High Courts01 Dec 1955
Fakiraya Viraya Mathapati and Others Vs Achappanaik Bhimappanaik Desai and Others
Bombay High Court · AIR 1956 Bom 600
Bombay Agricultural Debtors Relief Act, 1947 — Section 52
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 3 of 18
High Courts01 Dec 1955
Sri Chhugomal Jasharam Bhatija Vs District Judge and Abdul Kadar Uppal
Bombay High Court · (1956) 58 BOMLR 545
Administration of Evacuee Property Act, 1950 — Section 2, 27
High Courts30 Nov 1955
Tarachand Bapuchand Vs Gaibihaji Ahmed Bagwan
Bombay High Court · AIR 1956 Bom 632
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts28 Nov 1955Dismissed
K.B. Sipahimalani Vs Fidahussein Vallibhoy
Bombay High Court · (1956) 58 BOMLR 344
Administration of Evacuee Property Act, 1950 — Section 18, 27, 28Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 1955
Sunderdas Sobhraj Vs Liberty Pictures
Bombay High Court · AIR 1956 Bom 618
Negotiable Instruments Act, 1881 (NI) — Section 9Partnership Act, 1932 — Section 19, 20, 21, 22, 23
High Courts25 Nov 1955
Chandulal and Co. Ltd. and Others Vs Natwarlal Chunilal Bhalakia and Others
Bombay High Court · AIR 1956 Bom 257
Companies Act, 1913 — Section 10, 12, 87C, 87C(1), 87C(2)
High Courts25 Nov 1955
R.N. Jhunjhunwala and Co. Ltd. Vs N. Jiwanlal and Co. Ltd.
Bombay High Court · (1956) 58 BOMLR 432
Civil Procedure Code, 1908 (CPC) — Section 114, 2, 47, 96, 97
High Courts25 Nov 1955
Sinaeen Mohiddin Malbari Vs Kaushal Kishore Bhagwandas Sharma
Bombay High Court · (1956) 58 BOMLR 339
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 28, 29, 49
High Courts24 Nov 1955
Akbaralli Abedalli Bohari Vs Godha Lahanu Dhangar
Bombay High Court · AIR 1957 Bom 105 : (1956) 58 BOMLR 335 : (1956) ILR (Bom) 433
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 2(1), 24, 32, 33Civil Procedure Code, 1908 (CPC) — Section 60, 97Provincial Insolvency Act, 1920 — Section 27
High Courts24 Nov 1955
The Chalisgaon Borough Municipality Vs Multanchand Fulchand Sancheti
Bombay High Court · AIR 1956 Bom 675 : (1956) 58 BOMLR 375 : (1956) ILR (Bom) 502
Bombay Municipal Boroughs Act, 1925 — Section 110, 110(1), 111, 3(13), 58Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Nov 1955
Ramchandra Jagannath Vs R.S. Mundade
Bombay High Court · AIR 1956 Bom 174 : (1956) CriLJ 385
Bombay Pleaders Act, 1920 — Section 26Legal Practitioners Act, 1879 — Section 13
High Courts23 Nov 1955
State Vs Pandya Mangubhai
Bombay High Court · AIR 1956 Bom 439 : (1956) CriLJ 861
Penal Code, 1860 (IPC) — Section 199Special Marriage Act, 1954 — Section 2, 2(3), 21
High Courts23 Nov 1955
C.M. Brahmbhatt Vs State of Bombay
Bombay High Court · AIR 1956 Bom 351
Constitution of India, 1950 — Article 226, 311
High Courts23 Nov 1955
Nutan Mills Vs Employees State Insurance Corporation
Bombay High Court · AIR 1956 Bom 336 : (1956) ILR (Bom) 575 : (1956) 1 LLJ 215
Employees State Insurance Act, 1948 — Section 2(22), 73A, 73A(3), 81Industrial Disputes Act, 1947 — Section 2, 25C, 25D, 25E, 25J
High Courts23 Nov 1955
In Re: Reference under Section 81 of The Employees'' State Insurance Act, 1948
Bombay High Court · (1956) 58 BOMLR 328
Employees State Insurance Act, 1948 — Section 2, 81Industrial Disputes Act, 1947 — Section 25B, 25C, 25D, 25E, 25J
High Courts23 Nov 1955
Mathur Dhana Vs State
Bombay High Court · AIR 1956 Bom 393 : (1956) CriLJ 715
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Nov 1955
State Vs D. Sequeira
Bombay High Court · AIR 1956 Bom 414 : (1956) CriLJ 721
Bombay Police Act, 1951 — Section 131, 33Criminal Procedure Code, 1898 (CrPC) — Section 155, 173, 173(3), 190, 247
High Courts23 Nov 1955
Nutan Mills Ltd., Ahmedabad Vs Employees'' State Insurance Corporation
Bombay High Court · AIR 1956 Bom 336 : (1956) ILR (Bom) 575 : (1956) 1 LLJ 215
Employees State Insurance Act, 1948 — Section 2, 2(22), 73A, 81Industrial Disputes Act, 1947 — Section 25C, 25D, 25E, 25J
High Courts22 Nov 1955
Daneppa Satveerappa Vs Malgonda Ananda
Bombay High Court · AIR 1956 Bom 630 : (1956) 58 BOMLR 324 : (1956) ILR (Bom) 497
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 22(1), 22(6), 23, 31Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 7Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts22 Nov 1955
Ramchandra Dattatraya Vs Vaidhyachand Manikchand and Others
Bombay High Court · AIR 1956 Bom 647
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(2)Contract Act, 1872 — Section 59Provincial Insolvency Act, 1920 — Section 28(2)