High Courts06 Aug 1953
State Vs Amratlal Bhogilal and Another
Bombay High Court · (1954) CriLJ 595
Bombay Prevention of Adulteration Act, 1925 — Section 4(1)(b)
COURT ARCHIVE
Bombay High Court judgments, 1953
176 judgments · page 5 of 9
High Courts06 Aug 1953
State Vs Amratlal Bhogilal
Bombay High Court · AIR 1954 Bom 216 : (1953) 55 BOMLR 975 : (1954) ILR (Bom) 459
Bombay Prevention of Adulteration Act, 1925 — Section 11, 13, 4, 4(1), 4(3)Bombay Prevention of Adulteration of Article of Food Rules, 1938 — Rule 6Penal Code, 1860 (IPC) — Section 71
High Courts03 Aug 1953
Husein Miya Dosumiya Vs Chandubhai Jethabhai and Another
Bombay High Court · AIR 1954 Bom 239 : (1953) 55 BOMLR 946 : (1954) ILR (Bom) 364
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 70, 71, 74, 85Civil Procedure Code, 1908 (CPC) — Section 9
High Courts31 Jul 1953
Bai Dahi Vs Shankarbhai Deojibhai
Bombay High Court · AIR 1954 Bom 214 : (1953) 55 BOMLR 944 : (1954) ILR (Bom) 330
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 9, Order 9 Rule 9, 151
High Courts30 Jul 1953
Sidramaya Nilkanthayaswami Wantmurimath Vs Danava Shidramappa Deshnur and Others
Bombay High Court · AIR 1954 Bom 407 : (1954) 56 BOMLR 407 : (1954) ILR (Bom) 717
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 68, 68(1), 98
High Courts30 Jul 1953
Jairam Vithoba Vs The State of Bombay
Bombay High Court · AIR 1954 Bom 206 : (1953) 55 BOMLR 937 : (1954) ILR (Bom) 252
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Bombay Prohibition Act, 1949 — Section 65, 66Constitution of India, 1950 — Article 134
High Courts24 Jul 1953Dismissed
Himatsing Dhansing Rajput Vs Sonu Devsing Rajput
Bombay High Court · (1954) 56 BOMLR 69
Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 52, 53, 65
High Courts23 Jul 1953
Motilal Shivnarayan Vs Santaram Bala and Others
Bombay High Court · AIR 1954 Bom 273 : (1954) 56 BOMLR 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, Order 21 Rule 2, 11, 146Judicature Act, 1873 — Section 25(6)
High Courts21 Jul 1953
Hastimal Dalichand Bora and Others Vs Hiralal Motichand Mutha
Bombay High Court · AIR 1954 Bom 243 : (1954) 56 BOMLR 99 : (1954) ILR (Bom) 311
Arbitration Act, 1940 — Section 14(2), 16, 16(1), 17, 30Limitation Act, 1908 — Article 158, 5
High Courts20 Jul 1953
Bavasaheb Walad Mansursaheb Kotri and Another Vs West Patent Press Co. Ltd. and Others
Bombay High Court · AIR 1954 Bom 257 : (1954) 56 BOMLR 61 : (1954) ILR (Bom) 448
Transfer of Property Act, 1882 — Section 105, 108(J), 8
High Courts16 Jul 1953
Ziakh Vs Firestone Tyre and Rubber Company and Another
Bombay High Court · (1954) 1 LLJ 278
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts15 Jul 1953
Laxmibai Atmaram Vs Chairman and Trustees, Bombay Port Trust
Bombay High Court · AIR 1954 Bom 180 : (1953) 55 BOMLR 924 : (1954) ILR (Bom) 353 : (1954) 1 LLJ 614
Factories Act, 1934 — Section 2(g)Workmens Compensation Act, 1923 — Section 2(1), 2(n), 3, 30
High Courts14 Jul 1953
Eugene Fernandes Vs The Labour Appellate Tribunal of India and Caltex (India), Ltd.
Bombay High Court · (1953) 1 LLJ 474
Industrial Disputes Act, 1947 — Section 23
High Courts13 Jul 1953
Jadavji Narsidas Shah and Co. Vs Hirachand Chatrabhuj
Bombay High Court · AIR 1954 Bom 174 : (1953) 55 BOMLR 918 : (1954) ILR (Bom) 348
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts13 Jul 1953
Gandhinagar Motor Transport Society Vs State of Bombay
Bombay High Court · AIR 1954 Bom 202 : (1953) 55 BOMLR 922 : (1954) ILR (Bom) 247
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1953
Ashalal Maganlal Shah Vs Punjaji Ghalaji Choudhari
Bombay High Court · AIR 1954 Bom 301 : (1954) 56 BOMLR 60 : (1954) ILR (Bom) 446
Bombay Agricultural Debtors Relief Act, 1947 — Section 4(1)Bombay Agricultural Debtors Relief Rules, 1947 — Rule 4
High Courts09 Jul 1953
Gram Panchayat, Vidul of Vidul Vs Multi Purpose Co-operative Society of Vidul and Another
Bombay High Court · (1954) CriLJ 407
Constitution of India, 1950 — Article 226
High Courts09 Jul 1953
Appabhai Motibhai Vs Laxmichand Zaverchand and Co.
Bombay High Court · AIR 1954 Bom 159 : (1953) 55 BOMLR 916 : (1954) ILR (Bom) 243
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13
High Courts02 Jul 1953
Fateh Mohd. Jan Mohd. and Others Vs State
Bombay High Court · (1954) CriLJ 288
Constitution of India, 1950 — Article 134 (1)(c)
High Courts02 Jul 1953
Raja Bahadur Motilal Poona Mills, Ltd. and Another Vs Poona Girni Kamgar Union
Bombay High Court · (1954) 1 LLJ 124
Constitution of India, 1950 — Article 226, 227