High Courts23 Mar 1948
TEJAJI FARASRAM KHARAWALLA Vs COMMISSIONER OF Income Tax, BOMBAY (MOFUSSIL).
Bombay High Court · AIR 1949 Bom 34 : (1948) 16 ITR 260
Income Tax Act, 1961 — Section 4(3)(vi)
COURT ARCHIVE
Bombay High Court judgments, 1948
191 judgments · page 7 of 10
High Courts23 Mar 1948
MUNICIPAL CORPORATION FOR THE CITY OF BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · AIR 1949 Bom 39 : (1948) 16 ITR 165
Income Tax Act, 1961 — Section 4(3)(iii)
High Courts23 Mar 1948
Shree Laxmi Silk Mills Vs The Commissioner of Excess Profits Tax Act
Bombay High Court · (1948) 50 BOMLR 328
Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1961 — Section 12(3)
High Courts23 Mar 1948
The Municipal Corporation Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 326
Income Tax Act, 1961 — Section 43(iii)(3)
High Courts23 Mar 1948
Tejaji Farasram Kharawalla Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 362
Income Tax Act, 1922 — Section 4(3)(vi)
High Courts23 Mar 1948
Kaikhushru Jehangir Vs Bai Bachubai Jehangir and Others
Bombay High Court · AIR 1951 Bom 339 : (1950) 52 BOMLR 694
Succession Act, 1925 — Section 70
High Courts22 Mar 1948Dismissed
The Karachi Oil Products Ltd. Vs Kumar Shree Narendrasinghji
Bombay High Court · (1949) 51 BOMLR 1012
Companies Act, 1956 — Section 30(2)
High Courts22 Mar 1948
MADANLAL DHARNIDHARKA Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 227
Income Tax Act, 1961 — Section 4(1)(b)(iii)
High Courts22 Mar 1948
Madanlal Dharnidharka Vs The Commissioner of Income Tax
Bombay High Court · AIR 1949 Bom 24 : (1948) 50 BOMLR 335
Income Tax Act, 1961 — Section 4(1)(b)(iii)
High Courts22 Mar 1948Dismissed
Karachi Oil Products Ltd. Vs Kumar Shree Narendrasinghji
Bombay High Court · AIR 1950 Bom 149
Companies Act, 1913 — Section 101, 30, 30(2), 31Specific Relief Act, 1877 — Section 22
High Courts19 Mar 1948
Provincial Government, Central Provinces and Berar Vs Sheikh Idu
Bombay High Court · (1949) CriLJ 174
Public Gambling Act, 1867 — Section 3, 4
High Courts19 Mar 1948
THE EXECUTORS OF THE ESTATE OF J. K. DUBASH Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 90
Income Tax Act, 1961 — Section 25
High Courts19 Mar 1948
Executors of the Estate of J.K. Dubash Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 342
Income Tax Act, 1961 — Section 25(4), 41(4)
High Courts19 Mar 1948
The Commissioner of Income Tax Vs Dhanmal Chellaram
Bombay High Court · AIR 1949 Bom 69 : (1948) 50 BOMLR 372
Income Tax Act, 1922 — Section 22(2), 22(4), 27
High Courts18 Mar 1948
COMMISSIONER OF Income Tax, BOMBAY CITY Vs MURLIDHAR MATHURAWALLA MAHAJAN ASSOCIATION.
Bombay High Court · (1948) 16 ITR 146
High Courts18 Mar 1948Dismissed
Raja of Venkatagiri Vs Krishnayya Rao
Bombay High Court · (1948) 50 BOMLR 517
Contract Act, 1872 — Section 2(d)
High Courts18 Mar 1948
The Commissioner of Income Tax Vs Murlidhar Mathurawala
Bombay High Court · (1948) 50 BOMLR 366
Income Tax Act, 1922 — Section 10, 24(1)
High Courts18 Mar 1948
The High Commissioner for India and The High Commissioner for Pakistan Vs I.M. Lall
Bombay High Court · (1948) 50 BOMLR 649
Civil Services (Classification, Control and Appeal) Rules — Rule 55Government of India Act, 1935 — Section 240, 240(3)
High Courts17 Mar 1948
Moshe Rehman Penkar Vs The Commissioner of Income Tax (Mofussil)
Bombay High Court · AIR 1948 Bom 378 : (1948) 50 BOMLR 358
High Courts17 Mar 1948
MOHSIN REHMAN PENKAR Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 183