High Courts24 Jun 1964
Bombay Gas Company, Ltd. Vs Kulkarni (R.N.)
Bombay High Court · (1965) 1 LLJ 137
Industrial Disputes Act, 1947 — Section 33(2), 33C, 33C(2), 36A, 36A(1)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,120 of 3,658
High Courts18 Jun 1964
Ramniwas Kanailal Vs S.P. Shende, Income Tax Officer, D-1 Ward, Bombay
Bombay High Court · (1965) 56 ITR 659
Income Tax Act, 1922 — Section 34(1)
High Courts17 Jun 1964Allowed
Popat Ragho Patil Vs Damu Shankar Patil
Bombay High Court · (1964) 66 BOMLR 729 : (1964) MhLj 78
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49, 72(1)
High Courts30 Apr 1964
Bombay Cycle and Motor Agency Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1964) 54 ITR 358
Income Tax Act, 1922 — Section 23A, 23A(I)
High Courts29 Apr 1964Dismissed
Manibhai Tulsibhai Patel Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1964) 66 BOMLR 677 : (1965) MhLj 458
Bombay Municipal Corporation Act, 1888 — Section 394(1)(c)
High Courts28 Apr 1964
INCOME TAX OFFICER, SPECIAL INVESTIGATION CIRCLE "A", NAGPUR Vs J. B. MANGHARAM AND CO. AND OTHERS.
Bombay High Court · (1964) 53 ITR 638
Constitution of India, 1950 — Article 295(1)(b)
High Courts27 Apr 1964
Court Receiver Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1964) 54 ITR 189
Income Tax Act, 1922 — Section 4(3)
High Courts27 Apr 1964
Commissioner of Income Tax, Madras Vs M. Ganapathi Mudaliar
Bombay High Court · (1964) 53 ITR 623
High Courts22 Apr 1964
In re: The Sholapur Spinning and Weaving Co. Ltd.
Bombay High Court · (1964) 66 BOMLR 793 : (1965) MhLj 130
COMPANIES ACT, 1956 — Section 439
High Courts21 Apr 1964
New Era Agencies Private Ltd. Vs Commissioner of Income Tax, Bombay City 1
Bombay High Court · (1964) 54 ITR 518
Income Tax Act, 1961 — Section 28
High Courts20 Apr 1964
Secondary School Certificate Examination Board, Maharashtra State at Poona Vs Pratibha Ganpatrao Deshmukh
Bombay High Court · AIR 1965 Bom 28 : (1964) 66 BOMLR 569 : (1965) ILR (Bom) 113
Bombay Secondary School Certificate Examination Act, 1948 — Section 26Civil Procedure Code, 1908 (CPC) — Order 11 Rule 20
High Courts20 Apr 1964
Ahmed Abdul Vs H.K. Sehgal
Bombay High Court · AIR 1965 Bom 32 : (1964) 66 BOMLR 450 : (1964) 9 FLR 158 : (1965) ILR (Bom) 52 : (1966) 2 LLJ 31
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Workmens Compensation Act, 1923 — Section 2, 4, 5
High Courts20 Apr 1964
Ahmed Abdul Vs Sehgal (H.K.)
Bombay High Court · (1964) MhLj 566
Workmens Compensation Act, 1923 — Section 2, 4
High Courts18 Apr 1964
Azam Shah Vs M.R. Tribunal and Others
Bombay High Court · AIR 1965 Bom 76 : (1964) 66 BOMLR 605 : (1964) ILR (Bom) 843
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 38, 38(3), 39Bombay Tenancy and Agricultural Lands (Vidarbha Region) (Amendment ) Act, 1963 — Section 6Constitution of India, 1950 — Article 226, 227
High Courts17 Apr 1964
Hira Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1965) 57 ITR 103
Income Tax Act, 1922 — Section 4(1)
High Courts15 Apr 1964
Kudilal Govindram Seksaria and Others Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1964) 54 ITR 653
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 22(4)
High Courts13 Apr 1964
Shankarlal Dhondiram Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1965) 56 ITR 435
Income Tax Act, 1922 — Section 26A, 34, 34(1)
High Courts09 Apr 1964
Commissioner of Income Tax, Bombay South Vs Jagannath Narsingdas
Bombay High Court · (1965) 55 ITR 128
Income Tax Act, 1922 — Section 10, 16(1)
High Courts03 Apr 1964
Pohoomal Brothers (Silk Shop) Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1965) 55 ITR 112
Income Tax Act, 1922 — Section 10
High Courts02 Apr 1964
Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1965) 56 ITR 470
Income Tax Act, 1922 — Section 23A, 66(4)