High Courts07 Sept 1962
Commissioner of Income Tax, Bombay City I Vs M.M. Khanna
Bombay High Court · (1963) 49 ITR 232
Income Tax Act, 1922 — Section 25A, 66(1)
COURT ARCHIVE
Bombay High Court judgments, 1962
217 judgments · page 4 of 11
High Courts06 Sept 1962
M.R. Dalal (By his Legal Representative) Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 492
Income Tax Act, 1922 — Section 34(1)
High Courts04 Sept 1962
Shri Vallabh Pitte Vs Narsingdas Govindram Kalani
Bombay High Court · AIR 1963 Bom 157 : (1963) 65 BOMLR 29 : (1962) ILR (Bom) 743 : (1963) MhLj 841
Arbitration Act, 1940 — Section 13, 14, 15, 16, 17
High Courts04 Sept 1962
Walchand and Co. Private Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 638
Income Tax Act, 1922 — Section 10(15)
High Courts30 Aug 1962
Orient Trading Co. Ltd. Vs Commissioner of Income Tax (Central), Calcutta
Bombay High Court · (1963) 49 ITR 723
Income Tax Act, 1922 — Section 66(2)
High Courts30 Aug 1962
Ormerods (India) Private Ltd. Vs Commissioner of Income Tax, (Central), Bombay
Bombay High Court · (1963) 49 ITR 485
Income Tax Act, 1922 — Section 2(11), 23A
High Courts29 Aug 1962Dismissed
The President, Swami Vivekanand Ashram Vs Kolhapur Sports Association Limited
Bombay High Court · (1963) 65 BOMLR 18 : (1963) MhLj 343
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4
High Courts29 Aug 1962
Balkrishna Dharamdas Vora Vs The Poona Municipal Corporation
Bombay High Court · (1963) 65 BOMLR 119 : (1963) MhLj 325
Bombay Provincial Municipal Corporations Act, 1949 — Section 413
High Courts29 Aug 1962
Laljee Deoraj and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1964) 51 ITR 234
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30(4), 4
High Courts28 Aug 1962
The Charity Commissioner Vs The Municipality of Taloda
Bombay High Court · (1963) 65 BOMLR 27 : (1963) MhLj 201
Bombay Public Trusts Act, 1950 — Section 56B
High Courts27 Aug 1962
Santumal Vs Assistant Commissioner of Sales Tax (Appeals), Eastern Division, Ranges I and II, Nagpur and Another
Bombay High Court · (1963) 14 STC 287
Central Provinces and Berar Sales Tax Act, 1947 — Section 11(4), 2, 8(2)Central Provinces and Berar Sales Tax Rules, 1947 — Rule 14, 15, 16, 17, 26(3)
High Courts27 Aug 1962
B.D. Barucha Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · (1963) 49 ITR 135
Income Tax Act, 1922 — Section 33(4)
High Courts27 Aug 1962
Sitaldas D. Ramchandani Vs Kalelkar (B.S.)
Bombay High Court · (1963) 65 BOMLR 10 : (1963) 7 FLR 19 : (1963) 1 LLJ 395 : (1963) MhLj 6
Bombay Shops and Establishments Act, 1948 — Section 18, 18(3)
High Courts25 Aug 1962
Commissioner of Income Tax, Bombay City Vs K.R. Irani
Bombay High Court · (1963) 48 ITR 525
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts25 Aug 1962
Savatram Ramprasad Mills Co. Ltd. Vs Baliram Ukandaji and Others
Bombay High Court · AIR 1963 Bom 189 : (1963) 65 BOMLR 91 : (1963) ILR (Bom) 594 : (1963) 1 LLJ 400
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 12, 15, 2, 22, 27Constitution of India, 1950 — Article 13, 13(1), 226, 227, 254Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts25 Aug 1962
Dhun Dadabhoy Kapadia Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 48 ITR 882
Companies Act, 1956 — Section 105CIncome Tax Act, 1922 — Section 12B
High Courts25 Aug 1962
Ramkrishna Ramnath Bidi Manufacturing, Kamptee Vs The Presiding Officer, Labour Court at Nagpur and Another
Bombay High Court · AIR 1963 Bom 201 : (1963) 65 BOMLR 109 : (1963) 6 FLR 175 : (1962) ILR (Bom) 714 : (1963) MhLj 182
Companies Act, 1913 — Section 186Constitution of India, 1950 — Article 226 , 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 7, 7(1), 7A(1), 7B, 9
High Courts25 Aug 1962
Sawatram Ramprasad Mills Company Ltd., Akola Vs Baliram
Bombay High Court · AIR 1963 Bom 189 : (1963) 65 BOMLR 91 : (1963) ILR (Bom) 594 : (1963) 1 LLJ 400
Industrial Disputes Act, 1947 — Section 10, 16, 2, 25, 25A
High Courts25 Aug 1962
Ramkrishan Ramnath Bidi Manufacturing, Kamptee Vs Labour Court, Nagpur
Bombay High Court · (1963) 1 LLJ 417
Industrial Disputes Act, 1947 — Section 25, 25C, 25F, 3, 7(1)
High Courts24 Aug 1962
M.N. Sidhwa, Agent to East and West Steamship Co. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 50 ITR 337
Income Tax Act, 1922 — Section 44B(2)