High Courts11 Aug 1956
Prithyirajsinhji Mansinghji Vs Bai Shivprabha Kumari and Another
Bombay High Court · (1956) 08 BOM CK 0029
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 151, 2(2)Hindu Marriage Act, 1955 — Section 24, 28
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 5 of 11
High Courts10 Aug 1956
Dialdas Parmanand Vs P.S. Talwalkar and Others
Bombay High Court · AIR 1957 Bom 71 : (1956) 58 BOMLR 955 : (1956) 7 STC 675
Bombay Sales Tax Act, 1953 — Section 10, 2(13), 33, 46, 8Constitution of India, 1950 — Article 13, 269, 270, 286, 286(1)Government of India Act, 1935 — Section 298, 298(1), 298(2)
High Courts10 Aug 1956
Dialdas Parmanand Kripalani Vs P.S. Talwalkar and Others
Bombay High Court · AIR 1957 Bom 71 : (1956) 58 BOMLR 955 : (1956) 7 STC 675
Constitution of India, 1950 — Article 13, 269, 270, 286, 286(1)
High Courts10 Aug 1956
State Vs Babulal Gaurishanker Misar and Others
Bombay High Court · AIR 1957 Bom 10 : (1956) 58 BOMLR 1021 : (1957) CriLJ 48 : (1957) ILR (Bom) 80
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 186
High Courts08 Aug 1956
Ambu Rama Mhatre and Another Vs Bhau Halya Patil and Others
Bombay High Court · AIR 1957 Bom 6 : (1956) 58 BOMLR 972 : (1957) ILR (Bom) 283
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 24, 25(2), 27, 31Transfer of Property Act, 1882 — Section 60, 91
High Courts07 Aug 1956
Haridas Mafatlal Gagalbhai Vs Vijayalakshmi Navinchandra Mafatlal Gagalbhai and Others
Bombay High Court · AIR 1956 Bom 721
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 3Evidence Act, 1872 — Section 115
High Courts03 Aug 1956
The Khatau Makanji Spg. and Weaving Co. Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 733 : (1956) 58 BOMLR 885 : (1957) ILR (Bom) 22 : (1956) 30 ITR 841
Income Tax Act, 1922 — Section 3
High Courts02 Aug 1956
Akbar Manufacturing and Press Co. Ltd. (In Liquidation) Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1957) 31 ITR 99
Income Tax Act, 1922 — Section 10(2)
High Courts02 Aug 1956
Commissioner of Income Tax, Bombay City I Vs Ramnarain Sons Ltd.
Bombay High Court · (1957) 31 ITR 17
Income Tax Act, 1922 — Section 10
High Courts02 Aug 1956
Commissioner of Income Tax, Bombay City Vs A.D. Shroff
Bombay High Court · (1957) 31 ITR 284
Income Tax Act, 1922 — Section 30, 34
High Courts01 Aug 1956
The Commonwealth Assurance Co. Ltd. Vs The Commissioner of Income Tax, Bombay South, Bombay
Bombay High Court · AIR 1956 Bom 736 : (1956) 58 BOMLR 882 : (1957) ILR (Bom) 19
Income Tax Act, 1922 — Section 10(7)Income Tax Rules, 1962 — Rule 3
High Courts01 Aug 1956
MESSRS. JEKISONDAS TRIBHUVANDAS, BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · (1957) 31 ITR 376
Income Tax Act, 1961 — Section 66(2)
High Courts01 Aug 1956
Commonwealth Assurance Co. Ltd. Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1957) 31 ITR 136
Income Tax Rules, 1962 — Rule 3Insurance Act, 1948 — Section 10(3), 49
High Courts01 Aug 1956
Jekisondas Tribhuvandas, Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1956) 08 BOM CK 0009
Income Tax Act, 1922 — Section 10(2), 24
High Courts31 Jul 1956
Sarubai and Another Vs Babu Bhikaji Takle and Others
Bombay High Court · AIR 1957 Bom 28
Bombay Agricultural Debtors Relief Act, 1947 — Section 24(2), 4Limitation Act, 1908 — Section 14(1), 29
High Courts30 Jul 1956
Kumari Shanta Govindrao Apte and Another Vs The State of Madhya Pradesh
Bombay High Court · (1957) CriLJ 1298
Central Provinces and Berar Prohibition Act, 1938 — Section 13(a)Penal Code, 1860 (IPC) — Section 332
High Courts26 Jul 1956
Anthony Sabastin Almeda Vs R.M. Taylor and Another
Bombay High Court · AIR 1956 Bom 737 : (1956) 58 BOMLR 899 : (1957) ILR (Bom) 15 : (1957) 1 LLJ 452
Civil Procedure Code, 1908 (CPC) — Section 9Payment of Wages Act, 1936 — Section 15, 18
High Courts25 Jul 1956
Shah Trikamdas Damji Vs S. Venkatesan
Bombay High Court · (1956) 07 BOM CK 0004
Constitution of India, 1950 — Article 226
High Courts24 Jul 1956
The Deccan Cement Products Co. Ltd. Vs The State of Bombay and Another
Bombay High Court · (1957) 8 STC 100
Civil Procedure Code, 1908 (CPC) — Section 113
High Courts20 Jul 1956
Michael Anthony Rodrigues Vs State of Bombay and Others
Bombay High Court · AIR 1956 Bom 729 : (1956) 58 BOMLR 825 : (1956) ILR (Bom) 954
Constitution of India, 1950 — Article 5Foreigners Act, 1946 — Section 2, 3, 3(2)