High Courts28 Mar 1952
Firm of Narayandas Kedarnath Vs Commissioner of Income Tax, Central
Bombay High Court · AIR 1952 Bom 459 : (1952) 54 BOMLR 580
Income Tax Act, 1922 — Section 28, 66
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 8 of 10
High Courts28 Mar 1952
Narayandas Kedarnath Vs Commissioner of Income Tax, Central
Bombay High Court · (1952) 22 ITR 18
High Courts28 Mar 1952
Raja Bahadur Mukundlal Bansilal Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 54 BOMLR 576 : (1952) 22 ITR 94
Income Tax Act, 1922 — Section 10(2)
High Courts28 Mar 1952
Umarbhai Chandbhai Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 22 ITR 27
Income Tax Act, 1922 — Section 26A
High Courts28 Mar 1952
Commissioner of Excess Profits Tax, Bombay North Vs Karamchand Premchand Ltd.
Bombay High Court · AIR 1953 Bom 32 : (1952) 54 BOMLR 607 : (1953) ILR (Bom) 110 : (1952) 22 ITR 79
Excess Profits Tax Act, 1940 — Section 7, 9(3)
High Courts28 Mar 1952
Bacha F. Guzdar Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1953 Bom 1 : (1952) 54 BOMLR 595 : (1952) 22 CompCas 198 : (1953) ILR (Bom) 525 : (1952) 22 ITR 158
Companies Act, 1913 — Section 17(2)Income Tax Act, 1922 — Section 10, 12, 14(2), 2, 2(1)Income Tax Rules, 1962 — Rule 24
High Courts27 Mar 1952
Mote Shah and Co. Karad Vs Commissioner of Income Tax, Bombay South
Bombay High Court · AIR 1952 Bom 447 : (1952) 54 BOMLR 570 : (1952) 22 ITR 39
Income Tax Act, 1922 — Section 23, 26A, 30, 33, 33(4)Income Tax Rules, 1922 — Rule 2
High Courts27 Mar 1952
Lalbhai Dalpat Bhai Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1952 Bom 457 : (1952) 54 BOMLR 573
Income Tax Act, 1922 — Section 10, 12, 13, 18, 18(3)
High Courts26 Mar 1952
Ambica Silk Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 483 : (1952) 54 BOMLR 589 : (1953) ILR (Bom) 515
Income Tax Act, 1922 — Section 10, 10(2), 12, 6
High Courts26 Mar 1952
Ambika Silk Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 483 : (1952) 22 ITR 58
Income Tax Act, 1922 — Section 12B
High Courts25 Mar 1952
Abdullabhai Abdul Kadar Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 22 ITR 241
Income Tax Act, 1922 — Section 42, 43
High Courts25 Mar 1952
Abdullabhai Abdul Kader Vs Income Tax Commissioner, Bombay City
Bombay High Court · AIR 1953 Bom 9 : (1952) 54 BOMLR 583 : (1953) ILR (Bom) 507
Income Tax Act, 1922 — Section 42, 42(1), 43
High Courts18 Mar 1952Dismissed
Sarupsing Mangatsing Vs Nilkant Bhaskar
Bombay High Court · AIR 1953 Bom 109 : (1952) 54 BOMLR 557 : (1953) ILR (Bom) 296
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13, 151Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2)
High Courts18 Mar 1952
Sarupsingh Mangat Singh Vs Nilkant Bhaskar Suratkar
Bombay High Court · (1952) 22 CompCas 130(2)
Motor Vehicles Act, 1988 — Section 96, 96(1)Supreme Court Rules, 1966 — Order 1 Rule 10, Order 27 Rule 15, Order 9 Rule 13
High Courts18 Mar 1952
In Re: G.M. Oka
Bombay High Court · (1952) 22 CompCas 168
Penal Code, 1860 (IPC) — Section 406
High Courts17 Mar 1952
Ranchhoddas Kalidas and Others Vs Goswami Shree Mahalaxmi Vahuji and Others
Bombay High Court · AIR 1953 Bom 153 : (1952) 54 BOMLR 982 : (1953) ILR (Bom) 271
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92
High Courts13 Mar 1952
Bhagwant Rambhau Khese Vs Ramchandra Kesho Pathak
Bombay High Court · AIR 1953 Bom 129 : (1952) 54 BOMLR 833
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1949 — Section 13, 13(1), 13(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 50Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Mar 1952
V.B. Godse, Manager, Prabha Mills, Ltd. Vs R.H. Naick, Inspector, Under the Payment of Wages Act
Bombay High Court · (1953) 2 LLJ 577
Payment of Wages Act, 1936 — Section 2(6)
High Courts11 Mar 1952
The State Vs Jayantilal Govinddas
Bombay High Court · AIR 1953 Bom 82 : (1952) 54 BOMLR 790 : (1953) ILR (Bom) 91
Bombay Prevention of Gambling Act, 1887 — Section 12, 5, 7
High Courts10 Mar 1952
Bombay Steam Navigation Co. Ltd. Vs Union of India
Bombay High Court · AIR 1954 Bom 145 : (1953) 55 BOMLR 861
Civil Procedure Code, 1882 — Section 17Civil Procedure Code, 1908 (CPC) — Section 20