High Courts05 Sept 1958
Engineering Staff Union and Others Vs State of Bombay and Others
Bombay High Court · (1959) 1 LLJ 479
Industrial Disputes Act, 1947 — Section 12, 12(4), 12(5), 5
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 7 of 18
High Courts05 Sept 1958
Standard Vacuum Refining Company of India Ltd., Bombay and Another Vs Their Workmen
Bombay High Court · (1959) 2 LLJ 435
Industrial Disputes Act, 1947 — Section 10(1), 18(3), 2, 36(2)
High Courts05 Sept 1958
Engineering Staff Union Vs State of Bombay
Bombay High Court · AIR 1959 Bom 390 : (1959) 61 BOMLR 298 : (1959) ILR (Bom) 1585
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12, 12(5)
High Courts04 Sept 1958
India United Mills Ltd. Vs Regional Provident Fund Commissioner
Bombay High Court · (1959) 61 BOMLR 1385 : (1959) 2 LLJ 733
Bombay Industrial Relations Act, 1946 — Section 36(3)Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 8
High Courts04 Sept 1958
Arvind Mills Co-operative Supply Society Ltd., Ahmedabad and Another Vs Their Workmen
Bombay High Court · (1959) 2 LLJ 107
Factories Act, 1948 — Section 46, 54Industrial Disputes Act, 1947 — Section 25F
High Courts04 Sept 1958
India United Mills Ltd. Vs Regional Provident Fund Commissioner Bombay and Others
Bombay High Court · AIR 1960 Bom 203
Bombay Industrial Relations Act, 1946 — Section 36(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(6)
High Courts04 Sept 1958Allowed
The State of Bombay Vs Kulsumbai Jafferali G. Padamsee
Bombay High Court · (1959) 61 BOMLR 263
Bombay Land Requisition Act, 1948 — Section 6(4)(a)
High Courts03 Sept 1958
Narayanlal Bansilal Vs Maneck Phiroze Mistry and Another
Bombay High Court · AIR 1959 Bom 320 : (1959) 61 BOMLR 220 : (1959) ILR (Bom) 952
Companies Act, 1913 — Section 138, 196(7)Companies Act, 1929 — Section 137Companies Act, 1956 — Section 137(5), 137(6), 140, 142, 143
High Courts30 Aug 1958
Balgonda Appanna Patil and Others Vs Bhimgondq Appaya Patil and Others
Bombay High Court · AIR 1960 Bom 7
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 30, 4
High Courts30 Aug 1958
"The Club", Mahabaleshwar Vs The Municipality of Mahableshwar
Bombay High Court · (1959) 61 BOMLR 52
Constitution of India, 1950 — Article 226
High Courts29 Aug 1958
Hind Cycles Ltd. and Another Vs Their Workmen (Supervisors and Others)
Bombay High Court · (1959) 1 LLJ 293
High Courts27 Aug 1958
Kumar Shri Bhojrajji Karansinhji Vs Saurashtra State
Bombay High Court · (1959) 61 BOMLR 20
Constitution of India, 1950 — Article 295, 363States Reorganisation Act, 1956 — Section 3, 4, 91
High Courts27 Aug 1958
Murphy Radio of India Ltd. Vs Its Workmen
Bombay High Court · (1959) 1 LLJ 297
Industrial Disputes Act, 1947 — Section 12(5)
High Courts27 Aug 1958
Vishvanath Krishna Gokhale and Others Vs Mahadeo Arjun Kokate
Bombay High Court · AIR 1960 Bom 50 : (1959) 61 BOMLR 180
Limitation Act, 1908 — Article 120, 144
High Courts26 Aug 1958
Jivanlal Chimanlal Mehta Vs Pramodchandra Chimanlal Mody
Bombay High Court · AIR 1959 Bom 289 : (1959) 61 BOMLR 110 : (1959) ILR (Bom) 822
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 65Insolvency Act, 1848 — Section 9Limitation Act, 1908 — Section 19
High Courts26 Aug 1958
Glaxo Laboratories (India) Private Ltd. Vs A.V. Venkateswaran and Another
Bombay High Court · AIR 1959 Bom 372 : (1959) 61 BOMLR 1 : (1959) ILR (Bom) 923
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Regulation 62, 167, 182, 188, 191
High Courts21 Aug 1958
Ulhasibai Jethmal Bagmar Vs Bhagchand Alias Bhagwandas Nemichand Marwadi
Bombay High Court · (1959) 61 BOMLR 103
Partnership Act, 1932 — Section 14, 16, 50Succession Act, 1925 — Section 250Trusts Act, 1882 — Section 88, 90
High Courts21 Aug 1958Allowed
Jiwaji Esmailjee and Sons Vs Union of India
Bombay High Court · (1959) 61 BOMLR 682
Railways Act, 1890 — Section 74B
High Courts13 Aug 1958
State of Bombay Vs Devakinandan Kanhyalal Agarwal
Bombay High Court · AIR 1959 Bom 486 : (1958) 60 BOMLR 1413 : (1959) CriLJ 1302 : (1959) ILR (Bom) 670
Penal Code, 1860 (IPC) — Section 403, 405, 406, 477ATrusts Act, 1882 — Section 80, 88, 94, 96
High Courts12 Aug 1958
K.S. Digvijaysinhji Hamirsinhji Vs Nanji Savdas
Bombay High Court · (1959) 61 BOMLR 44
Constitution of India, 1950 — Article 227