High Courts19 Sept 1957
Mahindra Kumar Mohanlal and Mohanand Kumar Mohanlal Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · (1958) 33 ITR 360
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 6 of 18
High Courts18 Sept 1957
Commissioner of Income Tax, Bombay Vs Filmistan Ltd.
Bombay High Court · AIR 1958 Bom 345 : (1958) 60 BOMLR 32 : (1958) ILR (Bom) 419 : (1958) 33 ITR 334
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 104, 109, 96Income Tax Act, 1922 — Section 29, 30, 30(1), 30(2), 46
High Courts17 Sept 1957
Chandrakant Shamsunderlal Sharma Vs Secretary, Vidarbha Board of Secondary Education, Nagpur and Others
Bombay High Court · AIR 1958 Bom 433 : (1958) 60 BOMLR 446 : (1958) ILR (Bom) 609
Constitution of India, 1950 — Article 14, 226National Cadets Corps Act, 1948 — Section 19, 20, 5, 6, 7National Cadets Corps Rules, 1948 — Rule 5, 7
High Courts17 Sept 1957
Gondwana Club, Nagpur Vs Sales Tax Officer, No. II, Nagpur
Bombay High Court · (1958) 60 BOMLR 474 : (1958) 9 STC 450
Constitution of India, 1950 — Article 226
High Courts17 Sept 1957
Commissioner of Income Tax, Bombay City II Vs Shanti K. Maheshwari
Bombay High Court · (1958) 33 ITR 313
Income Tax Act, 1961 — Section 16, 18, 19(2), 20, 20(9)Income Tax Rules, 1962 — Rule 14
High Courts17 Sept 1957
The Union of India and Another Vs Firm Damodardas Narayandas and Others
Bombay High Court · AIR 1958 Bom 238 : (1958) 60 BOMLR 103 : (1958) ILR (Bom) 453
Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 72, 74C, 74C(3)
High Courts16 Sept 1957
Ramanlal Manilal Bhatt and Another Vs Manilal Laxmichand and Others
Bombay High Court · AIR 1959 Bom 229 : (1957) 59 BOMLR 1243 : (1959) ILR (Bom) 13
Provincial Insolvency Act, 1920 — Section 2, 28, 28
High Courts16 Sept 1957
Darab Ruttonshaw Shroff Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1957) 32 ITR 574
High Courts13 Sept 1957
Dattatraya Dulaji Chadigaonkar Vs Wadilal Panchal
Bombay High Court · (1958) 60 BOMLR 107
Bombay Police Act, 1951 — Section 27Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 109, 302, 341, 342, 363
High Courts13 Sept 1957
Dattatraya Dulaji Ghadigaonkar and Another Vs Wadilal Panchal
Bombay High Court · (1958) CriLJ 1134
Criminal Procedure Code, 1898 (CrPC) — Section 203Evidence Act, 1872 — Section 105
High Courts13 Sept 1957
Vadilal Ichhachand Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · (1957) 32 ITR 569
Income Tax Act, 1961 — Section 28(1), 66
High Courts13 Sept 1957
Gokuldas Vs Kikabhai Abdulali and Others
Bombay High Court · AIR 1958 Bom 385 : (1958) 60 BOMLR 147 : (1958) ILR (Bom) 392 : (1958) 33 ITR 94
Income Tax Act, 1922 — Section 10, 10(4), 14, 22(5), 23
High Courts11 Sept 1957
R.S. Rekhchand Gopaldas Mohota and Another Vs The State Industrial Court and Others
Bombay High Court · AIR 1959 Bom 473
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 22(4), 38A
High Courts11 Sept 1957
Commissioner of Income Tax, Bombay City Vs T.M. Bhumraddi and Another
Bombay High Court · (1958) 33 ITR 82
Income Tax Act, 1922 — Section 42
High Courts11 Sept 1957
Balkrishna Mahadeo Vartak and Others Vs Indian Association Chemical Industries Ltd.
Bombay High Court · AIR 1959 Bom 41 : (1958) 60 BOMLR 30 : (1958) ILR (Bom) 1006
Companies Act, 1956 — Section 446, 483
High Courts11 Sept 1957
Corporation of City of Nagpur Vs N.H. Mujumdar and Others
Bombay High Court · AIR 1958 Bom 231 : (1958) 60 BOMLR 180 : (1958) ILR (Bom) 493
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(10), 2(11), 2(12), 2(13), 2(14)City of Nagpur Corporation Act, 1948 — Section 59(2)Constitution of India, 1950 — Article 226
High Courts10 Sept 1957
J.K. Trust, Bombay Vs Commissioner of Income Tax, Excess Profits Tax, Bombay City
Bombay High Court · AIR 1958 Bom 191 : (1957) 59 BOMLR 1255 : (1958) ILR (Bom) 385 : (1957) 32 ITR 535
Income Tax Act, 1922 — Section 4, 4(3)
High Courts10 Sept 1957
The Municipality of Chopda Vs Motilal Manekchand and Another
Bombay High Court · AIR 1958 Bom 487 : (1958) 60 BOMLR 48 : (1958) ILR (Bom) 483
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 21, 3Bombay District Municipal Act, 1901 — Section 167, 46(1), 59, 59(1)Bombay Municipal Boroughs Act, 1925 — Section 206
High Courts10 Sept 1957
J.K. Trust Vs Commissioner of Income Tax/excess Profits Tax, Bombay City
Bombay High Court · (1958) 33 ITR 32
Income Tax Act, 1922 — Section 4(3)
High Courts09 Sept 1957
Abdul Aziz Ansari Vs The State of Bombay
Bombay High Court · AIR 1958 Bom 279 : (1957) 59 BOMLR 1259 : (1958) ILR (Bom) 375 : (1958) 9 STC 135
Bombay General Clauses Act, 1904 — Section 7Bombay Sales Tax Act, 1953 — Section 12, 23, 24, 33, 34