High Courts16 Jun 1959
Commissioner of Income Tax (Central), Bombay Vs Saraspur Mills Ltd.
Bombay High Court · (1959) 61 BOMLR 1338
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,163 of 3,658
High Courts16 Jun 1959
Hasmukhlal M. Parikh Vs Commissioner of Income Tax, Bombay North
Bombay High Court · AIR 1960 Bom 224 : (1959) 37 ITR 359
Income Tax Act, 1922 — Section 4, 66(2)
High Courts15 Jun 1959
Popatlal Bhikamchand Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1959) 36 ITR 577
Income Tax Act, 1922 — Section 16(3)
High Courts15 Jun 1959
Popatlal Bhikamchand Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · AIR 1960 Bom 223 : (1959) 61 BOMLR 1316 : (1959) 38 ITR 577
Income Tax Act, 1922 — Section 16(3)
High Courts15 Jun 1959
Madhya Pradesh Industries Ltd. Vs Commissioner of Income Tax, Nagpur
Bombay High Court · AIR 1960 Bom 137 : (1959) 61 BOMLR 1333 : (1959) 37 ITR 342
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts14 May 1959
Buckingham Carnatic Company Ltd. (Show Room) Vs Its Workmen
Bombay High Court · (1959) 2 LLJ 441
Industrial Disputes Act, 1947 — Section 10
High Courts12 May 1959Allowed
The New Jehangir Vakil Mills Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (1959) 61 BOMLR 1464
Income Tax Act, 1961 — Section 66(4)
High Courts08 May 1959Dismissed
The Commissioner of Income Tax Vs Ranchhoddas Karsondas
Bombay High Court · (1959) 61 BOMLR 1458
Income Tax Act, 1961 — Section 66A
High Courts01 May 1959Dismissed
Mst. Janku Zibal Vs Shamrao Malharrao Pandhare
Bombay High Court · (1959) 61 BOMLR 1410
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 38
High Courts30 Apr 1959
Ramakrisna Ramnath Vs State Industrial Court, Nagpur and Others
Bombay High Court · AIR 1960 Bom 216 : (1959) 61 BOMLR 1312 : (1959) 2 LLJ 746
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2, 2(10)Factories Act, 1948 — Section 62
High Courts30 Apr 1959
Shirur Municipality Vs Its Workmen
Bombay High Court · (1959) 2 LLJ 417
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts30 Apr 1959
Ramkrishna Ramnath Bidi Manufacturers Vs State Industrial Court, Nagpur
Bombay High Court · AIR 1960 Bom 216 : (1959) 61 BOMLR 1312 : (1959) 2 LLJ 746
Industrial Disputes Act, 1947 — Section 2
High Courts29 Apr 1959
Champaklal Rangildas Shah Vs Swastik Bharat Kala Kendra and Others
Bombay High Court · AIR 1960 Bom 276 : (1959) 61 BOMLR 1356
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts27 Apr 1959Dismissed
State Vs Chinubhai Haridas Sheth
Bombay High Court · (1959) 61 BOMLR 1309
Factories Act, 1948 — Section 101, 36, 92Penal Code, 1860 (IPC) — Section 109, 304A, 32
High Courts27 Apr 1959
Special Land Acquisition Officer, Bombay Vs Lakhamsi Ghelabhai
Bombay High Court · AIR 1960 Bom 78 : (1959) 61 BOMLR 1033
Evidence Act, 1872 — Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 — Section 23
High Courts24 Apr 1959
Francis D''Souza Vs Edward A.L. Gameiro
Bombay High Court · AIR 1960 Bom 139 : (1959) 61 BOMLR 1180 : (1960) CriLJ 459
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(1)Penal Code, 1860 (IPC) — Section 339, 341
High Courts24 Apr 1959
Manubhai Mahijibhai Patel and Others Vs Trikamlal Laxmidas and Others
Bombay High Court · AIR 1960 Bom 247 : (1958) 60 BOMLR 1092
Transfer of Property Act, 1882 — Section 59A, 60
High Courts23 Apr 1959
Narayan Yeshwant Nene Vs Rajaram Balkrishna Raut and Another
Bombay High Court · AIR 1961 Bom 21 : (1959) 61 BOMLR 1274 : (1960) ILR (Bom) 218
Representation of the People Act, 1951 — Section 110, 110(2), 110(3), 112, 113
High Courts23 Apr 1959
State Vs Dhanraj Mills Ltd.
Bombay High Court · AIR 1960 Bom 453 : (1959) 61 BOMLR 1291 : (1960) CriLJ 1321 : (1960) NLJ 14
Constitution of India, 1950 — Article 19(1), 20(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 9General Clauses Act, 1897 — Section 6
High Courts15 Apr 1959
Ramchandra Yeshwant Shringarpure Vs Digambar Tejiram Pardeshiu and Others
Bombay High Court · AIR 1960 Bom 230 : (1959) 61 BOMLR 1665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(2), 63, 63(2), 73