High Courts08 Apr 1948Dismissed
Mangibai Gulabchand Vs Suganchand Bhikamchand
Bombay High Court · (1948) 50 BOMLR 660
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,269 of 3,654
High Courts07 Apr 1948Dismissed
Anwari Begum Gulzarkhan Vs Commissioner of Police
Bombay High Court · AIR 1949 Bom 82 : (1948) 50 BOMLR 593
Bombay Public Security Measures Act, 1947 — Section 3
High Courts06 Apr 1948Dismissed
Durga Prasad Vs Ghanshiam Das
Bombay High Court · (1948) 50 BOMLR 669
High Courts06 Apr 1948
Kavasji Pestonji Dalal Vs Rustomji Sorabji Jamadar
Bombay High Court · AIR 1949 Bom 42 : (1948) 50 BOMLR 450
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 50Government of India Act, 1935 — Section 224
High Courts31 Mar 1948
Dattatraya Pandurang Datar Vs Hari Keshav Gokhale
Bombay High Court · AIR 1949 Bom 100 : (1948) 50 BOMLR 622
City of Bombay Police Act, 1902 — Section 60
High Courts29 Mar 1948
Raonakali Roshanali Vs Emperor
Bombay High Court · (1949) CriLJ 84
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts24 Mar 1948
BANSILAL GULABCHAND Vs COMMISSIONER OF Income Tax, BOMBAY (MOFUSSIL).
Bombay High Court · (1948) 16 ITR 251
High Courts24 Mar 1948
Bansilal Gulabchand Vs The Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 375
Income Tax Act, 1922 — Section 66(1), 66(3)
High Courts23 Mar 1948
SHREE LAXMI SILK MILLS, BOMBAY Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY CITY.
Bombay High Court · AIR 1949 Bom 12 : (1948) 16 ITR 98
Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1961 — Section 12
High Courts23 Mar 1948
TEJAJI FARASRAM KHARAWALLA Vs COMMISSIONER OF Income Tax, BOMBAY (MOFUSSIL).
Bombay High Court · AIR 1949 Bom 34 : (1948) 16 ITR 260
Income Tax Act, 1961 — Section 4(3)(vi)
High Courts23 Mar 1948
MUNICIPAL CORPORATION FOR THE CITY OF BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · AIR 1949 Bom 39 : (1948) 16 ITR 165
Income Tax Act, 1961 — Section 4(3)(iii)
High Courts23 Mar 1948
The Municipal Corporation Vs Commissioner of Income Tax
Bombay High Court · (1948) 50 BOMLR 326
Income Tax Act, 1961 — Section 43(iii)(3)
High Courts22 Mar 1948
MADANLAL DHARNIDHARKA Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 227
Income Tax Act, 1961 — Section 4(1)(b)(iii)
High Courts22 Mar 1948
Madanlal Dharnidharka Vs The Commissioner of Income Tax
Bombay High Court · AIR 1949 Bom 24 : (1948) 50 BOMLR 335
Income Tax Act, 1961 — Section 4(1)(b)(iii)
High Courts19 Mar 1948
Provincial Government, Central Provinces and Berar Vs Sheikh Idu
Bombay High Court · (1949) CriLJ 174
Public Gambling Act, 1867 — Section 3, 4
High Courts19 Mar 1948
THE EXECUTORS OF THE ESTATE OF J. K. DUBASH Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 90
Income Tax Act, 1961 — Section 25
High Courts19 Mar 1948
The Commissioner of Income Tax Vs Dhanmal Chellaram
Bombay High Court · AIR 1949 Bom 69 : (1948) 50 BOMLR 372
Income Tax Act, 1922 — Section 22(2), 22(4), 27
High Courts18 Mar 1948
COMMISSIONER OF Income Tax, BOMBAY CITY Vs MURLIDHAR MATHURAWALLA MAHAJAN ASSOCIATION.
Bombay High Court · (1948) 16 ITR 146
High Courts18 Mar 1948
The Commissioner of Income Tax Vs Murlidhar Mathurawala
Bombay High Court · (1948) 50 BOMLR 366
Income Tax Act, 1922 — Section 10, 24(1)
High Courts17 Mar 1948
MOHSIN REHMAN PENKAR Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1948) 16 ITR 183