High Courts28 Mar 1945
KILLICK NIXON and CO. Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1945) 13 ITR 445
Excess Profits Tax Act, 1940 — Section 6Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,289 of 3,654
High Courts28 Mar 1945Dismissed
Killick Nixon and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1946 Bom 60 : (1945) 47 BOMLR 797
Excess Profits Tax Act, 1940 — Section 6Income Tax Act, 1961 — Section 66(1)
High Courts27 Mar 1945
Commissioner of Income Tax Vs Poona Electric Supply Co. Ltd.
Bombay High Court · AIR 1947 Bom 263
Income Tax Act, 1961 — Section 10(5)
High Courts27 Mar 1945
PREMIER CONSTRUCTION COMPANY Vs COMMISSIONER OF Income Tax.
Bombay High Court · AIR 1946 Bom 51 : (1945) 13 ITR 391
Income Tax Act, 1922 — Section 2(1)Income Tax Act, 1961 — Section 66(1)
High Courts27 Mar 1945
Lady Dinbai Petit Vs M.S. Noronha
Bombay High Court · AIR 1945 Bom 419 : (1945) 47 BOMLR 500
Defence of India Act, 1971 — Section 19Government of India Act, 1935 — Section 205, 306Specific Relief Act, 1877 — Section 45
High Courts27 Mar 1945
Commissioner of Income Tax Vs Poona Electric Supply Co., Ltd.
Bombay High Court · (1947) 49 BOMLR 187 : (1946) 14 ITR 622
Income Tax Act, 1961 — Section 10(5)
High Courts26 Mar 1945
NATIONAL PETROLEUM CO., LTD., BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1945) 13 ITR 336
High Courts26 Mar 1945
COMMISSIONER OF Income Tax, BOMBAY Vs WESTERN INDIA LIFE INSURANCE CO., LTD.
Bombay High Court · AIR 1946 Bom 185 : (1945) 13 ITR 405
Income Tax Act, 1961 — Section 4, 42
High Courts26 Mar 1945
Commissioner of Income Tax Vs Western India Life Insurance Co. Ltd.
Bombay High Court · (1945) 47 BOMLR 795
Income Tax Act, 1922 — Section 4(1)(b)(i)Income Tax Act, 1961 — Section 4, 42, 66(1)
High Courts23 Mar 1945
Poona Electric Supply Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 298
Income Tax Act, 1961 — Section 66(1)
High Courts23 Mar 1945
D. Vs ARUR v. COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1946 Bom 44 : (1945) 13 ITR 465
Income Tax Act, 1961 — Section 4(3)(i), 66(1)
High Courts23 Mar 1945
Poona Electric Supply Co., Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1947) 49 BOMLR 184 : (1946) 14 ITR 618
Income Tax Act, 1961 — Section 66(1)
High Courts23 Mar 1945
D.V. Arur Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 786
Income Tax Act, 1922 — Section 66(1)
High Courts23 Mar 1945
B. M. KAMDAR, IN RE.
Bombay High Court · (1946) 14 ITR 10
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 10
High Courts20 Mar 1945Dismissed
Land Acquisition Officer Vs Jivanlal
Bombay High Court · AIR 1946 Bom 155 : (1945) 47 BOMLR 874
High Courts14 Mar 1945Dismissed
Ratanchand Fakirchand Vs Deochand Dahyabhai
Bombay High Court · AIR 1946 Bom 157 : (1945) 47 BOMLR 871
High Courts13 Mar 1945
Anandram Mangturam Vs Bholaram Tanumal
Bombay High Court · AIR 1946 Bom 1 : (1945) 47 BOMLR 719
Contract Act, 1872 — Section 55, 63
High Courts08 Mar 1945Allowed
Ahmedabad Municipality Vs Government of Bombay
Bombay High Court · AIR 1946 Bom 159 : (1945) 47 BOMLR 867
Provident Funds Act, 1925 — Section 8Trusts Act, 1882 — Section 20(d)
High Courts07 Mar 1945
Pirojsha Bhicaji Vs Dadabhai Kersasji
Bombay High Court · AIR 1946 Bom 168 : (1945) 47 BOMLR 861
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 8, Order 45 Rule 8(a), Order 45 Rule 8(b)
High Courts06 Mar 1945
Hafizulla Latiff Saha Vs Wakf Committee
Bombay High Court · AIR 1946 Bom 167 : (1945) 47 BOMLR 859
Court Fees Act, 1870 — Section 7(iv)(c)