COURT ARCHIVE

Bombay High Court judgments, 1964

121 judgments · page 5 of 7

High Courts18 Apr 1964

Azam Shah Vs M.R. Tribunal and Others

Bombay High Court · AIR 1965 Bom 76 : (1964) 66 BOMLR 605 : (1964) ILR (Bom) 843

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 38, 38(3), 39Bombay Tenancy and Agricultural Lands (Vidarbha Region) (Amendment ) Act, 1963 — Section 6Constitution of India, 1950 — Article 226, 227

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High Courts17 Apr 1964

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

Bombay High Court · (1965) 57 ITR 103

Income Tax Act, 1922 — Section 4(1)

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High Courts15 Apr 1964

Kudilal Govindram Seksaria and Others Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1964) 54 ITR 653

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 22(4)

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High Courts13 Apr 1964

Shankarlal Dhondiram Vs Commissioner of Income Tax, Bombay South

Bombay High Court · (1965) 56 ITR 435

Income Tax Act, 1922 — Section 26A, 34, 34(1)

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High Courts09 Apr 1964

Commissioner of Income Tax, Bombay South Vs Jagannath Narsingdas

Bombay High Court · (1965) 55 ITR 128

Income Tax Act, 1922 — Section 10, 16(1)

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High Courts03 Apr 1964

Pohoomal Brothers (Silk Shop) Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1965) 55 ITR 112

Income Tax Act, 1922 — Section 10

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High Courts02 Apr 1964

Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1965) 56 ITR 470

Income Tax Act, 1922 — Section 23A, 66(4)

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High Courts27 Mar 1964Dismissed

Kasambhai Mohammadbhai Vs Maharashtra Revenue Tribunal, Nagpur and others

Bombay High Court · (1964) MhLj 646

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High Courts25 Mar 1964

Burmah Shell Refineries Ltd. Vs A.V. Raman, Income Tax Officer, Companies Circle I (1), Bombay and Another

Bombay High Court · (1965) 56 ITR 310

Income Tax Act, 1961 — Section 154

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High Courts24 Mar 1964

State Vs Shankar Dnyanoba Gambhire and Another

Bombay High Court · AIR 1965 Bom 17 : (1964) 66 BOMLR 446 : (1965) CriLJ 145 : (1964) ILR (Bom) 707

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 20(1), 7(1)

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High Courts23 Mar 1964

Y.N. Killedar Vs S.S. Malpathak and Others

Bombay High Court · (1964) 54 ITR 1

Income Tax Act, 1922 — Section 44

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High Courts20 Mar 1964

AMARCHAND JALAN Vs COMMISSIONER OF Income Tax, CENTRAL, BOMBAY.

Bombay High Court · (1964) 54 ITR 18

Income Tax Act, 1922 — Section 66(1), 66(2)

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High Courts20 Mar 1964

Khanchand Pokardas Vs Harumal D. Varma

Bombay High Court · (1964) 66 BOMLR 829 : (1965) CriLJ 75 : (1965) MhLj 143

Civil Procedure Code, 1908 (CPC) — Section 19

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High Courts19 Mar 1964Allowed

Ramchandra Nagorao Kullarwar Vs Maharashtra Revenue Tribunal, Nagpur and others

Bombay High Court · (1968) MhLj 574

Constitution of India, 1950 — Article 227

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High Courts19 Mar 1964

National Rayon Corporation Ltd. Vs G.R. Bahmani, Income Tax Officer, Companies Circle I (3), Bombay

Bombay High Court · (1965) 56 ITR 114

Income Tax Act, 1922 — Section 35

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High Courts13 Mar 1964

Dhondu Shamrao Polakhare Vs Maharashtra Revenue Tribunal

Bombay High Court · (1964) 66 BOMLR 540 : (1964) MhLj 638

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 38(3)(c)

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High Courts13 Mar 1964

Ramdas Chimna Vs Pralhad Deorao and Others

Bombay High Court · AIR 1965 Bom 74 : (1964) 66 BOMLR 499 : (1964) ILR (Bom) 702

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 9

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High Courts11 Mar 1964

Zadba Vs Maharashtra Revenue Tribunal and Others

Bombay High Court · AIR 1965 Bom 19 : (1964) 66 BOMLR 474 : (1964) ILR (Bom) 699 : (1964) MhLj 559

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 36(2), 39, 39(1)Transfer of Property Act, 1882 — Section 106

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High Courts10 Mar 1964Dismissed

Madhavrao Tatyasaheb Ghatge Vs Collector, Kolhapur and others

Bombay High Court · (1965) MhLj 146

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 123

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High Courts08 Mar 1964

Commissioner of Income Tax, Nagpur Vs Hirani Construction Co.

Bombay High Court · (1966) 60 ITR 599

Income Tax Act, 1922 — Section 23(5), 24

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