High Courts24 Feb 1956
State Vs Raman Kalidas Ponda
Bombay High Court · AIR 1956 Bom 524 : (1956) CriLJ 979
Penal Code, 1860 (IPC) — Section 24, 405, 408, 409
COURT ARCHIVE
Bombay High Court judgments, 1956
217 judgments · page 9 of 11
High Courts24 Feb 1956
Pandu Aba Chaugule and Others Vs Laxman Dhondi Patil and Others
Bombay High Court · AIR 1956 Bom 707 : (1957) 59 BOMLR 255
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 63, 64, 64(3), 89(2)Specific Relief Act, 1963 — Section 19
High Courts23 Feb 1956
Dwarkadas Khetan and Co. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · AIR 1956 Bom 321 : (1956) 58 BOMLR 697 : (1956) ILR (Bom) 648 : (1956) 29 ITR 903
Income Tax Act, 1922 — Section 1, 2(6B), 26APartnership Act, 1932 — Section 30
High Courts23 Feb 1956
Misrilal Badrilal and Others Vs The State
Bombay High Court · AIR 1956 Bom 640 : (1956) CriLJ 1071
Criminal Procedure Code, 1898 (CrPC) — Section 233, 264, 264(1), 264(2), 537
High Courts23 Feb 1956
State Vs Bhairu Sattu Berad and Others
Bombay High Court · AIR 1956 Bom 609 : (1956) CriLJ 1066
Criminal Procedure Code, 1898 (CrPC) — Section 233Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
High Courts22 Feb 1956
Kantilal Manilal and Others Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Ahmedabad
Bombay High Court · AIR 1956 Bom 381 : (1956) 58 BOMLR 689 : (1956) 26 CompCas 357 : (1956) ILR (Bom) 640
Companies Act, 1956 — Section 205Income Tax Act, 1922 — Section 2(6A)
High Courts21 Feb 1956
Bal Keshav Thakrey Vs Commissioner of Police, Bombay and State of Bombay
Bombay High Court · AIR 1956 Bom 490 : (1956) 58 BOMLR 473 : (1956) CriLJ 875 : (1956) ILR (Bom) 704
Constitution of India, 1950 — Article 22Preventive Detention Act, 1950 — Section 1, 3, 3(1), 3(3), 7
High Courts17 Feb 1956
Ranchhodlal Vallabhdas Vs Mahendrakumar Ambalal
Bombay High Court · AIR 1956 Bom 481 : (1956) 58 BOMLR 465 : (1956) ILR (Bom) 776
Bombay Civil Courts Act, 1869 — Section 23Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1), 28(2)Civil Procedure Code, 1908 (CPC) — Section 24
High Courts17 Feb 1956
State Vs Hiralal Surajkaran Sarada
Bombay High Court · AIR 1956 Bom 473 : (1956) 58 BOMLR 481 : (1956) CriLJ 872 : (1956) ILR (Bom) 786 : (1956) 2 LLJ 299
Bombay Shops and Establishments Act, 1948 — Section 13, 18, 18(1), 18(2), 2(3)
High Courts16 Feb 1956
Baroda Borough Municipality Vs Their Workmen (Bhangi Kamdars)
Bombay High Court · (1956) 2 LLJ 548
Bombay Municipal Boroughs Act, 1925 — Section 58Industrial Disputes Act, 1947 — Section 12(5)
High Courts16 Feb 1956
Shrinivas Ganesh Vs Union of India
Bombay High Court · AIR 1956 Bom 455 : (1956) 58 BOMLR 673 : (1956) ILR (Bom) 767 : (1957) 2 LLJ 189
Constitution of India, 1950 — Article 226, 309, 310, 311Government of India Act, 1935 — Section 240(3)
High Courts16 Feb 1956
Colgate-palmolive (India) Ltd., Bombay Vs Their Workmen
Bombay High Court · (1956) 2 LLJ 546
Industrial Disputes Act, 1947 — Section 10(2)
High Courts15 Feb 1956
S.D. Kulkarni and Others Vs Tribhovandas Bhimji Zaveri
Bombay High Court · AIR 1956 Bom 704 : (1956) 7 STC 385
Bombay Sales Tax Act, 1946 — Section 11ABombay Sales Tax Act, 1953 — Section 10, 10C, 15, 48(1), 48(2)Constitution of India, 1950 — Article 226
High Courts14 Feb 1956
Vasantrao Shankerrao Vs State of Bombay
Bombay High Court · AIR 1956 Bom 483
Civil Services (Classification, Control and Appeal) Rules — Rule 55Civil Services Classification Rules, 1920 — Rule 24Constitution of India, 1950 — Article 226, 311, 311(2), 313
High Courts14 Feb 1956
The State Vs Ibrahim Adam
Bombay High Court · AIR 1956 Bom 593 : (1956) 58 BOMLR 477 : (1956) CriLJ 1063 : (1956) ILR (Bom) 635
Constitution of India, 1950 — Article 226Passports (Entry into India) Rules, 1950 — Rule 3, 3(2), 4, 5, 6Passports Act, 1967 — Section 3(1)
High Courts13 Feb 1956
East and West Insurance Co. Ltd. Vs Kamala Jayantilal Mehta
Bombay High Court · AIR 1956 Bom 537 : (1956) 58 BOMLR 660 : (1956) ILR (Bom) 619
Companies (Amendment) Act, 1956 — Section 33Companies Act, 1913 — Section 21Contract Act, 1872 — Section 196
High Courts13 Feb 1956
State Vs Maheboob Ali Khan Nawab Ali Khan and Others
Bombay High Court · AIR 1956 Bom 548 : (1956) CriLJ 983
Criminal Procedure Code, 1898 (CrPC) — Section 497(1), 497(2)Penal Code, 1860 (IPC) — Section 109, 143, 147, 149, 302
High Courts13 Feb 1956
Firestone Tyre and Rubber Co. Ltd Vs Lewellin (Inspector of Taxes)
Bombay High Court · (1957) 31 ITR 338
Income Tax Rules, 1962 — Rule 10, 5
High Courts12 Feb 1956
Chimanlal and Others Vs Parashar Singh and Another
Bombay High Court · (1957) CriLJ 1430
Criminal Procedure Code, 1898 (CrPC) — Section 540A, 56 APenal Code, 1860 (IPC) — Section 500
High Courts10 Feb 1956
Raghunath Laxman Parkale Vs The State
Bombay High Court · AIR 1956 Bom 580 : (1956) CriLJ 987
Bombay Village Panchayats Rules, 1959 — Rule 13Penal Code, 1860 (IPC) — Section 186, 353, 97, 99