High Courts02 Nov 1955
Shankarappa Ramappa Sidalali Vs The State of Bombay
Bombay High Court · AIR 1957 Bom 55 : (1956) 58 BOMLR 278 : (1956) ILR (Bom) 397
Bombay Village Panchayats Act, 1933 — Section 102, 102(1), 102(3), 102(4), 107
COURT ARCHIVE
Bombay High Court judgments, 1955
357 judgments · page 6 of 18
High Courts01 Nov 1955
Ranjanibai Jamnadas Champsey Vs New India Assurance Co. Ltd.
Bombay High Court · AIR 1956 Bom 633
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts31 Oct 1955
Parbhubhai Paragji Vs State
Bombay High Court · AIR 1956 Bom 232 : (1956) CriLJ 497
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409
High Courts31 Oct 1955
State Vs Dattatraya Tulshiram Bhujbal
Bombay High Court · (1956) 58 BOMLR 157
Penal Code, 1860 (IPC) — Section 302, 304, 304A, 366, 377
High Courts31 Oct 1955
Bhagwaticharan Ravishankar Shukla Vs The State
Bombay High Court · AIR 1956 Bom 233 : (1956) CriLJ 498
Criminal Procedure Code, 1898 (CrPC) — Section 344, 526Penal Code, 1860 (IPC) — Section 332
High Courts14 Oct 1955
Gangaram Ranaba Vs Datto Appaji Powar and Others
Bombay High Court · AIR 1956 Bom 328 : (1956) 58 BOMLR 161 : (1956) ILR (Bom) 258
Registration Act, 1908 — Section 32, 35, 58, 59, 60
High Courts14 Oct 1955Dismissed
Natvarlal Ambalal Thakore Vs The State of Bombay
Bombay High Court · (1956) 58 BOMLR 221
Constitution of India, 1950 — Article 10, 14, 19, 226
High Courts14 Oct 1955
Gulamhusein Ahmedally Vs The State
Bombay High Court · AIR 1956 Bom 235 : (1956) CriLJ 499
Bombay Municipal Corporation Act, 1888 — Section 274, 274(1), 274(2), 471
High Courts14 Oct 1955
Gopalkrishna Govind and Another Vs Tukaram Narayan and Others
Bombay High Court · AIR 1956 Bom 566
Contract Act, 1872 — Section 11Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts14 Oct 1955
State Vs Tukaram Khandu
Bombay High Court · AIR 1956 Bom 279 : (1956) CriLJ 584
Bombay Prohibition Act, 1949 — Section 66, 85, 85(1)(1), 85(1)(2)Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 71
High Courts14 Oct 1955
Velji N. Thakkar Vs State
Bombay High Court · AIR 1956 Bom 247 : (1956) CriLJ 502 : (1956) ILR (Bom) 458
Criminal Procedure Code, 1898 (CrPC) — Section 4, 4(1), 439Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Oct 1955
State Vs Pandu Janu
Bombay High Court · AIR 1956 Bom 173 : (1956) CriLJ 384
Bombay Prohibition Act, 1949 — Section 2(12), 66, 85(1), 85(3)
High Courts13 Oct 1955
Ramchand Tolaram Khatri and Another Vs The State
Bombay High Court · AIR 1956 Bom 287 : (1956) 58 BOMLR 90 : (1956) CriLJ 585 : (1956) ILR (Bom) 343
Criminal Procedure Code, 1898 (CrPC) — Section 103, 156, 165, 196, 239Evidence Act, 1872 — Section 133, 14, 6Penal Code, 1860 (IPC) — Section 161, 34
High Courts13 Oct 1955
Kantilal Amarchand Shah Vs Itmadi Hassanali Jeewabhoy
Bombay High Court · (1956) 58 BOMLR 272
High Courts12 Oct 1955
Daulatrao Vs The State
Bombay High Court · AIR 1956 Bom 195
Bombay Prohibition Act, 1949 — Section 65, 66Criminal Procedure Code, 1898 (CrPC) — Section 173, 190
High Courts12 Oct 1955
Arjun Raghu Patil and Others Vs State
Bombay High Court · AIR 1956 Bom 183 : (1956) CriLJ 389
Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 40
High Courts12 Oct 1955
Durlabhai Fakirbhai Vs Jhaverbhai Bhikhabhai and Another
Bombay High Court · AIR 1956 Bom 285 : (1957) 59 BOMLR 85 : (1956) ILR (Bom) 335
Bombay Tenancy Act, 1939 — Section 34, 34(1), 34(2, 34(2)
High Courts11 Oct 1955
Bhanubhai Ramnath Dave Vs State
Bombay High Court · AIR 1956 Bom 267
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Oct 1955
State Vs Mehebub Maulabux
Bombay High Court · AIR 1956 Bom 270 : (1956) CriLJ 505
Bombay Prohibition Act, 1949 — Section 85(1)
High Courts11 Oct 1955
Parwatibai Vs The State
Bombay High Court · AIR 1956 Bom 127 : (1956) CriLJ 379
Preventive Detention Act, 1950 — Section 11, 6