High Courts11 Mar 1959
Humayun Abdullali Vs M.G. Abrol and Another
Bombay High Court · AIR 1960 Bom 329 : (1959) 61 BOMLR 1633
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 188
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 11 of 13
High Courts11 Mar 1959
P.S. Subramanyan, Income Tax Officer, Companies Circle I (1), Bombay and Another Vs Simplex Mills Ltd.
Bombay High Court · (1963) 48 ITR 980
Income Tax Act, 1922 — Section 18A(5), 34(1)
High Courts09 Mar 1959
Parikh Jivanlal Manilal Vs Shah Chhitalal Chunilal and Another
Bombay High Court · AIR 1960 Bom 326 : (1959) 61 BOMLR 1254
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts06 Mar 1959
Commissioner of Income Tax, Bombay City I Vs E.D. Sheppard
Bombay High Court · (1960) 39 ITR 14
Income Tax Act, 1922 — Section 7, 7(1)
High Courts05 Mar 1959Dismissed
Jasin Tomu Damel Vs Harischandra Pandurang muranjan
Bombay High Court · (1959) 61 BOMLR 1112
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 89
High Courts05 Mar 1959
Assistant Commissioner of Sales Tax, Nagpur and Others Vs Firm Ramkrishna Ramnath
Bombay High Court · (1960) 11 STC 807
Constitution of India, 1950 — Article 226Sales Tax Act — Section 11
High Courts04 Mar 1959
State Vs L.C. Patel
Bombay High Court · (1960) CriLJ 48
Factories Act, 1948 — Section 21(l)(iv)(b)
High Courts03 Mar 1959
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Paluram Dhanania
Bombay High Court · (1960) 39 ITR 432
Income Tax Act, 1922 — Section 34Income Tax and Business Profits Tax (Amendment) Act, 1948 — Section 34
High Courts03 Mar 1959
Commissioner of Income Tax, Bombay City I Vs Purshottamdas Thakurdas
Bombay High Court · AIR 1960 Bom 347 : (1960) 38 ITR 462
Income Tax Act, 1922 — Section 18, 18A(1), 18A(2), 18A(6)
High Courts03 Mar 1959
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs New Jehangir Vakil Mills Ltd.
Bombay High Court · (1960) 39 ITR 427
High Courts02 Mar 1959
Sultan Brothers (Private) Ltd. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1960) 38 ITR 85
Income Tax Act, 1922 — Section 12(4)
High Courts01 Mar 1959
National Steel Works Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 38 ITR 456
Income Tax Act, 1922 — Section 10
High Courts01 Mar 1959
Commissioner of Income Tax, Bombay City I Vs Phirozshaw Pallonji Mistry (By Legal representatives) and Another
Bombay High Court · (1960) 36 ITR 582
Income Tax Act, 1922 — Section 16(3), 23A
High Courts27 Feb 1959
Dorlikar Vs M.V. Nagpur Corporation
Bombay High Court · (1959) 02 BOM CK 0019
Constitution of India, 1950 — Article 226
High Courts27 Feb 1959
V.M. Dorlikar Vs Chief Executive Officer, Nagpur Corporation and Another
Bombay High Court · AIR 1960 Bom 274 : (1959) 61 BOMLR 1106 : (1959) 2 LLJ 599
Constitution of India, 1950 — Article 226
High Courts26 Feb 1959
Manahem S. Yeshoova Vs Union of India and Others
Bombay High Court · AIR 1960 Bom 196 : (1959) 61 BOMLR 1388
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 11, 9Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 182, 188
High Courts26 Feb 1959Dismissed
State of Bombay Vs Mathuradas Bulakidas Mohota
Bombay High Court · (1959) 61 BOMLR 1102
Constitution of India, 1950 — Article 226
High Courts25 Feb 1959
Abdul Kayum Mahomed Hoosein Pitalvala Vs Ebrahim Abbasbhai Harianivalla
Bombay High Court · AIR 1960 Bom 338 : (1959) 61 BOMLR 1223
Presidency Small Cause Courts Act, 1882 — Section 41, 46, 47
High Courts24 Feb 1959
The State of Bombay Vs Davalbhai Naranbhai Patel
Bombay High Court · (1959) 61 BOMLR 1247
Land Acquisition Act, 1894 — Section 16, 17, 4, 6
High Courts23 Feb 1959
Sastri Yagnapurushdasji Vs Muldas Bhuradas Vaishya
Bombay High Court · (1959) 61 BOMLR 1016
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 25