High Courts27 Sept 1955Dismissed
Mangilal Kajodimal Vs Shankar Shravan Nikam
Bombay High Court · (1956) 58 BOMLR 107
Civil Procedure Code, 1908 (CPC) — Section 104, 144, 151, 152, 153
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 9 of 18
High Courts27 Sept 1955
North Deccan Transport Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1956 Bom 283 : (1956) 58 BOMLR 131 : (1956) ILR (Bom) 130
Income Tax Act, 1922 — Section 18A(2), 18A(3), 18A(9), 28, 28(1)
High Courts27 Sept 1955
Emerald and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1956 Bom 284
Income Tax Act, 1922 — Section 10(1)
High Courts27 Sept 1955
Commissioner of Income Tax, Bombay City Vs Manilal Rayaram Mehta
Bombay High Court · AIR 1956 Bom 205
Income Tax Act, 1922 — Section 4
High Courts27 Sept 1955
Commissioner of Income Tax, Bombay City I Vs Manilal Rayaram Mehta
Bombay High Court · (1956) 30 ITR 53
Income Tax Act, 1922 — Section 10(1), 4
High Courts27 Sept 1955
Emerald and Co. Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1956) 29 ITR 814
High Courts27 Sept 1955
Santan Fernandes Vs B.P. (India) Ltd., Bombay
Bombay High Court · (1956) 2 LLJ 21
High Courts27 Sept 1955
The North Deccan Transport Ltd. Nasik Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1956) 29 ITR 937
Income Tax Act, 1922 — Section 18A(1), 28, 28(1), 30, 47
High Courts27 Sept 1955
R.M. Pandye Vs Automobile Products of India Ltd.
Bombay High Court · AIR 1956 Bom 115
Evidence Act, 1872 — Section 63(2), 65Workmens Compensation Act, 1923 — Section 3
High Courts27 Sept 1955
Purshottam Laxmidas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1956) 30 ITR 143
Income Tax Act, 1922 — Section 66(1)
High Courts27 Sept 1955
Santan Fernandes Vs B.P. (India) Ltd.
Bombay High Court · AIR 1957 Bom 52 : (1956) 58 BOMLR 149 : (1956) ILR (Bom) 239 : (1956) 2 LLJ 21
Workmens Compensation Act, 1923 — Section 3
High Courts27 Sept 1955
Rachgouda Paragouda Vs Appasaheb Tatyasaheb and Others
Bombay High Court · AIR 1956 Bom 759 : (1956) 58 BOMLR 64 : (1956) ILR (Bom) 133
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 27(1), 29(2)Constitution of India, 1950 — Article 227
High Courts26 Sept 1955
Tarabai Raoji Vs Yestar Tukaram Nathoji and Others
Bombay High Court · AIR 1956 Bom 679
Specific Relief Act, 1877 — Section 14, 15
High Courts26 Sept 1955
Ambalal Kesherbhai Vs Ranchhodbhai Jerbhai and Another
Bombay High Court · AIR 1956 Bom 120
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24, Order 21 Rule 32Specific Relief Act, 1877 — Section 12Transfer of Property Act, 1882 — Section 54
High Courts26 Sept 1955
Kishinchand Chellaram and Others Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · AIR 1956 Bom 282 : (1956) 29 ITR 993
Income Tax Act, 1961 — Section 4
High Courts26 Sept 1955
Devshankar Gangaram Mehta Vs Bachubha Devsing Chudasama and Others
Bombay High Court · AIR 1956 Bom 113
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(20), 34(1)Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts26 Sept 1955
Prataprai Manmohandas Vs Sheo Narayan Balal and Co.
Bombay High Court · AIR 1956 Bom 97
Arbitration Act, 1940 — Section 2, 32Bombay Cotton Contracts Act, 1932 — Section 4(7)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Sept 1955
Sobhachand Chandmal and Another Vs Ganu Hanmanta
Bombay High Court · AIR 1956 Bom 143
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts25 Sept 1955
Ramdas Dossa and Co. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1956) 29 ITR 1001
Income Tax Act, 1961 — Section 4
High Courts23 Sept 1955
Joseph Kay Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 577 : (1956) 58 BOMLR 126 : (1956) ILR (Bom) 165
Income Tax Act, 1922 — Section 16(2), 18, 18(4), 18(5), 4(1)