High Courts25 Jul 1957
Poona Municipal Corporation Vs Shankar Ramkrishna Jabade
Bombay High Court · (1958) 60 BOMLR 25
Bombay Provincial Municipal Corporations Act, 1949 — Section 139(1)(b), 2(5)
COURT ARCHIVE
Bombay High Court judgments, 1957
349 judgments · page 9 of 18
High Courts25 Jul 1957Allowed
Babu Laxman More Vs Narhar Mahadeo Apte
Bombay High Court · (1957) 59 BOMLR 1078
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15, 2, 26, 35, 36Constitution of India, 1950 — Article 227
High Courts25 Jul 1957
Chaturbhuj Sitaram Vs Manjibai Hirachand and Another
Bombay High Court · AIR 1959 Bom 292 : (1958) 60 BOMLR 377 : (1958) ILR (Bom) 820
Transfer of Property Act, 1882 — Section 111, 113
High Courts24 Jul 1957
State Vs Parsottam Bhikhabhai
Bombay High Court · (1958) 60 BOMLR 153
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 1957
Madanlal Fakirchand Dudhediya Vs Changdeo Sugar Mills Ltd. and Others
Bombay High Court · AIR 1958 Bom 491 : (1958) 60 BOMLR 254 : (1958) ILR (Bom) 250
Capital Issues (Continuance of Control) Act, 1947 — Section 2Companies Act, 1913 — Section 105, 105(1)Companies Act, 1956 — Section 105, 309(6), 76, 76(1), 78(2)
High Courts24 Jul 1957
Ramchandra Sitaram and Others Vs Sakharam and Others
Bombay High Court · AIR 1958 Bom 244 : (1958) 60 BOMLR 82
Hindu Succession Act, 1956 — Section 14, 15, 4, 4(1)Hindu Widows Remarriage Act, 1856 — Section 2
High Courts19 Jul 1957
Sitabai Sadasheo Vs Vithabai Namdeo and Others
Bombay High Court · AIR 1959 Bom 508
Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts19 Jul 1957
Hindustan Steel Metal Works Vs Walter S. Guggenheim and Co.
Bombay High Court · (1958) 60 BOMLR 869
High Courts19 Jul 1957Allowed
Raddulal Bhurmal and Others Vs Mahabirprasad Bisesar Kalwar and Others
Bombay High Court · AIR 1959 Bom 384
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 34 Rule 3
High Courts18 Jul 1957
Dhusabhai Polabhai and Others Vs Special Land Acquisition Officer, Ahmedabad
Bombay High Court · AIR 1959 Bom 520 : (1958) 60 BOMLR 532 : (1958) ILR (Bom) 810
Land Acquisition Act, 1894 — Section 23, 4, 6
High Courts18 Jul 1957
K.R. Joshi Vs State of Bombay
Bombay High Court · AIR 1958 Bom 90 : (1958) 60 BOMLR 56 : (1958) ILR (Bom) 247 : (1958) 2 LLJ 384
Constitution of India, 1950 — Article 226, 309, 311, 311(2)
High Courts18 Jul 1957
Joshi K.R. Vs State of Bombay
Bombay High Court · (1957) 07 BOM CK 0005
Constitution of India, 1950 — Article 309
High Courts15 Jul 1957
Pokhardas Meghraj Vs The State of Bombay and Another
Bombay High Court · (1957) 59 BOMLR 1104 : (1957) 8 STC 758
Bombay Sales Tax Act, 1953 — Section 2(6), 49
High Courts15 Jul 1957
Lallubhai Dayaram Bhatt Vs Karimbhai Dattekhan and Another
Bombay High Court · AIR 1958 Bom 276 : (1957) 59 BOMLR 942 : (1958) CriLJ 862 : (1958) ILR (Bom) 224
Criminal Procedure Code, 1898 (CrPC) — Section 17
High Courts12 Jul 1957
Madhav Nanaji Gore Vs Badrinarayan Mohanlal
Bombay High Court · (1957) 59 BOMLR 1026
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 11, 14, 15, 27, 6Civil Procedure Code, 1908 (CPC) — Section 54
High Courts11 Jul 1957
Dadarao Shegoji Tidke Vs State of Madhya Pradesh and Another
Bombay High Court · AIR 1958 Bom 204 : (1957) 59 BOMLR 1236 : (1958) ILR (Bom) 343
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311(2)
High Courts10 Jul 1957
N.J. Chavan and Others Vs P.D. Sawarkar and Others
Bombay High Court · AIR 1958 Bom 133 : (1957) 59 BOMLR 993 : (1958) ILR (Bom) 209
High Courts10 Jul 1957
Rajani Prabhakar Lokur Vs Prabhakar Raghavendra Lokur and Another
Bombay High Court · AIR 1958 Bom 264 : (1957) 59 BOMLR 1169 : (1958) ILR (Bom) 577
Divorce Act, 1869 — Section 10, 22Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23, 23(1)
High Courts08 Jul 1957
The Kohinoor Mills Co. Ltd. Vs Vijay Bharat Thread Mills (India)
Bombay High Court · (1958) 60 BOMLR 397
Designs Act, 1911 — Section 2, 43, 51A, 64Penal Code, 1860 (IPC) — Section 478, 479
High Courts04 Jul 1957Allowed
Janga Raoji Mali Vs Nasarat Jahan Begam
Bombay High Court · (1958) 60 BOMLR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1A)