High Courts29 Apr 1959
Champaklal Rangildas Shah Vs Swastik Bharat Kala Kendra and Others
Bombay High Court · AIR 1960 Bom 276 : (1959) 61 BOMLR 1356
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 9 of 13
High Courts27 Apr 1959Dismissed
State Vs Chinubhai Haridas Sheth
Bombay High Court · (1959) 61 BOMLR 1309
Factories Act, 1948 — Section 101, 36, 92Penal Code, 1860 (IPC) — Section 109, 304A, 32
High Courts27 Apr 1959
Special Land Acquisition Officer, Bombay Vs Lakhamsi Ghelabhai
Bombay High Court · AIR 1960 Bom 78 : (1959) 61 BOMLR 1033
Evidence Act, 1872 — Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 — Section 23
High Courts27 Apr 1959Allowed
Smt. Vatsalabai Ramchandra Patil Vs Togya Megha
Bombay High Court · (1959) 61 BOMLR 1351
Berar Regulation of Agricultural Leases Act, 1951 — Section 8(1), 9B(a)
High Courts24 Apr 1959
Francis D''Souza Vs Edward A.L. Gameiro
Bombay High Court · AIR 1960 Bom 139 : (1959) 61 BOMLR 1180 : (1960) CriLJ 459
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(1)Penal Code, 1860 (IPC) — Section 339, 341
High Courts24 Apr 1959
Manubhai Mahijibhai Patel and Others Vs Trikamlal Laxmidas and Others
Bombay High Court · AIR 1960 Bom 247 : (1958) 60 BOMLR 1092
Transfer of Property Act, 1882 — Section 59A, 60
High Courts23 Apr 1959
John Servage Philip Vs City of Nagpur Corporation and Another
Bombay High Court · AIR 1959 Bom 458 : (1959) 61 BOMLR 1299 : (1959) ILR (Bom) 1730
Central Provinces and Berar Local Fund Audit Act, 1933 — Section 8City of Nagpur Corporation Act, 1948 — Section 20A, 57, 57(1), 58, 58AConstitution of India, 1950 — Article 226
High Courts23 Apr 1959
Narayan Yeshwant Nene Vs Rajaram Balkrishna Raut and Another
Bombay High Court · AIR 1961 Bom 21 : (1959) 61 BOMLR 1274 : (1960) ILR (Bom) 218
Representation of the People Act, 1951 — Section 110, 110(2), 110(3), 112, 113
High Courts23 Apr 1959
State Vs Dhanraj Mills Ltd.
Bombay High Court · AIR 1960 Bom 453 : (1959) 61 BOMLR 1291 : (1960) CriLJ 1321 : (1960) NLJ 14
Constitution of India, 1950 — Article 19(1), 20(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 9General Clauses Act, 1897 — Section 6
High Courts16 Apr 1959
Gajanan Krishnarao Chawandke Vs The Collector
Bombay High Court · (1959) 61 BOMLR 1402
Constitution of India, 1950 — Article 226
High Courts16 Apr 1959
Bhawandas Motiram Marwari Vs The Bombay Revenue Tribunal
Bombay High Court · (1959) 61 BOMLR 1406
Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 1959
Ramchandra Yeshwant Shringarpure Vs Digambar Tejiram Pardeshiu and Others
Bombay High Court · AIR 1960 Bom 230 : (1959) 61 BOMLR 1665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(2), 63, 63(2), 73
High Courts14 Apr 1959
Desaibhai Kashibhai Desai Vs S.M. Dudani
Bombay High Court · (1959) 61 BOMLR 1326
Constitution of India, 1950 — Article 226, 227
High Courts14 Apr 1959
Loku Basappa Pujari and Another Vs State
Bombay High Court · AIR 1960 Bom 461 : (1959) 61 BOMLR 1271
High Courts13 Apr 1959
Sri Mahaluxmi Wollen Mills (Private) Ltd., Bombay Vs Rashtriya Mill Mazdoor Sangh, Bombay
Bombay High Court · (1959) 2 LLJ 426
Industrial Disputes Act, 1947 — Section 25, 25F, 25FFF, 25J, 25J(2)
High Courts13 Apr 1959
Sadashiv Tatoba Gatade Vs State
Bombay High Court · AIR 1960 Bom 243 : (1959) 61 BOMLR 1176 : (1960) CriLJ 803
High Courts08 Apr 1959
Janata Spinning Mills (Private) Ltd., Sangli Vs Miraj Taluka Girni Kamgar Sangh, Sangli
Bombay High Court · (1959) 2 LLJ 431
High Courts07 Apr 1959
Waman Ganesh Joshi Vs Ganu Guna Khapre
Bombay High Court · (1959) 61 BOMLR 1267
Civil Procedure Code, 1908 (CPC) — Section 65Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 109
High Courts06 Apr 1959Dismissed
The Commissioner of Income Tax Vs Kishoresinh Kalyansinh Solanki
Bombay High Court · (1960) 62 BOMLR 680
Income Tax Act, 1922 — Section 33B(2)(b)
High Courts03 Apr 1959
India United Mills Ltd., Bombay Vs Rashtriya Mill Mazdoor Sangh, Bombay
Bombay High Court · (1959) 2 LLJ 120