High Courts30 Jun 1959
Commissioner of Income Tax, Bombay Vs National Electrical Industries Ltd.
Bombay High Court · (1959) 61 BOMLR 1380
Income Tax Act, 1922 — Section 15(C), 24(2)
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 7 of 13
High Courts30 Jun 1959
Commissioner of Income Tax, Bombay City I Vs National Electrical Industries Ltd.
Bombay High Court · AIR 1960 Bom 342 : (1959) 37 ITR 131
Income Tax Act, 1922 — Section 15C
High Courts30 Jun 1959
Commissioner of Income Tax, Bombay City Vs Baimaniben
Bombay High Court · (1960) 38 ITR 80
Income Tax Act, 1922 — Section 24(2)
High Courts30 Jun 1959
Ratanchand Hirachand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1960) 38 ITR 76
Income Tax Act, 1922 — Section 12B, 2(4A), 24(2A)
High Courts29 Jun 1959
Dharma Vijaya Agency Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · AIR 1960 Bom 380 : (1959) 61 BOMLR 1421 : (1960) 38 ITR 392
Income Tax Act, 1922 — Section 4(3)
High Courts29 Jun 1959
Dharma Vijaya Agency Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · AIR 1960 Bom 380 : (1959) 61 BOMLR 1421 : (1960) 38 ITR 392
Income Tax Act, 1922 — Section 4(3)
High Courts27 Jun 1959
East Asiatic Company (India) (Private) Ltd. Vs Its Workmen
Bombay High Court · (1960) 1 LLJ 383
Industrial Disputes Act, 1947 — Section 10(2), 2, 39
High Courts26 Jun 1959
R.N. Agrawala Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1960) 38 ITR 67
Income Tax Act, 1922 — Section 7
High Courts26 Jun 1959
State Vs Gaya and Others
Bombay High Court · AIR 1960 Bom 289 : (1959) 61 BOMLR 1509 : (1960) CriLJ 893
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1)
High Courts25 Jun 1959
Oukarmal Meghraj Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1960) 38 ITR 569
Income Tax (Amendment) Act, 1959 — Section 2, 4Income Tax Act, 1922 — Section 34
High Courts25 Jun 1959
Onkarmal Meghraj Vs Commissioner of Income Tax, Bombay I
Bombay High Court · AIR 1960 Bom 163 : (1959) 61 BOMLR 1373 : (1960) 38 ITR 369
Income Tax Act, 1922 — Section 34(1), 4
High Courts24 Jun 1959
Bai Jiviben Vs Bombay Revenue Tribunal
Bombay High Court · (1959) 61 BOMLR 1475
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31
High Courts24 Jun 1959
K.P. Shankerlingam Vs Union of India and Another
Bombay High Court · AIR 1960 Bom 431 : (1960) 62 BOMLR 1
Constitution of India, 1950 — Article 310, 313
High Courts23 Jun 1959
Maneklal Vallabhdas Parekh Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1959) 37 ITR 142
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts23 Jun 1959
P.H. Divecha and Another Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1960 Bom 319 : (1959) 61 BOMLR 1584 : (1960) 38 ITR 209
Income Tax Act, 1922 — Section 10, 4
High Courts22 Jun 1959
Elphinstone Spinning and Weaving Mills Company Ltd. Vs Its Workmen
Bombay High Court · (1959) 06 BOM CK 0023
Industrial Disputes Act, 1947 — Section 10(1), 19(3), 19(4), 19(6)
High Courts20 Jun 1959
Anusuya Vithal and Others Vs J.H. Mehta and Another
Bombay High Court · AIR 1960 Bom 201
Industrial Disputes Act, 1947 — Section 2, 25C, 25D, 25EPayment of Wages Act, 1936 — Section 2
High Courts20 Jun 1959
Anusuyabai Vithal Vs Mehta J.H.
Bombay High Court · (1959) 61 BOMLR 1417 : (1959) 2 LLJ 742
Employees State Insurance Act, 1948 — Section 81Industrial Disputes Act, 1947 — Section 2, 25C, 25D, 25E, 36(3)
High Courts17 Jun 1959
Commissioner of Income Tax, Bombay City II Vs Trustees of Seth Meghji Mathuradas Charity Trust
Bombay High Court · (1959) 37 ITR 419
Income Tax Act, 1922 — Section 4(3), 66(1)
High Courts17 Jun 1959
Sidisha Ibrahimsha (Bidi Merchant) and Others Vs Their Workmen (Bidi Kamdar Mandal, Jamnagar)
Bombay High Court · (1960) 1 LLJ 390
Industrial Disputes Act, 1947 — Section 2Workmens Compensation Act, 1923 — Section 4