High Courts19 Mar 1973
D.P. Wadia and Sons Vs Commissioner of Income Tax, Poona
Bombay High Court · (1975) 100 ITR 79
Income Tax Act, 1922 — Section 10(1), 10(2)
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,040 of 3,660
High Courts16 Mar 1973Allowed
State of Maharashtra Vs Nihalchand Owner of Jiwandas Madan Bricks Factory, Jamni
Bombay High Court · (1973) MhLj 568
Factories Act, 1948 — Section 102, 102(1), 106, 117, 2(m)(i)
High Courts16 Mar 1973
Madhao Pandurang and Another Vs Yeshwant
Bombay High Court · AIR 1974 Bom 12 : (1974) ILR (Bom) 752 : (1973) MhLj 771
Evidence Act, 1872 — Section 17, 21Limitation Act, 1908 — Article 142, 144
High Courts15 Mar 1973Allowed
The State of Maharashtra Vs Ramchandra Vasudeo Deshpande
Bombay High Court · (1974) 76 BOMLR 249
Penal Code, 1860 (IPC) — Section 120B, 161, 162, 165, 165A
High Courts14 Mar 1973
Godavari Pravara Canal Co-operative Purchase and Sale Union Ltd. Vs Krishnarao and Another
Bombay High Court · AIR 1974 Bom 52 : (1974) MhLj 75
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4Contract Act, 1872 — Section 45
High Courts13 Mar 1973
Bennet Coleman and Co. and Mauli Chand Sharma and Another Vs Union of India (UOI) and Others
Bombay High Court · (1977) 47 ITR 92
Companies Act, 1956 — Section 237, 255, 388, 388B, 388C
High Courts13 Mar 1973
Bennet Coleman and Co. Vs Union of India and Others
Bombay High Court · (1977) 47 CompCas 92
Companies Act, 1956 — Section 181, 197A, 255, 255(2), 262
High Courts12 Mar 1973
Commissioner of Income Tax, Bombay City II Vs Trustees of Shri Cutchi Lohana Panchtade Mahajan Trust
Bombay High Court · (1975) 98 ITR 448
Income Tax Act, 1922 — Section 4(3)
High Courts12 Mar 1973
Commissioner of Income Tax, Bombay City II Vs Trustees of Abdulcadar Ebrahim Trust
Bombay High Court · (1975) 100 ITR 85
Income Tax Act, 1922 — Section 4(3)
High Courts12 Mar 1973
Chintaman Vs Dnyaneshwar and Another
Bombay High Court · (1974) CriLJ 542 : (1973) MhLj 612
Penal Code, 1860 (IPC) — Section 415, 420
High Courts11 Mar 1973
A.J. Patel (By his Legal Representative) Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 97 ITR 683
Income Tax Act, 1922 — Section 4(3)
High Courts10 Mar 1973
Dalmia Dadri Cement Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 94 ITR 303
Income Tax Act, 1922 — Section 4(1)
High Courts09 Mar 1973
E. Ajay Kumar Vs Tulsabai and Another
Bombay High Court · AIR 1973 Bom 330 : (1973) MhLj 683
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts09 Mar 1973
Gulabsing Fattesing Vasave Vs Commissioner of Income Tax, Poona
Bombay High Court · (1975) 100 ITR 509
Income Tax Act, 1922 — Section 2(1), 4(3)
High Courts08 Mar 1973
Ganpati Ram Bhande and Others Vs Baliram Raghunath Jadhav and Others
Bombay High Court · AIR 1974 Bom 155 : (1974) 76 BOMLR 58 : (1974) MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 51, Order 21 Rule 52, Order 21 Rule 53, Order 21 Rule 54, Order 21 Rule 55Transfer of Property Act, 1882 — Section 55(6)
High Courts07 Mar 1973Allowed
Jalilkhan Hajikhan Vs Managing Director, Mangrulpir Joint Motor Transport Company Pvt. Ltd., Akola and others
Bombay High Court · (1973) MhLj 702
Bombay Industrial Relations Act, 1946 — Section 3(13), 42, 42(1), 42(4), 43Constitution of India, 1950 — Article 226
High Courts05 Mar 1973
TATA IRON and STEEL CO. LTD. Vs N. C. UPADHYAYA AND ANOTHER. TATA IRON and STEEL CO. LTD. v. KUM. D. V. BAPAT and ANOTHER.
Bombay High Court · (1974) 96 ITR 1
Income Tax Act, 1961 — Section 119, 33
High Courts05 Mar 1973
Commissioner of Income Tax, Bombay City-I Vs Lad Parishad Karyalaya
Bombay High Court · (1974) 94 ITR 359
Income Tax Act, 1922 — Section 4(3)
High Courts05 Mar 1973
Tata Iron and Steel Co. Ltd. Vs N.C. Upadhyaya and Another Tata Iron and Steel Co. Ltd. Vs D.V. Bapat and Another
Bombay High Court · (1974) 96 ITR 1
Income Tax Act, 1961 — Section 119, 2(22), 33, 34, 84
High Courts04 Mar 1973
Shriyans Prasad Jain Vs R.K. Bhalla, Income Tax Officer, Company Circle, Bombay
Bombay High Court · (1974) 94 ITR 34
Income Tax Act, 1922 — Section 7Income Tax Act, 1961 — Section 147, 148