High Courts26 Aug 1954
Commissioner of Income Tax, Bombay City Vs Jagadishprasad Ramnath
Bombay High Court · AIR 1955 Bom 255 : (1955) 57 BOMLR 77
Income Tax Act, 1922 — Section 18, 18A, 18A(1), 18A(2), 18A(3)
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 4 of 9
High Courts26 Aug 1954
Commissioner of Income Tax, Bombay City Vs Jagdish Prasad Ramnath
Bombay High Court · (1955) 27 ITR 192
Income Tax Act, 1922 — Section 18A, 18A(6), 18A(8), 30(I), 31
High Courts25 Aug 1954
The Commissioner of Income Tax Vs James Anderson
Bombay High Court · AIR 1955 Bom 224 : (1955) 57 BOMLR 68(1) : (1955) 57 BOMLR 68 : (1955) ILR (Bom) 91 : (1954) 26 ITR 699
Succession Act, 1925 — Section 241
High Courts25 Aug 1954
Commissioner of Income Tax, Bombay City Vs Zorastrian Building Society Ltd.
Bombay High Court · AIR 1955 Bom 273 : (1955) 57 BOMLR 73 : (1955) ILR (Bom) 79
Bombay Finance Act, 1932 — Section 21A, 22, 23, 24Bombay Municipal Corporation Act, 1888 — Section 139, 140Income Tax Act, 1922 — Section 9(2)
High Courts25 Aug 1954
Commissioner of Income Tax, Bombay City Vs Zoroastrian Building Society Ltd., Bombay
Bombay High Court · (1955) 27 ITR 218
Income Tax Act, 1922 — Section 22, 23, 9(1), 9(2)
High Courts24 Aug 1954
S. Benjamin Vs Ebrahim Aboobaker
Bombay High Court · (1955) 57 BOMLR 40
Administration of Evacuee Property Act, 1950 — Section 10, 2, 46, 48, 7
High Courts24 Aug 1954
State Vs Iris Chandrabala Premnath
Bombay High Court · AIR 1955 Bom 45 : (1954) 56 BOMLR 1113 : (1955) CriLJ 125 : (1955) ILR (Bom) 171
Bombay Prevention of Prostitution Act, 1923 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 211(2), 342, 362, 362(1), 362(4)
High Courts20 Aug 1954Dismissed
Raokhan Ayubkhan Vs State of Bombay
Bombay High Court · (1955) 57 BOMLR 51
Bombay Police Act, 1951 — Section 131, 131A, 2, 33
High Courts20 Aug 1954
Kaikhusroo Phirozshah Doctor Vs State of Bombay
Bombay High Court · AIR 1955 Bom 220 : (1955) 57 BOMLR 24 : (1955) ILR (Bom) 69
Bombay Land Requisition Act, 1948 — Section 6, 6(4)Constitution of India, 1950 — Article 136, 141, 19, 19(1), 226Representation of the People Act, 1951 — Section 105
High Courts13 Aug 1954
Naranbhai Chhaganbhai Vs Motibhai Ishwarbhai
Bombay High Court · AIR 1955 Bom 406 : (1955) 57 BOMLR 509
Baroda Limitation Act, 1887 — Article 47, 54, 63Baroda, Samanya Kalvano Nibandh of Corresponding Act, 1951 — Section 11General Clauses Act, 1897 — Section 6, 6(1)
High Courts12 Aug 1954Allowed
S.S. Miranda, Ltd. Vs The State of Bombay
Bombay High Court · (1955) 57 BOMLR 29
Civil Procedure Code, 1908 (CPC) — Section 82
High Courts11 Aug 1954
Padmavati Vs Narsilal P. Dalal and Others
Bombay High Court · AIR 1956 Bom 81
Bombay Public Trusts Act, 1950 — Section 11Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 4(3)
High Courts09 Aug 1954
Mohandas Issardas and Others Vs A.N. Sattanathan and Others
Bombay High Court · AIR 1955 Bom 113 : (1954) 56 BOMLR 1156 : (1955) CriLJ 423 : (1955) ILR (Bom) 319
Constitution of India, 1950 — Article 20, 20(2), 226Foreign Exchange Regulation Act, 1947 — Section 27, 8Sea Customs Act, 1878 — Section 167, 18, 183, 186, 188
High Courts06 Aug 1954
Bai Hiradevi and Others Vs Official Assignee of Bombay and Others
Bombay High Court · AIR 1955 Bom 122 : (1954) 56 BOMLR 1148 : (1955) ILR (Bom) 309
Contract Act, 1872 — Section 25, 25(1)Evidence Act, 1872 — Section 91, 92Presidency Towns Insolvency Act, 1909 — Section 55
High Courts05 Aug 1954
Basudeo Ramgovind Vs Vachha and Co.
Bombay High Court · AIR 1955 Bom 126 : (1954) 56 BOMLR 1136 : (1954) ILR (Bom) 1433
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 145, 35
High Courts04 Aug 1954Allowed
Mazda Theatres Limited Vs Gordhandas Tribhuvandas Mangaldas
Bombay High Court · (1954) 56 BOMLR 1080
High Courts02 Aug 1954
Ramji Keshavji Contractor Vs The Municipal Commissioner of Greater Bombay
Bombay High Court · (1954) 56 BOMLR 1132
Bombay Municipal Corporation Act, 1888 — Section 146(3)
High Courts30 Jul 1954
Usman Habib Vs State of Bombay and Others
Bombay High Court · AIR 1955 Bom 177 : (1954) 56 BOMLR 1124 : (1955) ILR (Bom) 251 : (1955) 2 LLJ 494
Bombay Industrial Relations Act, 1946 — Section 1, 15, 27, 27A, 3
High Courts30 Jul 1954
State Government, Madhya Pradsesh Vs Bhagirathi
Bombay High Court · (1955) CriLJ 1201
Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1947 — Section 5A
High Courts30 Jul 1954
The State Government Vs Deodatta Diddi
Bombay High Court · (1955) CriLJ 260
Mines Act, 1923 — Section 30(bb), 39