High Courts01 Apr 1952
COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY Vs THE INDIA UNITED MILLS LTD.
Bombay High Court · (1952) 22 ITR 71
Excess Profits Tax Act, 1940 — Section 15
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,243 of 3,654
High Courts01 Apr 1952
Commissioner of Excess Profits Tax, Bombay Vs The India United Mills Ltd.
Bombay High Court · (1952) 21 ITR 71
Excess Profits Tax Act, 1940 — Section 15, 26(3)
High Courts01 Apr 1952
Maganlal Jivabhai Patel Vs Government of Bombay
Bombay High Court · AIR 1953 Bom 59 : (1952) 54 BOMLR 629 : (1953) ILR (Bom) 182
Constitution of India, 1950 — Article 226, 32Preventive Detention Act, 1950 — Section 11(1), 3, 3(1)
High Courts01 Apr 1952
Commissioner of Excess Profits Tax, Bombay Vs India United Mills Ltd.
Bombay High Court · AIR 1953 Bom 88 : (1952) 54 BOMLR 617 : (1953) ILR (Bom) 558
Excess Profits Tax Act, 1940 — Section 15, 26(3)
High Courts31 Mar 1952
Jamnadas Prabhudas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 479 : (1952) 54 BOMLR 609 : (1953) ILR (Bom) 549 : (1952) 22 ITR 150
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 131, 132, 133, 133(1), 134Income Tax Act, 1918 — Section 51
High Courts31 Mar 1952
Harakchand Makanji and Co. Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1953 Bom 42 : (1952) 54 BOMLR 614 : (1953) ILR (Bom) 113
Income Tax Act, 1922 — Section 24, 24(2), 42, 42(1), 42(3)
High Courts28 Mar 1952
Mukundlal Bansilal Vs Commissioner of Income Tax, Excess Profit Tax, Bombay City
Bombay High Court · AIR 1952 Bom 494
Income Tax Act, 1922 — Section 10(2)
High Courts28 Mar 1952
Firm of Narayandas Kedarnath Vs Commissioner of Income Tax, Central
Bombay High Court · AIR 1952 Bom 459 : (1952) 54 BOMLR 580
Income Tax Act, 1922 — Section 28, 66
High Courts28 Mar 1952
Narayandas Kedarnath Vs Commissioner of Income Tax, Central
Bombay High Court · (1952) 22 ITR 18
High Courts28 Mar 1952
Raja Bahadur Mukundlal Bansilal Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 54 BOMLR 576 : (1952) 22 ITR 94
Income Tax Act, 1922 — Section 10(2)
High Courts28 Mar 1952
Umarbhai Chandbhai Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 22 ITR 27
Income Tax Act, 1922 — Section 26A
High Courts28 Mar 1952
Commissioner of Excess Profits Tax, Bombay North Vs Karamchand Premchand Ltd.
Bombay High Court · AIR 1953 Bom 32 : (1952) 54 BOMLR 607 : (1953) ILR (Bom) 110 : (1952) 22 ITR 79
Excess Profits Tax Act, 1940 — Section 7, 9(3)
High Courts27 Mar 1952
Mote Shah and Co. Karad Vs Commissioner of Income Tax, Bombay South
Bombay High Court · AIR 1952 Bom 447 : (1952) 54 BOMLR 570 : (1952) 22 ITR 39
Income Tax Act, 1922 — Section 23, 26A, 30, 33, 33(4)Income Tax Rules, 1922 — Rule 2
High Courts27 Mar 1952
Lalbhai Dalpat Bhai Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1952 Bom 457 : (1952) 54 BOMLR 573
Income Tax Act, 1922 — Section 10, 12, 13, 18, 18(3)
High Courts26 Mar 1952
Ambica Silk Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 483 : (1952) 54 BOMLR 589 : (1953) ILR (Bom) 515
Income Tax Act, 1922 — Section 10, 10(2), 12, 6
High Courts26 Mar 1952
Ambika Silk Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 483 : (1952) 22 ITR 58
Income Tax Act, 1922 — Section 12B
High Courts25 Mar 1952
Abdullabhai Abdul Kadar Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 22 ITR 241
Income Tax Act, 1922 — Section 42, 43
High Courts25 Mar 1952
Abdullabhai Abdul Kader Vs Income Tax Commissioner, Bombay City
Bombay High Court · AIR 1953 Bom 9 : (1952) 54 BOMLR 583 : (1953) ILR (Bom) 507
Income Tax Act, 1922 — Section 42, 42(1), 43
High Courts18 Mar 1952Dismissed
Sarupsing Mangatsing Vs Nilkant Bhaskar
Bombay High Court · AIR 1953 Bom 109 : (1952) 54 BOMLR 557 : (1953) ILR (Bom) 296
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13, 151Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2)
High Courts18 Mar 1952
Sarupsingh Mangat Singh Vs Nilkant Bhaskar Suratkar
Bombay High Court · (1952) 22 CompCas 130(2)
Motor Vehicles Act, 1988 — Section 96, 96(1)Supreme Court Rules, 1966 — Order 1 Rule 10, Order 27 Rule 15, Order 9 Rule 13