High Courts03 Oct 1955
Vithal Tulsiram Vs The State
Bombay High Court · AIR 1956 Bom 123 : (1956) CriLJ 376
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(1), 362, 362(1), 362(4)
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 8 of 18
High Courts03 Oct 1955
Crijvallabhadas Girdharlal Modi Vs Bombay Revenue Tribunal and Another
Bombay High Court · AIR 1956 Bom 128
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 29, 34Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1955
State Vs Mahadev Anand Vaidya and Another
Bombay High Court · AIR 1956 Bom 238 : (1956) CriLJ 500
Electricity Act, 1910 — Section 42
High Courts30 Sept 1955
Shree Bajwa Ganesh Oil and Rice Pulse Mills and Others Vs Parikh Occhavlal Amratlal
Bombay High Court · AIR 1956 Bom 253
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 115
High Courts30 Sept 1955
Mulachand Samana Vs Imus Miya Shaikh and Others
Bombay High Court · AIR 1956 Bom 245
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 41 Rule 23, Order 9 Rule 13, 151
High Courts30 Sept 1955
Narayan Vishwanath Vs Malappa Kasappa
Bombay High Court · AIR 1956 Bom 246
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 33, Order 42 Rule 1, 151
High Courts30 Sept 1955
Tatuba Laxman Vs The State
Bombay High Court · AIR 1956 Bom 475 : (1956) CriLJ 874
Bombay Police Act, 1951 — Section 124Evidence Act, 1872 — Section 114
High Courts30 Sept 1955
Lodhi Jesharkhan Himatkhan Vs Patel Keshavlal Gangaram and Another
Bombay High Court · AIR 1956 Bom 266
Bombay Agricultural Debtors Relief Act, 1947 — Section 151, 32, 37, 4, 8
High Courts30 Sept 1955
Laxmanrao Namdeorao Vs The State and Another
Bombay High Court · AIR 1956 Bom 592 : (1956) CriLJ 990
Bombay Provincial Municipal Corporations Act, 1949 — Section 131(1), 313, 376, 392
High Courts29 Sept 1955
Chimanlal Chhotalal Vs Vajesang Chandabhai and Others
Bombay High Court · AIR 1956 Bom 209 : (1956) 58 BOMLR 249 : (1956) ILR (Bom) 291
Bombay Agricultural Debtors Relief Act, 1947 — Section 4, 4(1), 57, 57(1), 57(2)
High Courts29 Sept 1955
Pirgonda Hongonda Vs Vishwanath Ganesh and Others
Bombay High Court · AIR 1956 Bom 251
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, 115
High Courts28 Sept 1955
Pannalal Nandlal Bhandari Vs Commissioner of Income Tax
Bombay High Court · AIR 1956 Bom 557 : (1956) 58 BOMLR 134 : (1956) 30 ITR 139
Income Tax Act, 1922 — Section 1(2), 22, 22(1), 22(2), 32
High Courts28 Sept 1955
Pannalal Nandlal Vs Commissioner of Income Tax
Bombay High Court · AIR 1956 Bom 499 : (1956) 58 BOMLR 137 : (1956) ILR (Bom) 178 : (1956) 30 ITR 57
Income Tax Act, 1922 — Section 66, 66(2), 66(4)
High Courts28 Sept 1955
Ramdas Dossa and Co. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 435 : (1956) 29 ITR 1001
Income Tax Act, 1922 — Section 3
High Courts28 Sept 1955Allowed
Shivram Govind Darshane Vs Viswanath Govind Darshane
Bombay High Court · (1956) 58 BOMLR 154
Contract Act, 1872 — Section 218, 23
High Courts28 Sept 1955
Parwat Vedu Patil and Another Vs Sukdev Shivram Patil
Bombay High Court · AIR 1956 Bom 617 : (1956) CriLJ 1069
Criminal Procedure Code, 1898 (CrPC) — Section 439, 476Evidence Act, 1872 — Section 45
High Courts28 Sept 1955
Mishrilal Kesharchand Vs Jaywanta Chandrabhan and Others
Bombay High Court · AIR 1956 Bom 192
Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 36
High Courts28 Sept 1955
Mallappa Virbhadrappa Vs Vasudeorao Keshavrao and Others
Bombay High Court · AIR 1956 Bom 628
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 40 Rule 1
High Courts28 Sept 1955
Narsang Meghraj Vs Shah Ranchhod Kuberdas and Another
Bombay High Court · AIR 1956 Bom 686
Bombay Agricultural Debtors Relief Act, 1947 — Section 40Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(21), 63, 63(1), 64, 64(1)
High Courts27 Sept 1955
Hamappa Sangappa Vs Ramangouda Kenchangouda and Others
Bombay High Court · AIR 1956 Bom 575
Transfer of Property Act, 1882 — Section 58, 63A, 63A(2), 72, 8