High Courts25 Sept 1957
Commissioner of Income Tax, Bombay City II, Bombay Vs Nanalal Haridas (H.U.F.)
Bombay High Court · (1958) 33 ITR 674
Income Tax Act, 1922 — Section 16(2), 23A
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 5 of 18
High Courts25 Sept 1957
S.M. Modi Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 33 ITR 529
Income Tax Act, 1922 — Section 18(7)
High Courts25 Sept 1957
S. Magnus Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1958) 33 ITR 538
Income Tax Act, 1922 — Section 16(3)
High Courts25 Sept 1957
Vishwasrao Vithoba Vs Sahebrao Yeshwantrao and Others
Bombay High Court · AIR 1958 Bom 375 : (1958) 60 BOMLR 413 : (1958) ILR (Bom) 531
High Courts24 Sept 1957
Vidyutrai Y. Desai Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 60 BOMLR 37 : (1958) 33 ITR 510
Income Tax Act, 1922 — Section 2(6A)
High Courts24 Sept 1957
State Vs Ramji Vithal Chaudhari and Another
Bombay High Court · AIR 1958 Bom 381 : (1958) 60 BOMLR 329 : (1958) CriLJ 1296 : (1958) ILR (Bom) 505
Bombay Hindu Divorce Act, 1947 — Section 15Bombay Probation of Offenders Act, 1938 — Section 5(1)Law Reports Act, 1875 — Section 3
High Courts24 Sept 1957
Gajadhar Hiralal Vs The Municipal Committee, Basim
Bombay High Court · AIR 1958 Bom 378 : (1958) 60 BOMLR 419 : (1958) ILR (Bom) 625
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226, 276, 276(2), 277, 286
High Courts24 Sept 1957
Trustees of Late R.J. Vakil Vs Commissioner of Income Tax, Bombay North, Ahmedabad
Bombay High Court · (1958) 33 ITR 517
Income Tax Act, 1922 — Section 14(2), 18A, 23B, 41(1)
High Courts23 Sept 1957
Commissioner of Income Tax, Bombay City I Vs Chugandas and Co. (Securities)
Bombay High Court · AIR 1960 Bom 109 : (1960) 38 ITR 241
Income Tax Act, 1922 — Section 10, 25(3)
High Courts23 Sept 1957
Gopal Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1958) 33 ITR 403
Income Tax Act, 1922 — Section 10(2)
High Courts23 Sept 1957
Surat Peoples'' Co-operative Bank Ltd. Vs Commissioner of Income Tax, Ahmedabad
Bombay High Court · (1958) 33 ITR 396
Income Tax Act, 1922 — Section 60, 8
High Courts20 Sept 1957
The Asoka Mills Co. Ltd. Vs The Commissioner of Income Tax, Delhi, Ajmer, Rajasthan, Madhya Pradesh and New Delhi
Bombay High Court · AIR 1958 Bom 373 : (1958) 60 BOMLR 35 : (1958) ILR (Bom) 319
Income Tax Act, 1922 — Section 10, 10(2), 10(5)
High Courts20 Sept 1957
Shamji Kheta and Another Vs A.V. Patwardhan and Another
Bombay High Court · AIR 1959 Bom 474
Companies (Amendment) Act, 1956 — Section 468, 543Companies Act, 1913 — Section 185, 2, 202, 235
High Courts20 Sept 1957
Babarao and Others Vs Hanumant
Bombay High Court · AIR 1959 Bom 75 : (1959) ILR (Bom) 19
High Courts20 Sept 1957
Asoka Mills Co. Ltd. Vs Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat
Bombay High Court · (1958) 33 ITR 377
Income Tax Act, 1961 — Section 10(2)
High Courts20 Sept 1957
Tulsidas Kilachand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1958) 33 ITR 383
Income Tax Act, 1922 — Section 16(1), 16(2), 16(3)
High Courts20 Sept 1957
Sitaldas Tirathdas Vs Commissioner of Income Tax, Bombay City II, Bombay
Bombay High Court · (1958) 33 ITR 390
Income Tax Act, 1922 — Section 4
High Courts19 Sept 1957
MAHINDRA KUMAR MOHANLAL AND MOHANAND KUMAR MOHANLAL Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY CITY.
Bombay High Court · (1958) 33 ITR 360
Excess Profits Tax Act, 1940 — Section 13(1)Income Tax Act, 1961 — Section 25A
High Courts19 Sept 1957Allowed
Shamrao Dayaram Lodhi Vs The Municipal Committee
Bombay High Court · (1958) 60 BOMLR 189
Central Provinces and Berar Municipalities Act, 1922 — Section 176(1)
High Courts19 Sept 1957
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs Maharani Shri Kesarkunwerba Saheb of Morvi
Bombay High Court · (1958) 33 ITR 349
Income Tax Act, 1922 — Section 60A