High Courts30 Mar 1949Dismissed
Kondiba Vithoba Shinde Vs Dagdu Rama Khendke
Bombay High Court · AIR 1949 Bom 366 : (1949) 51 BOMLR 631
Civil Procedure Code, 1908 (CPC) — Section 115Dekkhan Agriculturists Relief Act, 1879 — Section 53
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,263 of 3,654
High Courts29 Mar 1949
Vijaysingrao Balasaheb Shinde Desai Vs Janardanrao Narayanrao Shinde Desai
Bombay High Court · AIR 1949 Bom 314 : (1949) 51 BOMLR 556
Bombay Watan Act, 1886 — Section 4
High Courts25 Mar 1949
PHALTAN SUGAR WORKS LTD. Vs COMMISSIONER OF Income Tax, PHALTAN STATE, PHALTAN.
Bombay High Court · (1949) 17 ITR 499
Income Tax Act, 1961 — Section 4(3)
High Courts25 Mar 1949
THE BROACH CO-OPERATIVE BANK LTD. Vs COMMISSIONER OF Income Tax, BOMBAY MOFUSSIL.
Bombay High Court · (1949) 17 ITR 489
Income Tax Act, 1961 — Section 8
High Courts25 Mar 1949
The Commissioner of Income Tax Vs S.N. Bhayya
Bombay High Court · (1949) 51 BOMLR 722
Income Tax Act, 1961 — Section 9(1)(iv)
High Courts25 Mar 1949
Commissioner of Income Tax Vs S.N. Bhayya
Bombay High Court · AIR 1950 Bom 26
Income Tax Act, 1922 — Section 9, 9(1)
High Courts25 Mar 1949
COMMISSIONER OF Income Tax, BOMBAY CITY Vs THE FINALY MILLS LTD., BOMBAY.
Bombay High Court · (1949) 17 ITR 595
High Courts25 Mar 1949
Phaltan Sugar Works Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 61
Income Tax Act, 1922 — Section 18(3A), 18(3D), 23A(1), 4(3), 5
High Courts25 Mar 1949
Broach Co-operative Bank Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 45
Income Tax Act, 1922 — Section 8
High Courts24 Mar 1949
DEVKARAN NANJEE BANKING CO., LTD. Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY CITY.
Bombay High Court · (1950) 18 ITR 47
Excess Profits Tax Act, 1940 — Section 6
High Courts24 Mar 1949
Punjabhai Dipchand Vs Commissioner of Excess Profits Tax
Bombay High Court · AIR 1949 Bom 415 : (1949) 51 BOMLR 715
Excess Profits Tax Act, 1940 — Section 10A, 5
High Courts24 Mar 1949
JETHABHAI HIRJI AND CO. Vs COMMISSIONER OF INCOME TAX, BOMBAY CITY.
Bombay High Court · (1949) 17 ITR 533
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts24 Mar 1949
PUJABHAI DIPCHAND Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY MOFUSSIL.
Bombay High Court · (1949) 17 ITR 482
Excess Profits Tax Act, 1940 — Section 10A
High Courts23 Mar 1949
COMMISSIONER OF Income Tax (CENTRAL), BOMBAY Vs NAZIR AND SONS, BOMBAY.
Bombay High Court · (1949) 17 ITR 486
Income Tax Act, 1961 — Section 22(4)
High Courts23 Mar 1949
Commissioner of Income Tax (Central) Vs Nazir and Sons
Bombay High Court · AIR 1950 Bom 28
Income Tax Act, 1922 — Section 22(4), 28, 28(1)
High Courts23 Mar 1949
The Commissioner of Income Tax (Central) Vs Nazir and Sons
Bombay High Court · (1949) 51 BOMLR 696
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 22(4)
High Courts22 Mar 1949
SIR KASTURCHAND LTD. Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1949) 17 ITR 493
Income Tax Act, 1961 — Section 23A(1)
High Courts22 Mar 1949
Sir Kasturchand Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 1
Income Tax Act, 1922 — Section 23A, 23A(1), 34(2)
High Courts22 Mar 1949
COMMISSIONER OF Income Tax, BOMBAY CITY Vs THE B.B. and C.I. RAILWAY CO-OPERATIVE MUTUAL DEATH BENEFIT SOCIETY FOR INDIAN STAFF LTD., BOMBAY.
Bombay High Court · (1949) 17 ITR 509
Income Tax Act, 1961 — Section 60
High Courts22 Mar 1949
Commissioner of Income Tax Vs B.B. and C.I. Railway Co-operative Mutual Death Benefit Society for Indian Staff Ltd.
Bombay High Court · AIR 1950 Bom 43
Income Tax Act, 1922 — Section 6, 60, 60(1)