COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,130 of 3,658

High Courts03 Oct 1962

State Vs Namgonda Jayagonda Patil and Others

Bombay High Court · AIR 1964 Bom 5 : (1963) 65 BOMLR 145 : (1964) CriLJ 28 : (1963) ILR (Bom) 93 : (1963) MhLj 420

Bombay Abkari Act, 1878 — Section 43(1)Bombay Prevention of Gambling Act, 1887 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 392

High Courts03 Oct 1962

Jai Kishan Narang Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1963) 50 ITR 700

Income Tax Act, 1922 — Section 10(2)

High Courts01 Oct 1962

National Motor Company Vs Commissioner of Income Tax, Madhya Pradesh

Bombay High Court · (1963) 48 ITR 986

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 3, 6

High Courts28 Sept 1962

Commissioner of Income Tax, Bombay Vs Bai Bhagirathibai (Deceased)

Bombay High Court · (1963) 49 ITR 892

Income Tax Act, 1922 — Section 16(1)

High Courts27 Sept 1962Dismissed

Parshottam Mahadev Patharphod Vs State of Maharashtra

Bombay High Court · (1963) MhLj 157

Criminal Procedure Code, 1898 (CrPC) — Section 165Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 411

High Courts27 Sept 1962

Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax, Bombay City 1

Bombay High Court · (1963) 49 ITR 206

Income Tax Act, 1922 — Section 23A

High Courts27 Sept 1962

Commissioner of Income Tax, Bombay City I Vs Shrimati Kasturbai Walchand Trust

Bombay High Court · (1964) 51 ITR 255

Income Tax Act, 1922 — Section 11, 4(3)

High Courts26 Sept 1962

Standard Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 49 ITR 218

High Courts25 Sept 1962

Sakharam Narayan Kherdekar Vs City of Nagpur Corporation

Bombay High Court · AIR 1964 Bom 200 : (1963) 65 BOMLR 627 : (1963) ILR (Bom) 478

Industrial Disputes Act, 1947 — Section 2

High Courts25 Sept 1962

All India Reporter Ltd. Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 196

Income Tax Act, 1922 — Section 10(2)

High Courts21 Sept 1962

Sitaram Maroti Girnale Vs The State of Maharashtra and Others

Bombay High Court · AIR 1963 Bom 242 : (1963) 65 BOMLR 241 : (1963) MhLj 235

Land Acquisition Act, 1894 — Section 4, 4(1), 5

High Courts20 Sept 1962

Suleman Fakruddin Ansari Vs S.B. Kulkarni and Another

Bombay High Court · AIR 1963 Bom 183 : (1963) 65 BOMLR 123 : (1962) ILR (Bom) 810 : (1963) MhLj 351

Bombay Provincial Municipal Corporations Act, 1949 — Section 14, 16, 16(1), 18, 403Central Provinces and Berar Municipalities Act, 1922 — Section 23Constitution of India, 1950 — Article 173, 226, 227, 329

High Courts19 Sept 1962

Pokhraj Hirachand Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 293

Income Tax Act, 1922 — Section 33, 33(4)

High Courts18 Sept 1962

Shree Goverdhan Ltd. Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 369

Income Tax Act, 1922 — Section 23A

High Courts14 Sept 1962

Commissioner of Income Tax, Bombay South Vs Pranlal Kesurdas

Bombay High Court · (1963) 49 ITR 931

Income Tax Act, 1922 — Section 10(2)

High Courts14 Sept 1962

Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs D''costa Brothers

Bombay High Court · (1963) 49 ITR 1

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 4

High Courts14 Sept 1962

Commissioner of Income Tax, Poona Vs R.B. Rungta and Co.

Bombay High Court · (1963) 50 ITR 233

Income Tax Act, 1922 — Section 33

High Courts13 Sept 1962

K.T. Kubal and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 49 ITR 433

Income Tax Act, 1922 — Section 34(1)

High Courts12 Sept 1962

Dastur Dadi and Co. Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 49 ITR 554

Income Tax Act, 1922 — Section 26A

High Courts11 Sept 1962

Commissioner of Income Tax, Bombay City I Vs Ravi Industries Ltd.

Bombay High Court · (1963) 49 ITR 145

Income Tax Act, 1922 — Section 10(1), 10(2), 24(1), 24(2)