High Courts17 Jan 1957
Steelage Industries Ltd. Vs The State of Bombay
Bombay High Court · (1957) 8 STC 376
Bombay Sales Tax Act, 1946 — Section 2, 23, 5, 6
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,194 of 3,655
High Courts16 Jan 1957
M.N. Gobhai and Co. Vs The State of Bombay
Bombay High Court · (1957) 8 STC 575
Bombay Sales Tax Act, 1946 — Section 5, 6(3)
High Courts16 Jan 1957
State of Bombay Vs Purshottamdas Dwarakadas Patel
Bombay High Court · (1957) 8 STC 379
Bombay Sales Tax Act, 1953 — Section 34Bombay Sales Tax Rules, 1946 — Rule 35
High Courts15 Jan 1957
Pratapsinhji Naransinhji Vs State of Bombay and Others
Bombay High Court · AIR 1957 Bom 155 : (1957) 59 BOMLR 339 : (1957) ILR (Bom) 656
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 44, 45, 46, 46(4)Constitution of India, 1950 — Article 31, 31
High Courts14 Jan 1957
Shree Ambarnath Mills Corporation Vs D.B. Godbole and Another
Bombay High Court · AIR 1957 Bom 119 : (1957) 59 BOMLR 309 : (1957) ILR (Bom) 668
Administration of Evacuee Property Act, 1950 — Section 10(2), 12, 17, 28, 46Constitution of India, 1950 — Article 102, 124, 125, 14, 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 12(1), 12(2), 15
High Courts14 Jan 1957
Valajibhai Avcharbhai and Others Vs Chimanlal Hemraj Joshi and Another
Bombay High Court · AIR 1957 Bom 109 : (1957) 59 BOMLR 198 : (1957) ILR (Bom) 445 : (1957) 2 LLJ 186
Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 59Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 2
High Courts14 Jan 1957
Arvind N. Mafatlal Vs Income Tax Officer, North Satara
Bombay High Court · AIR 1957 Bom 134 : (1957) 59 BOMLR 268 : (1957) ILR (Bom) 428 : (1957) 32 ITR 350
Income Tax Act, 1922 — Section 18(5)
High Courts11 Jan 1957
Saraswatibai Vs Corporation of City of Nagpur
Bombay High Court · AIR 1957 Bom 244 : (1957) 59 BOMLR 375 : (1957) ILR (Bom) 610
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2, 6City of Nagpur Corporation Act, 1948 — Section 119, 119, 134(1)
High Courts11 Jan 1957
The State of Bombay Vs Sista''s Ltd.
Bombay High Court · (1957) 8 STC 593
Bombay Sales Tax Act, 1946 — Section 11, 2Bombay Sales Tax Act, 1953 — Section 2(6), 34
High Courts10 Jan 1957
Navnitprasad Champakprasad and Others Vs Commissioner, Ahmedabad Municipal Corporation, Ahmedabad
Bombay High Court · AIR 1957 Bom 163 : (1957) 59 BOMLR 379 : (1957) ILR (Bom) 790
Bombay Municipal Boroughs Act, 1925 — Section 78Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 139(1), 2(53), 2(54)Bombay Provincial Municipal Corporations Taxation Rules — Rule 7(1)
High Courts07 Jan 1957Allowed
Laxman Dajiba Telanga Vs Rajaram Lingayya Allalwar Telanga
Bombay High Court · (1957) 59 BOMLR 370
High Courts21 Dec 1956
Syed Afzalur Rahman Vs Syed Naziruddin
Bombay High Court · (1957) 59 BOMLR 360
High Courts21 Dec 1956Allowed
Abdul Hussain Mohasinali Bohri Vs Fazalbhai Taheralli Bohri
Bombay High Court · (1957) 59 BOMLR 296
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts21 Dec 1956
Phoolchand Sethi Vs Nagpur University and Another
Bombay High Court · AIR 1957 Bom 215 : (1957) 59 BOMLR 300
Constitution of India, 1950 — Article 226, 32Nagpur University Act, 1923 — Section 40(1)Nagpur University Rules — Rule 4
High Courts20 Dec 1956Dismissed
Sadu Sitkura Vs Board of Revenue
Bombay High Court · (1957) 59 BOMLR 298
Central Provinces Land Revenue Act, 1881 — Section 196(1), 227
High Courts20 Dec 1956Dismissed
State Vs Umashankar Krupashankar
Bombay High Court · (1957) 59 BOMLR 373
Central Provinces and Berar Regulation of Couching Act, 1944 — Section 3
High Courts19 Dec 1956
Dharamraj Mahadeo Vs Additional Deputy Commissioner, Akola and Others
Bombay High Court · AIR 1957 Bom 154
Central Provinces and Berar General Clauses Act, 1914 — Section 8Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10, 9
High Courts19 Dec 1956
Janardan Bhawaniji Vs Deputy Commissioner, Amravati and Others
Bombay High Court · AIR 1957 Bom 238 : (1957) 59 BOMLR 267
Central Provinces and Berar General Clauses Act, 1914 — Section 2(29)Central Provinces and Berar Panchayats Act, 1946 — Section 14Contract Act, 1872 — Section 182
High Courts18 Dec 1956
Tamboli Boghalal Chhotalal and Another Vs Mohanlal Chunilal Kothari and Others
Bombay High Court · AIR 1957 Bom 130 : (1957) 59 BOMLR 274 : (1957) ILR (Bom) 420
Bombay Tenancy Act, 1939 — Section 3A, 5(1), 5(2)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 245
High Courts18 Dec 1956
Narayan Deju Puthrani Vs Labour Appellate Tribunal of India at Bombay and Another
Bombay High Court · AIR 1957 Bom 142 : (1957) 59 BOMLR 261 : (1957) ILR (Bom) 412 : (1957) 2 LLJ 245
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 17, Order 41 Rule 19, Order 41 Rule 23Constitution of India, 1950 — Article 226 , 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 30, 33, 33(2)