High Courts24 Mar 1954
Zenith Assurance Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 19 : (1954) 56 BOMLR 737 : (1954) 24 CompCas 89 : (1954) 26 ITR 256
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 7 of 9
High Courts24 Mar 1954
Western India Vegetable Products Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 13 : (1954) 56 BOMLR 732 : (1954) 26 ITR 151
Income Tax Act, 1922 — Section 10
High Courts21 Mar 1954
Royal Insurance Company Limited Vs Abdul Mahomed Meheralli
Bombay High Court · (1954) 24 CompCas 98
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1988 — Section 96, 96(2)
High Courts19 Mar 1954
Bhogilal Laherchand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 16 : (1954) 56 BOMLR 718 : (1954) ILR (Bom) 1093
Income Tax Act, 1922 — Section 14(2), 15, 16, 16(1), 16(3)Partnership Act, 1932 — Section 13
High Courts19 Mar 1954
B.P. Mahalaxmiwala Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 22 : (1954) 56 BOMLR 727 : (1954) ILR (Bom) 990
Income Tax Act, 1922 — Section 41, 41(1)
High Courts18 Mar 1954
Ranchhoddas Karsondas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 543 : (1954) 56 BOMLR 722 : (1954) ILR (Bom) 984 : (1954) 26 ITR 105
Income Tax Act, 1922 — Section 22(1), 22(2), 22(3)
High Courts18 Mar 1954
Navinchandra Mafatlal Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 550 : (1954) 795 BOMLR 56 : (1955) 27 ITR 245
Income Tax Act, 1922 — Section 23, 23, 23(3)
High Courts12 Mar 1954
Tricumlal Girdharlal Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1954) 25 ITR 565
Income Tax Act, 1922 — Section 10, 14(2)
High Courts12 Mar 1954
Trikamlal Girdharlal Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1955 Bom 25 : (1954) 56 BOMLR 675 : (1954) ILR (Bom) 976
Income Tax Act, 1922 — Section 10, 14, 14(2), 17, 17(2)
High Courts11 Mar 1954
Wallace Brothers and Co. Ltd., Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1954) 24 CompCas 359 : (1954) 26 ITR 241
Income Tax Act, 1922 — Section 31
High Courts11 Mar 1954
Wallace Brothers and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 72 : (1954) 56 BOMLR 671 : (1954) ILR (Bom) 1087
Income Tax Act, 1922 — Section 16(2), 18(5), 28, 30, 31India and Burma (Income Tax Relief) Order, 1936 — Section 49(A)
High Courts09 Mar 1954
C.S. Lal (Central Railway) Vs Shaik Badsha
Bombay High Court · AIR 1955 Bom 75 : (1954) 56 BOMLR 859 : (1954) ILR (Bom) 1227 : (1956) 2 LLJ 457
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 3
High Courts09 Mar 1954
Jorawarkhanji Latifkhanji Vs State of Bombay
Bombay High Court · AIR 1954 Bom 515 : (1954) 56 BOMLR 662 : (1954) ILR (Bom) 1235
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 12, 6, 6(1), 6(2), 7Bombay Tenancy and Agricultural Lands Rules, 1949 — Rule 3, 5(5)
High Courts09 Mar 1954
C.S. Lal Vs Shaikh Badshah and Others
Bombay High Court · AIR 1955 Bom 75 : (1954) 56 BOMLR 859 : (1954) ILR (Bom) 1227 : (1956) 2 LLJ 457
Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(4), 17
High Courts08 Mar 1954
Krishnaji Ramji Vinarkar Vs Shamsunder Jagannath Shukla
Bombay High Court · AIR 1955 Bom 166 : (1954) 56 BOMLR 896 : (1954) ILR (Bom) 1217
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 13, 15, 16, 17Presidency Small Cause Courts Act, 1882 — Section 41
High Courts05 Mar 1954
Bombay Dyeing and Manufacturing Co. Ltd. Vs M.K. Venkatachalam
Bombay High Court · AIR 1955 Bom 80 : (1954) 56 BOMLR 714 : (1954) ILR (Bom) 971 : (1954) 26 ITR 298
Income Tax Act, 1922 — Section 35
High Courts26 Feb 1954
The Union of India Vs Hasanali Mahamed Hussein Shariff
Bombay High Court · AIR 1954 Bom 505 : (1954) 56 BOMLR 552 : (1954) ILR (Bom) 1367
Constitution of India, 1950 — Article 367, 372(2), 5General Clauses Act, 1897 — Section 6Naturalisation Act, 1926 — Section 7, 7(1), 7(2), 8, 8(7)
High Courts25 Feb 1954
Sanwaldas Govindram Vs State of Bombay and Another
Bombay High Court · AIR 1955 Bom 192 : (1954) 56 BOMLR 970
Bombay Displaced Persons Premises Control and Regulation Act, 1952 — Section 2, 4, 4(1), 5, 5(1)Bombay Refugees Act, 1948 — Section 7Government Premises (Eviction) Act, 1950 — Section 3
High Courts24 Feb 1954
Mehersingh Sethi Vs Khurshed Nadirshaw Satarawalla
Bombay High Court · (1954) 56 BOMLR 540
Bombay City Civil Court Act, 1948 — Section 12, 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23, 28, 8Civil Procedure Code, 1908 (CPC) — Section 16
High Courts24 Feb 1954
Dominion of India Vs Eversharp Agency
Bombay High Court · AIR 1955 Bom 98(1) : (1954) 56 BOMLR 532
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 75Railways Act, 1989 — Section 10