COURT ARCHIVE

Bombay High Court judgments, 1957

349 judgments · page 7 of 18

High Courts09 Sept 1957

Pandurang Kashinath More Vs Union of India

Bombay High Court · AIR 1959 Bom 134 : (1958) 60 BOMLR 342 : (1958) ILR (Bom) 1266 : (1958) 2 LLJ 38

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 16

High Courts07 Sept 1957

Sadashiv Shankar Dandige Vs The Gandhi Sewa Samaj Ltd. and Another

Bombay High Court · AIR 1958 Bom 247 : (1958) 60 BOMLR 97

Companies Act, 1956 — Section 111, 155, 155(1), 155(3), 28

High Courts04 Sept 1957

Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur Vs M.G. Chitnavis

Bombay High Court · (1957) 32 ITR 520

Income Tax Act, 1961 — Section 9(1), 9(2)

High Courts04 Sept 1957

Dayabhai Girdharbhai Vs Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur

Bombay High Court · AIR 1958 Bom 426 : (1957) 59 BOMLR 1231 : (1958) ILR (Bom) 372

Civil Procedure Code, 1908 (CPC) — Section 100, 101Income Tax Act, 1922 — Section 13, 22(3), 28(1), 66

High Courts04 Sept 1957

Kantilal Lalubhai and Co. Vs G.S. Vaswani

Bombay High Court · (1957) 09 BOM CK 0019

Sea Customs Act, 1878 — Section 191, 3, 39

High Courts04 Sept 1957

Lajwanti Sial Vs Commissioner of Income Tax, Madhya Pradesh, Bhandara and Bhopal, Nagpur

Bombay High Court · (1957) 32 ITR 526

Income Tax Act, 1922 — Section 66(1)

High Courts03 Sept 1957

Bombay Cycle Stores Co. Ltd. Vs Commissioner of Income Tax, Madhya Pradesh and Bhandara, Nagpur

Bombay High Court · (1958) 33 ITR 13

Income Tax Act, 1961 — Section 13, 145

High Courts03 Sept 1957

A.H. Kharodawalla Vs The State of Bombay

Bombay High Court · (1957) 59 BOMLR 1221

Bombay Land Requisition Act, 1948 — Section 5(1)

High Courts03 Sept 1957

V.D. Dhanwatay Vs Commissioner of Income Tax Madhya Pradesh and Bhopal, Nagpur

Bombay High Court · (1957) 32 ITR 682

High Courts03 Sept 1957

Jamnadas Daga Vs The Commissioner of Income Tax, Madhya Pradesh and Bhopal, Nagpur

Bombay High Court · AIR 1958 Bom 239 : (1957) 59 BOMLR 1216 : (1958) ILR (Bom) 365 : (1958) 33 ITR 274

Income Tax Act, 1922 — Section 10, 14, 14(2), 14(3), 14(4)

High Courts02 Sept 1957

Provincial Transport Service Company, Nagpur Vs Majumdar N.H.

Bombay High Court · (1958) 60 BOMLR 177 : (1958) 2 LLJ 34

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(5)Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 25

High Courts30 Aug 1957Dismissed

Abdul Faiyaz Vs The President and Members of The Board of Revenue

Bombay High Court · (1958) 60 BOMLR 174

Constitution of India, 1950 — Article 226

High Courts27 Aug 1957

Sitabai and Others Vs Kothulal Budhu Lodhi and Others

Bombay High Court · AIR 1959 Bom 78 : (1958) 60 BOMLR 408 : (1958) ILR (Bom) 604

Central Provinces Tenancy Act, 1883 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Succession Act, 1956 — Section 14, 4(2)

High Courts27 Aug 1957Dismissed

Sadashiv Mahadeo Deshmukh Vs Jamnadas Lakhanchand

Bombay High Court · (1957) 59 BOMLR 1233

Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)

High Courts26 Aug 1957Dismissed

Doshi Prabhudas Girdharlal Vs State of Bombay

Bombay High Court · (1958) 60 BOMLR 815

Barkhali Abolition Act, 1951 — Section 2(i), 5, 7, 7(3), 8(1), 8(1)(a), 8(2)(a), 8(1)(b), 8(2), 10(2)(e), 12, 12(1), 15, 35, 39(2)Constitution Of India, 1950 — Article 227

High Courts26 Aug 1957

Rangnath Raoji and Others Vs The State

Bombay High Court · AIR 1958 Bom 390 : (1958) 60 BOMLR 87 : (1958) CriLJ 1300 : (1958) ILR (Bom) 473

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 165, 286, 342Evidence Act, 1872 — Section 114

High Courts26 Aug 1957Dismissed

The State Vs Ranganath Raoji

Bombay High Court · (1957) 08 BOM CK 0017

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 392

High Courts26 Aug 1957

V.R. Indurkar and Others Vs Pravinchandra Hemchand

Bombay High Court · (1958) 34 ITR 397

Income Tax Act, 1922 — Section 31, 34(3)

High Courts23 Aug 1957

The State of Bombay Vs Pannalal Kanhyalal Desraj Jat and Others

Bombay High Court · AIR 1959 Bom 56 : (1958) 60 BOMLR 1420 : (1959) ILR (Bom) 416

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 10, 197, 70, 73Government of India Act, 1935 — Section 175(3)

High Courts22 Aug 1957

Dr. Mafaldo U. Mascarenhas Vs Annie Dias

Bombay High Court · (1958) 60 BOMLR 369

Succession Act, 1925 — Section 117, 120