High Courts03 Sept 1953
Dharamdas Hargovandas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 249 : (1953) 55 BOMLR 994 : (1954) ILR (Bom) 409 : (1954) 25 ITR 133
Income Tax Act, 1922 — Section 12B, 14, 14(1), 14(2), 4
COURT ARCHIVE
Bombay High Court judgments, 1953
176 judgments · page 4 of 9
High Courts03 Sept 1953
Commissioner of Income Tax, Bombay South Vs Ramnarayan Rajmal
Bombay High Court · (1953) 24 ITR 442
Income Tax Act, 1922 — Section 42, 43
High Courts31 Aug 1953
Gurupadappa Basappa Nelvaji Vs Karishiddappa Shivabasappa Nelvagi
Bombay High Court · AIR 1954 Bom 318 : (1954) 56 BOMLR 252
High Courts31 Aug 1953
Ganpati Maruti Vs Anandrao Maruti and Another
Bombay High Court · AIR 1954 Bom 384 : (1954) 56 BOMLR 317
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts31 Aug 1953
S.C. Cambatta and Co. Ltd. Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · AIR 1954 Bom 225 : (1953) 55 BOMLR 963 : (1954) 25 ITR 159
Excess Profits Tax Act, 1940 — Section 8(3), 8(4), 8(5), 9
High Courts28 Aug 1953
Subhodhchandra Popatlal Vs Commissioner of Income Tax/Excess Profits Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1954 Bom 234 : (1953) 55 BOMLR 959 : (1954) ILR (Bom) 397
Income Tax Act, 1922 — Section 10, 10(2), 10(2)(X), 10(2)(XV)
High Courts28 Aug 1953
Subodhchandra Popatlal Vs Commissioner of Income Tax/Excess Profits Tax, Bombay North
Bombay High Court · (1953) 24 ITR 566
Income Tax Act, 1922 — Section 10(2)
High Courts27 Aug 1953
Nahalchand Laloochand Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · AIR 1954 Bom 227 : (1953) 55 BOMLR 955 : (1953) 24 ITR 617
Excess Profits Tax Act, 1940 — Rule 1
High Courts26 Aug 1953
Gridhar Javer and Co. Vs Commissioner of Income Tax/Excess Profits Tax, Bombay City
Bombay High Court · (1953) 55 BOMLR 950 : (1953) 24 ITR 540
Income Tax Act, 1922 — Section 23(4), 27, 31, 31(2), 33
High Courts21 Aug 1953
State Government Vs Vishwanath Nidhanji and Others
Bombay High Court · (1954) CriLJ 1042
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302
High Courts21 Aug 1953
M.V. Rajwade I.A.S., Dist. Magistrate Vs Dr. S.M. Hassan and Others
Bombay High Court · (1954) CriLJ 366
Contempt of Courts Act, 1971 — Section 3
High Courts20 Aug 1953
Ramnath Goenka Vs Amarchand and Mangaldas
Bombay High Court · AIR 1954 Bom 208 : (1953) 55 BOMLR 980 : (1954) ILR (Bom) 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 6, Order 30 Rule 7Limitation Act, 1908 — Article 181, 182, 183
High Courts20 Aug 1953
Shantaram D. Salvi Vs M.M. Chudasama and Others
Bombay High Court · AIR 1954 Bom 361 : (1954) 56 BOMLR 350 : (1954) ILR (Bom) 1271
Bombay Police Act, 1951 — Section 25, 25(2)City of Bombay Police Act, 1902 — Section 12, 6(2), 7, 7(2)City of Bombay Police Rules — Rule 1, 12, 14, 2, 3
High Courts20 Aug 1953
Motiram Krishnarao and Others Vs State of M.P.
Bombay High Court · (1955) CriLJ 819
Criminal Procedure Code, 1898 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 366
High Courts18 Aug 1953
F.E. Darukhanawalla Vs Khemchand Lalchand
Bombay High Court · AIR 1954 Bom 254 : (1954) 56 BOMLR 105 : (1954) ILR (Bom) 544
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1951 — Section 28
High Courts17 Aug 1953
Maneklal Amratlal Vs Collector of Ahmedabad
Bombay High Court · AIR 1954 Bom 235 : (1953) 55 BOMLR 992 : (1954) ILR (Bom) 473
Bombay Land Requisition Act, 1948 — Section 5, 5(1), 5(2)
High Courts12 Aug 1953
Jageram Malik Vs State of Madhya Pradesh
Bombay High Court · (1955) CriLJ 974
Police Act, 1888 — Section 3
High Courts12 Aug 1953
Ram Bahadur Thakur and Co. Vs Devidayal (Sales) Ltd.
Bombay High Court · AIR 1954 Bom 176 : (1953) 55 BOMLR 931 : (1954) ILR (Bom) 334
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 45 Rule 13, 10, 151Contract Act, 1872 — Section 28
High Courts10 Aug 1953
Ranchhod Ravji Mota Vs State of Bombay and Others
Bombay High Court · AIR 1954 Bom 212 : (1953) 55 BOMLR 988 : (1954) ILR (Bom) 467 : (1954) 1 LLJ 455
Bombay Industrial Relations Act, 1946 — Section 114, 114(1), 116(1), 30, 71Constitution of India, 1950 — Article 226
High Courts07 Aug 1953
Somalal Nathalal Mistri Vs The Vasant Investment Corporation
Bombay High Court · (1954) 56 BOMLR 74
Civil Procedure Code, 1908 (CPC) — Section 115