High Courts16 Nov 1988
Mahindra Sintered Products Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 83 : (1989) 177 ITR 111
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 143(1), 263, 80J(1), 80J(4), 84
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,719 of 3,665
High Courts15 Nov 1988
Commissioner of Income Tax Vs A.A. Heptulla
Bombay High Court · (1989) 75 CTR 37 : (1989) 176 ITR 413 : (1989) 42 TAXMAN 78
Income Tax Act, 1961 — Section 48, 55(2)
High Courts15 Nov 1988
Damodar Haribaksha Agrawal Vs Ramratidevi and Others, etc. etc.
Bombay High Court · AIR 1989 Bom 257 : (1989) 2 BomCR 26 : (1989) MhLj 425
High Courts15 Nov 1988
Fazalbhoy Investment Co. P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1989) 176 ITR 523
Income Tax Act, 1961 — Section 2(14), 256(1)
High Courts15 Nov 1988
Commissioner of Income Tax Vs B.V. Sabunani
Bombay High Court · (1989) 177 ITR 56
Income Tax Act, 1961 — Section 139, 139(1), 143(3), 154, 155
High Courts15 Nov 1988
Corporation of the City of Nagpur Vs Nemi Kumar Prabhudas Raibagkar and Others
Bombay High Court · (1991) ACJ 191
Motor Vehicles Act, 1988 — Section 110CC
High Courts15 Nov 1988
Union of India and others Vs Great Eastern Shipping Co. Ltd.
Bombay High Court · (1989) MhLj 964
High Courts14 Nov 1988
Commissioner of Income Tax Vs Mohanlal Jalan
Bombay High Court · (1989) 43 TAXMAN 246
Income Tax Act, 1961 — Section 10(14), 17
High Courts03 Nov 1988
State of Maharashtra Vs L.D. Kanchan and others
Bombay High Court · (1989) 1 BomCR 59 : (1991) 72 CompCas 632
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14Banking Regulation Act, 1949 — Section 46A, 51Companies Act, 1956 — Section 617
High Courts03 Nov 1988
State of Maharashtra Vs L.D. Kanchan I.O.B. Bombay and others
Bombay High Court · (1989) 1 LLJ 446
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14, 3, 3(1), 3(3), 3(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 14Banking Regulation Act, 1949 — Section 46A
High Courts03 Nov 1988
Kum. Tanuja Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 541 : (1989) MhLj 99
Constitution of India, 1950 — Article 15, 342
High Courts03 Nov 1988
M.S. Malathi Vs The Commissioner, Nagpur Division and others
Bombay High Court · (1988) MhLj 1041
Constitution of India, 1950 — Article 14, 15, 15(1), 16, 17
High Courts03 Nov 1988
The State of Maharashtra Vs L.D. Kanchan and others etc.
Bombay High Court · (1989) 58 FLR 707
Penal Code, 1860 (IPC) — Section 12, 120B, 161, 21, 21(12)Prevention of Corruption Act, 1988 — Section 2, 5(2)
High Courts03 Nov 1988
M.S. Malathi Vs The Commissioner, Nagpur Division and Others and Manjusha Govind Waghmare Intervenor
Bombay High Court · AIR 1989 Bom 138 : (1989) 2 BomCR 194 : (1988) 90 BOMLR 532 : (1988) MhLj 1041
Constitution of India, 1950 — Article 14, 15, 19, 341(1), 342(2)
High Courts02 Nov 1988
Sukhadeo Vishwanath Garaje Vs M/s Food Corporation of India and others
Bombay High Court · (1989) 59 FLR 422 : (1989) 2 LLJ 277 : (1989) MhLj 236
Industrial Disputes Act, 1947 — Section 9A
High Courts01 Nov 1988
Hindustan Lever Mazdoor Sabha Vs Hindustan Lever Limited and another
Bombay High Court · (1989) 58 FLR 413 : (1989) 1 LLJ 459
Industrial Disputes Act, 1947 — Section 17, 17A(1)
High Courts01 Nov 1988
Ramdularidevi Vishwanath Dubey and another Vs Ramtej Shiridutt Mishra
Bombay High Court · (1989) MhLj 930
Civil Procedure Code, 1908 (CPC) — Section 144Specific Relief Act, 1963 — Section 6
High Courts31 Oct 1988Allowed
Dina Naik and Another Vs Kadamba Transport Corpn. Ltd. and Another
Bombay High Court · (1989) 58 FLR 807 : (1995) 3 LLJ 13
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts31 Oct 1988
Union of India Vs Shakti Industries Pvt. Ltd.
Bombay High Court · (1989) 39 ELT 509
High Courts28 Oct 1988Allowed
Ramjitayappa Chavan Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 623 : (1989) 91 BOMLR 11 : (1989) MhLj 87
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)