High Courts17 Mar 1958
Purshotamdas Thakurdas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · AIR 1959 Bom 303 : (1958) 60 BOMLR 980 : (1958) ILR (Bom) 1172 : (1958) 34 ITR 204
Income Tax Act, 1922 — Section 13, 16(2)
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 16 of 18
High Courts14 Mar 1958
SHAPOORJI PALLONJI MISTRY Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1958) 34 ITR 342
High Courts14 Mar 1958
Shapoorji Pallonji Mistry Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1959 Bom 304 : (1958) 60 BOMLR 847 : (1958) ILR (Bom) 1167
Income Tax Act, 1922 — Section 12, 31, 33B, 34, 34(3)
High Courts14 Mar 1958
Commissioner of Income Tax, Ahmedabad Vs Gokuldas Harivallabhdas
Bombay High Court · AIR 1959 Bom 96 : (1958) 60 BOMLR 960 : (1958) ILR (Bom) 1162
Income Tax Act, 1922 — Section 28, 28(1), 66
High Courts13 Mar 1958
Maharaj Shri Govindlalji Ranchhodlalji Vs Commissioner of Income Tax, Ahmedabad
Bombay High Court · (1958) 34 ITR 92
Income Tax Act, 1922 — Section 3
High Courts13 Mar 1958
Maharaj Shri Govindlalji Ranchhodlalji Vs Commr. of Income Tax, Ahmedabad
Bombay High Court · AIR 1959 Bom 100 : (1958) 60 BOMLR 926 : (1958) ILR (Bom) 1149
Income Tax Act, 1922 — Section 10, 12, 4, 66(5)
High Courts13 Mar 1958
Jubilee Mills Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1959 Bom 51 : (1958) 60 BOMLR 920 : (1958) ILR (Bom) 1153 : (1958) 34 ITR 30
Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 23A, 23A(1), 66(4)
High Courts13 Mar 1958
Dinanath Shaligram Marvadi Vs Maroti Totaram Shimpi and Others
Bombay High Court · AIR 1959 Bom 10 : (1958) 60 BOMLR 1017 : (1959) ILR (Bom) 249
Bankruptcy Act, 1883 — Section 46Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 9Provincial Insolvency Act, 1920 — Section 28(2), 28(7), 4, 4(2), 51
High Courts12 Mar 1958
Varjivandas Hirji and Co. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1958) 34 ITR 21
Income Tax Act, 1922 — Section 23(5), 26(1), 26A
High Courts12 Mar 1958
Uttam Gulabrao Sakhare Vs Champatrao Gulabrao Gawande
Bombay High Court · AIR 1960 Bom 238 : (1958) 60 BOMLR 1150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 116
High Courts12 Mar 1958
Surat District Cotton Dealers'' Association Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1959) 35 ITR 121
Income Tax Act, 1922 — Section 10(6), 4(3), 66(3)
High Courts11 Mar 1958
Vinayak Vishnu Sahasrabudhe Vs B.G. Gadre and Others
Bombay High Court · AIR 1959 Bom 39 : (1959) ILR (Bom) 87
Arbitration Act, 1940 — Section 16, 20, 30
High Courts11 Mar 1958
Commissioner of Income Tax, Bombay City II Vs Donald Miranda and Others
Bombay High Court · AIR 1959 Bom 33 : (1958) 60 BOMLR 910 : (1958) ILR (Bom) 1134 : (1959) 35 ITR 103
Income Tax Act, 1922 — Section 10, 12
High Courts11 Mar 1958Dismissed
Noormahammad Rahimutallah Vs Undrya Goma
Bombay High Court · (1958) 60 BOMLR 1156
High Courts10 Mar 1958
Pohoomal Bros. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1958) 34 ITR 64
Income Tax Act, 1922 — Section 10(2)
High Courts10 Mar 1958
Padmavatibai and Others Vs Manilal Nyahalchand Kasliwal Shravagi and Others
Bombay High Court · AIR 1959 Bom 141 : (1958) 60 BOMLR 1015 : (1959) ILR (Bom) 81
Civil Procedure Code, 1908 (CPC) — Section 53, 60
High Courts07 Mar 1958
Deoraj Divanchand Verma Vs The State
Bombay High Court · AIR 1959 Bom 509 : (1959) CriLJ 1307
Central Provinces and Berar Shops and Establishments Act, 1947 — Section 2(5), 2(6)Central Provinces and Berar Shops and Establishments Rules, 1947 — Rule 11(1), 11(2), 11(3), 14, 9(3)Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts07 Mar 1958
Bilasrai Joharmal and Others Vs Akola Electric Supply Co. Private Ltd.
Bombay High Court · AIR 1959 Bom 176 : (1958) 60 BOMLR 906 : (1959) ILR (Bom) 395
Companies Act, 1956 — Section 397, 397(1), 397(2), 398, 399
High Courts05 Mar 1958
Sadasheo Jagannath Barapatre Vs Hemaji Hiraman Bakde
Bombay High Court · AIR 1958 Bom 507 : (1959) 61 BOMLR 1141 : (1958) ILR (Bom) 1361
Central Provinces and Berar Municipalities Act, 1922 — Section 12(1), 12(2), 12(3), 14(1), 15Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6
High Courts04 Mar 1958
Pandurang Laxman Parab Vs State of Bombay
Bombay High Court · AIR 1959 Bom 30 : (1958) 60 BOMLR 811 : (1959) CriLJ 34 : (1959) ILR (Bom) 243
Evidence Act, 1872 — Section 133, 3Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4