High Courts08 Mar 1956Allowed
Dhanjibhai Khiyashibhai Gujrathi Vs Daulatbee Mard Najakali
Bombay High Court · (1956) 58 BOMLR 584
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(c)
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,201 of 3,654
High Courts08 Mar 1956
Rashtriya Girni Kamgar Sangh Vs Khandesh Spinning and Weaving Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 275
Bombay Industrial Relations Act, 1946 — Section 73A
High Courts08 Mar 1956
Commissioner of Income Tax, Bombay City-I, Bombay Vs Jagannath Kisonlal
Bombay High Court · AIR 1956 Bom 550 : (1956) 30 ITR 654
Income Tax Act, 1922 — Section 10(2)
High Courts08 Mar 1956
Manubhai Gordhandas Vs Arvind Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 554
Factories Act, 1948 — Section 2, 60
High Courts07 Mar 1956Dismissed
Sohrab N. Tavaria Vs Jafferali G. Padamsee
Bombay High Court · (1956) 58 BOMLR 680
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Trusts Act, 1882 — Section 88
High Courts07 Mar 1956
Indira Balkrishna Vs Commissioner of Income Tax, Bombay North, Kutch, Saurashtra, Ahmedabad
Bombay High Court · AIR 1956 Bom 493 : (1956) 58 BOMLR 717 : (1956) 30 ITR 320
Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1922 — Section 3, 33, 34(1), 9, 9(3)
High Courts06 Mar 1956
Commissioner of Income Tax, Bombay City Vs Shirinbai K. Kooka
Bombay High Court · AIR 1956 Bom 586 : (1956) 58 BOMLR 709 : (1956) ILR (Bom) 693 : (1956) 30 ITR 753
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 10, 10(1), 10(2)
High Courts05 Mar 1956
Madhavlal Sindhoo Vs V.R. Idurkarand Another
Bombay High Court · (1956) 30 ITR 332
Income Tax Act, 1922 — Section 34
High Courts02 Mar 1956Dismissed
The State of Bombay Vs S.L. Apte
Bombay High Court · (1956) 58 BOMLR 578
Bombay Prohibition Act, 1949 — Section 65, 66Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26
High Courts01 Mar 1956
Indramani Pyerelal Gupta and Others Vs W.R. Natu and Others
Bombay High Court · AIR 1956 Bom 518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Forward Contracts (Regulation) Act, 1952 — Section 11, 11(1), 11(2), 12, 14
High Courts28 Feb 1956
Gulam Rabbani Gulam Umam Vs State
Bombay High Court · AIR 1956 Bom 511 : (1956) CriLJ 881
Penal Code, 1860 (IPC) — Section 243, 28
High Courts28 Feb 1956
State Vs Abbasbhai Vajesing
Bombay High Court · AIR 1956 Bom 503
Arms Act, 1959 — Section 19ECriminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 395
High Courts28 Feb 1956
State Vs Atmaram Vaikunth Bhende
Bombay High Court · AIR 1956 Bom 671 : (1956) CriLJ 1195
Criminal Procedure Code, 1898 (CrPC) — Section 32, 423Penal Code, 1860 (IPC) — Section 477A
High Courts27 Feb 1956
New Shorrock Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Bombay High Court · AIR 1956 Bom 453 : (1956) 58 BOMLR 703 : (1956) ILR (Bom) 678
Income Tax Act, 1922 — Section 1, 10(2), 19(2)
High Courts27 Feb 1956
New Shorrock Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1956) 30 ITR 338
Income Tax Act, 1922 — Section 10(2)
High Courts24 Feb 1956
Dhrupatia Vs State
Bombay High Court · AIR 1956 Bom 591 : (1956) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 83(1), 83(2)
High Courts24 Feb 1956
State Vs Raman Kalidas Ponda
Bombay High Court · AIR 1956 Bom 524 : (1956) CriLJ 979
Penal Code, 1860 (IPC) — Section 24, 405, 408, 409
High Courts24 Feb 1956
Pandu Aba Chaugule and Others Vs Laxman Dhondi Patil and Others
Bombay High Court · AIR 1956 Bom 707 : (1957) 59 BOMLR 255
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 63, 64, 64(3), 89(2)Specific Relief Act, 1963 — Section 19
High Courts23 Feb 1956
Dwarkadas Khetan and Co. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 321 : (1956) 58 BOMLR 697 : (1956) ILR (Bom) 648 : (1956) 29 ITR 903
Income Tax Act, 1922 — Section 1, 2(6B), 26APartnership Act, 1932 — Section 30
High Courts23 Feb 1956
Misrilal Badrilal and Others Vs The State
Bombay High Court · AIR 1956 Bom 640 : (1956) CriLJ 1071
Criminal Procedure Code, 1898 (CrPC) — Section 233, 264, 264(1), 264(2), 537