High Courts01 Sept 1955
Balu Govinda and Others Vs Narayan Gyanuji and Another
Bombay High Court · AIR 1956 Bom 208
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 20(1), 20(2), 70, 85Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 13 of 18
High Courts01 Sept 1955
Bai Dahi Vs Ghanashyam Haridas
Bombay High Court · AIR 1956 Bom 102
Administrator Generals Act, 1913 — Section 31, 32Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(2), 13, 49Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 32 Rule 1, Order 6 Rule 17
High Courts01 Sept 1955Allowed
Anna Sakharam Patil Vs Basgouda Anna Patil
Bombay High Court · (1956) 58 BOMLR 177
High Courts01 Sept 1955
Sitaram Narayan Vs Ganpati Appaji
Bombay High Court · AIR 1956 Bom 140
Limitation Act, 1908 — Article 144
High Courts30 Aug 1955
Firestone Tyre and Rubber Co. of India Ltd. Vs K.P. Krishnan and Others
Bombay High Court · AIR 1956 Bom 273 : (1955) 57 BOMLR 1138 : (1955) ILR (Bom) 1095
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12, 12(4), 12(5), 22
High Courts26 Aug 1955
Khalil Ahmed Shaikh Vs Post Master General, Bombay Circle
Bombay High Court · (1956) 58 BOMLR 231
Supreme Court Advocates (Practice in High Courts) Act, 1951 — Section 2
High Courts25 Aug 1955
Devakka Fakirraddi Konnaraddiyavar and Another Vs Giraddi Ramaraddi Konnaraddiyavar and Others
Bombay High Court · AIR 1956 Bom 99
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 2Evidence Act, 1872 — Section 101, 103
High Courts24 Aug 1955Dismissed
Purshottamdas Govindji Halai Vs B.M. Desai
Bombay High Court · (1955) 57 BOMLR 1062
Constitution of India, 1950 — Article 13, 14, 147, 22
High Courts23 Aug 1955
Shantaram Ramchandra Gorne (Bombay Fine Worsted Manufacturers) Vs Labour Appellate Tribunal of India and Another
Bombay High Court · (1955) 08 BOM CK 0020
Constitution of India, 1950 — Article 227
High Courts23 Aug 1955
The Majoor Sahakari Bank Ltd. Vs N.N. Majmudar and Another
Bombay High Court · AIR 1957 Bom 36 : (1956) 58 BOMLR 1097 : (1956) ILR (Bom) 73 : (1955) 2 LLJ 755
Bombay Industrial Disputes Act, 1938 — Section 2(3)Bombay Industrial Relations Act, 1946 — Section 2(3)Companies Act, 1956 — Section 23(2), 4, 54, 68, 70
High Courts23 Aug 1955
Ramsingh Shriramsingh Vs Shivrao Krishnarao
Bombay High Court · AIR 1956 Bom 262
Bombay Revenue Jurisdiction Act, 1876 — Section 4Bombay Watan Act, 1886 — Section 9(1)Provincial Insolvency Act, 1920 — Section 37, 39
High Courts22 Aug 1955
Babubhai Vanmalidas Mehta Vs Prabhod Pranshankar Joshi
Bombay High Court · AIR 1956 Bom 146 : (1956) 58 BOMLR 917
High Courts22 Aug 1955
Ramanlal Maganlal Mehta Vs Binani Commercial Co. Ltd.
Bombay High Court · AIR 1958 Bom 15 : (1957) 59 BOMLR 1131 : (1955) ILR (Bom) 1089
Constitution of India, 1950 — Article 249Supply and Prices of Goods Act, 1950 — Section 10, 14, 4, 4(1), 4(2)
High Courts22 Aug 1955
Shantaram Keshav Vs Prabhakar Balwant and Another
Bombay High Court · AIR 1957 Bom 45 : (1955) 57 BOMLR 1116
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2)
High Courts20 Aug 1955
State Vs Vasant Baburao and Another
Bombay High Court · (1957) CriLJ 1300
Criminal Procedure Code, 1898 (CrPC) — Section 438Motor Vehicles Act, 1988 — Section 42(1)
High Courts19 Aug 1955
Rana Harkishandas Lallubhai and Others Vs Rana Gulabdas Kalyandas and Another
Bombay High Court · AIR 1956 Bom 513 : (1956) 58 BOMLR 167 : (1956) ILR (Bom) 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 11, Order 21 Rule 2, Order 21 Rule 2(2)Limitation Act, 1963 — Article 182Partnership Act, 1932 — Section 19(2)
High Courts19 Aug 1955
Collector of Customs, Bombay Vs Ramchand Sobhraj Wadhwani
Bombay High Court · (1955) 08 BOM CK 0008
Administration of Evacuee Property Act, 1950 — Section 14, 21Constitution of India, 1950 — Article 226, 227Sea Customs Act, 1878 — Section 188, 191
High Courts18 Aug 1955
M.D. Thakar Vs Labour Appellate Tribunal and Another
Bombay High Court · AIR 1957 Bom 46 : (1955) 57 BOMLR 1148 : (1956) ILR (Bom) 37
Constitution of India, 1950 — Article 226, 226(1), 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22Industrial Disputes Act, 1947 — Section 25H
High Courts18 Aug 1955
Thakur M.D. Vs Labour Appellate Tribunal of India, Bombay and Another
Bombay High Court · (1955) 08 BOM CK 0009
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 25H
High Courts18 Aug 1955
Khetarpal Amarnath Vs Madhukar Pictures
Bombay High Court · AIR 1956 Bom 106 : (1955) 57 BOMLR 1122
Contract Act, 1872 — Section 125, 125(1)Income Tax Act, 1961 — Section 23Presidency Towns Insolvency Rules — Rule 131, 52B