COURT ARCHIVE

Bombay High Court judgments, 1957

349 judgments · page 10 of 18

High Courts04 Jul 1957

Abdul Rahim Ismail C. Rahimtullah Vs The State of Bombay

Bombay High Court · AIR 1958 Bom 115 : (1957) 59 BOMLR 857 : (1958) ILR (Bom) 205

Constitution of India, 1950 — Article 19Passports Act, 1967 — Section 2, 3, 3(2)Passports Rules, 1980 — Rule 3, 4, 6

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High Courts04 Jul 1957

Viswanath Tukaram Vs General Manager, Central Railway and Others

Bombay High Court · AIR 1958 Bom 111 : (1957) 59 BOMLR 892 : (1959) ILR (Bom) 515 : (1957) 2 LLJ 250

Payment of Wages Act, 1936 — Section 15(3), 7(2), 9

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High Courts04 Jul 1957

Dalichand V. Parekh Vs Mathuradas Ravji

Bombay High Court · AIR 1958 Bom 428 : (1957) 59 BOMLR 1066 : (1958) ILR (Bom) 218

Partnership Act, 1932 — Section 19

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High Courts03 Jul 1957

The State Vs Narayandas Mangilal Dayame

Bombay High Court · AIR 1958 Bom 68 : (1957) 59 BOMLR 901 : (1958) CriLJ 161 : (1957) ILR (Bom) 880

Bombay Prevention of Hindu Bigamous Marriages Act, 1946 — Section 4, 5, 8Citizenship Act, 1955 — Section 3Constitution of India, 1950 — Article 245, 246(2), 5

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High Courts03 Jul 1957

Bhikamdas Balaram and Others Vs Motilal Gambhirmal

Bombay High Court · AIR 1958 Bom 307 : (1957) 59 BOMLR 1150 : (1958) ILR (Bom) 198

Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 8

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High Courts02 Jul 1957

Damodhar Bapuji Karekar Vs Bombay Revenue Tribunal

Bombay High Court · (1958) 60 BOMLR 69 : (1960) NLJ 7

Constitution of India, 1950 — Article 226

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High Courts02 Jul 1957Dismissed

Kashiram Kadtu Burkule Vs Rajaram Daulat Korde

Bombay High Court · (1957) 59 BOMLR 1073

Limitation Act, 1963 — Article 10

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High Courts02 Jul 1957

Sitabai Ramchandra Todankar Vs Ramchandra Raghunath Todankar

Bombay High Court · AIR 1958 Bom 116 : (1957) 59 BOMLR 885 : (1958) ILR (Bom) 190

Bombay Hindu Divorce Act, 1947 — Section 3(1), 4General Clauses Act, 1897 — Section 6Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 19

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High Courts02 Jul 1957

Umedsingh Hamirasingh and Others Vs The Marsden Mills, Limited and Others

Bombay High Court · AIR 1959 Bom 143 : (1957) 59 BOMLR 985 : (1959) 2 LLJ 658 : (1957) 2 LLJ 658

Bombay Industrial Relations Act, 1946 — Section 3, 3(13), 3(13), 3(14), 3(14)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 10

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High Courts27 Jun 1957

Rayagonda Anna Patil Vs Jankibai and Another

Bombay High Court · AIR 1959 Bom 468 : (1958) 60 BOMLR 788 : (1959) ILR (Bom) 1168

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 64, 73Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1839 — Section 1

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High Courts27 Jun 1957

Waman Balakrishna Bokare Vs Collector of Central Excise, Nagpur

Bombay High Court · (1958) 2 LLJ 386

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts27 Jun 1957

Waman Balkrishna Bokare Vs The Collector, Central Excise, Nagpur

Bombay High Court · AIR 1959 Bom 142 : (1958) 60 BOMLR 55 : (1958) ILR (Bom) 184

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts26 Jun 1957Dismissed

Prakash Cotton Mills (Private) Ltd. Vs The State of Bombay

Bombay High Court · (1957) 59 BOMLR 836 : (1957) 2 LLJ 490

Bombay Industrial Relations Act, 1946 — Section 114, 115, 115A, 73AConstitution of India, 1950 — Article 14, 19

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High Courts25 Jun 1957

Motiram Raoji Gujar Vs Sidram Tippanna Kavachale

Bombay High Court · (1957) 59 BOMLR 1076

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts25 Jun 1957

The Provincial Transport Services Vs N.H. Muzumdar

Bombay High Court · (1958) 60 BOMLR 366

Constitution of India, 1950 — Article 226

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High Courts24 Jun 1957

Chotmal Ganeshram Bharadia Vs Ramchand Tarachand

Bombay High Court · AIR 1958 Bom 137 : (1957) 59 BOMLR 828 : (1958) ILR (Bom) 165

Limitation (Amendment) Act, 1951 — Section 13, 2(6), 30

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High Courts24 Jun 1957

Prabhakar Bhaskar Vs Kashiram Vithoba and Another

Bombay High Court · AIR 1958 Bom 201 : (1958) 60 BOMLR 92 : (1958) ILR (Bom) 340

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7Provincial Small Cause Courts Act, 1887 — Article 31, 16

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High Courts21 Jun 1957

Jayantilal Ranchchoddas Koticha Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (1957) 27 CompCas 604

Companies Act, 1956 — Section 17, 17(1), 293

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High Courts21 Jun 1957

Jayantilal Ranchhoddas Koticha and Others Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · AIR 1958 Bom 155 : (1957) 59 BOMLR 738 : (1957) 27 CompCas 651 : (1958) ILR (Bom) 149

Companies Act, 1956 — Section 17, 17(1), 293

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High Courts20 Jun 1957

Jagannath Balwant Shedge Vs The Maharashtra Sugar Mills Ltd.

Bombay High Court · (1958) 60 BOMLR 782

Transfer of Property Act, 1882 — Section 107

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