High Courts03 Nov 1944
Commissioner of Income Tax Vs Bipin Silk Mills, Ltd.
Bombay High Court · (1946) 48 BOMLR 503
Excess Profits Tax Act, 1940 — Section 2(22)(c)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,292 of 3,654
High Courts02 Nov 1944
Emperor Vs Nanabhai Nagindas
Bombay High Court · (1945) 47 BOMLR 644
Criminal Procedure Code, 1898 (CrPC) — Section 517Defence of India Act, 1939 — Section 2(2)(xxii)Defence of India Rules, 1962 — Rule 90(2)(e)
High Courts17 Oct 1944Allowed
Emperor Vs Khwaja Nazir Ahmed
Bombay High Court · (1945) 47 BOMLR 245
Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 491
High Courts17 Oct 1944Dismissed
Man Mohan das Vs Janki Prasad
Bombay High Court · (1945) 47 BOMLR 250
Transfer of Property Act, 1882 — Section 92
High Courts13 Oct 1944
NATIVE SHARE AND STOCK BROKERS ASSOCIATION Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1946) 14 ITR 628
Income Tax Act, 1961 — Section 66(1)
High Courts12 Oct 1944
Lewis W. Fernandez Vs Jivatlal Partapshi and Others
Bombay High Court · AIR 1947 Bom 65
Arbitration Act, 1899 — Section 19Arbitration Act, 1940 — Section 34
High Courts12 Oct 1944
Emperor Vs Wasant Waman Bapat
Bombay High Court · AIR 1945 Bom 333 : (1945) 47 BOMLR 79
Defence of India Rules, 1939 — Rule 39(1)(b)
High Courts12 Oct 1944
Lewis W. Fernandez Vs Jivatlal Partapshi
Bombay High Court · (1946) 48 BOMLR 678
Arbitration Act, 1899 — Section 19
High Courts06 Oct 1944
Shankar Ganesh Vs Satara Swadeshi Commercial Co. Ltd.
Bombay High Court · AIR 1945 Bom 374 : (1945) 47 BOMLR 352
Dekkhan Agriculturists Relief Act, 1879 — Section 24Provincial Insolvency Act, 1920 — Section 82(b), 9
High Courts06 Oct 1944
Vyasrao Hanmantrao Vs Ramchandra Hanmant
Bombay High Court · AIR 1945 Bom 489 : (1945) 47 BOMLR 434
Civil Procedure Code, 1908 (CPC) — Section 145Limitation Act, 1908 — Article 182
High Courts06 Oct 1944
COMMISSIONER OF Income Tax, BOMBAY Vs THE GREAT EASTERN LIFE INSURANCE CO., LTD.
Bombay High Court · AIR 1945 Bom 402 : (1945) 13 ITR 141
Income Tax Act, 1961 — Section 3, 66(1)
High Courts06 Oct 1944Allowed
Vishnu Gangadhar Ketkar Vs Government of Bombay
Bombay High Court · AIR 1945 Bom 207 : (1945) 47 BOMLR 57
Press (Emergency Powers) Act, 1931 — Section 4(1)(a)
High Courts05 Oct 1944
In Re: Peregrino Rodrigues
Bombay High Court · AIR 1945 Bom 173 : (1944) 46 BOMLR 916
Presidency Towns Insolvency Act, 1909 — Section 63
High Courts29 Sept 1944
B. R. NAIK Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1945) 13 ITR 124
Income Tax Act, 1922 — Section 66Partnership Act, 1932 — Section 18
High Courts26 Sept 1944
Raghunath Madhavlal Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 304
Income Tax Act, 1922 — Section 4(1)(b)(iii), 66
High Courts21 Sept 1944Allowed
Emperor Vs Annaji Balkrishna Barve
Bombay High Court · AIR 1945 Bom 329 : (1945) 47 BOMLR 339
Defence of India Act, 1971 — Section 2(1), 2(2)(iv)(b)Defence of India Rules, 1939 — Rule 39(1)(a), 39(1)(b)
High Courts21 Sept 1944
HANMANTRAM RAMNATAH Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1945 Bom 345 : (1945) 13 ITR 203
Income Tax Act, 1961 — Section 66
High Courts21 Sept 1944
Hanmantram Ramnath Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 183
Income Tax Act, 1961 — Section 66
High Courts19 Sept 1944
YAKUB VERSEY LALJEE AND ANOTHER Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1946) 14 ITR 548
Income Tax Act, 1961 — Section 66(1)
High Courts18 Sept 1944
Fidally Usufally Vs Bai Kripa
Bombay High Court · AIR 1945 Bom 469 : (1945) 47 BOMLR 344
Bombay Rent Restriction Act, 1939 — Section 3