COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,235 of 3,654

High Courts18 Mar 1953

Firm Kaluram Sitaram Vs The Dominion of India

Bombay High Court · AIR 1954 Bom 50 : (1953) 55 BOMLR 595 : (1953) ILR (Bom) 1301

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 72, 72(1), 72(2), 75, 75(1)

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High Courts13 Mar 1953

Maneklal Chunilal and Sons Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · AIR 1954 Bom 135 : (1953) 55 BOMLR 819 : (1953) ILR (Bom) 1294

Income Tax Act, 1922 — Section 22(2), 22(4), 23, 23(2), 23(4)

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High Courts12 Mar 1953

Bandu Hari Vs Bhagya Laxman and Others

Bombay High Court · AIR 1954 Bom 114 : (1953) 55 BOMLR 753 : (1954) ILR (Bom) 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66

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High Courts12 Mar 1953

Buddhisagar Bhaijibhai Vs Lakha Govind and Another

Bombay High Court · AIR 1954 Bom 162 : (1953) 55 BOMLR 866 : (1954) ILR (Bom) 277

Baroda Ordinance, 1949 — Section 2Civil Procedure Code, 1908 (CPC) — Section 113Government of Baroda (Amendment) Act, 1948 — Section 4

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High Courts12 Mar 1953

Provident Investment Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 95 : (1953) 55 BOMLR 804 : (1953) 23 CompCas 260 : (1953) ILR (Bom) 1281

Income Tax Act, 1922 — Section 1, 12BTransfer of Property Act, 1882 — Section 5, 54

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High Courts10 Mar 1953

The State Vs Mansi Karamsi

Bombay High Court · AIR 1954 Bom 55 : (1953) 55 BOMLR 717 : (1953) ILR (Bom) 1278

Bombay Municipal Boroughs Act, 1925 — Section 61, 61(1)

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High Courts10 Mar 1953

Mehta Parikh and Co. Vs Commissioner of Income Tax, Bombay, Kutch and Saurashtra, Baroda

Bombay High Court · AIR 1954 Bom 82 : (1953) 55 BOMLR 814 : (1953) ILR (Bom) 898 : (1953) 24 ITR 207

Income Tax Act, 1922 — Section 43, 66(1), 66(2)

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High Courts10 Mar 1953

Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 85 : (1953) 55 BOMLR 799 : (1953) ILR (Bom) 1271

Income Tax Act, 1922 — Section 23A, 23A(1)

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High Courts06 Mar 1953

Narottam and Parekh Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 67 : (1953) 55 BOMLR 790

Income Tax Act, 1922 — Section 4A

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High Courts06 Mar 1953

Ramgopal Ganpatrai and Sons Ltd. Vs Commissioner of Excess Profits Tax

Bombay High Court · (1953) 24 ITR 362

Income Tax Act, 1922 — Section 31(2A)

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High Courts06 Mar 1953

Ramgopal Ganpatrai and Sons Vs Commissioner of Excess Profits Tax, Bombay City

Bombay High Court · AIR 1954 Bom 87 : (1953) 55 BOMLR 794 : (1953) ILR (Bom) 1263

Excess Profits Tax Act, 1940 — Section 17, 6(1), 8Income Tax Act, 1922 — Section 31, 31(2A), 66

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High Courts06 Mar 1953

Narottam and Pereira Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1953) 23 CompCas 185

Income Tax Act, 1922 — Section 4A

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High Courts05 Mar 1953

Commissioner of Income Tax, Bombay North Vs Tejaji Farasram

Bombay High Court · AIR 1954 Bom 93 : (1953) 55 BOMLR 785 : (1953) ILR (Bom) 887 : (1953) 23 ITR 412

Income Tax Act, 1922 — Section 12

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High Courts05 Mar 1953

Commissioner of Income Tax, Bombay North Vs Amritlal Bhogilal and Co.

Bombay High Court · AIR 1954 Bom 161 : (1953) 55 BOMLR 811 : (1953) ILR (Bom) 893 : (1953) 23 ITR 420

Income Tax Act, 1922 — Section 22, 23, 26

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High Courts05 Mar 1953

Commissioner of Income Tax/Excess Profits Tax, Bombay City Vs Shamsher Printing Press, Bombay

Bombay High Court · (1953) 03 BOM CK 0004

Defence of India Rules, 1962 — Rule 75Income Tax Act, 1922 — Section 10, 4(3)Land Acquisition Act, 1894 — Section 23

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High Courts05 Mar 1953

Commissioner of Income Tax and Excess Profits Tax, Bombay City Vs Shamsher Printing Works

Bombay High Court · AIR 1954 Bom 137 : (1953) 55 BOMLR 834 : (1953) ILR (Bom) 815 : (1953) 23 ITR 363

Defence of India Rules, 1962 — Rule 75Income Tax Act, 1922 — Section 10, 4(3)Land Acquisition Act, 1894 — Section 23

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High Courts04 Mar 1953

C. Parakh and Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 75 : (1953) 55 BOMLR 780

Income Tax Act, 1922 — Section 10, 10(2), 14(2), 49AA

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High Courts04 Mar 1953

Phaltan Bank Ltd. Vs Baburao Appajirao and Another

Bombay High Court · AIR 1954 Bom 43 : (1953) 55 BOMLR 762 : (1953) ILR (Bom) 1176

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 7 Rule 11, 107, 107(2), 144Limitation Act, 1908 — Article 181, 182(2)

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High Courts04 Mar 1953

C. Parekh and Co. (India) Ltd., Bombay Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 75 : (1953) 55 BOMLR 780

Income Tax Act, 1922 — Section 10(2), 49AA

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High Courts03 Mar 1953

Champaklal Asharam Vs Commissioner of Income Tax, Bombay South

Bombay High Court · AIR 1954 Bom 112 : (1953) 55 BOMLR 776 : (1953) 23 ITR 464

Income Tax Act, 1922 — Section 30, 30(2), 31

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