High Courts01 Feb 1968
Hukumchand Mills Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1968) 70 ITR 450
Income Tax Act, 1961 — Section 5
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 13 of 13
High Courts30 Jan 1968
Onkarmal Meghraj Vs Commissioner of Income Tax, Bombay City I, Bombay
Bombay High Court · (1969) 71 ITR 51
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts30 Jan 1968
Motilal Hirachand Marwadi Vs Sadabai and Others
Bombay High Court · AIR 1970 Bom 67 : (1969) 71 BOMLR 172 : (1970) ILR (Bom) 37 : (1969) MhLj 398
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 69, Order 21 Rule 83, Order 21 Rule 89, Order 21 Rule 90
High Courts29 Jan 1968
Bank of India Ltd. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1969) 39 CompCas 238
High Courts25 Jan 1968
Dinshaw Manekji Petit Vs G.B. Badkas and Others
Bombay High Court · AIR 1969 Bom 151 : (1968) 70 BOMLR 632
Arbitration Act, 1940 — Section 14, 14(2), 17, 46Constitution of India, 1950 — Article 226Defence of India Act, 1939 — Section 19, 19(1)
High Courts22 Jan 1968
Otis Elevator Company (India) Ltd. Vs The State of Maharashtra
Bombay High Court · (1969) 24 STC 525
Bombay Sales Tax Act, 1953 — Section 27
High Courts22 Jan 1968
Commissioner of Income Tax, Bombay City I Vs C.N. Patuck
Bombay High Court · (1969) 71 ITR 713
Transfer of Property Act, 1882 — Section 100
High Courts18 Jan 1968
Lal and Co. Vs Kulkarni (R.N.) and Others
Bombay High Court · (1968) 17 FLR 438 : (1968) 2 LLJ 518
Industrial Disputes Act, 1947 — Section 14, 2, 33C, 33C(1), 33C(2)
High Courts18 Jan 1968
Greaves Cotton and Cromption Parkinson Ltd. Vs Commissionero of Income Tax Bombay
Bombay High Court · (1968) 70 ITR 181
Income Tax Act, 1922 — Section 10(2), 10(4)
High Courts17 Jan 1968
K.S. Films Vs The State of Maharashtra
Bombay High Court · (1969) 23 STC 121
Bombay Sales Tax Act, 1959 — Section 13, 2(11), 52
High Courts16 Jan 1968Dismissed
Shiva Martand Vs Arun Nanakchand
Bombay High Court · (1968) MhLj 883
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(a), 31(I), 31AAConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 6(h), 7
High Courts16 Jan 1968
Commissioner of Income Tax, Bombay City I Vs Merwanji Kola and Co.
Bombay High Court · (1968) 68 ITR 663
Income Tax Act, 1922 — Section 25(3)
High Courts16 Jan 1968
Shiva Martand Tapkire and Another Vs Arun Nankchand Khatri and Another
Bombay High Court · AIR 1969 Bom 93 : (1968) 70 BOMLR 442 : (1968) MhLj 883
Bombay Land Revenue Code, 1879 — Section 178, 179, 181Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Transfer of Property Act, 1882 — Section 6, 7
High Courts15 Jan 1968
The Mahabaleshwar Club Vs The State of Maharashtra
Bombay High Court · (1968) 22 STC 123
Bombay Sales Tax Act, 1959 — Section 2(11), 2(19), 2(28), 22, 33(6)
High Courts13 Jan 1968
Malik Dairy Farms Vs Its Workers'' Union
Bombay High Court · (1968) 17 FLR 436 : (1968) 2 LLJ 523
Constitution of India, 1950 — Article 225, 226, 227
High Courts12 Jan 1968
Versova Koli Sahakari Vahatuk Sangh Ltd. Vs The State of Maharashtra
Bombay High Court · (1968) 22 STC 116
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(19), 2(28), 3