COURT ARCHIVE

Bombay High Court judgments, 1956

217 judgments · page 6 of 11

High Courts20 Jul 1956

Western India Theatres Ltd. Vs Associated Bombay Cinemas Ltd.

Bombay High Court · AIR 1959 Bom 170 : (1958) 60 BOMLR 1240 : (1958) ILR (Bom) 1237

Bombay High Court (Original Side) Rules, 1980 — Rule 733Companies Act, 1913 — Section 202Companies Act, 1956 — Section 443, 484

High Courts10 Jul 1956

Lalji Chhana Vs Labour Appellate Tribunal of India and Another

Bombay High Court · (1957) 2 LLJ 484

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20(2)

High Courts05 Jul 1956

Ballabhdas Eshwardas Vs The Union of India (UOI)

Bombay High Court · (1956) 58 BOMLR 873

Civil Procedure Code, 1908 (CPC) — Section 54, 80

High Courts03 Jul 1956Dismissed

E. Thillai Natarajan Vs C.P. Fernandes

Bombay High Court · (1956) 58 BOMLR 821 : (1957) 1 LLJ 490

Constitution of India, 1950 — Article 227, 309, 313Government of India Act, 1935 — Section 241

High Courts29 Jun 1956

District Judge Vs J.C. Gandhi

Bombay High Court · AIR 1956 Bom 739 : (1956) 58 BOMLR 866 : (1956) ILR (Bom) 944

Bar Councils Act, 1926 — Section 10Bombay Pleaders Act, 1920 — Section 25Contract Act, 1872 — Section 23

High Courts28 Jun 1956

J.G. Vakharia Vs Regional Provident Fund Commissioner

Bombay High Court · (1957) 1 LLJ 448

Bombay Industrial Relations Act, 1946 — Section 11(1)

High Courts27 Jun 1956

Poona Mazoor Sabha Vs G.K. Dhutia and Another

Bombay High Court · AIR 1956 Bom 743 : (1956) 58 BOMLR 817 : (1957) ILR (Bom) 6

Industrial Disputes Act, 1947 — Section 12, 12(1), 19(2), 19(3), 19(4)

High Courts27 Jun 1956

Poona Mazdoor Sabha Vs Dhutia G.K. and Another (Esco Ltd.)

Bombay High Court · (1956) 2 LLJ 319

Industrial Disputes Act, 1947 — Section 12, 12(1), 19(12), 19(2), 22

High Courts26 Jun 1956

Deolal Bulakhi Saitwal Vs Kadu Tolaram Mahajan and Others

Bombay High Court · AIR 1957 Bom 68 : (1956) 58 BOMLR 941 : (1957) ILR (Bom) 1

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 24, 25, 34, 34(2A)Constitution of India, 1950 — Article 227

High Courts26 Jun 1956

Arunachalam Swami and Others Vs State of Bombay and Another

Bombay High Court · AIR 1956 Bom 695 : (1956) 58 BOMLR 628 : (1956) CriLJ 1297 : (1956) ILR (Bom) 930

Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 161(1), 161(3), 162Evidence Act, 1872 — Section 145

High Courts26 Jun 1956

Krishna Gopal Bhatawadeker and Another Vs Imperal Bank of India and Others

Bombay High Court · (1956) 2 LLJ 229

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 7, 7(1), 9, 9(7)

High Courts21 Jun 1956

Vishnu Govind Mulik Vs Pandurang Raghunath Sabnis

Bombay High Court · (1956) 58 BOMLR 815

High Courts20 Jun 1956

State of Bombay Vs Morarji Padamsey of E. Eyres and Co.

Bombay High Court · AIR 1956 Bom 715 : (1956) 58 BOMLR 801 : (1956) ILR (Bom) 940

Bombay Sales Tax Act, 1946 — Section 5, 6, 8

High Courts20 Jun 1956

State of Bombay Vs Morarji Padamsey

Bombay High Court · (1956) 7 STC 704

High Courts20 Jun 1956

Pitamber Dhondu Patil Vs Bhagchand Ratanchand and Others

Bombay High Court · AIR 1957 Bom 9 : (1956) 58 BOMLR 797 : (1956) ILR (Bom) 925

Bombay Land Revenue Code, 1879 — Section 209Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, 9

High Courts19 Jun 1956

Panambur Vishnumurti Narayan Upadhyaya Vs C.P. Fernandes and Another

Bombay High Court · AIR 1957 Bom 64 : (1956) 58 BOMLR 799 : (1956) ILR (Bom) 98

Bombay Shops and Establishments Act, 1948 — Section 10, 11, 13, 14, 14(2)Factories Act, 1948 — Section 59

High Courts19 Jun 1956

Bhagwandas Dhondidas Punekar Vs Basawwa Ryavappa Kolli

Bombay High Court · (1956) 58 BOMLR 809

Evidence Act, 1872 — Section 68, 69, 70Transfer of Property Act, 1882 — Section 3

High Courts24 May 1956

Islampur Municipality Vs Their Workmen

Bombay High Court · (1956) 2 LLJ 273

Industrial Disputes Act, 1947 — Section 12, 12(5)

High Courts24 Apr 1956Dismissed

Lawrence Joachim Joseph D''souza Vs The State of Bombay

Bombay High Court · (1956) 58 BOMLR 989

Constitution of India, 1950 — Article 22, 226

High Courts20 Apr 1956

India Coffee House Vs Their Workmen (Class IV Servants)

Bombay High Court · (1956) 2 LLJ 211

Industrial Disputes Act, 1947 — Section 10, 10(1), 2