High Courts25 Jan 1954
Baburao K. Pai Vs Dalsukh M. Pancholi
Bombay High Court · AIR 1955 Bom 89 : (1954) 56 BOMLR 496
Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 14
COURT ARCHIVE
Bombay High Court judgments, 1954
175 judgments · page 9 of 9
High Courts22 Jan 1954
Karamsey Kanji Vs Velji Virji
Bombay High Court · (1954) 56 BOMLR 619
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 18
High Courts22 Jan 1954
Khushalchand Mohanlal Marwadi Vs Dada Bhika Pawar
Bombay High Court · (1954) 56 BOMLR 571
Dekkhan Agriculturists Relief Act, 1879 — Section 22, 29
High Courts20 Jan 1954
Bhagubai Vs General Manager, Central Railway, V.T., Bombay
Bombay High Court · AIR 1955 Bom 105 : (1954) 56 BOMLR 509 : (1954) ILR (Bom) 1051
Workmens Compensation Act, 1923 — Section 3
High Courts19 Jan 1954
Laxman Govinda and Others Vs Dagdu Shripati Satale and Others
Bombay High Court · AIR 1954 Bom 457 : (1954) 56 BOMLR 563 : (1954) ILR (Bom) 1038
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4(1), Order 47 Rule 8, 48Limitation Act, 1908 — Article 179(3), 182, 182(3), 183
High Courts19 Jan 1954
K.K. Verma and Another Vs Union of India and Another
Bombay High Court · (1954) 56 BOMLR 308 : (1954) ILR (Bom) 950
Government Premises (Eviction) Act, 1950 — Section 3(1), 3(2), 4, 5, 6Limitation Act, 1963 — Article 139 , 144Specific Relief Act, 1877 — Section 9
High Courts19 Jan 1954
Bahubali Vasant Katage Vs Gundappa Tatya Duge
Bombay High Court · AIR 1954 Bom 451 : (1954) 56 BOMLR 501 : (1954) ILR (Bom) 1026
Bombay Watan Act, 1886 — Section 5(1), 7
High Courts18 Jan 1954
Jehangir Bomanji and Others Vs C.D. Gaikwad
Bombay High Court · AIR 1954 Bom 419 : (1954) 56 BOMLR 478 : (1954) ILR (Bom) 1015
Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(1)
High Courts14 Jan 1954
Iron and Hardware (India) Co. Vs Firm Shamlal and Bros.
Bombay High Court · AIR 1954 Bom 423 : (1954) 56 BOMLR 473 : (1954) ILR (Bom) 739
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 141Contract Act, 1872 — Section 73Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6), 25
High Courts14 Jan 1954Dismissed
Govind Dhondo Tamboli Vs Mannabai Govind Dalwale
Bombay High Court · (1954) 56 BOMLR 470
High Courts08 Jan 1954
Mahipatram Chunilal and Others Vs The State
Bombay High Court · AIR 1954 Bom 456 : (1954) CriLJ 1434
Essential supplies (Temporary Powers) Act, 1946 — Section 3, 7, 8
High Courts08 Jan 1954
Lalitabai Banwarilal Vs The Dominion of India
Bombay High Court · AIR 1954 Bom 527 : (1954) 56 BOMLR 923
Constitution of India, 1950 — Article 225, 367, 372, 395General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 226, 6, 8
High Courts07 Jan 1954
Shantilal Maganlal Vs Dahyabhai Gordhanbhai
Bombay High Court · AIR 1954 Bom 368 : (1954) 56 BOMLR 269 : (1954) ILR (Bom) 733
Criminal Procedure Code, 1898 (CrPC) — Section 133, 145(2), 147, 147(1), 147(2)Judicature Act, 1873 — Section 89Penal Code, 1860 (IPC) — Section 188
High Courts06 Jan 1954
Ramjibhai Virpal Shah Vs Gordhandas Maganlal Bhagat
Bombay High Court · AIR 1954 Bom 370 : (1954) 56 BOMLR 365 : (1954) ILR (Bom) 615
Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 9(1), 9(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Civil Procedure Code, 1908 (CPC) — Section 115, 38