COURT ARCHIVE

Bombay High Court judgments, 1954

175 judgments · page 2 of 9

High Courts28 Oct 1954

In Re: Reference under Section 5, Court-fees Act

Bombay High Court · AIR 1955 Bom 287 : (1955) 57 BOMLR 180 : (1955) ILR (Bom) 530

Bombay Court Fees (Amendment) Act, 1954 — Section 6Bombay Court Fees Act, 1870 — Article 17, 5, 7Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)

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High Courts15 Oct 1954

M.Y. Shareef and Another Vs Hon''ble Judges of The Nagpur High Court and Others

Bombay High Court · (1955) CriLJ 133

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High Courts08 Oct 1954

State of Bombay Vs Jamnadas Gordhandas

Bombay High Court · (1955) 57 BOMLR 155 : (1956) 2 LLJ 307

Bombay Shops and Establishments Act, 1948 — Section 18(1), 18(4), 2(27), 7(1)

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High Courts08 Oct 1954

Pandyan Insurance Co. Ltd. Vs K.J. Khambatta and Others

Bombay High Court · AIR 1955 Bom 241 : (1955) 57 BOMLR 186 : (1955) CriLJ 1039 : (1955) ILR (Bom) 443

Constitution of India, 1950 — Article 136, 227Income Tax Assessment Act, 1936 — Section 41Merchant Shipping Act, 1894 — Section 471

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High Courts05 Oct 1954Dismissed

Nathubhai Gandabhai Desai Vs The State of Bombay

Bombay High Court · (1955) 57 BOMLR 199

Constitution of India, 1950 — Article 226, 227, 31A, 31B

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High Courts01 Oct 1954

Aswin Shambhuprasad Patel and Others Vs National Rayon Corporation Ltd.

Bombay High Court · AIR 1955 Bom 262 : (1955) 57 BOMLR 209

Bar Councils Act, 1926 — Section 8Bombay Pleaders Act, 1920 — Section 9Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 5

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High Courts01 Oct 1954

Laxman Pandu and Others Vs Chief Mechanical Engineer, Western Railway

Bombay High Court · AIR 1955 Bom 283 : (1955) 57 BOMLR 399 : (1955) 2 LLJ 5

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(3), 15(4), 16(2), 16(3)

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High Courts01 Oct 1954

Krishna Tukaram Jadhav and Another Vs The Secretary to the Chief Minister, Bombay State

Bombay High Court · AIR 1955 Bom 315 : (1955) CriLJ 1156

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 200, 4, 4(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts01 Oct 1954Dismissed

The Automobile Products of India Ltd. Vs P.D. Vyas

Bombay High Court · (1955) 57 BOMLR 751

Industrial Disputes Act, 1947 — Section 10, 38

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High Courts30 Sept 1954

Chhotalal Ramdas Patel Vs State of Bombay

Bombay High Court · AIR 1955 Bom 433 : (1955) 57 BOMLR 748

Bombay Land Requisition Act, 1948 — Section 13, 13(1), 13(2), 3, 5(2)Constitution of India, 1950 — Article 226

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High Courts30 Sept 1954

State Vs Kondaji Chimnaji Dhorge

Bombay High Court · (1955) 57 BOMLR 171

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5

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High Courts30 Sept 1954

The Ahmedabad Municipal Corporation Vs Kulinsinh Manibhai Seth

Bombay High Court · (1955) 57 BOMLR 259

Bombay Municipal Boroughs Act, 1925 — Section 82

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High Courts30 Sept 1954Dismissed

Sabavva Kom Hanmappa Simpiger Vs Basappa Andaneppa Chiniwar

Bombay High Court · (1955) 57 BOMLR 261

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 17, 28, 30Civil Procedure Code, 1908 (CPC) — Section 92Transfer of Property Act, 1882 — Section 105

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High Courts30 Sept 1954Dismissed