High Courts23 Apr 1991
Saroj Sandesh Naik (Bhosale) Vs Suryakant Venkatrao Mahadik
Bombay High Court · (1991) 4 BomCR 488
Representation of the People Act, 1951 — Section 116(B), 117, 123(3), 123(3A), 3(A)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,634 of 3,665
High Courts22 Apr 1991
Commissioner of Income Tax Vs Vasant M. Ghatge
Bombay High Court · (1991) 04 BOM CK 0093
Income Tax Act, 1961 — Section 17
High Courts22 Apr 1991Allowed
Jagannath Maruti Tekade Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 255 : (1991) 1 MhLj 976
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 19, 5(1), 5(2)
High Courts20 Apr 1991
Inventors Industrial Corpn. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 194 TAXMAN 548
Civil Procedure Code, 1908 (CPC) — Section 21Income Tax Act, 1922 — Section 22, 23(3), 31, 34, 34(1)(a)Income Tax Act, 1961 — Section 139, 143(3), 147, 147(a), 148
High Courts20 Apr 1991Allowed
State of Maharashtra and another Vs Suleman Haji Qasam and others
Bombay High Court · (1991) MhLj 1099
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 28(1)(h)Bombay Municipal Corporation Act, 1888 — Section 156, 160
High Courts20 Apr 1991
Inventors Industrial Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 194 ITR 548
Income Tax Act, 1961 — Section 143(3), 147, 148, 148(2), 163Wealth Tax Act, 1957 — Section 19A
High Courts20 Apr 1991
Shree Ram Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 195 ITR 215
Income Tax Act, 1961 — Section 37, 41(1)
High Courts20 Apr 1991
Ashok Shankarappa Hasure and Others Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 101
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(5), 439(2)
High Courts19 Apr 1991
Ganapati Panchayatan Sansthan Trust Vs Commissioner of Wealth-tax
Bombay High Court · (1991) 93 BOMLR 236 : (1992) 194 ITR 521
Income Tax Act, 1961 — Section 41Wealth Tax Act, 1957 — Section 21, 21(1), 21(4), 27(1)
High Courts19 Apr 1991
Vidarbha Vineer Industries Vs Assistant Collector of C. Ex.
Bombay High Court · (1991) 55 ELT 167
Central Excises and Salt Act, 1944 — Section 35F
High Courts18 Apr 1991Allowed
Jaswantlal Chhotalal Doshi Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 647
Evidence Act, 1872 — Section 27, 3, 9
High Courts18 Apr 1991
Commissioner of Wealth-tax Vs P.M. Ganger
Bombay High Court · (1991) 189 ITR 579
Wealth Tax Act, 1957 — Section 18(1)
High Courts18 Apr 1991
Mansukhlal Chhaganlal Desai Vs Union of India
Bombay High Court · (1991) 36 ECR 312 : (1991) 56 ELT 27
High Courts18 Apr 1991Allowed
Nanda Sathawane and another Vs Shankar
Bombay High Court · (1991) MhLj 1151
Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Land Revenue Code, 1966 — Section 165
High Courts16 Apr 1991Dismissed
International Airports Authority of India Vs Messrs Three Circles
Bombay High Court · (1991) MhLj 1457
Arbitration Act, 1940 — Section 30, 33
High Courts16 Apr 1991
Maria Coleta Isabel Da Conceicao Rodiugues Cota and Others Vs Claudio Jose Circumcisse Rodrigues Cota and Another
Bombay High Court · (1991) 3 BomCR 698
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1A(2), 47, 96(3)Limitation Act, 1963 — Article 59
High Courts16 Apr 1991
Himmat Patil Vs Mangala and Another
Bombay High Court · (1992) 2 BomCR 194
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts15 Apr 1991
Prakash Chandumal Khatri and another Vs Suresh Pahilajrai Makhija and another
Bombay High Court · (1992) 2 ACC 471 : (1992) ACJ 369 : AIR 1991 Bom 365 : (1991) 93 BLJR 397 : (1991) 1 MhLj 34
General Clauses Act, 1897 — Section 6(6)Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140(2), 144
High Courts12 Apr 1991
Ramniklal and Co. Vs Wallace Flour Mills Co. Ltd. and other cases
Bombay High Court · (1993) 78 CompCas 546
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 14, 15, 16, 17, 17(1)
High Courts12 Apr 1991
Commissioner of Income Tax Vs Amarchand B. Doshi
Bombay High Court · (1992) 194 ITR 56
Income Tax Act, 1961 — Section 45, 48, 52, 52(2), 64