High Courts23 Feb 1955
Ismailia Grain Merchants Association Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1958 Bom 32 : (1957) 59 BOMLR 521
Income Tax Act, 1922 — Section 10, 10(6), 12, 3, 4
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,220 of 3,654
High Courts18 Feb 1955
J.C. Thakkar Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · AIR 1955 Bom 340 : (1955) 57 BOMLR 464 : (1955) 27 ITR 658
Income Tax Act, 1922 — Section 10(2), 14(2), 16(I), 18(5), 2(II)
High Courts17 Feb 1955
Bhogilal Bhagwandas Joint Account Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · (1956) 29 ITR 471
Excess Profits Tax Act, 1940 — Section 10A
High Courts17 Feb 1955
Lord''s Dairy Farm Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1955 Bom 352 : (1955) 57 BOMLR 443 : (1955) ILR (Bom) 791
Income Tax Act, 1922 — Section 10, 10(2)
High Courts16 Feb 1955
Commissioner of Income Tax, Central Bombay Vs Govind Ram Seksaria
Bombay High Court · AIR 1955 Bom 387 : (1955) 57 BOMLR 436 : (1955) ILR (Bom) 773
Finance Act, 1950 — Section 3Income Tax Act, 1922 — Section 5, 5(2), 5(5), 5(7A), 64
High Courts16 Feb 1955Dismissed
Ambalal Kashiram Vs Sharadagavri
Bombay High Court · (1955) 57 BOMLR 499
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts16 Feb 1955
Rameshchandra Vs The State
Bombay High Court · AIR 1955 Bom 346 : (1955) 57 BOMLR 560 : (1955) CriLJ 1239 : (1955) ILR (Bom) 781
Bombay Beggars Act, 1945 — Section 9Bombay Police Act, 1951 — Section 142, 143, 27, 27(2A), 52Bombay Prevention of Gambling Act, 1887 — Section 12A, 4
High Courts16 Feb 1955
Charandas Haridas Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1955 Bom 343 : (1955) 57 BOMLR 430 : (1955) 27 ITR 691
High Courts16 Feb 1955
Commissioner of Income Tax, Central, Bombay Vs Govindram Seksaria
Bombay High Court · (1955) 27 ITR 653
Income Tax Act, 1922 — Section 5(2), 5(5), 64(1), 64(5)
High Courts16 Feb 1955
Commissioner of Income Tax, Bombay City Vs Nandlal Gandalal, Bombay
Bombay High Court · AIR 1955 Bom 389 : (1955) 57 BOMLR 440 : (1955) 27 ITR 591
Income Tax Act, 1922 — Section 4A
High Courts15 Feb 1955
Kamlabai Vs Devram Sona Bodgujar
Bombay High Court · AIR 1955 Bom 300 : (1955) 57 BOMLR 568 : (1955) ILR (Bom) 749
Bombay Hindu Divorce Act, 1947 — Section 12, 19, 3, 30, 4Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 5
High Courts15 Feb 1955
Haridas Achratlal Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1955 Bom 338 : (1955) 57 BOMLR 425 : (1955) 27 ITR 684
Income Tax Act, 1922 — Section 2(6A)
High Courts11 Feb 1955Dismissed
Shankar Shiddappa Kore Vs Jaysingrao Lingojirao Desai
Bombay High Court · (1955) 57 BOMLR 505
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64
High Courts10 Feb 1955
K.L. Gauba Vs J. Vasica
Bombay High Court · AIR 1956 Bom 34 : (1955) 57 BOMLR 941
Bar Councils Act, 1926 — Section 9Bombay High Court Rules — Rule 40Legal Practitioners (Fees) Act, 1926 — Section 2, 3, 4
High Courts08 Feb 1955
B.G. Chavan Vs State of Bombay
Bombay High Court · AIR 1955 Bom 334 : (1955) 57 BOMLR 421 : (1955) ILR (Bom) 584
Bombay Municipal Boroughs Act, 1925 — Section 19, 23(1A), 25, 25(1)Constitution of India, 1950 — Article 226
High Courts04 Feb 1955
The State Vs Andheri-Marol-Kurla Bus Service
Bombay High Court · AIR 1955 Bom 324 : (1955) 57 BOMLR 529 : (1955) CriLJ 1161 : (1955) ILR (Bom) 602 : (1955) 1 LLJ 378
Industrial Disputes Act, 1947 — Section 10, 10(2), 10(3), 11, 11(1)
High Courts04 Feb 1955Allowed
Shrirang Maruti Falake Vs Tanubai
Bombay High Court · (1955) 57 BOMLR 418
Bombay Agricultural Debtors Relief Act, 1947 — Section 25(ii)
High Courts03 Feb 1955
Vasant Shamrao Khot Vs Jagannath Ganesh Jambotkar
Bombay High Court · AIR 1955 Bom 450 : (1955) 57 BOMLR 416 : (1955) ILR (Bom) 589
Civil Procedure Code, 1908 (CPC) — Section 51, 60
High Courts02 Feb 1955
Ramchandra Hanmant Vs Balaji Dattu Kulkarni
Bombay High Court · AIR 1955 Bom 291 : (1955) 57 BOMLR 491 : (1955) ILR (Bom) 837
High Courts02 Feb 1955
Darbar Saheb Surangwala of Jetpur Vs New India Assurance Co. Ltd.
Bombay High Court · AIR 1955 Bom 275 : (1955) 57 BOMLR 286 : (1955) ILR (Bom) 581
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 133, 87B