COURT ARCHIVE

Bombay High Court judgments, 1967

200 judgments · page 4 of 10

High Courts28 Sept 1967

Jafferali Alibhai and Another Vs S.R. Dossa and Co. and Another

Bombay High Court · AIR 1969 Bom 66 : (1968) 70 BOMLR 359 : (1968) MhLj 593

Bombay Court Fees Act, 1959 — Article 1, 7, 6Transfer of Property Act, 1882 — Section 53

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High Courts28 Sept 1967

In Re: Colaba Land and Mills Co. Ltd., V.M. Deshpande and Another

Bombay High Court · (1970) 78 ITR 584

Companies Act, 1956 — Section 3, 391, 442, 446, 446(1)Income Tax Act, 1961 — Section 147, 148

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High Courts28 Sept 1967

Jafferali Allibhai and others Vs Messrs S.R. Dossa and Co.

Bombay High Court · (1968) MhLj 593

Bombay Court Fees Act, 1959 — Section 5, 6(iv)(d), 6(iv)(j)Court Fees Act, 1870 — Section 7, 7(iv)(c)Transfer of Property Act, 1882 — Section 53, 63

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High Courts28 Sept 1967

In Re: Colaba Land And Mills Co. Ltd., V.M. Deshpande and Another

Bombay High Court · (1970) 78 ITR 584

Bombay General Clauses Act, 1904 — Section 7Companies (Amendment) Act, 1960 — Section 165(2), 187Companies Act, 1913 — Section 171, 239

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High Courts27 Sept 1967Dismissed

Jagu Annayaba Jadhav Vs Bajaran Auba Jadhav

Bombay High Court · (1968) MhLj 732

Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Section 4

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High Courts27 Sept 1967

Commissioner of Income Tax, Bombay Vs A.J. Zaveri

Bombay High Court · (1968) 68 ITR 594

Income Tax Act, 1922 — Section 34(1)

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High Courts26 Sept 1967

Manda Vs Pandurang and Others

Bombay High Court · AIR 1968 Bom 340 : (1968) 70 BOMLR 293 : (1968) MhLj 258

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Womens Right to Property Act, 1937 — Section 3

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High Courts26 Sept 1967

Commissioner of Income Tax (Central), Bombay Vs Devidayal Metal Industries Pvt. Ltd.

Bombay High Court · (1968) 68 ITR 50

Income Tax Act, 1922 — Section 33, 33(4)

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High Courts25 Sept 1967

Commissioner of Income Tax (Central), Bombay Vs Devidayal and Sons

Bombay High Court · (1968) 68 ITR 425

Income Tax Act, 1922 — Section 34, 44

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High Courts22 Sept 1967

Chudaman Narayan Patil Vs State of Maharashtra

Bombay High Court · AIR 1969 Bom 1 : (1968) 70 BOMLR 383 : (1969) CriLJ 105 : (1969) ILR (Bom) 194 : (1968) MhLj 620

Criminal Procedure Code, 1898 (CrPC) — Section 222, 234, 403, 561A

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High Courts22 Sept 1967

Commissioner of Income Tax Bombay City I Vs Maharashtra Sugar Mills Ltd.

Bombay High Court · (1968) 68 ITR 512

Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 23

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High Courts21 Sept 1967

Commissioner of Income Tax, Bombay City I Vs Cotton Textiles Export Promotion Council

Bombay High Court · (1968) 67 ITR 539

Income Tax Act, 1922 — Section 4(3)

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High Courts21 Sept 1967

Commissioner of Income Tax, Bombay Vs Pannalal Narottamdas and Co.

Bombay High Court · (1968) 67 ITR 667

Income Tax Act, 1922 — Section 10(1), 10(2)

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High Courts20 Sept 1967

State Vs Munafkha Lukmankha Musalaman

Bombay High Court · AIR 1968 Bom 311 : (1968) 70 BOMLR 69 : (1968) CriLJ 1054

Criminal Procedure Code, 1898 (CrPC) — Section 173, 251Essential Commodities Act, 1955 — Section 10, 11, 7(1)

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High Courts19 Sept 1967

Kevaldas Ranchhodddas Vs Commissioner of Income Tax Commissioner of Income Tax Vs Rangnath Bangur

Bombay High Court · (1968) 68 ITR 842

Income Tax Act, 1922 — Section 34(1)

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High Courts18 Sept 1967

Commissioner of Income Tax, Bombay Vs Bai Ratanbai Gordhandas

Bombay High Court · (1968) 68 ITR 1

Income Tax Act, 1961 — Section 66(1)

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High Courts15 Sept 1967

Allied Publishers Private Ltd. Vs Commissioner of Income Tax Bombay City I

Bombay High Court · (1968) 68 ITR 546

Income Tax Act, 1922 — Section 10(2), 10(3), 10(5)

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High Courts14 Sept 1967

S.C. Cambatta and Co. Pvt. Ltd. Vs Commissioner of Excess Profits Tax

Bombay High Court · (1968) 68 ITR 463

Excess Profits Tax Act, 1940 — Section 8(3), 8(5)Income Tax Act, 1961 — Section 66(1), 66(2)

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High Courts14 Sept 1967

Commissioner of Income Tax, Bombay City II Vs Suleman and Co. Ltd.

Bombay High Court · (1968) 68 ITR 94

Income Tax Act, 1922 — Section 23A

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High Courts13 Sept 1967

Velji Deoraj and Co. Vs Commissioner of Income Tax Bombay City II

Bombay High Court · (1968) 68 ITR 708

Appellate Tribunal Rules, 1946 — Rule 29

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