High Courts13 Dec 1955
Jivraj Joharmal Vs The State
Bombay High Court · AIR 1956 Bom 719 : (1956) CriLJ 1311
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 19(1)Penal Code, 1860 (IPC) — Section 411
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 2 of 18
High Courts13 Dec 1955
U.D. Patel and Co. Vs C.M. Milligam and Clarke Ltd.
Bombay High Court · AIR 1956 Bom 598
Arbitration (Protocol and Convention) Act, 1937 — Section 5, 7, 7(1), 7(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 23, 115, 151
High Courts13 Dec 1955
R.S. Patil Vs Bombay Revenue Tribunal
Bombay High Court · AIR 1956 Bom 758
Bombay Tenancy Act, 1939 — Section 25, 25(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts12 Dec 1955
The State Vs Azizkhan Subedarkhan
Bombay High Court · AIR 1956 Bom 680 : (1956) CriLJ 1294
Bombay General Clauses Act, 1904 — Section 23Bombay Police Act, 1951 — Section 135, 155, 37, 37(1)Evidence Act, 1872 — Section 114
High Courts12 Dec 1955
Shiddappa Basappa Bagi Vs Rugnath Trikamdas and Co.
Bombay High Court · AIR 1956 Bom 596
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13
High Courts12 Dec 1955
Mallappa Changbasappa Warad Vs Asian Insurance Co. Ltd. and Others
Bombay High Court · AIR 1956 Bom 595
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts07 Dec 1955
Mervin Albert Veiyra Vs C.P. Fernandes and Another
Bombay High Court · AIR 1957 Bom 100 : (1956) 58 BOMLR 385 : (1956) ILR (Bom) 585
Industrial Disputes Act, 1947 — Section 2, 25Payment of Wages Act, 1936 — Section 15(1)
High Courts07 Dec 1955
Veiyra M.A. Vs Fernandez C.P. and Another
Bombay High Court · (1955) 12 BOM CK 0040
Industrial Disputes Act, 1947 — Section 2, 25B, 25C, 25J, 25J(2)
High Courts07 Dec 1955
State Vs Yamanappa Limbaji Pandhare
Bombay High Court · (1956) 58 BOMLR 551
Bombay Police Act, 1951 — Section 132, 147, 31Penal Code, 1860 (IPC) — Section 147, 323, 332, 342, 99
High Courts06 Dec 1955
State Vs Maganlal Chunilal Bogawat
Bombay High Court · AIR 1956 Bom 354 : (1956) CriLJ 701
Criminal Procedure Code, 1898 (CrPC) — Section 103, 537Electricity Act, 1910 — Section 20, 20(1), 39, 44, 50Penal Code, 1860 (IPC) — Section 378, 379
High Courts06 Dec 1955
The State Vs John Joseph D''Souza and Another
Bombay High Court · AIR 1956 Bom 606 : (1956) CriLJ 1065
Bombay Prohibition Act, 1949 — Section 65, 81Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 423, 423(1)
High Courts06 Dec 1955
Yeshwant Sakharam and Others Vs State
Bombay High Court · AIR 1956 Bom 409 : (1956) CriLJ 718
Criminal Procedure Code, 1898 (CrPC) — Section 297, 342, 342(1), 423(2)Penal Code, 1860 (IPC) — Section 305, 323, 325, 34, 395
High Courts06 Dec 1955
Arantee Manufacturing Corporation Vs Bright Bolts Private Ltd.
Bombay High Court · (1967) 37 CompCas 758
Companies Act, 1956 — Section 2, 294, 294(2), 297(2), 9
High Courts05 Dec 1955
Karamsingh Nihalsing Vs Mankuji Zivaji
Bombay High Court · AIR 1957 Bom 12 : (1956) 58 BOMLR 382 : (1956) ILR (Bom) 532
Constitution of India, 1950 — Article 226
High Courts05 Dec 1955
State Vs Bhaishankar Uttamrai and Another
Bombay High Court · AIR 1956 Bom 660 : (1956) 58 BOMLR 435 : (1956) CriLJ 1186 : (1956) ILR (Bom) 511
Bombay Harijan (Removal of Social Disabilities) Act, 1946 — Section 1, 2, 2, 3, 4Constitution of India, 1950 — Article 17, 46Factory and Workshop Act, 1901 — Section 149(1)
High Courts05 Dec 1955Dismissed
Zaverchand Panaji Vs Mayadevi Chimanlal Parikh
Bombay High Court · (1956) 58 BOMLR 619
Civil Procedure Code, 1908 (CPC) — Section 152, 42
High Courts05 Dec 1955
Apaya Dundyappa and Others Vs Govind Dattatraya and Others
Bombay High Court · AIR 1956 Bom 625
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 101, 102, 103, 114, 13Limitation Act, 1908 — Article 142, 143, 144
High Courts02 Dec 1955
Ram Bhagwandas Vs Municipal Corporation of the City of Bombay
Bombay High Court · AIR 1956 Bom 364
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4, 4(1), 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98Transfer of Property Act, 1882 — Section 109
High Courts02 Dec 1955
State Vs Sundarlal Govardhan
Bombay High Court · AIR 1956 Bom 88 : (1956) CriLJ 211
Bombay Police Act, 1951 — Section 124
High Courts02 Dec 1955
The State Vs Shamrao Navji Patil
Bombay High Court · (1956) 58 BOMLR 355
Penal Code, 1860 (IPC) — Section 161