High Courts05 Mar 1991
Godavari Sugar Mills Ltd Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 359 : (1991) 57 TAXMAN 47
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,641 of 3,665
High Courts05 Mar 1991
Chiranjilal Shrilal and others Vs Commissioner of Income Tax
Bombay High Court · (1991) 97 CTR 163 : (1991) 191 ITR 384
Income Tax Act, 1961 — Section 160, 164, 164(1)
High Courts05 Mar 1991Allowed
Dilipkumar Tarachand Gandhi and Another Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 59
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3
High Courts05 Mar 1991Dismissed
Shri Ramalinga Choodambika Mills Ltd. Vs East India Company, Bombay
Bombay High Court · (1991) MhLj 468
Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 12(2), 12(4)
High Courts04 Mar 1991Dismissed
Abdul Nasir Khan Vs The State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 154
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 8, 9
High Courts28 Feb 1991Partly Allowed
Dilawar Ambir Pathan Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 499
Penal Code, 1860 (IPC) — Section 363, 366
High Courts28 Feb 1991
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 311
Income Tax Act, 1961 — Section 253, 254, 32(1), 34(2)
High Courts28 Feb 1991
Lalit Bhaichand Ravani Vs Union of India
Bombay High Court · (1992) 42 ECR 735 : (1991) 56 ELT 337
Customs Act, 1962 — Section 129E
High Courts28 Feb 1991
Chanda Shikshan Prasarak Mandal Vs Director of Education, Maharashtra State, Pune and Others
Bombay High Court · (1991) MhLj 850
Bombay Public Trusts Act, 1950 — Section 50Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(g)Industries (Development and Regulation) Act, 1951 — Section 15
High Courts28 Feb 1991Allowed
Balasaheb Kushaba Kadam and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 4 BomCR 565 : (1991) 93 BOMLR 988
Bombay Police Act, 1951 — Section 56, 59, 59(1), 59(2), 62(2)Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts27 Feb 1991
Commissioner of Income Tax Vs Lullabhai Hirabhai
Bombay High Court · (1991) 190 ITR 427
Income Tax Act, 1961 — Section 271(1)
High Courts27 Feb 1991
Commissioner of Income Tax Vs United Carbon India Ltd.
Bombay High Court · (1991) 96 CTR 158 : (1991) 190 ITR 622
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80
High Courts27 Feb 1991
Surat Cotton Spinning and Weaving Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 209
Income Tax Act, 1961 — Section 154, 214, 263
High Courts27 Feb 1991
Commissioner of Income Tax Vs New India Assurance Co. Ltd.
Bombay High Court · (1992) 193 ITR 773
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts27 Feb 1991
Commissioner of Income Tax Vs National Organic Chemical Industries Ltd.
Bombay High Court · (1991) 191 ITR 180
Income Tax Act, 1961 — Section 32
High Courts27 Feb 1991
Kanak Vinod Mehta Vs Vinod Dulerai Mehta
Bombay High Court · AIR 1991 Bom 337 : (1991) 2 BomCR 170 : (1991) 93 BOMLR 409 : (1992) 1 DMC 403 : (1991) 1 MhLj 1064
Bombay Civil Courts Act, 1869 — Section 7Family Courts Act, 1984 — Section 7(1), 8Guardians and Wards Act, 1890 — Section 4(4)
High Courts27 Feb 1991
D.S. Joshi Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 302
Income Tax Act, 1961 — Section 155(5), 2(47), 34(3), 45
High Courts27 Feb 1991
Commissioner of Income Tax Vs N.K. Zanjale
Bombay High Court · (1991) 191 ITR 223
Income Tax Act, 1961 — Section 28
High Courts27 Feb 1991
Commissioner of Income Tax Vs N.N. Desai
Bombay High Court · (1991) 192 ITR 153
Income Tax Act, 1961 — Section 45
High Courts27 Feb 1991
Catholic Association of Bombay and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 344
Constitution of India, 1950 — Article 21, 226