COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,715 of 3,665

High Courts12 Dec 1988

Life Insurance Corporation of India Vs Commissioner of Income Tax

Bombay High Court · (1989) 177 ITR 423

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 2Life Insurance Corporation Act, 1956 — Section 28, 36

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High Courts09 Dec 1988

Commissioner of Income Tax Vs Lady Hirabai C. Jehangir

Bombay High Court · (1990) 186 ITR 60

Income Tax Act, 1961 — Section 45, 55

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High Courts09 Dec 1988Allowed

Bank of Baroda Vs Har Kishore Jain

Bombay High Court · (1988) 90 BOMLR 675

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts09 Dec 1988

Bmco Transformers Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 187 ITR 444

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(1), 84

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High Courts09 Dec 1988

Buddhikota Subbarao Vs State of Maharashtra and another

Bombay High Court · (1988) 12 BOM CK 0018

Evidence Act, 1872 — Section 54

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High Courts08 Dec 1988

Commissioner of Income Tax Vs Nagindas M. Kapadia

Bombay High Court · (1989) 75 CTR 161 : (1989) 177 ITR 393 : (1989) 42 TAXMAN 128

Income Tax Act, 1961 — Section 2(22)

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High Courts08 Dec 1988Allowed

Datta Damodar Kakule of Calangute Vs Krishna Sridor Pai @ Subhash Shridar Pai Lotlicar

Bombay High Court · (1988) 4 BomCR 270

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts08 Dec 1988

Commissioner of Income Tax Vs Shri Someshwar Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (1989) 177 ITR 443 : (1989) MhLj 118

Income Tax Act, 1961 — Section 28, 29, 30, 31, 32

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High Courts08 Dec 1988

Commissioner of Income Tax Vs Bennet Coleman and Co. Ltd.

Bombay High Court · (1989) 75 CTR 193 : (1989) 177 ITR 523

Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43(6)

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High Courts08 Dec 1988

Commissioner of Income Tax Vs Vicks Products Inc.

Bombay High Court · (1989) 177 ITR 556

Income Tax Act, 1961 — Section 276CC, 278B, 45

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High Courts07 Dec 1988

Zenith Steel Pipes Ltd. (No. 2) Vs Commissioner of Income Tax

Bombay High Court · (1990) 185 ITR 281

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts07 Dec 1988

Zenith Steel Pipes Ltd. (No. 1) (Now Zenith Ltd.) Vs Commissioner of Income Tax

Bombay High Court · (1990) 186 ITR 500

Income Tax Act, 1961 — Section 33, 33(6), 35B(1)

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High Courts06 Dec 1988

Commissioner of Income Tax Vs Gynamij India Ltd.

Bombay High Court · (1990) 181 ITR 265

Income Tax Act, 1961 — Section 80J, 84

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High Courts06 Dec 1988

Shah Construction Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1991) 188 ITR 537

Income Tax Act, 1961 — Section 33

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High Courts06 Dec 1988

Khadya Peya Vikreta Sangh and Others Vs Municipal Council

Bombay High Court · (1989) 2 BomCR 39 : (1989) MhLj 291

Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 125(1), 126(1), 144(1), 144(2)

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High Courts06 Dec 1988

Commissioner of Income Tax Vs Mafatlal Gagalbhai and Co. P. Ltd.

Bombay High Court · (1989) 177 ITR 488

Income Tax Act, 1922 — Section 12B

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High Courts06 Dec 1988

Zenith Steel Pipes Ltd. (No. 1) Vs Commissioner of Income Tax

Bombay High Court · (1990) 185 ITR 126

Income Tax Act, 1961 — Section 37

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High Courts06 Dec 1988

Z.M. Merchant Vs Commissioner of Income Tax

Bombay High Court · (1989) 177 ITR 512

Income Tax Act, 1961 — Section 2(14), 45

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High Courts06 Dec 1988Partly Allowed

Sitaram Jibhe Vs State of Maharashtra

Bombay High Court · (1988) 4 BomCR 570

Evidence Act, 1872 — Section 114, 3

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High Courts05 Dec 1988Allowed

Manohar Shankar Aarde Vs State of Maharashtra

Bombay High Court · (1988) 4 BomCR 25

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42

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