High Courts27 Feb 1991
Mrs. K. Vs Mr. V.
Bombay High Court · (1991) 93 BOMLR 66
Civil Procedure Code, 1908 (CPC) — Section 2(4), 3Family Courts Act, 1984 — Section 3, 7(1), 8Guardians and Wards Act, 1890 — Section 20, 4(4), 8
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,642 of 3,665
High Courts26 Feb 1991
Commissioner of Income Tax Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (1992) 107 CTR 182 : (1991) 191 ITR 168
Income Tax Act, 1922 — Section 13(3), 14(2)Income Tax Act, 1961 — Section 28
High Courts25 Feb 1991
Jayantilal M. Jain Vs J.M. Sons and Others
Bombay High Court · (1991) 3 BomCR 694
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 269SS
High Courts25 Feb 1991
Macario Antonio Francisco De Cunha and Another Vs Alex Fred D''Souza and Others
Bombay High Court · (1993) 1 BomCR 465
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2Easements Act, 1882 — Section 13, 15
High Courts22 Feb 1991
Commissioner of Income Tax Vs Trustees of Kasturbai Scindia Commission Trust
Bombay High Court · (1991) 189 ITR 5
Income Tax Act, 1961 — Section 11, 12, 12(2), 13
High Courts22 Feb 1991
Commissioner of Income Tax Vs Dajibhai Kanjibhai
Bombay High Court · (1991) 57 TAXMAN 16
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 144, 217, 256(1), 271(1)(b), 271(1)(c)
High Courts22 Feb 1991
Vasantdada Dugdh Vyavasaik Vikas Zilla Sahakari Sangh Maryadit and another Vs Commissioner Dairy Development and others
Bombay High Court · (1991) MhLj 734
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 154
High Courts22 Feb 1991
Commissioner of Income Tax Vs Prakash Cotton Mills Pvt Ltd. Prakash Cotton Mills Pvt Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 101 CTR 444 : (1991) 188 ITR 713
Income Tax Act, 1961 — Section 139, 246, 35B, 37
High Courts22 Feb 1991
Commissioner of Income Tax Vs Anglo French Drug Co. (Eastern) Ltd.
Bombay High Court · (1991) 95 CTR 176 : (1991) 191 ITR 92
Income Tax Act, 1961 — Section 104
High Courts22 Feb 1991
Commissioner of Income Tax Vs Tolaram Jalan and others, Trustees and Executors of Late Ramkumar Jalan
Bombay High Court · (1991) 191 ITR 134
Income Tax Act, 1961 — Section 265(1), 28Succession Act, 1925 — Section 325
High Courts22 Feb 1991Allowed
Ram Kharabe Vs Principal of Om Shanti B.Ed College and Others
Bombay High Court · (1991) 2 BomCR 112 : (1991) 93 BOMLR 835
Constitution of India, 1950 — Article 226
High Courts22 Feb 1991
Vicco Laboratories Vs The Municipal Commissioner, Mumbai and aonther
Bombay High Court · AIR 1992 Bom 17 : (1991) 3 BomCR 68
Constitution of India, 1950 — Article 14Mumbai Municipal Corporation Act, 1888 — Section 217
High Courts22 Feb 1991
State of Maharashtra and others Vs Kisan Kapagate and etc. etc.
Bombay High Court · AIR 1991 Bom 398
Forest Act, 1927 — Section 2(4), 2(6), 2(7), 20, 28
High Courts22 Feb 1991Allowed
Reginald Edward Negus and Others Vs Official Liquidator and Another
Bombay High Court · (1991) 3 BomCR 455 : (1991) 93 BOMLR 86 : (1991) MhLj 774
Bombay High Court (Original Side) Rules, 1980 — Rule 599, 600Companies (Court) Rules, 1959 — Rule 2(11), 307, 307, 338(2), 340Companies Act, 1956 — Section 459
High Courts22 Feb 1991
K.M. Bros. Vs Aixabi Shaikh Karim and Others
Bombay High Court · (1991) 3 BomCR 467
Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)
High Courts21 Feb 1991
Lawrence Kaitan Koli Vs S.V. Bhave, Commissioner of Police
Bombay High Court · (1991) 93 BOMLR 103
National Security Act, 1980 — Section 3
High Courts21 Feb 1991Dismissed
Durukumar Shambhulal Chandnani Vs Hon''ble Shri Chittahtosh Mookerjee, the Hon''ble the Chief Justice, High Court and Others
Bombay High Court · (1992) 1 BomCR 23 : (1991) 93 BOMLR 71 : (1991) 1 MhLj 454
Bombay High Court Discipline and Appeal Rules, 1984 — Rule 3, 3(1)
High Courts21 Feb 1991
Sharad Jaiswal Vs State of Maharashtra and Another
Bombay High Court · (1991) 4 BomCR 233 : (1994) 94 BOMLR 803
Bombay Police Act, 1951 — Section 56(1), 58, 59
High Courts20 Feb 1991
Executive Engineer Ujani Canal Division Vs Tukaram Panduran Dedhe
Bombay High Court · (1992) 2 ACC 249 : (1991) MhLj 783
Maharashtra Employment Guarantee Act, 1977 — Section 16
High Courts20 Feb 1991
Godrej Soaps Ltd. and Another Vs Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (1991) 3 BomCR 447