High Courts26 Feb 1957
Lilaram Thawerdas, Bombay Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1957) 31 ITR 753
Income Tax Act, 1922 — Section 14(2), 2(14A), 4(1), 4(I), 64
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 15 of 18
High Courts26 Feb 1957
Commissioner of Income Tax, Bombay North Vs Shantilal Vrajlal and Chandulal Dayalal and Co.
Bombay High Court · (1957) 31 ITR 903
Income Tax Act, 1922 — Section 26A
High Courts25 Feb 1957
Mangaldas Narandas Vs Payment of Wages Authority and Others
Bombay High Court · (1957) 2 LLJ 256
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 19(6)
High Courts22 Feb 1957
Hirabai Ramchandra Vs Ramchandra Rawoo
Bombay High Court · AIR 1958 Bom 26 : (1957) 59 BOMLR 525 : (1957) ILR (Bom) 806
Bombay Hindu Divorce Act, 1947 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Crown Lands Alienation Act, 1861 — Section 22
High Courts21 Feb 1957Dismissed
Jankibai Abaji Pawaskar Vs Bhikaji Raghunath Chavan
Bombay High Court · (1957) 59 BOMLR 610
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 12, 13, 14Succession Act, 1925 — Section 214
High Courts21 Feb 1957
Parashram Damodhar Vaidya Vs The State of Bombay and Another
Bombay High Court · AIR 1957 Bom 252 : (1957) 59 BOMLR 616
Bombay Land Revenue Code, 1879 — Section 136(1), 3(5)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 13, 14, 19, 19(1), 201
High Courts20 Feb 1957
Yeshwant Govardhan Vs Totaram Avasu and Others
Bombay High Court · AIR 1958 Bom 28 : (1957) 59 BOMLR 659 : (1957) ILR (Bom) 801
Bombay Tenancy Act, 1939 — Section 23Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3
High Courts18 Feb 1957
Abdul Rahiman Jamaluddin Vs Vithal Arjun and Others
Bombay High Court · AIR 1958 Bom 94 : (1957) 59 BOMLR 579
Ajmer Government Wards Regulation, 1888 — Section 6, 7Bombay Land Revenue Code, 1879 — Section 135, 3(5), 5(3)Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 8(1), 8(3)
High Courts14 Feb 1957
Pandurang Rama Vs Divisional Mechanical Engineer, Central Railway
Bombay High Court · (1957) 59 BOMLR 675
Constitution of India, 1950 — Article 226, 313, 320, 372Government of India Act, 1935 — Section 256, 266
High Courts13 Feb 1957
Narrondas Manordass Vs Commissioner of Income Tax, Central Bombay
Bombay High Court · AIR 1958 Bom 35 : (1957) 59 BOMLR 511 : (1957) ILR (Bom) 512
Income Tax Act, 1922 — Section 10, 12, 31, 31(3), 33
High Courts13 Feb 1957
The Anglo French Drug Co., (Eastern) Private Ltd. Vs R.D. Tinaikar
Bombay High Court · AIR 1959 Bom 21 : (1957) 59 BOMLR 1019
Bombay Pleaders Act, 1920 — Section 2, 2(2), 9Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 1, Order 3 Rule 2Government of India Act, 1935 — Section 102, 102(2)
High Courts13 Feb 1957
Narrondas Manordass, Bombay Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · (1957) 31 ITR 909
Income Tax Act, 1922 — Section 31(3)
High Courts12 Feb 1957
New India Life Assurance Co. Ltd. Vs Commissioner of Income Tax, Excess Profits Tax, Bombay City
Bombay High Court · (1957) 31 ITR 844
Appellate Tribunal Rules, 1946 — Rule 12Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Income Tax Act, 1922 — Section 33(4)
High Courts12 Feb 1957
The State Vs Ismail Shakur Morani
Bombay High Court · AIR 1958 Bom 103 : (1957) 59 BOMLR 491 : (1958) CriLJ 352 : (1957) ILR (Bom) 487
Defence of India Rules, 1939 — Rule 81(4)Explosive Substances Act, 1908 — Section 3, 4, 5Explosives Act, 1884 — Section 5, 5(3)
High Courts12 Feb 1957
New India Life Assurance Co. Ltd. Vs Commissioner of Income Tax, Bombay Excess Profiles Tax, Bombay City
Bombay High Court · AIR 1958 Bom 143 : (1957) 59 BOMLR 504 : (1957) ILR (Bom) 502
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Income Tax (Appellate Tribunal) Rules, 1963 — Rule 12, 21Income Tax Act, 1922 — Section 32(3), 33(4)
High Courts12 Feb 1957
Abbay L. Khatau (Legal Representative of L.M. Khatau) Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1957) 31 ITR 861
Income Tax Act, 1922 — Section 16(1)
High Courts12 Feb 1957
Commissioner of Income Tax, Bombay South Vs Dayaram Gangabishan and Co.
Bombay High Court · (1957) 31 ITR 997
Income Tax Act, 1922 — Section 26A
High Courts11 Feb 1957
Motilal Manekchand Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1957 Bom 291 : (1957) 59 BOMLR 499 : (1957) ILR (Bom) 495
Income Tax Act, 1992 — Section 4, 9, 9(1)
High Courts11 Feb 1957
Nanik Dharamdas Vazirani Vs Maharaja Sayajirao University, Baroda and Others
Bombay High Court · AIR 1957 Bom 246 : (1957) 59 BOMLR 569 : (1958) ILR (Bom) 60
Constitution of India, 1950 — Article 19(1), 226Maharaja Sayajirao University of Baroda Act, 1949 — Section 24, 3, 31, 4, 47Maharaja Sayajirao University Rules and Ordinances — Ordinance 278
High Courts11 Feb 1957
G.P. Oak Vs The State of Bombay
Bombay High Court · AIR 1957 Bom 175 : (1957) 59 BOMLR 420 : (1957) ILR (Bom) 616 : (1957) 2 LLJ 477
Constitution of India, 1950 — Article 14, 16(1), 226, 310, 311Government of India Act, 1935 — Section 240, 240(3)Police Rules — Rule 7