High Courts23 Sept 1957
Gopal Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1958) 33 ITR 403
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,183 of 3,655
High Courts23 Sept 1957
Surat Peoples'' Co-operative Bank Ltd. Vs Commissioner of Income Tax, Ahmedabad
Bombay High Court · (1958) 33 ITR 396
Income Tax Act, 1922 — Section 60, 8
High Courts20 Sept 1957
The Asoka Mills Co. Ltd. Vs The Commissioner of Income Tax, Delhi, Ajmer, Rajasthan, Madhya Pradesh and New Delhi
Bombay High Court · AIR 1958 Bom 373 : (1958) 60 BOMLR 35 : (1958) ILR (Bom) 319
Income Tax Act, 1922 — Section 10, 10(2), 10(5)
High Courts20 Sept 1957
Shamji Kheta and Another Vs A.V. Patwardhan and Another
Bombay High Court · AIR 1959 Bom 474
Companies (Amendment) Act, 1956 — Section 468, 543Companies Act, 1913 — Section 185, 2, 202, 235
High Courts20 Sept 1957
Babarao and Others Vs Hanumant
Bombay High Court · AIR 1959 Bom 75 : (1959) ILR (Bom) 19
High Courts20 Sept 1957
Asoka Mills Co. Ltd. Vs Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat
Bombay High Court · (1958) 33 ITR 377
Income Tax Act, 1961 — Section 10(2)
High Courts20 Sept 1957
Tulsidas Kilachand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1958) 33 ITR 383
Income Tax Act, 1922 — Section 16(1), 16(2), 16(3)
High Courts20 Sept 1957
Sitaldas Tirathdas Vs Commissioner of Income Tax, Bombay City II, Bombay
Bombay High Court · (1958) 33 ITR 390
Income Tax Act, 1922 — Section 4
High Courts19 Sept 1957
MAHINDRA KUMAR MOHANLAL AND MOHANAND KUMAR MOHANLAL Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY CITY.
Bombay High Court · (1958) 33 ITR 360
Excess Profits Tax Act, 1940 — Section 13(1)Income Tax Act, 1961 — Section 25A
High Courts19 Sept 1957Allowed
Shamrao Dayaram Lodhi Vs The Municipal Committee
Bombay High Court · (1958) 60 BOMLR 189
Central Provinces and Berar Municipalities Act, 1922 — Section 176(1)
High Courts19 Sept 1957
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs Maharani Shri Kesarkunwerba Saheb of Morvi
Bombay High Court · (1958) 33 ITR 349
Income Tax Act, 1922 — Section 60A
High Courts19 Sept 1957
Mahindra Kumar Mohanlal and Mohanand Kumar Mohanlal Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · (1958) 33 ITR 360
High Courts17 Sept 1957
Chandrakant Shamsunderlal Sharma Vs Secretary, Vidarbha Board of Secondary Education, Nagpur and Others
Bombay High Court · AIR 1958 Bom 433 : (1958) 60 BOMLR 446 : (1958) ILR (Bom) 609
Constitution of India, 1950 — Article 14, 226National Cadets Corps Act, 1948 — Section 19, 20, 5, 6, 7National Cadets Corps Rules, 1948 — Rule 5, 7
High Courts17 Sept 1957
Gondwana Club, Nagpur Vs Sales Tax Officer, No. II, Nagpur
Bombay High Court · (1958) 60 BOMLR 474 : (1958) 9 STC 450
Constitution of India, 1950 — Article 226
High Courts17 Sept 1957
Commissioner of Income Tax, Bombay City II Vs Shanti K. Maheshwari
Bombay High Court · (1958) 33 ITR 313
Income Tax Act, 1961 — Section 16, 18, 19(2), 20, 20(9)Income Tax Rules, 1962 — Rule 14
High Courts17 Sept 1957
The Union of India and Another Vs Firm Damodardas Narayandas and Others
Bombay High Court · AIR 1958 Bom 238 : (1958) 60 BOMLR 103 : (1958) ILR (Bom) 453
Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 72, 74C, 74C(3)
High Courts16 Sept 1957
Ramanlal Manilal Bhatt and Another Vs Manilal Laxmichand and Others
Bombay High Court · AIR 1959 Bom 229 : (1957) 59 BOMLR 1243 : (1959) ILR (Bom) 13
Provincial Insolvency Act, 1920 — Section 2, 28, 28
High Courts16 Sept 1957
Darab Ruttonshaw Shroff Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1957) 32 ITR 574
High Courts13 Sept 1957
Dattatraya Dulaji Ghadigaonkar and Another Vs Wadilal Panchal
Bombay High Court · (1958) CriLJ 1134
Criminal Procedure Code, 1898 (CrPC) — Section 203Evidence Act, 1872 — Section 105
High Courts13 Sept 1957
Vadilal Ichhachand Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1957) 32 ITR 569
Income Tax Act, 1961 — Section 28(1), 66