High Courts08 Feb 1955
B.G. Chavan Vs State of Bombay
Bombay High Court · AIR 1955 Bom 334 : (1955) 57 BOMLR 421 : (1955) ILR (Bom) 584
Bombay Municipal Boroughs Act, 1925 — Section 19, 23(1A), 25, 25(1)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 18 of 18
High Courts08 Feb 1955
Gambhirji Odharaj Vs Bind Basni Prasad
Bombay High Court · AIR 1955 Bom 369 : (1955) 57 BOMLR 456 : (1955) ILR (Bom) 740 : (1955) 2 LLJ 202
Bombay Industrial Relations Act, 1946 — Section 114, 114(1), 115, 115A, 13Constitution of India, 1950 — Article 227
High Courts04 Feb 1955
The State Vs Andheri-Marol-Kurla Bus Service
Bombay High Court · AIR 1955 Bom 324 : (1955) 57 BOMLR 529 : (1955) CriLJ 1161 : (1955) ILR (Bom) 602 : (1955) 1 LLJ 378
Industrial Disputes Act, 1947 — Section 10, 10(2), 10(3), 11, 11(1)
High Courts04 Feb 1955Allowed
Shrirang Maruti Falake Vs Tanubai
Bombay High Court · (1955) 57 BOMLR 418
Bombay Agricultural Debtors Relief Act, 1947 — Section 25(ii)
High Courts03 Feb 1955
Vasant Shamrao Khot Vs Jagannath Ganesh Jambotkar
Bombay High Court · AIR 1955 Bom 450 : (1955) 57 BOMLR 416 : (1955) ILR (Bom) 589
Civil Procedure Code, 1908 (CPC) — Section 51, 60
High Courts02 Feb 1955
Ramchandra Hanmant Vs Balaji Dattu Kulkarni
Bombay High Court · AIR 1955 Bom 291 : (1955) 57 BOMLR 491 : (1955) ILR (Bom) 837
High Courts02 Feb 1955
Darbar Saheb Surangwala of Jetpur Vs New India Assurance Co. Ltd.
Bombay High Court · AIR 1955 Bom 275 : (1955) 57 BOMLR 286 : (1955) ILR (Bom) 581
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 133, 87B
High Courts28 Jan 1955
State Vs Kanu Dharma Patil
Bombay High Court · AIR 1955 Bom 390 : (1955) 57 BOMLR 524 : (1955) CriLJ 1333 : (1955) ILR (Bom) 728
Bombay Harijan Temple Entry Act, 1947 — Section 4, 4(1)Criminal Procedure Code, 1898 (CrPC) — Section 367, 423
High Courts24 Jan 1955
K.N. Joglekar (Barsi Light Railway Men''s Union) Vs Barsi Light Railway Company Ltd. and Others
Bombay High Court · AIR 1955 Bom 294 : (1955) 57 BOMLR 448 : (1955) ILR (Bom) 826 : (1955) 1 LLJ 371
Payment of Wages Act, 1936 — Section 15
High Courts24 Jan 1955
K.N. Joglekar and Others Vs Barsi Light Railway Co. Ltd.
Bombay High Court · AIR 1955 Bom 294 : (1955) 57 BOMLR 448 : (1955) ILR (Bom) 826 : (1955) 1 LLJ 371
Constitution of India, 1950 — Article 131(1), 132(1), 133(1), 19, 19(1)Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25HPayment of Wages Act, 1936 — Section 15, 15(3)
High Courts21 Jan 1955
Saipansaheb Wd. Dawoodsaheb Vs Laxman Venkatesh Naik
Bombay High Court · AIR 1955 Bom 435 : (1955) 57 BOMLR 413 : (1955) ILR (Bom) 577
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 5(10)
High Courts19 Jan 1955
Mahadeo Dhondu Jadhav Vs Labour Appellate Tribunal of India at Bombay
Bombay High Court · AIR 1955 Bom 394 : (1955) 57 BOMLR 408 : (1955) ILR (Bom) 569
Bombay Industrial Relations Act, 1946 — Section 42Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 22, 23Industrial Disputes Act, 1947 — Section 33, 33A
High Courts19 Jan 1955
Mahadeo Dhondu Jadhav Vs Labour Appellate Tribunal of India and Another
Bombay High Court · AIR 1955 Bom 394 : (1955) 57 BOMLR 408 : (1955) ILR (Bom) 569
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23, 33, 33A
High Courts17 Jan 1955
Jamshed Butt Vs State Govt. of Madhya Pradesh
Bombay High Court · (1957) CriLJ 382
Criminal Procedure Code, 1898 (CrPC) — Section 88(6A)
High Courts12 Jan 1955
State of Bombay Vs R.M.D. Chamarbaugwalia and Others
Bombay High Court · AIR 1956 Bom 1 : (1955) 57 BOMLR 288 : (1955) ILR (Bom) 680
Bombay Lotteries and Prize Competitions Control and Tax (Amendment) Act, 1952 — Section 12ABombay Lotteries and Prize Competitions Control and Tax Act, 1948 — Section 1, 12, 12(2), 12A, 15Bombay Lotteries and Prize Competitions Control and Tax Rules, 1949 — Rule 2, 7
High Courts11 Jan 1955
Goilisaheb Haji Vs Tarachand Bapuchand
Bombay High Court · AIR 1956 Bom 200
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, Order 39 Rule 1Transfer of Property Act, 1882 — Section 52
High Courts06 Jan 1955
State Vs Lachman Kevalram Ahuja
Bombay High Court · AIR 1955 Bom 373 : (1955) 57 BOMLR 777
Bombay Police Act, 1951 — Section 68Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 394