High Courts20 Feb 1991
Commissioner of Income Tax Vs Vickers Sperry of India Ltd.
Bombay High Court · (1991) 188 ITR 615
Income Tax Act, 1961 — Section 139, 143(3), 215, 217(1A), 246
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,643 of 3,665
High Courts20 Feb 1991
Commissioner of Income Tax Vs Golden Tobacco Co. Ltd.
Bombay High Court · (1992) 197 ITR 78
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts20 Feb 1991
Commissioner of Income Tax Vs Acrow India Limited
Bombay High Court · (1991) 3 BomCR 598 : (1991) 188 ITR 485
Finance Act, 1969 — Section 2(6)
High Courts20 Feb 1991
Commissioner of Income Tax Vs Dajibhai Kanjibhai
Bombay High Court · (1991) 95 CTR 262 : (1991) 189 ITR 41
Income Tax Act, 1961 — Section 144, 271, 271(1), 273
High Courts20 Feb 1991Allowed
Executive Engineer, Unjani Canal, Div. No. 6 and Another Vs Tukaram Pandurang Dodhe
Bombay High Court · (1991) ACJ 1077 : (1991) 2 BomCR 98 : (1991) 63 FLR 843 : (1995) 3 LLJ 878 : (1991) 1 MhLj 783
Maharashtra Employment Guarantee Act, 1977 — Section 16, 7, 7(2)Workmens Compensation Act, 1923 — Section 19
High Courts20 Feb 1991
Commissioner of Income Tax Vs Automobile Products of India Ltd.
Bombay High Court · (1991) 190 ITR 647
Income Tax Act, 1961 — Section 32, 34(3), 40
High Courts19 Feb 1991Allowed
Vaijayantabai Gangarde and Another Vs Keru Anant Gangarde, since deceased by his heirs and Others
Bombay High Court · (1991) 2 BomCR 336 : (1991) 93 BOMLR 1004 : (1991) 2 DMC 548
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)Hindu Marriage Act, 1955 — Section 18, 25, 25(1)
High Courts19 Feb 1991Allowed
Shri Fakkihussain Fakkihasan Qureshi Vs Shri L. Hmingliana, Secretary (Preventive Detention) Gov. of Mahaharashtra and Others
Bombay High Court · (1995) 1 BomCR 114 : (1995) 1 MhLj 376
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts19 Feb 1991
Commissioner of Income Tax Vs Smt. Tara Sarup
Bombay High Court · (1991) 3 BomCR 460 : (1991) 95 CTR 161 : (1991) 188 ITR 783 : (1991) 57 TAXMAN 69
Income Tax Act, 1961 — Section 33, 34(2), 34(3)(b)
High Courts19 Feb 1991
Ahmedabad Electricity Co.Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 95 CTR 56 : (1991) 190 ITR 413
Income Tax (Appellate Tribunal) Rules, 1946 — Rule 12Income Tax Act, 1961 — Section 251(1), 253, 254, 43(1)
High Courts19 Feb 1991
Joginder Singh, through his Constituted Attorney Vs Telecom Divisional Engineer and Another
Bombay High Court · (1993) 1 BomCR 102
Constitution of India, 1950 — Article 226Goa, Daman and Diu Civil Courts Act, 1965 — Section 26Telegraph Act, 1885 — Section 7B
High Courts18 Feb 1991
Rewachand Ladharam Ramchandani Vs Naraindas B. Kanuga and Another
Bombay High Court · AIR 1992 Bom 434 : (1991) 3 BomCR 572
Evidence Act, 1872 — Section 101, 104, 18
High Courts18 Feb 1991
Chowgule Real Estate and Construction Company Vs Commissioner of Income Tax
Bombay High Court · (1991) 189 ITR 625
Finance Act, 1990 — Section 34(3)(a)Income Tax Act, 1961 — Section 33, 34(3)
High Courts15 Feb 1991Dismissed
Sanjay Sayani Vs State of Maharashtra and Others
Bombay High Court · (1991) 3 BomCR 395
Constitution of India, 1950 — Article 226
High Courts15 Feb 1991
Sivasankara Pillai Pankjakshan Nair Vs State of Maharashtra and others
Bombay High Court · (1991) 3 BomCR 381 : (1991) CriLJ 2083
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts15 Feb 1991
Smt. Varsha Manharlal Mehta Vs Industrial Distribution and others
Bombay High Court · AIR 1992 Bom 371
Arbitration Act, 1940 — Section 11
High Courts15 Feb 1991
Reverend Father, Peter Paul Fernandes Parish Priest and Sole Trustee of the Church of St. Francis Xavier Vs State of Maharashtra
Bombay High Court · AIR 1991 Bom 445
Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Land Revenue Code, 1966 — Section 264, 267, 45
High Courts15 Feb 1991
Dr. Prita Subodh Patgaonkar and others Vs The State of Maharashtra and others
Bombay High Court · AIR 1991 Bom 381 : (1991) 2 BomCR 474 : (1991) 2 MhLj 965
Constitution of India, 1950 — Article 14, 226
High Courts14 Feb 1991
Bombay Mothers and Children''s Society Vs General Labour Union (Red Flag) and Another
Bombay High Court · (1991) 3 BomCR 451 : (1991) 1 MhLj 921
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 9D
High Courts14 Feb 1991
Shree Gujarati Harijan Co-operative Housing Society Ltd. Vs Additional Collector, Bombay Suburban District and another
Bombay High Court · AIR 1992 Bom 263 : (1992) 1 BomCR 126
Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 8