High Courts05 Dec 1988
Commissioner of Income Tax Vs Sidhwa Brothers
Bombay High Court · (1991) 188 ITR 98
Income Tax Act, 1961 — Section 155, 155(6), 36
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,716 of 3,665
High Courts02 Dec 1988
Commissioner of Income Tax Vs Telelink Products (P.) Ltd.
Bombay High Court · (1989) 75 CTR 128 : (1989) 177 ITR 291 : (1989) 42 TAXMAN 177
Income Tax Act, 1961 — Section 80
High Courts02 Dec 1988
Commissioner of Income Tax Vs Sahney Steel and Press Works (P.) Ltd.
Bombay High Court · (1989) 75 CTR 71 : (1989) 177 ITR 354
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 35B, 35B(1), 80J, 84
High Courts02 Dec 1988Allowed
Shri Mahadeo Deosthan Wadali Vs Joint Charity Commissioner
Bombay High Court · (1988) 90 BOMLR 649 : (1989) MhLj 269
Constitution of India, 1950 — Article 246
High Courts02 Dec 1988
Shardaben B. Mafatlal Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 162 : (1989) 177 ITR 463
Wealth Tax Rules, 1957 — Rule 1D
High Courts02 Dec 1988
Mrs. Shardaben B. Mafatlal Vs Commissioner of Income Tax
Bombay High Court · (1989) 42 TAXMAN 126
Estate Duty Act, 1953 — Section 36Wealth Tax Act, 1957 — Section 24(6)
High Courts01 Dec 1988
Commissioner of Income Tax Vs Chase Bright Steel Ltd. (No. 2)
Bombay High Court · (1988) 90 BOMLR 692 : (1989) 75 CTR 67 : (1989) 177 ITR 128
Income Tax Act, 1961 — Section 30, 31, 37, 37(1), 37(3)
High Courts01 Dec 1988
Commissioner of Income Tax Vs J.K. Doshi and Co.
Bombay High Court · (1989) 176 ITR 371
Income Tax Act, 1961 — Section 184, 184(1), 6
High Courts01 Dec 1988
Commissioner of Income Tax Vs Vulcan Laval Ltd.
Bombay High Court · (1991) 188 ITR 453
Income Tax Act, 1961 — Section 37, 40
High Courts01 Dec 1988
M.V. Sonavala Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 74 : (1989) 177 ITR 246
Income Tax Act, 1961 — Section 23, 23(1)
High Courts01 Dec 1988Dismissed
Jimmy Jai Gazdar Vs Panjim Planning and Development Authority and Others
Bombay High Court · (1989) 1 BomCR 640 : (1989) 91 BOMLR 46 : (1989) MhLj 385
Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 134, 18, 43, 44, 47Goa, Daman and Diu Village Panchayats Regulation, 1962 — Regulation 83(3)
High Courts01 Dec 1988
Special Steels Ltd. Vs Jay Prestressed Products Ltd.
Bombay High Court · (1991) 72 CompCas 277
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 22(1)
High Courts30 Nov 1988
Commissioner of Income Tax Vs Pfizer Ltd.
Bombay High Court · (1989) 75 CTR 182 : (1991) 192 ITR 58
Companies (Profits) Surtax Act, 1964 — Rule 1 , 2
High Courts30 Nov 1988
Commissioner of Income Tax Vs Ghatkopar Estate and Finance Corporation (P.) Ltd.
Bombay High Court · (1989) 75 CTR 124 : (1989) 177 ITR 222
Income Tax Act, 1961 — Section 12(2), 28, 30, 31, 32
High Courts30 Nov 1988
Abdul Rahman and Others Vs Dayaram and Others
Bombay High Court · (1989) 1 ACC 226 : (1989) ACJ 806
Motor Vehicles Act, 1988 — Section 110A
High Courts29 Nov 1988
Commissioner of Income Tax Vs Trustees of Mrs. Kasturbai Walchand
Bombay High Court · (1990) 181 ITR 47
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(2)
High Courts29 Nov 1988Dismissed
K.V. Ramna Ram Vs Ereikal Samuel since died by Lrs. and Another
Bombay High Court · (1989) 3 BomCR 185
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, 11Constitution of India, 1950 — Article 226
High Courts29 Nov 1988
Commissioner of Income Tax Vs Caltex (India) Limited
Bombay High Court · (1989) 177 ITR 239
Income Tax Act, 1961 — Section 33(1), 80, 80B(7), 80E
High Courts29 Nov 1988
Commissioner of Income Tax Vs Associated Cement Companies Ltd.
Bombay High Court · (1991) 188 ITR 511
Income Tax Act, 1922 — Section 49AA
High Courts28 Nov 1988
Narayan R. Bandekar Vs Second Income Tax Officer and others Manda N. Bandekar Vs Second Income Tax Officer and others
Bombay High Court · (1989) 177 ITR 207
Income Tax Act, 1961 — Section 121, 131, 132, 132(1), 132(4A)