COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,093 of 3,658

High Courts10 Oct 1967

Abdul Sultan Hussainbhai Velji Vs Collector of Ahmednagar

Bombay High Court · AIR 1968 Bom 390 : (1968) 70 BOMLR 203 : (1968) MhLj 483

Bombay Court Fees Act, 1959 — Article 3, 7, 7(1)Land Acquisition Act, 1894 — Section 18, 23(1), 28

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High Courts09 Oct 1967

West Coast Paper Mills Ltd. Vs Commissioner of Income Tax Bombay

Bombay High Court · (1968) 67 ITR 640

Finance Act, 1959 — Section 18(3D), 18(3E), 18(7), 19(4)Income Tax Act, 1961 — Section 194

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High Courts05 Oct 1967

Commissioner of Income Tax, Bombay City I Vs Associated Cement Co. Ltd.

Bombay High Court · (1968) 68 ITR 478

Income Tax Act, 1922 — Section 10(2)

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High Courts04 Oct 1967Allowed

Deochand Durlabhji Jogi Vs Madanlal Gopikisan Sharma

Bombay High Court · (1968) 70 BOMLR 280 : (1968) MhLj 113

Penal Code, 1860 (IPC) — Section 405, 406

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High Courts04 Oct 1967

Commissioner of Income Tax, Bombay City II Vs Dadabhoy G. Broach

Bombay High Court · (1968) 68 ITR 614

Income Tax Act, 1922 — Section 16(3)

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High Courts03 Oct 1967

Jagu Anyaba Adhav Vs Bajrang Auba Jadhav and Others

Bombay High Court · AIR 1969 Bom 90 : (1968) 70 BOMLR 412 : (1969) ILR (Bom) 19

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation Act, 1908 — Article 166

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High Courts29 Sept 1967

New Star Industries Pvt. Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1968) 68 ITR 470

Income Tax Act, 1922 — Section 23A

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High Courts29 Sept 1967

Bai Hirbai Rahim Aloo Paroo and Kesarbai Dharamsey Kakoo Charitable and Religious Trust Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1968) 68 ITR 821

Income Tax Act, 1922 — Section 4(3)

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High Courts28 Sept 1967

Official Liquidator Vs V.M. Deshpande and Another

Bombay High Court · (1968) 38 CompCas 26

Companies Act, 1956 — Section 446, 446(1)Income Tax Act, 1961 — Section 171

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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 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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