High Courts24 Sept 1951
Shah Khimji Shamji Vs The State of Bombay
Bombay High Court · (1951) 09 BOM CK 0023
Bombay Sales Tax Act, 1959 — Section 12(3A), 21, 22, 8Bombay Sales Tax Rules, 1946 — Rule 48, 48(1), 48(2), 52
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 3 of 10
High Courts24 Sept 1951
Radhakisan Laxminarayan Vs The State
Bombay High Court · (1952) CriLJ 1632
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
High Courts21 Sept 1951
The State Vs Billi and Another
Bombay High Court · (1953) CriLJ 743
Criminal Procedure Code, 1898 (CrPC) — Section 522
High Courts21 Sept 1951
Aminsa and Another Vs Kallappa Adiveppa
Bombay High Court · AIR 1952 Bom 361 : (1952) 54 BOMLR 309
Bombay Land Revenue Code, 1879 — Section 84Transfer of Property Act, 1882 — Section 111
High Courts18 Sept 1951
Mahadeo Daunappa Gunaki and Another Vs State
Bombay High Court · AIR 1952 Bom 435 : (1952) 54 BOMLR 153 : (1952) ILR (Bom) 900
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 116, 161
High Courts18 Sept 1951
Caltex (India) Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 21 ITR 278
Income Tax Act, 1922 — Section 42, 43
High Courts18 Sept 1951
Caltex (India) Ltd. Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 151 : (1952) 54 BOMLR 222 : (1953) ILR (Bom) 156
Government of India Act, 1935 — Section 226Income Tax Act, 1922 — Section 4(1), 42, 42(1), 43
High Courts17 Sept 1951
State of Bombay Vs Devraj Tulsi and Others
Bombay High Court · AIR 1952 Bom 146 : (1952) 54 BOMLR 40 : (1952) ILR (Bom) 886
City of Bombay Municipal Council Act, 1988 — Section 118(4), 123(7), 200, 354, 471English Public Health Act, 1875 — Section 158
High Courts17 Sept 1951
Kirloskar Bros. Ltd. Vs Commissioner of Income Tax, Bombay South, Bombay
Bombay High Court · (1952) 22 CompCas 38 : (1952) 21 ITR 82
Income Tax Act, 1922 — Section 4
High Courts17 Sept 1951
Kirloskar Bros. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1952 Bom 306 : (1952) 54 BOMLR 216 : (1953) ILR (Bom) 81
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 182Income Tax Act, 1922 — Section 4(1)
High Courts12 Sept 1951
Commissioner of Income Tax, Bombay City Vs Agarwal and Co.
Bombay High Court · AIR 1952 Bom 330 : (1952) 54 BOMLR 210 : (1953) ILR (Bom) 477
Income Tax Act, 1922 — Section 12A
High Courts12 Sept 1951
Commissioner of Income Tax, Bombay City Vs Agarwal and Co., Bombay
Bombay High Court · (1952) 21 ITR 293
Income Tax Act, 1922 — Section 4
High Courts11 Sept 1951
Commissioner of Income Tax, Bombay City Vs Durga Khote
Bombay High Court · AIR 1952 Bom 241 : (1952) 54 BOMLR 207 : (1952) 21 ITR 22
Income Tax Act, 1922 — Section 10, 10(2), 7
High Courts11 Sept 1951
Ramijyabi Maktumsaheb Vs Gudusaheb
Bombay High Court · AIR 1952 Bom 387 : (1952) 54 BOMLR 405 : (1952) ILR (Bom) 1019
Bombay Hereditary Offices Act, 1874 — Section 12, 4Bombay Land Revenue Code, 1879 — Section 3(16)Bombay Revenue Jurisdiction Act, 1876 — Section 4
High Courts10 Sept 1951
S.C. Cambatta and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 22 CompCas 53 : (1952) 21 ITR 121
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts10 Sept 1951
Atmaram Bhogilal Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1952) 22 ITR 305
Income Tax Act, 1922 — Section 26A
High Courts10 Sept 1951
Motilal Laxmidas and Co. Vs The State of Bombay
Bombay High Court · (1951) 09 BOM CK 0004
Bombay Sales Tax Act, 1946 — Section 12(3A)
High Courts10 Sept 1951
S.C. Cambatta and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1952 Bom 290 : (1952) 54 BOMLR 202 : (1953) ILR (Bom) 148
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts07 Sept 1951
J.N. Duggan Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1951) 09 BOM CK 0013
Income Tax Act, 1922 — Section 12B, 2(4A)
High Courts07 Sept 1951
Col. Sir J.N. Duggan and Another Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 261 : (1952) 54 BOMLR 184 : (1953) ILR (Bom) 446 : (1952) 21 ITR 458
Excess Profits Tax Act, 1940 — Section 2Federal Farm Loan Act, 1916 — Section 26Income Tax Act, 1922 — Section 4, 4(1)