High Courts08 Oct 1958
Bhor Industries Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1959) 61 BOMLR 578 : (1959) 35 ITR 748
Income Tax Act, 1922 — Section 14(2), 18A, 23A
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 5 of 18
High Courts07 Oct 1958
H.S. Captain Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1959) 36 ITR 84
Income Tax Act, 1922 — Section 7(1)
High Courts06 Oct 1958
Mahesh Anantrai Pattani and Another Vs Commissioner of Income Tax, Bombay North, Ahmedabad
Bombay High Court · AIR 1959 Bom 454 : (1959) 61 BOMLR 386 : (1959) ILR (Bom) 1350 : (1959) 35 ITR 734
Income Tax Act, 1922 — Section 10, 66(1), 7, 7(1)
High Courts04 Oct 1958
Commissioner of Income Tax, Ahmedabad Vs New Digvijaysinhji Tin Factory
Bombay High Court · (1959) 37 ITR 136
Income Tax Act, 1922 — Section 10, 10(2)
High Courts04 Oct 1958
COMMISSIONER OF Income Tax, AHMEDABAD Vs NEW DIGVIJAYSINHJI TIN FACTORY.
Bombay High Court · (1959) 36 ITR 72
Partnership Act, 1932 — Section 12
High Courts04 Oct 1958
Radhakant Jagannath Prasad Vs V.K. Johri and Another
Bombay High Court · AIR 1961 Bom 5
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(2), 34, 34(1), 34(3), 54
High Courts03 Oct 1958
Commissioner of Income Tax, Bombay Vs Gaekwar Foam and Rubber Co. Ltd.
Bombay High Court · AIR 1959 Bom 421 : (1959) 61 BOMLR 380 : (1959) ILR (Bom) 1368
Income Tax Act, 1922 — Section 15C, 15C(2)
High Courts03 Oct 1958
Commissioner of Income Tax, Ahmedabad Vs The New Digvijaysinghji Tin Factory
Bombay High Court · AIR 1959 Bom 556 : (1959) 61 BOMLR 566 : (1959) ILR (Bom) 1359
Income Tax Act, 1922 — Section 10, 10(2)Partnership Act, 1932 — Section 12
High Courts03 Oct 1958
Sushila Mahendra Nanavati Vs Mahendra Manital Nanavati
Bombay High Court · (1958) 10 BOM CK 0025
High Courts03 Oct 1958Allowed
The State of Bombay Vs Shastri Yagna Purushadasji
Bombay High Court · (1959) 61 BOMLR 700
Constitution of India, 1950 — Article 25, 26
High Courts03 Oct 1958
Commissioner of Income Tax, Bombay City-I Vs Gaekwar Foam and Rubber Co. Ltd.
Bombay High Court · (1959) 35 ITR 662
Income Tax Act, 1922 — Section 15C, 84
High Courts01 Oct 1958
Commissioner of Income Tax, Bombay City I Vs Shoorji Vallabhdas and Co.
Bombay High Court · (1959) 36 ITR 25
Income Tax Act, 1922 — Section 10(2)
High Courts30 Sept 1958
Executors and Trustees of Sir Cawasji Jehangir (First Baronet) and Others Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1959) 35 ITR 537
Income Tax Act, 1922 — Section 23A
High Courts30 Sept 1958
Ratilal B. Daftari Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1959) 36 ITR 18
Income Tax Act, 1922 — Section 23(5), 26A
High Courts30 Sept 1958Dismissed
Balirambhau Dajibabhau Vs Chaturbhuj Bisanlal
Bombay High Court · (1959) 61 BOMLR 698
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15
High Courts30 Sept 1958Dismissed
Tulsibai Mangumal Vs The State of Bombay
Bombay High Court · (1959) 61 BOMLR 1344
Bombay Land Requisition Act, 1948 — Section 4(1), 5
High Courts30 Sept 1958
Executors and Trustees of Cawasji Jehangir and Others Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1959 Bom 404 : (1959) 61 BOMLR 373 : (1959) ILR (Bom) 1376
Income Tax Act, 1922 — Section 12B, 17, 17(6), 17(7), 23A
High Courts25 Sept 1958
P.T. Anklesaria and Others Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1959) 35 ITR 532
Income Tax Act, 1922 — Section 23(2), 34
High Courts25 Sept 1958
Manilal Dhanji Vs Commissioner of Income Tax, Bombay City-1
Bombay High Court · AIR 1959 Bom 506 : (1959) 61 BOMLR 187 : (1959) ILR (Bom) 1385 : (1959) 35 ITR 467
Income Tax Act, 1922 — Section 16(3), 41, 41(1), 41(2)
High Courts24 Sept 1958
Narandas Mathuradas and Co. Vs Commissioner of Income Tax, Bombay South and Central Bombay
Bombay High Court · (1959) 35 ITR 461
Income Tax Act, 1922 — Section 10