High Courts27 Mar 1991
Commissioner of Income Tax Vs Pfizer Limited
Bombay High Court · (1991) 191 ITR 626
Income Tax Act, 1961 — Section 154, 214
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,637 of 3,665
High Courts27 Mar 1991
Empire Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 101 CTR 257 : (1992) 193 ITR 295
Income Tax Act, 1961 — Section 143, 143(3), 144, 154, 156
High Courts27 Mar 1991
COMMISSIONER OF INCOME TAX Vs SYNTHETIC and CHEMICAL LTD.
Bombay High Court · (1992) 106 CTR 372
Income Tax Act, 1961 — Section 33
High Courts27 Mar 1991
Commissioner of Income Tax Vs Synthetic and Chemical Ltd.
Bombay High Court · (1992) 106 CTR 372
Income Tax Act, 1961 — Section 32, 33, 43(3)
High Courts26 Mar 1991
Abdul Wahab Vs The Sub-divisional Magistrate, Malegaon and another
Bombay High Court · (1991) 3 BomCR 582 : (1992) CriLJ 326
Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 226
High Courts26 Mar 1991
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1991) 57 TAXMAN 131
Income Tax Act, 1961 — Section 143(3), 214, 246
High Courts26 Mar 1991
Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1991) 03 BOM CK 0088
Income Tax Act, 1961 — Section 214, 216, 246(1), 256
High Courts26 Mar 1991
Commissioner of Income Tax Vs Agricultural Finance Corporation Ltd.
Bombay High Court · (1992) 193 ITR 156
Income Tax Act, 1961 — Section 139(1), 214, 246
High Courts26 Mar 1991
Saumyendra Nath Mookerjea Vs Anz Grindlays Bank, Bombay
Bombay High Court · (1991) 93 BOMLR 502 : (1992) 65 FLR 896 : (1992) 2 LLJ 512
Constitution of India, 1950 — Article 311
High Courts26 Mar 1991
Commissioner of Income Tax Vs S.H. Kelkar and Co. Pvt. Ltd.
Bombay High Court · (1991) 96 CTR 18 : (1991) 191 ITR 612
Income Tax Act, 1961 — Section 32, 35, 35(2)
High Courts25 Mar 1991
Amina Akbar Ansari Vs State of Maharashtra and others
Bombay High Court · (1991) 3 BomCR 641 : (1992) CriLJ 1599
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts25 Mar 1991
Dattu Santuppa Patil Vs Nagoji Kallappa Patil and others
Bombay High Court · (1991) 3 BomCR 607 : (1991) CriLJ 1975
Criminal Procedure Code, 1973 (CrPC) — Section 385Penal Code, 1860 (IPC) — Section 34, 379, 447
High Courts25 Mar 1991
Commissioner of Wealth Tax Vs Executors of Late D.T. Udeshi
Bombay High Court · (1992) 101 CTR 290 : (1991) 189 ITR 319
Wealth Tax Act, 1957 — Section 27
High Courts22 Mar 1991
Commissioner of Income Tax Vs Cynamid India Limited
Bombay High Court · (1991) 192 ITR 499
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 80I
High Courts22 Mar 1991
Amateur Riders Club Vs Commissioner of Wealth Tax
Bombay High Court · (1992) 193 ITR 101
Income Tax Act, 1961 — Section 2(31), 2(31)Wealth Tax Act, 1957 — Section 2, 2, 21, 21, 3, 3Wealth Tax Rules, 1957 — Rule 2, 2
High Courts22 Mar 1991
Manik Rao @ Nana Rambhau Deshmukh and another Vs Sub-Divisional Magistrate, Mangrulpir and another
Bombay High Court · (1991) 03 BOM CK 0069
Constitution of India, 1950 — Article 15, 226
High Courts22 Mar 1991
Ayesha Mohammad Khan and Others Vs Jyoti M. Asawa and Another
Bombay High Court · (1992) 1 ACC 468 : (1991) ACJ 739
High Courts22 Mar 1991Allowed
Subhash Narayan Ahirrao Vs Dy. Engineer P.W.D., Sub Division and Another
Bombay High Court · (1991) 3 BomCR 593
Maharashtra Employment Guarantee Act, 1977 — Section 8
High Courts22 Mar 1991Allowed
Ashok Pandurang Bhatkar Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 562 : (1991) 1 MhLj 1030 : (1991) MhLj 1030
Penal Code, 1860 (IPC) — Section 417
High Courts22 Mar 1991
Commissioner of Income Tax Vs Belapur Sugar and Allied Industries Ltd.
Bombay High Court · (1991) 192 ITR 543
Income Tax Act, 1961 — Section 4