High Courts19 Sept 1958
D.A. Kelshikar Vs State of Bombay
Bombay High Court · AIR 1960 Bom 225 : (1959) 61 BOMLR 1625 : (1960) 1 LLJ 66
Constitution of India, 1950 — Article 20(2), 311(2)
COURT ARCHIVE
Bombay High Court judgments
73,137 judgments · page 3,171 of 3,657
High Courts18 Sept 1958
The State Vs Abu Ismail Merchant
Bombay High Court · AIR 1959 Bom 408 : (1959) 61 BOMLR 345 : (1959) CriLJ 1057 : (1959) ILR (Bom) 865
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 297Penal Code, 1860 (IPC) — Section 379, 403, 410, 411, 467
High Courts18 Sept 1958Dismissed
Jethalal Lakhamsi Dawada Vs Jankibai Bhagwandin
Bombay High Court · (1959) 61 BOMLR 427
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 1958
Sugandhabai Shivaram Hede and Another Vs Sundari Aba Mande and Another
Bombay High Court · AIR 1960 Bom 32 : (1959) 61 BOMLR 560
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 15, 16Specific Relief Act, 1877 — Section 15(1), 42
High Courts12 Sept 1958
East India Trading Co. Vs Badat and Co.
Bombay High Court · AIR 1959 Bom 414 : (1959) 61 BOMLR 333 : (1959) ILR (Bom) 1004
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 13, 20Evidence Act, 1872 — Section 74, 78(6)
High Courts12 Sept 1958
Krishna Nayar Ram Nayar Vs State
Bombay High Court · AIR 1960 Bom 107 : (1959) 61 BOMLR 684 : (1960) CriLJ 324
Bombay Prohibition Act, 1949 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 264, 362, 5(2)
High Courts11 Sept 1958
Deoman Shamji Patil Vs The State
Bombay High Court · AIR 1959 Bom 284 : (1959) 61 BOMLR 30 : (1959) CriLJ 825 : (1959) ILR (Bom) 852
Bombay Prohibition Act, 1949 — Section 31, 31(1), 31(2), 85Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 6
High Courts09 Sept 1958Allowed
The State of Bombay Vs Morarji Cooverji
Bombay High Court · (1959) 61 BOMLR 318
Bombay Land Requisition Act, 1948 — Section 6(2)
High Courts08 Sept 1958
Chandrabhaga Sadashiv and Another Vs Bhikachand Hansaji
Bombay High Court · AIR 1959 Bom 549 : (1959) 61 BOMLR 364 : (1959) ILR (Bom) 838
Arbitration Act, 1940 — Section 11, 14, 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 14(1), 40
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
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 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