High Courts12 Aug 1958
Kanbi Chhagan Manji Vs Aher Jiva Mala
Bombay High Court · (1959) 61 BOMLR 50
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 8 of 18
High Courts12 Aug 1958
Sardarsing Amarsing Gaherwal Vs Ramakaran Ramnath Upadhaya and Others
Bombay High Court · AIR 1960 Bom 154 : (1959) 61 BOMLR 984
Limitation Act, 1908 — Article 182, 182(2)
High Courts11 Aug 1958
Shirin Vishnu Kirpalani Vs Vishnu alias Manek Hiranand Kirpalani
Bombay High Court · AIR 1960 Bom 447 : (1959) 61 BOMLR 100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 49 Rule 3
High Courts07 Aug 1958
Shankarrao Baladas Nikhare Vs Second Additional District Judge
Bombay High Court · (1959) 61 BOMLR 218
City of Nagpur Corporation Act, 1948 — Section 428
High Courts07 Aug 1958Allowed
Gajanan Dhundiraj Deshpande Vs Shridhar Moreshwar Deshpande
Bombay High Court · (1959) 61 BOMLR 170
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts07 Aug 1958Allowed
Bai Jamna Vs Bai Dhani
Bombay High Court · (1959) 61 BOMLR 419
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111
High Courts06 Aug 1958
Additional Special Land Acquisition Officer, Poona Vs Shantaram Shamrao Ghole
Bombay High Court · AIR 1960 Bom 448 : (1959) 61 BOMLR 95
Land Acquisition Act, 1894 — Section 23
High Courts05 Aug 1958
Prabhat Brass Band Vs Their Workmen
Bombay High Court · (1959) 1 LLJ 78
Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 25H, 33A
High Courts05 Aug 1958
Simplex Mills Ltd. Vs P.S. Subramanyam, Income Tax Officer and Another
Bombay High Court · (1958) 34 ITR 711
Income Tax Act, 1922 — Section 15B, 15C, 18A(5), 34(1), 49A
High Courts05 Aug 1958
Naik N.M. Vs Colaba Land Mills
Bombay High Court · (1959) 61 BOMLR 456 : (1960) 1 LLJ 448
Bombay Industrial Relations Act, 1946 — Section 114, 114(3), 115A, 116A, 27AConstitution of India, 1950 — Article 227
High Courts04 Aug 1958
R.S. Rekhchand Mohta Spg. and Wvg. Mills (Private) Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1959) 61 BOMLR 90 : (1959) 10 STC 229
Central Provinces and Berar Sales Tax Act, 1947 — Section 22B, 23(1)Central Provinces and Berar Sales Tax Rules, 1947 — Rule 57Constitution of India, 1950 — Article 286(1)
High Courts31 Jul 1958
National Industrial Works, Bombay Vs Jamnadas Bhanji and Others
Bombay High Court · (1958) 2 LLJ 518
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts31 Jul 1958Allowed
Ramchandra Laxman Belosay Vs The Bombay Municipal Corporation
Bombay High Court · (1958) 60 BOMLR 1256
Constitution of India, 1950 — Article 12, 226, 36, 48, 51
High Courts31 Jul 1958
Chhaganlal Textile Mills (Private) Ltd. Vs Its Employees (Chalisgaon Girni Kamgar Union)
Bombay High Court · (1959) 1 LLJ 83
Industrial Disputes Act, 1947 — Section 25F, 25G, 25J
High Courts31 Jul 1958Dismissed
Hasanbhai Adambhai Malvat Vs Adambhai Malka Talat
Bombay High Court · (1959) 61 BOMLR 415
Bombay Tenancy Act, 1939 — Section 29(2), 29(3), 31, 31(1), 31A(b), 31A(c), 31A(d), 31B(2), 31B(3), 31A(b), 31B(1), 34, 34(1), 34(5), 34(1), 81B(1)Bombay Tenancy And Agricultural Lands Act, 1948 — Section 5(1)(a)Constitution Of India, 1950 — Article 227
High Courts30 Jul 1958
Saraswati Printing Press Vs Commissioner of Sales Tax, Eastern Division, Nagpur
Bombay High Court · (1959) 61 BOMLR 607 : (1959) 10 STC 286
High Courts29 Jul 1958
Bai Rukhi and Others Vs Vrajlal Jechand and Others
Bombay High Court · AIR 1960 Bom 212 : (1959) 61 BOMLR 408
Bombay Tenancy Act, 1939 — Section 24, 24(2), 24(3), 24(4), 28
High Courts24 Jul 1958Dismissed
Satyanarayan Shrishankar Marwadi Vs Vithoba Tatya Nandarkar
Bombay High Court · (1959) 61 BOMLR 159
Constitution of India, 1950 — Article 226, 227
High Courts23 Jul 1958
Surjuprasad Dwarkaprasad Gumashta Vs State of Madhya Pradesh
Bombay High Court · (1959) 1 LLJ 572
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 59, 64
High Courts23 Jul 1958
Bisesar House Vs State of Bombay and Others
Bombay High Court · AIR 1959 Bom 130 : (1958) 60 BOMLR 1395 : (1959) ILR (Bom) 620 : (1958) 9 STC 654
Business Profits Tax Act, 1947 — Section 10Central Provinces and Berar Sales Tax Act, 1947 — Section 2(1)Income Tax Act, 1961 — Section 34