High Courts20 Dec 1957
Krishna Awaji Ghadge Vs Bapu Kalu Ghadge and Others
Bombay High Court · AIR 1959 Bom 490 : (1958) 60 BOMLR 487 : (1958) ILR (Bom) 786
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144, 144(1)
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 1 of 18
High Courts20 Dec 1957Allowed
Patel Hirji Vithal Vs Rana Dungarsinhji Ladhubha
Bombay High Court · (1958) 60 BOMLR 1200
Constitution of India, 1950 — Article 226, 227
High Courts20 Dec 1957
Ramnarain Ramgopal Chamediya Vs Ramchandra Jagoba Kadu
Bombay High Court · AIR 1958 Bom 325 : (1958) 60 BOMLR 770 : (1958) ILR (Bom) 58
Bombay Legislature Members Salaries and Allowances Act, 1956 — Section 2, 3, 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 101(1), 101(2), 168, 174, 174(2)
High Courts20 Dec 1957
Sitaram Bindraban Vs Chiranjilal Brijlal and Others
Bombay High Court · AIR 1958 Bom 291 : (1958) 60 BOMLR 689 : (1958) ILR (Bom) 775
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 57, 62
High Courts18 Dec 1957
State Vs Parshottam Kanaiyalal and Another
Bombay High Court · AIR 1960 Bom 244 : (1958) 60 BOMLR 441 : (1960) CriLJ 805
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Prevention of Food Adulteration Act, 1954 — Section 20, 20(1)
High Courts13 Dec 1957Dismissed
In re: The Eastern Wollen Mills Ltd.
Bombay High Court · (1958) 60 BOMLR 1121
COMPANIES ACT, 1956 — Section 17
High Courts13 Dec 1957
Bhagwanji Haridas Vs Premji Parashotam and Another
Bombay High Court · AIR 1959 Bom 47 : (1958) 60 BOMLR 1197 : (1958) ILR (Bom) 1115
Civil Procedure Code, 1908 (CPC) — Section 100(1)Provincial Insolvency Act, 1920 — Section 3, 3(1), 3(4), 4, 75Subordinate Civil Court Ordinance, 1948 — Section 5
High Courts12 Dec 1957
Chhotalal Kalidas Vs Laxmidas Mayaram and Others
Bombay High Court · AIR 1959 Bom 517 : (1958) 60 BOMLR 587 : (1958) ILR (Bom) 902
Court Fees Act, 1870 — Article 17, 7 , 8ASuits Valuation Act, 1887 — Section 8
High Courts12 Dec 1957
Bari and Others Vs Tukaram Lahanu Teli
Bombay High Court · AIR 1959 Bom 54 : (1958) 60 BOMLR 1041 : (1959) ILR (Bom) 730
Easements Act, 1882 — Section 18
High Courts12 Dec 1957
Jadeja Habhubha Vs The State of Bombay and Another
Bombay High Court · AIR 1959 Bom 43 : (1958) 60 BOMLR 1191 : (1959) ILR (Bom) 41
Constitution of India, 1950 — Article 14, 245, 265, 31Saurashtra Barkhali Abolition Act, 1951 — Section 19Saurashtra Land Reforms Act, 1951 — Section 2(1), 2(15), 39, 40, 44
High Courts11 Dec 1957
The State of Bombay Vs Mishrilal Onkardas Joshi
Bombay High Court · (1958) 60 BOMLR 560
Bombay Land Requisition Act, 1948 — Section 9
High Courts10 Dec 1957
Abdul Rahim Khan Vs Municipal Committee, Khamgaon and Another
Bombay High Court · AIR 1958 Bom 260 : (1958) 60 BOMLR 767 : (1960) ILR (Bom) 225
Central Provinces and Berar Municipalities Act, 1922 — Section 176(2), 25(6), 25(7)Central Provinces and Berar Municipalities Rules — Rule 2Constitution of India, 1950 — Article 226, 311
High Courts09 Dec 1957
Rajdhar Buwa Vs Umakant Bhimrao
Bombay High Court · AIR 1958 Bom 310 : (1958) 60 BOMLR 687 : (1958) ILR (Bom) 1052
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 115Court Fees Act, 1870 — Section 7(IV)Suits Valuation Act, 1887 — Section 8
High Courts06 Dec 1957
Shivaling Gangadhar Tambekar Vs Navnitlal Amritlal Gandhi
Bombay High Court · (1958) 60 BOMLR 374
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 28Transfer of Property Act, 1882 — Section 108
High Courts06 Dec 1957
Rangabai Krishna Badgujar Vs Shankar Hari Mali
Bombay High Court · (1958) 60 BOMLR 425
Transfer of Property Act, 1882 — Section 22, 24, 32, 53A
High Courts06 Dec 1957Dismissed
Madan Manohar Ramchandra Gupta Vs Narayan Sadashio Phutane
Bombay High Court · (1958) 60 BOMLR 1012
Partnership Act, 1932 — Section 69Transfer of Property Act, 1882 — Section 130
High Courts06 Dec 1957
Keshav Gaman Vs Bai Rukhaiyabibi and Another
Bombay High Court · AIR 1958 Bom 474 : (1958) 60 BOMLR 613 : (1958) ILR (Bom) 894
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 34, 34(2, 34(2)Constitution of India, 1950 — Article 227
High Courts06 Dec 1957
Bijoy Kalipada Mukerjee Vs Corporation of The City of Nagpur
Bombay High Court · (1958) 60 BOMLR 760 : (1959) 1 LLJ 497
Central Provinces and Berar General Clauses Act, 1914 — Section 15Constitution of India, 1950 — Article 226
High Courts04 Dec 1957
Shah Keshavlal Motichand Vs Assistant Judge, Junagadh and Others
Bombay High Court · AIR 1959 Bom 194 : (1959) 61 BOMLR 124 : (1958) ILR (Bom) 1282
Bombay Agricultural Debtors Relief (Amendment) Act, 1947 — Section 46Bombay Agricultural Debtors Relief Act, 1939 — Section 13, 14, 15, 17, 4Civil Procedure Code, 1908 (CPC) — Section 115, 15(1), 18, 46
High Courts03 Dec 1957
The Telangkhedi Co-operative Dairy Society Ltd. and Others Vs The Deputy Registrar, Co-operative Societies, Nagpur and Others
Bombay High Court · AIR 1958 Bom 330 : (1958) 60 BOMLR 757 : (1958) ILR (Bom) 1047
Constitution of India, 1950 — Article 226, 227