COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,226 of 3,654

High Courts15 Apr 1954

Jaswantsinghji Fathehsinghji Thakore Vs Kesuba Harisinh Dipsinhji

Bombay High Court · AIR 1955 Bom 108 : (1954) 56 BOMLR 819 : (1955) CriLJ 357 : (1955) ILR (Bom) 6

Constitution of India, 1950 — Article 362, 4Criminal Procedure Code, 1898 (CrPC) — Section 131, 177, 190, 197A, 197A(2)

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High Courts13 Apr 1954

Girdharlal Popatlal Shah and Others Vs The State

Bombay High Court · AIR 1956 Bom 32 : (1955) 57 BOMLR 952 : (1956) CriLJ 206 : (1955) ILR (Bom) 932

Press (Objectionable Matter) Act, 1951 — Section 11, 24, 3

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High Courts07 Apr 1954

Bai Prabhavati Sumatilal Dholidas Vs Sumatilal Dholidas

Bombay High Court · AIR 1954 Bom 546 : (1954) 56 BOMLR 815 : (1955) ILR (Bom) 1

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts06 Apr 1954

Jugalkishore Saraf Vs Raw Cotton Co. Ltd.

Bombay High Court · AIR 1955 Bom 77 : (1954) 56 BOMLR 905 : (1954) ILR (Bom) 1004

Bombay Presidency Towns Insolvency Act, 1948 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts05 Apr 1954

State Government Vs Krishnadas Nima

Bombay High Court · (1955) CriLJ 1084

Factories Act, 1948 — Section 92

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High Courts05 Apr 1954

Mohamad Sadik Gulam Saheb Patil Vs Hussein Miya Gulam Saheb Patil

Bombay High Court · AIR 1954 Bom 548 : (1954) 56 BOMLR 902 : (1954) ILR (Bom) 1385

Bombay Agricultural Debtors Relief Act, 1947 — Section 15(1), 15(2), 19, 19(1)

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High Courts26 Mar 1954

Jeshinghbhai Ujamshi Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1955) 28 ITR 454

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High Courts26 Mar 1954

Narayan Ramchandra Patkar and Others Vs Gangadhar Keshav Musale

Bombay High Court · AIR 1955 Bom 175 : (1954) 56 BOMLR 893 : (1954) ILR (Bom) 1256

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 105, 8

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High Courts26 Mar 1954

Naran Velji Vs Ranjitsingh Jamnadas Kapadia

Bombay High Court · AIR 1955 Bom 42 : (1954) 56 BOMLR 889 : (1955) CriLJ 103 : (1954) ILR (Bom) 1377

Criminal Procedure Code, 1898 (CrPC) — Section 342, 362, 362(1), 362(2A), 362(4)Penal Code, 1860 (IPC) — Section 279, 338

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High Courts26 Mar 1954

Kantilal Chimanlal Shah Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda

Bombay High Court · AIR 1955 Bom 53 : (1954) 56 BOMLR 810 : (1954) ILR (Bom) 1260

Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 1, 24

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High Courts25 Mar 1954

Shantilal Vadilal Shah and Another Vs State of Bombay

Bombay High Court · AIR 1954 Bom 508 : (1954) 56 BOMLR 709 : (1954) ILR (Bom) 1245

Constitution of India, 1950 — Article 19(1), 19(2), 246Press (Objectionable Matter) Act, 1951 — Section 11, 21, 24, 3, 3(5)

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High Courts25 Mar 1954

Jayantilal Motilal Pathak Vs Dayaram Ranchhoddas Soni

Bombay High Court · AIR 1955 Bom 111 : (1954) 56 BOMLR 836 : (1954) ILR (Bom) 1253

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 4Larceny Act, 1916 — Section 33

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High Courts24 Mar 1954

Zenith Assurance Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1955 Bom 19 : (1954) 56 BOMLR 737 : (1954) 24 CompCas 89 : (1954) 26 ITR 256

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High Courts24 Mar 1954

Western India Vegetable Products Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1955 Bom 13 : (1954) 56 BOMLR 732 : (1954) 26 ITR 151

Income Tax Act, 1922 — Section 10

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High Courts21 Mar 1954

Royal Insurance Company Limited Vs Abdul Mahomed Meheralli

Bombay High Court · (1954) 24 CompCas 98

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1988 — Section 96, 96(2)

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High Courts19 Mar 1954

Bhogilal Laherchand Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1955 Bom 16 : (1954) 56 BOMLR 718 : (1954) ILR (Bom) 1093

Income Tax Act, 1922 — Section 14(2), 15, 16, 16(1), 16(3)Partnership Act, 1932 — Section 13

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High Courts19 Mar 1954

B.P. Mahalaxmiwala Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1955 Bom 22 : (1954) 56 BOMLR 727 : (1954) ILR (Bom) 990

Income Tax Act, 1922 — Section 41, 41(1)

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High Courts18 Mar 1954

Ranchhoddas Karsondas Vs Commissioner of Income Tax, Bombay City

Bombay High Court · AIR 1954 Bom 543 : (1954) 56 BOMLR 722 : (1954) ILR (Bom) 984 : (1954) 26 ITR 105

Income Tax Act, 1922 — Section 22(1), 22(2), 22(3)

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High Courts12 Mar 1954

Tricumlal Girdharlal Vs Commissioner of Income Tax, Bombay North

Bombay High Court · (1954) 25 ITR 565

Income Tax Act, 1922 — Section 10, 14(2)

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High Courts12 Mar 1954

Trikamlal Girdharlal Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda

Bombay High Court · AIR 1955 Bom 25 : (1954) 56 BOMLR 675 : (1954) ILR (Bom) 976

Income Tax Act, 1922 — Section 10, 14, 14(2), 17, 17(2)

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