High Courts23 Dec 1955
Ramchandra Vithal Vs Borough Municipality Bhusawal and Others
Bombay High Court · AIR 1956 Bom 408
Bombay Municipal Boroughs Act, 1925 — Section 174A, 17A, 218, 218(1), 218(2)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1955
338 judgments · page 1 of 17
High Courts23 Dec 1955
Thana Borough Municipality Vs Akbaralli Hassanally
Bombay High Court · AIR 1957 Bom 34 : (1956) 58 BOMLR 636
Bombay Municipal Boroughs Act, 1925 — Section 123(7), 204Civil Procedure Code, 1908 (CPC) — Section 9Judicature Act, 1873 — Section 25
High Courts22 Dec 1955
Anant Bhagoji Vs Captain Superintendent Indian Naval Dockyard, Bombay
Bombay High Court · AIR 1956 Bom 391
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 17
High Courts22 Dec 1955
Durgaben Manibhai Makanji Vs Moria Bavia
Bombay High Court · AIR 1956 Bom 706 : (1956) 58 BOMLR 451 : (1956) ILR (Bom) 468
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 29(2), 74, 84Constitution of India, 1950 — Article 227
High Courts22 Dec 1955
Bhaskar Manilal and Others Vs Narandas Chunilal Soni and Others
Bombay High Court · AIR 1956 Bom 608
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
High Courts22 Dec 1955
Parappa Ningappa Khaded and Another Vs Mallappa Kallappa and Others
Bombay High Court · AIR 1956 Bom 332 : (1956) 58 BOMLR 404 : (1956) ILR (Bom) 546
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Dec 1955Dismissed
Krishnaji Anant Joshi Vs Bhalchandra Anant Patwardhan
Bombay High Court · (1956) 58 BOMLR 624
High Courts20 Dec 1955
Ambalal Harjivandas Vs Jani Chandulal Vidyaram
Bombay High Court · AIR 1956 Bom 347 : (1956) 58 BOMLR 399 : (1956) ILR (Bom) 458(2)
Limitation Act, 1908 — Section 19, 20, 31, 31(1), 4
High Courts19 Dec 1955
Mrs. Rohini Chandrakant Vijayakar Vs A. I. Fernandes
Bombay High Court · AIR 1956 Bom 421
Stamp Act, 1899 — Section 11, 12, 12(1), 12(1)(a), 12(1)(b)
High Courts19 Dec 1955
Sakhubai Khandoba Kachare and Others Vs Laxmibai and Others
Bombay High Court · AIR 1957 Bom 29 : (1956) 58 BOMLR 395 : (1956) ILR (Bom) 738
Bombay Agricultural Debtors Relief Act, 1939 — Section 2(5), 24, 24(2), 25, 4
High Courts16 Dec 1955
Alphonso Ligori Pais Vs State
Bombay High Court · AIR 1956 Bom 350 : (1956) CriLJ 608
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 326, 335
High Courts16 Dec 1955
L.N. Gadodia and Sons Ltd. Vs The State
Bombay High Court · (1956) 58 BOMLR 392
Bombay Municipal Corporation Act, 1888 — Section 381(1)(i)(d)
High Courts16 Dec 1955
Bai Ghisabai Gomsing Vs Rustom Jehangir Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 151
High Courts15 Dec 1955
Diva Kaluji Vs Silver Cotton Mills Ltd.
Bombay High Court · AIR 1956 Bom 424 : (1956) 1 LLJ 740
Evidence Act, 1872 — Section 3, 45Workmens Compensation Act, 1923 — Section 10, 11, 3
High Courts15 Dec 1955
Shankar Narayan Mohite Vs State of Bombay and Others
Bombay High Court · AIR 1956 Bom 582
Bombay Police Act, 1951 — Section 31, 57, 59, 61Childrens Act, 1960 — Section 102Constitution of India, 1950 — Article 226
High Courts15 Dec 1955
Govind Dipaji More Vs State
Bombay High Court · AIR 1956 Bom 353 : (1956) CriLJ 700
Penal Code, 1860 (IPC) — Section 392, 397, 398
High Courts14 Dec 1955
Placido R.R. Dos Santos Vs The State of Bombay
Bombay High Court · AIR 1956 Bom 614
Bombay Land Requisition Act, 1948 — Section 8B, 9Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 73
High Courts14 Dec 1955Dismissed
Ganapati Nana Mokashi Vs Anubai Abasaheb Mokashi
Bombay High Court · (1956) 58 BOMLR 622
Civil Procedure Code, 1908 (CPC) — Section 145, 47Transfer of Property Act, 1882 — Section 68
High Courts13 Dec 1955
Jivraj Joharmal Vs The State
Bombay High Court · AIR 1956 Bom 719 : (1956) CriLJ 1311
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 19(1)Penal Code, 1860 (IPC) — Section 411
High Courts13 Dec 1955
U.D. Patel and Co. Vs C.M. Milligam and Clarke Ltd.
Bombay High Court · AIR 1956 Bom 598
Arbitration (Protocol and Convention) Act, 1937 — Section 5, 7, 7(1), 7(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 23, 115, 151