High Courts28 Feb 1958
Kamala Vs Shama Rupchand and Others
Bombay High Court · AIR 1958 Bom 466 : (1958) 60 BOMLR 633 : (1958) ILR (Bom) 949
Bombay Hindu Divorce Act, 1947 — Section 6Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 17 of 18
High Courts25 Feb 1958Allowed
The State of Bombay Vs M.C. Menon
Bombay High Court · (1959) 61 BOMLR 75
Constitution of India, 1950 — Article 226, 227, 32
High Courts25 Feb 1958
J.P. Tiwari Vs Bhimraj Harlalka
Bombay High Court · AIR 1959 Bom 357 : (1958) 60 BOMLR 963 : (1958) ILR (Bom) 1344
Bombay High Court Rules — Rule 289Bombay Insolvency Rules, 1910 — Rule 52B(5)Civil Procedure Code, 1908 (CPC) — Section 118, 2, 2(2)
High Courts24 Feb 1958
State and Another Vs Shantilal R. Desai
Bombay High Court · AIR 1958 Bom 510 : (1958) 60 BOMLR 807 : (1958) CriLJ 1467 : (1958) ILR (Bom) 944
Electricity Act, 1910 — Section 12, 12(1), 12(2), 13, 13(1)
High Courts19 Feb 1958
Parshottamdas Talsibhai Patel Vs Lilubhai Kishorebhai Patel
Bombay High Court · AIR 1959 Bom 369 : (1958) 60 BOMLR 800
Representation of the People Act, 1951 — Section 100, 98, 99
High Courts19 Feb 1958
Dadajee Dhackjee and Co. (Private) Ltd. Vs Their Workmen (Clerical Staff Employed in the Dyes Department)
Bombay High Court · (1958) 2 LLJ 121
Industrial Disputes Act, 1947 — Section 36, 36(2), 36(4)
High Courts19 Feb 1958Allowed
Ardeshir Sorabji Mirza Vs U.M. Bhatt
Bombay High Court · (1958) 60 BOMLR 803
Constitution of India, 1950 — Article 226, 227
High Courts19 Feb 1958
The State of Bombay Vs P.
Bombay High Court · AIR 1959 Bom 182 : (1958) 60 BOMLR 873 : (1956) CriLJ 567
Bombay High Court (Original Side) Rules, 1980 — Rule 4, 58Constitution of India, 1950 — Article 19(1), 19(2), 21, 215, 225Contempt of Courts Act, 1971 — Section 2, 2, 2(1), 3, 3(1)
High Courts19 Feb 1958
Radhakishan Brijlal Vs Union of India and Others
Bombay High Court · AIR 1959 Bom 102 : (1958) 60 BOMLR 748
Bombay City Land Revenue Act, 1876 — Section 13A, 14, 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 63, Order 21 Rule 64Constitution of India, 1950 — Article 19(1), 226
High Courts17 Feb 1958
Bharat Suryodaya Mills Co. Ltd. Vs Shree Ram Mills
Bombay High Court · AIR 1959 Bom 309 : (1958) 60 BOMLR 898 : (1958) ILR (Bom) 1122
Contract Act, 1872 — Section 188, 196Defence of India Rules, 1962 — Rule 81(2)Sales of Goods Act, 1930 — Section 61
High Courts17 Feb 1958
Bombay Cotton Export Import Co. Vs Bharat Suryodaya Mill Co. Ltd.
Bombay High Court · AIR 1959 Bom 307 : (1958) 60 BOMLR 894 : (1958) ILR (Bom) 1351
Adaptation of Laws Order, 1950 — Section 28Government of India Act, 1935 — Section 18(3)Independence Act, 1947 — Section 2, 9
High Courts14 Feb 1958
Bai Amina Vs Arab Abdul Habib Talab
Bombay High Court · AIR 1959 Bom 108 : (1958) 60 BOMLR 1206 : (1958) ILR (Bom) 1119
Stamp Act, 1899 — Article 58, 35
High Courts11 Feb 1958
New Jehangir Vakil Mills Ltd., Bhavnagar Vs Industrial Tribunal, Rajkot and Others
Bombay High Court · (1959) 61 BOMLR 137 : (1958) 2 LLJ 573
Industrial Disputes Act, 1947 — Section 10, 18, 18(3), 32, 33
High Courts06 Feb 1958
Vishnu Narayan Divan Vs Govind Chudappa and Another
Bombay High Court · AIR 1959 Bom 238 : (1958) 60 BOMLR 670 : (1958) ILR (Bom) 927
Bombay Tenancy and Agricultural Lands (Bombay Revenue Tribunal Procedure) Rules, 1954 — Rule 32, 32(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29(2), 76Constitution of India, 1950 — Article 227
High Courts05 Feb 1958
Dossibai Nanabhoy Jeejeebhoy Vs P.M. Bharucha
Bombay High Court · (1958) 60 BOMLR 1208
Land Acquisition Act, 1894 — Section 10, 11, 12, 16, 18Transfer of Property Act, 1882 — Section 53A
High Courts04 Feb 1958
Ganpatlal Mulchandji Joshi Vs Payment of Wages Authority (Civil Judge, Class I, Nagpur) and Another
Bombay High Court · (1958) 2 LLJ 178
Maternity Benefits Act, 1961 — Section 2, 3, 4, 4(1), 5
High Courts04 Feb 1958
Ganpatlal Mulchandji Joshi Vs First Civil Judge, Class I, Nagpur and Another
Bombay High Court · AIR 1958 Bom 262 : (1958) 60 BOMLR 621 : (1959) ILR (Bom) 367
Central Provinces and Berar Maternity Benefit Act, 1930 — Section 3, 4, 4(1), 4(2), 5Payment of Wages Act, 1936 — Section 2Workmens Compensation Act, 1923 — Section 2
High Courts30 Jan 1958
Kamalakar Shankar Kate Vs Principal, Training College for Men, Sangamner
Bombay High Court · (1958) 60 BOMLR 624 : (1958) 2 LLJ 692
Constitution of India, 1950 — Article 226, 227, 311, 311(2)
High Courts30 Jan 1958
Kamalakar Shankar Kate Vs Principal, Training College and Others
Bombay High Court · AIR 1960 Bom 9
Constitution of India, 1950 — Article 226, 227, 311
High Courts23 Jan 1958
Ganapatrao Shankarrao Indulkar and Others Vs State of Bombay
Bombay High Court · AIR 1959 Bom 263 : (1958) 60 BOMLR 888 : (1959) ILR (Bom) 67
Limitation Act, 1963 — Article 115, 14, 161