High Courts13 Sept 1989
Commissioner of Income Tax Vs Mahalaxmi Glass Works (P.) Ltd.
Bombay High Court · (1990) 181 ITR 412
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,695 of 3,665
High Courts13 Sept 1989
Maharashtra State Financial Corporation Vs Amar Sea Foods and Manerkar Fisheries Private Ltd.
Bombay High Court · (1991) 71 CompCas 663
State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69(1)
High Courts13 Sept 1989
Commissioner of Income Tax Vs Vijay Flexible Containers
Bombay High Court · (1990) 81 CTR 29 : (1990) 186 ITR 693
Income Tax Act, 1961 — Section 2(14), 2(47), 40, 45
High Courts13 Sept 1989
Nagrik Vikas Parishad and Another Vs The State of Maharashtra and Others
Bombay High Court · AIR 1990 Bom 87 : (1989) 3 BomCR 210 : (1989) 91 BOMLR 332
Constitution of India, 1950 — Article 14Maharashtra Regional and Town Planning Act, 1966 — Section 21, 22, 31, 42, 44
High Courts13 Sept 1989
Maharashtra State Financial Corporation Vs Amar Sea Foods and others
Bombay High Court · (1991) 71 CompCas 663
State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69(1)
High Courts13 Sept 1989
Bhagwan Patilba Palve Vs State of Maharashtra
Bombay High Court · (1989) MhLj 1001
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 302, 324
High Courts12 Sept 1989
Commissioner of Income Tax Vs Inarco Ltd.
Bombay High Court · (1990) 181 ITR 385
Companies (Profits) Surtax Rules, 1964 — Rule 1, 4
High Courts12 Sept 1989Allowed
Gulab Abdul Fakir Vs Smt. Satyabhamabai G. Deshpande and Another
Bombay High Court · (1990) 1 BomCR 790
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 37, 39, 84C
High Courts12 Sept 1989
20th Century Finance Corporation Limited and another Vs State of Maharashtra
Bombay High Court · (1989) 09 BOM CK 0068
Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4
High Courts12 Sept 1989
Commissioner of Income Tax Vs Atlas Capco (India) Ltd.
Bombay High Court · (1989) 80 CTR 154 : (1990) 181 ITR 151
High Courts12 Sept 1989
Britannia Industries Ltd. Vs Union Bank of India
Bombay High Court · (1990) ECR 131 : (1989) 44 ELT 630
Central Excise Rules, 1944 — Rule 52Central Excises and Salt Act, 1944 — Section 3, 35F, 4, 4(1), 4(2)
High Courts12 Sept 1989
Commissioner of Income Tax Vs United Motors (India) Ltd.
Bombay High Court · (1990) 181 ITR 347
Income Tax Act, 1961 — Section 37
High Courts11 Sept 1989
Commissioner of Income Tax Vs Zenith Steel Pipes Ltd.
Bombay High Court · (1990) 81 CTR 174 : (1990) 181 ITR 291
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts11 Sept 1989
Prabhulal Chhogalal Vs Bastiram Himatram and Another
Bombay High Court · AIR 1990 Bom 367 : (1990) 1 BomCR 529 : (1989) 91 BOMLR 886
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 25Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 29Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Sept 1989Allowed
Kishore Vs Brijlal Jaiswal
Bombay High Court · (1990) 2 BomCR 214 : (1989) 91 BOMLR 918
Specific Relief Act, 1963 — Section 22
High Courts08 Sept 1989
Commissioner of Income Tax Vs Central Bank of India Ltd.
Bombay High Court · (1990) 92 BOMLR 31 : (1990) 185 ITR 6
Income Tax Act, 1961 — Section 108, 115, 119, 2(10), 2(24)
High Courts08 Sept 1989
Shetkari Sahakari Sangh Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 89 CTR 27 : (1990) 181 ITR 242 : (1990) 51 TAXMAN 296
Income Tax Act, 1922 — Section 60AIncome Tax Act, 1961 — Section 297, 297(2)(1), 80P, 81
High Courts08 Sept 1989Allowed
J.T. Chanrai Industries Pvt. Ltd. Vs Naturam Tukaram Bhandale and another
Bombay High Court · (1992) MhLj 1307
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1)(b), 7
High Courts07 Sept 1989
Commissioner of Income Tax Vs Century Spinning and Manufacturing Co. Ltd.
Bombay High Court · (1990) 181 ITR 214
Income Tax Act, 1961 — Section 80J
High Courts07 Sept 1989
New Great Insurance Co. of India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 183 ITR 40
Companies (Profits) Surtax Rules, 1964 — Rule 1