High Courts14 Sept 1944
Commissioner of Income Tax Vs Ekbal and Co.
Bombay High Court · AIR 1945 Bom 316 : (1945) 47 BOMLR 181
Income Tax Act, 1922 — Section 22(2)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,293 of 3,654
High Courts14 Sept 1944
COMMISSIONER OF Income Tax Vs EKBAL and CO.
Bombay High Court · (1945) 13 ITR 154
Income Tax Act, 1922 — Section 22(2)Income Tax Act, 1961 — Section 66(1)
High Courts13 Sept 1944Dismissed
Emperor Vs Chimanlal Sankalchand
Bombay High Court · AIR 1945 Bom 305
Bombay Prevention of Gambling Act, 1887 — Section 4, 7
High Courts13 Sept 1944Allowed
Emperor Vs Mhatarji Bhau Patil
Bombay High Court · (1945) 47 BOMLR 143
Defence of India Rules, 1962 — Rule 116
High Courts13 Sept 1944
THE MOTOR UNION INSURANCE CO., LTD. Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1945 Bom 285 : (1945) 13 ITR 272
Income Tax Act, 1961 — Section 42(1)
High Courts12 Sept 1944
Emperor Vs Abdulla Mahomed
Bombay High Court · AIR 1945 Bom 350 : (1945) 47 BOMLR 78
High Courts11 Sept 1944
D.R. SHAHAPURE Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1946) 14 ITR 781
Income Tax Act, 1961 — Section 66(1)
High Courts11 Sept 1944Dismissed
Jayantilal Jamnadas Vs Chhaganlal Nathoobhai
Bombay High Court · AIR 1945 Bom 417 : (1945) 47 BOMLR 317
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1908 — Article 178
High Courts08 Sept 1944
SHAPURJI PALLONJI Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1945) 13 ITR 113
Income Tax Act, 1961 — Section 66(1)
High Courts08 Sept 1944
Shapurji Pallonji Vs Commissioner of Income Tax
Bombay High Court · AIR 1945 Bom 238 : (1945) 47 BOMLR 174
Income Tax Act, 1961 — Section 26A
High Courts07 Sept 1944
RAMJI KESHAVJI Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1945) 13 ITR 105
Income Tax Act, 1961 — Section 66(1)
High Courts07 Sept 1944
Ramji Keshavji Vs Commissioner of Income Tax
Bombay High Court · AIR 1945 Bom 254 : (1945) 47 BOMLR 169
Income Tax Act, 1961 — Section 16(1)(c)
High Courts06 Sept 1944
MOTICHAND AND DEVIDAS IN RE.
Bombay High Court · (1946) 14 ITR 534
Income Tax Act, 1961 — Section 66(1)
High Courts01 Sept 1944
The Belgaum Bank LD. Vs Bando Raghunath
Bombay High Court · AIR 1945 Bom 359 : (1945) 47 BOMLR 336
Negotiable Instruments Act, 1881 (NI) — Section 98(g)
High Courts31 Aug 1944Dismissed
Navroji N. Vakil Vs Government of Bombay
Bombay High Court · AIR 1945 Bom 464 : (1945) 47 BOMLR 361
Bombay Land Revenue Code, 1879 — Section 48, 66
High Courts30 Aug 1944
In Re : Sarupchand Hukamchand
Bombay High Court · AIR 1945 Bom 258 : (1945) 47 BOMLR 159
Income Tax Act, 1961 — Section 4(2)
High Courts24 Aug 1944Dismissed
Amratlal Amarchand Vs Mulji Savchand
Bombay High Court · AIR 1945 Bom 169 : (1944) 46 BOMLR 851
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4
High Courts20 Aug 1944
SARUPCHAND HUKAMCHAND, IN RE.
Bombay High Court · (1945) 13 ITR 245
Income Tax Act, 1961 — Section 66(2)Partnership Act, 1932 — Section 58(b)
High Courts15 Aug 1944
Emperor Vs Abdul Wahab Kamruddin
Bombay High Court · AIR 1945 Bom 110 : (1944) 46 BOMLR 818
Criminal Procedure Code, 1898 (CrPC) — Section 403(1)Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 1944Allowed
Hirji Virji Jangbari Vs The Government of Bombay
Bombay High Court · AIR 1945 Bom 348 : (1945) 47 BOMLR 327
Court Fees Act, 1870 — Section 8Defence of India Act, 1939 — Section 19(1)(b)Defence of India Rules, 1939 — Rule 75A