High Courts13 Mar 1990
Jagdish Jagmohandas Kapadia Vs Commissioner of Income Tax and others
Bombay High Court · (1990) 82 CTR 384 : (1990) 183 ITR 143
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,680 of 3,665
High Courts13 Mar 1990
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Acme Mfg. Co. Ltd.
Bombay High Court · (1990) 03 BOM CK 0066
Bombay Sales Tax Act, 1959 — Section 52, 8
High Courts13 Mar 1990
Krishna Gopal Vaity Vs M/s. Collins and Co. and others
Bombay High Court · (1990) 60 FLR 723 : (1992) 1 LLJ 110
Industrial Disputes Act, 1947 — Section 11A
High Courts13 Mar 1990Dismissed
Jayant Dharshi Shah Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1990) 2 BomCR 138
Arbitration Act, 1940 — Section 20Bombay Municipal Corporation Act, 1888 — Section 71, 77Limitation Act, 1963 — Article 137
High Courts13 Mar 1990
Ritz Ltd. Vs D.D. Vyas and others
Bombay High Court · (1990) 185 ITR 311
Income Tax Act, 1961 — Section 143(3), 144B, 147, 148, 254
High Courts13 Mar 1990
Additional Commissioner of Sales Tax, M.S., Bombay Vs Afsons Industrial Corporation
Bombay High Court · (1990) 03 BOM CK 0023
Bombay Sales Tax Act, 1959 — Section 52
High Courts12 Mar 1990
Commissioner of Income Tax Vs Elys Plastics Pvt Ltd.
Bombay High Court · (1990) 03 BOM CK 0106
Income Tax Act, 1961 — Section 32, 43, 43(1)
High Courts12 Mar 1990
Sir Bansilal and Co. Vs Prabhu Dayal, Income Tax Officer and another
Bombay High Court · (1990) 185 ITR 287
Income Tax Act, 1961 — Section 143(3), 144, 146, 147, 147A
High Courts12 Mar 1990
Raja Bahadur Motilal P. Ltd. Vs K.R. Vishwanathan, ITO and another
Bombay High Court · (1990) 92 BOMLR 178 : (1990) 82 CTR 381 : (1990) 183 ITR 80
Income Tax Act, 1961 — Section 143(3), 147, 147(B), 148
High Courts12 Mar 1990
Sir Bansilal and Co. Vs Prabhu Dayal, Income Tax Officer
Bombay High Court · (1990) 52 TAXMAN 98
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 144, 146, 147, 147(a)
High Courts12 Mar 1990
Lawrence Nwafor Odia Vs Directorate of Revenue Intelligence
Bombay High Court · (1990) 50 ELT 32
Customs Act, 1962 — Section 108, 135(A)
High Courts12 Mar 1990
State of Maharashtra and others Vs Smt. Taranjeet Kaur
Bombay High Court · (1992) CriLJ 1398
Constitution of India, 1950 — Article 226, 227
High Courts11 Mar 1990
Lubrizol India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 93 CTR 237 : (1991) 187 ITR 25
Income Tax Act, 1961 — Section 138(1), 139, 18, 2(43), 2(5)
High Courts09 Mar 1990
Ashok Kumar Jalan Vs Commissioner of Income Tax
Bombay High Court · (1990) 03 BOM CK 0109
Income Tax Act, 1961 — Section 2(14), 28
High Courts09 Mar 1990
Motilal Ramchandra Vora Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 213 : (1990) 92 BOMLR 452
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A(1), 43A(3)
High Courts09 Mar 1990
Bhimrao Ashruji Mhaske Vs State of Maharashtra and Another
Bombay High Court · (1990) 3 BomCR 671 : (1990) 92 BOMLR 221
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 151, 151(3), 46
High Courts08 Mar 1990
Sva Udyog Viniyog Limited Vs Union of India
Bombay High Court · (1991) 52 ELT 212
Customs Act, 1962 — Section 111, 112, 2, 2(33), 46
High Courts08 Mar 1990
Mboup Talla Vs L. Hmingliana and Others
Bombay High Court · (1990) 2 BomCR 517
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts08 Mar 1990
Bhanu M. Vakil Vs Chandra Oshiram Keswani and another
Bombay High Court · (1991) CriLJ 2819
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 21COMPANIES ACT, 1956 — Section 630Constitution of India, 1950 — Article 226, 227
High Courts07 Mar 1990
Commissioner of Wealth-tax Vs Mrs. Aimy N.E. Pandole
Bombay High Court · (1991) 93 CTR 1 : (1991) 188 ITR 575
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 2, 24(6), 3, 7, 7(1)