High Courts20 Aug 1990
Superintendent of Customs Vs Haribhai Vallabhbhai Tandel
Bombay High Court · (1991) ECR 209 : (1991) 51 ELT 302
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Customs Act, 1962 — Section 108, 135
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,662 of 3,665
High Courts20 Aug 1990
Commissioner of Income Tax Vs Lubrizol (India) Ltd.
Bombay High Court · (1991) 189 ITR 703
Income Tax Act, 1961 — Section 256(2)
High Courts20 Aug 1990
Commissioner of Wealth-tax Vs Devidayal Stainless Steel India P. Ltd.
Bombay High Court · (1991) 94 CTR 82 : (1991) 189 ITR 506
Income Tax Act, 1961 — Section 140(A), 140A(3), 254
High Courts20 Aug 1990
Indian Hume Pipe Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 89 CTR 129 : (1991) 189 ITR 683
Companies (Profits) Surtax Act, 1964 — Section 18, 5, 6(2), 8Income Tax Act, 1961 — Section 139, 147, 153, 8
High Courts20 Aug 1990
Bhaurao Vs Smt. Savitribai and others
Bombay High Court · AIR 1991 Bom 55 : (1991) 1 MhLj 136
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 41 Rule 27, 144, 3, 4Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22
High Courts20 Aug 1990Dismissed
Sheshappa Rakhewar, (died) per L.Rs. Vs Narottam Kabra and Others
Bombay High Court · (1991) 1 BomCR 143 : (1990) MhLj 1336
High Courts20 Aug 1990
Mafatlal Industries Ltd. and Another Vs Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (1991) 1 BomCR 477 : (1990) MhLj 1110
Bombay Electricity Duty Act, 1958 — Section 4AElectricity Act, 1910 — Section 22, 23
High Courts17 Aug 1990
Commissioner of Income Tax Vs Jayant Chakravarty
Bombay High Court · (1991) 189 ITR 481
Income Tax Act, 1961 — Section 143(3), 144B, 147, 148
High Courts17 Aug 1990
Goa Port and Dock Employees'' Union Vs Government of India and Others
Bombay High Court · (1991) 1 BomCR 349 : (1991) 93 BOMLR 360
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 10, 11, 3, 7
High Courts17 Aug 1990Allowed
R.N. Shah and Others Vs The Regional Provident Fund Commissioner
Bombay High Court · (1991) 62 FLR 881 : (1995) 3 LLJ 606
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts17 Aug 1990Dismissed
Municipal Corporation of Greater Bombay and Another Vs Noshir Shapurji Dhadbhar and Others
Bombay High Court · (1991) 1 BomCR 53 : (1990) 92 BOMLR 462
Bombay Municipal Corporation Act, 1888 — Section 313, 313(1), 479, 479(2)Constitution of India, 1950 — Article 265
High Courts17 Aug 1990
Commissioner of Income Tax Vs S.D. Pande
Bombay High Court · (1992) 194 ITR 456
Income Tax Act, 1961 — Section 271(1), 274, 274(2), 275
High Courts16 Aug 1990
Marathwada Alloy Steel Company Ltd. Vs Collector of C. Ex.
Bombay High Court · (1992) 42 ECR 262 : (1991) 52 ELT 515
Central Excise Rules, 1944 — Rule 173Q, 9(2)Constitution of India, 1950 — Article 226
High Courts16 Aug 1990
Commissioner of Income Tax Vs Chougule and Co. Pvt. Ltd.
Bombay High Court · (1991) 189 ITR 473
Income Tax Act, 1961 — Section 41(1)
High Courts16 Aug 1990
Commissioner of Income Tax Vs Salem Magnesite Pvt. Ltd.
Bombay High Court · (1991) 189 ITR 154 : (1991) 54 TAXMAN 123
Income Tax Act, 1961 — Section 256(2)
High Courts16 Aug 1990
Shivaji Dayanu Patil and another Vs Smt. Vatschala Uttam More
Bombay High Court · (1991) ACJ 68 : AIR 1991 Bom 436 : (1990) 3 BomCR 594 : (1990) 92 BOMLR 528 : (1991) 1 MhLj 61 : (1991) MhLj 61
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306Motor Vehicles Act, 1939 — Section 110, 92A, 95
High Courts14 Aug 1990Dismissed
Commissioner of Income Tax Vs Basf Ag. West Germany
Bombay High Court · (1991) 189 ITR 427
Income Tax Act, 1961 — Section 256(2), 263, 9(1)
High Courts14 Aug 1990
Ashok Rajaram Deshmukh Vs State of Maharashtra
Bombay High Court · (1990) 3 BomCR 641
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts14 Aug 1990
Keraba Dattu Borachate and Others Vs Sheshashai and Vishnu Trust
Bombay High Court · (1990) 3 BomCR 656
Bombay Public Trusts Act, 1950 — Section 2(13)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B(1), 88B(2)
High Courts13 Aug 1990Dismissed
Commissioner of Income Tax Vs Automotive Manufacturers Ltd.
Bombay High Court · (1991) 189 ITR 383 : (1991) 54 TAXMAN 117
Companies (Profits) Surtax Act, 1964 — Rule 2(i)(a)