High Courts19 Feb 1958
Dadajee Dhackjee and Co. (Private) Ltd. Vs Their Workmen (Clerical Staff Employed in the Dyes Department)
Bombay High Court · (1958) 2 LLJ 121
Industrial Disputes Act, 1947 — Section 36, 36(2), 36(4)
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,178 of 3,655
High Courts19 Feb 1958Allowed
Ardeshir Sorabji Mirza Vs U.M. Bhatt
Bombay High Court · (1958) 60 BOMLR 803
Constitution of India, 1950 — Article 226, 227
High Courts19 Feb 1958
The State of Bombay Vs P.
Bombay High Court · AIR 1959 Bom 182 : (1958) 60 BOMLR 873 : (1956) CriLJ 567
Bombay High Court (Original Side) Rules, 1980 — Rule 4, 58Constitution of India, 1950 — Article 19(1), 19(2), 21, 215, 225Contempt of Courts Act, 1971 — Section 2, 2, 2(1), 3, 3(1)
High Courts19 Feb 1958
Radhakishan Brijlal Vs Union of India and Others
Bombay High Court · AIR 1959 Bom 102 : (1958) 60 BOMLR 748
Bombay City Land Revenue Act, 1876 — Section 13A, 14, 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 63, Order 21 Rule 64Constitution of India, 1950 — Article 19(1), 226
High Courts17 Feb 1958
Bharat Suryodaya Mills Co. Ltd. Vs Shree Ram Mills
Bombay High Court · AIR 1959 Bom 309 : (1958) 60 BOMLR 898 : (1958) ILR (Bom) 1122
Contract Act, 1872 — Section 188, 196Defence of India Rules, 1962 — Rule 81(2)Sales of Goods Act, 1930 — Section 61
High Courts17 Feb 1958
Bombay Cotton Export Import Co. Vs Bharat Suryodaya Mill Co. Ltd.
Bombay High Court · AIR 1959 Bom 307 : (1958) 60 BOMLR 894 : (1958) ILR (Bom) 1351
Adaptation of Laws Order, 1950 — Section 28Government of India Act, 1935 — Section 18(3)Independence Act, 1947 — Section 2, 9
High Courts14 Feb 1958
Bai Amina Vs Arab Abdul Habib Talab
Bombay High Court · AIR 1959 Bom 108 : (1958) 60 BOMLR 1206 : (1958) ILR (Bom) 1119
Stamp Act, 1899 — Article 58, 35
High Courts11 Feb 1958
New Jehangir Vakil Mills Ltd., Bhavnagar Vs Industrial Tribunal, Rajkot and Others
Bombay High Court · (1959) 61 BOMLR 137 : (1958) 2 LLJ 573
Industrial Disputes Act, 1947 — Section 10, 18, 18(3), 32, 33
High Courts06 Feb 1958
Vishnu Narayan Divan Vs Govind Chudappa and Another
Bombay High Court · AIR 1959 Bom 238 : (1958) 60 BOMLR 670 : (1958) ILR (Bom) 927
Bombay Tenancy and Agricultural Lands (Bombay Revenue Tribunal Procedure) Rules, 1954 — Rule 32, 32(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29(2), 76Constitution of India, 1950 — Article 227
High Courts04 Feb 1958
Ganpatlal Mulchandji Joshi Vs Payment of Wages Authority (Civil Judge, Class I, Nagpur) and Another
Bombay High Court · (1958) 2 LLJ 178
Maternity Benefits Act, 1961 — Section 2, 3, 4, 4(1), 5
High Courts04 Feb 1958
Ganpatlal Mulchandji Joshi Vs First Civil Judge, Class I, Nagpur and Another
Bombay High Court · AIR 1958 Bom 262 : (1958) 60 BOMLR 621 : (1959) ILR (Bom) 367
Central Provinces and Berar Maternity Benefit Act, 1930 — Section 3, 4, 4(1), 4(2), 5Payment of Wages Act, 1936 — Section 2Workmens Compensation Act, 1923 — Section 2
High Courts30 Jan 1958
Kamalakar Shankar Kate Vs Principal, Training College for Men, Sangamner
Bombay High Court · (1958) 60 BOMLR 624 : (1958) 2 LLJ 692
Constitution of India, 1950 — Article 226, 227, 311, 311(2)
High Courts30 Jan 1958
Kamalakar Shankar Kate Vs Principal, Training College and Others
Bombay High Court · AIR 1960 Bom 9
Constitution of India, 1950 — Article 226, 227, 311
High Courts23 Jan 1958
Ganapatrao Shankarrao Indulkar and Others Vs State of Bombay
Bombay High Court · AIR 1959 Bom 263 : (1958) 60 BOMLR 888 : (1959) ILR (Bom) 67
Limitation Act, 1963 — Article 115, 14, 161
High Courts22 Jan 1958Allowed
Dadgonda Mahadgonda Patil Vs Bhay Satyappa Gundaje
Bombay High Court · (1958) 60 BOMLR 594
Constitution of India, 1950 — Article 227
High Courts21 Jan 1958
Narayan Waktu Karwadi Vs Panjabrao Hukam Shambharkar and Another
Bombay High Court · AIR 1958 Bom 296 : (1958) 60 BOMLR 776 : (1959) ILR (Bom) 229
Constitution of India, 1950 — Article 3, 330, 332, 341(1)Evidence Act, 1872 — Section 114Representation of the People Act, 1951 — Section 100(1), 116A, 5
High Courts15 Jan 1958
Chimanabai Rama Naik and Others Vs Ganpat Jagannath Naik and Others
Bombay High Court · AIR 1959 Bom 425 : (1958) 60 BOMLR 975 : (1958) ILR (Bom) 917
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 27, 29(2)
High Courts15 Jan 1958Allowed
Manji Khimji Patel of Bhut, Kutch Vs Union of India (UOI) and Others
Bombay High Court · AIR 1959 Bom 236 : (1959) 61 BOMLR 132 : (1958) ILR (Bom) 1319
Central Provinces and Berar Sales Tax Act, 1947 — Section 2Constitution of India, 1950 — Article 246Sales of Goods Act, 1930 — Section 4
High Courts15 Jan 1958
R.S. Rekhchand Gopaldas Mohta Spn. and Wvg. Mills Ltd. Vs Laxman and Others
Bombay High Court · AIR 1958 Bom 255 : (1958) 60 BOMLR 619 : (1958) ILR (Bom) 1081
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 23, 41Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 36
High Courts15 Jan 1958
R.S. Rekchand Gopaldas Mohota Spinning and Weaving Mills (Private) Ltd. Vs Laxman Dau and Others
Bombay High Court · (1958) 2 LLJ 180
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 16(3), 23, 36Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 36