High Courts11 Mar 1954
Wallace Brothers and Co. Ltd., Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1954) 24 CompCas 359 : (1954) 26 ITR 241
Income Tax Act, 1922 — Section 31
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,227 of 3,654
High Courts11 Mar 1954
Wallace Brothers and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1955 Bom 72 : (1954) 56 BOMLR 671 : (1954) ILR (Bom) 1087
Income Tax Act, 1922 — Section 16(2), 18(5), 28, 30, 31India and Burma (Income Tax Relief) Order, 1936 — Section 49(A)
High Courts09 Mar 1954
C.S. Lal (Central Railway) Vs Shaik Badsha
Bombay High Court · AIR 1955 Bom 75 : (1954) 56 BOMLR 859 : (1954) ILR (Bom) 1227 : (1956) 2 LLJ 457
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 3
High Courts09 Mar 1954
Jorawarkhanji Latifkhanji Vs State of Bombay
Bombay High Court · AIR 1954 Bom 515 : (1954) 56 BOMLR 662 : (1954) ILR (Bom) 1235
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 12, 6, 6(1), 6(2), 7Bombay Tenancy and Agricultural Lands Rules, 1949 — Rule 3, 5(5)
High Courts09 Mar 1954
C.S. Lal Vs Shaikh Badshah and Others
Bombay High Court · AIR 1955 Bom 75 : (1954) 56 BOMLR 859 : (1954) ILR (Bom) 1227 : (1956) 2 LLJ 457
Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(4), 17
High Courts08 Mar 1954
Krishnaji Ramji Vinarkar Vs Shamsunder Jagannath Shukla
Bombay High Court · AIR 1955 Bom 166 : (1954) 56 BOMLR 896 : (1954) ILR (Bom) 1217
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 13, 15, 16, 17Presidency Small Cause Courts Act, 1882 — Section 41
High Courts05 Mar 1954
Bombay Dyeing and Manufacturing Co. Ltd. Vs M.K. Venkatachalam
Bombay High Court · AIR 1955 Bom 80 : (1954) 56 BOMLR 714 : (1954) ILR (Bom) 971 : (1954) 26 ITR 298
Income Tax Act, 1922 — Section 35
High Courts26 Feb 1954
The Union of India Vs Hasanali Mahamed Hussein Shariff
Bombay High Court · AIR 1954 Bom 505 : (1954) 56 BOMLR 552 : (1954) ILR (Bom) 1367
Constitution of India, 1950 — Article 367, 372(2), 5General Clauses Act, 1897 — Section 6Naturalisation Act, 1926 — Section 7, 7(1), 7(2), 8, 8(7)
High Courts25 Feb 1954
Sanwaldas Govindram Vs State of Bombay and Another
Bombay High Court · AIR 1955 Bom 192 : (1954) 56 BOMLR 970
Bombay Displaced Persons Premises Control and Regulation Act, 1952 — Section 2, 4, 4(1), 5, 5(1)Bombay Refugees Act, 1948 — Section 7Government Premises (Eviction) Act, 1950 — Section 3
High Courts24 Feb 1954
Mehersingh Sethi Vs Khurshed Nadirshaw Satarawalla
Bombay High Court · (1954) 56 BOMLR 540
Bombay City Civil Court Act, 1948 — Section 12, 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23, 28, 8Civil Procedure Code, 1908 (CPC) — Section 16
High Courts24 Feb 1954
Dominion of India Vs Eversharp Agency
Bombay High Court · AIR 1955 Bom 98(1) : (1954) 56 BOMLR 532
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 75Railways Act, 1989 — Section 10
High Courts24 Feb 1954
Dwarkadas Jivraj Vs State of Bombay
Bombay High Court · AIR 1955 Bom 110 : (1954) 56 BOMLR 968
Bombay Land Requisition Act, 1948 — Section 5(1), 6(3), 6(4)
High Courts24 Feb 1954
Jehangirji Jamshedji Vs Nariman Burjorji and Others
Bombay High Court · AIR 1955 Bom 136 : (1954) 56 BOMLR 615 : (1954) ILR (Bom) 1212
High Courts16 Feb 1954Dismissed
Rajesab Wallad Imamsab Bagwan Vs Harishchandra Honnawar
Bombay High Court · (1954) 56 BOMLR 638
General Clauses Act, 1897 — Section 7
High Courts16 Feb 1954
Lakhama Pesha Vs Venkatrao Swamirao Nazare
Bombay High Court · AIR 1955 Bom 103 : (1954) 56 BOMLR 824 : (1955) CriLJ 351 : (1954) ILR (Bom) 1362
Bombay Municipal Corporation Act, 1888 — Section 354, 507Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 2, 3
High Courts15 Feb 1954
Bombay Education Society Vs State of Bombay
Bombay High Court · AIR 1954 Bom 468 : (1954) 56 BOMLR 643 : (1954) ILR (Bom) 1333
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 13, 14, 15, 19, 19(1)
High Courts10 Feb 1954
Virgonda Lingangonda Vs Malgonda Virgonda and Others
Bombay High Court · AIR 1955 Bom 148 : (1954) 56 BOMLR 607 : (1954) ILR (Bom) 1193
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 15(1), 15(2), 19, 2(4)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Feb 1954
Bhima Balu Vs Basangouda Mamgouda
Bombay High Court · AIR 1954 Bom 513 : (1954) 56 BOMLR 520 : (1953) ILR (Bom) 1080
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64, 64(1), 64(3), 67(3), 89(2)
High Courts08 Feb 1954
In Re: The Indian Stamp Act, 1899
Bombay High Court · AIR 1954 Bom 462 : (1954) 56 BOMLR 528 : (1954) ILR (Bom) 1074
Stamp Act, 1899 — Article 40, 6, 2(17)
High Courts08 Feb 1954
In Re: Jagdish Mills Ltd.
Bombay High Court · AIR 1955 Bom 79 : (1954) 56 BOMLR 525 : (1954) 24 CompCas 241
Companies Act, 1956 — Section 34(3)Stamp Act, 1899 — Section 29