High Courts26 Jun 1958
Bapurao Khusal Vs Baliram Kolbaji
Bombay High Court · (1958) 60 BOMLR 1424
Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 11
COURT ARCHIVE
Bombay High Court judgments
73,085 judgments · page 3,172 of 3,655
High Courts26 Jun 1958
Bagicha Mills Co-Operative Society Ltd. Vs Natwarlal Mulshankar Joshi
Bombay High Court · (1958) 60 BOMLR 1363 : (1959) 1 LLJ 370
Bombay Shops and Establishments Act, 1948 — Section 38Payment of Wages Act, 1936 — Section 22
High Courts26 Jun 1958
State of Bombay Vs N.G. Tayawade and Another
Bombay High Court · AIR 1959 Bom 94 : (1958) 60 BOMLR 1339 : (1959) CriLJ 170 : (1958) ILR (Bom) 1331
Central Provinces and Berar Municipalities Act, 1922 — Section 93(1), 98(1)Criminal Procedure Code, 1898 (CrPC) — Section 338, 417, 417(1), 417(3), 417(4)
High Courts25 Jun 1958
Kalidas Bhavan Vs Bhagvandas Sakalchand
Bombay High Court · (1958) 60 BOMLR 1359
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts25 Jun 1958
Gulabchand Joshi and Others Vs Shri Balaji Deity and Others
Bombay High Court · AIR 1959 Bom 252 : (1958) 60 BOMLR 1461
High Courts24 Jun 1958
The Uran Islampur Municipality Vs Shankarrao Amritrao Jadhav
Bombay High Court · AIR 1960 Bom 467 : (1959) 61 BOMLR 284
Bombay District Municipal Act, 1901 — Section 164, 76, 77, 79
High Courts24 Jun 1958
Kishandas Bakhatmal Vs The Municipal Corporation of The City of Ahemedabad
Bombay High Court · (1958) 60 BOMLR 1357
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts24 Jun 1958
Manabai Hari Bobde Vs Ramchandra Dama Bobde
Bombay High Court · (1958) 60 BOMLR 1431
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 5, 53, 7, 8
High Courts24 Jun 1958
Parshuram Pottery Works, Dhrangadhra Vs Its Workmen
Bombay High Court · (1958) 2 LLJ 523
Industrial Disputes Act, 1947 — Section 2Workmens Compensation Act, 1923 — Section 4
High Courts23 Jun 1958
Sudama Chamaroo Vs Kapoor Silk Mills
Bombay High Court · (1958) 2 LLJ 369
Industrial Disputes Act, 1947 — Section 33, 33(2), 33A
High Courts20 Jun 1958
Y.S. Parihar Vs Chintaman Madhavsa Kha tri
Bombay High Court · AIR 1960 Bom 44 : (1959) 61 BOMLR 403
Bombay District Municipal Act, 1901 — Section 154(3)
High Courts20 Jun 1958
Devidayal Nanakchand Vs State Industrial Court Nagpur and Others
Bombay High Court · AIR 1959 Bom 65 : (1958) 60 BOMLR 1253 : (1959) ILR (Bom) 419 : (1961) 1 LLJ 167
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 16(3)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 16(2), 2(OO), 25F, 25J
High Courts19 Jun 1958
Maroti Lutabaji Salve Vs State Industrial Court, Nagpur
Bombay High Court · (1959) 1 LLJ 365
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 79, 79AConstitution of India, 1950 — Article 226
High Courts19 Jun 1958
Maroti Lutabaji Vs Member of State Industrial Court, Nagpur and Others
Bombay High Court · AIR 1959 Bom 61 : (1958) 60 BOMLR 1422 : (1959) ILR (Bom) 413
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 30Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 79, 79ACivil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts19 Jun 1958
Madhya Pradesh Mineral Industries Association, Nagpur Vs The Regional Provident Fund Commissioner, Bombay
Bombay High Court · AIR 1959 Bom 60 : (1959) 1 LLJ 368
Constitution of India, 1950 — Article 14, 226, 289Employees Provident Fund Act, 1932 — Section 16Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2, 4
High Courts19 Jun 1958
Madhya Pradesh Mineral Industries Association, Nagpur Vs Regional Provident Fund Commissioner, Bombay
Bombay High Court · AIR 1959 Bom 60 : (1959) 1 LLJ 368
Constitution of India, 1950 — Article 226
High Courts17 Jun 1958
S.P. Awate Vs C.P. Fernandes and Another
Bombay High Court · AIR 1959 Bom 466 : (1958) 60 BOMLR 1354 : (1959) ILR (Bom) 334
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 313, 372Government of India Act, 1919 — Section 36
High Courts17 Jun 1958
Appa Ramgonda Patil Vs Dattatraya Vinayak Tengshe
Bombay High Court · (1958) 60 BOMLR 1312
Civil Procedure Code, 1908 (CPC) — Section 109, 114, 141, 2Constitution of India, 1950 — Article 137, 226, 227
High Courts10 Jun 1958
Dewli Bakaram and Others Vs State Industrial Court and Others
Bombay High Court · (1959) 1 LLJ 475
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25J
High Courts01 Jun 1958Allowed
The District Local Board Vs Kutuballi Nurjibhai Bohari
Bombay High Court · (1958) 60 BOMLR 1235
Constitution of India, 1950 — Article 226, 227