High Courts06 Aug 1990
Hotel Alankar Vs State of Maharashtra
Bombay High Court · (1990) 08 BOM CK 0077
Bombay Sales Tax Act, 1959 — Section 61(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,665 of 3,665
High Courts06 Aug 1990
Mahesh Mathuradas Chandan Vs Mathuradas Jadhavji Chandan
Bombay High Court · AIR 1991 Bom 364 : (1990) 3 BomCR 753
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts06 Aug 1990
Mah. Gen. Jonathan Reuben Samson Vs Zillah Solomon and others
Bombay High Court · AIR 1991 Bom 222 : (1991) 1 BomCR 334
Bombay High Court (Original Side) Rules, 1980 — Rule 374, 375Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Succession Act, 1925 — Section 106, 138, 211, 255, 263
High Courts06 Aug 1990Dismissed
Gopal Rao Vs Sau Sarla
Bombay High Court · (1991) 2 DMC 261
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts06 Aug 1990
Rajur Lime Stores Vs State of Maharashtra
Bombay High Court · (1990) 08 BOM CK 0003
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts06 Aug 1990
Shivlal Vs State of Maharashtra
Bombay High Court · (1990) 08 BOM CK 0002
Bombay Sales Tax Act, 1959 — Section 2(28), 2(5A), 61
High Courts06 Aug 1990
New Light Electric Co. and another Vs G.K. Mishra, >Commissioner of Income Tax and another
Bombay High Court · (1991) 94 CTR 134 : (1991) 187 ITR 591 : (1991) 54 TAXMAN 224
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 143(3), 271(1), 273A, 40
High Courts03 Aug 1990
Chinai and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 206 ITR 616
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts03 Aug 1990
State of Maharashtra and First Income Tax Officer Vs Narayan Champalal Bajaj and another
Bombay High Court · (1990) 08 BOM CK 0111
Income Tax Act, 1961 — Section 132, 132(1), 132(3), 275A, 279Penal Code, 1860 (IPC) — Section 406
High Courts03 Aug 1990
Hyundai Heavy Industries Co. Ltd. Vs Union of India and others
Bombay High Court · (1991) 93 CTR 162 : (1991) 189 ITR 325 : (1991) 54 TAXMAN 127
Income Tax Act, 1961 — Section 220
High Courts03 Aug 1990
1. STATE OF MAHARASHTRA 2. FIRST Income Tax OFFICER Vs NARAYAN CHAMPALAL BAJAJ AND ANOTHER.
Bombay High Court · (1993) 201 ITR 315
Penal Code, 1860 (IPC) — Section 406, 461
High Courts03 Aug 1990Dismissed
Causeway Chemist Vs Abdul Kadir Mohamed Hussain Kaskar
Bombay High Court · (1990) 3 BomCR 755 : (1990) 92 BOMLR 545
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(8)
High Courts03 Aug 1990
Yogi Restaurant Vs Commissioner of Sales Tax
Bombay High Court · (1990) 08 BOM CK 0078
Bombay Sales Tax Act, 1959 — Section 2(13), 2(28), 2(30), 61Central Sales Tax Act, 1956 — Section 4(2)
High Courts03 Aug 1990Dismissed
Draupati (Ku.) Vs Fattu Shelare
Bombay High Court · (1991) 1 BomCR 454 : (1992) MhLj 1592
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts03 Aug 1990
Vidyadhar Govind Patwardhan Vs Aravind Shreedhar Ghatpande
Bombay High Court · (1990) 3 BomCR 567 : (1991) MhLj 181
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Aug 1990
State of Maharashtra Vs Narayan Champalal Bajaj
Bombay High Court · (1991) 1 BomCR 513 : (1990) CriLJ 2635
Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 132, 275A, 276A, 279Penal Code, 1860 (IPC) — Section 401, 406, 461, 496
High Courts03 Aug 1990Dismissed
Pandurang Sakharam Dravid and Assistant Collector of Central Excise Vs Kirloskar Brothers Ltd. and Others
Bombay High Court · (1991) 34 ECR 256
Central Excises and Salt Act, 1944 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts03 Aug 1990
Nirmalkumar Ashokkumar and another Vs K.V. Gopi, Income Tax Officer and another
Bombay High Court · (1991) 187 ITR 329
Income Tax Act, 1961 — Section 143, 147, 147(A), 148
High Courts03 Aug 1990
S.S. Thalange, Solapnr Vs S.S. Bagalkot, Solapur
Bombay High Court · (1990) 08 BOM CK 0008
High Courts03 Aug 1990Dismissed
Sayyadrasul Sayyadahamad Pirjade Vs State of Maharashtra
Bombay High Court · (1991) 1 BomCR 40
Penal Code, 1860 (IPC) — Section 279, 304A, 338