High Courts23 Jul 1959
R.B.N.S. Borawake Vs The State of Bombay
Bombay High Court · (1960) 11 STC 8
Bombay Sales Tax Act, 1953 — Section 2(6)
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 6 of 13
High Courts23 Jul 1959
Collector of Sales Tax Vs Kanthadbhai and Popatlal
Bombay High Court · (1959) 10 STC 516
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 42
High Courts22 Jul 1959
The Commissioner of Income Tax (Central) Bombay Vs Mulraj Karsondas
Bombay High Court · (1959) 61 BOMLR 1543
Income Tax Act, 1952 — Section 60
High Courts22 Jul 1959
R.S. Maniar Vs The State of Bombay
Bombay High Court · (1959) 10 STC 543
Bombay Sales Tax Act, 1953 — Section 11(5)
High Courts21 Jul 1959Dismissed
The State Vs Babulal Fakirchand Gandhi
Bombay High Court · (1959) 61 BOMLR 1478
Bombay Agricultural Produce Markets Act, 1939 — Section 17
High Courts16 Jul 1959
Meena alias Mota Vs Lachman Utamchand Kirpalani
Bombay High Court · AIR 1960 Bom 418 : (1959) 61 BOMLR 1549
Hindu Marriage Act, 1955 — Section 10(1)
High Courts13 Jul 1959
Madhosingh Daulatsingh Vs State of Bombay
Bombay High Court · (1960) 1 LLJ 291
Constitution of India, 1950 — Article 226, 227Police Regulations — Regulation 217, 219, 220, 221, 222
High Courts13 Jul 1959
Madho Singh Daulat Singh Vs State of Bombay and Others
Bombay High Court · AIR 1960 Bom 285 : (1959) 61 BOMLR 1537
Central Provinces and Berar Police Regulations, 1919 — Regulation 217, 226, 64Constitution of India, 1950 — Article 309Police Act, 1861 — Section 7
High Courts10 Jul 1959
The Collector of Sales Tax, Bombay State Vs Gaurimal Mahajan and Sons
Bombay High Court · (1959) 10 STC 452
Bombay Sales Tax Act, 1946 — Section 7
High Courts10 Jul 1959
Satramdas Laxmandas Vs Collector of Sales Tax, Bombay
Bombay High Court · (1960) 11 STC 529
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 16Bombay Sales Tax Act, 1953 — Section 14, 15, 23
High Courts09 Jul 1959Dismissed
Daulatram Lachhmandas Nayar Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 698
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Constitution of India, 1950 — Article 226, 227, 32
High Courts09 Jul 1959
Sohli F. Vakil Vs The State of Bombay
Bombay High Court · (1960) 11 STC 358
Bombay Sales Tax Act, 1953 — Section 18
High Courts09 Jul 1959
D.P. Dave Vs The State of Bombay
Bombay High Court · (1960) 11 STC 137
Bombay Prohibition Act, 1949 — Section 2, 2(17)Bombay Sales Tax Act, 1953 — Section 34
High Courts09 Jul 1959
Nilgiri Ceylon Tea Supplying Co. Vs The State of Bombay
Bombay High Court · (1959) 61 BOMLR 1383 : (1959) 10 STC 500
Bombay Sales Tax Act, 1953 — Section 8
High Courts08 Jul 1959
"Jaiswal Medical Stores" Vs Assistant Drugs Controller
Bombay High Court · (1959) 61 BOMLR 1531
Constitution of India, 1950 — Article 19, 226, 227
High Courts03 Jul 1959
Commissioner of Income Tax, Bombay Vs Purshottamdas Thakurdas
Bombay High Court · (1959) 61 BOMLR 1521
Income Tax Act, 1922 — Section 18, 18(5), 18(6), 18A, 18A(2)
High Courts03 Jul 1959
Rai Saheb Seth Gopikisan Agarwal Vs Sales Tax Officer, Gondia and Another
Bombay High Court · (1959) 61 BOMLR 1517 : (1960) 11 STC 329
Constitution of India, 1950 — Article 226, 227
High Courts02 Jul 1959
Sawatram Ramprasad Mills Company Ltd. Vs Kundanmal Sardarmal Jain
Bombay High Court · (1959) 61 BOMLR 1511 : (1960) 1 LLJ 63
Industrial Disputes Act, 1947 — Section 2
High Courts02 Jul 1959
M/S Sultan Brothers Private Ltd. Vs The Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1960 Bom 337 : (1959) 61 BOMLR 1514
Income Tax Act, 1922 — Section 12(4)
High Courts01 Jul 1959
Commissioner of Income Tax, Bombay City Vs Phirozshaw Pallonji Mistry and Others
Bombay High Court · AIR 1960 Bom 52 : (1959) 61 BOMLR 1342 : (1959) 36 ITR 582
Income Tax Act, 1922 — Section 16(3), 23