High Courts26 Oct 1961
Keshavji Morarji and Another Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1963) 47 ITR 418
Income Tax Act, 1922 — Section 16(3)
COURT ARCHIVE
Bombay High Court judgments, 1961
168 judgments · page 2 of 9
High Courts26 Oct 1961
Jadavji Narsidas and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1963) 47 ITR 411
Income Tax Act, 1922 — Section 10(2)
High Courts26 Oct 1961
Manilal Manekji (Private) Ltd. Vs Municipal Committee, Malkapur and Another
Bombay High Court · AIR 1963 Bom 3 : (1962) 64 BOMLR 471 : (1962) ILR (Bom) 508
Central Provinces and Berar Municipalities Act, 1922 — Section 2(1), 2(2), 41(1), 44(7), 44(8)Constitution of India, 1950 — Article 276Government of India Act, 1935 — Section 142, 142(2)
High Courts25 Oct 1961
Commissioner of Income Tax, Bombay City I Vs E. Francescanto
Bombay High Court · (1963) 47 ITR 402
Income Tax Act, 1922 — Section 10(2), 60
High Courts24 Oct 1961Dismissed
Municipal Committee Vs The Savatram Ramprasad Mills Co., Ltd.
Bombay High Court · (1962) 64 BOMLR 287
Constitution of India, 1950 — Article 14, 19
High Courts24 Oct 1961
F.E. Hardcastle and Co. (Private) Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 47 ITR 394
Income Tax Act, 1922 — Section 10(5A)
High Courts23 Oct 1961
T.C. Kapur Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 1199
Income Tax Act, 1922 — Section 7(1)
High Courts21 Oct 1961
Shankarrao Mohite and Others Vs Burjor D. Engineer
Bombay High Court · AIR 1962 Bom 198 : (1962) 64 BOMLR 130 : (1961) ILR (Bom) 63
Bombay Police Act, 1951 — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 166, 290
High Courts21 Oct 1961
Commissioner of Income Tax, Bombay South Vs Md. Khalid Faquih and Co.
Bombay High Court · (1963) 47 ITR 383
Income Tax Act, 1922 — Section 26A, 30
High Courts21 Oct 1961
Commissioner of Income Tax, Bombay South Vs M.P. Kolhe
Bombay High Court · (1962) 46 ITR 1268
Income Tax Act, 1922 — Section 33
High Courts18 Oct 1961
Shivrajpur Syndicate Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 1205
Income Tax Act, 1922 — Section 10(2)
High Courts17 Oct 1961
Commissioner of Income Tax, Bombay City II Vs Bombay Mutual Life Assurance Society Ltd.
Bombay High Court · (1963) 47 ITR 367
Income Tax Act, 1922 — Rule 3, 3(a), 3(b), 3
High Courts12 Oct 1961
H.H. Vijayakunverba Maharani of Morvi and Others Vs S. Narayanan and Another
Bombay High Court · AIR 1962 Bom 254 : (1962) 64 BOMLR 213 : (1962) 45 ITR 223
Expenditure Tax Act, 1957 — Section 18(1), 3(1)
High Courts11 Oct 1961
C.P. Pictures Ltd. Vs Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara
Bombay High Court · (1962) 46 ITR 1181
Income Tax Act, 1961 — Section 10, 12, 12(4), 24(2), 66(1)
High Courts09 Oct 1961
Dharampur Leather Cloth Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1965) 55 ITR 329
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts09 Oct 1961
The Star Trading Co. (Private) Ltd. Vs The State of Bombay
Bombay High Court · (1962) 64 BOMLR 147 : (1962) 13 STC 102
Bombay Sales Tax Act, 1953 — Section 34
High Courts06 Oct 1961
Commissioner of Income Tax, Bombay City I Vs Hazarimal Nagji and Co.
Bombay High Court · (1962) 46 ITR 1168
Income Tax Act, 1961 — Section 34(3)
High Courts05 Oct 1961Allowed
The Municipal Commissioner for the City of Bombay Vs Maneklal A. Mehta
Bombay High Court · (1962) 64 BOMLR 107
Bombay Municipal Corporation Act, 1888 — Section 154
High Courts05 Oct 1961
Commissioner of Income Tax Bombay, City II Vs Homi Mehta and Sons Ltd.
Bombay High Court · (1962) 46 ITR 1135
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts04 Oct 1961
Shankar Narayan K. Vs Thakur S.S.
Bombay High Court · (1961) 10 BOM CK 0026
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 10(2)Payment of Wages Act, 1936 — Section 2