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)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,094 of 3,658
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)
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)
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)
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)
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)
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
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
High Courts12 Sept 1967
Anant Sadashiv Netravali Vs Chitale Agricultural Products Ltd.
Bombay High Court · (1968) 38 CompCas 292
Companies Act, 1956 — Section 434(1), 457(1)
High Courts12 Sept 1967
In Re: Indo-pharma Pharmaceutical Works Pvt. Ltd.
Bombay High Court · (1968) 38 CompCas 313
Companies Act, 1956 — Section 17, 17(1)
High Courts12 Sept 1967
M.L. Dahanukar and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1968) 68 ITR 533
Income Tax Act, 1922 — Section 10(2)
High Courts11 Sept 1967
Commissioner of Income Tax, Bombay City II Vs Industrial Investment Trust Co. Ltd.
Bombay High Court · (1968) 67 ITR 436
Income Tax Act, 1961 — Section 4(1), 66(1)
High Courts08 Sept 1967
Commissioner of Income Tax, Bombay City II Vs London Hotel
Bombay High Court · (1968) 68 ITR 62
Income Tax Act, 1922 — Section 10(2)
High Courts06 Sept 1967
Union of India Vs Haim Aghajan Jer Manor
Bombay High Court · AIR 1968 Bom 366 : (1968) 70 BOMLR 95 : (1968) MhLj 346
Foreign Exchange Regulation Act, 1947 — Section 12(1), 12(2), 22, 23Sea Customs Act, 1878 — Section 167(8)
High Courts06 Sept 1967
The Chatusshakhiya Brahmavrinda Gayaran Trust Vs The Union of India (UOI)
Bombay High Court · (1968) 70 BOMLR 407
Bombay Court Fees Act, 1959 — Section 7(1)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts01 Sept 1967
H.R. Gokhale Vs Bharucha Noshir C. and Others
Bombay High Court · AIR 1969 Bom 177 : (1968) 70 BOMLR 466
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 53(4), 56(3), 60, 93Representation of the People Act, 1951 — Section 100(1), 83(1), 90, 92
High Courts01 Sept 1967
Commissioner of Income Tax, Bombay City 1 Vs Cooper Engineering Ltd.
Bombay High Court · (1968) 68 ITR 457
Income Tax Act, 1922 — Section 17, 18(3B), 4(1)
High Courts24 Aug 1967
Lalchand Mengraj and Others Vs Shree Ram Mills Ltd. and Others
Bombay High Court · (1968) 38 CompCas 606
Companies Act, 1956 — Section 256, 256(1), 256(2), 256(3), 256(4)
High Courts23 Aug 1967
Bibi Batool and Others Vs The Principal Judge, City Civil Court, Bombay and Others
Bombay High Court · AIR 1972 Bom 254 : (1972) 74 BOMLR 22
Bombay Municipal Corporation Act, 1888 — Section 105, 105Constitution of India, 1950 — Article 14
High Courts08 Aug 1967
Margarida Gomes and Another Vs Mackinnor Mackenzie and Co. Pvt. Ltd.
Bombay High Court · AIR 1968 Bom 328 : (1968) 70 BOMLR 62
Bombay Workmens Compensation Rules, 1934 — Rule 41Succession Act, 1925 — Section 306Workmens Compensation Act, 1923 — Section 32, 4A