High Courts25 Jul 1990
Hindustan Lever Ltd. Vs Union of India
Bombay High Court · (1990) 50 ELT 500
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,667 of 3,665
High Courts24 Jul 1990
Commissioner of Income Tax Vs Marsons Beneficiary Trust, Kothari Family Trust, Ramdayal Shivnarayan Attal Family Trust, Rajsons, Trustees of Anilkumar Trust and S.K. Shah Family Trust
Bombay High Court · (1990) 87 CTR 71 : (1991) 188 ITR 224
Income Tax Act, 1961 — Section 161, 161(1), 161(1A), 256, 3
High Courts24 Jul 1990
Krislon Texturisers Ltd. Vs S. Union of India
Bombay High Court · (1991) 51 ELT 307
Constitution of India, 1950 — Article 226
High Courts24 Jul 1990
Maharashtra Co-operative Courts Bar Association, Bombay and others Vs State of Maharashtra and others
Bombay High Court · (1990) 3 BomCR 437
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 226, 227, 234, 236, 236(a)Maharashtra Co-operative Societies Act, 1960 — Section 105, 148, 149(1), 163, 2
High Courts24 Jul 1990
Maharashtra Co-operative Courts'' Bar Association and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 437
Constitution of India, 1950 — Article 234
High Courts23 Jul 1990
Mahindra and Mahindra Ltd. Vs Union of India
Bombay High Court · (1992) 41 ECR 638 : (1990) 50 ELT 338
Central Excises and Salt Act, 1944 — Section 35F
High Courts23 Jul 1990
Commissioner of Wealth Tax Vs Vasantkumar Govindji Kotak
Bombay High Court · (1991) 54 TAXMAN 249
Wealth Tax Act, 1957 — Section 2(m), 2(m)(ii), 5(1)(iv), 5(1)(vi)
High Courts23 Jul 1990
Commissioner of Sales Tax Vs Pashupati Trading Company
Bombay High Court · (1990) 07 BOM CK 0057
Bombay Sales Tax Act, 1959 — Section 61
High Courts23 Jul 1990
Kec International Ltd. Vs Union of India
Bombay High Court · (1991) 31 ECC 346 : (1991) 33 ECR 702 : (1991) 52 ELT 352
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(3), 2
High Courts23 Jul 1990
Bishweshwarilal Chirawala Vs Commissioner of Wealth-Tax
Bombay High Court · (1990) 07 BOM CK 0007
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts19 Jul 1990
Colgate-Palmolive and others Vs Dr. K.V. Swaminathan and another
Bombay High Court · AIR 1991 Bom 111 : (1990) 3 BomCR 452
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 22Patents, Designs, and Trade Marks Act, 1883 — Section 87
High Courts19 Jul 1990
Commissioner of Income Tax Vs Banque National De Paris
Bombay High Court · (1991) 55 TAXMAN 465
Constitution of India, 1950 — Article 19(1)(g)Income Tax Act, 1961 — Section 18, 2(5), 256(1), 5, 80AB
High Courts18 Jul 1990Dismissed
Sk. Khaja Sk. Choota Vs State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 453
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts17 Jul 1990
Commissioner of Income Tax Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (1990) 87 CTR 98 : (1991) 187 ITR 1
Income Tax Act, 1961 — Section 10(10), 17, 17(1), 17(3), 28
High Courts17 Jul 1990
Controller of Estate Duty Vs A.D. Kanabar and G.D. Kanabar
Bombay High Court · (1991) 54 TAXMAN 264
High Courts17 Jul 1990
J. Shersingh and Sons Vs State of Maharashtra
Bombay High Court · (1990) 07 BOM CK 0058
Bombay Sales Tax Act, 1959 — Section 2(1), 61(1)
High Courts17 Jul 1990
S.S. Sambre Vs Chief Regional Manager, State Bank of India, Nagpur and another
Bombay High Court · (1991) 2 BomCR 698 : (1991) 62 FLR 157 : (1992) 1 LLJ 684
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 1, 10, 2, 25F, 2A
High Courts17 Jul 1990
General Employees Association Vs Union of India and Others
Bombay High Court · (1991) 61 FLR 382 : (1992) 1 LLJ 242
Factories Act, 1948 — Section 46
High Courts17 Jul 1990
Kanak Vinod Mehta Vs Vinod Dulerai Mehta
Bombay High Court · (1991) 1 BomCR 69
Bombay Civil Courts Act, 1869 — Section 5, 7Civil Procedure Code, 1908 (CPC) — Section 2, 3Family Courts Act, 1984 — Section 7, 7(1)
High Courts17 Jul 1990
Commissioner of Wealth Tax Vs Mrs. Nirmala D. Mehta
Bombay High Court · (1990) 92 BOMLR 439 : (1990) MhLj 1225