High Courts02 Aug 1990
Chandmal Uttamchand Bora Vs Government of Maharashtra and Others
Bombay High Court · (1991) 1 BomCR 607 : (1991) 63 FLR 525
Bombay Civil Services Rules, 1959 — Rule 161, 753
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,666 of 3,665
High Courts01 Aug 1990
Commissioner of Income Tax Vs National Rayon Commercial Co. Ltd.
Bombay High Court · (1992) 193 ITR 743
Income Tax Act, 1961 — Section 256(2), 33(1)
High Courts01 Aug 1990
Commissioner of Income Tax Vs Aarkay Saree Museum
Bombay High Court · (1991) 93 BOMLR 163 : (1991) 187 ITR 147
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 271(1), 271(1)(C), 297(1), 297(2)(g)
High Courts01 Aug 1990
Abdulla A. Latifshah Vs Bombay Port Trust and Others
Bombay High Court · (1991) 1 BomCR 691 : (1992) 1 LLJ 226
Constitution of India, 1950 — Article 21, 226, 37, 39, 41Penal Code, 1860 (IPC) — Section 380
High Courts01 Aug 1990
Palanpur Traders Ltd. and another Vs Union of India and others
Bombay High Court · (1991) 92 CTR 125 : (1991) 187 ITR 132 : (1991) 54 TAXMAN 265
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 281, 281(1)
High Courts01 Aug 1990
National Education and Information Films Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 237 : (1991) 51 ELT 216
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts31 Jul 1990
Sairabanu Mudassar Sayyed and Another Vs Mudassar Salar Sayyed and Another
Bombay High Court · (1991) 1 DMC 343
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jul 1990
Commissioner of Income Tax Vs Western Mechanical Industries Pvt. Ltd. Western Mechanical Industries Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 92 CTR 79
Income Tax Act, 1961 — Section 80
High Courts30 Jul 1990
Canara Bank Vs G.M.V. Nayak and others
Bombay High Court · (1991) 61 FLR 579 : (1991) 2 LLJ 198
Industrial Disputes Act, 1947 — Section 33C(2), 9A
High Courts30 Jul 1990
Tukappa Tamanna Lingardi Vs State of Maharashtra
Bombay High Court · (1990) 92 BOMLR 441 : (1991) CriLJ 2375
Penal Code, 1860 (IPC) — Section 332, 353, 84
High Courts30 Jul 1990
P. Kumar and Co. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1991) 92 CTR 1 : (1991) 190 ITR 672
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269AB, 269AB(2), 281
High Courts30 Jul 1990
Narayan Bhange Vs Maharashtra State Co-operative Land Development Bank Ltd. and Others
Bombay High Court · (1991) 1 BomCR 469
Constitution of India, 1950 — Article 12, 14, 226, 227
High Courts27 Jul 1990
Ashok Yeshwant Samant Vs Smt. Suparna Ashok Samant and another
Bombay High Court · (1991) 1 BomCR 383 : (1990) 92 BOMLR 434 : (1991) CivCC 562 : (1991) CriLJ 766 : (1991) 2 DMC 132 : (1991) 1 RCR(Criminal) 211
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts27 Jul 1990
Girdharilal Pardeshi Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 630
Constitution of India, 1950 — Article 12, 226Essential Commodities Act, 1955 — Section 7Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts26 Jul 1990Dismissed
Union of India (UOI) and Others Vs Raman Kantilal Bhandari
Bombay High Court · (1990) 29 ECC 152
Constitution of India, 1950 — Article 277Customs Act, 1962 — Section 151A
High Courts26 Jul 1990
Commissioner of Income Tax Vs Morris Electronics Ltd.
Bombay High Court · (1991) 190 ITR 653
Income Tax Act, 1961 — Section 256, 35(1), 35(2), 80J, 80J(1A)Income Tax Rules, 1962 — Rule 19A
High Courts25 Jul 1990
Devidayal Non-Ferrous Industries (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 54 TAXMAN 87
High Courts25 Jul 1990
Estate Officer, Cantonment Board Vs Rup Ram and Another
Bombay High Court · (1991) 1 BomCR 363
Cantonments Act, 1924 — Section 108, 109, 11, 110, 111General Clauses Act, 1897 — Section 3(31)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 7
High Courts25 Jul 1990
Sudhakar and others Vs Maharashtra State Mining Corp. Ltd.
Bombay High Court · (1991) 62 FLR 174 : (1992) 1 LLJ 161
Trade Unions Act, 1926 — Section 30
High Courts25 Jul 1990Dismissed
Sudhakar D. Janai Vs Education Officer, Zilla Parishad and Another
Bombay High Court · (1991) 1 BomCR 457 : (1992) 94 BOMLR 727 : (1992) MhLj 1400
Secondary School Code — Rule 37.4