High Courts24 Sept 1953
Karimun Nisa and Others Vs State Government of Madhya Pradesh and Another
Bombay High Court · (1955) CriLJ 28
Passports (Entry into India) Act, 1920 — Section 3
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,231 of 3,654
High Courts24 Sept 1953Allowed
State of Bombay Vs Antony Marshall Montero
Bombay High Court · (1954) 56 BOMLR 43
Bombay Police Act, 1951 — Section 122Penal Code, 1860 (IPC) — Section 406
High Courts23 Sept 1953
Mahalaxmi Mills Ltd. Vs F. Jeejeebhoy and Others
Bombay High Court · AIR 1954 Bom 247 : (1954) 56 BOMLR 78 : (1954) ILR (Bom) 579 : (1954) 1 LLJ 620
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 2, 3, 34, 7Industrial Disputes Act, 1947 — Section 33A
High Courts22 Sept 1953
Tara Singh Uijagar Singh Vs Union of India
Bombay High Court · AIR 1960 Bom 101
Constitution of India, 1950 — Article 310, 311
High Courts21 Sept 1953
Vijapur Municipality Vs State of Bombay and Another
Bombay High Court · AIR 1954 Bom 278 : (1954) 56 BOMLR 131 : (1954) ILR (Bom) 524
Bombay District Municipal Act, 1901 — Section 174, 180, 59, 60, 62Constitution of India, 1950 — Article 226Vijapur Municipality Octroi Rules — Rule 4(2)
High Courts16 Sept 1953
Appa Ganpat Sathe and Others Vs K.B. Wassoodew and Others
Bombay High Court · AIR 1954 Bom 511 : (1954) 56 BOMLR 517
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64(3), 89(2)Constitution of India, 1950 — Article 226, 227
High Courts14 Sept 1953
Mangaldas N. Verma Vs The Commissioner of Income Tax and Excess Profits Tax
Bombay High Court · AIR 1954 Bom 184 : (1953) 55 BOMLR 1019 : (1954) ILR (Bom) 567
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 4, 6, 6(1), 6(2), 6(3)
High Courts14 Sept 1953
Mangaldas N. Verma Vs Commissioner of Income Tax and Excess Profits Tax
Bombay High Court · (1954) 25 ITR 175
Income (Investigation Commission) Act, 1947 — Section 34, 6, 7, 8, 8(2)
High Courts11 Sept 1953
Ciba Dyes Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 242 : (1953) 55 BOMLR 1003 : (1954) ILR (Bom) 548 : (1954) 25 ITR 102
Income Tax Act, 1922 — Section 10, 10(2), 4(3)
High Courts11 Sept 1953
Durgadas Tulsiram Sood Vs State
Bombay High Court · AIR 1955 Bom 82 : (1954) 56 BOMLR 188 : (1955) CriLJ 289 : (1954) ILR (Bom) 554
Criminal Procedure Code, 1898 (CrPC) — Section 196ALarceny Act, 1916 — Section 32Penal Code, 1860 (IPC) — Section 120, 30
High Courts10 Sept 1953
Amy Rusi Bhesania Vs Framroz Ardeshir Irani
Bombay High Court · (1954) 56 BOMLR 910
Succession Act, 1925 — Section 109, 118
High Courts10 Sept 1953
Saifudin Alimohamed and Another Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1954) 25 ITR 237
Income Tax Act, 1922 — Section 40, 41
High Courts10 Sept 1953
Saifudin Alimohamed and Others Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 219 : (1953) 55 BOMLR 1007 : (1954) ILR (Bom) 505
Income Tax Act, 1922 — Section 10, 10(1), 3, 40, 40(1)
High Courts08 Sept 1953
Rangappa Hanamappa and Another Vs State
Bombay High Court · AIR 1954 Bom 285 : (1954) 56 BOMLR 115 : (1954) ILR (Bom) 484
Criminal Procedure Code, 1898 (CrPC) — Section 163(2), 164, 164(1), 164(2), 164(3)Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 34
High Courts04 Sept 1953
All India Groundnut Syndicate Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 232 : (1953) 55 BOMLR 970 : (1954) 25 ITR 90
Income Tax Act, 1922 — Section 23(3), 24, 24(2), 24(3), 30
High Courts04 Sept 1953
Commissioner of Income Tax and Excess Profits Tax, Central Bombay Vs Jwala Prasad
Bombay High Court · AIR 1954 Bom 277 : (1953) 55 BOMLR 973 : (1954) ILR (Bom) 414
Income Tax Act, 1922 — Section 10, 10(2)
High Courts04 Sept 1953
Commissioner of Income Tax and Excess Profits Tax, Central, Bombay Vs Jwala Prasad Tiwari
Bombay High Court · (1953) 24 ITR 537
Income Tax Act, 1922 — Section 10(2)
High Courts03 Sept 1953
Ramnarayan Rajmal Vs Commissioner of Income Tax, Bombay South, Bombay
Bombay High Court · AIR 1954 Bom 237(1) : (1953) 55 BOMLR 966
Income Tax Act, 1922 — Section 1, 42, 42(1), 43
High Courts03 Sept 1953
Dharamdas Hargovandas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 249 : (1953) 55 BOMLR 994 : (1954) ILR (Bom) 409 : (1954) 25 ITR 133
Income Tax Act, 1922 — Section 12B, 14, 14(1), 14(2), 4
High Courts03 Sept 1953
Commissioner of Income Tax, Bombay South Vs Ramnarayan Rajmal
Bombay High Court · (1953) 24 ITR 442
Income Tax Act, 1922 — Section 42, 43