High Courts11 Feb 1957
Seth Motilal Manekchand Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1957) 31 ITR 735
Income Tax Act, 1961 — Section 9(1)
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 16 of 18
High Courts11 Feb 1957
Commissioner of Income Tax, Central Bombay Vs Cotton Agents Limited
Bombay High Court · (1957) 31 ITR 744
Income Tax Act, 1922 — Section 4
High Courts11 Feb 1957
The State Vs Ismail Shakur Morani
Bombay High Court · AIR 1958 Bom 147 : (1957) 59 BOMLR 485 : (1958) CriLJ 489 : (1957) ILR (Bom) 480
Explosives Act, 1884 — Section 5(3)Explosives Rules, 1940 — Rule 81Rag Flock Act, 1911 — Section 1(1)
High Courts08 Feb 1957
Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North Kutch and Saurashtra, Ahmedabad
Bombay High Court · AIR 1958 Bom 39 : (1957) 59 BOMLR 496 : (1957) ILR (Bom) 393
Income Tax Act, 1922 — Section 18
High Courts08 Feb 1957
Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1957) 31 ITR 698
Income Tax Act, 1922 — Section 18A, 18A(5), 23
High Courts07 Feb 1957
Soho House (Agents To S. and D. Rivet Co., Leicester) Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1957) 31 ITR 727
Income Tax Act, 1922 — Section 42
High Courts07 Feb 1957
East India Chamber of Commerce Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1957) 31 ITR 791
Income Tax Act, 1922 — Section 10
High Courts06 Feb 1957
Municipal Corporation of Greater Bombay and Others Vs Labour Appellate Tribunal of India and Another
Bombay High Court · AIR 1957 Bom 188 : (1957) 59 BOMLR 413 : (1957) 2 LLJ 37
Bombay Industrial Relations Act, 1946 — Section 1, 35, 35(2), 35(3), 35(4)Constitution of India, 1950 — Article 226, 227, 310, 311Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts06 Feb 1957
Rowji Sojpal Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1957 Bom 294 : (1957) 59 BOMLR 445 : (1957) ILR (Bom) 447
Income Tax Act, 1922 — Section 12(B), 12B(1), 9
High Courts06 Feb 1957
Jagannath Vinayak Kale Vs M.I. Ahmadi and Others
Bombay High Court · (1958) 60 BOMLR 389 : (1958) 2 LLJ 50
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2, 5, 5(3), 6
High Courts06 Feb 1957
Commissioner of Income Tax, Bombay North, etc. Vs Fulabhai Khodabhai Patel
Bombay High Court · (1957) 31 ITR 771
Income Tax Act, 1922 — Section 4(2)
High Courts06 Feb 1957
Commissioner of Income Tax Vs Fulabhai Khodabhai
Bombay High Court · AIR 1958 Bom 41 : (1957) 59 BOMLR 440 : (1957) ILR (Bom) 387
Income Tax Act, 1922 — Section 4A
High Courts06 Feb 1957
Rowji Sojpal Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1957) 31 ITR 721
Income Tax Act, 1922 — Section 12B(1), 12B(2), 9
High Courts05 Feb 1957
Golden Tobacco Co. Private Ltd. Vs State of Bombay
Bombay High Court · AIR 1957 Bom 186 : (1957) 59 BOMLR 409 : (1957) ILR (Bom) 795
Bombay Land Revenue Code, 1879 — Section 203, 204, 211Bombay Revenue Tribunal Act, 1939 — Section 3, 4, 5, 8, 9Constitution of India, 1950 — Article 11, 226
High Courts05 Feb 1957
W.A.G. Cuff Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1958 Bom 212 : (1957) 59 BOMLR 436
Income Tax Act, 1922 — Section 2, 7
High Courts05 Feb 1957
Industrial Development and Investments Co. Ltd. Vs Commissioner of Excess Profits Tax, Bombay
Bombay High Court · (1957) 31 ITR 688
Excess Profits Tax Act, 1940 — Section 8(3)
High Courts05 Feb 1957
W.A. Guff Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1957) 31 ITR 826
Income Tax Act, 1922 — Section 7(I)
High Courts05 Feb 1957
National City Bank of New York Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1957) 31 ITR 836
High Courts04 Feb 1957
Savitra Khandu Beradi Vs Nagar Agricultural Sale and Purchase Co-operative Society Ltd. and Others
Bombay High Court · AIR 1957 Bom 178 : (1957) 59 BOMLR 425 : (1958) ILR (Bom) 39
Arbitration Act, 1940 — Section 12, 36, 37, 46, 6Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts04 Feb 1957
Commissioner of Income Tax, Bombay South, Bombay Vs D.V. Ghurye
Bombay High Court · AIR 1958 Bom 139 : (1957) 59 BOMLR 433 : (1957) ILR (Bom) 377
Income Tax Act, 1922 — Section 34, 34(1), 34(3)