High Courts29 Oct 1953
Burhanpur National Textile Workers'' Union Vs Labour Appellate Tribunal of India and Others
Bombay High Court · (1955) 2 LLJ 220
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1953
176 judgments · page 2 of 9
High Courts21 Oct 1953
Purshottamdas Hassaram Sabnani Vs Impex (India) Ltd.
Bombay High Court · AIR 1954 Bom 309 : (1954) 56 BOMLR 214 : (1954) ILR (Bom) 602
Arbitration Act, 1940 — Section 37, 37(1), 37(5)Limitation Act, 1908 — Article 115, 14, 14(1)
High Courts21 Oct 1953
State Vs Bharat Shankar Tapkir
Bombay High Court · AIR 1954 Bom 306 : (1954) 56 BOMLR 245
Bombay Prevention of Adulteration Act, 1925 — Section 19, 19(1), 19A, 3, 4Bombay Prevention of Food Adulteration Rules, 1958 — Rule 6, 6(A), 7, 8(B)
High Courts20 Oct 1953
In Re: Azgaralli Nazaralli
Bombay High Court · (1954) CriLJ 952
Penal Code, 1860 (IPC) — Section 161
High Courts20 Oct 1953
Laxminarayan Devastan and Others Vs Khanderao Yeshwantrao and Others
Bombay High Court · AIR 1954 Bom 446 : (1954) 56 BOMLR 232 : (1954) ILR (Bom) 704
Civil Procedure Code, 1908 (CPC) — Section 47, 73, 73(1)
High Courts20 Oct 1953
In Re: Azgaralli Nazaralli Singaporewalla
Bombay High Court · AIR 1954 Bom 327 : (1954) 56 BOMLR 199 : (1954) ILR (Bom) 763
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 10, 3, 6, 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 337
High Courts19 Oct 1953
Mr. Ziakh Vs Firestone Tyre and Rubber Company Ltd. and Another
Bombay High Court · (1954) 1 LLJ 281
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts16 Oct 1953
Balraj S. Kapoor Vs The State of Bombay
Bombay High Court · AIR 1954 Bom 365 : (1954) 56 BOMLR 184 : (1954) ILR (Bom) 1007
Bombay Prohibition Act, 1949 — Section 65Criminal Procedure Code, 1898 (CrPC) — Section 498, 514, 514(1), 514(2), 514(3)
High Courts15 Oct 1953
Rama Appa Patil Vs Sakhu Dattu Gharal
Bombay High Court · AIR 1954 Bom 315 : (1954) 56 BOMLR 227 : (1954) ILR (Bom) 1107
Hindu Widows Remarriage Act, 1856 — Section 1, 2, 3, 4
High Courts14 Oct 1953
Dagadu Kushaba Aware Vs Labour Appellate Tribunal of India and Others
Bombay High Court · AIR 1954 Bom 302 : (1954) 56 BOMLR 138 : (1954) ILR (Bom) 1307 : (1954) 2 LLJ 296
Bombay Industrial Relations Act, 1946 — Section 114, 30, 42Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 22, 23, 33
High Courts14 Oct 1953
Mahadev Vasudeo Vs Janaksingh Saigal
Bombay High Court · AIR 1954 Bom 251 : (1954) 56 BOMLR 157 : (1954) ILR (Bom) 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53(1), Order 21 Rule 53(6), Order 21 Rule 54, Order 38 Rule 5, Order 38 Rule 7
High Courts13 Oct 1953
Mahibub Usman Vs Vithal Sakharam and Another
Bombay High Court · AIR 1954 Bom 311 : (1954) 56 BOMLR 221 : (1954) ILR (Bom) 586
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts08 Oct 1953
State of Bombay Vs Gajanan Mahadev Badley
Bombay High Court · AIR 1954 Bom 351 : (1954) 56 BOMLR 172 : (1954) ILR (Bom) 915
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 55Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141, 374(2)
High Courts07 Oct 1953
A.R. Savkur Vs Amritlal Kalidas and Others
Bombay High Court · AIR 1954 Bom 293 : (1954) 56 BOMLR 89 : (1954) ILR (Bom) 686
Arbitration Act, 1940 — Section 17, 30, 32, 33, 39Limitation Act, 1908 — Article 158, 181
High Courts06 Oct 1953
Prabhakar Dinanath Vs Shaligram Dinanath and Others
Bombay High Court · AIR 1954 Bom 256 : (1954) 56 BOMLR 87 : (1954) ILR (Bom) 682
Bombay High Court (Original Side) Rules, 1980 — Rule 502, 523
High Courts01 Oct 1953
T.P. Kapadia and Another Vs State of Bombay
Bombay High Court · AIR 1954 Bom 270 : (1954) 56 BOMLR 143 : (1954) ILR (Bom) 595
Bombay Land Revenue Code, 1879 — Section 48, 48(2), 66
High Courts30 Sept 1953
Chimanlal Dipchand Vs The State of Bombay
Bombay High Court · AIR 1954 Bom 397 : (1954) 56 BOMLR 321 : (1954) ILR (Bom) 1278
Bombay City Civil Court Act, 1948 — Section 4Bombay General Clauses Act, 1904 — Section 14Bombay Tenancy and Agricultural Lands Act, 1939 — Section 15(1), 15(3)
High Courts28 Sept 1953
Dawoodali Rahematulla Versey Vs State of Bombay and Others
Bombay High Court · AIR 1954 Bom 323 : (1954) 56 BOMLR 238 : (1954) ILR (Bom) 752
Bombay Land Requisition (Determination of Compensation) Rules, 1949 — Rule 3, 4, 4(3)Bombay Land Requisition Act, 1948 — Section 20, 7, 8, 8(1), 8ABombay Land Requisition Ordinance, 1947 — Section 4(4)
High Courts25 Sept 1953
Babibai Thakuji Vs Fazluddin Usmanbhai Momin
Bombay High Court · AIR 1954 Bom 282 : (1954) 56 BOMLR 108 : (1954) ILR (Bom) 535
Bombay Agricultural Debtors Relief Act, 1939 — Section 14, 17, 17(1), 17(2), 19
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