High Courts12 Mar 1957
Nalinkant Bhanushanker Dave Vs Hiralal Amratlal Parekh and Others
Bombay High Court · AIR 1959 Bom 87 : (1958) 60 BOMLR 234 : (1957) ILR (Bom) 553
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 14 of 18
High Courts08 Mar 1957
Harshadrai Raghunathji Desai Vs Balubhai Maganlal Batliwala and Another
Bombay High Court · AIR 1958 Bom 62 : (1957) 59 BOMLR 1036 : (1957) ILR (Bom) 818
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 1957Dismissed
N.T. Raghunathan and another Vs All India Reporter Ltd., Bombay, with Branch Office at Congress Nagar, Nagpur
Bombay High Court · AIR 1971 Bom 48
Constitution of India, 1950 — Article 372Copyright Act, 1957 — Section 1(1), 25(1), 3
High Courts07 Mar 1957
Nagpur Glass Works Ltd. Vs Regional Provident Fund Commissioner, Bombay
Bombay High Court · AIR 1957 Bom 152 : (1957) 59 BOMLR 760 : (1958) 1 LLJ 281
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 19, 8
High Courts07 Mar 1957
Oudh Sugar Mills Ltd. Vs Regional Provident Fund Commissioner, Bombay
Bombay High Court · (1957) 59 BOMLR 877 : (1958) ILR (Bom) 438 : (1957) 2 LLJ 654
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4, 5
High Courts07 Mar 1957
Luvar Popat Kala Vs Luvar Bachu Rugnath and Others
Bombay High Court · AIR 1958 Bom 152 : (1957) 59 BOMLR 671 : (1957) ILR (Bom) 548
Civil Procedure Code, 1882 — Section 13Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 11Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts05 Mar 1957
Rangildas Varajdas Khandwala Vs The Collector of Surat and Another
Bombay High Court · AIR 1957 Bom 270 : (1957) 59 BOMLR 527
Bombay Land Revenue Code, 1879 — Section 134, 37, 45, 48, 52Bombay Personal Inams Abolition Act, 1952 — Section 4, 5, 5(1), 7
High Courts05 Mar 1957Dismissed
Motiram Mesaji Marathe Vs Mankarnikabai Baliram Marathe
Bombay High Court · (1957) 59 BOMLR 714
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts04 Mar 1957
P.N. Films Ltd. and Another Vs Overseas Films Corporation Ltd.
Bombay High Court · AIR 1958 Bom 10 : (1957) 59 BOMLR 406 : (1957) ILR (Bom) 520
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 6Limitation Act, 1908 — Article 164, 181
High Courts01 Mar 1957
Commissioner of Income Tax, Bombay City - I, Bombay Vs Army and Navy Stores Ltd.
Bombay High Court · AIR 1958 Bom 23
Evidence Act, 1872 — Section 115Excess Profits Tax Ordinance, 1943 — Clause 2Finance Act, 1942 — Section 10, 10(1)
High Courts01 Mar 1957
State of Bombay Vs Bai Moti and Others
Bombay High Court · AIR 1958 Bom 18 : (1957) 59 BOMLR 663 : (1958) ILR (Bom) 547
Bombay City Civil Court Act, 1948 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4Court Fees Act, 1870 — Section 31, 31(1), 31(2)
High Courts01 Mar 1957
Commissioner of Income Tax, Bombay City I Vs Army and Navy Stores Ltd.
Bombay High Court · (1957) 59 BOMLR 518 : (1957) 31 ITR 959
Excess Profits Tax Ordinance, 1943 — Section 2Finance Act, 1942 — Section 10(1)Finance Act, 1946 — Section 11(11)
High Courts28 Feb 1957Dismissed
Sheikh Mohammad Haniff Vs Vinayak Wamanrao Thakare
Bombay High Court · (1957) 59 BOMLR 727
Constitution of India, 1950 — Article 133
High Courts28 Feb 1957
Ramanlal Prabhudas Shah Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1957) 31 ITR 924
Income Tax Act, 1922 — Section 10
High Courts28 Feb 1957
Mahadu Ukarda Dhangar Vs Tulsabai Namdeo
Bombay High Court · (1957) 59 BOMLR 1117
Limitation Act, 1963 — Section 25, 6, 8
High Courts26 Feb 1957
Mahadeo and Others Vs Shantilal and Others
Bombay High Court · AIR 1957 Bom 170 : (1957) 59 BOMLR 718 : (1957) ILR (Bom) 623
Civil Procedure Code, 1882 — Section 248Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 11, Order 1 Rule 8, Order 21 Rule 22, Order 21 Rule 22(1)Provincial Insolvency Act, 1920 — Section 29
High Courts26 Feb 1957
Karamsey Govindji, Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1957) 31 ITR 953
Income Tax Act, 1922 — Section 10(2)
High Courts26 Feb 1957
Girdharilal Jiwanlal Vs The Assistant Commissioner of Sales Tax (Appeals), Nagpur and Another
Bombay High Court · (1957) 59 BOMLR 710 : (1957) 8 STC 732
Central Provinces and Berar Sales Tax Act, 1947 — Section 2
High Courts26 Feb 1957
Commissioner of Income Tax, Bombay City II Vs Court Receiver
Bombay High Court · (1957) 31 ITR 885
Income Tax Act, 1922 — Section 41
High Courts26 Feb 1957
Ganeshrao Bapurao Vs Ramchandra and Others
Bombay High Court · AIR 1958 Bom 141 : (1957) 59 BOMLR 1032 : (1957) ILR (Bom) 642