Civil Procedure Code, 1882 — Section 248Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 11, Order 1 Rule 8, Order 21 Rule 22, Order 21 Rule 22(1)Provincial Insolvency Act, 1920 — Section 29

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High Courts26 Feb 1957

Karamsey Govindji, Bombay Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1957) 31 ITR 953

Income Tax Act, 1922 — Section 10(2)

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High Courts26 Feb 1957

Girdharilal Jiwanlal Vs The Assistant Commissioner of Sales Tax (Appeals), Nagpur and Another

Bombay High Court · (1957) 59 BOMLR 710 : (1957) 8 STC 732

Central Provinces and Berar Sales Tax Act, 1947 — Section 2

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High Courts26 Feb 1957

Commissioner of Income Tax, Bombay City II Vs Court Receiver

Bombay High Court · (1957) 31 ITR 885

Income Tax Act, 1922 — Section 41

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High Courts26 Feb 1957

Lilaram Thawerdas, Bombay Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1957) 31 ITR 753

Income Tax Act, 1922 — Section 14(2), 2(14A), 4(1), 4(I), 64

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High Courts26 Feb 1957

Commissioner of Income Tax, Bombay North Vs Shantilal Vrajlal and Chandulal Dayalal and Co.

Bombay High Court · (1957) 31 ITR 903

Income Tax Act, 1922 — Section 26A

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High Courts25 Feb 1957

Mangaldas Narandas Vs Payment of Wages Authority and Others

Bombay High Court · (1957) 2 LLJ 256

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 19(6)

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High Courts22 Feb 1957

Hirabai Ramchandra Vs Ramchandra Rawoo

Bombay High Court · AIR 1958 Bom 26 : (1957) 59 BOMLR 525 : (1957) ILR (Bom) 806

Bombay Hindu Divorce Act, 1947 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Crown Lands Alienation Act, 1861 — Section 22

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High Courts21 Feb 1957Dismissed

Jankibai Abaji Pawaskar Vs Bhikaji Raghunath Chavan

Bombay High Court · (1957) 59 BOMLR 610

Civil Procedure Code, 1908 (CPC) — Section 10, 11, 12, 13, 14Succession Act, 1925 — Section 214

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High Courts21 Feb 1957

Parashram Damodhar Vaidya Vs The State of Bombay and Another

Bombay High Court · AIR 1957 Bom 252 : (1957) 59 BOMLR 616

Bombay Land Revenue Code, 1879 — Section 136(1), 3(5)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 13, 14, 19, 19(1), 201

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High Courts20 Feb 1957

Yeshwant Govardhan Vs Totaram Avasu and Others

Bombay High Court · AIR 1958 Bom 28 : (1957) 59 BOMLR 659 : (1957) ILR (Bom) 801

Bombay Tenancy Act, 1939 — Section 23Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3

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High Courts14 Feb 1957

Pandurang Rama Vs Divisional Mechanical Engineer, Central Railway

Bombay High Court · (1957) 59 BOMLR 675

Constitution of India, 1950 — Article 226, 313, 320, 372Government of India Act, 1935 — Section 256, 266

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High Courts13 Feb 1957

Narrondas Manordass Vs Commissioner of Income Tax, Central Bombay

Bombay High Court · AIR 1958 Bom 35 : (1957) 59 BOMLR 511 : (1957) ILR (Bom) 512

Income Tax Act, 1922 — Section 10, 12, 31, 31(3), 33

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High Courts13 Feb 1957

The Anglo French Drug Co., (Eastern) Private Ltd. Vs R.D. Tinaikar

Bombay High Court · AIR 1959 Bom 21 : (1957) 59 BOMLR 1019

Bombay Pleaders Act, 1920 — Section 2, 2(2), 9Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 1, Order 3 Rule 2Government of India Act, 1935 — Section 102, 102(2)

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High Courts13 Feb 1957

Narrondas Manordass, Bombay Vs Commissioner of Income Tax, Central, Bombay

Bombay High Court · (1957) 31 ITR 909

Income Tax Act, 1922 — Section 31(3)

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High Courts12 Feb 1957

New India Life Assurance Co. Ltd. Vs Commissioner of Income Tax, Excess Profits Tax, Bombay City

Bombay High Court · (1957) 31 ITR 844

Appellate Tribunal Rules, 1946 — Rule 12Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Income Tax Act, 1922 — Section 33(4)

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