High Courts04 Oct 1957
C.C. Mahajan and Co. Vs The State of Bombay
Bombay High Court · (1958) 9 STC 133
Bombay Sales Tax Act, 1953 — Section 34
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,182 of 3,655
High Courts04 Oct 1957
The State of Bombay Vs United Coal Co.
Bombay High Court · (1958) 9 STC 19
Bombay Sales Tax Act, 1946 — Section 23(1)
High Courts30 Sept 1957
Rajkumar Mills Ltd. Vs Income Tax Appellate Tribunal
Bombay High Court · (1958) 33 ITR 750(1) : (1958) 33 ITR 750
Income Tax Act, 1922 — Section 33
High Courts30 Sept 1957
Rajkumar Mills Ltd. Vs The Income Tax Appellate Tribunal and Others
Bombay High Court · AIR 1958 Bom 177 : (1957) 59 BOMLR 1249 : (1953) 33 ITR 750
Income Tax Act, 1922 — Section 33, 33(4), 4(1), 66, 66(5)
High Courts28 Sept 1957
Commissioner of Income Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat Vs Nagri Mills Co. Ltd.
Bombay High Court · (1958) 33 ITR 681
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts26 Sept 1957
Jagdish Dajiba Sarmukaddam Vs Accountant-general, State of Bombay
Bombay High Court · AIR 1958 Bom 283 : (1958) 60 BOMLR 241 : (1958) ILR (Bom) 514 : (1959) 1 LLJ 117
Civil Services (Classification, Control and Appeal) Rules — Rule 52Constitution of India, 1950 — Article 13, 14, 226, 310, 311Government of India Act, 1919 — Section 96B
High Courts26 Sept 1957
Jagdish Dajiba Vs The Accountant-General of Bombay and Others
Bombay High Court · AIR 1958 Bom 283 : (1958) 60 BOMLR 241 : (1958) ILR (Bom) 514 : (1959) 1 LLJ 117
Civil Services (Classification, Control and Appeal) Rules — Rule 52Constitution of India, 1950 — Article 13, 14, 148, 22, 226Government of India (Amendment) Act, 1935 — Section 240, 240(1), 240(2), 240(3)
High Courts25 Sept 1957
S. Magnus Vs Commissioner of Income Tax, Bombay City II, Bombay
Bombay High Court · AIR 1958 Bom 467 : (1958) 60 BOMLR 41 : (1958) ILR (Bom) 428
Contract Act, 1872 — Section 10, 2Income Tax Act, 1922 — Section 16(3), 16(3A)(1)Partnership Act, 1932 — Section 9
High Courts25 Sept 1957
Liladhar Ratanlal Vyas Vs Holkarmal Sohanlal and Another
Bombay High Court · AIR 1959 Bom 528 : (1958) 60 BOMLR 203 : (1959) ILR (Bom) 29
Evidence Act, 1872 — Section 26, 5
High Courts25 Sept 1957
Shriniwas Deorao and Others Vs Chandrabhagabai and Others
Bombay High Court · AIR 1958 Bom 420 : (1958) 60 BOMLR 570
Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14, 14(4)
High Courts25 Sept 1957
S.M. Modi Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · AIR 1958 Bom 430 : (1958) 60 BOMLR 143 : (1958) ILR (Bom) 432
Income Tax Act, 1922 — Section 18(3), 18(3A), 18(3B), 18(3C), 18(5)
High Courts25 Sept 1957
Commissioner of Income Tax, Bombay City II, Bombay Vs Nanalal Haridas (H.U.F.)
Bombay High Court · (1958) 33 ITR 674
Income Tax Act, 1922 — Section 16(2), 23A
High Courts25 Sept 1957
S.M. Modi Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 33 ITR 529
Income Tax Act, 1922 — Section 18(7)
High Courts25 Sept 1957
S. Magnus Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1958) 33 ITR 538
Income Tax Act, 1922 — Section 16(3)
High Courts25 Sept 1957
Vishwasrao Vithoba Vs Sahebrao Yeshwantrao and Others
Bombay High Court · AIR 1958 Bom 375 : (1958) 60 BOMLR 413 : (1958) ILR (Bom) 531
High Courts24 Sept 1957
Vidyutrai Y. Desai Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1958) 60 BOMLR 37 : (1958) 33 ITR 510
Income Tax Act, 1922 — Section 2(6A)
High Courts24 Sept 1957
State Vs Ramji Vithal Chaudhari and Another
Bombay High Court · AIR 1958 Bom 381 : (1958) 60 BOMLR 329 : (1958) CriLJ 1296 : (1958) ILR (Bom) 505
Bombay Hindu Divorce Act, 1947 — Section 15Bombay Probation of Offenders Act, 1938 — Section 5(1)Law Reports Act, 1875 — Section 3
High Courts24 Sept 1957
Gajadhar Hiralal Vs The Municipal Committee, Basim
Bombay High Court · AIR 1958 Bom 378 : (1958) 60 BOMLR 419 : (1958) ILR (Bom) 625
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226, 276, 276(2), 277, 286
High Courts24 Sept 1957
Trustees of Late R.J. Vakil Vs Commissioner of Income Tax, Bombay North, Ahmedabad
Bombay High Court · (1958) 33 ITR 517
Income Tax Act, 1922 — Section 14(2), 18A, 23B, 41(1)
High Courts23 Sept 1957
Commissioner of Income Tax, Bombay City I Vs Chugandas and Co. (Securities)
Bombay High Court · AIR 1960 Bom 109 : (1960) 38 ITR 241
Income Tax Act, 1922 — Section 10, 25(3)