High Courts08 Feb 1956
Bilasrai Juharmal Vs Durgadutt Motiram Seksaria and Others
Bombay High Court · AIR 1956 Bom 526
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 16, Order 21 Rule 22, 49
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 10 of 11
High Courts07 Feb 1956
Maruti Manku Patil and Another Vs Waman Trimbak and Others
Bombay High Court · AIR 1956 Bom 639
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 34, 34(2A)(3), 36(1), 36(2)
High Courts07 Feb 1956
Chhanubhai Karansang Vs Sardul Mansang and Others
Bombay High Court · AIR 1957 Bom 99 : (1956) 58 BOMLR 463 : (1956) ILR (Bom) 764
Bombay Tenancy Act, 1939 — Section 2(6), 34(2), 36(1)
High Courts03 Feb 1956
Bai Radhabai Vasudeo Jethabhoy Vs Nandlal Laxmichand Chanana
Bombay High Court · AIR 1956 Bom 649 : (1957) 59 BOMLR 127
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 7, 9Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts03 Feb 1956
The State of Bombay Vs The Ahmedabad Education Society
Bombay High Court · AIR 1956 Bom 673 : (1956) 58 BOMLR 572 : (1956) ILR (Bom) 898 : (1956) 7 STC 497
Bombay Sales Tax Act, 1946 — Section 15, 19, 2, 23, 24Income Tax Act, 1961 — Section 2
High Courts02 Feb 1956
The State Vs Pritamdas Khatumal Mancharamani
Bombay High Court · AIR 1956 Bom 559 : (1956) CriLJ 984
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 275, 420, 511
High Courts02 Feb 1956
Laxman Balvant Bhopatkar and Another Vs Charity Commissioner, Bombay
Bombay High Court · AIR 1957 Bom 83 : (1956) 58 BOMLR 741 : (1956) ILR (Bom) 831
Bombay Public Trusts Act, 1950 — Section 11, 2(13), 72, 9, 9(2)Income Tax Act, 1961 — Section 4(3), 66(2)Mortmain and Charitable Uses Act, 1888 — Section 13(2)
High Courts01 Feb 1956
State Vs M.S. Neseeri
Bombay High Court · AIR 1956 Bom 529 : (1956) CriLJ 982
Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 — Section 4(1)Criminal Procedure Code, 1898 (CrPC) — Section 417, 423
High Courts31 Jan 1956
Bapurao Dhondiba Jagtap Vs The State
Bombay High Court · AIR 1956 Bom 300 : (1956) 58 BOMLR 418 : (1956) CriLJ 598 : (1956) ILR (Bom) 753
Bombay General Clauses Act, 1904 — Section 21Bombay Police Act, 1951 — Section 37, 37(1), 37(3)Constitution of India, 1950 — Article 19, 19(1), 19(3), 226, 228
High Courts31 Jan 1956
Manilal Narsinhadas and Others Vs Bai Sushila
Bombay High Court · AIR 1956 Bom 402
High Courts31 Jan 1956
State Vs Manager, Sutaria Automobiles
Bombay High Court · AIR 1956 Bom 433 : (1956) 58 BOMLR 427 : (1956) CriLJ 859 : (1956) ILR (Bom) 613 : (1956) 2 LLJ 303
Factories Act, 1948 — Section 51, 52, 54, 55, 56
High Courts30 Jan 1956
Mokshamadanlal Vs Hariprasad Vishnuprasad
Bombay High Court · AIR 1956 Bom 650 : (1956) 58 BOMLR 568 : (1956) ILR (Bom) 748
General Clauses Act, 1897 — Section 10Limitation Act, 1908 — Section 14, 29(2)Provincial Insolvency Act, 1920 — Section 6A, 75, 9, 9(1)
High Courts25 Jan 1956
Mohanlal Keshavlal Vs The State
Bombay High Court · AIR 1956 Bom 504 : (1956) CriLJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6
High Courts24 Jan 1956
State Vs Raoji Kaloji Kadam
Bombay High Court · AIR 1956 Bom 528 : (1956) CriLJ 981
Bombay Prohibition Act, 1949 — Section 117, 65Criminal Procedure Code, 1898 (CrPC) — Section 103, 537
High Courts23 Jan 1956Dismissed
Keshav Govind Oka Vs Ganpatrao Bhaurao Kadu
Bombay High Court · (1956) 58 BOMLR 645
Bombay Khoti Abolition Act, 1949 — Section 2(1)(ix)Khoti Settlement Act, 1880 — Section 10
High Courts20 Jan 1956
The Union of India (UOI) Vs Taherali Isaji
Bombay High Court · (1956) 58 BOMLR 650
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161
High Courts19 Jan 1956
Yeshwant Hari and Others Vs The State
Bombay High Court · AIR 1956 Bom 500 : (1956) CriLJ 878
Criminal Procedure Code, 1898 (CrPC) — Section 209, 210Penal Code, 1860 (IPC) — Section 201
High Courts19 Jan 1956
Arnold Dominic Rodricks Vs Sunder Vinayak Navalkar and Another
Bombay High Court · AIR 1956 Bom 404
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 102, 103Succession Act, 1925 — Section 61
High Courts19 Jan 1956
Michael Anthony Rodrigues Vs State of Bombay and Others
Bombay High Court · AIR 1956 Bom 501
Constitution of India, 1950 — Article 5Evidence Act, 1872 — Section 101, 102, 103, 104Foreigners Act, 1946 — Section 2
High Courts18 Jan 1956
Balchand Ishwarlal Vs East India Cotton Association Ltd. and Others
Bombay High Court · AIR 1956 Bom 476
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Forward Contracts (Regulation) Act, 1952 — Section 11(2), 12, 13, 4, 7