High Courts09 Jul 1962
Motor House (Gujarat) Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 419
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,134 of 3,658
High Courts06 Jul 1962
Sorab Dinshaji Dastoor Vs D.P.R. Cassad and Board of Directors, Nagpur and Others
Bombay High Court · AIR 1963 Bom 173 : (1962) 64 BOMLR 765 : (1963) ILR (Bom) 68 : (1963) MhLj 44
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 45 Rule 15Companies (Court) Rules, 1959 — Rule 10, 11, 6, 88Companies Act, 1913 — Section 153C
High Courts03 Jul 1962
Commissioner of Income Tax, Bombay City I Bombay Vs National Storage Private Ltd., Bombay
Bombay High Court · (1962) 07 BOM CK 0016
Income Tax Act, 1961 — Section 10, 12, 121, 6, 66(1)
High Courts03 Jul 1962
Commissioner of Income Tax, Bombay Vs National Storage Private Ltd.
Bombay High Court · AIR 1963 Bom 87 : (1962) 64 BLJR 740 : (1963) 48 ITR 577 : (1963) MhLj 143
Income Tax Act, 1961 — Section 10, 9
High Courts29 Jun 1962
Umanath Gopalkrishna Puthli Vs The Shamrao Vithal Co-operative Bank Ltd.
Bombay High Court · (1962) 64 BOMLR 700
Bombay Co-operative Societies Act, 1925 — Section 54
High Courts28 Jun 1962
Bhaskarrao Chimaji Garud Vs Bhika Bhau Hon
Bombay High Court · (1962) 64 BOMLR 702
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A
High Courts28 Jun 1962
Motilal Bawalal Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 50 ITR 249
Income Tax Act, 1922 — Section 33(4)
High Courts27 Jun 1962
Kalyanji Ukka and Co. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 740
Income Tax Act, 1922 — Section 4(1)
High Courts27 Jun 1962
Chhaganlal Narandas Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 48 ITR 893
Income Tax Act, 1961 — Section 66(1)
High Courts22 Jun 1962
Pereira Fazalbhoy and Co. Vs The Rajputana Cold Storage and Refrigeration Limited
Bombay High Court · (1963) 65 BOMLR 87 : (1963) MhLj 335
High Courts22 Jun 1962
Hukumchand Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1963) 47 ITR 949
Income Tax Act, 1922 — Section 4(1), 42Income Tax Rules, 1922 — Rule 33
High Courts21 Jun 1962
Shrimant Govindrao Narayanrao Ghorpade Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1963) 48 ITR 54
Income Tax Act, 1922 — Section 2(2), 30, 30(2), 40, 41(1)Limitation Act, 1908 — Section 6
High Courts21 Jun 1962
Keshardeo Shrinivas Morarka Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1963) 48 ITR 404
Income Tax Act, 1922 — Section 18A(6), 18A(8), 24(3), 30
High Courts20 Jun 1962
Greaves Cotton and Crompton Parkinson Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 20
Income Tax Act, 1961 — Section 23A, 66(2)
High Courts18 Jun 1962
Commissioner of Income Tax, Bombay City II Vs Associated Commercial Corporation
Bombay High Court · (1963) 48 ITR 1
Income Tax Act, 1961 — Section 66(1)
High Courts15 Jun 1962
Hariram Dhalumal Karamchandani Vs Jasoti
Bombay High Court · AIR 1963 Bom 176 : (1962) 64 BOMLR 712 : (1962) ILR (Bom) 554
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 17, 20Divorce Act, 1869 — Section 45Hindu Marriage Act, 1955 — Section 13, 19, 21
High Courts15 Jun 1962
Bhor Industries Ltd. Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · (1963) 48 ITR 376
Income Tax Act, 1922 — Section 33(4)
High Courts13 Jun 1962
Ajgaralli Yusufalli Vs Kacharulal Maneklal
Bombay High Court · (1962) 64 BOMLR 583
Bombay District Municipal Act, 1901 — Section 22(3)
High Courts12 Jun 1962
Chintamani Purushottam Neurgaonkar Vs Postmaster-general, Central Circle, Nagpur
Bombay High Court · (1963) 1 LLJ 459 : (1963) MhLj 15
Central Civil Services (Safeguarding of National Security) Rules, 1953 — Rule 3
High Courts12 Jun 1962
Chintamani Purushottam Neurgaonkar and Another Vs Post Master General, Central Circle, Nagpur
Bombay High Court · AIR 1965 Bom 59 : (1963) 65 BOMLR 48 : (1963) ILR (Bom) 425
Central Civil Services (Safeguarding of National Security) Rules, 1953 — Rule 3, 4Constitution of India, 1950 — Article 226