High Courts18 Nov 1988
Sadhana Textiles Mills Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1991) 188 ITR 319
Income Tax Act, 1961 — Section 2(22), 2(31)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,718 of 3,665
High Courts18 Nov 1988
Ramji Narayan Ghuge Vs Ratan Waghu Bhujbal
Bombay High Court · (1988) 90 BOMLR 686
Specific Relief Act, 1963 — Section 20
High Courts18 Nov 1988Allowed
Municipal Council and Another Vs Govind Dagadu Shinde
Bombay High Court · (1989) 1 BomCR 400 : (1988) 90 BOMLR 672
Maharashtra Municipalities Act, 1965 — Section 76Prevention of Food Adulteration Act, 1954 — Section 9
High Courts18 Nov 1988
Francisco Luis Jose D Souza Vs Vithal Bhadu Tamboskar
Bombay High Court · AIR 1989 Bom 303 : (1988) 2 BomCR 440 : (1989) 91 BOMLR 570
Civil Procedure Code, 1908 (CPC) — Section 15, 6Goa, Daman and Diu Civil Courts Act, 1965 — Section 22, 6
High Courts18 Nov 1988
Pankaj Vidhyasagar Gupta Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 178 : (1989) 91 BOMLR 9 : (1989) MhLj 30
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts18 Nov 1988
Commissioner of Income Tax Vs Himalayan Tiles and Marbles Pvt Ltd.
Bombay High Court · (1991) 188 ITR 293
Income Tax Act, 1961 — Section 28
High Courts18 Nov 1988
Commissioner of Income Tax Vs Polychem Ltd.
Bombay High Court · (1989) 176 ITR 333
Income Tax Act, 1961 — Section 32(1), 43, 43(3)
High Courts17 Nov 1988
Commissioner of Income Tax Vs Mohanlal Jalan
Bombay High Court · (1989) 176 ITR 478
Income Tax Act, 1961 — Section 10(14), 17Income Tax Rules, 1962 — Rule 3
High Courts17 Nov 1988
Commissioner of Income Tax Vs Caltex (India) Ltd.
Bombay High Court · (1989) 75 CTR 98 : (1990) 186 ITR 608
Income Tax Act, 1961 — Section 32
High Courts17 Nov 1988
State of Maharashtra Vs V.S. Raghavan, Manager, Lorcom Factory, Chikalthana, Aurangabad
Bombay High Court · (1989) 3 BomCR 55 : (1989) 58 FLR 293 : (1989) 2 LLJ 427 : (1989) MhLj 828
Factories Act, 1948 — Section 101, 2, 58, 58(1), 92
High Courts17 Nov 1988
Maharashtra Rajya Sahakari Sevak Mahamandal and Others Vs State of Maharashtra and Others
Bombay High Court · (1989) 2 BomCR 570 : (1989) 91 BOMLR 1
High Courts17 Nov 1988
Commissioner of Income Tax Vs Vora Exclusive Tools Pvt. Ltd.
Bombay High Court · (1990) 186 ITR 533
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts17 Nov 1988
Commissioner of Income Tax Vs Rashtriya Metal Industries
Bombay High Court · (1989) 177 ITR 44
Super Profits Tax Act, 1963 — Rule 1
High Courts17 Nov 1988
Commissioner of Income Tax Vs Khandelwal Ferro Alloys Ltd.
Bombay High Court · (1989) 177 ITR 10
Income Tax Act, 1961 — Section 34(3)
High Courts17 Nov 1988
M.K. Mehendale Vs Commissioner of Income Tax
Bombay High Court · (1989) 42 TAXMAN 59
Income Tax Act, 1961 — Section 256(1), 41
High Courts17 Nov 1988
Ashok Krishna Nagvenkar and others Vs Hari Vishnoo Lotlekar
Bombay High Court · (1989) 66 CompCas 321
Portuguese Civil Procedure Code, 1867 — Article 1, 123
High Courts16 Nov 1988
Commissioner of Income Tax Vs Trustees of Bhat Family Research Foundation
Bombay High Court · (1989) 75 CTR 88 : (1990) 185 ITR 532
Income Tax Act, 1961 — Section 11, 11(1), 148, 256(1), 60
High Courts16 Nov 1988
Commissioner of Income Tax Vs Smt. Shantaben Natwarlal Gandhi
Bombay High Court · (1989) 177 ITR 5
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 4
High Courts16 Nov 1988
Yogendra Patwardhan Vs Khandelwal Hermann Electronics Ltd.
Bombay High Court · (1989) 1 BomCR 96 : (1988) 90 BOMLR 560 : (1989) MhLj 310
Bombay Stamp Act, 1958 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
High Courts16 Nov 1988
Mahindra and Mahindra Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 176 ITR 506
Super Profits Tax Act, 1963 — Rule 1