High Courts28 Sept 1962
Commissioner of Income Tax, Bombay Vs Bai Bhagirathibai (Deceased)
Bombay High Court · (1963) 49 ITR 892
Income Tax Act, 1922 — Section 16(1)
COURT ARCHIVE
Bombay High Court judgments, 1962
217 judgments · page 3 of 11
High Courts27 Sept 1962Dismissed
Parshottam Mahadev Patharphod Vs State of Maharashtra
Bombay High Court · (1963) MhLj 157
Criminal Procedure Code, 1898 (CrPC) — Section 165Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 411
High Courts27 Sept 1962
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax, Bombay City 1
Bombay High Court · (1963) 49 ITR 206
Income Tax Act, 1922 — Section 23A
High Courts27 Sept 1962
Commissioner of Income Tax, Bombay City I Vs Shrimati Kasturbai Walchand Trust
Bombay High Court · (1964) 51 ITR 255
Income Tax Act, 1922 — Section 11, 4(3)
High Courts26 Sept 1962
Standard Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 218
High Courts25 Sept 1962
Sakharam Narayan Kherdekar Vs City of Nagpur Corporation
Bombay High Court · AIR 1964 Bom 200 : (1963) 65 BOMLR 627 : (1963) ILR (Bom) 478
Industrial Disputes Act, 1947 — Section 2
High Courts25 Sept 1962
Sakharam Narayan Kherdekar Vs City of Nagpur Corporation and Others
Bombay High Court · AIR 1964 Bom 200 : (1963) 65 BOMLR 627 : (1963) ILR (Bom) 478
Bombay Shops and Establishments Act, 1948 — Section 10, 11, 13, 14, 15Bombay Shops and Establishments Rules, 1948 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 73
High Courts25 Sept 1962
All India Reporter Ltd. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 196
Income Tax Act, 1922 — Section 10(2)
High Courts21 Sept 1962
Sitaram Maroti Girnale Vs The State of Maharashtra and Others
Bombay High Court · AIR 1963 Bom 242 : (1963) 65 BOMLR 241 : (1963) MhLj 235
Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts20 Sept 1962
Suleman Fakruddin Ansari Vs S.B. Kulkarni and Another
Bombay High Court · AIR 1963 Bom 183 : (1963) 65 BOMLR 123 : (1962) ILR (Bom) 810 : (1963) MhLj 351
Bombay Provincial Municipal Corporations Act, 1949 — Section 14, 16, 16(1), 18, 403Central Provinces and Berar Municipalities Act, 1922 — Section 23Constitution of India, 1950 — Article 173, 226, 227, 329
High Courts19 Sept 1962
Pokhraj Hirachand Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 293
Income Tax Act, 1922 — Section 33, 33(4)
High Courts18 Sept 1962
Shree Goverdhan Ltd. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 369
Income Tax Act, 1922 — Section 23A
High Courts14 Sept 1962
Commissioner of Income Tax, Bombay South Vs Pranlal Kesurdas
Bombay High Court · (1963) 49 ITR 931
Income Tax Act, 1922 — Section 10(2)
High Courts14 Sept 1962
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs D''costa Brothers
Bombay High Court · (1963) 49 ITR 1
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 4
High Courts14 Sept 1962
Commissioner of Income Tax, Poona Vs R.B. Rungta and Co.
Bombay High Court · (1963) 50 ITR 233
Income Tax Act, 1922 — Section 33
High Courts13 Sept 1962
K.T. Kubal and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 433
Income Tax Act, 1922 — Section 34(1)
High Courts12 Sept 1962
Dastur Dadi and Co. Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 554
Income Tax Act, 1922 — Section 26A
High Courts11 Sept 1962
Commissioner of Income Tax, Bombay City I Vs Ravi Industries Ltd.
Bombay High Court · (1963) 49 ITR 145
Income Tax Act, 1922 — Section 10(1), 10(2), 24(1), 24(2)
High Courts08 Sept 1962
Ballarpur Collieries Company Vs State Industrial Court
Bombay High Court · (1963) 65 BOMLR 556 : (1963) MPLJ 891
Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts08 Sept 1962
B.B. Iranee Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 50 ITR 366
Income Tax Act, 1922 — Section 4(1)