kamani Tubes Ltd.
Bombay High Court · (1994) 207 ITR 271
Contract Act, 1872 — Section 63, 73Income Tax Act, 1961 — Section 10, 11, 12, 13, 14
High Courts14 Sept 1993
Commissioner of Income Tax Vs Westerwork Engineers Ltd.
Bombay High Court · (1993) 09 BOM CK 0048
Income Tax Act, 1961 — Section 28, 40, 40A(5), 43(3)
High Courts14 Sept 1993
Amar Bahadursingh Kushwaha Vs V.P.D. Wasnik and others
Bombay High Court · (1994) 96 BOMLR 414 : (1994) CriLJ 1359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts13 Sept 1993
Sam Fashion Wear Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 408 : (1994) 209 ITR 214
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts13 Sept 1993
Commissioner of Income Tax Vs V.S. Dempo and Co. Pvt. Ltd.
Bombay High Court · (1993) 09 BOM CK 0078
Income Tax Act, 1961 — Section 145(1), 28
High Courts13 Sept 1993
Glaxo Laboratories (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 310 : (1994) 206 ITR 335
Income Tax Act, 1961 — Section 28, 36, 36(1)
High Courts13 Sept 1993
Lubrizol India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 208 ITR 333
Income Tax Act, 1961 — Section 35, 37, 37(1), 40, 40A(5)
High Courts09 Sept 1993Allowed
Bhalchandra N. Donge and Another Vs Mohan G. Butala and Others
Bombay High Court · (1995) ACJ 898
Motor Vehicles Act, 1939 — Section 110A
High Courts09 Sept 1993
New Mahalaxmi Silk Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 68 FLR 981 : (1994) 206 ITR 284
Employees Provident Fund and Family Pension Act, 1952 — Section 14BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37, 37(1)
High Courts09 Sept 1993
Vidarbha Veneer Industries Ltd. and another Vs State of Maharashtra and others
Bombay High Court · AIR 1994 Bom 155 : (1994) 3 BomCR 482
Evidence Act, 1872 — Section 115Government (Revision of Agreement) Rules, 1983 — Rule 4
High Courts09 Sept 1993
Deepak Gumbale Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 29
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 428
High Courts09 Sept 1993
P.M. Shah Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 135
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts08 Sept 1993
Vishwanath R. Raut and Co. Vs The Board of Trustees of the Port of Bombay and Another
Bombay High Court · (1994) 3 BomCR 255
Major Port Trusts Act, 1963 — Section 123, 133(1), 133(2), 43
High Courts07 Sept 1993
Commissioner of Income Tax Vs M.M. Virwani
Bombay High Court · (1994) 122 CTR 239 : (1994) 207 ITR 225
Income Tax Act, 1961 — Section 143, 143(3), 144B, 144B(5), 263
High Courts07 Sept 1993
Arts and Commerce College, Pen, District Raigad Vs State of Maharashtra and others
Bombay High Court · (1994) 3 BomCR 309 : (1994) CriLJ 172
Contempt of Courts Act, 1971 — Section 12
High Courts06 Sept 1993
Standard Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 209 ITR 85
Income Tax Act, 1961 — Section 35B