High Courts13 Sept 1957
Gokuldas Vs Kikabhai Abdulali and Others
Bombay High Court · AIR 1958 Bom 385 : (1958) 60 BOMLR 147 : (1958) ILR (Bom) 392 : (1958) 33 ITR 94
Income Tax Act, 1922 — Section 10, 10(4), 14, 22(5), 23
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,184 of 3,655
High Courts11 Sept 1957
R.S. Rekhchand Gopaldas Mohota and Another Vs The State Industrial Court and Others
Bombay High Court · AIR 1959 Bom 473
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 22(4), 38A
High Courts11 Sept 1957
Commissioner of Income Tax, Bombay City Vs T.M. Bhumraddi and Another
Bombay High Court · (1958) 33 ITR 82
Income Tax Act, 1922 — Section 42
High Courts11 Sept 1957
Balkrishna Mahadeo Vartak and Others Vs Indian Association Chemical Industries Ltd.
Bombay High Court · AIR 1959 Bom 41 : (1958) 60 BOMLR 30 : (1958) ILR (Bom) 1006
Companies Act, 1956 — Section 446, 483
High Courts11 Sept 1957
Corporation of City of Nagpur Vs N.H. Mujumdar and Others
Bombay High Court · AIR 1958 Bom 231 : (1958) 60 BOMLR 180 : (1958) ILR (Bom) 493
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(10), 2(11), 2(12), 2(13), 2(14)City of Nagpur Corporation Act, 1948 — Section 59(2)Constitution of India, 1950 — Article 226
High Courts10 Sept 1957
J.K. Trust, Bombay Vs Commissioner of Income Tax, Excess Profits Tax, Bombay City
Bombay High Court · AIR 1958 Bom 191 : (1957) 59 BOMLR 1255 : (1958) ILR (Bom) 385 : (1957) 32 ITR 535
Income Tax Act, 1922 — Section 4, 4(3)
High Courts10 Sept 1957
The Municipality of Chopda Vs Motilal Manekchand and Another
Bombay High Court · AIR 1958 Bom 487 : (1958) 60 BOMLR 48 : (1958) ILR (Bom) 483
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 21, 3Bombay District Municipal Act, 1901 — Section 167, 46(1), 59, 59(1)Bombay Municipal Boroughs Act, 1925 — Section 206
High Courts10 Sept 1957
J.K. Trust Vs Commissioner of Income Tax/excess Profits Tax, Bombay City
Bombay High Court · (1958) 33 ITR 32
Income Tax Act, 1922 — Section 4(3)
High Courts09 Sept 1957
Abdul Aziz Ansari Vs The State of Bombay
Bombay High Court · AIR 1958 Bom 279 : (1957) 59 BOMLR 1259 : (1958) ILR (Bom) 375 : (1958) 9 STC 135
Bombay General Clauses Act, 1904 — Section 7Bombay Sales Tax Act, 1953 — Section 12, 23, 24, 33, 34
High Courts09 Sept 1957
Pandurang Kashinath More Vs Union of India
Bombay High Court · AIR 1959 Bom 134 : (1958) 60 BOMLR 342 : (1958) ILR (Bom) 1266 : (1958) 2 LLJ 38
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 16
High Courts07 Sept 1957
Sadashiv Shankar Dandige Vs The Gandhi Sewa Samaj Ltd. and Another
Bombay High Court · AIR 1958 Bom 247 : (1958) 60 BOMLR 97
Companies Act, 1956 — Section 111, 155, 155(1), 155(3), 28
High Courts04 Sept 1957
Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur Vs M.G. Chitnavis
Bombay High Court · (1957) 32 ITR 520
Income Tax Act, 1961 — Section 9(1), 9(2)
High Courts04 Sept 1957
Dayabhai Girdharbhai Vs Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur
Bombay High Court · AIR 1958 Bom 426 : (1957) 59 BOMLR 1231 : (1958) ILR (Bom) 372
Civil Procedure Code, 1908 (CPC) — Section 100, 101Income Tax Act, 1922 — Section 13, 22(3), 28(1), 66
High Courts04 Sept 1957
Kantilal Lalubhai and Co. Vs G.S. Vaswani
Bombay High Court · (1957) 09 BOM CK 0019
Sea Customs Act, 1878 — Section 191, 3, 39
High Courts04 Sept 1957
Lajwanti Sial Vs Commissioner of Income Tax, Madhya Pradesh, Bhandara and Bhopal, Nagpur
Bombay High Court · (1957) 32 ITR 526
Income Tax Act, 1922 — Section 66(1)
High Courts03 Sept 1957
Bombay Cycle Stores Co. Ltd. Vs Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur
Bombay High Court · (1958) 33 ITR 13
Income Tax Act, 1961 — Section 13, 145
High Courts03 Sept 1957
A.H. Kharodawalla Vs The State of Bombay
Bombay High Court · (1957) 59 BOMLR 1221
Bombay Land Requisition Act, 1948 — Section 5(1)
High Courts03 Sept 1957
V.D. Dhanwatay Vs Commissioner of Income Tax Madhya Pradesh and Bhopal, Nagpur
Bombay High Court · (1957) 32 ITR 682
High Courts03 Sept 1957
Jamnadas Daga Vs The Commissioner of Income Tax, Madhya Pradesh and Bhopal, Nagpur
Bombay High Court · AIR 1958 Bom 239 : (1957) 59 BOMLR 1216 : (1958) ILR (Bom) 365 : (1958) 33 ITR 274
Income Tax Act, 1922 — Section 10, 14, 14(2), 14(3), 14(4)
High Courts02 Sept 1957
Provincial Transport Service Company, Nagpur Vs Majumdar N.H.
Bombay High Court · (1958) 60 BOMLR 177 : (1958) 2 LLJ 34
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(5)Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 25