High Courts09 Aug 1990
Asstt. Collector of Customs Vs Smt. Maria Rege and Others
Bombay High Court · (1991) 1 BomCR 626 : (1991) CriLJ 229
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 453, 454, 455Customs Act, 1962 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,664 of 3,665
High Courts08 Aug 1990
Commissioner of Wealth-tax Vs C.M. Correa
Bombay High Court · (1991) 192 ITR 184
High Courts08 Aug 1990
Kisangopal Shrikisandas Damani Vs State of Maharashtra
Bombay High Court · (1990) 08 BOM CK 0073
Bombay Sales Tax Act, 1959 — Section 12, 13, 13B, 14, 2(17)
High Courts08 Aug 1990
J. Rasiklal and Co. Vs G.K. Mishra and others
Bombay High Court · (1991) 188 ITR 591 : (1991) 57 TAXMAN 28
Income Tax Act, 1961 — Section 264, 271, 271(1), 273A
High Courts08 Aug 1990
Dey Paper Consultants Pvt. Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1991) 91 CTR 28 : (1991) 187 ITR 624 : (1991) 54 TAXMAN 328
Income Tax Act, 1961 — Section 80MM, 80MM(1)
High Courts08 Aug 1990
Commissioner of Income Tax Vs Baker Mercer India P. Ltd.
Bombay High Court · (1990) 89 CTR 297 : (1992) 196 ITR 667
Income Tax (Amendment) Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 256(2), 263, 32, 32A, 43A
High Courts08 Aug 1990
Niranjana Mohanlal Kapadia and etc. Vs State of Maharashtra and others
Bombay High Court · AIR 1991 Bom 201
Bombay Land Requisition Act, 1948 — Section 7, 8C(2), 9(1A)Constitution of India, 1950 — Article 226
High Courts07 Aug 1990
Central India Spinning, Weaving and Manufacturing Company Limited Vs State of Maharashtra
Bombay High Court · (1990) 08 BOM CK 0076
Bombay Sales Tax Act, 1959 — Section 46(2), 61(1)
High Courts07 Aug 1990Dismissed
Daji Murarrao Surve Vs I.T.C. Ltd., Bombay and another
Bombay High Court · (1990) 08 BOM CK 0068
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 33(1), 33(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59
High Courts07 Aug 1990
Mrs. Nita Tushar Tanna Vs A. B. Joshi, Fifth Income Tax Officer and others
Bombay High Court · (1991) 187 ITR 603
Income Tax Act, 1961 — Section 147B, 148, 35CCA
High Courts07 Aug 1990
Commissioner of Income Tax Vs Vimal Lalchand Mutha
Bombay High Court · (1991) 187 ITR 613
Income Tax Act, 1961 — Section 256(2)
High Courts07 Aug 1990
Sharad Bhiku Marchande Vs State of Maharashtra and others
Bombay High Court · (1990) 3 BomCR 633 : (1991) CriLJ 2109
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 395Prisons Act, 1894 — Section 59
High Courts07 Aug 1990
Jakir Ibrahim Khan and others Vs The State of Maharashtra
Bombay High Court · (1990) 92 BOMLR 648 : (1991) CriLJ 527
Penal Code, 1860 (IPC) — Section 147, 148, 149, 3, 300
High Courts07 Aug 1990
Master Sanjeev Ramchand and others Vs Union of India and others
Bombay High Court · (1990) 186 ITR 746
Income Tax Act, 1961 — Section 222, 226(2), 226(3), 269AB(2)
High Courts06 Aug 1990
Chinai and Company (P) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 08 BOM CK 0117
Income Tax Act, 1961 — Section 256, 28, 29, 37, 57
High Courts06 Aug 1990
Narpatraj Besarmal Mehta and others Vs A. Baidya, Competent Authority and others
Bombay High Court · (1991) 95 CTR 41 : (1991) 189 ITR 452
Income Tax Act, 1961 — Section 269, 269(AB)(2), 269(C), 269(D)(1), 269(UL)(3)
High Courts06 Aug 1990
Veena Estate Pvt. Ltd. and another Vs A. Baidya, Competent Authority and another
Bombay High Court · (1991) 102 CTR 303 : (1991) 189 ITR 456 : (1991) 54 TAXMAN 233
Income Tax Act, 1961 — Section 269AB(2), 269C, 269D, 269UL(3)
High Courts06 Aug 1990
Shantilal Bhogilal Jhaveri and others Vs C.L. Bhatia Fifth Wto and others
Bombay High Court · (1991) 92 CTR 241 : (1991) 187 ITR 395
Wealth Tax Act, 1957 — Section 16A
High Courts06 Aug 1990
VEENA ESTATE PVT. LTD. AND ANOTHER Vs A. BAIDYA, COMPETENT AUTHORITY and ANOTHER.
Bombay High Court · (1991) 102 CTR 303 : (1991) 189 ITR 456 : (1991) 54 TAXMAN 233
Constitution of India, 1950 — Article 226
High Courts06 Aug 1990Allowed
Shaikh Raheman Vs State of Maharashtra
Bombay High Court · (1991) 1 BomCR 263
Criminal Procedure Code, 1973 (CrPC) — Section 49, 79, 93, 94