High Courts28 Mar 1962
Milkhiram (India) Private Ltd. Vs The State of Bombay
Bombay High Court · (1963) 14 STC 18
Bombay Sales Tax Act, 1953 — Section 27, 34Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 19, 23, 25
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,136 of 3,658
High Courts26 Mar 1962
Mohamed Massi Safi and Co. Vs The State of Bombay
Bombay High Court · (1962) 13 STC 552
Bombay Sales Tax Act, 1953 — Section 10
High Courts26 Mar 1962
Kamlakar and Company Vs Gulamshafi Imambhai Musalman
Bombay High Court · AIR 1963 Bom 42 : (1962) 64 BOMLR 554 : (1963) ILR (Bom) 236
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 5, 5(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Transfer of Property Act, 1882 — Section 111, 76
High Courts24 Mar 1962
Bennett Coleman and Co. (P) Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 264
Income Tax Act, 1922 — Section 10(2), 10(4B)
High Courts22 Mar 1962
In Re: of Gagalbhai Jute Mills Pvt. Ltd.
Bombay High Court · (1965) 67 BOMLR 723
COMPANIES ACT, 1956 — Section 17
High Courts20 Mar 1962
Commissioner of Income Tax, Bombay City II Vs Bhagwandas Amersey
Bombay High Court · (1963) 50 ITR 239
Income Tax Act, 1922 — Section 22(2), 22(3), 34, 34(1), 34(3)
High Courts20 Mar 1962
Mckenzies Limited Vs The State of Bombay
Bombay High Court · (1962) 13 STC 602
Bombay Sales Tax Act, 1953 — Section 34
High Courts19 Mar 1962
Bansilal Gangaram Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1963) 48 ITR 973
Income Tax Act, 1922 — Section 10, 10(1)
High Courts19 Mar 1962
Vishnu Agencies Private Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 444
Income Tax Act, 1922 — Section 4
High Courts19 Mar 1962
Ramrao Ramchandra Marathe and Another Vs Jairam Kondajee Marathe and Others
Bombay High Court · AIR 1964 Bom 61 : (1962) 64 BOMLR 549 : (1962) ILR (Bom) 549
Civil Manual Rules — Rule 422Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 26
High Courts18 Mar 1962
Habib and Sons Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 792
Income Tax Act, 1922 — Section 43
High Courts18 Mar 1962
Gordhandas Mathuradas Matani Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 449
Income Tax Act, 1922 — Section 9(1)
High Courts16 Mar 1962
D.D. Shroff and Co. Vs Commissioner of Income Tax, Bombay and Another
Bombay High Court · (1963) 48 ITR 780
Income Tax Act, 1922 — Section 10
High Courts13 Mar 1962
Joint Committee of Action, B Group Merchants, Bombay Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 427
Income Tax Act, 1922 — Section 10, 41, 44
High Courts10 Mar 1962
Mulkraj Bodhraj Chabra Vs Nagpur Municipal Corporation, Nagpur
Bombay High Court · AIR 1965 Bom 30 : (1964) 66 BOMLR 456 : (1965) CriLJ 148 : (1962) ILR (Bom) 625
Criminal Procedure Code, 1898 (CrPC) — Section 242
High Courts06 Mar 1962
Khimchand Amarchand Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 48 ITR 102
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts05 Mar 1962
Commissioner of Income Tax, Bombay South Vs D.R. Sathe
Bombay High Court · (1963) 48 ITR 85
Income Tax Act, 1922 — Section 10(2), 60
High Courts05 Mar 1962
Commissioner of Income Tax, Bombay City I Vs Gammon India Private Ltd.
Bombay High Court · (1963) 48 ITR 97
Income Tax Act, 1922 — Section 23A
High Courts04 Mar 1962
Commissioner of Income Tax, Bombay South Vs Murlidhar Jhawar and Purna Ginning and Pressing Factory
Bombay High Court · (1963) 48 ITR 73
Income Tax Act, 1922 — Section 23(5), 3, 35(5)
High Courts02 Mar 1962Dismissed
Munda Chapla Banjari Vs The Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 667
Berar Regulation of Agricultural Leases Act, 1928 — Section 54(1)Berar Regulation of Agricultural Leases Act, 1951 — Section 20