High Courts15 Feb 1966
Commissioner of Income Tax, Bombay City-I Vs Jagmohandas J. Kapadia
Bombay High Court · (1966) 61 ITR 663
Income Tax Act, 1922 — Section 10(2), 12, 12(2)
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 8 of 8
High Courts14 Feb 1966
Commissioner of Income Tax, Bombay Vs Port Canning and Land Improvement Co. Ltd. (In Voluntary Liquidation)
Bombay High Court · (1966) 62 ITR 87
Income Tax Act, 1922 — Section 10
High Courts10 Feb 1966
Commissioner of Income Tax, Bombay City-I Vs Malegaon Electricity Co. Private Ltd. and Others
Bombay High Court · (1966) 62 ITR 789
Income Tax Act, 1922 — Section 10(2), 34(1)
High Courts10 Feb 1966
Nanavati and Co. Private Ltd. Vs R.C. Dutt and Others
Bombay High Court · (1967) 37 CompCas 171
Companies Act, 1956 — Section 2(50), 294, 294(5), 294(6), 397Constitution of India, 1950 — Article 14
High Courts09 Feb 1966
Zandu Pharmaceutical Works, Ltd. Vs R.N. Kulkarni and Co. and Others
Bombay High Court · (1966) 02 BOM CK 0006
Industrial Disputes Act, 1947 — Section 25C, 25E, 33(1), 33C(2)
High Courts07 Feb 1966
Commissioner of Income Tax, Bombay City-II Vs Patel Bros.
Bombay High Court · (1966) 61 ITR 685
Income Tax Act, 1922 — Section 10(2)
High Courts07 Feb 1966
Miraj City Municipality Vs American Board of Foreign Mission
Bombay High Court · AIR 1967 Bom 276 : (1966) 68 BOMLR 519 : (1967) MhLj 12
Bombay District Municipal Act, 1901 — Section 46, 65, 65(3), 86(1)Bombay District Municipal Rules, 1901 — Rule 15
High Courts04 Feb 1966
Commissioner of Income Tax, Bombay City-II Vs Bombay Hing Supply Co.
Bombay High Court · (1966) 61 ITR 672
Income Tax Act, 1922 — Section 10(2)
High Courts02 Feb 1966
Mysore Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1966) 61 ITR 572
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Income Tax Act, 1922 — Section 10(2), 58K
High Courts21 Jan 1966
Mahadeo Gangaprasad Vs Second Income Tax Officer, A-IV Ward, Bombay
Bombay High Court · (1966) 61 ITR 384
Income Tax Act, 1961 — Section 143, 144, 156, 182, 183
High Courts17 Jan 1966
Madhav Vithoba Wani Vs Dhondudas Bhaudas Bairagi and Another
Bombay High Court · AIR 1967 Bom 250 : (1966) 68 BOMLR 526 : (1966) MhLj 827
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B(5), 88C, 88D
High Courts17 Jan 1966
Paul Vaz and Others Vs Elizabeth Fernandes and Another
Bombay High Court · AIR 1967 Bom 389 : (1967) 69 BOMLR 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63, 15