High Courts23 Jul 1958Dismissed
Sonajee Krishnajee Majumdar Vs Nathu Yadav Patil
Bombay High Court · (1959) 61 BOMLR 156
Agricultural Tenancy Act, 1964 — Section 25(1), 29, 29(3), 29(5)Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1958
350 judgments · page 9 of 18
High Courts23 Jul 1958
Surjuprasad Gumasta and Another Vs State of Madhya Pradesh and Others
Bombay High Court · AIR 1959 Bom 122 : (1958) 60 BOMLR 1468 : (1959) ILR (Bom) 641
Constitution of India, 1950 — Article 226, 230States Reorganisation Act, 1956 — Section 59, 59(1), 59(2), 59(3), 59(4)
High Courts23 Jul 1958
Bissesar 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 11, 14Income Tax Act, 1961 — Section 11
High Courts23 Jul 1958Allowed
Marzban Rustomji Vs Khushalbhai Pitambar
Bombay High Court · (1959) 61 BOMLR 294
Bombay Tenancy Act, 1939 — Section 29(2), 31, 31A, 31B(1)Constitution Of India, 1950 — Article 227
High Courts22 Jul 1958
Yadaorao Hanumantrao Deshmukh Vs The Bombay Revenue Tribunal at Nagpur and Others
Bombay High Court · AIR 1959 Bom 109 : (1959) 61 BOMLR 213 : (1959) ILR (Bom) 613
States Reorganisation Act, 1956 — Section 122
High Courts16 Jul 1958
Corporation of the City of Nagpur Vs The Nagpur Electric Light and Power Company Ltd.
Bombay High Court · AIR 1958 Bom 498 : (1958) 60 BOMLR 1446 : (1959) ILR (Bom) 592
City of Nagpur Corporation Act, 1948 — Section 420(2)Companies Act, 1956 — Section 163(1)Constitution of India, 1950 — Article 226
High Courts15 Jul 1958
Dhundiraj Jayaram Marathe Vs Dhondu Anaji Pilankar and Others
Bombay High Court · AIR 1959 Bom 319 : (1958) 60 BOMLR 1393 : (1959) ILR (Bom) 590
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43C, 84
High Courts15 Jul 1958
State Vs R.M. Shah and Co.
Bombay High Court · (1958) 9 STC 683
Bombay Sales Tax Act, 1959 — Section 13, 36Constitution of India, 1950 — Article 20(1)
High Courts15 Jul 1958Dismissed
Patel Maganbhai Jethabhai Vs Somabhai Sursang
Bombay High Court · (1958) 60 BOMLR 1383
General Clauses Act, 1897 — Section 7
High Courts15 Jul 1958Dismissed
Sham Kekhushru Vs N.P. Shah
Bombay High Court · (1959) 61 BOMLR 289
Bombay Tenancy And Agricultural Lands Act, 1948 — Section 8, 9, 9A, 9C, 10, 12, 25(1), 29(3), 29, 70, 70(f), 70(h), 89(2)(b)(ii), 70(n)Constitution Of India, 1950 — Article 227
High Courts14 Jul 1958
The Chief Controlling Revenue Authority Vs Rasikchandra Tulsidas Patel
Bombay High Court · (1958) 60 BOMLR 1379
Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2, 57
High Courts11 Jul 1958
Vishnu Kondiba Sapte Vs Nathu Mahadev Pradhan
Bombay High Court · (1958) 60 BOMLR 1146
Constitution of India, 1950 — Article 227
High Courts10 Jul 1958Allowed
Kodan Ranglal Power Vs Bombay Revenue Tribunal
Bombay High Court · (1959) 61 BOMLR 86
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1958
Deoli Bakaram and Others Vs The State Industrial Court, Nagpur and Others
Bombay High Court · AIR 1959 Bom 70 : (1958) 60 BOMLR 1427 : (1959) ILR (Bom) 550
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Industrial Disputes Act, 1947 — Section 16(3), 2, 25F, 25G, 25J
High Courts10 Jul 1958
Tarabai Madhaorao Vs Bombay Revenue Tribunal at Nagpur and Others
Bombay High Court · AIR 1959 Bom 72 : (1959) 61 BOMLR 41 : (1959) ILR (Bom) 560
Berar Regulation of Agricultural Leases Act, 1951 — Section 19(2), 8, 8(1)(G), 9, 9(1)
High Courts09 Jul 1958
Jashoda Factories (Private) Ltd., Bombay Vs Assistant Commissioner of Sales Tax (Adm.), Eastern Division, Regions I and II, Nagpur and Others
Bombay High Court · (1959) 10 STC 508
Constitution of India, 1950 — Article 226, 227Sales Tax Act — Section 22
High Courts09 Jul 1958
Manager, Ramkrishna Ramnath Bidi Factory Vs First Civil J. first class, Nagpur and Others
Bombay High Court · AIR 1959 Bom 181 : (1959) 61 BOMLR 39 : (1959) ILR (Bom) 850
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 17Payment of Wages Act, 1936 — Section 15, 15(3), 18
High Courts08 Jul 1958
Kalidas Narsing Vs Union of India (UOI) and Another
Bombay High Court · AIR 1959 Bom 436 : (1958) 60 BOMLR 1377 : (1959) ILR (Bom) 537
High Courts08 Jul 1958
Mahadeo Apparao Wale Vs Isamiya Abdul Aziz
Bombay High Court · (1958) 60 BOMLR 1141
Penal Code, 1860 (IPC) — Section 352, 447
High Courts08 Jul 1958
Central India Spinning, Weaving and Manufacturing Co. Ltd. Vs State Industrial Court at Nagpur and Another
Bombay High Court · AIR 1959 Bom 225 : (1958) 60 BOMLR 1440 : (1959) ILR (Bom) 527 : (1959) 1 LLJ 468
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2, 25C, 25E, 25F, 25JConstitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment) Act, 1953 — Section 25