High Courts05 Dec 1956Allowed
Vithoba Sayanna Bhandari Vs The Union of India (UOI)
Bombay High Court · (1957) 59 BOMLR 117
Civil Procedure Code, 1908 (CPC) — Section 80, 82Contract Act, 1872 — Section 151, 152, 161
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 2 of 11
High Courts04 Dec 1956
Gulabrao N. Wani Vs Hemakashiram Gajare and Others
Bombay High Court · AIR 1957 Bom 198 : (1957) 59 BOMLR 194 : (1957) ILR (Bom) 373
Bombay Tenancy Act, 1939 — Section 2Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4Constitution of India, 1950 — Article 227
High Courts03 Dec 1956
Devu Subhana and Another Vs Badruddin Hussain
Bombay High Court · AIR 1957 Bom 217 : (1957) 59 BOMLR 192 : (1957) ILR (Bom) 371
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 5(3)Transfer of Property Act, 1882 — Section 111, 27, 27(1), 44, 5
High Courts30 Nov 1956
The State Vs Hathiwala Textile Mills and Others
Bombay High Court · AIR 1957 Bom 209 : (1957) 59 BOMLR 184 : (1957) CriLJ 957 : (1957) ILR (Bom) 358 : (1957) 2 LLJ 202
Bombay Shops and Establishments Act, 1948 — Section 16, 5Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(2), 1(3), 12, 14, 17
High Courts28 Nov 1956
Bhagwan Sitaram Vs Namdeo Narayan and Others
Bombay High Court · AIR 1957 Bom 168 : (1957) 59 BOMLR 293 : (1957) ILR (Bom) 525
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts26 Nov 1956
Khalilulla Hasmiya Ghole and Another Vs Yesu Raghu Dhadvel and Another
Bombay High Court · AIR 1957 Bom 200 : (1957) 59 BOMLR 201 : (1957) ILR (Bom) 355
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 34(2A)(1)
High Courts26 Nov 1956Dismissed
State of Bombay Vs Sardar Sardul Singh Kirpalsingh Caveeshar
Bombay High Court · (1957) 59 BOMLR 449
Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 109, 120B, 409
High Courts20 Nov 1956
Trustees of the Port Vs Authority under the Payment of Wages Act and Others
Bombay High Court · (1957) 1 LLJ 626
Defence of India Act, 1939 — Section 2(2)
High Courts16 Nov 1956
Homi D. Mistry Vs Shree Nafisul Hussan
Bombay High Court · (1958) 60 BOMLR 279
Constitution of India, 1950 — Article 194(3), 21, 22, 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 527
High Courts14 Nov 1956
Bai Fatma Alauddin Vs Mumna Miranji Haji
Bombay High Court · AIR 1957 Bom 107 : (1957) 59 BOMLR 154 : (1957) ILR (Bom) 453
Dissolution of Muslim Marriages Act, 1939 — Section 2Saurashtra Dissolution of Muslim Marriages Act, 1952 — Section 2
High Courts13 Nov 1956
State Vs Shankar Sakharam Jadhav and Another
Bombay High Court · AIR 1957 Bom 226 : (1957) 59 BOMLR 244 : (1957) CriLJ 1107 : (1958) ILR (Bom) 1092
Criminal Procedure Code, 1898 (CrPC) — Section 164, 32, 367Evidence Act, 1872 — Section 10, 114, 133, 24, 3Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 149, 300
High Courts12 Nov 1956
Shirinath Durgaprasad and Others Vs The State
Bombay High Court · AIR 1957 Bom 223 : (1957) 59 BOMLR 221 : (1957) CriLJ 1104
Evidence Act, 1872 — Section 32
High Courts12 Nov 1956Dismissed
State Vs Ishwarlal Chhaganlal
Bombay High Court · (1957) 59 BOMLR 146
Bombay Prevention of Adulteration Act, 1925 — Section 4(3)(a)
High Courts07 Nov 1956
Kurban Hussen Sajauddin Vs Ratikant Nilkant and Another
Bombay High Court · AIR 1959 Bom 401 : (1957) 59 BOMLR 158 : (1957) ILR (Bom) 314
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2), 12(3)Income Tax Act, 1961 — Section 51, 51(1)Stamp Act, 1899 — Section 59
High Courts11 Oct 1956
Parashuram Rajaram Tiwari Vs Hirabai Rajaram Tiwari and Others
Bombay High Court · AIR 1957 Bom 59 : (1957) 59 BOMLR 74 : (1957) ILR (Bom) 175
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 1, 2(2), 96Court Fees Act, 1870 — Article 1
High Courts10 Oct 1956
Ramaben A. Thanawala Vs Jyoti Ltd. and Others
Bombay High Court · AIR 1958 Bom 214 : (1957) 59 BOMLR 67
Companies Act, 1956 — Section 198, 198(1), 309(1), 309(2), 309(3)
High Courts09 Oct 1956
Mahalinga Bandappa Vs Venkatesh Waman
Bombay High Court · AIR 1957 Bom 201 : (1957) 59 BOMLR 227 : (1957) ILR (Bom) 302
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 13, 13(1)Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 111
High Courts08 Oct 1956Dismissed
Vithal Sakharam Kodre Vs Gopala Gangaram Dawkhar
Bombay High Court · (1957) 59 BOMLR 59
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111, 117, 3
High Courts04 Oct 1956
Balkrishna Sakharam Naik Vs Siddappa Vithoba Gangade
Bombay High Court · (1957) 59 BOMLR 54
Bombay Tenancy And Agricultural Lands Act, 1948 — Section 12, 32, 32(1), 32(2), 32(3), 32(5), 64, 64(2)(A)(i), 71, 71(a), 72Constitution Of India, 1950 — Article 227