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
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,161 of 3,658
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 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
High Courts30 Jun 1959
Commissioner of Income Tax, Bombay Vs National Electrical Industries Ltd.
Bombay High Court · (1959) 61 BOMLR 1380
Income Tax Act, 1922 — Section 15(C), 24(2)
High Courts30 Jun 1959
Commissioner of Income Tax, Bombay City I Vs National Electrical Industries Ltd.
Bombay High Court · AIR 1960 Bom 342 : (1959) 37 ITR 131
Income Tax Act, 1922 — Section 15C
High Courts30 Jun 1959
Commissioner of Income Tax, Bombay City Vs Baimaniben
Bombay High Court · (1960) 38 ITR 80
Income Tax Act, 1922 — Section 24(2)
High Courts30 Jun 1959
Ratanchand Hirachand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1960) 38 ITR 76
Income Tax Act, 1922 — Section 12B, 2(4A), 24(2A)
High Courts29 Jun 1959
Dharma Vijaya Agency Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · AIR 1960 Bom 380 : (1959) 61 BOMLR 1421 : (1960) 38 ITR 392
Income Tax Act, 1922 — Section 4(3)
High Courts29 Jun 1959
Dharma Vijaya Agency Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · AIR 1960 Bom 380 : (1959) 61 BOMLR 1421 : (1960) 38 ITR 392
Income Tax Act, 1922 — Section 4(3)
High Courts27 Jun 1959
East Asiatic Company (India) (Private) Ltd. Vs Its Workmen
Bombay High Court · (1960) 1 LLJ 383
Industrial Disputes Act, 1947 — Section 10(2), 2, 39