High Courts07 Mar 1990
Commissioner of Income Tax Vs Smt. Menaben Vadilal Parekh
Bombay High Court · (1991) 187 ITR 158
Income Tax Act, 1961 — Section 15
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,681 of 3,665
High Courts07 Mar 1990
Pimpri-chinchwad Municipal Council Vs Tilakram Gyaniram Agarwal and another
Bombay High Court · (1991) CriLJ 243
Maharashtra Regional and Town Planning Act, 1966 — Section 53, 54
High Courts07 Mar 1990
Kamal V.M. Allaudin and Vs Raja Shaikh and etc. etc.
Bombay High Court · AIR 1990 Bom 299
Administrative Tribunals Act, 1985 — Section 14, 28, 29Bombay Civil Courts Act, 1869 — Section 12, 3, 4, 5Bombay Matrimonial (Transfer of Cases) Act, 1950 — Section 19, 35, 4A
High Courts07 Mar 1990
Precision Rubber Industries Vs Collector of Central Excise and Others
Bombay High Court · (1990) 3 BomCR 294 : (1991) ECR 705 : (1990) 49 ELT 170
Central Excises and Salt Act, 1944 — Section 35A
High Courts06 Mar 1990
State of Maharashtra Vs Mohd. Ismail Ahmed Doda
Bombay High Court · (1990) 50 ELT 346
Customs Act, 1962 — Section 135, 135(1)
High Courts06 Mar 1990
C. M. DESAI Vs NINTH ADDL. Income Tax OFFICER.
Bombay High Court · (1990) 34 ITD 431
Income Tax Act, 1961 — Section 57
High Courts06 Mar 1990Dismissed
R.M. Bhade Shop Inspector, Pune Vs P.S. Malgaonkar Div. Mag.4.I.F. and G.I. Co. Ltd. and Another
Bombay High Court · (1990) 2 BomCR 426
Bombay Shops and Establishments Act, 1948 — Section 15, 4, 8
High Courts06 Mar 1990
FIRST Income Tax OFFICER Vs KANTILAL MANILAL and CO.
Bombay High Court · (1990) 33 ITD 340
Customs Act, 1962 — Section 147
High Courts05 Mar 1990
State of Maharashtra Vs Sampatlal Nemsukh Bothara
Bombay High Court · (1990) 2 BomCR 376 : (1990) CriLJ 2120 : (1990) 1 MhLj 695
Factories Act, 1948 — Section 62, 7, 83, 92
High Courts05 Mar 1990
Shridhar Babaji Vibhute, (deceased) by heirs Vs Ganpati Bayaji Patil and Another
Bombay High Court · (1990) 3 BomCR 246
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88C
High Courts05 Mar 1990
Peter Morris Lobo and another Vs Sonal Maganlal Shingala and others
Bombay High Court · (1991) ACJ 215 : AIR 1991 Bom 1 : (1990) 3 BomCR 112
Motor Vehicles Act, 1988 — Section 95(1)(b)(ii)
High Courts05 Mar 1990
Controller of Estate Duty Vs Bipinchandra N. Patel Controller of Estate Duty Vs Seth Rasesh N. Mafatlal Controller of Estate Duty Vs Shri Ashok Chhotalal Gandhi Controller of Estate Duty Vs Bipinchandra N. Patel
Bombay High Court · (1990) 86 CTR 231 : (1990) 186 ITR 29
Estate Duty Act, 1953 — Section 36, 44, 50B, 74Wealth Tax Act, 1957 — Section 2
High Courts05 Mar 1990
State of Maharashtra Vs Sampatlal Mensukh Bothara
Bombay High Court · (1992) 1 LLJ 107
Factories Act, 1948 — Section 62, 68, 7, 83, 92
High Courts05 Mar 1990
THIRD Income Tax OFFICER Vs MASTER VAYU R. GARWARE.
Bombay High Court · (1990) 34 ITD 461
Income Tax Act, 1961 — Section 70(2), 80T
High Courts05 Mar 1990
Peter Morris Lobo and another Vs Kumari Sonal Maganlal Shingala and others
Bombay High Court · (1991) ACJ 215 : AIR 1991 Bom 1 : (1990) 3 BomCR 112
Motor Vehicles Act, 1939 — Section 105, 108, 92, 95, 96
High Courts02 Mar 1990Allowed
Balkrishna Shrikisan Jaju and Others Vs Rangraj Anandraj Mehta
Bombay High Court · (1990) 2 BomCR 565 : (1990) 92 BOMLR 252
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17(1)
High Courts02 Mar 1990
Vishwanath Vs E.S. Venkatramaih and others
Bombay High Court · (1990) 92 BOMLR 270 : (1990) CriLJ 2179
Contempt of Courts Act, 1971 — Section 14, 15, 2
High Courts01 Mar 1990
Chandrakant Kohanlal Somaiya Vs Dinesh Kumar Jain and others
Bombay High Court · (1990) 03 BOM CK 0015
Constitution of India, 1950 — Article 226
High Courts28 Feb 1990Dismissed
Shakuntala Sahadevram Tiwari (Smt.) and Another Vs Hemchand M. Singhania
Bombay High Court · (1990) 3 BomCR 82
Contempt of Courts Act, 1971 — Section 12, 2
High Courts28 Feb 1990
Union of India Vs Ashok Sukhadeo Singh Chavan
Bombay High Court · (1990) 2 BomCR 1 : (1991) CriLJ 2359
Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 104, 105, 107, 108, 110