High Courts24 Feb 1954
Dwarkadas Jivraj Vs State of Bombay
Bombay High Court · AIR 1955 Bom 110 : (1954) 56 BOMLR 968
Bombay Land Requisition Act, 1948 — Section 5(1), 6(3), 6(4)
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 8 of 9
High Courts24 Feb 1954
Jehangirji Jamshedji Vs Nariman Burjorji and Others
Bombay High Court · AIR 1955 Bom 136 : (1954) 56 BOMLR 615 : (1954) ILR (Bom) 1212
High Courts16 Feb 1954Dismissed
Rajesab Wallad Imamsab Bagwan Vs Harishchandra Honnawar
Bombay High Court · (1954) 56 BOMLR 638
General Clauses Act, 1897 — Section 7
High Courts16 Feb 1954
Lakhama Pesha Vs Venkatrao Swamirao Nazare
Bombay High Court · AIR 1955 Bom 103 : (1954) 56 BOMLR 824 : (1955) CriLJ 351 : (1954) ILR (Bom) 1362
Bombay Municipal Corporation Act, 1888 — Section 354, 507Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 2, 3
High Courts15 Feb 1954
Bombay Education Society Vs State of Bombay
Bombay High Court · AIR 1954 Bom 468 : (1954) 56 BOMLR 643 : (1954) ILR (Bom) 1333
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 13, 14, 15, 19, 19(1)
High Courts10 Feb 1954
Virgonda Lingangonda Vs Malgonda Virgonda and Others
Bombay High Court · AIR 1955 Bom 148 : (1954) 56 BOMLR 607 : (1954) ILR (Bom) 1193
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 15(1), 15(2), 19, 2(4)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Feb 1954
Malvan Co-operative Urban Bank Ltd. Vs Kamalakar Narayan Zantye and Others
Bombay High Court · AIR 1955 Bom 101 : (1954) 56 BOMLR 629 : (1954) ILR (Bom) 1187
Bombay Co-operative Societies Act, 1925 — Section 34, 54, 54(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79
High Courts09 Feb 1954
Bhima Balu Vs Basangouda Mamgouda
Bombay High Court · AIR 1954 Bom 513 : (1954) 56 BOMLR 520 : (1953) ILR (Bom) 1080
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64, 64(1), 64(3), 67(3), 89(2)
High Courts08 Feb 1954
In Re: The Indian Stamp Act, 1899
Bombay High Court · AIR 1954 Bom 462 : (1954) 56 BOMLR 528 : (1954) ILR (Bom) 1074
Stamp Act, 1899 — Article 40, 6, 2(17)
High Courts08 Feb 1954
In Re: Jagdish Mills Ltd.
Bombay High Court · AIR 1955 Bom 79 : (1954) 56 BOMLR 525 : (1954) 24 CompCas 241
Companies Act, 1956 — Section 34(3)Stamp Act, 1899 — Section 29
High Courts05 Feb 1954
Nagpur Glass Works Ltd. and Another Vs State of Madhya Pradesh, Nagpur and Others
Bombay High Court · (1955) CriLJ 262
Minimum Wages Act, 1948 — Section 22
High Courts04 Feb 1954
Govind Sadashiv Pathak Vs Sadashiv Shivrao Nisal
Bombay High Court · AIR 1955 Bom 93 : (1954) 56 BOMLR 597 : (1954) ILR (Bom) 1173
Bombay General Clauses Act, 1904 — Section 3(20)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 6, 11, 39General Clauses Act, 1897 — Section 3, 3(20)
High Courts02 Feb 1954
Bapu Parashram Chandar and Others Vs Kanhayalal Mohanlal
Bombay High Court · AIR 1955 Bom 145 : (1954) 56 BOMLR 633
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 19(1), 19(3), 19(4), 2(4)Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts29 Jan 1954
Ghanairam Pachhuram Vs The State
Bombay High Court · (1954) CriLJ 1367
Criminal Procedure Code, 1898 (CrPC) — Section 97
High Courts27 Jan 1954
Pratap Pandurang Pitale Vs State of Bombay
Bombay High Court · AIR 1955 Bom 271 : (1954) 56 BOMLR 966
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5, 6(4)Constitution of India, 1950 — Article 19, 19(1), 19(5), 31, 31(2)
High Courts27 Jan 1954
Dagadu Balu Vs Namdeo Rakhmaji and Others
Bombay High Court · AIR 1955 Bom 152 : (1954) 56 BOMLR 513 : (1954) ILR (Bom) 1069
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts25 Jan 1954
Vimlabai D. Vashishtha Vs General Assurance Society Ltd.
Bombay High Court · AIR 1955 Bom 278 : (1954) 56 BOMLR 1013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2)
High Courts25 Jan 1954
Mathuradas Vs The State
Bombay High Court · (1954) CriLJ 1479
Evidence Act, 1872 — Section 57, 78General Clauses Act, 1897 — Section 3(29)
High Courts25 Jan 1954
Baroda Oil Cakes Traders Vs Parshottam Narayandas Bagulia and Another
Bombay High Court · AIR 1954 Bom 491 : (1954) 56 BOMLR 575 : (1954) ILR (Bom) 1137
Civil Procedure Code, 1908 (CPC) — Section 17, 20Contract Act, 1872 — Section 4County Courts Act, 1888 — Section 7, 74
High Courts25 Jan 1954
Ramchand Tillumal Vs Khubchand Daswani and Others
Bombay High Court · AIR 1955 Bom 138 : (1954) 56 BOMLR 828 : (1954) ILR (Bom) 1319
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 15