High Courts04 Sept 1951
Trustees of Gordhandas Govindram Family Charity Trust Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1952) 21 ITR 231
Income Tax Act, 1922 — Section 4(3)
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 4 of 10
High Courts04 Sept 1951
Govind Balkrishna and Others Vs Ramchandra Rajaram and Another
Bombay High Court · AIR 1952 Bom 395 : (1952) 54 BOMLR 263 : (1952) ILR (Bom) 621
Limitation Act, 1908 — Article 141, 144
High Courts04 Sept 1951
Trustees of Gordhandas Govindram Family Charity Trust, Navalgadh Vs The Commissioner of Income Tax (Central), Bombay
Bombay High Court · AIR 1952 Bom 346 : (1952) 54 BOMLR 178
Income Tax Act, 1922 — Section 4, 4(3)
High Courts31 Aug 1951
Ramchandra Laxman and Others Vs The Bank of Kolhapur
Bombay High Court · AIR 1952 Bom 315 : (1952) 54 BOMLR 245 : (1952) ILR (Bom) 715
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Contract Act, 1872 — Section 171, 176, 23Criminal Procedure Code, 1898 (CrPC) — Section 253
High Courts31 Aug 1951
Commissioner of Income Tax, Bombay City Vs Blundell Spence and Co. Ltd.
Bombay High Court · (1952) 22 CompCas 159
Income Tax Act, 1922 — Section 16(2), 18(5), 49B
High Courts30 Aug 1951
Commissioner of Excess Profits Tax, Bombay City Vs Bhogilal H. Patel, Bombay
Bombay High Court · (1952) 21 ITR 72
Excess Profits Tax Act, 1940 — Section 5
High Courts30 Aug 1951
Commissioner of Excess Profits Tax, Bombay City Vs Bhogilal H. Patel
Bombay High Court · AIR 1953 Bom 43 : (1952) 54 BOMLR 622
Excess Profits Tax Act, 1940 — Section 24, 5Income Tax Act, 1922 — Section 10, 4(1)
High Courts30 Aug 1951
K.K. Porbunderwalla Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 21 ITR 63
Income Tax Act, 1922 — Section 30(2), 31, 33
High Courts29 Aug 1951
N.N. Kotak and Another Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 242 : (1952) 54 BOMLR 169 : (1952) ILR (Bom) 1010
Income Tax Act, 1922 — Section 29, 30, 46(1)
High Courts29 Aug 1951
N.N. Kotak and Others Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 21 ITR 18
Income Tax Act, 1922 — Section 29, 30, 46(1)
High Courts28 Aug 1951
Kumarshree Mahendrasinghji Ranmalsinghji Vs Kumarshree Ishwarsinghji Ranmalsinghji and Others
Bombay High Court · AIR 1952 Bom 243 : (1952) 54 BOMLR 99 : (1952) ILR (Bom) 675
Exemptions from Land Revenue Act, 1863 — Section 6Summary Settlement Act, 1863 — Section 6Toda Giras Allowances Act, 1887 — Section 3
High Courts28 Aug 1951
In Re: Indian Stamp Act, II of 1899
Bombay High Court · AIR 1952 Bom 199 : (1952) 54 BOMLR 230 : (1952) ILR (Bom) 881
Stamp Act, 1899 — Article 35, 40, 5, 5A, 57
High Courts28 Aug 1951
Sidhramappa Andannappa Manvi Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1952) 21 ITR 333
Income Tax Act, 1922 — Section 35, 35(1), 35(2)
High Courts28 Aug 1951
Mansukhlal Dhanji Vora and Others Vs The Jupiter Airways Ltd. and Others
Bombay High Court · AIR 1953 Bom 112 : (1952) 54 BOMLR 777
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8Companies Act, 1913 — Section 101, 102, 23, 240, 30(2)
High Courts28 Aug 1951
Sidhramappa Andannapa Manvi Vs The Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1952 Bom 287 : (1952) 54 BOMLR 163
Income Tax Act, 1922 — Section 24, 33(4), 35, 35(1), 35(2)
High Courts27 Aug 1951
Miraj State Bank Ltd. Vs Nabi Bapu and Others
Bombay High Court · AIR 1952 Bom 363 : (1952) 54 BOMLR 239 : (1952) ILR (Bom) 653
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 17, 19, 19(1), 19(2)
High Courts24 Aug 1951
K.P. Mushran Vs B.C. Patil and Another
Bombay High Court · AIR 1952 Bom 235 : (1951) 53 BOMLR 1009 : (1952) ILR (Bom) 995
Constitution of India, 1950 — Article 226(1)Government of India Act, 1935 — Section 241, 241(4)Payment of Wages Act, 1936 — Section 10, 11, 12, 13, 15
High Courts23 Aug 1951
Digambar Gopal Marathe Vs Vithoba Jogu Hagir
Bombay High Court · AIR 1952 Bom 274 : (1952) 54 BOMLR 236
Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy Act, 1946 — Section 4, 4(1), 5(2)
High Courts20 Aug 1951
State Government Vs Rukhabsa Jinwarsa and Another
Bombay High Court · (1953) CriLJ 1032
Factories Act, 1948 — Section 92
High Courts14 Aug 1951
Satyendra Kumar Vs Hind Constructions Ltd.
Bombay High Court · AIR 1952 Bom 227 : (1952) 54 BOMLR 37
Arbitration Act, 1940 — Section 30