High Courts18 Mar 1962
Gordhandas Mathuradas Matani Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 449
Income Tax Act, 1922 — Section 9(1)
COURT ARCHIVE
Bombay High Court judgments, 1962
217 judgments · page 10 of 11
High Courts16 Mar 1962
D.D. Shroff and Co. Vs Commissioner of Income Tax, Bombay and Another
Bombay High Court · (1963) 48 ITR 780
Income Tax Act, 1922 — Section 10
High Courts13 Mar 1962
Joint Committee of Action, B Group Merchants, Bombay Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 427
Income Tax Act, 1922 — Section 10, 41, 44
High Courts10 Mar 1962
Mulkraj Bodhraj Chabra Vs Nagpur Municipal Corporation, Nagpur
Bombay High Court · AIR 1965 Bom 30 : (1964) 66 BOMLR 456 : (1965) CriLJ 148 : (1962) ILR (Bom) 625
Criminal Procedure Code, 1898 (CrPC) — Section 242
High Courts06 Mar 1962
Khimchand Amarchand Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 102
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts05 Mar 1962
Commissioner of Income Tax, Bombay South Vs D.R. Sathe
Bombay High Court · (1963) 48 ITR 85
Income Tax Act, 1922 — Section 10(2), 60
High Courts05 Mar 1962
Commissioner of Income Tax, Bombay City I Vs Gammon India Private Ltd.
Bombay High Court · (1963) 48 ITR 97
Income Tax Act, 1922 — Section 23A
High Courts04 Mar 1962
Commissioner of Income Tax, Bombay South Vs Murlidhar Jhawar and Purna Ginning and Pressing Factory
Bombay High Court · (1963) 48 ITR 73
Income Tax Act, 1922 — Section 23(5), 3, 35(5)
High Courts02 Mar 1962Dismissed
Munda Chapla Banjari Vs The Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 667
Berar Regulation of Agricultural Leases Act, 1928 — Section 54(1)Berar Regulation of Agricultural Leases Act, 1951 — Section 20
High Courts02 Mar 1962Allowed
Chandrabhagabai Udhaorao Vs Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 454
Land Acquisition Act, 1894 — Section 17, 4, 5A
High Courts01 Mar 1962
State Vs Ramsingh Desasingh
Bombay High Court · AIR 1963 Bom 68 : (1962) 64 BOMLR 451 : (1963) CriLJ 567 : (1962) ILR (Bom) 504
Bombay Prohibition Act, 1949 — Section 129, 66, 66(2)
High Courts27 Feb 1962Dismissed
Shri Usaf Usman Mujawar Vs Shrimant Yeshwantrao Appasaheb Ghatage
Bombay High Court · (1963) 65 BOMLR 831
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6
High Courts23 Feb 1962
Union of India and Others Vs Maqsood Ahmed
Bombay High Court · AIR 1963 Bom 110 : (1962) 64 BOMLR 683 : (1963) ILR (Bom) 158 : (1963) MhLj 60
Administration of Evacuee Property (Amendment) Act, 1956 — Section 16, 16(2)Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2), 12A, 25, 26Administration of Evacuee Property Ordinance, 1956 — Ordinance 6
High Courts22 Feb 1962Allowed
Kesheorao Shrawanji Datir Vs Collector
Bombay High Court · (1962) 64 BOMLR 599
Central Provinces and Berar Municipalities Act, 1922 — Section 18(3)
High Courts21 Feb 1962
Panchfulabai Bapubao Deshmukh Vs Maharashtra Revenue Tribunal
Bombay High Court · (1962) 64 BOMLR 717
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 36(1)
High Courts20 Feb 1962
Municipal Committee, Dhamangaon and Another Vs Hirabai and Others
Bombay High Court · AIR 1963 Bom 225 : (1962) 64 BOMLR 602 : (1963) ILR (Bom) 612
Bombay District Municipal Act, 1901 — Section 167ABombay Municipal Boroughs Act, 1925 — Section 206Central Provinces and Berar Municipalities Act, 1922 — Section 241(1), 48, 48(1), 48(2), 66(1)
High Courts14 Feb 1962
The Special Land Acquisition Officer Vs The Trustees of the Port of Bombay
Bombay High Court · (1962) 64 BOMLR 579
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 101, 102, 135Land Acquisition Act, 1894 — Section 25, 53
High Courts13 Feb 1962Dismissed
The National Union of Commercial Employees Vs M.R. Meher
Bombay High Court · (1962) 64 BOMLR 693
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12, 2, 20
High Courts08 Feb 1962
Rao Saheb Manilal Gangaram Sindore and Another Vs Western India Theatres Ltd. and Others
Bombay High Court · AIR 1963 Bom 40 : (1962) 64 BOMLR 532
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 7 Rule 10, Order 7 Rule 11Companies Act, 1956 — Section 155
High Courts06 Feb 1962
Ranjit D. Udeshi and Others Vs The State
Bombay High Court · AIR 1962 Bom 268 : (1962) 64 BOMLR 356 : (1962) ILR (Bom) 538
Penal Code, 1860 (IPC) — Section 292