High Courts07 Apr 1955
Shripati Raoji Khopare Vs Vishwanath
Bombay High Court · AIR 1955 Bom 457 : (1955) 57 BOMLR 840 : (1955) ILR (Bom) 1033
Evidence Act, 1872 — Section 106Transfer of Property Act, 1882 — Section 51
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 16 of 18
High Courts06 Apr 1955
Lalbhai Tricumlal Mills Ltd. Vs Manubhai Motilal Vin and Others
Bombay High Court · AIR 1955 Bom 463 : (1955) 57 BOMLR 907 : (1955) ILR (Bom) 921
Bombay Industrial Relations Act, 1946 — Section 42(4), 77, 78, 79, 79(3)
High Courts06 Apr 1955
P.L. Mayekar and Another Vs Amichand Narayan and Others
Bombay High Court · AIR 1956 Bom 30 : (1955) 57 BOMLR 1000 : (1956) ILR (Bom) 26
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts06 Apr 1955
Mayekar P.L. Vs Amichand Narayan
Bombay High Court · AIR 1956 Bom 30 : (1955) 57 BOMLR 1000 : (1956) ILR (Bom) 26
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts06 Apr 1955
Lalbhai Tricumlal Mills Ltd. Vs Vin D.M. and Others
Bombay High Court · AIR 1955 Bom 463 : (1955) 57 BOMLR 907 : (1955) ILR (Bom) 921
Bombay Industrial Relations Act, 1946 — Section 42(4), 77, 78, 79(3), 81
High Courts31 Mar 1955
Velji Lakhamsey and Co. Vs B.R. Banaji
Bombay High Court · (1955) 57 BOMLR 993 : (1955) 25 CompCas 395
High Courts31 Mar 1955
Laxmidas Ranchhoddas and Others Vs Savitabai Hargovindas Shah
Bombay High Court · AIR 1956 Bom 54 : (1955) 57 BOMLR 988 : (1955) ILR (Bom) 955
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts30 Mar 1955
M.S. Kumar and Co. Vs Official Assignee of Bombay
Bombay High Court · AIR 1956 Bom 38 : (1955) 57 BOMLR 979 : (1955) ILR (Bom) 941
Presidency Towns Insolvency Act, 1909 — Section 2, 45, 51, 55, 56
High Courts29 Mar 1955Dismissed
Shrimati Lilavatibai Vs State of Bombay
Bombay High Court · (1955) 57 BOMLR 975
Bombay Land Requisition Act, 1948 — Section 13
High Courts17 Mar 1955
Indrajitsinghji Vijaysinghji Vs Rajendrasinghji Vijaysinghji
Bombay High Court · AIR 1956 Bom 45 : (1955) 57 BOMLR 962 : (1955) ILR (Bom) 912
Bombay High Court Rules — Rule 665, 689, 690, 692Civil Procedure Code, 1908 (CPC) — Section 26, 85, 86, 86(1), 86(3)Companies Act, 1956 — Section 184, 186, 187
High Courts16 Mar 1955
Khanji Kashari Khanji Vs Gulam Rasul Chandbhai
Bombay High Court · AIR 1955 Bom 449 : (1955) 57 BOMLR 824
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 60, 86Constitution of India, 1950 — Article 143, 363Pensions Act, 1871 — Section 11
High Courts11 Mar 1955Dismissed
Vishnu Dada Lokhande Vs Umabai
Bombay High Court · (1955) 57 BOMLR 816
Bombay Land Revenue Code, 1879 — Section 10Bombay Mamlatdars Courts Act, 1906 — Section 23
High Courts08 Mar 1955Dismissed
Kedarnath and Sons Vs The India United Mills Ltd.
Bombay High Court · (1956) 58 BOMLR 907
Sales of Goods Act, 1930 — Section 55, 58
High Courts03 Mar 1955
Bapubhai Ratanchand Shah and Others Vs State of Bombay and Another
Bombay High Court · AIR 1956 Bom 21 : (1955) 57 BOMLR 892 : (1955) ILR (Bom) 870
Bombay Agricultural Produce Markets (Amendment) Act, 1954 — Section 26, 27, 4A, 4A(2)Bombay Agricultural Produce Markets Act, 1939 — Section 26, 27, 3, 4, 4(2)Bombay Agricultural Produce Markets Rules, 1941 — Rule 51, 65, 67
High Courts03 Mar 1955
Shyamu Ganapati Jadhav Vs Vishwanath Ganapati Jadhav
Bombay High Court · AIR 1955 Bom 410 : (1955) 57 BOMLR 807 : (1955) ILR (Bom) 890
Hindu Womens Right to Property Act, 1937 — Section 2, 3, 3(2), 3(3)
High Courts01 Mar 1955
Dhanji Girja Bhailume and Others Vs Dharma Kanhu and Others
Bombay High Court · AIR 1956 Bom 204
Bombay Watan Act, 1886 — Section 64, 67Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 142, 143, 144, 28
High Courts01 Mar 1955
C.T. Daru and Others Vs Manager, Ahmedabad Spinning and Manufacturing Co. Ltd.
Bombay High Court · AIR 1955 Bom 460 : (1955) 57 BOMLR 887 : (1955) ILR (Bom) 815
Bombay Industrial Relations Act, 1946 — Section 106(1), 42(1), 46(3), 47Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 1955
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs Vijay Mills Co. Ltd.
Bombay High Court · AIR 1955 Bom 404 : (1955) 57 BOMLR 480 : (1955) ILR (Bom) 597
Business Profits Tax Act, 1947 — Section 15, 16, 17, 19Income Tax Act, 1922 — Section 33(2A), 33(4)
High Courts25 Feb 1955
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs The Vijay Mills Co. Ltd. and Others
Bombay High Court · (1955) 28 ITR 8
Business Profits Tax Act, 1947 — Section 17Income Tax Act, 1922 — Section 33(2A), 33(4)
High Courts25 Feb 1955
Commissioner of Income Tax, Bombay City II Vs Haji Aziz and Abdul Sakoor Bros.
Bombay High Court · AIR 1955 Bom 350 : (1955) 57 BOMLR 485 : (1955) ILR (Bom) 591 : (1955) 28 ITR 266
Constitution of India, 1950 — Article 20(2)Income Tax Act, 1922 — Section 10, 10(2), 6Sea Customs Act, 1878 — Section 167(8), 183