High Courts29 Sept 1943
Commissioner of Income Tax Vs Mangaldas Motilal and Co.
Bombay High Court · AIR 1944 Bom 153 : (1944) 46 BOMLR 138
Income Tax Act, 1922 — Section 33, 66(3)
COURT ARCHIVE
Bombay High Court judgments, 1943
203 judgments · page 3 of 11
High Courts28 Sept 1943
KESHAVLAL PUNJARAM Vs COMMISSIONER OF Income Tax BOMBAY.
Bombay High Court · (1944) 12 ITR 185
Income Tax Act, 1961 — Section 165
High Courts28 Sept 1943
BYRAMSHAW K. ILLAVA, IN RE.
Bombay High Court · AIR 1944 Bom 143 : (1944) 12 ITR 358
Finance Act, 1939 — Section 6(4)(b)Income Tax Act, 1922 — Section 55
High Courts28 Sept 1943
Keshavlal Punjaram Vs Commissioner of Income Tax
Bombay High Court · (1944) 46 BOMLR 134
Income Tax Act, 1922 — Section 16
High Courts28 Sept 1943
In Re: Byramshaw K. Illava
Bombay High Court · (1944) 46 BOMLR 129
Finance Act, 1939 — Section 6(4)(b)Income Tax Act, 1922 — Section 18
High Courts27 Sept 1943
SETH CHIMANLAL LALBHAI, IN RE.
Bombay High Court · (1944) 12 ITR 199
Income Tax Act, 1961 — Section 16(3)
High Courts27 Sept 1943
COMMISSIONER OF Income Tax (CENTRAL) BOMBAY Vs BISHWAMBHARLAL MAHESHWARI.
Bombay High Court · (1944) 12 ITR 36
Income Tax Act, 1961 — Section 66(2)
High Courts27 Sept 1943
Commissioner of Income Tax (Central) Vs Bishwambharlal Maheshwari
Bombay High Court · AIR 1944 Bom 150 : (1944) 46 BOMLR 123
Income Tax Act, 1922 — Section 66(2)
High Courts27 Sept 1943
In Re: Chimanlal Lalbhai Seth
Bombay High Court · AIR 1944 Bom 148 : (1944) 46 BOMLR 118
Income Tax Act, 1961 — Section 16(3)
High Courts24 Sept 1943
COMMISSIONER OF Income Tax, BOMBAY Vs SIR MAHOMED YUSUF ISMAIL.
Bombay High Court · AIR 1944 Bom 160 : (1944) 12 ITR 8
Income Tax Act, 1961 — Section 66(2)
High Courts24 Sept 1943
Commissioner of Income Tax Vs Sir Mohamed Yusuf Ismail
Bombay High Court · (1944) 46 BOMLR 108
Income Tax Act, 1922 — Section 34, 66(22)
High Courts23 Sept 1943
COMMISSIONER OF Income Tax, BOMBAY Vs KARIM BROS., CHARITY FUND.
Bombay High Court · (1943) 11 ITR 603
Income Tax Act, 1961 — Section 4(3), 66(3)
High Courts23 Sept 1943
VISSONJI SONS AND CO. Vs COMMISSIONER OF Income Tax, CENTRAL.
Bombay High Court · (1946) 14 ITR 272
Income Tax Act, 1961 — Section 10(2)(xi), 66(1)
High Courts22 Sept 1943Allowed
The Government of The Province of Bombay Vs Mohanlal Vajechand
Bombay High Court · AIR 1944 Bom 239(1) : (1944) 46 BOMLR 439
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts21 Sept 1943
The Municipal Borough of Ahmedabad Vs Government of the Province of Bombay
Bombay High Court · (1944) 46 BOMLR 643
Bombay Municipal Boroughs Act, 1925 — Section 63
High Courts20 Sept 1943Allowed
Savalaram Girdharilal Marwadi Vs Himatlal Pratapmal and Co.
Bombay High Court · AIR 1944 Bom 350 : (1944) 46 BOMLR 640
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4
High Courts17 Sept 1943Allowed
In Re: Benjamin Guy Horniman
Bombay High Court · AIR 1944 Bom 127 : (1944) 46 BOMLR 94
Criminal Procedure Code, 1898 (CrPC) — Section 83
High Courts14 Sept 1943
Purshottam Vasudeo Vs Ramkrishna Govind
Bombay High Court · (1944) 46 BOMLR 649
Limitation Act, 1908 — Article 89
High Courts08 Sept 1943Allowed
Emperor Vs Sumatibai Wasudeo Bachuwar
Bombay High Court · (1944) 46 BOMLR 102
High Courts06 Sept 1943Allowed
Tulsiram Motiram Marwadi Vs Shankar Nana Patil
Bombay High Court · AIR 1944 Bom 313 : (1944) 46 BOMLR 621
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 2