High Courts05 Mar 1965
Commissioner of Income Tax, Bombay City I Vs Chimanlal J. Dalal and Co.
Bombay High Court · (1965) 57 ITR 285 : (1966) MhLj 37
Income Tax Act, 1922 — Section 23(5), 23(6), 24(1)
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 9 of 11
High Courts05 Mar 1965
Ibrahim Mohammed Issak Vs Mackinnon Mackenzie and Co. (Private) Ltd.
Bombay High Court · (1965) 67 BLJR 735 : (1966) 12 FLR 345 : (1965) 1 LLJ 554 : (1966) MhLj 220
Evidence Act, 1872 — Section 108Workmens Compensation Act, 1923 — Section 3, 30(1)
High Courts03 Mar 1965Allowed
Dattatraya Krishnajee Vs Sahebrao Ritpurb
Bombay High Court · (1966) MhLj 17
Registration Act, 1908 — Section 17, 17(1), 49
High Courts03 Mar 1965
Shankarrao Baswanappa Vs Tejabai
Bombay High Court · (1965) MhLj 809
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts03 Mar 1965
R.R. Khandelwal Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1965) 58 ITR 14
Income Tax Act, 1922 — Section 16(2)
High Courts03 Mar 1965
Tejabai Vs Shankarrao Baswanappa
Bombay High Court · AIR 1966 Bom 48 : (1965) 67 BOMLR 478 : (1966) CriLJ 131 : (1966) ILR (Bom) 56
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts03 Mar 1965
Abhay L. Khatau and Others (Trustees of L.K. Trust) Vs Commissioner of Wealth Tax, Bombay City II
Bombay High Court · (1965) 67 BOMLR 671 : (1965) 57 ITR 202 : (1965) MhLj 818
Wealth Tax Act, 1957 — Section 21(4), 27(1), 3
High Courts02 Mar 1965
Chiranjilal Tibrewala Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1966) 59 ITR 42
Income Tax Act, 1922 — Section 22(2), 22(4), 23(4), 27
High Courts01 Mar 1965
I.R. Hingorani Vs Pravinchandra Kantilal Shah
Bombay High Court · (1965) 67 BOMLR 306 : (1965) MhLj 523
High Courts01 Mar 1965
Hiralal Jeramdas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1965) 58 ITR 1
Income Tax Act, 1922 — Section 24(2)
High Courts01 Mar 1965
Commissioner of Income Tax (Central), Bombay Vs Pestonji Hormusji Contractor
Bombay High Court · (1965) 58 ITR 24
Income Tax Act, 1922 — Section 14(2)
High Courts26 Feb 1965
Choithram Jethwani Vs A. G. Kazi, Asstt. Passport Officer and others
Bombay High Court · (1965) MhLj 834
Constitution of India, 1950 — Article 12, 13, 14, 19, 19(1)
High Courts25 Feb 1965Dismissed
Shamji Deoji Vs Namdeo Bapuji Dhande
Bombay High Court · (1965) 67 BOMLR 931 : (1965) MhLj 653
Berar Regulation of Agricultural Leases Act — Section 9Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 10, 52
High Courts25 Feb 1965
Calico Dyeing and Printing Works Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1966) 59 ITR 221
Income Tax Act, 1922 — Section 10(2)Transfer of Property Act, 1882 — Section 118
High Courts24 Feb 1965
K.H. Valia Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1966) 59 ITR 625
Income Tax Act, 1961 — Section 72
High Courts24 Feb 1965
Choithram Verhomal Vs A.G. Kazi and Others
Bombay High Court · AIR 1966 Bom 54 : (1965) 67 BOMLR 544
Constitution of India, 1950 — Article 14, 21, 73Passports (Entry into India) Rules, 1950 — Rule 3, 4Passports Act, 1967 — Section 2, 3
High Courts24 Feb 1965
Mansukhlal and Brothers Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1965) 57 ITR 270
Income Tax Act, 1922 — Section 28(1)
High Courts23 Feb 1965
Bai Anandibai and Others Vs Employees'' State Insurance Corporation, Bombay
Bombay High Court · (1965) 02 BOM CK 0014
Employees State Insurance Act, 1948 — Section 53
High Courts22 Feb 1965
Sevantilal Maneklal Sheth Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1965) 57 ITR 45
Income Tax Act, 1922 — Section 16(3), 16(9)
High Courts19 Feb 1965
Joharimal Ramlal Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 64 ITR 437
Income Tax Act, 1961 — Section 4