COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,671 of 3,665

High Courts22 Jun 1990

Estate of Late Gen. Sir Shankar S.S.J.B. Rana Vs Controller of Estate Duty

Bombay High Court · (1990) 3 BomCR 36 : (1990) 87 CTR 53 : (1990) 186 ITR 578

Estate Duty Act, 1953 — Section 2(15), 2(16)Income Tax Act, 1961 — Section 156Wealth Tax Act, 1957 — Section 18A, 2, 27

High Courts22 Jun 1990Allowed

Jagdish Theckedath Vs Ms. S. Kelly and Others

Bombay High Court · (1991) 61 FLR 148 : (1994) 3 LLJ 926

Constitution of India, 1950 — Article 226

High Courts22 Jun 1990

Kamruddin Jamaluddin Pathan Vs The State of Maharashtra

Bombay High Court · (1991) CriLJ 826

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

High Courts22 Jun 1990

Jiwan Nath Razdan Vs The State of Maharashtra and others

Bombay High Court · AIR 1991 Bom 196 : (1990) 3 BomCR 306

Constitution of India, 1950 — Article 226, 26Maharashtra Housing and Area Development Act, 1976 — Section 185, 2(4), 66Maharashtra Housing and Area Development Board (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981 — Regulation 2, 21

High Courts21 Jun 1990

Commissioner of Wealth-tax Vs Norman J. Ferreira and another

Bombay High Court · (1990) 186 ITR 539

High Courts21 Jun 1990

Commissioner of Wealth-tax Vs V.M. Shah

Bombay High Court · (1990) 06 BOM CK 0078

High Courts21 Jun 1990

Technocraft Industries and others Vs J.C. Shan, Second Income Tax Officer and others

Bombay High Court · (1990) 86 CTR 273 : (1990) 186 ITR 514 : (1990) 52 TAXMAN 91

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 147(A), 148

High Courts21 Jun 1990Allowed

Girnar Tea Vs Brook Bond (India) Ltd.

Bombay High Court · (1991) 93 BOMLR 97

High Courts20 Jun 1990Dismissed

Pundalik Kadhav Vs District Deputy Registrar, Co-operative Societies, Chandrapur and others

Bombay High Court · (1990) 06 BOM CK 0044

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Maharashtra Co-operative Societies Act, 1960 — Section 137, 70, 73FF, 78, 78(1)

High Courts20 Jun 1990

Rasik Ramji Kamani Vs S.I. Tripathi and others

Bombay High Court · (1993) 202 ITR 74

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245(H), 245(HA), 245(I), 245(L), 245D(4)Wealth Tax Act, 1957 — Section 22C(1), 22HA

High Courts15 Jun 1990

Controller of Estate Duty Vs M. Charitakis and Dr. G.B. Ramasarma

Bombay High Court · (1990) 186 ITR 490

Excise Duty Act, 1953 — Section 5, 50

High Courts15 Jun 1990

Controller of Estate Duty Vs State Bank of India

Bombay High Court · (1991) 190 ITR 467

Excise Duty Act, 1953 — Section 50

High Courts15 Jun 1990

Commissioner of Income Tax Vs Smt. Ushaben Trust

Bombay High Court · (1991) 190 ITR 485

High Courts14 Jun 1990

New India Industries Ltd. and Another Vs Union of India (UOI) and Assistant Collector of Central Excise

Bombay High Court · (1990) 31 ECR 70

Central Excises and Salt Act, 1944 — Section 11B

High Courts14 Jun 1990

Vinayak Lungaji Athavale Vs State of Maharashtra and Another

Bombay High Court · (1990) 3 BomCR 177 : (1991) 61 FLR 685

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5

High Courts14 Jun 1990

Paresh Ramniklal Dedhia (Dr.) and Others Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1990) 3 BomCR 429

Admission to Bombay Municipal Medical College Rules — Rule 4BConstitution of India, 1950 — Article 226

High Courts13 Jun 1990

Controller of Estate Duty Vs Official Trustee, Maharashtra State

Bombay High Court · (1991) 91 CTR 192 : (1990) 186 ITR 463

Excise Duty Act, 1953 — Section 12, 40, 7

High Courts13 Jun 1990

Suhas Digambar Vidwans Vs University of Bombay and Others

Bombay High Court · (1990) 3 BomCR 252

Constitution of India, 1950 — Article 226

High Courts13 Jun 1990

Food Corporation of India Vs Trustees of the Port of Bombay

Bombay High Court · (1990) 3 BomCR 353

High Courts12 Jun 1990

United India Insurance Co. Ltd. Vs Rohidas Ladke Tari and others

Bombay High Court · (1990) 06 BOM CK 0085

Motor Vehicles Act, 1939 — Section 110D, 92AMotor Vehicles Act, 1988 — Section 140, 173