High Courts23 Sept 1954
Shantikumar Narottam Morarji Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1955) 27 ITR 69
Income Tax Act, 1922 — Section 10(2), 10(I), 23(5), 26(B)
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 3 of 9
High Courts21 Sept 1954
The Municipality of Ankleshwar Vs Chhotalal Ghelabhai Gandhi
Bombay High Court · (1955) 57 BOMLR 547
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Sept 1954
Commissioner of Income Tax, Bombay City Vs Ahmuty and Co. Ltd.
Bombay High Court · (1955) 25 CompCas 14 : (1955) 27 ITR 63
Income Tax Act, 1922 — Section 10, 12, 24(2), 6
High Courts20 Sept 1954
Rasiklal Manilal Bhatt and Others Vs Savailal Hargovindas Sur
Bombay High Court · AIR 1955 Bom 285 : (1955) 57 BOMLR 239
Easements Act, 1882 — Section 7
High Courts17 Sept 1954
The Commissioner of Income Tax, Bombay City, Bombay Vs Asiatic Textile Co. Ltd., Bombay
Bombay High Court · AIR 1955 Bom 198 : (1955) 57 BOMLR 105 : (1955) 27 ITR 315
Income Tax Act, 1922 — Section 10, 12B
High Courts17 Sept 1954
Govind Kesheo Powar Vs State of Madhya Pradesh and Others
Bombay High Court · (1955) CriLJ 1275
Central Provinces and Berar Local Government Act, 1948 — Section 10(m)Criminal Procedure Code, 1898 (CrPC) — Section 311
High Courts17 Sept 1954Dismissed
The State Vs Ismailkhan Ahmedkhan
Bombay High Court · (1955) 57 BOMLR 48
Bombay Municipal Corporation Act, 1888 — Section 390
High Courts17 Sept 1954
The State Vs Alisaheb Kashim Tamboli
Bombay High Court · AIR 1955 Bom 209 : (1955) 57 BOMLR 135 : (1955) CriLJ 932 : (1955) ILR (Bom) 624 : (1955) 2 LLJ 182
Factories (Amendment) Act, 1937 — Section 151(4)Factories Act, 1911 — Section 2(2)Factories Act, 1948 — Section 103, 112, 18(2), 18(4), 2
High Courts15 Sept 1954Dismissed
Basalingappa Sangappa Nesargi Vs The Province of Bombay
Bombay High Court · (1955) 57 BOMLR 235
Bombay Land Revenue Code, 1879 — Section 65, 66
High Courts13 Sept 1954
State of Bombay Vs Bhiwandiwalla A.H.
Bombay High Court · (1954) 09 BOM CK 0019
Bombay Factories Rules, 1950 — Rule 4Factories Act, 1948 — Section 2, 6, 7(1), 92
High Courts13 Sept 1954
Scindia Steam Navigation Co. Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1955 Bom 230 : (1955) 57 BOMLR 98 : (1954) 26 ITR 686
Finance Act, 1939 — Section 6(1)Finance Act, 1946 — Section 11(9)Income Tax (Amendment) Act, 1953 — Section 1(2)
High Courts13 Sept 1954
State Vs A.H. Bhiwandiwalla
Bombay High Court · AIR 1955 Bom 161 : (1954) 56 BOMLR 1172 : (1955) CriLJ 666 : (1955) ILR (Bom) 192 : (1956) 2 LLJ 153
Bombay City Municipalities (Amendment) Act, 1925 — Section 118(4), 123(7)Bombay Factories Rules, 1950 — Rule 10, 11, 12, 3, 3(2)City of Bombay Municipal Council Act, 1988 — Section 354, 390, 390(1)
High Courts10 Sept 1954
Jaswantray Manilal Akhaney Vs State of Bombay
Bombay High Court · (1955) 12 CompCas 25
Criminal Procedure Code, 1898 (CrPC) — Section 403, 403(1)Hoarding and Profiteering Prevention Ordinance, 1943 — Section 13(1), 5Insurance Act, 1938 — Section 104, 107, 28, 41(2)
High Courts10 Sept 1954
A.P. Damodara Shenoy Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 269 : (1955) 57 BOMLR 93 : (1955) ILR (Bom) 95
Income Tax Act, 1922 — Section 34, 42, 43
High Courts09 Sept 1954Dismissed
Shankar Raoji Patil Vs Mahadu Govind Chawan
Bombay High Court · (1955) 57 BOMLR 65
Constitution of India, 1950 — Article 227
High Courts09 Sept 1954
Kashinathsa Yamosa and Others Vs Narsingsa Bhaskarsa and Others
Bombay High Court · AIR 1955 Bom 368 : (1955) 57 BOMLR 516
Stamp Act, 1899 — Section 29, 35, 37, 40, 41
High Courts08 Sept 1954
Kallappa Joteppa Ajur Vs Murigeppa Rudrappa Gugwad
Bombay High Court · (1955) 57 BOMLR 178
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74
High Courts06 Sept 1954
P.N. Films Ltd. Vs Union of India
Bombay High Court · AIR 1955 Bom 381 : (1955) 57 BOMLR 753 : (1955) ILR (Bom) 346
Cinematograph Act, 1952 — Section 3, 4, 5, 5(4), 6Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226, 227, 245, 246, 32
High Courts05 Sept 1954
Philatelie Orient Vs Kodak, Limited
Bombay High Court · (1955) 57 BOMLR 175
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts30 Aug 1954
Commissioner of Income Tax, Bombay City Vs Breach Candy Swimming Bath Trust, Bombay
Bombay High Court · AIR 1955 Bom 250 : (1955) 57 BOMLR 84 : (1955) ILR (Bom) 268
Civil Procedure Code, 1908 (CPC) — Section 92Income Tax (Appellate Tribunal) Rules, 1946 — Rule 12Income Tax Act, 1922 — Section 33, 4, 4(3), 5A