High Courts06 Jul 1955
Bahadursing Birsing Vs Fernandez C.P. and Another
Bombay High Court · AIR 1956 Bom 95 : (1955) 57 BOMLR 1020 : (1956) 1 LLJ 553
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 13, 14, 20, 3, 4
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 15 of 18
High Courts06 Jul 1955
Bahadursingh Birsing and Others Vs C.P. Fernandes and Others
Bombay High Court · AIR 1956 Bom 95 : (1955) 57 BOMLR 1020 : (1956) 1 LLJ 553
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 13, 14, 20, 20(3), 3
High Courts05 Jul 1955
Ramchand Sobhraj Wadhwani Vs B.N. Banerji
Bombay High Court · (1955) 07 BOM CK 0006
Sea Customs Act, 1878 — Section 191
High Courts30 Jun 1955
Thakur M.D. and Another Vs Labour Appellate Tribunal of India, Bombay and Another
Bombay High Court · (1955) 06 BOM CK 0005
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts28 Jun 1955
Jayashree Shantaram Vankudre Vs Rajkamal Kalamandir Private Ltd
Bombay High Court · AIR 1960 Bom 136 : (1960) 30 CompCas 141
Companies Act, 1956 — Section 155, 38
High Courts23 Jun 1955
Krishnan (K.P.) and Others Vs State of Bombay and Another
Bombay High Court · (1955) 2 LLJ 208
Industrial Disputes Act, 1947 — Section 12(5)
High Courts21 Jun 1955
Shankarrao Madhavrao Vs K.C. Sen and Others
Bombay High Court · AIR 1956 Bom 79 : (1955) 57 BOMLR 1023
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 12, 12(5), 6, 74(1), 76
High Courts21 Jun 1955Allowed
Mulji Gangaram and Another (of Vivekananda Mills) Vs F. Jeejeebhoy and Others
Bombay High Court · (1955) 2 LLJ 760
Maharashtra Industrial Relations Act, 1947 — Section 79, 84, 84(2)Constitution Of India, 1950 — Article 226, 227
High Courts03 Jun 1955
Ramhitram Ramadhar Dube Vs State of Madhya Pradesh
Bombay High Court · (1956) CriLJ 756
Criminal Procedure Code, 1898 (CrPC) — Section 374
High Courts19 May 1955
E.M. Barnett Vs L.N. Thakkar and Another
Bombay High Court · (1956) CriLJ 755
Criminal Procedure Code, 1898 (CrPC) — Section 345(2)
High Courts22 Apr 1955
Hangamabai Vs Zamsing Deosing and Others
Bombay High Court · AIR 1955 Bom 436 : (1955) 57 BOMLR 875 : (1955) ILR (Bom) 993
Bombay Agricultural Debtors Relief Act, 1947 — Section 4, 4(1), 55Bombay Agricultural Debtors Relief Rules, 1947 — Rule 4
High Courts22 Apr 1955
The State Vs Pandurang Baburao
Bombay High Court · AIR 1955 Bom 451 : (1955) 57 BOMLR 868
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 26, 6Penal Code, 1860 (IPC) — Section 409
High Courts21 Apr 1955
Radhabai Mohandas Vs State of Bombay
Bombay High Court · AIR 1955 Bom 439 : (1955) 57 BOMLR 827 : (1955) CriLJ 1564 : (1955) ILR (Bom) 1039
Bankruptcy Act, 1883 — Section 6(1)Bombay Beggars Act, 1945 — Section 23(1)Bombay Prevention of Hindu Bigamous Marriages Act, 1946 — Section 4, 5, 6, 7, 8
High Courts21 Apr 1955
Bhuriben Lallubhai Vs Commissioner of Income Tax, Bombay North
Bombay High Court · AIR 1956 Bom 41
Income Tax Act, 1922 — Section 12, 12(2)
High Courts20 Apr 1955
Mahomed Oomer Mahomed Noorulla Sahib Vs S.M. Nooruddin
Bombay High Court · AIR 1956 Bom 76 : (1955) 57 BOMLR 1006 : (1955) ILR (Bom) 976
Trade Marks Act, 1940 — Section 10, 10(2), 14, 62, 72
High Courts19 Apr 1955
Lachmandas H. Advani and Another Vs Union of India
Bombay High Court · AIR 1956 Bom 43 : (1955) 57 BOMLR 910 : (1955) ILR (Bom) 970
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 13, 2(6), 5
High Courts15 Apr 1955
Charity Commissioner Vs Padmavati and Others
Bombay High Court · AIR 1956 Bom 86
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1908 — Section 12, 12(2), 12(5), 5
High Courts14 Apr 1955
Kevaldas Kilabhai Vs Chhotabhai Bhailalbhai Patel and Others
Bombay High Court · AIR 1955 Bom 454 : (1955) 57 BOMLR 844 : (1955) ILR (Bom) 962
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 58
High Courts13 Apr 1955
State of Bombay Vs Nagindas Maneklal and Another
Bombay High Court · AIR 1956 Bom 89 : (1955) 57 BOMLR 913 : (1956) ILR (Bom) 31
Bombay Finance Act, 1932 — Section 21, 22, 23, 3Bombay Finance Act, 1946 — Section 47Bombay Municipal Boroughs Act, 1925 — Section 73
High Courts11 Apr 1955
State Vs Trimbak Dhondu Bhoir
Bombay High Court · (1955) 57 BOMLR 541
Bombay Prohibition Act, 1949 — Section 12, 13, 2, 40, 41Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 510