Bombay High Court Judgments 1953

High Courts18 Dec 1953

P.D. Aswani Vs Kavashah Dinshah and Others

Bombay High Court · AIR 1954 Bom 426 : (1954) 56 BOMLR 467 : (1954) ILR (Bom) 857

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 15, 9Transfer of Property Act, 1882 — Section 108

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High Courts18 Dec 1953

Bhikaji Ramchandra Paranjpe and Another Vs Pratap Spinning, Weaving and Manufacturing Co. Ltd.

Bombay High Court · AIR 1955 Bom 157 : (1954) 56 BOMLR 402 : (1954) ILR (Bom) 944

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 13(4), 5

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High Courts16 Dec 1953

Genuji Ramji and Another Vs Murlidhar Laxman and Others

Bombay High Court · AIR 1954 Bom 417 : (1954) 56 BOMLR 462 : (1954) ILR (Bom) 1131

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 105(2)Limitation Act, 1908 — Article 116, 120, 36Transfer of Property Act, 1882 — Section 76

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High Courts14 Dec 1953

Sateri Shiddappa Gadkari Vs Rudrappa Shetteppa Bachenhatti

Bombay High Court · AIR 1954 Bom 463 : (1954) 56 BOMLR 394 : (1954) ILR (Bom) 930

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2, 99Evidence Act, 1872 — Section 92Specific Relief Act, 1877 — Section 31

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High Courts09 Dec 1953Dismissed

Alembic Chemical Works Co. Ltd. Vs P.D. Vyas

Bombay High Court · (1954) 56 BOMLR 917

Industrial Disputes Act, 1947 — Section 30, 36Transfer of Property Act, 1882 — Section 53

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High Courts09 Dec 1953

Boarland (Inspector of Taxes) Vs Madras Electric Supply Corporation (In Liquidation)

Bombay High Court · (1953) 23 ITR 365

Electricity Act, 1910 — Section 7(1)Income Tax Act, 1945 — Section 17(1)

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High Courts08 Dec 1953

Sadashiv Govind Samant Vs Sheduram Sukhdev

Bombay High Court · AIR 1955 Bom 67 : (1954) 56 BOMLR 984

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 38 Rule 5, Order 38 Rule 5(3)

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High Courts07 Dec 1953

Magandas Bhukandas Vs Bhalchandra Ramrao

Bombay High Court · AIR 1954 Bom 436 : (1954) 56 BOMLR 414 : (1954) ILR (Bom) 840

Limitation Act, 1908 — Section 14, 14(2), 15Provincial Insolvency Act, 1920 — Section 28, 28(1), 28(7), 34(2), 51

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High Courts04 Dec 1953

Jagannath Murlidhar Rathi Vs Rao Sahib Rupchand Motiram Lathi

Bombay High Court · (1954) 56 BOMLR 916

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts03 Dec 1953

Govind Krishna and Others Vs Malhar Narsingrao Nadgu

Bombay High Court · AIR 1954 Bom 410 : (1954) 56 BOMLR 485 : (1954) ILR (Bom) 897

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Dekkhan Agriculturists Relief Act, 1879 — Section 47Limitation Act, 1908 — Article 179, 182, 182(5)

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High Courts02 Dec 1953

Mohamed Balam Shaikh Vs R.S. Trivedi

Bombay High Court · (1954) 56 BOMLR 991

Administration of Evacuee Property Act, 1950 — Section 7, 9

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High Courts02 Dec 1953

Eugene Fernandes Vs The Labour Appellate Tribunal of India and Another

Bombay High Court · AIR 1954 Bom 342 : (1954) 56 BOMLR 291 : (1954) ILR (Bom) 827 : (1954) 1 LLJ 623

Constitution of India, 1950 — Article 133, 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts01 Dec 1953

Mahadu Kashiba Varnekar Vs Gajarabai Shankar Varnekar

Bombay High Court · AIR 1954 Bom 442 : (1954) 56 BOMLR 387 : (1954) ILR (Bom) 885

Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)

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High Courts01 Dec 1953

Shivaji Ganpati Muthal and Others Vs Murlidhar Daji Muthal and Others

Bombay High Court · AIR 1954 Bom 386 : (1954) 56 BOMLR 426 : (1954) ILR (Bom) 794

Limitation Act, 1963 — Section 6, 7

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High Courts27 Nov 1953

State Vs Harbansing Kisansing

Bombay High Court · AIR 1954 Bom 339 : (1954) 56 BOMLR 258 : (1954) ILR (Bom) 784

Penal Code, 1860 (IPC) — Section 361, 366, 376

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High Courts23 Nov 1953

In Re: Govind Pandurang Phalke

Bombay High Court · AIR 1956 Bom 61 : (1955) 57 BOMLR 957 : (1956) CriLJ 209

Bombay Police Act, 1951 — Section 56, 59Bombay Public Security Measures Act, 1947 — Section 2Constitution of India, 1950 — Article 22

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High Courts19 Nov 1953

Trikamdas Udeshi Vs Bombay Municipal Corporation

Bombay High Court · AIR 1954 Bom 427 : (1954) 56 BOMLR 264 : (1954) ILR (Bom) 727

Bombay Municipal Corporation Act, 1888 — Section 25, 26, 460, 68(B)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts19 Nov 1953