High Courts18 Jan 1956
Ratilal Jasraj Vs The State
Bombay High Court · AIR 1956 Bom 385 : (1956) CriLJ 712
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112, 117, 117(3), 526
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 11 of 11
High Courts17 Jan 1956
Sayed Kassam Ibrahim Vs M.M. Chudasama
Bombay High Court · AIR 1956 Bom 545
Constitution of India, 1950 — Article 226, 227, 311Holding Departmental Enquiry Rules — Rule 16, 3Police Act, 1861 — Section 7
High Courts17 Jan 1956
Vishwanath Vithoba Vs Genu Kisan and Others
Bombay High Court · AIR 1956 Bom 555
Evidence Act, 1872 — Section 65, 66Limitation Act, 1908 — Article 144
High Courts16 Jan 1956
Income Tax Officer, Ward C, Sangli and Another Vs Chandanbai Balaram Doshi and Others
Bombay High Court · AIR 1957 Bom 91 : (1956) 58 BOMLR 564 : (1956) ILR (Bom) 743
Bombay Sales Tax Act, 1953 — Section 17, 17(1), 3, 44Civil Procedure Code, 1908 (CPC) — Section 73, 73(1), 73(2), 73(3)
High Courts16 Jan 1956Dismissed
Allemeeya Daud Saheb Dhanse Vs Hari Mahadeo Wagle
Bombay High Court · (1956) 58 BOMLR 641
Bombay Agricultural Debtors Relief Act, 1947 — Section 51A, 52
High Courts13 Jan 1956
State Vs Abdulgafar Abdulrehman and Others
Bombay High Court · AIR 1956 Bom 420 : (1956) CriLJ 722
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 114
High Courts12 Jan 1956
Yasoo Vithoba Vs Babubai
Bombay High Court · AIR 1956 Bom 388
Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 89(2)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 33 Rule 8
High Courts12 Jan 1956
Appanna Yellawwa Madar and Others Vs State
Bombay High Court · AIR 1956 Bom 471 : (1956) CriLJ 869
Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts12 Jan 1956
Jairamdas Jotsingh Menghani Vs State
Bombay High Court · AIR 1956 Bom 426 : (1956) CriLJ 725
Evidence Act, 1872 — Section 101, 102, 103, 5Penal Code, 1860 (IPC) — Section 161, 165
High Courts11 Jan 1956
Jal Hirji Taraporevala Vs K.A. Hamid
Bombay High Court · AIR 1956 Bom 323
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts11 Jan 1956
Malojirao Abajirao Vs Tarabai Nathajirao and Others
Bombay High Court · AIR 1956 Bom 397
High Courts11 Jan 1956
Kishindas Tekchand Vs The State
Bombay High Court · AIR 1956 Bom 423 : (1956) CriLJ 724
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 441
High Courts11 Jan 1956
Dharamdas Hukumtrai Vs The State
Bombay High Court · AIR 1956 Bom 512 : (1956) CriLJ 882
Criminal Procedure Code, 1898 (CrPC) — Section 344, 439Penal Code, 1860 (IPC) — Section 341, 451
High Courts11 Jan 1956
Thakurdas Kimatrai and Others Vs The State
Bombay High Court · AIR 1956 Bom 430 : (1956) CriLJ 729
Bombay Prevention of Hindu Bigamous Marriages Act, 1946 — Section 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 215Penal Code, 1860 (IPC) — Section 109, 376, 406, 495
High Courts11 Jan 1956
Gurappa Ningappa Patne Vs Basawanappa Apparao Kilje
Bombay High Court · AIR 1957 Bom 31 : (1956) 58 BOMLR 459 : (1956) ILR (Bom) 594
Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 24(1), 24(2)Bombay Land Revenue Code, 1879 — Section 74Transfer of Property Act, 1882 — Section 53A, 54
High Courts09 Jan 1956
L.M. Chakradeo Vs Goolabanubai Yoosuf Lalji
Bombay High Court · (1956) 58 BOMLR 454
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3)
High Courts09 Jan 1956
Varadam Shetty Jambulanna and Another Vs Narshi Mulji and Co.
Bombay High Court · AIR 1956 Bom 720
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 9