High Courts28 Feb 1967
Commissioner of Income Tax, Bombay Vs Dhurmal Bajaj and Co.
Bombay High Court · (1967) 65 ITR 244
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,098 of 3,658
High Courts25 Feb 1967
Commissioner of Income Tax, Bombay City I Vs Devidas Vithaldas and Co.
Bombay High Court · (1968) 68 ITR 388
Income Tax Act, 1922 — Section 10(2)
High Courts24 Feb 1967
Commissioner of Income Tax, Bombay Vs Modern Flats Private Ltd.
Bombay High Court · (1967) 65 ITR 67
Income Tax Act, 1922 — Section 9
High Courts22 Feb 1967
D.M. Dahanukar Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 280
Income Tax Act, 1922 — Section 28, 28(1)
High Courts20 Feb 1967
Virji Devshi Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 291
Income Tax Act, 1961 — Section 10(2), 16(3)
High Courts17 Feb 1967
Anna Racek Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 221
Income Tax Act, 1961 — Section 28
High Courts16 Feb 1967
Rupchand Hemandsar Panjwani and Others Vs Heera Jawaharlal Mirchandani
Bombay High Court · AIR 1968 Bom 100 : (1967) 69 BOMLR 587 : (1967) MhLj 906
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 50
High Courts16 Feb 1967Dismissed
Rupchand Hemandas Panjwani Vs Heera Jawahabmal Mirchandani
Bombay High Court · (1967) MhLj 906
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 13, 2
High Courts15 Feb 1967
Jivatlal Purtapshi Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 261
Income Tax Act, 1922 — Section 33
High Courts15 Feb 1967
Commissioner of Income Tax, Bombay City I Vs Tata Locomotive and Engineering Co. Ltd.
Bombay High Court · (1968) 68 ITR 325
Income Tax Act, 1922 — Section 15C
High Courts14 Feb 1967Allowed
Anandrao Sitaram Nagmote and another Vs Shri S.P. Mohoni, Collector, Amravati and others
Bombay High Court · (1968) MhLj 206
Constitution of India, 1950 — Article 226, 227, 325, 328Representation of the People Act, 1950 — Section 13A, 18, 19, 20, 21
High Courts13 Feb 1967
V.D. Angal Vs State of Maharashtra
Bombay High Court · AIR 1968 Bom 304 : (1967) 69 BOMLR 710 : (1968) 2 LLJ 177 : (1967) MhLj 1019
Bombay Civil Services Rules, 1959 — Rule 150, 152, 24Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 311
High Courts11 Feb 1967
Manna Ramji and Co. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1967) 65 ITR 542
Income Tax Act, 1922 — Section 10
High Courts10 Feb 1967
National Union of Commercial Employees and Others Vs Industrial Tribunal and Others
Bombay High Court · (1967) 15 FLR 351 : (1967) 1 LLJ 643
Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1967Allowed
Baburao Laxman Muley Vs Shionath Mahadeo
Bombay High Court · (1967) 69 BOMLR 734 : (1967) MhLj 670
Constitution of India, 1950 — Article 141
High Courts08 Feb 1967
Chimanlal Chunilal and Co. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 303
Income Tax Act, 1922 — Section 10(2), 14(1), 24(1)
High Courts08 Feb 1967
Vasanji Ghela and Co. Vs The State of Maharashtra and Another
Bombay High Court · (1967) 69 BOMLR 598 : (1967) MhLj 855 : (1968) 22 STC 104
Bombay Sales Tax Act, 1946 — Section 23, 34Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 1967
Trustees of Putlibai R.F. Mulla Trust Vs Commissioner of Wealth Tax
Bombay High Court · (1967) 66 ITR 653
Wealth Tax Act, 1957 — Section 2, 21, 21(1), 21(4), 3
High Courts06 Feb 1967
Abdulkadar Ebrahim Sura and Another Vs Kashinath Moreshwar Chandani and Others
Bombay High Court · AIR 1968 Bom 267 : (1967) 69 BOMLR 848 : (1968) MhLj 223
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 107, 35Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110C, 111A, 96
High Courts06 Feb 1967
Volkart Brothers and Others Vs Income Tax Officer, Companies Circle IV(4) Bombay
Bombay High Court · (1967) 65 ITR 179
Income Tax Act, 1922 — Section 17, 17(1), 17(4), 35Income Tax Act, 1961 — Section 113, 154