High Courts23 Mar 1990
Commissioner of Wealth-tax Vs Vasantkumar Govindji Kotak
Bombay High Court · (1990) 186 ITR 91
Wealth Tax Act, 1957 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,678 of 3,665
High Courts23 Mar 1990
Datta Gyanaba Bokde Vs Vice-Chancellor, Marathwada University and Others
Bombay High Court · (1990) 3 BomCR 69
Constitution of India, 1950 — Article 226
High Courts22 Mar 1990
Wipro Limited and another Vs State of Maharashtra Maharashtra Vegetable Products Ltd. and another Vs State of Maharashtra
Bombay High Court · (1990) 03 BOM CK 0048
Bombay Sales Tax Act, 1959 — Section 32
High Courts21 Mar 1990
Hariganga Security Services Ltd. Vs Member, Industrial Court, Maharashtra and others
Bombay High Court · (1991) 2 LLJ 203
Trade Unions Act, 1926 — Section 15, 24, 25, 25(1), 25(2)
High Courts21 Mar 1990
Harinagar Sugar Mills Ltd. Vs First Income Tax Officer and another
Bombay High Court · (1990) 85 CTR 243 : (1991) 188 ITR 135
Income Tax Act, 1961 — Section 141, 214
High Courts21 Mar 1990
Harmindersingh Pritamsingh Virdi Vs The State of Maharashtra and others
Bombay High Court · (1990) 2 BomCR 280 : (1990) 92 BOMLR 219 : (1991) CriLJ 241 : (1990) MhLj 721
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 272, 484Penal Code, 1860 (IPC) — Section 392, 397
High Courts21 Mar 1990
Trinity Electric Syndicates and Others Vs S.N. Shende of Bombay and Others
Bombay High Court · (1990) 3 BomCR 104
Income Tax Act, 1961 — Section 263(1), 35(1)
High Courts21 Mar 1990Dismissed
Anil Paserkar Vs State of Maharashtra and Another
Bombay High Court · (1990) 3 BomCR 96
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(5)
High Courts21 Mar 1990
SECOND Income Tax OFFICER Vs K. M. ABRAHAM.
Bombay High Court · (1990) 33 ITD 538
Income Tax Act, 1961 — Section 244(1A), 246(1)(f)
High Courts21 Mar 1990
Spaco Carburettors (India) Ltd. Vs M.A. Ajinkya, Commissioner of Income Tax and others
Bombay High Court · (1990) 92 BOMLR 193 : (1990) 83 CTR 166 : (1990) 186 ITR 360
Income Tax Act, 1961 — Section 154, 216, 246, 263, 264
High Courts20 Mar 1990Dismissed
Shivaji Anantrao Deshmukh Vs Anantrao Devidasrao Deshmukh since deceased by legal representatives and others
Bombay High Court · (1990) 03 BOM CK 0080
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 30, 7(1), 7(2)Land Acquisition Act, 1894 — Section 16, 17Provincial Insolvency Act, 1920 — Section 56
High Courts19 Mar 1990
Commissioner of Income Tax Vs Banque Nationale De Paris
Bombay High Court · (1991) 91 CTR 163 : (1992) 194 ITR 167
Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 18, 2(5), 280O, 80(AA), 80B(5)
High Courts19 Mar 1990
State Industrial and Investment Corporation of Maharashtra Ltd. Vs Gangaram Agarwal and another
Bombay High Court · (1990) 2 BomCR 105
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17
High Courts19 Mar 1990Dismissed
Yamunabai Anandrao Baste Vs Sakharam Sukhaji Jadhav and another
Bombay High Court · (1990) 03 BOM CK 0071
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1)(g), 13(l)(g), 17Constitution of India, 1950 — Article 227
High Courts19 Mar 1990
Laura Hamilton V. Vs K.P. Menon, Tax Recovery Officer and another
Bombay High Court · (1990) 84 CTR 3 : (1990) 184 ITR 252 : (1990) 51 TAXMAN 391
Income Tax Act, 1961 — Section 230, 230(1), 230A
High Courts19 Mar 1990
Balkrishna Ramgopal Ruia Vs Union of India and others
Bombay High Court · (1990) 84 CTR 46 : (1990) 185 ITR 328 : (1990) 52 TAXMAN 90
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132B
High Courts19 Mar 1990
Arolkar Ghanshyam Govind Vs Chandrakant Tukaram Korgaonkar and others
Bombay High Court · AIR 1991 Bom 216 : (1991) 1 BomCR 460 : (1990) 92 BOMLR 343
Goa, Daman and Diu Municipalities Act, 1968 — Section 18, 2, 306, 52(8)(b), 56
High Courts19 Mar 1990
State Industrial and Investment Corporation of Maharashtra Limited Vs Gangaram Agarwal and Another
Bombay High Court · (1990) 2 BomCR 105
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3)
High Courts19 Mar 1990
The State Industrial and Investment Corporation of Maharashtra Ltd. Vs Gangaram Agarwal and another
Bombay High Court · AIR 1991 Bom 5 : (1991) 72 CompCas 154
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts17 Mar 1990
Commissioner of Income Tax Vs Desai Brothers Ltd.
Bombay High Court · (1990) 03 BOM CK 0107
Income Tax Act, 1961 — Section 256(2)