High Courts29 Jul 1954
Nagesh Janardan Kulkarni Vs Jinnappa Shiddappa Samayi
Bombay High Court · (1955) 57 BOMLR 272
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 5 of 9
High Courts28 Jul 1954
Hirabhai Ashabhai Patel Vs The State of Bombay
Bombay High Court · AIR 1955 Bom 185 : (1954) 56 BOMLR 1035
Bombay Municipal Corporation Act, 1888 — Section 139, 140, 141, 169, 169(1)Constitution of India, 1950 — Article 14, 245, 265
High Courts27 Jul 1954Dismissed
Champrajbhai Harsurbhai Vs The State of Bombay
Bombay High Court · (1954) 56 BOMLR 1072
Constitution of India, 1950 — Article 31, 31A, 81
High Courts27 Jul 1954
Maharana Jaywantsinhji Ranmalsinhji Thakore Saheb of Sanand Vs The State of Bombay
Bombay High Court · (1954) 56 BOMLR 1054
Stamp Act, 1899 — Section 46
High Courts26 Jul 1954
Bhimaji Narasu Mane Vs Vijayasinvrao Ramrao Dale
Bombay High Court · AIR 1955 Bom 195 : (1955) 57 BOMLR 60 : (1955) ILR (Bom) 62
Civil Procedure Code, 1908 (CPC) — Section 85, 86, 87Constitution of India, 1950 — Article 13, 13(2), 14, 291, 291(1)
High Courts23 Jul 1954Dismissed
Honnappa Parameshwarappa Karki Vs Annapurnabai Anantrao Bilgi
Bombay High Court · (1954) 56 BOMLR 1111
Provincial Insolvency Act, 1920 — Section 22, 27, 31, 32, 38
High Courts22 Jul 1954
Special Land Acquistion Officer Vs Kalyanji Dewji Dharsi
Bombay High Court · (1955) 57 BOMLR 934
Land Acquisition Act, 1894 — Section 15, 17, 18, 23, 24
High Courts21 Jul 1954Dismissed
The State Vs Damodar Krishna Kamli
Bombay High Court · (1954) 07 BOM CK 0019
Contract Act, 1872 — Section 2Penal Code, 1860 (IPC) — Section 101, 107, 116, 161, 165A
High Courts21 Jul 1954
Royal Insurance Co. Ltd. Vs Abdul Mahomed Meheralli
Bombay High Court · AIR 1955 Bom 39 : (1954) 56 BOMLR 1016 : (1954) ILR (Bom) 1422
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1939 — Section 96, 96(2)
High Courts21 Jul 1954
Damodar Krishna Kamli Vs State
Bombay High Court · AIR 1955 Bom 61 : (1954) 56 BOMLR 1021 : (1955) CriLJ 181
Contract Act, 1872 — Section 2Penal Code, 1860 (IPC) — Section 107, 116, 161, 165
High Courts20 Jul 1954
Jayantilal Keshavlal Gajjar Vs Kantilal Jesingbhai Dalal
Bombay High Court · AIR 1955 Bom 170 : (1954) 56 BOMLR 1028 : (1955) ILR (Bom) 236
Provincial Insolvency Act, 1920 — Section 20, 28, 28(1), 28(2), 28(7)
High Courts16 Jul 1954
K.P. Mohmed Vs Shapur A. Irani
Bombay High Court · AIR 1955 Bom 207 : (1954) 56 BOMLR 1169 : (1955) ILR (Bom) 168
Presidency Small Cause Courts Act, 1882 — Section 46, 47
High Courts15 Jul 1954
State of Bombay Vs Chhaganlal Gangaram Lavar
Bombay High Court · AIR 1955 Bom 1 : (1954) 56 BOMLR 1084 : (1955) ILR (Bom) 203
Bombay Land Revenue Code, 1879 — Section 203, 211, 60, 62, 68Bombay Land Revenue Rules, 1921 — Rule 37, 37(2)Constitution of India, 1950 — Article 141, 226, 299
High Courts14 Jul 1954Dismissed
Prithviraj Chunilal Sand Vs Hari Ganesh Parkhe
Bombay High Court · (1954) 56 BOMLR 1076
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 89(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts14 Jul 1954
The State Vs Sahebrao Govindrao Jadhav
Bombay High Court · AIR 1954 Bom 549 : (1954) 56 BOMLR 980 : (1955) ILR (Bom) 159
Criminal Law (Amendment) Act, 1952 — Section 10, 7Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 161, 165, 165
High Courts12 Jul 1954
Lomeshprasad Hariprasad Desai Vs The State of Bombay
Bombay High Court · AIR 1955 Bom 159 : (1954) 56 BOMLR 1107 : (1955) ILR (Bom) 146
Bombay Municipal Boroughs Act, 1925 — Section 11(1), 12, 12(2), 12(4), 12(5)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(2)
High Courts06 Jul 1954
Gangadharrao Narayanrao Muzumdar and Others Vs State of Bombay
Bombay High Court · AIR 1955 Bom 28 : (1954) 56 BOMLR 1062 : (1955) ILR (Bom) 127
Bombay Personal Inams Abolition Act, 1952 — Section 17, 17(5), 2Constitution of India, 1950 — Article 31, 31, 31(2), 31(4)
High Courts05 Jul 1954
The Bank of India, Ltd. Vs Rustom Fakirji Cowasjee
Bombay High Court · AIR 1955 Bom 419 : (1955) 57 BOMLR 850
Contract Act, 1872 — Section 1, 139, 141, 171Negotiable Instruments Act, 1881 (NI) — Section 69, 76, 96
High Courts30 Jun 1954
Ganpatrao Sitaram Borlikar Vs Shridhar Mukund Polekar
Bombay High Court · AIR 1955 Bom 64 : (1954) 56 BOMLR 1005 : (1955) ILR (Bom) 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Presidency Small Cause Courts Act, 1882 — Section 47Transfer of Property Act, 1882 — Section 108(4)
High Courts29 Jun 1954
Krishnarao Narayanrao Chawate Vs Shankar Sahadev Mungekar
Bombay High Court · AIR 1954 Bom 532 : (1954) 56 BOMLR 973
Contract Act, 1872 — Section 27Partnership Act, 1932 — Section 10, 11, 12, 13, 3