COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 3,214 of 3,654

High Courts16 Sept 1955

Shiv Omkar Maheshwari Vs Bansidhar Jagannath

Bombay High Court · AIR 1956 Bom 459 : (1956) 58 BOMLR 3 : (1956) ILR (Bom) 100

Arbitration (Amendment) Act, 1950 — Section 4(1)Arbitration Act, 1940 — Section 2, 39Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, 9

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High Courts15 Sept 1955

Commissioner of Income Tax, Bombay City-II Vs Crown Life Insurance Co.

Bombay High Court · AIR 1956 Bom 203

Income Tax Act, 1922 — Rule 2, 2(b), 3(a), 10, 10(7)

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High Courts15 Sept 1955

Bhogilal Laherchand Vs Commissioner of Income Tax, Bombay City 1, Bombay

Bombay High Court · AIR 1956 Bom 411 : (1956) 58 BOMLR 57 : (1956) ILR (Bom) 93

Income Tax Act, 1922 — Section 16, 16(1), 16(3)Partnership Act, 1932 — Section 30, 30(4), 30(5), 30(7)

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High Courts15 Sept 1955Dismissed

Misrilal Jalamchand and Another Vs Sobhachand Jalamchand and Others

Bombay High Court · AIR 1956 Bom 569

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 6 Rule 4, 2(2), 96Contract Act, 1872 — Section 16, 19A

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High Courts15 Sept 1955

Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad Vs Walji Damji Padhora

Bombay High Court · AIR 1956 Bom 438 : (1956) 58 BOMLR 54 : (1956) ILR (Bom) 48

Income Tax Act, 1922 — Section 12Partnership Act, 1932 — Section 48Transfer of Property Act, 1882 — Section 2

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High Courts15 Sept 1955

Commissioner of Income Tax, Bombay North Vs Walji Damji

Bombay High Court · (1955) 28 ITR 914

Income Tax Act, 1922 — Section 12B, 42(1)

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High Courts15 Sept 1955

Bhogilal Laherchand Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1955) 28 ITR 919

Income Tax Act, 1922 — Section 16(3)

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High Courts15 Sept 1955

Brijmohan Lakshminarayan Vs Commissioner of Excess Profits Tax, Bombay City I, Bombay

Bombay High Court · (1956) 30 ITR 350

Excess Profits Tax Act, 1940 — Rule 4(2A)

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High Courts15 Sept 1955

Commissioner of Income Tax, Bombay City II Vs Crown Life Insurance Co.

Bombay High Court · (1956) 30 ITR 365

Income Tax Act, 1922 — Section 10(7), 12

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High Courts14 Sept 1955

Shivramsa Benakosa Merwade Vs Gurunathsa Bhavansa Kabadi

Bombay High Court · (1956) 58 BOMLR 239

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High Courts14 Sept 1955Dismissed

Shiddu Rama Shagale Vs Basawa Ramayya Swami

Bombay High Court · (1956) 58 BOMLR 1

Bombay Agricultural Debtors Relief Act, 1947 — Section 32(2)(v)

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High Courts14 Sept 1955

Nair (P.K.) Vs Labour Appellate Tribunal of India and Another

Bombay High Court · (1957) 1 LLJ 216

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High Courts14 Sept 1955

Kallappa Shivappa Chaugule Vs K.V. Bawa Tobbacco Shop

Bombay High Court · AIR 1956 Bom 272

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 17, Order 7 Rule 18

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High Courts14 Sept 1955

Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad Vs Chimanlal Mangladas and Co.

Bombay High Court · (1956) 29 ITR 987

Income Tax Act, 1922 — Section 4

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High Courts14 Sept 1955

Shanta Vs Khalas Ramjibhai Chhotalal

Bombay High Court · AIR 1956 Bom 144

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 21, Order 5 Rule 25General Clauses Act, 1897 — Section 27

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High Courts14 Sept 1955

Sonabai Vs Gotiram Nathu and Others

Bombay High Court · AIR 1956 Bom 160

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 27, 151Succession Act, 1925 — Section 63

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High Courts13 Sept 1955

Pandurang Laxman Mohite Vs Kaluram Bahiru Bhikule

Bombay High Court · AIR 1956 Bom 254

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Provincial Small Cause Courts Act, 1887 — Article 15, 15, 25

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High Courts13 Sept 1955

H.A. Shah and Co. Vs Commissioner of Income Tax and Excess Profits Tax, Bombay City

Bombay High Court · (1956) 30 ITR 618

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High Courts13 Sept 1955

Shankar Bandu Vs Shankar Babaji and Others

Bombay High Court · AIR 1956 Bom 165

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 91, 92

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High Courts13 Sept 1955

Temul Ardeshar Vs Bejanji Navroji

Bombay High Court · AIR 1956 Bom 159

Succession Act, 1925 — Section 212, 220

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