High Courts24 Sept 1958
Manvi Brothers Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1960) 39 ITR 173
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 6 of 18
High Courts24 Sept 1958
Narandas Mathuradas and Co. Vs Commissioner of Income Tax, Bombay South and Central, Bombay
Bombay High Court · AIR 1959 Bom 355 : (1959) 61 BOMLR 361 : (1959) ILR (Bom) 1391
Income Tax Act, 1922 — Section 10(2)
High Courts23 Sept 1958
Commissioner of Income Tax, Bombay City I Vs F.L. Smidth and Co. (Bombay) Ltd.
Bombay High Court · (1959) 35 ITR 183
Income Tax Act, 1922 — Section 23A, 42(2)
High Courts23 Sept 1958
Commissioner of Income Tax, Bombay City I Vs Afco Private Ltd.
Bombay High Court · (1959) 35 ITR 177
Income Tax Act, 1922 — Section 23A
High Courts23 Sept 1958
Indore Malwa United Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1959) 35 ITR 271
Income Tax Act, 1922 — Section 10(2), 24(2)
High Courts23 Sept 1958Allowed
Namdev Bhikha Vs Ramnath Shivnarayan
Bombay High Court · (1959) 61 BOMLR 351
High Courts23 Sept 1958
The State Vs Mahmadkhan Navrangkhan
Bombay High Court · AIR 1959 Bom 359 : (1959) 61 BOMLR 164 : (1959) CriLJ 1053 : (1959) ILR (Bom) 875
British Nationality and Status of Aliens Act, 1914 — Section 1(1), 1(2)Citizenship Act, 1955 — Section 18Constitution of India, 1950 — Article 7
High Courts23 Sept 1958
Bidi Leaves and Tobacco Merchants'' Association Vs State of Bombay
Bombay High Court · (1959) 61 BOMLR 890 : (1959) 2 LLJ 286
Constitution of India, 1950 — Article 168, 19, 19(1), 224(1), 226Contract Act, 1872 — Section 70Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts23 Sept 1958
Mauladin Ayub Firm Vs Commissioner of Income Tax, Bombay South
Bombay High Court · AIR 1959 Bom 342 : (1959) 61 BOMLR 354 : (1959) ILR (Bom) 1395
Income Tax Act, 1922 — Section 22(4), 23, 23(4), 24(4), 27
High Courts22 Sept 1958
Bhagwant Vinayak Vs Radhakisan Gangabisan and Others
Bombay High Court · AIR 1959 Bom 536 : (1959) 61 BOMLR 348 : (1959) ILR (Bom) 871
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 97
High Courts22 Sept 1958
Tarasingh Ujagar Singh Vs Union of India
Bombay High Court · (1959) 61 BOMLR 1185 : (1960) 1 LLJ 174
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 309, 310, 311, 311(1)Government of India Act, 1935 — Section 240, 241
High Courts19 Sept 1958
D.A. Kelshikar Vs State of Bombay
Bombay High Court · AIR 1960 Bom 225 : (1959) 61 BOMLR 1625 : (1960) 1 LLJ 66
Constitution of India, 1950 — Article 20(2), 311(2)
High Courts18 Sept 1958
The State Vs Abu Ismail Merchant
Bombay High Court · AIR 1959 Bom 408 : (1959) 61 BOMLR 345 : (1959) CriLJ 1057 : (1959) ILR (Bom) 865
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 297Penal Code, 1860 (IPC) — Section 379, 403, 410, 411, 467
High Courts18 Sept 1958Dismissed
Jethalal Lakhamsi Dawada Vs Jankibai Bhagwandin
Bombay High Court · (1959) 61 BOMLR 427
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 1958
Sugandhabai Shivaram Hede and Another Vs Sundari Aba Mande and Another
Bombay High Court · AIR 1960 Bom 32 : (1959) 61 BOMLR 560
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 15, 16Specific Relief Act, 1877 — Section 15(1), 42
High Courts12 Sept 1958
East India Trading Co. Vs Badat and Co.
Bombay High Court · AIR 1959 Bom 414 : (1959) 61 BOMLR 333 : (1959) ILR (Bom) 1004
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 13, 20Evidence Act, 1872 — Section 74, 78(6)
High Courts12 Sept 1958
Krishna Nayar Ram Nayar Vs State
Bombay High Court · AIR 1960 Bom 107 : (1959) 61 BOMLR 684 : (1960) CriLJ 324
Bombay Prohibition Act, 1949 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 264, 362, 5(2)
High Courts11 Sept 1958
Deoman Shamji Patil Vs The State
Bombay High Court · AIR 1959 Bom 284 : (1959) 61 BOMLR 30 : (1959) CriLJ 825 : (1959) ILR (Bom) 852
Bombay Prohibition Act, 1949 — Section 31, 31(1), 31(2), 85Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 6
High Courts09 Sept 1958Allowed
The State of Bombay Vs Morarji Cooverji
Bombay High Court · (1959) 61 BOMLR 318
Bombay Land Requisition Act, 1948 — Section 6(2)
High Courts08 Sept 1958
Chandrabhaga Sadashiv and Another Vs Bhikachand Hansaji
Bombay High Court · AIR 1959 Bom 549 : (1959) 61 BOMLR 364 : (1959) ILR (Bom) 838
Arbitration Act, 1940 — Section 11, 14, 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 14(1), 40