High Courts18 Dec 1958
Commissioner of Income Tax, Bombay City Vs Chugandas and Co.
Bombay High Court · (1959) 61 BOMLR 847
Income Tax Act, 1922 — Section 25(3)
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 1 of 18
High Courts15 Dec 1958
Manordas Kalidas Vs G.R. Desai and Others
Bombay High Court · (1959) 37 ITR 302
Income Tax Act, 1922 — Section 34, 5(2), 64(5)
High Courts12 Dec 1958
Chunilal Vallabhaji Gandhi Vs State
Bombay High Court · AIR 1959 Bom 554 : (1959) 61 BOMLR 807 : (1959) CriLJ 1429 : (1959) ILR (Bom) 1336
Criminal Procedure (Amendment) Act, 1955 — Section 251ADrugs (Amendment) Act, 1955 — Section 12Drugs and Cosmetics Act, 1940 — Section 18, 21, 3, 32, 32(1)
High Courts11 Dec 1958
Francesco Corsi Vs Gorakhram Gokalchand
Bombay High Court · AIR 1960 Bom 91 : (1959) 61 BOMLR 1195
Arbitration (Protocol and Convention) Act, 1937 — Section 2, 4, 4(1), 5, 6Arbitration Act, 1940 — Section 14Limitation Act, 1908 — Article 178
High Courts11 Dec 1958
Hamidbhai Weaving Mills Vs Registrar, Bombay Industrial Relations Act and Another (Ichalkaranji Girni Kamgar Samiti)
Bombay High Court · (1959) 2 LLJ 101
Bombay Industrial Relations Act, 1946 — Section 11
High Courts11 Dec 1958
Abdul Raheman Mahammud and Others Vs Mishrimal Shrimal Picha
Bombay High Court · AIR 1960 Bom 210 : (1959) 61 BOMLR 761
Transfer of Property Act, 1882 — Section 122
High Courts10 Dec 1958
The Maharana Mills Kamdar Union and Others Vs N.L. Vyas and Another
Bombay High Court · AIR 1960 Bom 29 : (1959) 61 BOMLR 678
Industrial Disputes Act, 1947 — Section 2
High Courts10 Dec 1958
Maharana Mill Kamdar Union Vs N.L. Vyas
Bombay High Court · AIR 1960 Bom 29 : (1959) 61 BOMLR 678
Industrial Disputes Act, 1947 — Section 10, 15, 17, 17A, 18
High Courts10 Dec 1958Dismissed
Darbar Shri Meramwala Bhayawala Vs Bai Shri Valbai Sadul
Bombay High Court · (1959) 61 BOMLR 939
Evidence Act, 1872 — Section 65
High Courts09 Dec 1958
State Vs Ibrahim Nabiji
Bombay High Court · AIR 1959 Bom 525 : (1959) 61 BOMLR 803 : (1959) CriLJ 1416 : (1959) ILR (Bom) 1323
British Nationality and Status of Aliens Act, 1914 — Section 1(1), 1(2)Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30
High Courts05 Dec 1958
The State Vs Bastav Victory Rodrigues and Others
Bombay High Court · AIR 1959 Bom 434 : (1959) 61 BOMLR 670 : (1959) CriLJ 1150
Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 299, 300, 301Penal Code, 1860 (IPC) — Section 232, 235
High Courts04 Dec 1958
State Vs Pundlik Bhikaji Ahire and Another
Bombay High Court · AIR 1959 Bom 543 : (1959) 61 BOMLR 837 : (1959) CriLJ 1421
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 4(2)
High Courts04 Dec 1958
Brindalal and Another Vs Gokal and Haflman Ltd.
Bombay High Court · AIR 1960 Bom 96 : (1959) 61 BOMLR 996
Constitution of India, 1950 — Article 246(3), 266, 372(1)Government of India Act, 1935 — Section 100(3), 292
High Courts03 Dec 1958
Bhawalkhan Zelanikhan Vs B.C. Shah
Bombay High Court · AIR 1960 Bom 27 : (1959) 61 BOMLR 993
Foreigners Act, 1946 — Section 3, 3(2)
High Courts03 Dec 1958
Bawalkhan Zelanikhan Vs B.C. Shah
Bombay High Court · (1958) 12 BOM CK 0001
Foreigners Act, 1946 — Section 3(2)
High Courts02 Dec 1958
Surendra Shankar Walkar Vs Laxman Shankar Waikar and Others
Bombay High Court · AIR 1960 Bom 20 : (1959) 61 BOMLR 757
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts28 Nov 1958
Gangaram Icharam Vs Bhikasing Nathusing and Others
Bombay High Court · AIR 1960 Bom 158 : (1959) 61 BOMLR 666
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 24
High Courts27 Nov 1958
Rammayya Venkat Narsu Bura Vs State of Bombay and Another
Bombay High Court · (1958) 11 BOM CK 0023
High Courts27 Nov 1958Dismissed
The State of Bombay Vs The Estate Investment Co. Ltd.
Bombay High Court · (1959) 61 BOMLR 660
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 16, 17
High Courts26 Nov 1958
Engineering Staff Union Vs State of Bombay
Bombay High Court · (1959) 2 LLJ 729
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)