High Courts04 Feb 1957
Commissioner of Income Tax, Bombay South Vs D.V. Ghurye
Bombay High Court · (1957) 31 ITR 683
Income Tax Act, 1922 — Section 34(1), 34(3)
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 17 of 18
High Courts04 Feb 1957
Juwansinhji Balvirisinhji Vs Members of the Tribunal and Others
Bombay High Court · AIR 1957 Bom 182 : (1957) 59 BOMLR 287 : (1957) ILR (Bom) 459
Constitution of India, 1950 — Article 226Saurashtra Land Reforms Act, 1951 — Section 19, 19(1), 2, 2(13), 2(15)
High Courts31 Jan 1957
Padmakar Balkrishna Vs State of Bombay and Others
Bombay High Court · AIR 1957 Bom 165 : (1957) 59 BOMLR 355 : (1958) ILR (Bom) 32
Bombay Municipal (Further Extension of Limits and Schedule BBA) (Amendment) Act, 1956 — Section 12, 2, 23, 23(1), 8Bombay Village Panchayats Act, 1923 — Section 4Constitution of India, 1950 — Article 170, 172, 2, 212, 226
High Courts30 Jan 1957
H.H. Sir Jiwanjirao Scindia Vs Muzammil Khurshid
Bombay High Court · (1957) 59 BOMLR 1011
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 28
High Courts25 Jan 1957
State Vs Rasiklal Popatlal
Bombay High Court · AIR 1957 Bom 199 : (1957) 59 BOMLR 196 : (1957) CriLJ 956 : (1957) ILR (Bom) 375
Bombay Weights and Measures Act, 1932 — Section 12, 34
High Courts25 Jan 1957Allowed
Chhotalal Lallubhai Shah Vs The Charity Commissioner
Bombay High Court · (1957) 59 BOMLR 349
Bombay Public Trusts Act, 1950 — Section 55, 56
High Courts24 Jan 1957
Tatoba Ganu Vs Tarabai and Others
Bombay High Court · AIR 1957 Bom 280 : (1957) 59 BOMLR 633 : (1958) ILR (Bom) 667
Contract Act, 1872 — Section 196, 2Evidence Act, 1872 — Section 101, 102, 103, 104, 115Limitation Act, 1963 — Article 62, 97
High Courts23 Jan 1957Allowed
Narayan Badlaji Sali Vs State of Bombay
Bombay High Court · (1957) 59 BOMLR 532
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Jan 1957
Nanasaheb Gujaba Bankar Vs Appa Ganu Bankar and Others
Bombay High Court · AIR 1957 Bom 138 : (1957) 59 BOMLR 303
Civil Procedure Code, 1908 (CPC) — Section 35Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53
High Courts22 Jan 1957
Harilal Shamalji Parekh Vs Jain Co-operative Housing Society
Bombay High Court · AIR 1957 Bom 207 : (1957) 59 BOMLR 217 : (1957) ILR (Bom) 449
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1)
High Courts18 Jan 1957
Mahadeo Ramchandra Vs Damodar Vishwanath and Another
Bombay High Court · AIR 1957 Bom 218 : (1957) 59 BOMLR 478 : (1958) ILR (Bom) 21
Succession Act, 1925 — Section 89Trusts Act, 1882 — Section 3
High Courts18 Jan 1957Dismissed
Doulatram Lekhraj Rupchandani Vs The General Manager
Bombay High Court · (1957) 59 BOMLR 1210
Constitution of India, 1950 — Article 310, 311Government of India Act, 1935 — Section 240
High Courts17 Jan 1957
Steelage Industries Ltd. Vs State of Bombay
Bombay High Court · AIR 1957 Bom 160 : (1957) 59 BOMLR 347 : (1957) ILR (Bom) 474
Bombay Sales Tax Act, 1946 — Section 2, 23, 5, 6
High Courts17 Jan 1957
Shantaram Ganpat and Others Vs Lalji Vithal
Bombay High Court · AIR 1957 Bom 162 : (1957) 59 BOMLR 382 : (1957) ILR (Bom) 614
Bombay Agricultural Debtors Relief Act, 1947 — Section 47, 47(1A)
High Courts17 Jan 1957Dismissed
Andheri Marol Kurla Bus Service Vs The State of Bombay
Bombay High Court · (1958) 60 BOMLR 1098
Constitution of India, 1950 — Article 19
High Courts17 Jan 1957
Bombay Cycle Stores Co. Ltd. Vs The State of Bombay
Bombay High Court · (1957) 8 STC 455
Bombay Sales Tax (Amendment) Act, 1953 — Section 34Bombay Sales Tax Act, 1946 — Section 11, 11A, 2(2), 2(5)
High Courts17 Jan 1957
Steelage Industries Ltd. Vs The State of Bombay
Bombay High Court · (1957) 8 STC 376
Bombay Sales Tax Act, 1946 — Section 2, 23, 5, 6
High Courts16 Jan 1957
Popatlal Ratansey Vs Kalidas Bhavan
Bombay High Court · AIR 1958 Bom 1 : (1957) 59 BOMLR 860 : (1957) ILR (Bom) 688
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 28, 29Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 1
High Courts16 Jan 1957
M.N. Gobhai and Co. Vs The State of Bombay
Bombay High Court · (1957) 8 STC 575
Bombay Sales Tax Act, 1946 — Section 5, 6(3)
High Courts16 Jan 1957
State of Bombay Vs Purshottamdas Dwarakadas Patel
Bombay High Court · (1957) 8 STC 379
Bombay Sales Tax Act, 1953 — Section 34Bombay Sales Tax Rules, 1946 — Rule 35