High Courts21 Dec 1956
Syed Afzalur Rahman Vs Syed Naziruddin
Bombay High Court · (1957) 59 BOMLR 360
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 1 of 11
High Courts21 Dec 1956Allowed
Abdul Hussain Mohasinali Bohri Vs Fazalbhai Taheralli Bohri
Bombay High Court · (1957) 59 BOMLR 296
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts21 Dec 1956
Phoolchand Sethi Vs Nagpur University and Another
Bombay High Court · AIR 1957 Bom 215 : (1957) 59 BOMLR 300
Constitution of India, 1950 — Article 226, 32Nagpur University Act, 1923 — Section 40(1)Nagpur University Rules — Rule 4
High Courts20 Dec 1956Dismissed
Sadu Sitkura Vs Board of Revenue
Bombay High Court · (1957) 59 BOMLR 298
Central Provinces Land Revenue Act, 1881 — Section 196(1), 227
High Courts20 Dec 1956Dismissed
State Vs Umashankar Krupashankar
Bombay High Court · (1957) 59 BOMLR 373
Central Provinces and Berar Regulation of Couching Act, 1944 — Section 3
High Courts19 Dec 1956
Dharamraj Mahadeo Vs Additional Deputy Commissioner, Akola and Others
Bombay High Court · AIR 1957 Bom 154
Central Provinces and Berar General Clauses Act, 1914 — Section 8Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10, 9
High Courts19 Dec 1956
Janardan Bhawaniji Vs Deputy Commissioner, Amravati and Others
Bombay High Court · AIR 1957 Bom 238 : (1957) 59 BOMLR 267
Central Provinces and Berar General Clauses Act, 1914 — Section 2(29)Central Provinces and Berar Panchayats Act, 1946 — Section 14Contract Act, 1872 — Section 182
High Courts18 Dec 1956
Tamboli Boghalal Chhotalal and Another Vs Mohanlal Chunilal Kothari and Others
Bombay High Court · AIR 1957 Bom 130 : (1957) 59 BOMLR 274 : (1957) ILR (Bom) 420
Bombay Tenancy Act, 1939 — Section 3A, 5(1), 5(2)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 245
High Courts18 Dec 1956
Narayan Deju Puthrani Vs Labour Appellate Tribunal of India at Bombay and Another
Bombay High Court · AIR 1957 Bom 142 : (1957) 59 BOMLR 261 : (1957) ILR (Bom) 412 : (1957) 2 LLJ 245
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 17, Order 41 Rule 19, Order 41 Rule 23Constitution of India, 1950 — Article 226 , 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 30, 33, 33(2)
High Courts18 Dec 1956
Dinbai R. Wadia and Others Vs Farukh Mobedjna and Another
Bombay High Court · AIR 1958 Bom 218 : (1957) 59 BOMLR 1196
Fatal Accidents Act, 1855 — Section 1, 2
High Courts14 Dec 1956
Krishtappa Venkappa Gadad and Others Vs Gopal Shivaji Ramchandra Kulkarni and Others
Bombay High Court · AIR 1957 Bom 214 : (1957) 59 BOMLR 176 : (1957) ILR (Bom) 588
High Courts14 Dec 1956
Karson Ramji Chawda Vs The State of Bombay
Bombay High Court · AIR 1958 Bom 99 : (1957) 59 BOMLR 136 : (1958) CriLJ 351 : (1957) ILR (Bom) 410
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts13 Dec 1956
Jaswantrai Tricumlal Vyas Vs Bai Jiwi and Others
Bombay High Court · AIR 1957 Bom 195 : (1957) 59 BOMLR 168 : (1957) ILR (Bom) 342
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Transfer of Property Act, 1882 — Section 111, 2(18), 27, 2A, 3
High Courts12 Dec 1956
Dattatraya Vishnu Vs Ganpat Ragho and Another
Bombay High Court · AIR 1957 Bom 193 : (1957) 59 BOMLR 164 : (1956) ILR (Bom) 336
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 34(2)
High Courts12 Dec 1956
Maganlal Pragjibhai Seedsman Vs State of Bombay
Bombay High Court · AIR 1958 Bom 154 : (1957) 59 BOMLR 139 : (1958) CriLJ 492 : (1957) ILR (Bom) 196
High Courts11 Dec 1956
New Gujarat Cotton Mills Ltd. Vs Labour Appellate Tribunal and Others
Bombay High Court · AIR 1957 Bom 111 : (1957) 59 BOMLR 209 : (1958) ILR (Bom) 8 : (1957) 2 LLJ 194
Bombay Industrial Relations Act, 1946 — Section 114, 114(1), 115, 3(13), 42Companies Act, 1913 — Section 172Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 1956Allowed
Sheikh Ahmad Shaikh Mohamad Patil Vs Devram Kalyanji and Co.
Bombay High Court · (1957) 59 BOMLR 282
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts11 Dec 1956
New Gujarat Cotton Mills Limited Vs Labour Appellate Tribunal
Bombay High Court · (1957) 27 CompCas 500 : (1957) 2 LLJ 194
Companies Act, 1956 — Section 172Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1956
State Vs Bansilal Chhotalal and Another
Bombay High Court · AIR 1957 Bom 13 : (1957) CriLJ 50
Bombay Children Act, 1948 — Section 13, 8, 9Criminal Procedure Code, 1898 (CrPC) — Section 29Penal Code, 1860 (IPC) — Section 302
High Courts07 Dec 1956
Narayan Laxman Ayarkar and Others Vs Vishnu Waman Dhawale and Another
Bombay High Court · AIR 1957 Bom 117 : (1957) 59 BOMLR 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 20 Rule 12(1), Order 21 Rule 35, Order 21 Rule 36, 144Transfer of Property Act, 1882 — Section 52