COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,132 of 3,658

High Courts24 Aug 1962

The Vidarbha Co-operative Marketing Society Ltd. Vs Sales Tax Officer III, II Division, Nagpur and Others

Bombay High Court · (1963) 65 BOMLR 238 : (1963) MhLj 5 : (1963) 14 STC 430

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(3), 11, 11(5), 3

Read judgment

High Courts22 Aug 1962

Manager, Ramkrishna Ramnath Bidi Factory Vs Small Cause Court, Nagpur and Another

Bombay High Court · AIR 1963 Bom 236 : (1963) 65 BOMLR 420 : (1963) 7 FLR 112 : (1963) ILR (Bom) 561 : (1963) 2 LLJ 247

Constitution of India, 1950 — Article 133(1), 2, 227Factories Act, 1948 — Section 2(1), 61, 79, 79(1), 80Payment of Wages Act, 1936 — Section 15

Read judgment

High Courts22 Aug 1962

Ramkrishna Ramnath Bidi Factory, Kamptee Vs Small Causes Court, Nagpur

Bombay High Court · (1962) 08 BOM CK 0001

Factories Act, 1948 — Section 2, 30, 61, 79, 79(1)

Read judgment

High Courts21 Aug 1962

Vinayak Sitaram Patil Vs Navnitrai Bhogilal Shah

Bombay High Court · (1963) 65 BOMLR 6 : (1963) MhLj 244

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 57

Read judgment

High Courts21 Aug 1962

Devyani Kantilal Shroff Vs Kantilal Gamanlal Shroff and Another

Bombay High Court · AIR 1963 Bom 98 : (1963) 65 BOMLR 24 : (1962) ILR (Bom) 706

Hindu Marriage Act, 1955 — Section 12(1), 13(1), 14, 23, 23(1)

Read judgment

High Courts21 Aug 1962

A.J. Kohiyar and Others Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1964) 51 ITR 221

Income Tax Act, 1922 — Section 16(1)

Read judgment

High Courts20 Aug 1962

Commissioner of Income Tax, Bombay City I Vs Chunilal Manilal Private Ltd.

Bombay High Court · (1963) 48 ITR 628

Income Tax Act, 1922 — Section 23A

Read judgment

High Courts17 Aug 1962

Commissioner of Income Tax, Bombay City II Vs Hind Commission Agents

Bombay High Court · (1963) 48 ITR 615

Income Tax Act, 1922 — Section 10(1), 26A

Read judgment

High Courts17 Aug 1962

Swastik Rolling Shutters and Engineering Works Vs Taki Bilgrami (S.) and Others

Bombay High Court · (1965) 1 LLJ 482

Industrial Disputes Act, 1947 — Section 17

Read judgment

High Courts16 Aug 1962

Sundarabai Vs State of Maharashtra and Others

Bombay High Court · AIR 1967 Bom 203 : (1963) 65 BOMLR 821 : (1964) ILR (Bom) 1

Central Provinces and Berar Municipalities Act, 1922 — Section 9

Read judgment

High Courts16 Aug 1962

Currimbhoy Ebrahim Baronetcy Trust Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 48 ITR 507

Income Tax Act, 1922 — Section 9(1)

Read judgment

High Courts16 Aug 1962

Abdul Kassam and Another Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 48 ITR 514

Income Tax Act, 1922 — Section 18A(1)

Read judgment

High Courts13 Aug 1962

Commissioner of Income Tax Vs J.B. Wadia

Bombay High Court · (1963) 48 ITR 135

Income Tax Act, 1922 — Section 10, 2(6), 2(6A)(c), 3, 41

Read judgment

High Courts13 Aug 1962

Sriram Ranglal and Another Vs Baburao Bhandoba Itkar and Another

Bombay High Court · AIR 1963 Bom 235 : (1962) 64 BOMLR 763 : (1962) ILR (Bom) 703

Read judgment

High Courts10 Aug 1962

Commissioner of Income Tax, Bombay City I Vs Trustees of Lady Wadia

Bombay High Court · (1963) 48 ITR 500

Income Tax Act, 1922 — Section 10

Read judgment

High Courts10 Aug 1962

Gurdial Nariandas and Co. Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 50 ITR 633

Income Tax Act, 1961 — Section 28

Read judgment

High Courts09 Aug 1962

Bombay Steam Navigation Co. (1953) Private Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 48 ITR 476

Income Tax Act, 1922 — Section 10(2)

Read judgment

High Courts08 Aug 1962

Habib Hussein Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 48 ITR 859

Income Tax Act, 1922 — Section 10(2), 10(5)

Read judgment

High Courts06 Aug 1962Allowed

Mishrimal Chhogalal Vs N.B. Patel

Bombay High Court · (1963) 65 BOMLR 15 : (1963) MhLj 309

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 5

Read judgment

High Courts06 Aug 1962

Bhurmal and Mitra Motor Association and Another Vs Raghunath Bansilal Kasat and Others

Bombay High Court · AIR 1963 Bom 144 : (1963) 65 BOMLR 180 : (1962) ILR (Bom) 797 : (1963) MhLj 241

Evidence Act, 1872 — Section 114

Read judgment