High Courts05 Mar 1953
Commissioner of Income Tax, Bombay North Vs Amritlal Bhogilal and Co.
Bombay High Court · AIR 1954 Bom 161 : (1953) 55 BOMLR 811 : (1953) ILR (Bom) 893 : (1953) 23 ITR 420
Income Tax Act, 1922 — Section 22, 23, 26
COURT ARCHIVE
Bombay High Court judgments, 1953
176 judgments · page 8 of 9
High Courts05 Mar 1953
Commissioner of Income Tax/Excess Profits Tax, Bombay City Vs Shamsher Printing Press, Bombay
Bombay High Court · (1953) 03 BOM CK 0004
Defence of India Rules, 1962 — Rule 75Income Tax Act, 1922 — Section 10, 4(3)Land Acquisition Act, 1894 — Section 23
High Courts05 Mar 1953
Commissioner of Income Tax and Excess Profits Tax, Bombay City Vs Shamsher Printing Works
Bombay High Court · AIR 1954 Bom 137 : (1953) 55 BOMLR 834 : (1953) ILR (Bom) 815 : (1953) 23 ITR 363
Defence of India Rules, 1962 — Rule 75Income Tax Act, 1922 — Section 10, 4(3)Land Acquisition Act, 1894 — Section 23
High Courts04 Mar 1953
C. Parakh and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 75 : (1953) 55 BOMLR 780
Income Tax Act, 1922 — Section 10, 10(2), 14(2), 49AA
High Courts04 Mar 1953
Phaltan Bank Ltd. Vs Baburao Appajirao and Another
Bombay High Court · AIR 1954 Bom 43 : (1953) 55 BOMLR 762 : (1953) ILR (Bom) 1176
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 7 Rule 11, 107, 107(2), 144Limitation Act, 1908 — Article 181, 182(2)
High Courts04 Mar 1953
C. Parekh and Co. (India) Ltd., Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 75 : (1953) 55 BOMLR 780
Income Tax Act, 1922 — Section 10(2), 49AA
High Courts03 Mar 1953
Champaklal Asharam Vs Commissioner of Income Tax, Bombay South
Bombay High Court · AIR 1954 Bom 112 : (1953) 55 BOMLR 776 : (1953) 23 ITR 464
Income Tax Act, 1922 — Section 30, 30(2), 31
High Courts27 Feb 1953
Bhailal Amin and Sons Ltd. Vs R.P. Dalal and Others
Bombay High Court · AIR 1953 Bom 441 : (1953) 55 BOMLR 586 : (1953) ILR (Bom) 212
Income Tax Act, 1922 — Section 66, 66(1)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 3, 7, 7(1)Trade Marks Act, 1940 — Section 76, 76(1)
High Courts26 Feb 1953
Maganbhai Ranchhodbhai Vs State of Madhya Pradesh
Bombay High Court · (1953) CriLJ 1573
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(a)Penal Code, 1860 (IPC) — Section 353
High Courts26 Feb 1953
Bajirao Yeshwantrao Vs The State
Bombay High Court · (1954) CriLJ 425
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 1953
Eruch J. Bapasola and Another Vs B.D. Mirchandani
Bombay High Court · AIR 1954 Bom 56 : (1953) 55 BOMLR 582
Administration of Evacuee Property Act, 1950 — Section 18, 2, 4Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts19 Feb 1953
Krishnarao Vithobaji Vs The State
Bombay High Court · (1953) CriLJ 1556
Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 5Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts19 Feb 1953
Martab Ali Vs Union of India
Bombay High Court · AIR 1954 Bom 297 : (1954) 56 BOMLR 150
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 30, 31, 48Railways Act, 1890 — Section 140, 72, 73, 75, 77
High Courts18 Feb 1953
Ahmedalli Abdulhusein Kaka and Another Vs M.D. Lalkaka and Others
Bombay High Court · AIR 1954 Bom 33 : (1953) 55 BOMLR 573 : (1953) ILR (Bom) 800
Bombay Municipal Corporation Act, 1888 — Section 507Constitution of India, 1950 — Article 226
High Courts17 Feb 1953
Jivraj Gordhandas and Another Vs Gaganmal Ramchand
Bombay High Court · AIR 1953 Bom 430 : (1953) 55 BOMLR 562 : (1953) ILR (Bom) 1168
Bankruptcy Act, 1883 — Section 104Presidency Towns Insolvency Act, 1909 — Section 12, 8, 8(1), 90, 92Provincial Insolvency Act, 1920 — Section 16
High Courts17 Feb 1953
Narandas Munmohandas and Others Vs The Indian Manufacturing Co. Ltd.
Bombay High Court · AIR 1953 Bom 433 : (1953) 55 BOMLR 567 : (1953) ILR (Bom) 877
Companies Act, 1913 — Section 111, 2(13), 30, 30(2), 31
High Courts16 Feb 1953
Bata Shoe Co. Ltd. Vs Union of India
Bombay High Court · AIR 1954 Bom 129 : (1953) 55 BOMLR 746 : (1953) ILR (Bom) 1157
Civil Procedure Code, 1908 (CPC) — Section 19, 20, 80, 9Constitution of India, 1950 — Article 289(2), 294, 295, 296, 297Presidency Small Cause Courts Act, 1882 — Section 18, 38
High Courts16 Feb 1953
Ranchhod Ramnarayan Vs Manubai and Others
Bombay High Court · AIR 1954 Bom 153 : (1953) 55 BOMLR 890 : (1954) ILR (Bom) 194
Civil Procedure Code, 1908 (CPC) — Section 11, 73Contract Act, 1872 — Section 11Limitation Act, 1963 — Section 19, 21, 21(3)
High Courts16 Feb 1953
Vijayakumar Motilal Hirakanwalla Vs New Zealand Insurance Co. Ltd.
Bombay High Court · (1954) 24 CompCas 49
Contract Act, 1872 — Section 11
High Courts16 Feb 1953
Vijayakumar Motilal Vs New Zealand Insurance Co. Ltd.
Bombay High Court · AIR 1954 Bom 347 : (1954) 56 BOMLR 341
Contract Act, 1872 — Section 11, 18