High Courts26 Jun 1959
R.N. Agrawala Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1960) 38 ITR 67
Income Tax Act, 1922 — Section 7
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,162 of 3,658
High Courts26 Jun 1959
State Vs Gaya and Others
Bombay High Court · AIR 1960 Bom 289 : (1959) 61 BOMLR 1509 : (1960) CriLJ 893
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1)
High Courts25 Jun 1959
Oukarmal Meghraj Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1960) 38 ITR 569
Income Tax (Amendment) Act, 1959 — Section 2, 4Income Tax Act, 1922 — Section 34
High Courts25 Jun 1959
Onkarmal Meghraj Vs Commissioner of Income Tax, Bombay I
Bombay High Court · AIR 1960 Bom 163 : (1959) 61 BOMLR 1373 : (1960) 38 ITR 369
Income Tax Act, 1922 — Section 34(1), 4
High Courts24 Jun 1959
Bai Jiviben Vs Bombay Revenue Tribunal
Bombay High Court · (1959) 61 BOMLR 1475
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31
High Courts24 Jun 1959
K.P. Shankerlingam Vs Union of India and Another
Bombay High Court · AIR 1960 Bom 431 : (1960) 62 BOMLR 1
Constitution of India, 1950 — Article 310, 313
High Courts23 Jun 1959
Maneklal Vallabhdas Parekh Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1959) 37 ITR 142
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts23 Jun 1959
P.H. Divecha and Another Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1960 Bom 319 : (1959) 61 BOMLR 1584 : (1960) 38 ITR 209
Income Tax Act, 1922 — Section 10, 4
High Courts22 Jun 1959
Elphinstone Spinning and Weaving Mills Company Ltd. Vs Its Workmen
Bombay High Court · (1959) 06 BOM CK 0023
Industrial Disputes Act, 1947 — Section 10(1), 19(3), 19(4), 19(6)
High Courts20 Jun 1959
Anusuya Vithal and Others Vs J.H. Mehta and Another
Bombay High Court · AIR 1960 Bom 201
Industrial Disputes Act, 1947 — Section 2, 25C, 25D, 25EPayment of Wages Act, 1936 — Section 2
High Courts20 Jun 1959
Anusuyabai Vithal Vs Mehta J.H.
Bombay High Court · (1959) 61 BOMLR 1417 : (1959) 2 LLJ 742
Employees State Insurance Act, 1948 — Section 81Industrial Disputes Act, 1947 — Section 2, 25C, 25D, 25E, 36(3)
High Courts17 Jun 1959
Commissioner of Income Tax, Bombay City II Vs Trustees of Seth Meghji Mathuradas Charity Trust
Bombay High Court · (1959) 37 ITR 419
Income Tax Act, 1922 — Section 4(3), 66(1)
High Courts17 Jun 1959
Sidisha Ibrahimsha (Bidi Merchant) and Others Vs Their Workmen (Bidi Kamdar Mandal, Jamnagar)
Bombay High Court · (1960) 1 LLJ 390
Industrial Disputes Act, 1947 — Section 2Workmens Compensation Act, 1923 — Section 4
High Courts17 Jun 1959
Commissioner of Income Tax, Bombay City I Vs Lever Brothers (India) Ltd.
Bombay High Court · (1959) 37 ITR 140
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts17 Jun 1959
New Mahalaxmi Silk Mills Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · AIR 1960 Bom 220 : (1959) 37 ITR 423
Income Tax Act, 1922 — Section 23A
High Courts17 Jun 1959
Manilal Dahyabhai Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1960 Bom 130 : (1959) 37 ITR 398
Income Tax Act, 1922 — Section 24(2), 66(2)
High Courts17 Jun 1959
Manilal Dahyabhai Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1959) 61 BOMLR 1359
Income Tax Act, 1922 — Section 24(2), 66
High Courts17 Jun 1959
New Mahalaxmi Mills Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1959) 61 BOMLR 1369
Income Tax Act, 1922 — Section 23A(1)
High Courts16 Jun 1959
Hasmukahlal M. Parikh Vs Commissioner of Income Tax, Bombay, North Ahemedbad
Bombay High Court · (1959) 61 BOMLR 1339
Income Tax Act, 1922 — Section 4Transfer of Property Act, 1882 — Section 54
High Courts16 Jun 1959
Central Potteries Ltd., Nagpur Vs State of Madhya Pradesh
Bombay High Court · AIR 1960 Bom 470 : (1960) 62 BOMLR 187 : (1960) 11 STC 399
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1), 28, 3, 4, 6Government of India Act, 1935 — Section 311(2)