COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,224 of 3,654

High Courts25 Aug 1954

Commissioner of Income Tax, Bombay City Vs Zorastrian Building Society Ltd.

Bombay High Court · AIR 1955 Bom 273 : (1955) 57 BOMLR 73 : (1955) ILR (Bom) 79

Bombay Finance Act, 1932 — Section 21A, 22, 23, 24Bombay Municipal Corporation Act, 1888 — Section 139, 140Income Tax Act, 1922 — Section 9(2)

High Courts25 Aug 1954

Commissioner of Income Tax, Bombay City Vs Zoroastrian Building Society Ltd., Bombay

Bombay High Court · (1955) 27 ITR 218

Income Tax Act, 1922 — Section 22, 23, 9(1), 9(2)

High Courts24 Aug 1954

S. Benjamin Vs Ebrahim Aboobaker

Bombay High Court · (1955) 57 BOMLR 40

Administration of Evacuee Property Act, 1950 — Section 10, 2, 46, 48, 7

High Courts20 Aug 1954Dismissed

Raokhan Ayubkhan Vs State of Bombay

Bombay High Court · (1955) 57 BOMLR 51

Bombay Police Act, 1951 — Section 131, 131A, 2, 33

High Courts20 Aug 1954

Kaikhusroo Phirozshah Doctor Vs State of Bombay

Bombay High Court · AIR 1955 Bom 220 : (1955) 57 BOMLR 24 : (1955) ILR (Bom) 69

Bombay Land Requisition Act, 1948 — Section 6, 6(4)Constitution of India, 1950 — Article 136, 141, 19, 19(1), 226Representation of the People Act, 1951 — Section 105

High Courts13 Aug 1954

Naranbhai Chhaganbhai Vs Motibhai Ishwarbhai

Bombay High Court · AIR 1955 Bom 406 : (1955) 57 BOMLR 509

Baroda Limitation Act, 1887 — Article 47, 54, 63Baroda, Samanya Kalvano Nibandh of Corresponding Act, 1951 — Section 11General Clauses Act, 1897 — Section 6, 6(1)

High Courts11 Aug 1954

Padmavati Vs Narsilal P. Dalal and Others

Bombay High Court · AIR 1956 Bom 81

Bombay Public Trusts Act, 1950 — Section 11Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 4(3)

High Courts09 Aug 1954

Mohandas Issardas and Others Vs A.N. Sattanathan and Others

Bombay High Court · AIR 1955 Bom 113 : (1954) 56 BOMLR 1156 : (1955) CriLJ 423 : (1955) ILR (Bom) 319

Constitution of India, 1950 — Article 20, 20(2), 226Foreign Exchange Regulation Act, 1947 — Section 27, 8Sea Customs Act, 1878 — Section 167, 18, 183, 186, 188

High Courts06 Aug 1954

Bai Hiradevi and Others Vs Official Assignee of Bombay and Others

Bombay High Court · AIR 1955 Bom 122 : (1954) 56 BOMLR 1148 : (1955) ILR (Bom) 309

Contract Act, 1872 — Section 25, 25(1)Evidence Act, 1872 — Section 91, 92Presidency Towns Insolvency Act, 1909 — Section 55

High Courts05 Aug 1954

Basudeo Ramgovind Vs Vachha and Co.

Bombay High Court · AIR 1955 Bom 126 : (1954) 56 BOMLR 1136 : (1954) ILR (Bom) 1433

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 145, 35

High Courts04 Aug 1954Allowed

Mazda Theatres Limited Vs Gordhandas Tribhuvandas Mangaldas

Bombay High Court · (1954) 56 BOMLR 1080

High Courts02 Aug 1954

Ramji Keshavji Contractor Vs The Municipal Commissioner of Greater Bombay

Bombay High Court · (1954) 56 BOMLR 1132

Bombay Municipal Corporation Act, 1888 — Section 146(3)

High Courts30 Jul 1954

Usman Habib Vs State of Bombay and Others

Bombay High Court · AIR 1955 Bom 177 : (1954) 56 BOMLR 1124 : (1955) ILR (Bom) 251 : (1955) 2 LLJ 494

Bombay Industrial Relations Act, 1946 — Section 1, 15, 27, 27A, 3

High Courts30 Jul 1954

State Government, Madhya Pradsesh Vs Bhagirathi

Bombay High Court · (1955) CriLJ 1201

Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1947 — Section 5A

High Courts30 Jul 1954

The State Government Vs Deodatta Diddi

Bombay High Court · (1955) CriLJ 260

Mines Act, 1923 — Section 30(bb), 39

High Courts29 Jul 1954

Nagesh Janardan Kulkarni Vs Jinnappa Shiddappa Samayi

Bombay High Court · (1955) 57 BOMLR 272

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts28 Jul 1954

Hirabhai Ashabhai Patel Vs The State of Bombay

Bombay High Court · AIR 1955 Bom 185 : (1954) 56 BOMLR 1035

Bombay Municipal Corporation Act, 1888 — Section 139, 140, 141, 169, 169(1)Constitution of India, 1950 — Article 14, 245, 265

High Courts27 Jul 1954Dismissed

Champrajbhai Harsurbhai Vs The State of Bombay

Bombay High Court · (1954) 56 BOMLR 1072

Constitution of India, 1950 — Article 31, 31A, 81

High Courts27 Jul 1954

Maharana Jaywantsinhji Ranmalsinhji Thakore Saheb of Sanand Vs The State of Bombay

Bombay High Court · (1954) 56 BOMLR 1054

Stamp Act, 1899 — Section 46

High Courts26 Jul 1954

Bhimaji Narasu Mane Vs Vijayasinvrao Ramrao Dale

Bombay High Court · AIR 1955 Bom 195 : (1955) 57 BOMLR 60 : (1955) ILR (Bom) 62

Civil Procedure Code, 1908 (CPC) — Section 85, 86, 87Constitution of India, 1950 — Article 13, 13(2), 14, 291, 291(1)