High Courts28 Mar 1945
KILLICK NIXON and CO. Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1945) 13 ITR 445
Excess Profits Tax Act, 1940 — Section 6Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 8 of 10
High Courts28 Mar 1945Allowed
Land Acquisition Officer Vs Jamnabai
Bombay High Court · AIR 1946 Bom 142 : (1945) 47 BOMLR 893
Land Acquisition Act, 1894 — Section 23
High Courts28 Mar 1945Dismissed
Killick Nixon and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1946 Bom 60 : (1945) 47 BOMLR 797
Excess Profits Tax Act, 1940 — Section 6Income Tax Act, 1961 — Section 66(1)
High Courts27 Mar 1945
Commissioner of Income Tax Vs Poona Electric Supply Co. Ltd.
Bombay High Court · AIR 1947 Bom 263
Income Tax Act, 1961 — Section 10(5)
High Courts27 Mar 1945
PREMIER CONSTRUCTION COMPANY Vs COMMISSIONER OF Income Tax.
Bombay High Court · AIR 1946 Bom 51 : (1945) 13 ITR 391
Income Tax Act, 1922 — Section 2(1)Income Tax Act, 1961 — Section 66(1)
High Courts27 Mar 1945
Lady Dinbai Petit Vs M.S. Noronha
Bombay High Court · AIR 1945 Bom 419 : (1945) 47 BOMLR 500
Defence of India Act, 1971 — Section 19Government of India Act, 1935 — Section 205, 306Specific Relief Act, 1877 — Section 45
High Courts27 Mar 1945
Commissioner of Income Tax Vs Poona Electric Supply Co., Ltd.
Bombay High Court · (1947) 49 BOMLR 187 : (1946) 14 ITR 622
Income Tax Act, 1961 — Section 10(5)
High Courts26 Mar 1945
NATIONAL PETROLEUM CO., LTD., BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1945) 13 ITR 336
High Courts26 Mar 1945
COMMISSIONER OF Income Tax, BOMBAY Vs WESTERN INDIA LIFE INSURANCE CO., LTD.
Bombay High Court · AIR 1946 Bom 185 : (1945) 13 ITR 405
Income Tax Act, 1961 — Section 4, 42
High Courts26 Mar 1945
Commissioner of Income Tax Vs Western India Life Insurance Co. Ltd.
Bombay High Court · (1945) 47 BOMLR 795
Income Tax Act, 1922 — Section 4(1)(b)(i)Income Tax Act, 1961 — Section 4, 42, 66(1)
High Courts23 Mar 1945
Poona Electric Supply Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 298
Income Tax Act, 1961 — Section 66(1)
High Courts23 Mar 1945
D. Vs ARUR v. COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1946 Bom 44 : (1945) 13 ITR 465
Income Tax Act, 1961 — Section 4(3)(i), 66(1)
High Courts23 Mar 1945
Poona Electric Supply Co., Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1947) 49 BOMLR 184 : (1946) 14 ITR 618
Income Tax Act, 1961 — Section 66(1)
High Courts23 Mar 1945
D.V. Arur Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 786
Income Tax Act, 1922 — Section 66(1)
High Courts23 Mar 1945
In Re: B.M. Kamdar
Bombay High Court · AIR 1945 Bom 442 : (1945) 47 BOMLR 742
Income Tax Act, 1922 — Section 10, 66(1)
High Courts23 Mar 1945Dismissed
Partab Bawaji Jivaji Vs Bai Suraj
Bombay High Court · AIR 1946 Bom 123 : (1945) 47 BOMLR 975
High Courts23 Mar 1945
B. M. KAMDAR, IN RE.
Bombay High Court · (1946) 14 ITR 10
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 10
High Courts20 Mar 1945Dismissed
Land Acquisition Officer Vs Jivanlal
Bombay High Court · AIR 1946 Bom 155 : (1945) 47 BOMLR 874
High Courts19 Mar 1945Allowed
Pirojshah Bharucha Vs Hirabai Bharucha
Bombay High Court · AIR 1945 Bom 537 : (1945) 47 BOMLR 514
Parsi Marriage and Divorce Act, 1936 — Section 40
High Courts14 Mar 1945Dismissed
Ratanchand Fakirchand Vs Deochand Dahyabhai
Bombay High Court · AIR 1946 Bom 157 : (1945) 47 BOMLR 871