High Courts22 Mar 1991
P.S. Offshore Inter Land Services Pvt. Ltd and another Vs Bombay Offshore Suppliers And Services Ltd. and others
Bombay High Court · (1992) 75 CompCas 583
Companies Act, 1956 — Section 286, 293(1), 397, 398
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,638 of 3,665
High Courts22 Mar 1991Allowed
Mohan Sharad Kharkar Vs Mukund Martand Chitnis and Another
Bombay High Court · (1991) 3 BomCR 253 : (1991) 1 MhLj 1153
Penal Code, 1860 (IPC) — Section 499, 500, 79
High Courts21 Mar 1991
Indian Hume Pipe Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 03 BOM CK 0077
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts21 Mar 1991
Madhukar Vishnu Sathe and others Vs Vithoba Ramji Thorat, (since deceased by L.R''s) and others
Bombay High Court · AIR 1992 Bom 272 : (1991) 4 BomCR 482
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 25, 28, 5(11)Constitution of India, 1950 — Article 227
High Courts21 Mar 1991
Commissioner of Income Tax Vs Shobhana Silk Mills
Bombay High Court · (1992) 196 ITR 775
Income Tax Act, 1961 — Section 155(5), 33
High Courts20 Mar 1991
Shri Harshavardhan B. Doshi Vs Controller of Estate Duty
Bombay High Court · (1991) 3 BomCR 44 : (1991) 192 ITR 469
Estate Duty Act, 1953 — Section 34(3), 36, 44, 5, 74Married Womens Property Act, 1874 — Section 6
High Courts20 Mar 1991
State Vs Mehtab Khan
Bombay High Court · (1991) 93 BOMLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 203, 204, 226
High Courts20 Mar 1991
Controller of Estate Duty Vs R.M. Sukhadvala
Bombay High Court · (1991) 192 ITR 389
Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Mar 1991
Controller of Estate Duty Vs Smt. S.R. Wadhelwala
Bombay High Court · (1991) 192 ITR 480
Estate Duty Act, 1953 — Section 2(15), 27, 9
High Courts20 Mar 1991
C.J. Shah and others Vs Brij Mohan Wadhwa and another
Bombay High Court · (1992) 1 BomCR 322 : (1991) CriLJ 1906
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 114, 403, 405, 406, 420
High Courts20 Mar 1991
Mir Faizali Shaheen Vs The State of Maharashtra
Bombay High Court · (1992) 1 BomCR 226 : (1992) CriLJ 1034 : (1992) 1 MhLj 598
Penal Code, 1860 (IPC) — Section 213
High Courts20 Mar 1991
Prabhakar Govind Sawant Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 17 : (1991) 1 MhLj 1051
Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27(3)
High Courts20 Mar 1991
Commissioner of Wealth-tax Vs Nita Mahesh Bhogilal
Bombay High Court · (1991) 192 ITR 414
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104Wealth Tax Act, 1957 — Section 27(1)
High Courts20 Mar 1991
K.K. Dyeing and Another Vs Union of India (UOI), CCE and Another
Bombay High Court · (1992) 38 ECR 521
Central Excises and Salt Act, 1944 — Section 11B
High Courts19 Mar 1991
Kores (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 196 ITR 749
Income Tax Act, 1961 — Section 40A(5)
High Courts19 Mar 1991
Commissioner of Income Tax Vs Asian Paints India Ltd.
Bombay High Court · (1991) 57 TAXMAN 3
Income Tax Act, 1961 — Section 256(1), 80G
High Courts19 Mar 1991
Commissioner of Income Tax Vs Kirloskar Cummins Ltd.
Bombay High Court · (1991) 96 CTR 114 : (1991) 192 ITR 357
High Courts19 Mar 1991
Controller of Estate Duty Vs Smt. C.D. Morarji Controller of Estate Duty Vs Smt. U.D. Morarji
Bombay High Court · (1991) 192 ITR 673
Estate Duty Act, 1953 — Section 34(1), 6
High Courts19 Mar 1991
Controller of Estate Duty Vs R.A. Maskati
Bombay High Court · (1991) 192 ITR 652
High Courts19 Mar 1991
Gyaniwant Narayan Karwade Vs State of Maharashtra and another
Bombay High Court · (1992) MhLj 1024
Penal Code, 1860 (IPC) — Section 468