COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,193 of 3,655

High Courts05 Feb 1957

Golden Tobacco Co. Private Ltd. Vs State of Bombay

Bombay High Court · AIR 1957 Bom 186 : (1957) 59 BOMLR 409 : (1957) ILR (Bom) 795

Bombay Land Revenue Code, 1879 — Section 203, 204, 211Bombay Revenue Tribunal Act, 1939 — Section 3, 4, 5, 8, 9Constitution of India, 1950 — Article 11, 226

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High Courts05 Feb 1957

Industrial Development and Investments Co. Ltd. Vs Commissioner of Excess Profits Tax, Bombay

Bombay High Court · (1957) 31 ITR 688

Excess Profits Tax Act, 1940 — Section 8(3)

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High Courts05 Feb 1957

W.A. Guff Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1957) 31 ITR 826

Income Tax Act, 1922 — Section 7(I)

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High Courts05 Feb 1957

National City Bank of New York Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1957) 31 ITR 836

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High Courts04 Feb 1957

Savitra Khandu Beradi Vs Nagar Agricultural Sale and Purchase Co-operative Society Ltd. and Others

Bombay High Court · AIR 1957 Bom 178 : (1957) 59 BOMLR 425 : (1958) ILR (Bom) 39

Arbitration Act, 1940 — Section 12, 36, 37, 46, 6Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 10, 11, 12, 13, 14

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High Courts04 Feb 1957

Commissioner of Income Tax, Bombay South, Bombay Vs D.V. Ghurye

Bombay High Court · AIR 1958 Bom 139 : (1957) 59 BOMLR 433 : (1957) ILR (Bom) 377

Income Tax Act, 1922 — Section 34, 34(1), 34(3)

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High Courts04 Feb 1957

Commissioner of Income Tax, Bombay South Vs D.V. Ghurye

Bombay High Court · (1957) 31 ITR 683

Income Tax Act, 1922 — Section 34(1), 34(3)

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High Courts04 Feb 1957

Juwansinhji Balvirisinhji Vs Members of the Tribunal and Others

Bombay High Court · AIR 1957 Bom 182 : (1957) 59 BOMLR 287 : (1957) ILR (Bom) 459

Constitution of India, 1950 — Article 226Saurashtra Land Reforms Act, 1951 — Section 19, 19(1), 2, 2(13), 2(15)

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High Courts31 Jan 1957

Padmakar Balkrishna Vs State of Bombay and Others

Bombay High Court · AIR 1957 Bom 165 : (1957) 59 BOMLR 355 : (1958) ILR (Bom) 32

Bombay Municipal (Further Extension of Limits and Schedule BBA) (Amendment) Act, 1956 — Section 12, 2, 23, 23(1), 8Bombay Village Panchayats Act, 1923 — Section 4Constitution of India, 1950 — Article 170, 172, 2, 212, 226

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High Courts30 Jan 1957