High Courts08 Nov 1957Dismissed
Dattatraya Awadaji Shinde Vs S.V. Bhave
Bombay High Court · (1958) 60 BOMLR 210
Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 80
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 3 of 18
High Courts08 Nov 1957Allowed
Narsinha Bhaskar Chitale Vs The State of Bombay
Bombay High Court · (1958) 60 BOMLR 434
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 2, 23, 7
High Courts07 Nov 1957Dismissed
Shiwa Karu Vs Ramlal Kodu
Bombay High Court · (1958) 60 BOMLR 493
Central Provinces Tenancy Act, 1920 — Section 11
High Courts07 Nov 1957
Bhavrao Ganpatrao Vs Bhimrao Tukaramji and Others
Bombay High Court · AIR 1958 Bom 450 : (1958) 60 BOMLR 80 : (1958) CriLJ 1383 : (1958) ILR (Bom) 544
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(5), 438
High Courts07 Nov 1957
Rashtriya Mill Majdoor Sangh Vs Central India Spinning, Weaving and Manufacturing Company Ltd.
Bombay High Court · (1958) 2 LLJ 339
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 1, 38ACentral Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 37General Clauses Act, 1897 — Section 7
High Courts07 Nov 1957
Gulabchand Rawatmal Vs Sarangpur Cotton Manufacturing Co. Ltd.
Bombay High Court · AIR 1959 Bom 158 : (1958) 60 BOMLR 337 : (1958) ILR (Bom) 725
Arbitration Act, 1940 — Section 20Sales of Goods Act, 1930 — Section 54, 54(1), 54(4), 60
High Courts07 Nov 1957
State Vs Masasingh Chandasingh
Bombay High Court · AIR 1959 Bom 368 : (1959) CriLJ 1062
Criminal Procedure Code, 1898 (CrPC) — Section 251Penal Code, 1860 (IPC) — Section 506(2)
High Courts05 Nov 1957Dismissed
Gulabroa Ayaji Deshmukh Vs Yadavrao Madhavrao Deshmukh
Bombay High Court · (1958) 60 BOMLR 505
Provincial Insolvency Act, 1920 — Section 3, 75, 9
High Courts05 Nov 1957
Laxman Shivshankar Kumbhar Vs Saraswati and Another
Bombay High Court · AIR 1959 Bom 125 : (1958) 60 BOMLR 382 : (1958) ILR (Bom) 869 : (1961) NLJ 167
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4, 11, 13
High Courts31 Oct 1957
Jaikumar Balasa Jain Vs Suwalal Chunnilal and Another
Bombay High Court · AIR 1959 Bom 413
Central Provinces and Berar Local Government Act, 1948 — Section 182(2)Central Provinces and Berar Local Self Government Rules — Rule 1, 15
High Courts31 Oct 1957Dismissed
Dwarkadas Balmukunda Salampuriya Vs Vinaya Kumar
Bombay High Court · (1958) 60 BOMLR 462
Penal Code, 1860 (IPC) — Section 171B, 171C, 171D
High Courts31 Oct 1957
Malan and Others Vs State of Bombay and Another
Bombay High Court · AIR 1960 Bom 393 : (1958) 60 BOMLR 428 : (1960) CriLJ 1189
Penal Code, 1860 (IPC) — Section 107, 494
High Courts30 Oct 1957Allowed
Jairam Sonu Vs New India Rayon Mill Co. Ltd.
Bombay High Court · (1958) 60 BOMLR 539
Bombay Industrial Relations Act, 1946 — Section 35, 36, 37, 38, 40Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25B
High Courts30 Oct 1957
C.J. Vaidya Vs S.G. Barve, Sales Tax Office, Sholapur District
Bombay High Court · (1958) 9 STC 128
Business Profits Tax Act, 1947 — Section 11, 14Sales Tax Act, 1946 — Section 11(5), 11A
High Courts29 Oct 1957
Ramkrishna Shankarrao Vs Rangoobai and Another
Bombay High Court · AIR 1959 Bom 519 : (1958) 60 BOMLR 459
Central Provinces and Berar Courts Act, 1917 — Section 18Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70
High Courts29 Oct 1957
Narayan Ramchandra Bhagwat Vs Markandya Tukaram and Another
Bombay High Court · AIR 1959 Bom 516
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 126, 133, 135, 136, 137
High Courts29 Oct 1957
Ram Kishan Surajmal Vs Nathu Raoji
Bombay High Court · AIR 1959 Bom 86 : (1958) 60 BOMLR 457
Central Provinces and Berar Courts Act, 1917 — Section 18Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149
High Courts28 Oct 1957
Dada Narayan Thakre Vs Jaichand Nagorao and Another
Bombay High Court · AIR 1958 Bom 278 : (1958) 60 BOMLR 380 : (1958) ILR (Bom) 633
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 66, Order 21 Rule 66(2)
High Courts25 Oct 1957
Madhya Pradesh Mineral Industry Association Vs The Regional Labour Commissioner (Central) Civil Lines, Nagpur and Others
Bombay High Court · AIR 1958 Bom 332 : (1958) 60 BOMLR 489 : (1959) ILR (Bom) 188
Companies Act, 1956 — Section 26, 26(3)Constitution of India, 1950 — Article 226, 258Factories Act, 1948 — Section 7(1)
High Courts25 Oct 1957
The State of Bombay Vs Shirish V. Pai and Others
Bombay High Court · AIR 1959 Bom 6 : (1958) 60 BOMLR 822 : (1959) CriLJ 30 : (1958) ILR (Bom) 847
Contempt of Courts Act, 1971 — Section 3Coroners Act, 1871 — Section 13, 14, 14(4), 16, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 480