LYONS (INDIA), LTD Vs. INCOME TAX OFFICER

Referred Judgements :-

QUEEN V. THE COMMISSIONERS FOR SPECIAL PURPOSES OF THE INCOME-TAX [REFERRED]
BOARD OF EDUCATION V. RICE [REFERRED]
P.D. KHOSLA [REFERRED]
HENLEY V. MURRAY [REFERRED]
DALE V. DE SOISSONS [REFERRED]
KING V. WENDSWORTH JUSTICES [REFERRED]
<RC>ILR(CAL) 1953 1 61;LAWSUIT(CAL) 1951 0 307;</RC> HIGH COURT OF CALCUTTA <JGN>BOSS</JGN> LYONS (INDIA),LTD INCOME TAX OFFICER <AT>MATTER 26 OF 1951</AT> 16.07.1951 <SUBJECT>CONSTITUTION,DIRECT TAXATION</SUBJECT><SI> CONSTITUTION OF INDIA ART 226;INCOME TAX ACT,1922 SEC 21;INCOME TAX ACT,1922 SEC 18(7);INCOME TAX ACT,1922 SEC 33A;INCOME TAX ACT,1922 SEC 29;INCOME TAX ACT,1922 SEC 37;INCOME TAX ACT,1922 SEC 7;GOVERNMENT OF INDIA ACT,1935 SEC 226; <ACT>CONSTITUTION OF INDIA</ACT> <S>ART.226</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.21</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.18(7)</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.33A</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.29</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.37</S><ACT>INCOME TAX ACT,1922</ACT> <S>S.7</S><ACT>GOVERNMENT OF [REFERRED TO]
REX V. CITY OF LONDON [REFERRED]
REX V. NORTHUMBERLAND COMPENSATION APPEAL TRIBUNAL [REFERRED]
DINSHAW DARABSHAW SHROFF VS. COMMISSIONER OF INCOME-TAX CENTRAL [REFERRED]