High Courts24 Mar 1958
Chhotalal Devchand Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1958) 34 ITR 351
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 15 of 18
High Courts24 Mar 1958
Rogers and Co., Bombay Vs Commr. of Income Tax, Bombay City, Bombay II
Bombay High Court · AIR 1959 Bom 150 : (1958) 60 BOMLR 866 : (1954) ILR (Bom) 1202
Income Tax Act, 1922 — Section 10(2)
High Courts20 Mar 1958
Commissioner of Income Tax, Bombay City-II Vs Walchand Diamond Jubilee Trust
Bombay High Court · (1958) 34 ITR 228
Income Tax Act, 1922 — Section 4(3)
High Courts20 Mar 1958
Ram Pratap Ramdeo Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1958) 03 BOM CK 0052
Income Tax Act, 1922 — Section 4(1)
High Courts20 Mar 1958
Parelkar, Gore and Parpia Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1958) 34 ITR 312
Income Tax Act, 1922 — Section 4(3)
High Courts20 Mar 1958
Chimanbhai Lalbhai Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1958) 34 ITR 259
Income Tax Act, 1961 — Section 37
High Courts20 Mar 1958Allowed
Dadu Raghu Patil and Others Vs Tukaram Ranaba Dhere and Others
Bombay High Court · AIR 1959 Bom 221 : (1958) 60 BOMLR 715 : (1958) ILR (Bom) 952
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 22 Rule 4, Order 41 Rule 20, 11, 151
High Courts20 Mar 1958
Commissioner of Income Tax, Bombay City, Bombay Vs Walchand Diamond Jubilee Trust
Bombay High Court · AIR 1959 Bom 148 : (1958) 60 BOMLR 851 : (1958) ILR (Bom) 1188
Income Tax Act, 1922 — Section 4(3)
High Courts19 Mar 1958
Associated Industries Ltd. Vs Its Workmen (Associated Industries Kamgar Sangh)
Bombay High Court · (1958) 2 LLJ 138
High Courts19 Mar 1958
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 34 ITR 557
Income Tax Act, 1922 — Section 10
High Courts19 Mar 1958
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1959 Bom 272 : (1958) 60 BOMLR 987 : (1959) ILR (Bom) 262
Income Tax Act, 1922 — Section 10(2)
High Courts19 Mar 1958
Shankar Sadu Kamathe Vs Chunilal Rupchand Dakale and Another
Bombay High Court · AIR 1959 Bom 294 : (1958) 60 BOMLR 901 : (1958) ILR (Bom) 1177
Bombay Agricultural Debtors Relief Act, 1947 — Section 14, 2(4), 2(5), 4, 4(1)Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts19 Mar 1958
Commissioner of Income Tax, Bombay City Vs Robert J. Sas, Belgium
Bombay High Court · AIR 1959 Bom 281 : (1958) 60 BOMLR 1043 : (1958) ILR (Bom) 1184 : (1958) 34 ITR 222
Income Tax Act, 1922 — Section 23A, 23A(1), 34, 34(1), 34(3)
High Courts19 Mar 1958Allowed
Madanmohan and Others Vs Hari Anandilal
Bombay High Court · AIR 1959 Bom 269 : (1958) 60 BOMLR 829 : (1959) ILR (Bom) 256
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 11A, 167
High Courts18 Mar 1958
Kathiawar Coal Distributing Co. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1958) 34 ITR 182
Income Tax Act, 1922 — Section 4
High Courts18 Mar 1958
Chaturbhujdas Karnani (Deceased by his Legal Representatives) Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 34 ITR 553
Income Tax Act, 1922 — Section 16(3)
High Courts18 Mar 1958Allowed
Badrinarayan Gangadhar and Another Vs Nagarmal Hanumandas and Others
Bombay High Court · AIR 1959 Bom 241 : (1958) 60 BOMLR 1022 : (1959) ILR (Bom) 77
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35, 48Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1(2)
High Courts18 Mar 1958
Commissioner of Income Tax, Ahmedabad Vs Balwantrai Jethalal Vaidya and Others
Bombay High Court · AIR 1959 Bom 298 : (1958) 60 BOMLR 983 : (1958) ILR (Bom) 1374 : (1958) 34 ITR 187
Income Tax Act, 1922 — Section 10, 11, 12, 3, 40
High Courts17 Mar 1958
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs National Mills Co. Ltd. (In Liquidation)
Bombay High Court · (1958) 34 ITR 155
Income Tax Act, 1922 — Section 10, 24(2)
High Courts17 Mar 1958
COMMISSIONER OF Income Tax, BOMBAY NORTH, KUTCH AND SAURASHTRA Vs NATIONAL MILLS CO. LTD. (IN LIQUIDATION).
Bombay High Court · (1958) 34 ITR 155
Income Tax Act, 1961 — Section 24(2)