High Courts26 Nov 1958Dismissed
The Petlad Town Municipality Vs The Petlad Keshav Mills Co. Ltd.
Bombay High Court · (1959) 61 BOMLR 795
Constitution of India, 1950 — Article 276
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 2 of 18
High Courts26 Nov 1958
Shrinibai Manchershaw Mehanty and Another Vs State of Bombay
Bombay High Court · AIR 1960 Bom 396 : (1959) 61 BOMLR 1191
Bombay Land Requisition Act, 1948 — Section 6, 9Evidence Act, 1872 — Section 115
High Courts26 Nov 1958
The Engineering Staff Union Vs The State of Bombay
Bombay High Court · AIR 1960 Bom 144 : (1959) 61 BOMLR 1347
Industrial Disputes Act, 1947 — Section 10
High Courts25 Nov 1958
Vishnu Ramchandra Vs The State
Bombay High Court · AIR 1959 Bom 515 : (1959) 61 BOMLR 498 : (1959) CriLJ 1415 : (1959) ILR (Bom) 1145
Bombay Police Act, 1951 — Section 124, 142, 167, 57City of Bombay Police Act, 1902 — Section 27, 27(1)Penal Code, 1860 (IPC) — Section 411
High Courts24 Nov 1958
Firestone Tyre and Rubber Company of India (Private) Ltd. Vs Their Workmen (Including Clerical Staff)
Bombay High Court · (1959) 2 LLJ 124
Industrial Disputes Act, 1947 — Section 12(5), 19, 21
High Courts21 Nov 1958
Mandalsa Kumari Devi and Others Vs M. Ramnarain Private Ltd. and Others
Bombay High Court · AIR 1959 Bom 529 : (1959) 61 BOMLR 651 : (1959) ILR (Bom) 1468
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1), Order 21 Rule 50(2), Order 30 Rule 1, Order 30 Rule 6, Order 30 Rule 7Contract Act, 1872 — Section 247
High Courts20 Nov 1958
Krishnaprasad Jwaladutt Pilani Vs Colaba Land and Mills Co. Ltd. and Others
Bombay High Court · (1959) 61 BOMLR 636
Companies Act, 1956 — Section 166, 255, 256
High Courts20 Nov 1958
Krishnaprasad Jwaladutt Pilani Vs Colaba Land and Mills Co. Ltd.
Bombay High Court · AIR 1960 Bom 312 : (1959) 29 CompCas 273
Companies Act, 1956 — Section 16, 166, 166(1), 168, 17(2)
High Courts20 Nov 1958
National Union of Commercial Employees and Another Vs Meher M.R. and Others (Pereira Fazalbhoy and Co.)
Bombay High Court · (1959) 61 BOMLR 642 : (1959) 2 LLJ 38
Industrial Disputes Act, 1947 — Section 12(5), 2, 25FF, 25FFF
High Courts20 Nov 1958
National Union of Commercial Employees and Another Vs M.R. Meher and Others
Bombay High Court · AIR 1960 Bom 22
Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 19(1), 276Industrial Disputes Act, 1947 — Section 12(5), 25FFF
High Courts19 Nov 1958
Gulabrao Fakirrao Vs Baburao Fakirrao and Another
Bombay High Court · (1958) 11 BOM CK 0021
High Courts19 Nov 1958
W.W. Joshi and Others Vs State of Bombay and Others
Bombay High Court · AIR 1959 Bom 363 : (1959) 61 BOMLR 829 : (1959) ILR (Bom) 1267
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 124, 14, 218, 226, 227Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10
High Courts19 Nov 1958
Joshi W.W. Vs State of Bombay
Bombay High Court · (1959) 2 LLJ 485
Constitution of India, 1950 — Article 124, 218, 226, 227, 248Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10Independence Act, 1947 — Section 9
High Courts18 Nov 1958
Mohanlal Chandulal Agarwal Vs Janu Dasraji
Bombay High Court · (1959) 61 BOMLR 633
Berar Regulation of Agricultural Leases Act, 1951 — Section 23
High Courts18 Nov 1958Dismissed
Vallabhdas Narayandas Vs Municipal Committee of Akola
Bombay High Court · (1959) 61 BOMLR 784
Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 1958
M.F. De Souza Vs Childrens Education Uplift Society
Bombay High Court · AIR 1959 Bom 533 : (1959) 61 BOMLR 750 : (1959) ILR (Bom) 1127 : (1960) NLJ 50
Easements Act, 1882 — Section 60
High Courts15 Nov 1958Allowed
C.M. Trivedi Vs C.B.L. Bhatnagar
Bombay High Court · (1959) 61 BOMLR 450
Penal Code, 1860 (IPC) — Section 493, 494, 495, 496, 500
High Courts15 Nov 1958
Amar Dye-chem. Ltd., Kalyan Vs G.M. Raut and Another
Bombay High Court · (1959) 2 LLJ 98
Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33A
High Courts15 Nov 1958
Shantabai Baburao Kalbhor Vs Ramchandra Khanderao Korhale
Bombay High Court · (1958) 11 BOM CK 0022
High Courts14 Nov 1958Dismissed
Abdul Karim Husseinbhai Lakdawala Vs Haji Mahomed Hussein Haji Abdulrehman
Bombay High Court · (1959) 61 BOMLR 625
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Income Tax Act, 1961 — Section 46(5A)