High Courts19 Dec 1968
Commissioner of Income Tax Vs R. Dwarkadas and Co.
Bombay High Court · (1971) 80 ITR 283
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30(5)
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 1 of 13
High Courts18 Dec 1968
Dhirajlal Girdharlal Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1970) 78 ITR 657
Income Tax Act, 1922 — Section 66
High Courts18 Dec 1968
Blue Star Engineering Co. (Bombay) (P.) Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1969) 73 ITR 283
Income Tax Act, 1922 — Section 42
High Courts17 Dec 1968
Chainsukhlal Punamchand Meher Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 390 : (1969) MhLj 646
Penal Code, 1860 (IPC) — Section 149, 27, 302, 34, 381
High Courts17 Dec 1968Dismissed
Mudbidri Gopal Rao Vs S.V. Kondaskar
Bombay High Court · (1969) 71 BOMLR 418 : (1969) MhLj 773
Civil Procedure Code, 1908 (CPC) — Section 129
High Courts17 Dec 1968
Commissioner of Income Tax, Bombay Vs K.B.H.M.D.H. Bhiwandiwalla and Co.
Bombay High Court · (1971) 79 ITR 467
Income Tax Act, 1922 — Section 10(2)
High Courts16 Dec 1968
Vithaldas Girdharidas Vs B.L. Shelar, Judicial Member, I.T. Apfellate Tribunal and Others
Bombay High Court · (1980) 122 ITR 859
Constitution of India, 1950 — Article 226, 227Estate Duty Act, 1953 — Section 63
High Courts16 Dec 1968Dismissed
J.N. Bagga and others Vs All India Reporter Ltd., Nagpur
Bombay High Court · (1969) MhLj 188
Contract Act, 1872 — Section 2, 2(a)Copyright Act, 1957 — Section 1, 2(2)(a), 51, 51(b)(i), 62
High Courts16 Dec 1968
Manilal Dharamchand Vs Commissioner of Income Tax, Poona
Bombay High Court · (1970) 78 ITR 96
Income Tax Act, 1922 — Section 26A
High Courts11 Dec 1968
Radhakisan Hiralal Ladhe Vs Trimbak Maruti Murdare and Another
Bombay High Court · AIR 1969 Bom 397 : (1969) 71 BOMLR 465 : (1969) ILR (Bom) 1013 : (1969) MhLj 664
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8
High Courts10 Dec 1968
Kanji Jadhavji and Co., Bombay Vs Transport and Dock Workers'' Union, Bombay and Another
Bombay High Court · (1969) 2 LLJ 123
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(5), 17A, 19
High Courts06 Dec 1968
Commissioner of Business Profits Tax, Bombay City I Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1970) 78 ITR 450
Business Profits Tax Act, 1947 — Rule 2, 3, 2(1), 2(17), 4
High Courts05 Dec 1968
S.S. Shirgaonkar Vs Commissioner of Income Tax, Poona
Bombay High Court · (1970) 78 ITR 576
Income Tax Act, 1922 — Section 34(3)
High Courts05 Dec 1968
Harbansingh Sardar Lenasingh and Another Vs The State
Bombay High Court · AIR 1970 Bom 79 : (1969) 71 BOMLR 599 : (1970) CriLJ 325
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 342, 46, 60, 61Customs Act, 1962 — Section 104(1), 104(2), 108, 135
High Courts04 Dec 1968
Pushpabai Shankarlal Sura Vs The Official Liquidator, Sholapur Oil Mills Ltd.
Bombay High Court · (1969) MhLj 717
Civil Procedure Code, 1908 (CPC) — Section 2(2), 38, 73Companies Act, 1956 — Section 183, 199, 202, 214, 28Land Acquisition Act, 1894 — Section 18
High Courts04 Dec 1968
Whittle Anderson Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1971) 79 ITR 613
Income Tax Act, 1922 — Section 10(2)
High Courts04 Dec 1968
K.J. Somaiya Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1971) 79 ITR 631
Income Tax Act, 1922 — Section 10(2)
High Courts04 Dec 1968
Damodardas Bhagavandas (Private) Ltd. Vs Poona Labour Union and Another
Bombay High Court · (1969) 2 LLJ 496
Industrial Disputes Act, 1947 — Section 10(1), 12(4)
High Courts04 Dec 1968
Pushpabai Shankarlal Sura Vs Official Liquidator, Sholapur Oil Mills Ltd.
Bombay High Court · (1970) 40 CompCas 1017 : (1969) MhLj 717
Bombay Court Fees Act, 1959 — Article 13, 7Companies Act, 1956 — Section 199, 214, 482, 483, 634
High Courts02 Dec 1968
T.J. Lalvani Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1970) 78 ITR 176
Income Tax Act, 1922 — Section 10(1), 10(2)