High Courts13 Aug 1990
Commissioner of Income Tax Vs Sudhir Mandke and Co.
Bombay High Court · (1991) 189 ITR 419
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,663 of 3,665
High Courts13 Aug 1990
Taru Jethmal Lalvani Vs Secretary, Ministry of Finance, Department of Revenue and another
Bombay High Court · (1990) 185 ITR 419
Income Tax Act, 1961 — Section 80RRA
High Courts13 Aug 1990
Wipro Products Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 281
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts13 Aug 1990
Plastics Packaging Private Ltd. Vs D.N. Lal, Collector of C. Ex.
Bombay High Court · (1991) 51 ELT 271
Central Excise Rules, 1944 — Rule 8(1)
High Courts13 Aug 1990
Mumbai Kamgar Sabha and others Vs The State of Maharashtra and others
Bombay High Court · (1991) 2 BomCR 124 : (1992) 1 LLJ 169 : (1991) 1 MhLj 158
Minimum Wages Act, 1948 — Section 3
High Courts13 Aug 1990
Madras Bangalore Transport Co. Vs Commissioner of Income Tax
Bombay High Court · (1990) 90 CTR 210 : (1991) 190 ITR 679
Income Tax Act, 1961 — Section 271(1), 278, 279
High Courts13 Aug 1990Dismissed
Manubhai Paragji Vashi Vs Bar Council of India and Others
Bombay High Court · (1991) 1 BomCR 12 : (1990) 92 BOMLR 470
Advocates Act, 1961 — Section 26(1), 49(1)Constitution of India, 1950 — Article 220
High Courts13 Aug 1990
Commissioner of Income Tax Vs N.C. Shah
Bombay High Court · (1991) 189 ITR 180 : (1990) 53 TAXMAN 357
Income Tax Act, 1961 — Section 256(2)
High Courts10 Aug 1990
Commissioner of Income Tax Vs Industrial Credit and Investment Corporation of India Ltd.
Bombay High Court · (1991) 189 ITR 126
Income Tax Act, 1961 — Section 256(2)
High Courts10 Aug 1990
Association of Engineering Workers Vs M/s. Sardar Iron and Steel Mill
Bombay High Court · (1991) 1 BomCR 81 : (1991) 61 FLR 600 : (1991) 2 LLJ 438
Industrial Disputes Act, 1947 — Section 25(O)
High Courts10 Aug 1990Allowed
Bhagwantibai Agrawal Vs Damodar Sheoprasad Agrawal
Bombay High Court · (1990) 08 BOM CK 0067
Employees State Insurance Act, 1948 — Section 75Limitation Act, 1963 — Section 10, 11, 12, 12, 13, 13
High Courts10 Aug 1990
Khandelwal Ferro Alloys Limited Vs State of Maharashtra
Bombay High Court · (1993) 1 MhLj 218
Bombay Sales Tax Act, 1959 — Section 33, 39(2), 55, 55(1), 55(2)Central Sales Tax Act, 1956 — Section 9(2)
High Courts10 Aug 1990
V.I.P. Industries Ltd. Vs Inspecting Assistant Commissioner and another
Bombay High Court · (1991) 95 CTR 105 : (1991) 187 ITR 639
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts10 Aug 1990
Commissioner of Income Tax Vs Mrs. Kamla S. Asrani Commissioner of Income Tax Vs Ashish Ratilal Shah
Bombay High Court · (1991) 93 CTR 36 : (1991) 189 ITR 359
Income Tax Act, 1961 — Section 2(1), 2(14), 2(1A), 256, 256(1)
High Courts10 Aug 1990
Assistant Collector of Customs Vs Kunhi Korath Balan
Bombay High Court · (1991) 53 ELT 178
Customs Act, 1962 — Section 100, 101, 102, 102(4), 108
High Courts09 Aug 1990
Leela Mahadeo Joshi Vs Dr. Mahadeo Sitaram Joshi
Bombay High Court · AIR 1991 Bom 105 : (1991) 1 BomCR 130 : (1991) 2 DMC 125
Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13B, 23
High Courts09 Aug 1990Allowed
Apar Private Limited Vs D.K. Karnik and Another
Bombay High Court · (1991) 2 BomCR 510
Land Acquisition Act, 1894 — Section 23(1)
High Courts09 Aug 1990
Commissioner of Income Tax Vs Y.H. Udgiri
Bombay High Court · (1990) 89 CTR 38 : (1992) 197 ITR 558 : (1990) 53 TAXMAN 426
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)
High Courts09 Aug 1990
Commissioner of Income Tax Vs Khimji Nenshi
Bombay High Court · (1992) 194 ITR 192
Income Tax Act, 1961 — Section 64(1), 64(2), 80(J)
High Courts09 Aug 1990
Leela Mahdeo Joshi Vs Dr. Mahadeo Sitaram Joshi
Bombay High Court · AIR 1991 Bom 105 : (1991) 1 BomCR 130 : (1991) 2 DMC 125
Family Courts Act, 1984 — Section 13Family Courts Rules, 1988 — Rule 37Hindu Marriage Act, 1955 — Section 13