High Courts25 Sept 1942
GORDHANDAS T. MANGALDAS Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1943) 11 ITR 183
Income Tax Act, 1961 — Section 33
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,310 of 3,654
High Courts25 Sept 1942
Gordhandas T. Mangaldas Vs The Commissioner of Income Tax
Bombay High Court · AIR 1943 Bom 116 : (1943) 45 BOMLR 159
Income Tax Act, 1961 — Section 25A
High Courts25 Sept 1942Allowed
Karashiddayya Shiddayya Bennur Vs Shree Gajanan Urban Co-operative Bank, Ltd.
Bombay High Court · AIR 1943 Bom 288 : (1943) 45 BOMLR 553
High Courts24 Sept 1942
MAHARAJA OF PATIALA Vs COMMISSIONER OF Income Tax (CENTRAL), BOMBAY.
Bombay High Court · (1943) 11 ITR 202
Income Tax Act, 1961 — Section 22(2), 42
High Courts24 Sept 1942
Mahadev Gopal Savant Vs Bhikaji Vishram Chavan
Bombay High Court · AIR 1943 Bom 292 : (1943) 45 BOMLR 544
Civil Procedure Code, 1908 (CPC) — Section 149Limitation Act, 1908 — Section 14
High Courts23 Sept 1942Allowed
Raghavendracharya Appacharya Katti Vs Vaman Shriniwas Deshpande
Bombay High Court · AIR 1943 Bom 191 : (1943) 45 BOMLR 253
Transfer of Property Act, 1882 — Section 62, 92
High Courts23 Sept 1942
Madhavrao Ganpat Pagire Vs Shankar Hari Bhagvat
Bombay High Court · AIR 1943 Bom 278 : (1943) 45 BOMLR 462
High Courts23 Sept 1942
DAYALDAS KHUSHIRAM Vs COMMISSIONER OF Income Tax, (CENTRAL), BOMBAY.
Bombay High Court · (1943) 11 ITR 67
Income Tax Act, 1961 — Section 27, 34
High Courts23 Sept 1942
Dayaldas Kashiram Vs The Commissioner of Income Tax (Central)
Bombay High Court · AIR 1943 Bom 110 : (1943) 45 BOMLR 136
Income Tax Act, 1922 — Section 34, 64
High Courts22 Sept 1942
MESSRS. CHIMANRAM MOTILAL Vs COMMISSIONER OF Income Tax, (CENTRAL), BOMBAY.
Bombay High Court · AIR 1943 Bom 132 : (1943) 11 ITR 44
Income Tax Act, 1961 — Section 34, 66(1)
High Courts22 Sept 1942
Chimanram Motilal (Gold And Silver) Vs The Commissioner of Income Tax (Central)
Bombay High Court · (1943) 45 BOMLR 125
Income Tax Act, 1961 — Section 34
High Courts18 Sept 1942
MESSRS. HIRALAL KALYANMAL AND ANOTHER Vs RE.
Bombay High Court · (1943) 11 ITR 128
Income Tax Act, 1922 — Section 66(2)
High Courts18 Sept 1942
Hiralal Kalyanmal Vs The Commissioner of Income Tax
Bombay High Court · AIR 1943 Bom 98 : (1943) 45 BOMLR 115
Income Tax Act, 1922 — Section 10(2)(ix), 4(1)
High Courts17 Sept 1942
Emperor Vs Kisan Sakharam Patil
Bombay High Court · AIR 1943 Bom 94 : (1943) 45 BOMLR 74
Criminal Procedure Code, 1898 (CrPC) — Section 408
High Courts16 Sept 1942
DINSHAW DARABSHAW SHROFF Vs COMMISSIONER OF Income Tax, CENTRAL.
Bombay High Court · AIR 1943 Bom 77 : (1943) 11 ITR 172
Government of India Act, 1935 — Section 226Income Tax Act, 1922 — Section 67
High Courts16 Sept 1942
Dinshaw Darabshaw Shroff Vs The Commissioner of Income Tax, Central
Bombay High Court · (1943) 45 BOMLR 31
Government of India Act, 1935 — Section 226Income Tax Act, 1922 — Section 54
High Courts11 Sept 1942
Punamchand Velraj Vs The Bombay Cloth Market Company, Limited
Bombay High Court · AIR 1943 Bom 141 : (1943) 45 BOMLR 240
Bombay Rent Restriction Act, 1939 — Section 11, 4(4)
High Courts11 Sept 1942
Ratilal M. Parikh Vs The Dalmia Cement and Paper Marketing. Co. Ltd.
Bombay High Court · AIR 1943 Bom 229 : (1943) 45 BOMLR 405
Contract Act, 1872 — Section 55, 63
High Courts09 Sept 1942Dismissed
Mallappa Karabasappa Annigeri Vs Irappa Shidlingappa Danappanavar
Bombay High Court · AIR 1943 Bom 261 : (1943) 45 BOMLR 449
Civil Procedure Code, 1908 (CPC) — Section 64, 73
High Courts09 Sept 1942Allowed
Ramgopal Bhutada Vs Sidram Aunayya
Bombay High Court · AIR 1943 Bom 164 : (1943) 45 BOMLR 234
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 15