High Courts19 Jun 1957Dismissed
Kanji Kurji Vs Kala Gopal
Bombay High Court · (1957) 59 BOMLR 846
Transfer of Property Act, 1882 — Section 59, 59A
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 11 of 18
High Courts19 Jun 1957
C.R.H. Readymoney Ltd. and Another Vs State of Bombay
Bombay High Court · AIR 1958 Bom 181 : (1957) 59 BOMLR 786 : (1958) CriLJ 607 : (1958) ILR (Bom) 128
Bombay Prohibition (Amendment) Act, 1952 — Section 11, 12, 13, 139, 24ABombay Prohibition Act, 1949 — Section 31Bombay Spirituous Medicinal Preparation (Sales) Rules, 1954 — Rule 2, 3, 5
High Courts16 Jun 1957
Chand Mohammad Vs Murtuzakhan Mohammad Mustafakhan
Bombay High Court · AIR 1958 Bom 194 : (1957) 59 BOMLR 1084 : (1958) ILR (Bom) 234
Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 40, 54
High Courts29 Apr 1957
Ram Krishna Dalmia Vs Mr. Justice S.R. Tendolkar
Bombay High Court · (1957) 59 BOMLR 769
Commissions of Inquiry Act, 1952 — Section 3, 4, 5, 6, 7Constitution of India, 1950 — Article 133, 136, 14, 183, 20Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts18 Apr 1957
Chhangamal Harpaldas and Another Vs Dominion of India and Another
Bombay High Court · AIR 1957 Bom 276 : (1957) 59 BOMLR 704 : (1957) ILR (Bom) 647
Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 72Sales of Goods Act, 1930 — Section 2(4)
High Courts18 Apr 1957Dismissed
Khurshidali Ehsanali Vs Gujab Laxman
Bombay High Court · (1957) 59 BOMLR 873
Penal Code, 1860 (IPC) — Section 147, 379, 447
High Courts18 Apr 1957Allowed
Sonu Sampat Shewale Vs Jalgaon Borough Municipality
Bombay High Court · (1957) 59 BOMLR 1088
Constitution of India, 1950 — Article 217
High Courts16 Apr 1957Dismissed
Jairam Panduji Maple Vs D.K. Anwikar
Bombay High Court · (1957) 59 BOMLR 1125
Constitution of India, 1950 — Article 226
High Courts16 Apr 1957
Balkrishna Kashinath Khopkar Vs A.S. Rangnekar and Another
Bombay High Court · AIR 1957 Bom 288 : (1957) 59 BOMLR 694 : (1957) ILR (Bom) 863
Bombay Payment of Wages Rules, 1937 — Rule 24, 5Bombay Shops and Establishments Act, 1948 — Section 63General Clauses Act, 1897 — Section 22
High Courts16 Apr 1957
Christopher Pimenta and Others Vs Life Insurance Corporation of India
Bombay High Court · AIR 1958 Bom 451 : (1958) 60 BOMLR 318
Banking Companies Act, 1949 — Section 5Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20
High Courts15 Apr 1957
State Vs Nagindas Maganlal
Bombay High Court · AIR 1958 Bom 162 : (1957) 59 BOMLR 652 : (1958) CriLJ 493 : (1957) ILR (Bom) 858
Factories Act, 1948 — Section 2, 62, 62(1), 63, 92
High Courts10 Apr 1957
Chintaman Jagannath Kathikar Vs Gandhi Sewa Samaj Ltd. and Another
Bombay High Court · AIR 1958 Bom 209 : (1958) 60 BOMLR 67 : (1958) 28 CompCas 99
Companies Act, 1913 — Section 3Companies Act, 1956 — Section 10, 10(1), 10(2), 155, 645General Clauses Act, 1897 — Section 24
High Courts10 Apr 1957
Tukaram Rajaram Suple and Others Vs Sonba Chindhu Mali
Bombay High Court · AIR 1959 Bom 63 : (1957) 59 BOMLR 1205 : (1958) ILR (Bom) 104
Central Provinces Land Revenue Act, 1881 — Section 72, 79, 82Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 15
High Courts10 Apr 1957
Sadashiv Shankar Dandige Vs The Gandhi Sewa Samaj Ltd.
Bombay High Court · (1958) 60 BOMLR 67(1)
COMPANIES ACT, 1956 — Section 10, 155, 645General Clauses Act, 1897 — Section 24
High Courts09 Apr 1957
Doma Ghusi Patil Vs Jagana Fagu Patil
Bombay High Court · AIR 1958 Bom 251 : (1957) 59 BOMLR 1115 : (1957) ILR (Bom) 856
High Courts09 Apr 1957
Raghunath Hari Deshpande Vs Kashinath Ramchandra Deshpande
Bombay High Court · AIR 1958 Bom 223 : (1957) 59 BOMLR 691
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 85, 89, 89(2)
High Courts04 Apr 1957
Laxman Gajju Vs Sitabai Laxman and Another
Bombay High Court · AIR 1958 Bom 14 : (1957) 59 BOMLR 567 : (1958) CriLJ 23
Criminal Procedure Code, 1898 (CrPC) — Section 468, 488, 489Matrimonial Causes Act, 1878 — Section 4
High Courts04 Apr 1957
Vithan Krishna Shanbhag Vs Sogmal Nathmal and Co.
Bombay High Court · AIR 1958 Bom 92 : (1957) 59 BOMLR 1043 : (1958) ILR (Bom) 329
Bombay Money Lenders Act, 1946 — Section 18, 19, 2(17), 2(9), 20Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(2), Order 37 Rule 3, 4
High Courts03 Apr 1957
Bajirao Ganpati and Others Vs Daulatrao Malhari
Bombay High Court · AIR 1957 Bom 236 : (1957) 59 BOMLR 1007 : (1957) ILR (Bom) 769
Berar Land Revenue Code, 1928 — Section 176Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 11, 11(1), 15, 15(2)Transfer of Property Act, 1882 — Section 40, 53
High Courts03 Apr 1957
A.J. Butler Vs Mohanlal and Co. and Others
Bombay High Court · AIR 1958 Bom 367 : (1958) 60 BOMLR 194 : (1958) CriLJ 1157 : (1957) ILR (Bom) 774
Criminal Procedure Code, 1898 (CrPC) — Section 561Foreign Exchange Regulation Act, 1947 — Section 2, 8(1)Sea Customs Act, 1878 — Section 13, 137, 141, 143, 158