High Courts10 Oct 1956
Ramaben A. Thanawala Vs Jyoti Ltd. and Others
Bombay High Court · AIR 1958 Bom 214 : (1957) 59 BOMLR 67
Companies Act, 1956 — Section 198, 198(1), 309(1), 309(2), 309(3)
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,196 of 3,654
High Courts08 Oct 1956Dismissed
Vithal Sakharam Kodre Vs Gopala Gangaram Dawkhar
Bombay High Court · (1957) 59 BOMLR 59
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111, 117, 3
High Courts04 Oct 1956
Balkrishna Sakharam Naik Vs Siddappa Vithoba Gangade
Bombay High Court · (1957) 59 BOMLR 54
Bombay Tenancy And Agricultural Lands Act, 1948 — Section 12, 32, 32(1), 32(2), 32(3), 32(5), 64, 64(2)(A)(i), 71, 71(a), 72Constitution Of India, 1950 — Article 227
High Courts03 Oct 1956
Jotirao Narayanrao Diwan Vs Ananda Dadu Patil
Bombay High Court · (1957) 59 BOMLR 50
Constitution of India, 1950 — Article 227
High Courts01 Oct 1956
Rajaram Raghu Patil Vs State
Bombay High Court · AIR 1958 Bom 469 : (1957) 59 BOMLR 43 : (1958) CriLJ 1385 : (1957) ILR (Bom) 173
Penal Code, 1860 (IPC) — Section 149, 302, 326, 34
High Courts01 Oct 1956Allowed
State Vs Narsing Lingo Deshpande
Bombay High Court · (1957) 59 BOMLR 141
Bombay Prevention of Adulteration Act, 1925 — Section 4(1)
High Courts28 Sept 1956
Laxman Dhondu Badgujar Vs D.M. Paranjape
Bombay High Court · AIR 1958 Bom 164 : (1957) 59 BOMLR 96
Provincial Insolvency Act, 1920 — Section 6, 79, 9
High Courts28 Sept 1956
Karbhari Vithoba Vs Anusuya Karbhari
Bombay High Court · AIR 1958 Bom 425 : (1957) 59 BOMLR 116 : (1957) ILR (Bom) 353
Court Fees Act, 1870 — Article 1, 17, 21Hindu Marriage Act, 1955 — Section 13
High Courts19 Sept 1956
State Vs Balasaheb Baburao Shirke
Bombay High Court · AIR 1957 Bom 243 : (1957) 59 BOMLR 36 : (1957) CriLJ 1236 : (1957) ILR (Bom) 291
Motor Vehicles Act, 1939 — Section 112, 123, 123(1), 2, 22(1)
High Courts19 Sept 1956
Ramdas Popat Patil Vs Fakira Pandu Patil and Others
Bombay High Court · AIR 1959 Bom 19 : (1957) 59 BOMLR 46
Bombay Tenancy Act, 1939 — Section 3AConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52, 65A, 65A(2)
High Courts17 Sept 1956
Dinkar Bhagwant Salekar Vs Rau Babaji Mahamulkar
Bombay High Court · (1957) 59 BOMLR 101
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 105, 111, 76
High Courts13 Sept 1956
Vishwanath Gopal Oil Mill Vs S.C. Prashar and Another
Bombay High Court · AIR 1958 Bom 459 : (1957) 59 BOMLR 1 : (1957) ILR (Bom) 157
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 7, 7(1)Income Tax Act, 1922 — Section 22(2), 34, 64, 64(1), 64(3)
High Courts13 Sept 1956
Vishwanath Gopal Oil Mill Vs S.C. Prashar
Bombay High Court · (1957) 32 ITR 344
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 7, 7(1)Income Tax Act, 1961 — Section 22(2), 34, 64, 64(1), 64(3)
High Courts12 Sept 1956
Machinery Manufacturers Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-1, Bombay
Bombay High Court · AIR 1957 Bom 14 : (1956) 58 BOMLR 966 : (1957) ILR (Bom) 106
Income Tax Act, 1922 — Section 1, 10(1), 10(2), 2(11)
High Courts12 Sept 1956
Commissioner of Income Tax, Bombay City II Vs R.M. Raja
Bombay High Court · (1957) 31 ITR 217
Income Tax Act, 1922 — Section 4(1)
High Courts12 Sept 1956
Machinery Manufacturers Corporation Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1957) 31 ITR 203
Income Tax Act, 1922 — Section 10(2)
High Courts11 Sept 1956
Mackey Brothers Vs Jethanand Jessumal
Bombay High Court · (1956) 58 BOMLR 1050
Civil Procedure Code, 1908 (CPC) — Section 122
High Courts11 Sept 1956
Subraya Vardappa Hegde Vs Gopal Krishna Vishweshwar Shastri and Others
Bombay High Court · AIR 1959 Bom 13 : (1957) 59 BOMLR 62
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14(1), 27(1), 29, 29(1), 29(2)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 143
High Courts10 Sept 1956
State Vs Gauri Kom Krishna Bhandari and Others
Bombay High Court · AIR 1957 Bom 66 : (1956) 58 BOMLR 1046 : (1957) CriLJ 362 : (1957) ILR (Bom) 98
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 96Public Gambling Act, 1867 — Section 5, 6
High Courts07 Sept 1956
Karamchand Premchand Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1956) 30 ITR 849
Income Tax Act, 1922 — Section 4