High Courts18 Sept 1961
Kusumben D. Mahadevia Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1961) 63 BOMLR 1011 : (1963) 47 ITR 214
Income Tax Act, 1922 — Section 4(1), 42(1)
COURT ARCHIVE
Bombay High Court judgments, 1961
168 judgments · page 4 of 9
High Courts15 Sept 1961
State Vs Sakharam Anna Vanjari
Bombay High Court · (1962) 64 BOMLR 400
Penal Code, 1860 (IPC) — Section 379
High Courts13 Sept 1961
Abdul Rehman Abdul Gafur and Another Vs Paul (E.) and Others
Bombay High Court · (1963) 7 FLR 22
Constitution of India, 1950 — Article 226
High Courts13 Sept 1961
Abdul Rehaman Abdul Gafur and Another Vs E. Paul and Others
Bombay High Court · AIR 1963 Bom 267 : (1963) 65 BOMLR 20 : (1962) 2 LLJ 693 : (1963) MhLj 261
Constitution of India, 1950 — Article 102, 104, 126, 15, 182Industrial Disputes Act, 1947 — Section 11, 12, 2
High Courts13 Sept 1961
Dhunjishaw Pestonji Ratanji Cassad Vs Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara
Bombay High Court · (1962) 64 BOMLR 201 : (1962) 46 ITR 1023
Income Tax Act, 1922 — Section 33A , 60
High Courts12 Sept 1961
Natarajan (T.R.) and Another Vs State of Maharashtra and Another
Bombay High Court · (1962) 2 LLJ 321
Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 2
High Courts12 Sept 1961
Commissioner of Income Tax Vs Asian Assurance Co. Ltd.
Bombay High Court · (1962) 46 ITR 560
Income Tax Act, 1922 — Rule 2, 10(7), 4(3)
High Courts11 Sept 1961
Commissioner of Income Tax, Bombay Vs Mogul Line Ltd., Bombay
Bombay High Court · (1962) 46 ITR 590
Income Tax Act, 1922 — Section 10
High Courts09 Sept 1961Allowed
Gandhi Sewa Shikshan Samiti Vs Gulam Hussain Welji
Bombay High Court · (1962) 64 BOMLR 206 : (1961) NLJ 628
Civil Procedure Code, 1908 (CPC) — Section 92Partnership Act, 1932 — Section 69Trusts Act, 1882 — Section 2, 3
High Courts08 Sept 1961
Navnitlal C. Javery Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 550
Income Tax Act, 1922 — Section 4
High Courts06 Sept 1961
Dhootpapeshwar Panvel (P.) Ltd. Vs Commissioner of Income Tax, Bomaby
Bombay High Court · (1962) 46 ITR 503
Income Tax Act, 1922 — Section 4
High Courts04 Sept 1961
Savlaram Kacharoo Mhatre Vs Yeshodabai Savlaram Mhatre
Bombay High Court · AIR 1962 Bom 190 : (1962) 64 BOMLR 27 : (1962) ILR (Bom) 326
General Clauses Act, 1897 — Section 10Hindu Marriage Act, 1955 — Section 12, 12(1), 12(2)
High Courts01 Sept 1961
Balubhai Gulabdas Navlakhi Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 492
Income Tax Act, 1922 — Section 26A
High Courts01 Sept 1961
Zakeria Suleman Vs The Collector, Yeotmal and Others
Bombay High Court · AIR 1963 Bom 233 : (1962) 64 BOMLR 483 : (1962) ILR (Bom) 441
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Aug 1961Dismissed
The Scindia Steam Navigation Co. Ltd. Vs The Union of India (UOI)
Bombay High Court · (1962) 64 BOMLR 421
Constitution of India, 1950 — Article 133, 4, 5, 6, 8
High Courts30 Aug 1961
Tata Locomotive and Engineering Co. Ltd. Vs Commissioner of Income Tax, Bombay City-1
Bombay High Court · AIR 1963 Bom 62 : (1962) 64 BOMLR 49 : (1962) ILR (Bom) 316 : (1962) 44 ITR 467
Foreign Exchange Regulation Act, 1947 — Section 2, 3, 4(3)Income Tax Act, 1922 — Section 2(4A), 4, 66(1)
High Courts28 Aug 1961
Hukamchand Mills Ltd. Vs Commissioner of Income Tax, Bombay City and Suburban District
Bombay High Court · (1962) 44 ITR 411
Income Tax Act, 1922 — Section 10(2), 4A
High Courts28 Aug 1961
Hukumchand Mills Ltd., Indore Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1963) 47 ITR 169
Income Tax Act, 1922 — Section 4
High Courts26 Aug 1961
V.P. Varde Vs V.G. Shinde, Second Income Tax Officer, A-II Ward, Bombay and Another
Bombay High Court · (1962) 44 ITR 257
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 29, 35(6)
High Courts25 Aug 1961
Air Corporations Employees'' Union and Another Vs D.C. Vyas and Others
Bombay High Court · AIR 1962 Bom 274 : (1962) 64 BOMLR 1 : (1962) ILR (Bom) 292 : (1962) 1 LLJ 31
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10