High Courts01 May 1991
S. Ganapathi and Others Vs Air India and Another
Bombay High Court · (1991) 4 BomCR 147 : (1992) 65 FLR 134
Industrial Disputes Act, 1947 — Section 33(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,632 of 3,665
High Courts30 Apr 1991
Commissioner of Income Tax Vs R.N. Khanna
Bombay High Court · (1991) 04 BOM CK 0100
Income Tax Act, 1961 — Section 148, 271(1)
High Courts30 Apr 1991
Commissioner of Income Tax Vs Duphar Interfran Ltd.
Bombay High Court · (1992) 197 ITR 28
Companies (Profits) Surtax Act, 1964 — Rule 1, 2, 3, 4Income Tax Act, 1961 — Section 80J
High Courts30 Apr 1991
National Rayon Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1992) 197 ITR 227
High Courts30 Apr 1991
Commissioner of Income Tax Vs Indabrator Ltd.
Bombay High Court · (1991) 96 CTR 98 : (1992) 196 ITR 842 : (1991) 58 TAXMAN 90
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts30 Apr 1991
Commissioner of Income Tax Vs Hindustan Electrical Pvt. Ltd.
Bombay High Court · (1991) 04 BOM CK 0049
Income Tax Act, 1961 — Section 79
High Courts30 Apr 1991
Commissioner of Income Tax Vs Blaze Advertising Pvt. Ltd.
Bombay High Court · (1991) 04 BOM CK 0048
Income Tax Act, 1961 — Section 40
High Courts30 Apr 1991
Commissioner of Income Tax Vs Orkay Knitting Industries
Bombay High Court · (1991) 04 BOM CK 0047
Income Tax Act, 1961 — Section 32(1), 34(2), 45
High Courts30 Apr 1991
Commissioner of Income Tax Vs Chemaux Pvt. Ltd.
Bombay High Court · (1992) 196 ITR 909
Income Tax Act, 1961 — Section 104, 109, 109(4), 40
High Courts29 Apr 1991
Mukhtar Jafarbhai Maulana Hasanali and others, Etc. Vs Amiruddin and others
Bombay High Court · (1992) CriLJ 1986
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts29 Apr 1991
Controller of Estate Duty Vs Chandrakant M. Khatau and others
Bombay High Court · (1992) 195 ITR 849 : (1992) 63 TAXMAN 99
Estate Duty Act, 1953 — Section 40, 7
High Courts29 Apr 1991
Bombay Warehouse Corporation Vs Devraj and another
Bombay High Court · AIR 1992 Bom 374 : (1991) 1 MhLj 988 : (1991) MhLj 988
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Apr 1991
Commissioner of Income Tax Vs Seksaria Biswan Sugar Factory Pvt. Ltd.
Bombay High Court · (1991) 96 CTR 36 : (1992) 195 ITR 778
Income Tax Act, 1961 — Section 4
High Courts29 Apr 1991
Commissioner of Income Tax Vs Ahmed A. Fazalbhoy (P.) Ltd.
Bombay High Court · (1991) 189 ITR 663
Finance Act, 1973 — Section 2(7)
High Courts26 Apr 1991
Pandurang Dhondu Bhuwad and etc. Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 263 : (1991) CriLJ 3177
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 396
High Courts26 Apr 1991
Otis Elevator Co. (India) Ltd Vs Commissioner of Income Tax
Bombay High Court · (1991) 96 CTR 14 : (1992) 195 ITR 682
Income Tax Act, 1961 — Section 28, 32(1), 34, 40, 80J
High Courts26 Apr 1991
Tata Chemicals Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 195 ITR 561
Income Tax Act, 1961 — Section 28, 30, 31, 32, 33
High Courts26 Apr 1991
Commissioner of Income Tax Vs Crompton Parkinson (Works) Ltd. (Now Known As Crompton Greaves Ltd.)
Bombay High Court · (1992) 195 ITR 622
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts25 Apr 1991
Sham Sunder Srivastava Vs Chief Controller of Imports and Exports
Bombay High Court · (1993) 48 ECR 563 : (1991) 55 ELT 174
High Courts25 Apr 1991
Union of India (UOI) and Others Vs Abdulla Khan Biban Khan and Others
Bombay High Court · (1993) 2 ACC 427
Motor Vehicles Act, 1939 — Section 110D