High Courts17 Mar 1948
Ahmedbhai Umarbhai and Co. Vs Excess Profits Tax Officer, III Circle
Bombay High Court · (1948) 50 BOMLR 349
Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments, 1948
191 judgments · page 8 of 10
High Courts16 Mar 1948
PRINCE KHANDERAO GAEKWAR OF BARODA Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 294
Income Tax Act, 1961 — Section 12, 7
High Courts16 Mar 1948
The Commissioner of Income Tax Vs Laxmidas Mulraj Khatau
Bombay High Court · (1948) 50 BOMLR 360
Income Tax Act, 1922 — Section 16(2)
High Courts16 Mar 1948
Prince Khanderao Gaekwar of Baroda Vs Commissioner of Income Tax
Bombay High Court · AIR 1949 Bom 17 : (1948) 50 BOMLR 368
Contract Act, 1872 — Section 25(1)Income Tax Act, 1922 — Section 9(1)(iv)Income Tax Act, 1961 — Section 9(4)
High Courts16 Mar 1948
Behramji Sorabji Lalkaka Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 320
Income Tax Act, 1922 — Section 16(1)(c)
High Courts16 Mar 1948
BEHRAMJI SORABJI LALKAKA Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1948) 16 ITR 301
Income Tax Act, 1961 — Section 16(1)(c)
High Courts15 Mar 1948
BAI HAMABAI J. K. MEHTA AND OTHERS Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 115
High Courts15 Mar 1948
DWARKADAS BHIMJI AND OTHERS Vs COMMISSIONER OF Income Tax, (CENTRAL), BOMBAY.
Bombay High Court · (1948) 16 ITR 160
Transfer of Property Act, 1882 — Section 14
High Courts15 Mar 1948
SHREE SHAKTI MILLS LTD. Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 187
Income Tax Act, 1961 — Section 18(5)
High Courts15 Mar 1948
Shree Sakti Mills Ltd. Vs Commisioner of Income Tax
Bombay High Court · AIR 1948 Bom 394 : (1948) 50 BOMLR 309
Income Tax Act, 1961 — Section 16(2), 18(5)
High Courts15 Mar 1948
Hamabai J.K. Mehta Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 318
Income Tax Act, 1922 — Section 41(2)
High Courts15 Mar 1948
Dwarkadas Bhimji Vs The Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 346
Transfer of Property Act, 1882 — Section 15
High Courts12 Mar 1948
HARAKCHAND MAKANJI and CO. Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 119
High Courts12 Mar 1948
THE ACCOUNTANT-GENERAL, BARODA STATE Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 78
Income Tax Act, 1961 — Section 3
High Courts12 Mar 1948
The Commissioner of Income Tax (Central) Vs Sir Kikabhai Premchand
Bombay High Court · (1948) 50 BOMLR 312
Income Tax Act, 1961 — Section 16(1)(c)Trusts Act, 1882 — Section 53
High Courts12 Mar 1948
The Accountant General Vs The Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 306
Income Tax Act, 1961 — Section 3, 49B
High Courts12 Mar 1948
Harakchand Makanji and Co. Vs The Commissioner of Income Tax
Bombay High Court · AIR 1948 Bom 401 : (1948) 50 BOMLR 315
Income Tax Act, 1922 — Section 22(1), 22(2), 34, 43
High Courts11 Mar 1948
Joharilal Debisahai Agarwal Vs Emperor
Bombay High Court · (1949) CriLJ 104
Penal Code, 1860 (IPC) — Section 379
High Courts11 Mar 1948
COMMISSIONER OF Income Tax, BOMBAY CITY Vs BAI NAVAJBAI N. GAMADIA.
Bombay High Court · (1948) 16 ITR 109
High Courts11 Mar 1948
In Re: Pandurang Govind Phatak
Bombay High Court · AIR 1949 Bom 84 : (1948) 50 BOMLR 446
Bombay Public Security Measures Act, 1947 — Section 2(1)(a)