High Courts22 Jan 1958Allowed
Dadgonda Mahadgonda Patil Vs Bhay Satyappa Gundaje
Bombay High Court · (1958) 60 BOMLR 594
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 18 of 18
High Courts21 Jan 1958
Narayan Waktu Karwadi Vs Panjabrao Hukam Shambharkar and Another
Bombay High Court · AIR 1958 Bom 296 : (1958) 60 BOMLR 776 : (1959) ILR (Bom) 229
Constitution of India, 1950 — Article 3, 330, 332, 341(1)Evidence Act, 1872 — Section 114Representation of the People Act, 1951 — Section 100(1), 116A, 5
High Courts15 Jan 1958
Chimanabai Rama Naik and Others Vs Ganpat Jagannath Naik and Others
Bombay High Court · AIR 1959 Bom 425 : (1958) 60 BOMLR 975 : (1958) ILR (Bom) 917
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 27, 29(2)
High Courts15 Jan 1958Allowed
Manji Khimji Patel of Bhut, Kutch Vs Union of India (UOI) and Others
Bombay High Court · AIR 1959 Bom 236 : (1959) 61 BOMLR 132 : (1958) ILR (Bom) 1319
Central Provinces and Berar Sales Tax Act, 1947 — Section 2Constitution of India, 1950 — Article 246Sales of Goods Act, 1930 — Section 4
High Courts15 Jan 1958
R.S. Rekhchand Gopaldas Mohta Spn. and Wvg. Mills Ltd. Vs Laxman and Others
Bombay High Court · AIR 1958 Bom 255 : (1958) 60 BOMLR 619 : (1958) ILR (Bom) 1081
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 23, 41Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 36
High Courts15 Jan 1958
R.S. Rekchand Gopaldas Mohota Spinning and Weaving Mills (Private) Ltd. Vs Laxman Dau and Others
Bombay High Court · (1958) 2 LLJ 180
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 16(3), 23, 36Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 36
High Courts14 Jan 1958
Madhukar Purshottam Mondkar and Another Vs Talab Haji Hussain and Others
Bombay High Court · AIR 1958 Bom 406 : (1958) 60 BOMLR 465 : (1958) CriLJ 1308 : (1958) ILR (Bom) 1069
Criminal Procedure Code, 1898 (CrPC) — Section 151, 491, 496, 497, 497(5)Penal Code, 1860 (IPC) — Section 120BSea Customs Act, 1878 — Section 167(81)
High Courts10 Jan 1958Dismissed
Gulam Hussein Kalumia Vs Mahomed Umar Azizulla
Bombay High Court · (1958) 60 BOMLR 972
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts07 Jan 1958
Institute Indo-Portuguese and Others Vs Theotonio Borges and Others
Bombay High Court · AIR 1959 Bom 275 : (1958) 60 BOMLR 660 : (1958) ILR (Bom) 1055
Bombay Public Trusts Act, 1950 — Section 17, 19, 22, 47, 51Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 9, 92Constitution of India, 1950 — Article 9
High Courts06 Jan 1958
Major General Shanta Shamsher Jung Bahadur Rana Vs Kamani Brothers Private Ltd. and Ors
Bombay High Court · AIR 1959 Bom 201 : (1958) 60 BOMLR 1024 : (1959) 29 CompCas 501
Companies Act, 1956 — Section 189, 2(26), 2(30), 284, 314Contract Act, 1872 — Section 193, 203Specific Relief Act, 1877 — Section 42, 43, 54