High Courts30 Mar 1990
J. Vs GOKAL and CO. and Another v. G. R. PEWEKAR, INSPECTING ASSISTANT COMMISSIONER and Others
Bombay High Court · (1992) 107 CTR 180
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,677 of 3,665
High Courts30 Mar 1990
SMT. DARSHNA A. MEHTA Vs ASSISTANT COMMISSIONER OF WEALTH-TAX.
Bombay High Court · (1990) 33 ITD 670
Wealth Tax Act, 1957 — Section 25(2)
High Courts30 Mar 1990
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Maharashtra Hardware Stores
Bombay High Court · (1990) 03 BOM CK 0063
Bombay Sales Tax Act, 1959 — Section 11, 57, 8
High Courts30 Mar 1990Dismissed
Abdul Khaliq Lal Mohammad Vs National Textile Corporation and another
Bombay High Court · (1990) 03 BOM CK 0062
Companies Act, 1956 — Section 530, 630, 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 468, 468(2), 472
High Courts30 Mar 1990
Smt. Radha Krishna Kandolkar and others Vs Tukaram Pundalik Homkhandi
Bombay High Court · AIR 1991 Bom 119 : (1991) 1 BomCR 315
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Easements Act, 1882 — Section 18, 2Evidence Act, 1872 — Section 48
High Courts30 Mar 1990
Navin R. Kamani Vs S.S. Shahane, Income Tax Officer and others
Bombay High Court · (1990) 2 BomCR 665 : (1990) 85 CTR 73 : (1990) 185 ITR 408
Income Tax Act, 1961 — Section 264, 5
High Courts29 Mar 1990
Anjali Shantilal Lunkad Vs Union of India
Bombay High Court · (1991) 52 ELT 203
Customs Act, 1962 — Section 12, 15, 2(26), 46
High Courts29 Mar 1990
Bhor Industries Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 284
Central Excise Rules, 1944 — Rule 10, 173B, 173C, 173F, 173G(1)
High Courts29 Mar 1990
Dr. (Mrs.) Beena Rahul Mishra Vs V.K. Shrivastava, Commissioner of Income Tax and others
Bombay High Court · (1990) 3 BomCR 154 : (1990) 185 ITR 361
Income Tax Act, 1961 — Section 139, 139(2), 139(8), 148, 154
High Courts26 Mar 1990
Commissioner of Income Tax Vs Morris Electronics Ltd.
Bombay High Court · (1990) 03 BOM CK 0105
Income Tax Act, 1961 — Section 35(1), 35(2)(ia), 80(J), 80J(1A)
High Courts26 Mar 1990
Khan Bhadur Hormashi Maneckji Dossabhoy Hormashi Bhiwandiwalla and Co. Vs B.K. Sahu Inspecting Assistant Commissioner and others
Bombay High Court · (1990) 92 BOMLR 340 : (1991) 188 ITR 203
Income Tax Act, 1961 — Section 147, 147(A)
High Courts25 Mar 1990
Devidayal Non-ferrous Industries Pvt., Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 190 ITR 614
Income Tax Act, 1961 — Section 256(2)
High Courts24 Mar 1990
Commissioner of Income Tax Vs Marsons Beneficiary Trust and others
Bombay High Court · (1990) 03 BOM CK 0108
Income Tax Act, 1961 — Section 160, 161, 161(1), 161(1A), 164Wealth Tax Act, 1957 — Section 21, 21(1), 21(4)
High Courts23 Mar 1990
Gammon India Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1990) 85 CTR 174 : (1990) 184 ITR 458
Income Tax Act, 1961 — Section 80, 80
High Courts23 Mar 1990
Ritz Ltd. and another Vs Union of India and others
Bombay High Court · (1990) 83 CTR 177 : (1990) 184 ITR 599
Income Tax Act, 1961 — Section 120, 143(3), 144A, 144B, 263
High Courts23 Mar 1990
Ravindra V. Tamba Vs Union of India (UOI)
Bombay High Court · (1990) 3 BomCR 80
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts23 Mar 1990
Udharam Aildas Thadani and others Vs Inspecting Assistant Commissioner of Income Tax and others
Bombay High Court · (1990) 2 BomCR 569 : (1990) 184 ITR 439
Income Tax Act, 1961 — Section 269, 269C, 269C(1), 269C(2), 269D
High Courts23 Mar 1990
Premananda S.X. Verencar and Others Vs Vilas Nakul Bale and Others
Bombay High Court · (1991) 1 BomCR 244
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Mar 1990
Bishweshwerilal Chirawala Vs Commissioner of Wealth Tax
Bombay High Court · (1990) 03 BOM CK 0044
Wealth Tax Act, 1957 — Section 2, 5(1)