High Courts20 Dec 1988
Jayraj Madeppa Kadadi Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 161
Income Tax Act, 1961 — Section 10, 147, 45, 9
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,714 of 3,665
High Courts20 Dec 1988
Rhoda Jal Mehta and Others Vs Homi Framroze Mehta and Others
Bombay High Court · AIR 1989 Bom 359 : (1989) MhLj 124
Bombay High Court (Original Side) Rules, 1980 — Rule 283
High Courts20 Dec 1988
State of Maharashtra Vs Mohammed Yusuf Noormohammed and Others
Bombay High Court · (1989) 1 BomCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153, 296, 298, 333
High Courts20 Dec 1988
In Re: Reginald Edward Negus, N. G. K. Electrical Industries and another
Bombay High Court · (1989) 65 CompCas 443 : (1989) MhLj 128
Bombay High Court Rules, 1957 — Rule 600, 601, 602, 604Companies (Court) Rules, 1959 — Rule 2(11), 307, 338, 340, 343Companies Act, 1956 — Section 459
High Courts20 Dec 1988
Commissioner of Income Tax Vs Burmah Shell Refineries Ltd.
Bombay High Court · (1990) 186 ITR 138
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts19 Dec 1988
Commissioner of Income Tax, Poona-II Vs Smt. Nirmalabai K. Darekar
Bombay High Court · (1990) 186 ITR 242
Income Tax Act, 1961 — Section 140(3), 140A(3), 256
High Courts19 Dec 1988
Commissioner of Income Tax Vs Oriental Rubber Industries Pvt. Ltd.
Bombay High Court · (1990) 186 ITR 270
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 80I
High Courts19 Dec 1988
Commissioner of Income Tax Vs Ajantha Lodge
Bombay High Court · (1990) 186 ITR 346
Income Tax Act, 1961 — Section 188, 263
High Courts15 Dec 1988
Surat Cotton Spinning and Weaving Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 375
Income Tax Act, 1961 — Section 214
High Courts15 Dec 1988Dismissed
Tukaram Sawant Vs Mangalalaxmi Chinubhai Shah and Others
Bombay High Court · (1989) 3 BomCR 313 : (1989) MhLj 197
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AEasements Act, 1882 — Section 52, 59, 60Transfer of Property Act, 1882 — Section 105
High Courts15 Dec 1988
Commissioner of Income Tax Vs Castrol Ltd.
Bombay High Court · (1990) 186 ITR 115
Income Tax Act, 1961 — Section 143, 144, 147, 214, 215
High Courts15 Dec 1988Dismissed
Gunwant Kawadoo Katore Vs Kawadoo Narayanrao Katore
Bombay High Court · (1989) MhLj 32
Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 29, 5
High Courts14 Dec 1988
Commissioner of Income Tax Vs Tata Chemicals Ltd.
Bombay High Court · (1987) 63 CTR 54 : (1990) 186 ITR 433
High Courts14 Dec 1988
I.B.M. World Trade Corporation Vs Commissioner of Income Tax
Bombay High Court · (1990) 186 ITR 412
Income Tax Act, 1961 — Section 28, 36, 37
High Courts13 Dec 1988Dismissed
Bamwari Lolya Vs The State of Maharashtra and Others
Bombay High Court · (1989) 58 FLR 902 : (1994) 3 LLJ 306
Constitution of India, 1950 — Article 14, 19(1), 21Industrial Disputes Act, 1947 — Section 25FFA, 25FFA(2), 25O, 30A, 31A
High Courts13 Dec 1988
Goa State Co-operative Bank Ltd. and others Vs State of Goa and others
Bombay High Court · (1989) 2 BomCR 250 : (1989) 91 BOMLR 207 : (1991) 71 CompCas 486
High Courts12 Dec 1988
Commissioner of Income Tax Vs South India Insurance Co. Ltd.
Bombay High Court · (1992) 193 ITR 774
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts12 Dec 1988
Commissioner of Income Tax Vs United Carbon India Ltd
Bombay High Court · (1989) 178 ITR 444
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(3), 84Income Tax Rules, 1962 — Rule 19, 19A
High Courts12 Dec 1988
State Industrial and Investment Corporation of Maharashtra Ltd. Vs Hargovind Vithaldas and Others
Bombay High Court · (1988) 12 BOM CK 0055
Contract Act, 1872 — Section 133, 134, 139, 141
High Courts12 Dec 1988
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 188 ITR 122
Income Tax Act, 1961 — Section 35, 35B, 40