High Courts25 Oct 1957
State Vs J.D. Daroga and Others
Bombay High Court · AIR 1959 Bom 314 : (1959) 61 BOMLR 118 : (1959) CriLJ 959 : (1959) ILR (Bom) 340
Criminal Procedure Code, 1898 (CrPC) — Section 154(1), 161(3), 164, 173(4), 207A
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 4 of 18
High Courts11 Oct 1957
Nathubhai Dhulaji and Others Vs The Municipal Corporation, Bombay and Others
Bombay High Court · AIR 1959 Bom 332 : (1958) 60 BOMLR 515 : (1958) ILR (Bom) 824
Bombay Land Requisition Act, 1948 — Section 5(1), 6(4)Bombay Municipal Corporation Act, 1888 — Section 354, 380, 527, 66(1)Bombay Police Act, 1951 — Section 37(3)
High Courts11 Oct 1957
Aruna Mills Ltd. Vs Industrial Court, Bombay and Others
Bombay High Court · (1958) 60 BOMLR 206 : (1958) 2 LLJ 388
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts11 Oct 1957
Shankar Madhavrao Solav Vs M.K. Sarode and Others
Bombay High Court · AIR 1959 Bom 371
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2
High Courts11 Oct 1957
Nagpur Yarn and Dyes Merchants Association Vs State of Bombay and Others
Bombay High Court · (1958) 60 BOMLR 238 : (1958) 9 STC 530
Central Provinces and Berar Sales Tax Act, 1947 — Section 6(1)Constitution of India, 1950 — Article 226
High Courts10 Oct 1957
Matubhai Jameitram and Another Vs The Custodian of Evacuee Property, Bombay
Bombay High Court · AIR 1959 Bom 162 : (1958) 60 BOMLR 999
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22 , 43Administration of Evacuee Property Act, 1950 — Section 10(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 35
High Courts09 Oct 1957
Bai Manuben and Others Vs Bhimabhai Nagarji and Others
Bombay High Court · AIR 1958 Bom 471 : (1958) 60 BOMLR 122 : (1959) ILR (Bom) 182
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 38Transfer of Property Act, 1882 — Section 105
High Courts08 Oct 1957
In Re: Trikamlal Maneklal
Bombay High Court · (1958) 33 ITR 725
Income Tax Act, 1922 — Section 33(4)
High Courts08 Oct 1957
In Re: Trikamlal Maneklal and Another
Bombay High Court · AIR 1958 Bom 351 : (1958) 60 BOMLR 63 : (1958) ILR (Bom) 694
Income Tax Act, 1922 — Section 12(2), 30, 31, 33, 33(1)
High Courts04 Oct 1957
C.C. Mahajan and Co. Vs The State of Bombay
Bombay High Court · (1958) 9 STC 133
Bombay Sales Tax Act, 1953 — Section 34
High Courts04 Oct 1957
The State of Bombay Vs United Coal Co.
Bombay High Court · (1958) 9 STC 19
Bombay Sales Tax Act, 1946 — Section 23(1)
High Courts30 Sept 1957
Rajkumar Mills Ltd. Vs Income Tax Appellate Tribunal
Bombay High Court · (1958) 33 ITR 750(1) : (1958) 33 ITR 750
Income Tax Act, 1922 — Section 33
High Courts30 Sept 1957
Rajkumar Mills Ltd. Vs The Income Tax Appellate Tribunal and Others
Bombay High Court · AIR 1958 Bom 177 : (1957) 59 BOMLR 1249 : (1953) 33 ITR 750
Income Tax Act, 1922 — Section 33, 33(4), 4(1), 66, 66(5)
High Courts28 Sept 1957
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat Vs Nagri Mills Co. Ltd.
Bombay High Court · (1958) 33 ITR 681
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts26 Sept 1957
Jagdish Dajiba Sarmukaddam Vs Accountant-general, State of Bombay
Bombay High Court · AIR 1958 Bom 283 : (1958) 60 BOMLR 241 : (1958) ILR (Bom) 514 : (1959) 1 LLJ 117
Civil Services (Classification, Control and Appeal) Rules — Rule 52Constitution of India, 1950 — Article 13, 14, 226, 310, 311Government of India Act, 1919 — Section 96B
High Courts26 Sept 1957
Jagdish Dajiba Vs The Accountant-General of Bombay and Others
Bombay High Court · AIR 1958 Bom 283 : (1958) 60 BOMLR 241 : (1958) ILR (Bom) 514 : (1959) 1 LLJ 117
Civil Services (Classification, Control and Appeal) Rules — Rule 52Constitution of India, 1950 — Article 13, 14, 148, 22, 226Government of India (Amendment) Act, 1935 — Section 240, 240(1), 240(2), 240(3)
High Courts25 Sept 1957
S. Magnus Vs Commissioner of Income Tax, Bombay City II, Bombay
Bombay High Court · AIR 1958 Bom 467 : (1958) 60 BOMLR 41 : (1958) ILR (Bom) 428
Contract Act, 1872 — Section 10, 2Income Tax Act, 1922 — Section 16(3), 16(3A)(1)Partnership Act, 1932 — Section 9
High Courts25 Sept 1957
Liladhar Ratanlal Vyas Vs Holkarmal Sohanlal and Another
Bombay High Court · AIR 1959 Bom 528 : (1958) 60 BOMLR 203 : (1959) ILR (Bom) 29
Evidence Act, 1872 — Section 26, 5
High Courts25 Sept 1957
Shriniwas Deorao and Others Vs Chandrabhagabai and Others
Bombay High Court · AIR 1958 Bom 420 : (1958) 60 BOMLR 570
Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14, 14(4)
High Courts25 Sept 1957
S.M. Modi Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · AIR 1958 Bom 430 : (1958) 60 BOMLR 143 : (1958) ILR (Bom) 432
Income Tax Act, 1922 — Section 18(3), 18(3A), 18(3B), 18(3C), 18(5)