High Courts05 Apr 1990
S.G. Rajadhyakshya Vs Leela Daulatram Uttamchandani.
Bombay High Court · (1991) 51 ELT 3
Customs Act, 1962 — Section 108, 135(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,676 of 3,665
High Courts05 Apr 1990
Technocraft Industries and others Vs G.S. Tung, Second Ito, Ai Ward, Bombay and others
Bombay High Court · (1990) 3 BomCR 270 : (1990) 85 CTR 185 : (1990) 185 ITR 465
Income Tax Act, 1961 — Section 132, 143(3), 147, 147(A), 148
High Courts05 Apr 1990
J.M. Jain Vs Ahmed Sodek Vaid and another
Bombay High Court · (1991) CriLJ 244
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 40
High Courts04 Apr 1990Dismissed
Rajaram Vyankatesh Munje Vs Deputy Director of Education, Amravati
Bombay High Court · (1990) 3 BomCR 92
Secondary School Code — Rule 68.4, 70.1
High Courts04 Apr 1990
Blue Star Ltd. Vs Central Board of Direct Taxes, New Delhi and others
Bombay High Court · (1990) 86 CTR 29 : (1990) 185 ITR 561 : (1990) 52 TAXMAN 113
Income Tax Act, 1961 — Section 80
High Courts03 Apr 1990
Babykumari Mohanlal Soni Vs Union of India
Bombay High Court · (1991) 55 ELT 172
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Foreign Exchange Regulation Act, 1973 — Section 40
High Courts03 Apr 1990
American Dry Fruit Stores Vs Union of India and Others
Bombay High Court · AIR 1990 Bom 376 : (1990) 2 BomCR 671 : (1991) 32 ECC 258
Central Excises and Salt Act, 1944 — Section 38Civil Procedure Code, 1908 (CPC) — Section 100, 35Constitution of India, 1950 — Article 226, 73
High Courts03 Apr 1990Dismissed
Dr. Ambedkar Medicos'' Association, Maharashtra State, Aurangabad Branch and others Vs State of Maharashtra and others
Bombay High Court · (1990) 04 BOM CK 0004
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(4)
High Courts03 Apr 1990Dismissed
Ambedkar (Dr.) Medicos Association, Maharashtra State, Aurangabad Branch and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 337
Constitution of India, 1950 — Article 14, 15(1), 15(4)Medical Colleges Admission for M.B.B.S. Rules, 1988 — Rule 89
High Courts02 Apr 1990
Dharamsi Morarji Chemical Co. Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1994) 206 ITR 608
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80, 80HHB, 80HHB(5)
High Courts02 Apr 1990
K.S.M. Massonji and Sons Vs Commissioner of Income Tax
Bombay High Court · (1990) 185 ITR 435
Income Tax Act, 1961 — Section 271, 271(1), 271(4A), 273, 273AWealth Tax Act, 1957 — Section 18(1), 18(2A)
High Courts02 Apr 1990
K.C. Kaushik Vs P.B. Rane, Fifth Income Tax officer and others
Bombay High Court · (1990) 3 BomCR 160 : (1990) 84 CTR 62 : (1990) 185 ITR 499
Income Tax Act, 1961 — Section 264, 45, 53, 54, 54(1)
High Courts02 Apr 1990
Malabar Hill Co-operative Housing Society Ltd. Vs Union of India and another
Bombay High Court · (1990) 3 BomCR 549 : (1990) 86 CTR 4 : (1990) 184 ITR 216
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Income Tax Act, 1961 — Section 269, 269C, 269C(1), 269C(2), 269DWealth Tax Act, 1957 — Section 16A(5)
High Courts31 Mar 1990
Commissioner of Income Tax Vs Western Mechanical Industries Pvt. Ltd.
Bombay High Court · (1991) 187 ITR 265
Income Tax Act, 1961 — Section 80, 80B(7)
High Courts31 Mar 1990
Lalchand Tikamdas Makhija and another Vs J K Kuriyan, Commissioner of Income Tax and others
Bombay High Court · (1991) 188 ITR 253
Income Tax Act, 1961 — Section 164
High Courts30 Mar 1990
State of Maharashtra Vs Mohd. Yusuf Noormohammed and others
Bombay High Court · (1990) 2 BomCR 504 : (1990) 92 BOMLR 196 : (1990) CriLJ 2106
Constitution of India, 1950 — Article 14, 19, 21, 25Criminal Procedure Code, 1973 (CrPC) — Section 196, 482Penal Code, 1860 (IPC) — Section 153, 153A, 295A, 296, 298
High Courts30 Mar 1990
J.V. Gokal and Co. and Anr Vs G.R. Pewekar, Inspecting Assistant Commissioner and ors
Bombay High Court · (1992) 107 CTR 180
Income Tax Act, 1961 — Section 35(1)
High Courts30 Mar 1990
P. Kumar and Co. and another Vs Union of India and another
Bombay High Court · (1990) 03 BOM CK 0098
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269AB, 269AB(2), 281, 281(1)
High Courts30 Mar 1990
Miss Nidhi Kumar Vs The State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 390 : (1990) 3 BomCR 373
Constitution of India, 1950 — Article 14, 226
High Courts30 Mar 1990
Godsil Investments Pvt. Ltd. Vs Inspecting Assistant Commissioner of Income Tax and others
Bombay High Court · (1990) 185 ITR 389
Income Tax Act, 1961 — Section 269AB(2), 269C, 269D