High Courts14 Mar 1961
D.R. Dhanwate Vs Commissioner of Income Tax, M.P., Nagpur and Bhandara
Bombay High Court · (1961) 42 ITR 253
Income Tax Act, 1922 — Section 34, 34(1)
COURT ARCHIVE
Bombay High Court judgments, 1961
168 judgments · page 8 of 9
High Courts14 Mar 1961
In Re: Hasima Latifi and Others
Bombay High Court · AIR 1962 Bom 227 : (1961) 63 BOMLR 940
Special Marriage Act, 1954 — Section 21Succession Act, 1925 — Section 212, 213, 213(1), 213(2), 324(1)
High Courts13 Mar 1961
State Vs Gulanchand Swarupchand and Others
Bombay High Court · AIR 1962 Bom 78 : (1961) 63 BOMLR 609 : (1962) ILR (Bom) 198
Criminal Procedure Code, 1898 (CrPC) — Section 181(2)Penal Code, 1860 (IPC) — Section 405, 406
High Courts09 Mar 1961
The Central Provinces Syndicate (Private) Ltd. Vs Commissioner of Income Tax, Nagpur
Bombay High Court · (1962) 45 ITR 6
Bombay Court Fees Act, 1959 — Article 16Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 33, 33(1), 33(4), 66, 66(2)
High Courts08 Mar 1961
Abdul Sakur Dadamiya Vs Maruti Bali Kokate
Bombay High Court · (1961) 63 BOMLR 607
High Courts08 Mar 1961
Narayan Dagadu Mane Vs Bapu Maruti Neel
Bombay High Court · (1962) 64 BOMLR 665
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C
High Courts05 Mar 1961
General Construction and Supply Co. Vs Income Tax Officer (8th) C-ward, Section III, Bombay and Another
Bombay High Court · (1962) 44 ITR 16
Income Tax Act, 1922 — Section 34(3)
High Courts04 Mar 1961
State Vs Ramjivan Kaluram and Another
Bombay High Court · AIR 1962 Bom 8 : (1961) 63 BOMLR 570 : (1961) ILR (Bom) 853
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4)
High Courts03 Mar 1961Dismissed
Yeshwanta Mahadeo Dhirde Vs Nandkishore Ghanashyamlal Jaiswal
Bombay High Court · (1961) 63 BOMLR 628
Bombay Civil Courts Act, 1869 — Section 16
High Courts01 Mar 1961
Ramchandra Govinda Vs The State
Bombay High Court · AIR 1962 Bom 41 : (1961) 63 BOMLR 711 : (1961) ILR (Bom) 923
General and Subsidiary Rules — Rule 52, 52(1)Railways Act, 1890 — Section 101
High Courts01 Mar 1961Dismissed
The Central Potteries Ltd. Vs The Assistant Commissioner
Bombay High Court · (1961) 63 BOMLR 709 : (1961) 2 LLJ 546
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16(3b)Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 18
High Courts28 Feb 1961
Serenabai Munchershaw Davierwalla Vs M.B. Panse
Bombay High Court · (1961) 63 BOMLR 919
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F
High Courts28 Feb 1961
Rasiklal Amritlal Doshi Vs A. Nundy, Additional Income Tax Officer, Section III (Central), Bombay and Others
Bombay High Court · (1961) 42 ITR 35
Income Tax Act, 1922 — Section 22(4), 23(1), 23(2), 23(3), 23(4)
High Courts24 Feb 1961
Hindustan Construction Co. Ltd. Vs S. Gaitonde Income Tax Officer and Another
Bombay High Court · (1961) 42 ITR 249
Income Tax Act, 1961 — Section 33A, 49E
High Courts24 Feb 1961
HINDUSTAN CONSTRUCTION CO. LTD. Vs S. GAITONDE Income Tax OFFICER AND ANOTHER.
Bombay High Court · (1961) 42 ITR 249
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 49E
High Courts23 Feb 1961Allowed
Mrs. Shantabai Mathurdas Thakkar Vs The Municipal Corporation
Bombay High Court · (1961) 63 BOMLR 667
Constitution of India, 1950 — Article 17General Clauses Act, 1897 — Section 5, 6, 7
High Courts22 Feb 1961
Indian Fisheries (Private) Ltd. Vs Union of India and Others
Bombay High Court · (1961) 41 ITR 763
Income Tax Act, 1922 — Section 49E
High Courts22 Feb 1961
Ramniklal Tribhowandas Vs V.R. Amin, First Income Tax Officer, C-11 Ward, Bombay
Bombay High Court · (1961) 42 ITR 92
Income Tax Act, 1961 — Section 14(2), 16(1), 23(5), 33A, 35
High Courts20 Feb 1961
Ramanlal C. Parekh Vs V. Krishnamachari, Commissioner of Income Tax, (Central), Bombay
Bombay High Court · (1961) 41 ITR 757
Income Tax Act, 1922 — Section 60
High Courts17 Feb 1961
State Vs Girdharlal Bajaj and Another
Bombay High Court · AIR 1962 Bom 130 : (1961) 63 BOMLR 743 : (1961) ILR (Bom) 902 : (1962) 2 LLJ 46
Companies Act, 1956 — Section 419