COURT ARCHIVE

Bombay High Court judgments, 1955

357 judgments · page 12 of 18

High Courts12 Sept 1955

Taxing Officer, High Court Vs Jamnadas Dharamdas and Others

Bombay High Court · AIR 1956 Bom 563 : (1956) 58 BOMLR 139 : (1956) ILR (Bom) 211

Civil Procedure Code, 1908 (CPC) — Section 2(2), 35Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 1, 4, 7(1)

High Courts12 Sept 1955

Borough Municipality, Chalisgaon Vs Chalisgaon Shree Laxminarayan Mills Co. Ltd. and Another

Bombay High Court · AIR 1956 Bom 646

Bombay District Municipal Act, 1901 — Section 167, 46, 60, 86Specific Relief Act, 1877 — Section 54, 56

High Courts12 Sept 1955

Rama Motibhai Vs Dalwadi Tupoo Rama and Others

Bombay High Court · AIR 1956 Bom 264

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts12 Sept 1955

Gordhanbhai Lalbhai Vs K.C. Sen and Others

Bombay High Court · AIR 1956 Bom 240

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34Constitution of India, 1950 — Article 227

High Courts12 Sept 1955

The Municipal Corporation of Greater Bombay Vs M. Dawoodbhai and Bros.

Bombay High Court · AIR 1956 Bom 229

Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 43

High Courts12 Sept 1955

Basavanappa Shivappa Vs Neelappa Adiveppa and Others

Bombay High Court · AIR 1956 Bom 201

Bombay Agricultural Debtors Relief Act, 1947 — Section 115, 14, 2(5), 4, 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts12 Sept 1955

State Vs H.B. Namjoshi

Bombay High Court · AIR 1956 Bom 189 : (1956) CriLJ 395

Factories Act, 1948 — Section 2(1), 61, 63, 92

High Courts12 Sept 1955

Sananand Dhanji and Others Vs Shri Niwas Cotton Mills Ltd.

Bombay High Court · (1956) 2 LLJ 470(2)

Payment of Wages Act, 1936 — Section 17

High Courts09 Sept 1955

State of M.P. Vs Shanker Gangaram

Bombay High Court · (1956) CriLJ 908

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 308

High Courts09 Sept 1955

Dhibi Shankarji Shamalji Vs Patel Ratilal Rambhal

Bombay High Court · AIR 1956 Bom 443

Bombay Planning Act, 1915 — Section 41Transfer of Property Act, 1882 — Section 55, 55(6)

High Courts09 Sept 1955

Commissioner of Income Tax, Bombay City Vs Jalgaon Electric Supply Co. Ltd., Bombay

Bombay High Court · (1956) 58 BOMLR 42 : (1955) 28 ITR 826

High Courts09 Sept 1955

Elphinstone Spinning and Weaving Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1956) 58 BOMLR 32 : (1955) 28 ITR 811

High Courts08 Sept 1955

State of Bombay Vs R.S. Phadtare

Bombay High Court · AIR 1956 Bom 496 : (1956) 7 STC 495

Bombay Sales Tax Act, 1946 — Section 7

High Courts08 Sept 1955

The State of Bombay Vs R.S. Phadtare

Bombay High Court · AIR 1956 Bom 496 : (1956) 7 STC 495

Sales Tax Act, 1946 — Section 7

High Courts08 Sept 1955

The Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Municipal Corporation of the City of Ahmedabad and Another

Bombay High Court · AIR 1956 Bom 117

Bombay Provincial Municipal Corporations Act, 1949 — Section 171, 171(1)Constitution of India, 1950 — Article 226

High Courts06 Sept 1955

Godavaribai Vs Kashiram Kautik Falak and Others

Bombay High Court · AIR 1956 Bom 752 : (1955) 57 BOMLR 1111 : (1956) ILR (Bom) 148

Bombay Tenancy And Agricultural Lands Act, 1948 — Section 25, 34, 34(1), 37, 37(1), 37(2), 37(3), 39, 63, 84, 85Constitution Of India, 1950 — Article 227

High Courts05 Sept 1955

Ratanlal Acharatlalshet Vs Nanabhai Miyabhai

Bombay High Court · AIR 1956 Bom 175

Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 55, 55(1)

High Courts01 Sept 1955

Asgarali Roshanalli and Another Vs Kayumalli Ibrahimji

Bombay High Court · AIR 1956 Bom 236

Provincial Small Cause Courts Act, 1887 — Section 15, 25Transfer of Property Act, 1882 — Section 111

High Courts01 Sept 1955

P. Krishnan Nair Vs Ramchandra Vithal Sanghavi

Bombay High Court · AIR 1956 Bom 268

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 11 , 38Presidency Small Cause Courts Act, 1882 — Section 18

High Courts01 Sept 1955

Ismail Papamia and Others Vs Labour Appellate Tribunal of India and Another

Bombay High Court · AIR 1956 Bom 584 : (1955) 57 BOMLR 1106 : (1956) ILR (Bom) 42 : (1957) 1 LLJ 51

Industrial Disputes Act, 1947 — Section 33Industrial Employment (Standing Orders) Act, 1946 — Section 5, 5(3), 6, 6(2), 7