High Courts05 Aug 1958
Naik N.M. Vs Colaba Land Mills
Bombay High Court · (1959) 61 BOMLR 456 : (1960) 1 LLJ 448
Bombay Industrial Relations Act, 1946 — Section 114, 114(3), 115A, 116A, 27AConstitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,085 judgments · page 3,170 of 3,655
High Courts04 Aug 1958
R.S. Rekhchand Mohta Spg. and Wvg. Mills (Private) Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1959) 61 BOMLR 90 : (1959) 10 STC 229
Central Provinces and Berar Sales Tax Act, 1947 — Section 22B, 23(1)Central Provinces and Berar Sales Tax Rules, 1947 — Rule 57Constitution of India, 1950 — Article 286(1)
High Courts31 Jul 1958
National Industrial Works, Bombay Vs Jamnadas Bhanji and Others
Bombay High Court · (1958) 2 LLJ 518
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts31 Jul 1958
Chhaganlal Textile Mills (Private) Ltd. Vs Its Employees (Chalisgaon Girni Kamgar Union)
Bombay High Court · (1959) 1 LLJ 83
Industrial Disputes Act, 1947 — Section 25F, 25G, 25J
High Courts30 Jul 1958
Saraswati Printing Press Vs Commissioner of Sales Tax, Eastern Division, Nagpur
Bombay High Court · (1959) 61 BOMLR 607 : (1959) 10 STC 286
High Courts29 Jul 1958
Bai Rukhi and Others Vs Vrajlal Jechand and Others
Bombay High Court · AIR 1960 Bom 212 : (1959) 61 BOMLR 408
Bombay Tenancy Act, 1939 — Section 24, 24(2), 24(3), 24(4), 28
High Courts24 Jul 1958Dismissed
Satyanarayan Shrishankar Marwadi Vs Vithoba Tatya Nandarkar
Bombay High Court · (1959) 61 BOMLR 159
Constitution of India, 1950 — Article 226, 227
High Courts23 Jul 1958
Surjuprasad Dwarkaprasad Gumashta Vs State of Madhya Pradesh
Bombay High Court · (1959) 1 LLJ 572
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 59, 64
High Courts23 Jul 1958
Bisesar House Vs State of Bombay and Others
Bombay High Court · AIR 1959 Bom 130 : (1958) 60 BOMLR 1395 : (1959) ILR (Bom) 620 : (1958) 9 STC 654
Business Profits Tax Act, 1947 — Section 10Central Provinces and Berar Sales Tax Act, 1947 — Section 2(1)Income Tax Act, 1961 — Section 34
High Courts23 Jul 1958Dismissed
Sonajee Krishnajee Majumdar Vs Nathu Yadav Patil
Bombay High Court · (1959) 61 BOMLR 156
Agricultural Tenancy Act, 1964 — Section 25(1), 29, 29(3), 29(5)Constitution Of India, 1950 — Article 227
High Courts23 Jul 1958
Surjuprasad Gumasta and Another Vs State of Madhya Pradesh and Others
Bombay High Court · AIR 1959 Bom 122 : (1958) 60 BOMLR 1468 : (1959) ILR (Bom) 641
Constitution of India, 1950 — Article 226, 230States Reorganisation Act, 1956 — Section 59, 59(1), 59(2), 59(3), 59(4)
High Courts23 Jul 1958
Bissesar House Vs State of Bombay and Others
Bombay High Court · AIR 1959 Bom 130 : (1958) 60 BOMLR 1395 : (1959) ILR (Bom) 620 : (1958) 9 STC 654
Business Profits Tax Act, 1947 — Section 11, 14Income Tax Act, 1961 — Section 11
High Courts22 Jul 1958
Yadaorao Hanumantrao Deshmukh Vs The Bombay Revenue Tribunal at Nagpur and Others
Bombay High Court · AIR 1959 Bom 109 : (1959) 61 BOMLR 213 : (1959) ILR (Bom) 613
States Reorganisation Act, 1956 — Section 122
High Courts16 Jul 1958
Corporation of the City of Nagpur Vs The Nagpur Electric Light and Power Company Ltd.
Bombay High Court · AIR 1958 Bom 498 : (1958) 60 BOMLR 1446 : (1959) ILR (Bom) 592
City of Nagpur Corporation Act, 1948 — Section 420(2)Companies Act, 1956 — Section 163(1)Constitution of India, 1950 — Article 226
High Courts15 Jul 1958
Dhundiraj Jayaram Marathe Vs Dhondu Anaji Pilankar and Others
Bombay High Court · AIR 1959 Bom 319 : (1958) 60 BOMLR 1393 : (1959) ILR (Bom) 590
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43C, 84
High Courts15 Jul 1958
State Vs R.M. Shah and Co.
Bombay High Court · (1958) 9 STC 683
Bombay Sales Tax Act, 1959 — Section 13, 36Constitution of India, 1950 — Article 20(1)
High Courts14 Jul 1958
The Chief Controlling Revenue Authority Vs Rasikchandra Tulsidas Patel
Bombay High Court · (1958) 60 BOMLR 1379
Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2, 57
High Courts10 Jul 1958Allowed
Kodan Ranglal Power Vs Bombay Revenue Tribunal
Bombay High Court · (1959) 61 BOMLR 86
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1958
Deoli Bakaram and Others Vs The State Industrial Court, Nagpur and Others
Bombay High Court · AIR 1959 Bom 70 : (1958) 60 BOMLR 1427 : (1959) ILR (Bom) 550
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Industrial Disputes Act, 1947 — Section 16(3), 2, 25F, 25G, 25J
High Courts10 Jul 1958
Tarabai Madhaorao Vs Bombay Revenue Tribunal at Nagpur and Others
Bombay High Court · AIR 1959 Bom 72 : (1959) 61 BOMLR 41 : (1959) ILR (Bom) 560
Berar Regulation of Agricultural Leases Act, 1951 — Section 19(2), 8, 8(1)(G), 9, 9(1)