High Courts08 Nov 1955
State Vs Bhogilal Gordhandas
Bombay High Court · AIR 1956 Bom 180 : (1956) CriLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 436
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 5 of 18
High Courts08 Nov 1955
State Vs Airarsing Raising
Bombay High Court · AIR 1956 Bom 231
Criminal Procedure Code, 1898 (CrPC) — Section 439(6)Penal Code, 1860 (IPC) — Section 302
High Courts07 Nov 1955
Ramchand Kundanmal Vs Sardarsingh Mohansingh and Others
Bombay High Court · AIR 1956 Bom 241 : (1956) 58 BOMLR 213 : (1956) ILR (Bom) 369
Bombay Agricultural Debtors Relief Act, 1947 — Section 14, 15, 15(1), 19, 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 115
High Courts07 Nov 1955
Harswarup Khannamal and Others Vs Nandram Shriram and Others
Bombay High Court · AIR 1956 Bom 656 : (1956) 58 BOMLR 288 : (1956) ILR (Bom) 405
Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 10, 12, 14Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 28, 29, 29ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 21 Rule 103, 9
High Courts07 Nov 1955
The State Vs Ardeshir B. Cursetji and Sons, Ltd.
Bombay High Court · (1956) 58 BOMLR 365
Dock Labourers Act, 1934 — Section 5
High Courts07 Nov 1955
Ganesh Laxman Vs Raosaheb Premchand Ichharam
Bombay High Court · AIR 1956 Bom 249
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6, Order 41 Rule 6(2), 115
High Courts07 Nov 1955
Ranganath Kondaji Vs Kisan and Others
Bombay High Court · AIR 1956 Bom 234
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 115Dekkhan Agriculturists Relief Act, 1879 — Section 10, 10A, 53
High Courts04 Nov 1955
Someshchandra Manilall Nanavati Vs Jivanlal C. Chinai and Others
Bombay High Court · AIR 1956 Bom 190
Companies Act, 1913 — Section 17, 86
High Courts04 Nov 1955
State Vs Kurbanali Akbarali and Another
Bombay High Court · AIR 1956 Bom 239
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(4)Penal Code, 1860 (IPC) — Section 504
High Courts04 Nov 1955
Ghudusab Ibrahim Mujawar Vs State
Bombay High Court · AIR 1956 Bom 225 : (1956) CriLJ 495
Bombay Prohibition Act, 1949 — Section 66
High Courts04 Nov 1955
Ramrao Raoji Palkar Vs Amir Kasam Bhagwan
Bombay High Court · (1956) 58 BOMLR 284
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 114
High Courts04 Nov 1955
State Vs Santappa Mother Kasawwa Metri
Bombay High Court · AIR 1956 Bom 217 : (1956) CriLJ 487
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 27
High Courts04 Nov 1955
Mahamad Jamsher Tadvi and Others Vs State
Bombay High Court · AIR 1956 Bom 186 : (1956) CriLJ 392
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 114, 30, 60Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts04 Nov 1955
State Vs Shrirang Krishna Gholap
Bombay High Court · AIR 1956 Bom 198 : (1956) CriLJ 483
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 302
High Courts03 Nov 1955
Williams Luis Vs State
Bombay High Court · AIR 1956 Bom 185 : (1956) CriLJ 391
Bombay Prevention of Prostitution Act, 1923 — Section 5, 6Penal Code, 1860 (IPC) — Section 193
High Courts03 Nov 1955
Mamlatdar of Baroda as Custodian of the Properties of the Evacuee Abdul Satan Vs Kamla Motilal Ranchhod
Bombay High Court · AIR 1956 Bom 498
Administration of Evacuee Property Act, 1950 — Section 18, 19, 7, 8
High Courts03 Nov 1955
In Re: Rupa Sonya
Bombay High Court · AIR 1956 Bom 193 : (1956) CriLJ 479
Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 326
High Courts02 Nov 1955
S.M. Nooruddin Vs Mahomed Oomer Mahomed Nurulla Saheb
Bombay High Court · AIR 1956 Bom 641
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 41 Rule 23Evidence Act, 1872 — Section 69Trade Marks Act, 1940 — Section 41 , 70
High Courts02 Nov 1955
State Vs Dagdoo Shivram Mandavker and Others
Bombay High Court · AIR 1956 Bom 277 : (1956) CriLJ 582
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 148, 149, 302, 325
High Courts02 Nov 1955
Harshadrai N. Desai Vs Collector of Surat and Another
Bombay High Court · AIR 1956 Bom 170
Bombay Personal Inams Abolition Act, 1952 — Section 4