High Courts01 Apr 1958
Petlad Bulakhidas Mills Co. Ltd. Vs Raj Singh
Bombay High Court · AIR 1960 Bom 12 : (1959) 37 ITR 264
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A, 33A(2)
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,175 of 3,655
High Courts01 Apr 1958
Shantilal Rawji Vs M.C. Nair, IV Income Tax Officer, E Ward, Bombay and Another
Bombay High Court · (1958) 34 ITR 439
Income Tax Act, 1922 — Section 18A(6), 35
High Courts01 Apr 1958Allowed
Hiralal Amritalal Shah Vs K.C. Thomas, 1st Income Tax Officer, M. Ward, Bombay
Bombay High Court · AIR 1959 Bom 268 : (1958) 60 BOMLR 1053 : (1958) 34 ITR 446
Income Tax Act, 1922 — Section 31, 33, 33A, 33B, 34
High Courts31 Mar 1958
B.M. Desai Vs V. Ramamurthy, I Income Tax Officer, A-III Ward, Bombay and Another
Bombay High Court · (1958) 34 ITR 409
Income Tax Act, 1961 — Section 26(1), 26(2), 44
High Courts31 Mar 1958
B.M. Desai Vs V. Ramamurthy and Another
Bombay High Court · AIR 1959 Bom 89 : (1958) 60 BOMLR 1048
Income Tax Act, 1922 — Section 26, 26(1), 26(2), 44
High Courts31 Mar 1958
The State of Bombay Vs Ramgopal Ganpatrai Ruia and Another
Bombay High Court · AIR 1959 Bom 1 : (1958) 60 BOMLR 834 : (1959) CriLJ 28 : (1959) ILR (Bom) 919
Criminal Procedure Code, 1898 (CrPC) — Section 269(1), 269(4)
High Courts28 Mar 1958Allowed
Haji Sheikh Hasanoo Vs S. Natesa Mudliar and Co.
Bombay High Court · AIR 1959 Bom 267 : (1959) 61 BOMLR 1127
Contract Act, 1872 — Section 50Negotiable Instruments Act, 1881 (NI) — Section 13, 72, 84, 84(1)
High Courts28 Mar 1958
Haji Sheikh Hasanoo Vs S. Natesa Mudaliar and Co.
Bombay High Court · (1959) 29 CompCas 41
Negotiable Instruments Act, 1881 (NI) — Section 84, 84(1)
High Courts26 Mar 1958
Assistant Collector, Thana Prant, Thana Vs Jamnadas Gokuldas Patel and Others
Bombay High Court · AIR 1960 Bom 35 : (1958) 60 BOMLR 1125
Constitution of India, 1950 — Article 31Government of India Act, 1935 — Section 299Land Acquisition (Bombay Amendment) Act, 1984 — Section 23
High Courts25 Mar 1958
H.A. Shah and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1958) 34 ITR 401
Income Tax Act, 1961 — Section 13, 145
High Courts25 Mar 1958
H.A. Shah and Co., Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1959 Bom 93 : (1958) 60 BOMLR 1046 : (1958) ILR (Bom) 1213
Income Tax Act, 1922 — Section 13, 31, 34, 34(3), 66(2)
High Courts24 Mar 1958
Calico Dyeing and Printing Works Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1958) 34 ITR 265
Income Tax Act, 1922 — Section 10, 10(2), 12(2)
High Courts24 Mar 1958
Rogers and Co. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1958) 34 ITR 336
Income Tax Act, 1922 — Section 10(2)
High Courts24 Mar 1958
The Calico Dyeing and Printing Works Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1959 Bom 156 : (1958) 60 BOMLR 856 : (1958) ILR (Bom) 1207
Income Tax Act, 1922 — Section 10(1), 10(2), 12(2)
High Courts24 Mar 1958
Krishnaji Pandharinath Vs Anusayabai and Another
Bombay High Court · AIR 1959 Bom 475 : (1958) 60 BOMLR 1083 : (1959) ILR (Bom) 94
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, 100Transfer of Property Act, 1882 — Section 52
High Courts24 Mar 1958Dismissed
Mela Kabhai Vs Motibhai Kahandas Patel
Bombay High Court · (1958) 60 BOMLR 1071
Transfer of Property Act, 1882 — Section 111
High Courts24 Mar 1958
Chhotalal Devchand Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1959 Bom 152 : (1958) 60 BOMLR 860 : (1958) ILR (Bom) 1194
Income Tax Act, 1922 — Section 1, 26Partnership Act, 1932 — Section 4
High Courts24 Mar 1958
Chhotalal Devchand Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1958) 34 ITR 351
Income Tax Act, 1922 — Section 26A
High Courts24 Mar 1958
Rogers and Co., Bombay Vs Commr. of Income Tax, Bombay City, Bombay II
Bombay High Court · AIR 1959 Bom 150 : (1958) 60 BOMLR 866 : (1954) ILR (Bom) 1202
Income Tax Act, 1922 — Section 10(2)
High Courts20 Mar 1958
Commissioner of Income Tax, Bombay City-II Vs Walchand Diamond Jubilee Trust
Bombay High Court · (1958) 34 ITR 228
Income Tax Act, 1922 — Section 4(3)