High Courts19 Mar 1991
Controller of Estate Vs Bank of India
Bombay High Court · (1991) 192 ITR 606
Estate Duty Act, 1953 — Section 59
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,639 of 3,665
High Courts19 Mar 1991
Commissioner of Income Tax Vs Shakuntala Kantilal
Bombay High Court · (1991) 190 ITR 56 : (1991) 58 TAXMAN 106
Income Tax Act, 1961 — Section 4, 45, 48, 55(2)
High Courts18 Mar 1991
Cyanamid India Ltd. Vs K.N. Anantharama Ayyar and others
Bombay High Court · (1993) 203 ITR 561
Income Tax Act, 1961 — Section 139, 141A, 143, 143(3), 207
High Courts18 Mar 1991Allowed
Akola District Revenue Department Class III Ministerial Government Servants'' Association, Akola and others Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 884
Constitution of India, 1950 — Article 14, 16, 226
High Courts18 Mar 1991Allowed
Bhagirathabai Vs Baburao Devrao
Bombay High Court · (1991) 3 BomCR 514
Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 9
High Courts15 Mar 1991
Smt. Madhuri Mukund Chitnis Vs Mukund Martand Chitnis and another
Bombay High Court · (1991) 1 BomCR 683 : (1991) 93 BOMLR 157 : (1992) CriLJ 111 : (1992) 1 RCR(Criminal) 505
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 498A, 500
High Courts15 Mar 1991
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 193 ITR 141
Income Tax Act, 1961 — Section 80G, 88
High Courts15 Mar 1991
Commissioner of Wealth-tax Vs Bansilal Banechand
Bombay High Court · (1991) 189 ITR 1
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 18(1), 18(3), 27(1)
High Courts15 Mar 1991
Subhash Dhanraj Choudhari and others Vs Commissioner of Gift-tax
Bombay High Court · (1991) 192 ITR 298
Gift Tax Act, 1958 — Section 2, 26(1), 5, 5(1)
High Courts15 Mar 1991
Smt. Gopikumari Birla Vs Commissioner of Wealth Tax
Bombay High Court · (1991) 59 TAXMAN 366
Wealth Tax Act, 1957 — Section 2(e), 2(e)(1)(iv), 2(e)(2)(iii), 2(e)(iv), 2(m)
High Courts14 Mar 1991
Kanhaylal Kundanmal Oswal Vs The State of Maharashtra
Bombay High Court · (1991) 3 BomCR 472 : (1992) CriLJ 1039
Criminal Procedure Code, 1973 (CrPC) — Section 12, 374Essential Commodities Act, 1955 — Section 14, 3, 4, 7, 9
High Courts13 Mar 1991Allowed
Syed Akber Syed Hussain Vs The State of Maharashtra and Another
Bombay High Court · (1992) 2 BomCR 166
Bombay Police Act, 1951 — Section 60, 60(3)
High Courts13 Mar 1991
Commissioner of Income Tax Vs Dr. Beck and Co. (I) Ltd.
Bombay High Court · (1992) 106 CTR 227
Income Tax Act, 1961 — Section 28
High Courts13 Mar 1991
Commissioner of Income Tax Vs T. Maneklal Mfg. Co. Ltd.
Bombay High Court · (1991) 96 CTR 163 : (1991) 192 ITR 268
Income Tax Act, 1961 — Section 64, 80, 80HH, 80HHA, 80J
High Courts13 Mar 1991
Roshanally and Co. Vs Janki Narayandas Mudnaney and Others and Sitadevi Rupchand
Bombay High Court · AIR 1991 Bom 391 : (1991) 2 BomCR 322 : (1991) 93 BOMLR 864
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 22 Rule 9(3)Limitation Act, 1963 — Section 5
High Courts13 Mar 1991
Commissioner of Wealth Tax Vs Smt. Anusuyadevi Taparia
Bombay High Court · (1991) 03 BOM CK 0027
Wealth Tax Act, 1957 — Section 27(1), 35, 5(1)
High Courts13 Mar 1991
COMMISSIONER OF INCOME TAX Vs DR. BECK and CO. (I) LTD.
Bombay High Court · (1992) 106 CTR 227
Income Tax Act, 1961 — Section 256(1)
High Courts12 Mar 1991
Commissioner of Income Tax Vs May And Baker (India) Pvt. Ltd.
Bombay High Court · (1991) 95 CTR 168 : (1991) 192 ITR 239
Income Tax Act, 1961 — Section 260(1), 37, 40A, 40A(7)
High Courts12 Mar 1991
Commissioner of Income Tax Vs Toshniwal Electrodes Manufacturing Co. Ltd.
Bombay High Court · (1991) 192 ITR 209
Income Tax Act, 1961 — Section 32, 43(3)
High Courts12 Mar 1991
Caltax Oil Refining (India) Limited Vs Commissioner of Income Tax
Bombay High Court · (1991) 192 ITR 193
Income Tax Act, 1961 — Section 32, 33