COURT ARCHIVE

Bombay High Court judgments, 1962

217 judgments · page 7 of 11

High Courts12 Jul 1962

Bansilal Kanchhedilal and Another Vs Hukumchand Khunnelal and Another

Bombay High Court · AIR 1963 Bom 230 : (1962) 64 BOMLR 731 : (1963) ILR (Bom) 45 : (1963) MPLJ 9

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5Co-operative Societies Rules — Rule 27Transfer of Property Act, 1882 — Section 60, 89, 93

High Courts11 Jul 1962

Batu Lalu Vs P.S. Malvankar and Others

Bombay High Court · AIR 1967 Bom 216 : (1964) 66 BOMLR 573 : (1964) ILR (Bom) 866 : (1964) MhLj 650

Maharashtra Zilla Parishad Election Rules, 1962 — Rule 14(2), 14(6), 19(3)

High Courts10 Jul 1962

Ramrao Laxmikant Shirkhedkar and Another Vs Accountant-general, Maharashtra

Bombay High Court · (1963) 1 LLJ 428

Factories Act, 1948 — Section 2

High Courts10 Jul 1962

Ramrao Laxmikant Shirkhedkar Vs Accountant General, Maharashtra and Another

Bombay High Court · AIR 1963 Bom 121 : (1963) 65 BOMLR 65 : (1962) ILR (Bom) 664 : (1963) MhLj 205

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 15, 22, 23, 4Central Civil Services (Conduct) Rules, 1955 — Rule 1(1), 13, 17, 4(A), 5Constitution of India, 1950 — Article 14, 166, 19, 19(1), 226

High Courts09 Jul 1962

Motor House (Gujarat) Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 48 ITR 419

Income Tax Act, 1922 — Section 10(2)

High Courts06 Jul 1962

Sorab Dinshaji Dastoor Vs D.P.R. Cassad and Board of Directors, Nagpur and Others

Bombay High Court · AIR 1963 Bom 173 : (1962) 64 BOMLR 765 : (1963) ILR (Bom) 68 : (1963) MhLj 44

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 45 Rule 15Companies (Court) Rules, 1959 — Rule 10, 11, 6, 88Companies Act, 1913 — Section 153C

High Courts03 Jul 1962

Commissioner of Income Tax, Bombay City I Bombay Vs National Storage Private Ltd., Bombay

Bombay High Court · (1962) 07 BOM CK 0016

Income Tax Act, 1961 — Section 10, 12, 121, 6, 66(1)

High Courts03 Jul 1962

Commissioner of Income Tax, Bombay Vs National Storage Private Ltd.

Bombay High Court · AIR 1963 Bom 87 : (1962) 64 BLJR 740 : (1963) 48 ITR 577 : (1963) MhLj 143

Income Tax Act, 1961 — Section 10, 9

High Courts29 Jun 1962

Umanath Gopalkrishna Puthli Vs The Shamrao Vithal Co-operative Bank Ltd.

Bombay High Court · (1962) 64 BOMLR 700

Bombay Co-operative Societies Act, 1925 — Section 54

High Courts28 Jun 1962

Bhaskarrao Chimaji Garud Vs Bhika Bhau Hon

Bombay High Court · (1962) 64 BOMLR 702

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A

High Courts28 Jun 1962

Motilal Bawalal Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 50 ITR 249

Income Tax Act, 1922 — Section 33(4)

High Courts27 Jun 1962

Kalyanji Ukka and Co. Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 740

Income Tax Act, 1922 — Section 4(1)

High Courts27 Jun 1962

Chhaganlal Narandas Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 48 ITR 893

Income Tax Act, 1961 — Section 66(1)

High Courts22 Jun 1962

Pereira Fazalbhoy and Co. Vs The Rajputana Cold Storage and Refrigeration Limited

Bombay High Court · (1963) 65 BOMLR 87 : (1963) MhLj 335

High Courts22 Jun 1962

Hukumchand Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1963) 47 ITR 949

Income Tax Act, 1922 — Section 4(1), 42Income Tax Rules, 1922 — Rule 33

High Courts21 Jun 1962

Shrimant Govindrao Narayanrao Ghorpade Vs Commissioner of Income Tax, Bombay South

Bombay High Court · (1963) 48 ITR 54

Income Tax Act, 1922 — Section 2(2), 30, 30(2), 40, 41(1)Limitation Act, 1908 — Section 6

High Courts21 Jun 1962

Keshardeo Shrinivas Morarka Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1963) 48 ITR 404

Income Tax Act, 1922 — Section 18A(6), 18A(8), 24(3), 30

High Courts20 Jun 1962

Greaves Cotton and Crompton Parkinson Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 48 ITR 20

Income Tax Act, 1961 — Section 23A, 66(2)

High Courts20 Jun 1962

Ramaben Bhagubhai Patel Vs The Hindustan Electric Co. Ltd.

Bombay High Court · AIR 1963 Bom 85 : (1962) 64 BOMLR 794 : (1962) ILR (Bom) 655 : (1963) MhLj 251

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2), Order 37 Rule 4, Order 9 Rule 13, 151Income Tax Act, 1961 — Section 10, 11, 12, 6, 66(1)

High Courts18 Jun 1962

Commissioner of Income Tax, Bombay City II Vs Associated Commercial Corporation

Bombay High Court · (1963) 48 ITR 1

Income Tax Act, 1961 — Section 66(1)