High Courts23 Aug 1990
Commissioner of Income Tax Vs Union Bank of India
Bombay High Court · (1990) 90 CTR 100 : (1990) 186 ITR 129
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,661 of 3,665
High Courts23 Aug 1990
Sadichha Chitra Vs Commissioner of Income Tax
Bombay High Court · (1990) 90 CTR 135 : (1991) 189 ITR 774
Income Tax Act, 1961 — Section 4
High Courts23 Aug 1990
V.I.P. Industries Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 288
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts23 Aug 1990
Commissioner of Income Tax Vs Cynamid India Ltd
Bombay High Court · (1990) 89 CTR 40 : (1992) 198 ITR 323
Income Tax Act, 1961 — Section 256
High Courts22 Aug 1990
Kamani Engineering Corporation Limited Vs Commissioner of Income Tax
Bombay High Court · (1990) 08 BOM CK 0061
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(4), 84
High Courts22 Aug 1990
Commissioner of Income Tax Vs American President Lines Ltd.
Bombay High Court · (1992) 194 ITR 571
Income Tax Act, 1961 — Section 147, 17(1), 256, 32, 32(1)
High Courts22 Aug 1990
Changdeo Vs State of Maharashtra
Bombay High Court · (1992) CriLJ 1240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts22 Aug 1990
Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1991) 189 ITR 738
Income Tax Act, 1961 — Section 80
High Courts22 Aug 1990
Caprihans India Ltd. Vs Union of India
Bombay High Court · (1991) ECR 79 : (1991) 51 ELT 249
Constitution of India, 1950 — Article 226
High Courts21 Aug 1990
Commissioner of Income Tax Vs Sunita A. Rawat
Bombay High Court · (1992) 194 ITR 509
Income Tax Act, 1961 — Section 256(2)
High Courts21 Aug 1990
Loretta Fernandes Vs L. Hmingliana, Secy. (Prev. Detention)
Bombay High Court · (1991) 54 ELT 165
Customs Act, 1962 — Section 108
High Courts21 Aug 1990
Union of India Vs Hindustan Spinning and Weaving Mills Ltd.
Bombay High Court · (1992) 61 ELT 531
Central Excise Rules, 1944 — Rule 8, 9, 9ACentral Excises and Salt Act, 1944 — Section 12, 37, 6
High Courts21 Aug 1990
Bombay University and College Teachers Union and others Vs State of Maharashtra and others
Bombay High Court · (1990) 3 BomCR 751 : (1991) 61 FLR 459
Constitution of India, 1950 — Article 226
High Courts21 Aug 1990
Bombay University and College Teachers'' Union and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 751 : (1991) 61 FLR 459
Constitution of India, 1950 — Article 226
High Courts21 Aug 1990
Mumbai Kamgar Sabha and Another Vs State of Maharashtra and Another
Bombay High Court · (1991) 1 BomCR 407
Minimum Wages Act, 1948 — Section 30
High Courts21 Aug 1990
Commissioner of Income Tax Vs Goodlass Nerolac Paints Ltd.
Bombay High Court · (1990) 90 CTR 184 : (1991) 188 ITR 1
Income Tax Act, 1961 — Section 133, 133(4), 272A(2), 37
High Courts21 Aug 1990
Commissioner of Income Tax Vs Khetani Textile Industries P. Ltd.
Bombay High Court · (1992) 197 ITR 593 : (1991) 54 TAXMAN 169
Income Tax Act, 1961 — Section 143(3), 144B, 147, 24, 24(1)
High Courts21 Aug 1990
Commissioner of Income Tax Vs Jaideo Oil Mills
Bombay High Court · (1992) 194 ITR 495
Income Tax Act, 1961 — Section 256(2), 49(1), 50(1), 50(2)
High Courts21 Aug 1990Allowed
Bhimrao F. Patil Vs Chief Security Officer, Western Railway and Another
Bombay High Court · (1991) 1 BomCR 483 : (1990) 92 BOMLR 459
Railway Protection Force Act, 1957 — Section 21, 6, 9Railway Protection Force Rules, 1959 — Rule 20
High Courts20 Aug 1990
Commissioner of Income Tax Vs Alembic Distributors Ltd.
Bombay High Court · (1991) 191 ITR 58
Income Tax Act, 1961 — Section 17, 40(C)