COURT ARCHIVE

Bombay High Court judgments, 1953

176 judgments · page 7 of 9

High Courts31 Mar 1953

Dawoodbhai Kassamji Matiwalla and Another Vs Shaikhali Alibhoy

Bombay High Court · AIR 1953 Bom 445 : (1953) 55 BOMLR 618 : (1954) ILR (Bom) 29

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 2(1), 35Usurious Loans Act, 1918 — Section 3(2)

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High Courts31 Mar 1953

Shivappa Satawappa Ashtekar Vs Gajanan Chintaman Deshpande

Bombay High Court · AIR 1954 Bom 107 : (1953) 55 BOMLR 843

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 2(8), 70, 85, 85(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 9

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High Courts26 Mar 1953

Aspee (India) Ltd. Vs M.L. Dahanukar and Co. Ltd.

Bombay High Court · (1954) 24 CompCas 87

Civil Procedure Code, 1908 (CPC) — Section 35, 96

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High Courts25 Mar 1953

Govindmal Gianchand Vs Kunj Biharilal and Others

Bombay High Court · AIR 1954 Bom 364 : (1954) 56 BOMLR 348

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 9Partnership Act, 1932 — Section 69

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High Courts22 Mar 1953

Vasant Atmaram and Another Vs Dattoba Rajaram

Bombay High Court · AIR 1956 Bom 49 : (1955) 57 BOMLR 1026 : (1955) ILR (Bom) 1021

Civil Procedure Code, 1908 (CPC) — Section 11, 13Evidence Act, 1872 — Section 41

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High Courts20 Mar 1953

The State Vs Sidney Rodrigues and Another

Bombay High Court · (1954) CriLJ 9

Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 456

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High Courts20 Mar 1953

Rajputana Textile (Agencies) Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 58 : (1953) 55 BOMLR 823 : (1953) 23 CompCas 271 : (1953) ILR (Bom) 1316

Income Tax Act, 1922 — Section 10(2), 2(4), 4(3), 66, 66(1)Taxation on Income (Investigation Commission) Act, 1947 — Section 8(5)

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High Courts18 Mar 1953

Firm Kaluram Sitaram Vs The Dominion of India

Bombay High Court · AIR 1954 Bom 50 : (1953) 55 BOMLR 595 : (1953) ILR (Bom) 1301

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 72, 72(1), 72(2), 75, 75(1)

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High Courts13 Mar 1953

Maneklal Chunilal and Sons Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · AIR 1954 Bom 135 : (1953) 55 BOMLR 819 : (1953) ILR (Bom) 1294

Income Tax Act, 1922 — Section 22(2), 22(4), 23, 23(2), 23(4)

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High Courts12 Mar 1953

Bandu Hari Vs Bhagya Laxman and Others

Bombay High Court · AIR 1954 Bom 114 : (1953) 55 BOMLR 753 : (1954) ILR (Bom) 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66

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High Courts12 Mar 1953

Buddhisagar Bhaijibhai Vs Lakha Govind and Another

Bombay High Court · AIR 1954 Bom 162 : (1953) 55 BOMLR 866 : (1954) ILR (Bom) 277

Baroda Ordinance, 1949 — Section 2Civil Procedure Code, 1908 (CPC) — Section 113Government of Baroda (Amendment) Act, 1948 — Section 4

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High Courts12 Mar 1953

Provident Investment Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 95 : (1953) 55 BOMLR 804 : (1953) 23 CompCas 260 : (1953) ILR (Bom) 1281

Income Tax Act, 1922 — Section 1, 12BTransfer of Property Act, 1882 — Section 5, 54

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High Courts10 Mar 1953

The State Vs Mansi Karamsi

Bombay High Court · AIR 1954 Bom 55 : (1953) 55 BOMLR 717 : (1953) ILR (Bom) 1278

Bombay Municipal Boroughs Act, 1925 — Section 61, 61(1)

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High Courts10 Mar 1953

Mehta Parikh and Co. Vs Commissioner of Income Tax, Bombay, Kutch and Saurashtra, Baroda

Bombay High Court · AIR 1954 Bom 82 : (1953) 55 BOMLR 814 : (1953) ILR (Bom) 898 : (1953) 24 ITR 207

Income Tax Act, 1922 — Section 43, 66(1), 66(2)

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High Courts10 Mar 1953

Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 85 : (1953) 55 BOMLR 799 : (1953) ILR (Bom) 1271

Income Tax Act, 1922 — Section 23A, 23A(1)

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High Courts06 Mar 1953

Narottam and Parekh Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 67 : (1953) 55 BOMLR 790

Income Tax Act, 1922 — Section 4A

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High Courts06 Mar 1953

Ramgopal Ganpatrai and Sons Ltd. Vs Commissioner of Excess Profits Tax

Bombay High Court · (1953) 24 ITR 362

Income Tax Act, 1922 — Section 31(2A)

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High Courts06 Mar 1953

Ramgopal Ganpatrai and Sons Vs Commissioner of Excess Profits Tax, Bombay City

Bombay High Court · AIR 1954 Bom 87 : (1953) 55 BOMLR 794 : (1953) ILR (Bom) 1263

Excess Profits Tax Act, 1940 — Section 17, 6(1), 8Income Tax Act, 1922 — Section 31, 31(2A), 66

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High Courts06 Mar 1953

Narottam and Pereira Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1953) 23 CompCas 185

Income Tax Act, 1922 — Section 4A

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High Courts05 Mar 1953

Commissioner of Income Tax, Bombay North Vs Tejaji Farasram

Bombay High Court · AIR 1954 Bom 93 : (1953) 55 BOMLR 785 : (1953) ILR (Bom) 887 : (1953) 23 ITR 412

Income Tax Act, 1922 — Section 12

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