COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,192 of 3,655

High Courts12 Feb 1957

The State Vs Ismail Shakur Morani

Bombay High Court · AIR 1958 Bom 103 : (1957) 59 BOMLR 491 : (1958) CriLJ 352 : (1957) ILR (Bom) 487

Defence of India Rules, 1939 — Rule 81(4)Explosive Substances Act, 1908 — Section 3, 4, 5Explosives Act, 1884 — Section 5, 5(3)

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High Courts12 Feb 1957

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

Bombay High Court · AIR 1958 Bom 143 : (1957) 59 BOMLR 504 : (1957) ILR (Bom) 502

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Income Tax (Appellate Tribunal) Rules, 1963 — Rule 12, 21Income Tax Act, 1922 — Section 32(3), 33(4)

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High Courts12 Feb 1957

Abbay L. Khatau (Legal Representative of L.M. Khatau) Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1957) 31 ITR 861

Income Tax Act, 1922 — Section 16(1)

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High Courts12 Feb 1957

Commissioner of Income Tax, Bombay South Vs Dayaram Gangabishan and Co.

Bombay High Court · (1957) 31 ITR 997

Income Tax Act, 1922 — Section 26A

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High Courts11 Feb 1957

Motilal Manekchand Vs Commissioner of Income Tax, Bombay

Bombay High Court · AIR 1957 Bom 291 : (1957) 59 BOMLR 499 : (1957) ILR (Bom) 495

Income Tax Act, 1992 — Section 4, 9, 9(1)

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High Courts11 Feb 1957

Nanik Dharamdas Vazirani Vs Maharaja Sayajirao University, Baroda and Others

Bombay High Court · AIR 1957 Bom 246 : (1957) 59 BOMLR 569 : (1958) ILR (Bom) 60

Constitution of India, 1950 — Article 19(1), 226Maharaja Sayajirao University of Baroda Act, 1949 — Section 24, 3, 31, 4, 47Maharaja Sayajirao University Rules and Ordinances — Ordinance 278

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High Courts11 Feb 1957

G.P. Oak Vs The State of Bombay

Bombay High Court · AIR 1957 Bom 175 : (1957) 59 BOMLR 420 : (1957) ILR (Bom) 616 : (1957) 2 LLJ 477

Constitution of India, 1950 — Article 14, 16(1), 226, 310, 311Government of India Act, 1935 — Section 240, 240(3)Police Rules — Rule 7

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High Courts11 Feb 1957

Seth Motilal Manekchand Vs Commissioner of Income Tax, Bombay North

Bombay High Court · (1957) 31 ITR 735

Income Tax Act, 1961 — Section 9(1)

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High Courts11 Feb 1957

Commissioner of Income Tax, Central Bombay Vs Cotton Agents Limited

Bombay High Court · (1957) 31 ITR 744

Income Tax Act, 1922 — Section 4

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High Courts11 Feb 1957

The State Vs Ismail Shakur Morani

Bombay High Court · AIR 1958 Bom 147 : (1957) 59 BOMLR 485 : (1958) CriLJ 489 : (1957) ILR (Bom) 480

Explosives Act, 1884 — Section 5(3)Explosives Rules, 1940 — Rule 81Rag Flock Act, 1911 — Section 1(1)

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High Courts08 Feb 1957

Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North Kutch and Saurashtra, Ahmedabad

Bombay High Court · AIR 1958 Bom 39 : (1957) 59 BOMLR 496 : (1957) ILR (Bom) 393

Income Tax Act, 1922 — Section 18

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High Courts08 Feb 1957

Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North

Bombay High Court · (1957) 31 ITR 698

Income Tax Act, 1922 — Section 18A, 18A(5), 23

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High Courts07 Feb 1957

Soho House (Agents To S. and D. Rivet Co., Leicester) Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1957) 31 ITR 727

Income Tax Act, 1922 — Section 42

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High Courts07 Feb 1957

East India Chamber of Commerce Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1957) 31 ITR 791

Income Tax Act, 1922 — Section 10

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High Courts06 Feb 1957

Municipal Corporation of Greater Bombay and Others Vs Labour Appellate Tribunal of India and Another

Bombay High Court · AIR 1957 Bom 188 : (1957) 59 BOMLR 413 : (1957) 2 LLJ 37

Bombay Industrial Relations Act, 1946 — Section 1, 35, 35(2), 35(3), 35(4)Constitution of India, 1950 — Article 226, 227, 310, 311Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7

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High Courts06 Feb 1957