High Courts09 Mar 1956
Kikabhai Abdulali Vs Income Tax Appellate Tribunal, Bombay and Others
Bombay High Court · (1957) 32 ITR 762
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 2(2), 33, 33(4), 66, 66(1)
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 8 of 11
High Courts08 Mar 1956
Commissioner of Income Tax, Bombay City 1, Bombay Vs Jagannath Kisonlal
Bombay High Court · AIR 1956 Bom 550 : (1956) 58 BOMLR 727 : (1956) ILR (Bom) 817
Income Tax Act, 1922 — Section 10(2)
High Courts08 Mar 1956
Shree Changdeo Sugar Mills Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 497 : (1956) 58 BOMLR 723 : (1956) ILR (Bom) 711 : (1956) 30 ITR 417
Income Tax Act, 1922 — Section 23
High Courts08 Mar 1956Allowed
Dhanjibhai Khiyashibhai Gujrathi Vs Daulatbee Mard Najakali
Bombay High Court · (1956) 58 BOMLR 584
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(c)
High Courts08 Mar 1956
Rashtriya Girni Kamgar Sangh Vs Khandesh Spinning and Weaving Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 275
Bombay Industrial Relations Act, 1946 — Section 73A
High Courts08 Mar 1956
Commissioner of Income Tax, Bombay City-I, Bombay Vs Jagannath Kisonlal
Bombay High Court · AIR 1956 Bom 550 : (1956) 30 ITR 654
Income Tax Act, 1922 — Section 10(2)
High Courts08 Mar 1956
Manubhai Gordhandas Vs Arvind Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 554
Factories Act, 1948 — Section 2, 60
High Courts07 Mar 1956Dismissed
Sohrab N. Tavaria Vs Jafferali G. Padamsee
Bombay High Court · (1956) 58 BOMLR 680
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Trusts Act, 1882 — Section 88
High Courts07 Mar 1956
Indira Balkrishna Vs Commissioner of Income Tax, Bombay North, Kutch, Saurashtra, Ahmedabad
Bombay High Court · AIR 1956 Bom 493 : (1956) 58 BOMLR 717 : (1956) 30 ITR 320
Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1922 — Section 3, 33, 34(1), 9, 9(3)
High Courts06 Mar 1956
Commissioner of Income Tax, Bombay City Vs Shirinbai K. Kooka
Bombay High Court · AIR 1956 Bom 586 : (1956) 58 BOMLR 709 : (1956) ILR (Bom) 693 : (1956) 30 ITR 753
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 10, 10(1), 10(2)
High Courts05 Mar 1956
Madhavlal Sindhoo Vs V.R. Idurkarand Another
Bombay High Court · (1956) 30 ITR 332
Income Tax Act, 1922 — Section 34
High Courts02 Mar 1956Dismissed
The State of Bombay Vs S.L. Apte
Bombay High Court · (1956) 58 BOMLR 578
Bombay Prohibition Act, 1949 — Section 65, 66Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26
High Courts01 Mar 1956
Indramani Pyerelal Gupta and Others Vs W.R. Natu and Others
Bombay High Court · AIR 1956 Bom 518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Forward Contracts (Regulation) Act, 1952 — Section 11, 11(1), 11(2), 12, 14
High Courts28 Feb 1956
Gulam Rabbani Gulam Umam Vs State
Bombay High Court · AIR 1956 Bom 511 : (1956) CriLJ 881
Penal Code, 1860 (IPC) — Section 243, 28
High Courts28 Feb 1956
State Vs Abbasbhai Vajesing
Bombay High Court · AIR 1956 Bom 503
Arms Act, 1959 — Section 19ECriminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 395
High Courts28 Feb 1956
State Vs Atmaram Vaikunth Bhende
Bombay High Court · AIR 1956 Bom 671 : (1956) CriLJ 1195
Criminal Procedure Code, 1898 (CrPC) — Section 32, 423Penal Code, 1860 (IPC) — Section 477A
High Courts27 Feb 1956
New Shorrock Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · AIR 1956 Bom 453 : (1956) 58 BOMLR 703 : (1956) ILR (Bom) 678
Income Tax Act, 1922 — Section 1, 10(2), 19(2)
High Courts27 Feb 1956
D.R. Banaji Vs Manilal T. Patel
Bombay High Court · AIR 1956 Bom 681
Companies Act, 1913 — Section 235
High Courts27 Feb 1956
New Shorrock Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1956) 30 ITR 338
Income Tax Act, 1922 — Section 10(2)
High Courts24 Feb 1956
Dhrupatia Vs State
Bombay High Court · AIR 1956 Bom 591 : (1956) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 83(1), 83(2)