High Courts29 Jan 1965
Chidambaram Mulraj and Co. Pvt. Ltd., Bombay Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1965) 58 ITR 206
Income Tax Act, 1922 — Section 10(5A)
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 11 of 11
High Courts22 Jan 1965Dismissed
Lalji Mulji Vs The State of Maharashtra
Bombay High Court · (1965) 67 BOMLR 484
Constitution of India, 1950 — Article 19, 246, 254, 358Government of India Act, 1935 — Section 100Petroleum Act, 1934 — Section 11, 2, 29, 3, 31
High Courts22 Jan 1965Allowed
Shah Chhotalal Lallubhai Vs The Charity Commissioner
Bombay High Court · (1965) 67 BOMLR 432
Bombay Public Trusts Act, 1950 — Section 55(1)(b), 56
High Courts21 Jan 1965
Ambabai Janhavibai Vs State of Maharashtra
Bombay High Court · (1965) 67 BOMLR 291 : (1965) MhLj 462
Bombay Personal Inams Abolition Act, 1952 — Section 10, 5(2), 7
High Courts21 Jan 1965
Commissioner of Income Tax, Bombay City I Vs Ciba Pharma Private Limited
Bombay High Court · (1965) 67 BOMLR 792 : (1965) 57 ITR 428
Income Tax Act, 1922 — Section 10(2)
High Courts21 Jan 1965
A. Phiroj and Co. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1965) 67 BOMLR 403 : (1966) 59 ITR 645 : (1965) MhLj 557
Income Tax Act, 1922 — Section 26A
High Courts20 Jan 1965
Mahendra Kumar Bhagwandas Rendheria Vs State
Bombay High Court · AIR 1967 Bom 163 : (1966) 68 BOMLR 614 : (1967) CriLJ 720
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30
High Courts19 Jan 1965
Jai Chand Bansal Vs Industrial Tribunal (N.A. Athalye), Maharashtra and Another
Bombay High Court · (1965) 01 BOM CK 0008
Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3)
High Courts19 Jan 1965
Vishwarasaro Dajibarao Ghuge Vs Vallabhdas Sheonarayan Sharam and Others
Bombay High Court · AIR 1966 Bom 149 : (1965) 67 BOMLR 708 : (1966) ILR (Bom) 268 : (1966) MhLj 57
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 57, 72(7)
High Courts12 Jan 1965
Engineering Mazdoor Sabha, Bombay Vs Meher (M.R.) (Industrial Tribunal, Bombay) and Others
Bombay High Court · (1966) 1 LLJ 580
High Courts11 Jan 1965
S.F. Engineer and Others (A Firm) Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1965) 67 BOMLR 394 : (1965) 57 ITR 455
Income Tax Act, 1961 — Section 37
High Courts07 Jan 1965
Lotus Line Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1966) ACJ 200 : (1965) 67 BOMLR 429
High Courts06 Jan 1965
Kisan Supdu Ingale Vs Bhusawal Borough Municipality, Bhusawal and Another
Bombay High Court · AIR 1966 Bom 15 : (1965) 67 BOMLR 286 : (1965) ILR (Bom) 552
Bombay Municipal Boroughs Act, 1925 — Section 73, 75, 79(1)Constitution of India, 1950 — Article 14, 245, 246(3), 276