High Courts17 Jul 1990
Commissioner of Income Tax Vs Desai Brothers Ltd.
Bombay High Court · (1991) 189 ITR 88
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,668 of 3,665
High Courts17 Jul 1990
Lilavati M. Amin Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1990) 07 BOM CK 0014
Income Tax Act, 1961 — Section 2, 2(14), 256(1), 45Wealth Tax Act, 1957 — Section 2(e), 2(e)(I)(i)
High Courts17 Jul 1990
Controller of Estate Duty Vs Prince Udaysingh Gaekwad
Bombay High Court · (1991) 54 TAXMAN 519
Royal Family (Baroda) Trust Fund (Repealing) Act, 1956 — Section 7, 9(2)
High Courts17 Jul 1990
Commissioner of Income Tax Vs Hindustan Petroleum Corpn. Ltd.
Bombay High Court · (1990) 53 TAXMAN 512
Income Tax Act, 1961 — Section 10, 10(10), 17, 256(1), 28
High Courts16 Jul 1990
State of Maharashtra Vs Chidanand Raghuram Tunga
Bombay High Court · (1991) 51 ELT 43
Customs Act, 1962 — Section 108, 123, 135, 135(1)
High Courts16 Jul 1990
Blue Star Workers Union Vs Blue Star Ltd. and Others
Bombay High Court · (1991) 61 FLR 524 : (1992) 1 LLJ 239
Trade Unions Act, 1926 — Section 18(3), 28(1)
High Courts16 Jul 1990Allowed
Mohd. Yusuf and Others Vs Jannat Bee and Another
Bombay High Court · (1991) 1 BomCR 245
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 17
High Courts13 Jul 1990Dismissed
Union of India (UOI) and Others Vs President, Telecom and Another
Bombay High Court · (1991) 1 BomCR 447
Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 421, 422
High Courts13 Jul 1990
Annasaheb Bandu Patil Vs State of Maharashtra
Bombay High Court · (1991) CriLJ 814
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts13 Jul 1990
Arshdeep Vs Maharashtra State Board of Secondary and Higher Secondary Education, Nagpur Divisional Board
Bombay High Court · (1991) 1 BomCR 375 : (1991) 1 MhLj 304
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36
High Courts12 Jul 1990
Commissioner of Income Tax Vs Elys Plastics Pvt. Ltd.
Bombay High Court · (1990) 87 CTR 80 : (1991) 188 ITR 11
Income Tax Act, 1961 — Section 32, 43
High Courts12 Jul 1990Allowed
Sheroo Kalikushroo Fatakia Vs Union of India (UOI) and Others
Bombay High Court · (1993) 3 LLJ 714
Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5)
High Courts12 Jul 1990Dismissed
Union of India (UOI) and Others Vs Thaly Constructions
Bombay High Court · (1991) 1 BomCR 389
Arbitration Act, 1940 — Section 20, 20(4)
High Courts12 Jul 1990
Dattatraya Jamkar Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 706 : (1990) MhLj 950
Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 3Maharashtra Land Revenue Code, 1966 — Section 10
High Courts12 Jul 1990
Nandkumar Ramchandra Jadhav Vs Gangaram Jagannath Katawate
Bombay High Court · (1990) 3 BomCR 356 : (1990) 92 BOMLR 432 : (1990) MhLj 911
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11Provincial Small Cause Courts Act, 1887 — Section 15
High Courts11 Jul 1990
Echbee Corporation Vs Union of India
Bombay High Court · (1990) 31 ECR 712 : (1991) 51 ELT 31
High Courts11 Jul 1990
Lubrizol India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 54 TAXMAN 363
Income Tax Act, 1961 — Section 139(1), 139(8), 18, 2(43), 2(5)
High Courts11 Jul 1990Allowed
Samrat Shipping Co. Pvt. Ltd. Vs Addl. Collector of Customs and Another
Bombay High Court · (1990) 30 ECR 484
Customs Act, 1962 — Section 116
High Courts11 Jul 1990
National General Mazdoor Union Vs Nitin Casting Limited and Others
Bombay High Court · (1991) 1 BomCR 8 : (1991) 61 FLR 315
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32
High Courts11 Jul 1990Dismissed
Puthiya Mudathummal Mujeeb Vs State of Maharashtra and Another
Bombay High Court · (1991) 2 BomCR 135
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)