High Courts14 Oct 1952
A.A. Ansari Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1953) 23 ITR 260
Income (Investigation Commission) Act, 1947 — Section 3, 5
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 3 of 10
High Courts14 Oct 1952
A.A. Ansari Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1953 Bom 219 : (1953) 55 BOMLR 160 : (1953) ILR (Bom) 922
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1961 — Section 23(3), 23(4), 34Taxation on Income (Investigation Commission) Act, 1947 — Section 3, 5, 5(1), 5(2), 6(5)
High Courts10 Oct 1952
Abbasali Hasanali Peerjade and Another Vs Shaikh Munir Shaikh Dagu and Others
Bombay High Court · AIR 1953 Bom 305 : (1953) 55 BOMLR 344 : (1953) ILR (Bom) 913
Easements Act, 1882 — Section 18
High Courts10 Oct 1952
Govindram Ramnath and Co., Bombay Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · AIR 1953 Bom 278 : (1953) 55 BOMLR 155 : (1953) ILR (Bom) 663
Income Tax Act, 1922 — Section 10, 10(15), 10(2), 12(A), 43
High Courts10 Oct 1952
Govindram Ramnath and Co. Bombay Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1953) 23 ITR 1
Income Tax Act, 1922 — Section 12A, 31
High Courts09 Oct 1952
The Commissioner of Excess Profits Tax Vs Mohonlal Maganlal
Bombay High Court · AIR 1953 Bom 230 : (1953) 55 BOMLR 152 : (1953) ILR (Bom) 658
Excess Profits Tax Act, 1940 — Section 10A, 10A(1), 10A(2), 4, 5
High Courts09 Oct 1952
Commissioner of Excess Profits Tax, Bombay City Vs Moholal Maganlal
Bombay High Court · (1953) 23 ITR 45
Excess Profits Tax Act, 1940 — Section 10A, 4, 5
High Courts08 Oct 1952
A. Moosa and Sons Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1953 Bom 239 : (1953) 55 BOMLR 149 : (1953) ILR (Bom) 643
Income Tax Act, 1922 — Section 13
High Courts08 Oct 1952
Mahalu Shidappa Vs Shankar Dadu and Others
Bombay High Court · AIR 1953 Bom 357 : (1953) 55 BOMLR 301 : (1953) ILR (Bom) 1231
High Courts08 Oct 1952
Commissioner of Income Tax, Bombay City Vs Dwarkadas Vassanji
Bombay High Court · (1953) 23 ITR 109
Income Tax Act, 1922 — Section 23(5), 23(5)(a)
High Courts08 Oct 1952
A. Moosa and Sons, Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1953) 23 ITR 73
Income Tax Act, 1922 — Section 13
High Courts07 Oct 1952
Bansilal Lalchand and Another Vs Shivlal Lumbarlal and Others
Bombay High Court · AIR 1953 Bom 361 : (1953) 55 BOMLR 350 : (1953) ILR (Bom) 1045
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts06 Oct 1952
Manibhai S. Patel Vs The Commr. of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1953 Bom 258 : (1953) 55 BOMLR 141 : (1953) ILR (Bom) 640
Income Tax Act, 1922 — Section 4A, 4B
High Courts06 Oct 1952
Ramnath Shankarlal Chandak Vs State of Bombay
Bombay High Court · (1953) 2 LLJ 329
Factories Act, 1948 — Section 92
High Courts06 Oct 1952
Manibhai S. Patel Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1953) 23 ITR 27
Income Tax Act, 1922 — Section 4(1), 4B
High Courts06 Oct 1952
Hagroo Ikaru Vs State
Bombay High Court · (1953) CriLJ 1357
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 1952
J.K. Trust Bombay Vs Commissioner of Income Tax and Excess Profits Tax, Bombay City
Bombay High Court · AIR 1953 Bom 232 : (1953) 55 BOMLR 135 : (1953) ILR (Bom) 740 : (1953) 23 ITR 143
Income Tax Act, 1922 — Section 4(3)
High Courts26 Sept 1952
Laxmibai Wamanrao Vs Wamanrao Govindrao
Bombay High Court · AIR 1953 Bom 342 : (1953) 55 BOMLR 357 : (1953) ILR (Bom) 1031
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2(1), 2(4), 2(7)Summary Jurisdiction (Married Women) Act, 1895 — Section 4
High Courts25 Sept 1952
Satibai and Others Vs Vishnibai Kimatrai
Bombay High Court · AIR 1953 Bom 280 : (1953) 55 BOMLR 242 : (1953) ILR (Bom) 633
Contract Act, 1872 — Section 49Transfer of Property Act, 1882 — Section 105
High Courts25 Sept 1952
Blanche Fonseca Vs Jupiter Airways Ltd.
Bombay High Court · AIR 1953 Bom 417 : (1953) 55 BOMLR 473 : (1954) ILR (Bom) 1
Companies Act, 1913 — Section 101, 101(7), 102, 102(1), 136Contract Act, 1872 — Section 19English Companies Act — Section 49