High Courts04 Aug 1962
Phalton Sugar Works Ltd. Vs B.J. Chackoo, Income Tax Officer, Companies Circle II (3), Bombay
Bombay High Court · (1963) 50 ITR 56
Income Tax Act, 1922 — Section 34(1)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,133 of 3,658
High Courts03 Aug 1962Dismissed
Nimbibai Rajibai Onkar Mali Vs Ragho Parashram Mali
Bombay High Court · (1962) 64 BOMLR 798 : (1963) MhLj 125
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43DHousing Act, 1936 — Section 75
High Courts03 Aug 1962
Sahu Rubbers Private Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 464
Income Tax Act, 1922 — Section 10(2)
High Courts26 Jul 1962
Commissioner of Income Tax, Bombay City I Vs Bhaidas Cursondas and Co.
Bombay High Court · (1963) 50 ITR 429
Income Tax Act, 1922 — Section 18(3A)
High Courts24 Jul 1962Dismissed
Bhagwanbhai Dulabhai Jadhav Vs The State of Maharashtra
Bombay High Court · (1962) 64 BOMLR 784
Bombay Prohibition Act, 1949 — Section 117, 2, 65, 66, 81
High Courts24 Jul 1962Dismissed
Balkrishna Maruti Devgaonkar Vs Saidanna Sayanna Billampalli
Bombay High Court · (1963) 65 BOMLR 149 : (1963) MhLj 372 : (1963) MPLJ 372
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5Transfer of Property Act, 1882 — Section 108
High Courts24 Jul 1962
Ramesh Vs The State of Maharashtra
Bombay High Court · (1962) 64 BOMLR 780
Penal Code, 1860 (IPC) — Section 109, 34, 366, 366A
High Courts24 Jul 1962
Hussainbhai Mulla Fida Hussain Vs Motilal Nathulal and Another
Bombay High Court · AIR 1963 Bom 208 : (1963) 65 BOMLR 152 : (1963) MhLj 312
Carriers Act, 1865 — Section 2, 6, 9Motor Vehicles Act, 1939 — Section 2(23), 54, 55
High Courts24 Jul 1962
Commissioner of Income Tax, Bombay Vs Poona Electric Supply Co. Ltd.
Bombay High Court · (1963) 49 ITR 913
Income Tax Act, 1922 — Section 10(2)
High Courts23 Jul 1962
Hayat Karim Khan Vs The Collector and Deputy Custodian Evacuee Property, Sholapur
Bombay High Court · AIR 1963 Bom 219 : (1963) 65 BOMLR 13 : (1962) ILR (Bom) 696 : (1963) MhLj 258
Administration of Evacuee Property (Amendment) Act, 1954 — Section 10, 4, 7, 7A, 8Administration of Evacuee Property Act, 1950 — Section 7
High Courts18 Jul 1962
J.B. Greaves Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 107
Income Tax Act, 1922 — Section 12, 33(4)
High Courts17 Jul 1962
Vasant Raghunath Gokhale Vs The State of Maharashtra and Another
Bombay High Court · AIR 1963 Bom 137 : (1963) 65 BOMLR 54 : (1963) ILR (Bom) 537
Bombay Civil Services Rules, 1959 — Rule 131, 150, 151, 152, 152(2)Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 309
High Courts17 Jul 1962
Vasant Raghunath Gokhale Vs State of Maharashtra
Bombay High Court · (1963) 1 LLJ 449
Bombay Civil Services Rules, 1959 — Rule 152Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 309
High Courts16 Jul 1962Dismissed
Manohar Ramchandra Manekar Vs G.S. Solanke
Bombay High Court · (1964) 66 BOMLR 578 : (1964) MhLj 739
Bombay Village Panchayats Act, 1958 — Section 15(2)
High Courts16 Jul 1962
Uttamrao Rajaram and Others Vs Sitaram Rajaram and Others
Bombay High Court · AIR 1963 Bom 165 : (1962) 64 BOMLR 752 : (1963) ILR (Bom) 77 : (1963) MhLj 23
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 112, 114, 150
High Courts12 Jul 1962
Greaves Cotton and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1963) 48 ITR 111
Income Tax Act, 1922 — Section 10, 10(2)(xv), 66
High Courts12 Jul 1962
Bansilal Kanchhedilal and Another Vs Hukumchand Khunnelal and Another
Bombay High Court · AIR 1963 Bom 230 : (1962) 64 BOMLR 731 : (1963) ILR (Bom) 45 : (1963) MPLJ 9
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5Co-operative Societies Rules — Rule 27Transfer of Property Act, 1882 — Section 60, 89, 93
High Courts11 Jul 1962
Batu Lalu Vs P.S. Malvankar and Others
Bombay High Court · AIR 1967 Bom 216 : (1964) 66 BOMLR 573 : (1964) ILR (Bom) 866 : (1964) MhLj 650
Maharashtra Zilla Parishad Election Rules, 1962 — Rule 14(2), 14(6), 19(3)
High Courts10 Jul 1962
Ramrao Laxmikant Shirkhedkar and Another Vs Accountant-general, Maharashtra
Bombay High Court · (1963) 1 LLJ 428
Factories Act, 1948 — Section 2
High Courts10 Jul 1962
Ramrao Laxmikant Shirkhedkar Vs Accountant General, Maharashtra and Another
Bombay High Court · AIR 1963 Bom 121 : (1963) 65 BOMLR 65 : (1962) ILR (Bom) 664 : (1963) MhLj 205
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 15, 22, 23, 4Central Civil Services (Conduct) Rules, 1955 — Rule 1(1), 13, 17, 4(A), 5Constitution of India, 1950 — Article 14, 166, 19, 19(1), 226