High Courts13 Nov 1958
Bhagwandas Kevaldas Vs N.D. Mehrotra and Another
Bombay High Court · (1959) 36 ITR 538
Constitution of India, 1950 — Article 223Income Tax Act, 1961 — Section 18A(1), 18A(2), 18A(6), 23B, 33A(2)
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 3 of 18
High Courts07 Nov 1958
Lata Mangeshkar Vs Union of India and Others
Bombay High Court · (1959) 36 ITR 527
Income Tax Act, 1922 — Section 18A(6), 18A(8), 33A(2), 35
High Courts06 Nov 1958
Ahmedabad People''s Co-operative Bank Ltd. Vs Pradip
Bombay High Court · AIR 1959 Bom 482 : (1959) 61 BOMLR 612 : (1959) ILR (Bom) 1112
Transfer of Property Act, 1882 — Section 58
High Courts06 Nov 1958Dismissed
Ratilal Virchand Shah Vs The State of Bombay
Bombay High Court · (1959) 61 BOMLR 990
Constitution of India, 1950 — Article 226
High Courts06 Nov 1958
New Shorrock Spinning and Manufacturing Co. Ltd. Vs N.U. Raval, Income Tax Officer, Special Circle I, Ward B, Ahmedabad and Another
Bombay High Court · (1959) 37 ITR 41
Income Tax Act, 1922 — Section 35(10)
High Courts06 Nov 1958
Ahmedabad Laxmi Cotton Mills Co. Ltd. Vs H.K. Sondhi, Income Tax Officer and Another
Bombay High Court · (1959) 37 ITR 50
Income Tax Act, 1922 — Section 35(10)
High Courts06 Nov 1958
New Shorrock Spg. and Manufacturing Co. Ltd. Vs N.U. Raval, Income Tax Officer and Another
Bombay High Court · AIR 1959 Bom 477 : (1959) 61 BOMLR 618 : (1959) ILR (Bom) 1256
Income Tax Act, 1922 — Section 1, 10, 11, 12, 13
High Courts06 Nov 1958
Sevantilal Chimanlal Shah Vs V.D. Dalvi and Another
Bombay High Court · AIR 1961 Bom 105 : (1961) BomCR(Cri) 105 : (1960) 62 BOMLR 832
Constitution of India, 1950 — Article 19, 226Post Office Act, 1898 — Section 7, 9, 9(1), 9(2)Post Office Rules, 1933 — Rule 30, 30(1), 30(2), 30(3), 30(5)
High Courts05 Nov 1958
Narayan Ganpati Patil and Another Vs The State
Bombay High Court · AIR 1959 Bom 552 : (1959) 61 BOMLR 447 : (1959) CriLJ 1427 : (1959) ILR (Bom) 1251
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 135, 137, 138, 141, 142
High Courts04 Nov 1958
Budhmal Foujmal Marwadi Vs The State
Bombay High Court · AIR 1959 Bom 497 : (1959) 61 BOMLR 444 : (1959) CriLJ 1306 : (1959) ILR (Bom) 1108
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
High Courts03 Nov 1958
Khatizabai Mohomed Ibrahim Vs Controller of Estate Duty, Bombay
Bombay High Court · (1959) 61 BOMLR 719 : (1959) 37 ITR 53
Estate Duty Act, 1953 — Section 10, 12, 3(3), 5
High Courts03 Nov 1958Allowed
Assudomal M. Raisinghani Vs Mansingh Chuhermal
Bombay High Court · (1959) 61 BOMLR 497
Presidency Small Cause Courts Act, 1882 — Section 41, 74
High Courts03 Nov 1958
Khatizabal Mohomed Ibrahim Vs Controller of Estate Duty, Bombay
Bombay High Court · AIR 1960 Bom 61
Estate Duty Act, 1953 — Section 10, 12, 5
High Courts31 Oct 1958
Dattatraya Nagesh Deodhar Vs Ganesh Ragunath Apte
Bombay High Court · AIR 1959 Bom 495 : (1959) 61 BOMLR 599 : (1959) ILR (Bom) 1101
High Courts31 Oct 1958
State Vs Memon Mohamad Husain Ismail and Another
Bombay High Court · AIR 1959 Bom 534 : (1959) 61 BOMLR 715 : (1959) CriLJ 1419 : (1959) ILR (Bom) 1244
Criminal Procedure Code, 1898 (CrPC) — Section 150, 162Evidence Act, 1872 — Section 24, 25, 26, 27, 8
High Courts31 Oct 1958
Kandivli Metal Works Vs Their Workmen (Excluding Clerks)
Bombay High Court · (1959) 1 LLJ 194
Industrial Disputes Act, 1947 — Section 12(5)
High Courts30 Oct 1958
State Vs Shankar Bhaurao Khirode
Bombay High Court · AIR 1959 Bom 437 : (1959) 61 BOMLR 591 : (1959) CriLJ 1153 : (1959) ILR (Bom) 1088
Criminal Law (Amendment) Act, 1952 — Section 10, 6, 6(1), 6(2), 7Criminal Procedure (Amendment) Act, 1955 — Section 59Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 168, 173, 173(1)
High Courts29 Oct 1958
Gangadhar Rakhamaji Vs Manjulal Gangadhar
Bombay High Court · AIR 1960 Bom 42 : (1959) 61 BOMLR 442
Bombay Civil Courts Act, 1869 — Section 8Hindu Marriage Act, 1955 — Section 28, 3
High Courts29 Oct 1958
Commissioner of Income Tax, Bombay North Vs New Jehangir Vakil Mills Co. Ltd.
Bombay High Court · (1958) 10 BOM CK 0034
Income Tax Act, 1961 — Section 37
High Courts29 Oct 1958
Textile Mills, Bombay State and Others Vs Their Employees, Nakshatra, etc. and Presses [Nagpur Press Kamgar Sangh and Others]
Bombay High Court · (1959) 1 LLJ 308
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 22, 22(5), 38AEvidence Act, 1872 — Section 42States Reorganisation Act, 1956 — Section 122