High Courts14 Mar 1959
Yamunabai and Another Vs Ram Maharaj Shreedhar Maharaj Pandit and Another
Bombay High Court · AIR 1960 Bom 463 : (1959) 61 BOMLR 1315
Hindu Succession Act, 1956 — Section 14, 4, 5Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,165 of 3,658
High Courts12 Mar 1959
Gyangirji Narsinggirji Math Vs Dhanrajgirji Raja Narsingh Girji and Others
Bombay High Court · AIR 1967 Bom 94 : (1966) 68 BOMLR 207
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
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 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 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 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
High Courts20 Feb 1959Dismissed
Ramdayal Ayodhyaprasad Gupta Vs K.R. Patil
Bombay High Court · (1959) 61 BOMLR 1210
Constitution of India, 1950 — Article 171General Clauses Act, 1897 — Section 3Legislative Councils Act, 1957 — Section 12, 5