High Courts27 Oct 1958
Commissioner of Income Tax, Bombay City-I Vs Evans Medical Supplies Ltd.
Bombay High Court · AIR 1959 Bom 448 : (1959) 61 BOMLR 490 : (1959) ILR (Bom) 1458
Income Tax Act, 1922 — Section 42, 42(1), 42(3)
COURT ARCHIVE
Bombay High Court judgments
73,137 judgments · page 3,169 of 3,657
High Courts27 Oct 1958
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs EVANS MEDICAL SUPPLIES LTD.
Bombay High Court · (1959) 36 ITR 418
High Courts27 Oct 1958
Commissioner of Income Tax, Bombay City I Vs Evans Medical Supplies Ltd.
Bombay High Court · (1959) 36 ITR 188
Income Tax Act, 1922 — Section 42(1)
High Courts27 Oct 1958
Ormerods (India) Private Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1959) 36 ITR 329
Income Tax Act, 1922 — Section 12(2), 24(1)
High Courts25 Oct 1958
Nanubhai Maneklal and Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1959) 36 ITR 301
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts25 Oct 1958
Gulabchand Nanulal and Others Vs Fulchand Hirachand and Another
Bombay High Court · AIR 1959 Bom 232 : (1959) 61 BOMLR 484 : (1959) ILR (Bom) 1076
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10(1), Order 32 Rule 10(2), Order 32 Rule 11(2), Order 32 Rule 3Limitation Act, 1963 — Article 181
High Courts24 Oct 1958
Shri Jagdish Mills Ltd. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1959) 36 ITR 279
Income Tax Act, 1922 — Section 18(5)
High Courts23 Oct 1958
Jadhavji Narsidas and Co. Vs The Commissioner of Income Tax, Bombay City-II
Bombay High Court · AIR 1959 Bom 499 : (1959) 61 BOMLR 582 : (1959) ILR (Bom) 1444 : (1959) 36 ITR 266
Income Tax Act, 1922 — Section 10, 16(1), 2(2), 23, 23(5)
High Courts22 Oct 1958
Eastern Electric Light and Power Company (Private) Ltd. Vs Its Workmen
Bombay High Court · (1959) 1 LLJ 301
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 20(3), 3
High Courts10 Oct 1958
Radhakishan Ramnath Vs State of Bombay
Bombay High Court · (1959) 61 BOMLR 711 : (1959) 2 LLJ 177
Factories Act, 1948 — Section 2, 5Maternity Benefits Act, 1961 — Section 2
High Courts10 Oct 1958
Commissioner of Income Tax, Bombay City Vs Amarchand N. Shroff
Bombay High Court · AIR 1959 Bom 431 : (1959) 61 BOMLR 399 : (1959) ILR (Bom) 1438 : (1959) 36 ITR 124
Income Tax Act, 1922 — Section 22(1), 22(2), 24B, 24B(1), 24B(2)
High Courts10 Oct 1958
Nagpur Kshatriya Khattik Samaj and Others Vs Corporation of the City of Nagpur
Bombay High Court · AIR 1959 Bom 112 : (1959) 61 BOMLR 468 : (1959) ILR (Bom) 1047
Central Provinces and Berar Municipalities Act, 1922 — Section 140, 178(5), 179, 179(1), 180City of Nagpur Corporation Act, 1948 — Section 3(2), 348, 415(35), 419, 57(1)Constitution of India, 1950 — Article 19(1), 19(G), 226, 227, 70
High Courts09 Oct 1958
Commissioner of Income Tax, Bombay City Vs Bai Navajbai N. Gamadia
Bombay High Court · (1959) 35 ITR 793
Income Tax Act, 1922 — Section 34, 34(1)B, 4(3)
High Courts08 Oct 1958
F.E. Dinshaw Ltd. Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1959 Bom 427 : (1959) 61 BOMLR 393 : (1959) ILR (Bom) 1342
Income Tax Act, 1922 — Section 10(2), 66(2)
High Courts08 Oct 1958
Bhor Industries Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1959) 61 BOMLR 578 : (1959) 35 ITR 748
Income Tax Act, 1922 — Section 14(2), 18A, 23A
High Courts07 Oct 1958
H.S. Captain Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1959) 36 ITR 84
Income Tax Act, 1922 — Section 7(1)
High Courts04 Oct 1958
Commissioner of Income Tax, Ahmedabad Vs New Digvijaysinhji Tin Factory
Bombay High Court · (1959) 37 ITR 136
Income Tax Act, 1922 — Section 10, 10(2)
High Courts04 Oct 1958
COMMISSIONER OF Income Tax, AHMEDABAD Vs NEW DIGVIJAYSINHJI TIN FACTORY.
Bombay High Court · (1959) 36 ITR 72
Partnership Act, 1932 — Section 12
High Courts03 Oct 1958
Commissioner of Income Tax, Bombay Vs Gaekwar Foam and Rubber Co. Ltd.
Bombay High Court · AIR 1959 Bom 421 : (1959) 61 BOMLR 380 : (1959) ILR (Bom) 1368
Income Tax Act, 1922 — Section 15C, 15C(2)
High Courts03 Oct 1958
Commissioner of Income Tax, Ahmedabad Vs The New Digvijaysinghji Tin Factory
Bombay High Court · AIR 1959 Bom 556 : (1959) 61 BOMLR 566 : (1959) ILR (Bom) 1359
Income Tax Act, 1922 — Section 10, 10(2)Partnership Act, 1932 — Section 12