COURT ARCHIVE

Bombay High Court judgments, 1956

217 judgments · page 4 of 11

High Courts05 Sept 1956

Commissioner of Income Tax, Bombay City-I, Bombay Vs Narsee Nagsee and Co.

Bombay High Court · AIR 1957 Bom 1 : (1956) 58 BOMLR 950 : (1957) ILR (Bom) 91 : (1957) 31 ITR 164

Business Profits Tax Act, 1947 — Section 11, 11(1), 14, 14(1), 6Excess Profits Tax Act, 1940 — Section 11, 13, 15Income Tax Act, 1961 — Section 22(2), 23, 34

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High Courts04 Sept 1956

Baijnath Chaturbhuj and Another Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1957) 31 ITR 643

Income Tax Act, 1922 — Section 12B(2)

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High Courts04 Sept 1956

Laxminarayan Nandkishore Shravagi Vs Keshardev Baijnath Narsaria

Bombay High Court · (1956) 58 BOMLR 1041

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13

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High Courts04 Sept 1956

Puranmal Radhakishan and Company Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1957) 31 ITR 294

Income Tax Act, 1922 — Section 33, 34

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High Courts03 Sept 1956

Keshavlal Premchand Vs Commissioner of Income Tax, Ahmedabad

Bombay High Court · (1957) 31 ITR 7

Income Tax Act, 1922 — Section 24(1)

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High Courts03 Sept 1956

Keshavlal Premchand Vs The Commissioner of Income Tax, Bombay

Bombay High Court · AIR 1957 Bom 20 : (1956) 58 BOMLR 945 : (1957) ILR (Bom) 56

Income Tax Act, 1922 — Section 10(1), 10(2), 16(1), 16(3), 2(15)

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High Courts30 Aug 1956

The State of Bombay Vs Nagraj Walchand Ranka

Bombay High Court · (1956) 58 BOMLR 1037

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High Courts30 Aug 1956

Indian Aluminium Co. Ltd. Vs M.M. Dalvi and Another

Bombay High Court · (1957) 8 STC 58

Sales Tax (Amendment) Act, 1952 — Section 26Sales Tax Act, 1946 — Section 18

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High Courts24 Aug 1956

Ismailia Grain Merchants Association Limited Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1957) 31 ITR 433

Income Tax Act, 1922 — Section 10(6), 12

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High Courts24 Aug 1956

Aruna Mills Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · AIR 1956 Bom 756 : (1956) 58 BOMLR 936 : (1957) ILR (Bom) 43 : (1957) 31 ITR 153

Income Tax Act, 1922 — Section 10, 10(2), 18A, 18A(5), 18A(7)

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High Courts24 Aug 1956

Girdhardas and Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad

Bombay High Court · AIR 1957 Bom 4 : (1956) 58 BOMLR 932 : (1957) ILR (Bom) 50

Income Tax Act, 1922 — Section 2(6A), 23A, 66

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High Courts24 Aug 1956

Girdhardas and Co. Ltd. Vs Commissioner of Income Tax, Ahmedabad

Bombay High Court · (1957) 31 ITR 82

Income Tax Act, 1922 — Section 2(6A), 23A, 66

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High Courts23 Aug 1956

Commissioner of Income Tax Vs Aryodaya Ginning and Manufacturing Co. Ltd.

Bombay High Court · AIR 1957 Bom 26 : (1956) 58 BOMLR 924 : (1957) ILR (Bom) 38

Business Profits Tax Act, 1947 — Rule 2

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High Courts23 Aug 1956

Commissioner of Income Tax, Bombay Vs Abdullabhai Abdulkadar

Bombay High Court · (1957) 31 ITR 72

Income Tax Act, 1922 — Section 10, 10(2), 24, 42, 42(1)

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High Courts23 Aug 1956

Commissioner of Income Tax, Delhi Vs Aryodaya Ginning and Manufacturing Co. Ltd.

Bombay High Court · (1957) 31 ITR 145

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High Courts23 Aug 1956

Jasmine Mills (Private) Ltd. Vs Mill Mazdoor Sabha

Bombay High Court · (1956) 08 BOM CK 0008

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High Courts23 Aug 1956

Jadavji Narshidas and Co. Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1957) 31 ITR 1

Income Tax Act, 1922 — Section 34, 42, 43

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High Courts22 Aug 1956

National Syndicate, Bombay Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1956 Bom 731 : (1956) 58 BOMLR 920 : (1957) ILR (Bom) 29 : (1957) 31 ITR 396

Income Tax Act, 1922 — Section 10, 10(2), 66

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High Courts20 Aug 1956

Gustad Dinshaw Irani Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1957) 31 ITR 92

Income Tax Act, 1922 — Section 10, 2

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High Courts14 Aug 1956

Govindji Vithaldas and Co. Vs The Municipal Corporation of the City of Ahmedabad and Others

Bombay High Court · AIR 1959 Bom 26 : (1957) 59 BOMLR 129 : (1957) ILR (Bom) 147

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(40), 376, 376(5), 451, 453Constitution of India, 1950 — Article 19, 19(1), 19(5)District Municipalities Act — Section 249(1), 458, 458(40), 63(10), 63(16)

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