High Courts28 Sept 1990Dismissed
Dnyanba Khandar Vs Indrayani Khandare
Bombay High Court · (1991) 1 BomCR 20
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,656 of 3,665
High Courts27 Sept 1990
Commissioner of Income Tax Vs Paramount Premises (P.) Ltd.
Bombay High Court · (1991) 190 ITR 259
Income Tax Act, 1922 — Section 28
High Courts27 Sept 1990
Machinnon Machenzie and Co. Ltd. Vs Union of India
Bombay High Court · (1991) 52 ELT 190
Central Excise Rules, 1944 — Rule 7Customs Act, 1962 — Section 12, 17, 2, 22, 23
High Courts27 Sept 1990Allowed
May and Baker (India) Ltd. Vs J.S. Coutinho, National Union of Commercial Employees and Others
Bombay High Court · (1994) 3 LLJ 630
High Courts27 Sept 1990Dismissed
S.D. Dhanawade (Dr.) Vs The Commissioner, Kolhapur Municipal Corpn. and Others
Bombay High Court · (1991) 63 FLR 510 : (1995) 3 LLJ 40
Bombay Municipal Boroughs Act, 1925 — Section 58H
High Courts25 Sept 1990
Jam Shri Ranjit Singhji Spg. and Wvg. Mills Co. Ltd. Vs Union of India.
Bombay High Court · (1992) 38 ECC 188 : (1990) ECR 591 : (1991) 52 ELT 365
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A
High Courts25 Sept 1990Allowed
Pramod Namdeorao Nawarkhede Vs Nagpur University and others
Bombay High Court · (1993) MhLj 145
Constitution of India, 1950 — Article 14
High Courts25 Sept 1990
Union of India (UOI) Vs Mehta Construction Co. and Another
Bombay High Court · (1991) 1 BomCR 400
Arbitration Act, 1940 — Section 29
High Courts24 Sept 1990
Commissioner of Income Tax Vs Dharti Films
Bombay High Court · (1990) 90 CTR 10 : (1991) 191 ITR 261
Income Tax Act, 1961 — Section 10(4), 30, 31, 32, 33
High Courts22 Sept 1990
M/s. Climax Chemicals, Indore Vs R. Gopalnathan and another
Bombay High Court · AIR 1991 Bom 283
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3
High Courts21 Sept 1990
Commissioner of Income Tax Vs Asian Chemical Co.
Bombay High Court · (1990) 89 CTR 193 : (1992) 197 ITR 634
Income Tax Act, 1961 — Section 43, 43(5)
High Courts21 Sept 1990
Climax Chemicals Vs R. Gopalnathan, Addl. Collector of Customs
Bombay High Court · (1991) 1 BomCR 16 : (1991) ECR 375 : (1991) 52 ELT 186
High Courts20 Sept 1990
Devidayal Rolling Mills Vs Commissioner of Income Tax
Bombay High Court · (1991) 191 ITR 154 : (1991) 54 TAXMAN 261
Income Tax Act, 1961 — Section 256(2)
High Courts20 Sept 1990Dismissed
Dhondubai Vs Proprietor, Jankidas Khandsari Sugar Factory, Partners and Owners.
Bombay High Court · (1991) ACJ 954 : (1991) 93 BOMLR 556 : (1993) 3 LLJ 804 : (1991) 1 MhLj 624
Civil Procedure Code Amendment Act, 1976 — Section 100Workmens Compensation Act, 1923 — Section 30
High Courts20 Sept 1990
Arjundas Ramlal Gurwada Vs Union of India
Bombay High Court · (1990) ECR 593 : (1991) 52 ELT 362
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A
High Courts20 Sept 1990Dismissed
Gunwant Bhagwan Wakode Vs Madhuri Gunwant Wakode
Bombay High Court · (1992) 1 DMC 275
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
High Courts20 Sept 1990
A.P. Trading and Co. and Another Vs Union of India (UOI) and Collector of Customs and Another
Bombay High Court · (1990) 3 BomCR 760 : (1991) 33 ECR 590
High Courts20 Sept 1990Dismissed
Yoal Maskar and Others Vs State of Maharashtra and Another
Bombay High Court · (1991) 2 BomCR 485 : (1991) 93 BOMLR 432
Criminal Procedure Code, 1973 (CrPC) — Section 12, 14, 197, 397(1), 407Wild Life (Protection) Act, 1972 — Section 4(1), 55
High Courts19 Sept 1990
Commissioner of Income Tax Vs Anant Arjun Madhavi
Bombay High Court · (1991) 190 ITR 176
Income Tax Act, 1961 — Section 147, 148, 271(1), 271(1)(C)