High Courts20 Apr 1956
Laxman Babaji and Others Vs Akharam Sahebram
Bombay High Court · AIR 1959 Bom 18 : (1956) 58 BOMLR 804 : (1956) ILR (Bom) 918
Bombay Agricultural Debtors Relief Act, 1947 — Section 11, 14, 14(1), 15(1), 15(2)
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 7 of 11
High Courts16 Apr 1956
Noor Mahomed Haji Usman and Another Vs The State
Bombay High Court · AIR 1956 Bom 700 : (1956) CriLJ 1302
Penal Code, 1860 (IPC) — Section 109, 478, 482, 483, 486
High Courts09 Apr 1956
Balkrishna Kashinath Khopkar Vs The District Magistrate
Bombay High Court · (1956) 58 BOMLR 614
Constitution of India, 1950 — Article 22
High Courts09 Apr 1956
D.B. Godbole Vs Kunwar Rajnath
Bombay High Court · AIR 1956 Bom 652 : (1956) 58 BOMLR 779 : (1956) ILR (Bom) 865
Administration of Evacuee Property Act, 1950 — Section 10(2), 23, 24, 28, 45Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227
High Courts05 Apr 1956
The Hospital Mazdoor Sabha Vs The State of Bombay
Bombay High Court · (1956) 58 BOMLR 769
Industrial Disputes Act, 1947 — Section 2, 25
High Courts02 Apr 1956Dismissed
Pralhad Keshav Atre Vs The Commissioner of Police
Bombay High Court · (1956) 58 BOMLR 602
Constitution of India, 1950 — Article 162, 22, 245, 32
High Courts02 Apr 1956
State of Madhya Pradesh Vs Premlal and Others
Bombay High Court · (1957) CriLJ 212
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts29 Mar 1956
Ramsing Bhimsing and Others Vs Anil Starch Products Ltd.
Bombay High Court · (1956) 2 LLJ 552
Factories Act, 1943 — Section 78Industrial Disputes Act, 1947 — Section 2, 33
High Courts28 Mar 1956
Ramchandra Vithal Vs Payagonda Anantgonda and Another
Bombay High Court · AIR 1957 Bom 38 : (1956) 58 BOMLR 758 : (1956) ILR (Bom) 909
Bombay Agricultural Debtors Relief Act, 1947 — Section 21, 22, 22(1), 22(2), 22(3)Kolhapur Debt Conciliation Act, 1939 — Section 14, 14(1), 14(2), 4, 9
High Courts28 Mar 1956
The Special Land Acquisition Officer Vs The Trustees of The Will of A.H. Wadia
Bombay High Court · (1956) 58 BOMLR 766
High Courts23 Mar 1956
Chelaji Gomaji and Co. Vs Bai Jashodharabai Shambhudutt Nishir
Bombay High Court · (1958) 60 BOMLR 251
Evidence Act, 1872 — Section 45, 7, 78
High Courts20 Mar 1956
Western India Theatres Ltd. Vs Associated Bombay Cinemas Ltd.
Bombay High Court · (1959) 29 CompCas 127
Companies Act, 1956 — Section 202
High Courts20 Mar 1956
Central Provident Fund Commissioner and Another Vs Ganesh Dyeing and Printing Works and Others
Bombay High Court · (1956) 03 BOM CK 0003
High Courts19 Mar 1956
Dagadu Dhondu Patil Vs Trakadu Motiram Patil and Another
Bombay High Court · AIR 1957 Bom 79 : (1956) 58 BOMLR 734 : (1956) ILR (Bom) 844
Bombay Agricultural Debtors Relief Act, 1939 — Section 24, 32, 32(5), 35Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 142, 144, 28
High Courts15 Mar 1956
Karamchand Pessumal Vs Madhavdas Savaldas and Others
Bombay High Court · AIR 1956 Bom 669 : (1956) 58 BOMLR 754 : (1956) ILR (Bom) 839
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 13, 2(6), 5Partnership Act, 1932 — Section 48
High Courts15 Mar 1956
Worlikar D.K. Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1956) 2 LLJ 92
Bombay Industrial Relations Act, 1946 — Section 11, 2(4)
High Courts14 Mar 1956
State Vs N.A. Rahimbhoy
Bombay High Court · AIR 1957 Bom 78 : (1956) 58 BOMLR 600 : (1957) CriLJ 364 : (1956) ILR (Bom) 572
Bombay Municipal Corporation Act, 1888 — Section 274, 56, 56(1), 56(3), 56B
High Courts14 Mar 1956
Chhandra Bhan Varma Vs Union of India
Bombay High Court · AIR 1956 Bom 601
Army Act, 1911 — Section 13, 14, 16Army Act, 1950 — Section 18, 22, 23, 24, 27Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Mar 1956
Chintaman Dhundiraj Vs Sadguru Narayan Maharaj Datta Sansthan and Others
Bombay High Court · AIR 1956 Bom 553
Limitation Act, 1908 — Section 19, 20Succession Act, 1925 — Section 304
High Courts12 Mar 1956
Vinayak Gopal Limaye Vs Laxman Kashinath Athavale
Bombay High Court · AIR 1957 Bom 94 : (1956) 58 BOMLR 592 : (1956) ILR (Bom) 827
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10C, 15, 5(8), 6, 6(1)Transfer of Property Act, 1882 — Section 108, 8