High Courts12 Jun 1990Dismissed
Murlidhar Deonath Samel Vs Sadashiv Deonath Samel and Others
Bombay High Court · (1990) MhLj 692
Hindu Succession Act, 1956 — Section 15
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,672 of 3,665
High Courts12 Jun 1990
Murlidhar Deonath Samel Vs Sadashiv Deonath Samel and others
Bombay High Court · AIR 1991 Bom 7 : (1990) 3 BomCR 232
Hindu Succession Act, 1956 — Section 15Succession Act, 1925 — Section 263
High Courts12 Jun 1990
L.B. Vs A.B.
Bombay High Court · AIR 1991 Bom 8 : (1990) 3 BomCR 65 : (1991) 1 DMC 76
Divorce Act, 1869 — Section 19
High Courts12 Jun 1990
Babulal Mishrimal Vardhan and others Vs Sudershan Wadia and another
Bombay High Court · (1991) CriLJ 298
Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts11 Jun 1990
Commissioner of Wealth Tax Vs Vasantlal D. Mehta
Bombay High Court · (1990) 86 CTR 223 : (1990) 186 ITR 284 : (1990) 52 TAXMAN 159
Income Tax Act, 1961 — Section 22, 23, 24, 25, 26Wealth Tax Act, 1957 — Section 2, 2, 27(1), 7, 7(2)
High Courts11 Jun 1990
Commissioner of Wealth-tax Vs K.T. Divecha and others
Bombay High Court · (1990) 186 ITR 310
Wealth Tax Act, 1957 — Section 7(2)Wealth Tax Rules, 1957 — Rule 2C
High Courts10 Jun 1990
Nirali Enterprises Vs Union of India (UOI), CC and Another
Bombay High Court · (1992) 41 ECR 316
High Courts08 Jun 1990
Controller of Estate Duty Vs Hira Lal Tirath Ram Narang
Bombay High Court · (1990) 186 ITR 449
Excise Duty Act, 1953 — Section 44
High Courts08 Jun 1990
Colour-chem Limited Vs Union of India
Bombay High Court · (1990) 50 ELT 340
Central Excises and Salt Act, 1944 — Section 11A, 11AA
High Courts08 Jun 1990
Toshniwal Exports Vs Union of India
Bombay High Court · (1990) 31 ECR 505 : (1990) 50 ELT 199
High Courts08 Jun 1990
R.S. Jadhav and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 2 BomCR 645
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 166
High Courts08 Jun 1990Allowed
Heena Mohanlal Merchant Vs State of Maharashtra and others
Bombay High Court · (1990) 06 BOM CK 0043
Constitution of India, 1950 — Article 226
High Courts08 Jun 1990
Kumari Meena Mohanlal Merchant Vs State of Maharashtra and Others
Bombay High Court · AIR 1991 Bom 74 : (1990) 3 BomCR 151
Constitution of India, 1950 — Article 226, 340
High Courts08 Jun 1990Dismissed
Suhas Bhaskar Gadre Vs V.V. Savjee, Presiding Officer, II Labour Court and Others
Bombay High Court · (1991) 61 FLR 153 : (1994) 3 LLJ 626
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2
High Courts07 Jun 1990
Commissioner of Wealth Tax Vs Smt. Bhagwati Pratap Bhogilal and Others
Bombay High Court · (1992) 107 CTR 173
Wealth Tax Act, 1957 — Section 23A, 27(1)
High Courts07 Jun 1990
Controller of Estate Duty Vs Narandas Jamnadas Gokani
Bombay High Court · (1990) 186 ITR 380
Estate Duty Act, 1953 — Section 9
High Courts07 Jun 1990
Mrs. Patsy P. Mistry Vs Commissioner of Wealth Tax
Bombay High Court · (1991) 191 ITR 452 : (1991) 54 TAXMAN 79
High Courts07 Jun 1990
State of Maharashtra Vs Kantilal Jawantraj Jain
Bombay High Court · (1992) 42 ECR 338 : (1990) 50 ELT 503
Customs Act, 1962 — Section 135, 135(1), 135(2), 135(3)
High Courts07 Jun 1990
Mrs. Maki K. Mistry Vs Commissioner of Wealth-Tax
Bombay High Court · (1991) 55 TAXMAN 363
Wealth Tax Act, 1957 — Section 27(1)
High Courts07 Jun 1990
COMMISSIONER OF WEALTH TAX Vs SMT. BHAGWATI PRATAP BHOGILAL and Others
Bombay High Court · (1992) 107 CTR 173
Wealth Tax Act, 1957 — Section 27(1)