High Courts05 Oct 1961Allowed
The Municipal Commissioner for the City of Bombay Vs Maneklal A. Mehta
Bombay High Court · (1962) 64 BOMLR 107
Bombay Municipal Corporation Act, 1888 — Section 154
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,140 of 3,658
High Courts05 Oct 1961
Commissioner of Income Tax Bombay, City II Vs Homi Mehta and Sons Ltd.
Bombay High Court · (1962) 46 ITR 1135
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts04 Oct 1961
Shankar Narayan K. Vs Thakur S.S.
Bombay High Court · (1961) 10 BOM CK 0026
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 10(2)Payment of Wages Act, 1936 — Section 2
High Courts04 Oct 1961
K. Shankar Narayan Vs S.S. Thakur and Another
Bombay High Court · AIR 1962 Bom 260 : (1962) 64 BOMLR 135 : (1962) 4 FLR 294 : (1962) 1 LLJ 464
Factories Act, 1948 — Section 59Payment of Wages Act, 1936 — Section 2
High Courts29 Sept 1961
M.R. Goyal Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 1095
Income Tax Act, 1922 — Section 10
High Courts28 Sept 1961
State Vs Mainabai
Bombay High Court · AIR 1962 Bom 202 : (1962) 64 BOMLR 127 : (1962) ILR (Bom) 134
Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 529, 537Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13, 14, 22
High Courts27 Sept 1961
S. Inder Singh Gill Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · AIR 1963 Bom 221 : (1963) 47 ITR 284
Income Tax Act, 1922 — Section 30, 34, 42, 43
High Courts27 Sept 1961
Commissioner of Income Tax, Bombay City-I Vs Wadilal Chunilal
Bombay High Court · (1963) 47 ITR 305
Income Tax Act, 1922 — Section 16(3), 16(9)
High Courts25 Sept 1961
S.D. Sharma Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 45 ITR 107
Income Tax Act, 1922 — Section 10(2)
High Courts25 Sept 1961
S.D. Sharma Vs Commissioner of Income Tax Bombay City, Bombay
Bombay High Court · AIR 1963 Bom 33 : (1962) 64 BOMLR 102 : (1962) ILR (Bom) 346
Finance Act, 1940 — Section 32Income Tax Act, 1922 — Section 10(2), 23, 34
High Courts25 Sept 1961Allowed
Khemchand Gorumal Vs Parmanand Deepchand Hinduja
Bombay High Court · (1962) 64 BOMLR 235
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts22 Sept 1961
Paliram Mathuradas (By his Legal Heir, Madanlal Paliram) Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1966) 59 ITR 278
Income Tax Act, 1961 — Section 66(1)Transfer of Property Act, 1882 — Section 130
High Courts22 Sept 1961
Harilal Harjivan Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1962) 46 ITR 1129
Income Tax Act, 1961 — Section 26A, 66(1), 66(2)
High Courts21 Sept 1961
James Anderson, Administrator to The Estate in India of Henry Gannon (deceased), Bombay Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1963) 47 ITR 229
Income Tax Act, 1922 — Section 23A, 24B, 34(1)
High Courts21 Sept 1961
Ramchandra Harischandra Vs Tukaram Karu
Bombay High Court · (1962) 64 BOMLR 67
Berar Regulation of Agricultural Leases Act, 1951 — Section 8, 9, 9(1)
High Courts20 Sept 1961
Jayantrai and Kanakmal Zambad and Another Vs Hari Dagdu and Others
Bombay High Court · AIR 1962 Bom 147 : (1962) 64 BOMLR 57 : (1962) ILR (Bom) 42
Berar Regulation of Agricultural Leases Act, 1951 — Section 19, 19(1), 19(3), 8, 9Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 132(3)
High Courts19 Sept 1961
Royal Western India Turf Club Ltd. Vs Meher M.R. and Others
Bombay High Court · (1962) 2 LLJ 683
Industrial Disputes Act, 1947 — Section 12(5)
High Courts19 Sept 1961
Jayasingrao Piraji Rao Ghatge Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1962) 46 ITR 1160
Income Tax Act, 1922 — Section 10(2)
High Courts19 Sept 1961
Jayasingrao Piraji Rao Vs Commissioner of Income Tax, Bombay South, Poona
Bombay High Court · AIR 1963 Bom 66 : (1962) 64 BOMLR 70 : (1962) ILR (Bom) 341 : (1962) 46 ITR 1160
Income Tax Act, 1922 — Section 10(2), 10(5), 24, 66, 66(1)Income Tax Rules, 1922 — Rule 8
High Courts18 Sept 1961
The Managing Director, The National Garage Vs J. Gonsalves, Automobile Foreman and Others
Bombay High Court · (1961) 63 BLJR 989
Industrial Disputes Act, 1947 — Section 2, 25F