COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,180 of 3,655

High Courts29 Nov 1957

Sundrabai Dalichand Vs Moreshwar Mahadeo Gokhale and Another

Bombay High Court · AIR 1959 Bom 178 : (1958) 60 BOMLR 482 : (1958) ILR (Bom) 765

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66(2), Order 21 Rule 90, Order 5 Rule 16, 47

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High Courts29 Nov 1957

Berar Provincial Patels and Patwaris Association and Others Vs State of Bombay

Bombay High Court · AIR 1958 Bom 300 : (1958) 60 BOMLR 596 : (1958) ILR (Bom) 645

Berar Patels and Patwaris Law, 1900 — Section 205, 212, 9Constitution of India, 1950 — Article 19(1), 19(5), 31, 31(1), 31(2A)Foreign Jurisdiction and Extradition Act, 1879 — Section 10, 11, 4, 5, 7

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High Courts25 Nov 1957

Thakorelal Chaturbhuj Dalal and Others Vs The State of Bombay

Bombay High Court · AIR 1959 Bom 511 : (1958) 60 BOMLR 580 : (1958) ILR (Bom) 1025

Constitution of India, 1950 — Article 245Essential Supplies (Temporary Powers) Act, 1946 — Section 2, 3, 3(1), 3(2), 3(3)

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High Courts25 Nov 1957

Rangarao and Another Vs Gopal and Others

Bombay High Court · AIR 1959 Bom 287 : (1958) 60 BOMLR 675 : (1959) ILR (Bom) 210

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 70, 75, 89

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High Courts21 Nov 1957

State of Bombay Vs Keshavlal Amrutlal Ozha

Bombay High Court · (1958) 2 LLJ 698

Criminal Procedure Code, 1898 (CrPC) — Section 438Mines Act, 1952 — Section 74

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High Courts21 Nov 1957

State Vs Keshavlal Amrutlal Ozha and Another

Bombay High Court · AIR 1958 Bom 243 : (1958) 60 BOMLR 551 : (1958) CriLJ 756 : (1959) ILR (Bom) 358

Criminal Procedure Code, 1898 (CrPC) — Section 438Mines Act, 1952 — Section 23, 23(1), 23(2), 24, 24(4)

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High Courts20 Nov 1957

Yeshvantarao Balwantrao Chavan Vs K.T. Mangalmurti and Another

Bombay High Court · AIR 1958 Bom 397 : (1958) 60 BOMLR 353 : (1958) ILR (Bom) 732

Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 19, 2, 30, 31, 32

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High Courts20 Nov 1957

Hirabai Channappa Vs Ganesh Datatraya and Others

Bombay High Court · AIR 1959 Bom 172 : (1958) 60 BOMLR 477 : (1958) ILR (Bom) 756

Transfer of Property Act, 1882 — Section 60, 91

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High Courts20 Nov 1957

Middle East Trading Co. Vs The New National Mills Ltd.

Bombay High Court · AIR 1960 Bom 292 : (1958) 60 BOMLR 509

Arbitration Act, 1940 — Section 34

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High Courts20 Nov 1957

Ramprasad Haripal Vs Manohar Vithoba

Bombay High Court · AIR 1959 Bom 300 : (1958) 60 BOMLR 547 : (1958) ILR (Bom) 751

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29

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High Courts19 Nov 1957

Jana and Another Vs Parvati

Bombay High Court · AIR 1958 Bom 346 : (1958) 60 BOMLR 553

Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)

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High Courts18 Nov 1957

Vithoba Bhanji and Others Vs Vithal Sakroo and Others

Bombay High Court · AIR 1958 Bom 270 : (1958) 60 BOMLR 605 : (1958) ILR (Bom) 656

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 8Limitation Act, 1908 — Article 118, 119, 125, 129, 141

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High Courts18 Nov 1957Dismissed

Mahadba Romaji Bidkar Vs Shree Mahadoba Devasthan

Bombay High Court · (1958) 60 BOMLR 563

Transfer of Property Act, 1882 — Section 51

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High Courts14 Nov 1957Allowed

Haji Fateh Mohammad Vs Registrar, Public Trust

Bombay High Court · (1958) 60 BOMLR 237

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High Courts14 Nov 1957

Deorao Laxman Anande Vs Keshav Laxman Borkar

Bombay High Court · AIR 1958 Bom 314 : (1958) 60 BOMLR 217

Bombay Employees State Insurance (Medical Benefit) Rules, 1954 — Regulation 10, 99, 10, 12(1), 13(1)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 102(1), 191, 191(1)

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High Courts13 Nov 1957

State Vs Fundan Lakhanmal and Others

Bombay High Court · AIR 1960 Bom 377 : (1958) 60 BOMLR 403 : (1960) CriLJ 1186

Bombay Police Act, 1951 — Section 124, 411Constitution of India, 1950 — Article 14, 20(3)

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High Courts08 Nov 1957Dismissed

Dattatraya Awadaji Shinde Vs S.V. Bhave

Bombay High Court · (1958) 60 BOMLR 210

Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 80

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High Courts07 Nov 1957Dismissed

Shiwa Karu Vs Ramlal Kodu

Bombay High Court · (1958) 60 BOMLR 493

Central Provinces Tenancy Act, 1920 — Section 11

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High Courts07 Nov 1957

Bhavrao Ganpatrao Vs Bhimrao Tukaramji and Others

Bombay High Court · AIR 1958 Bom 450 : (1958) 60 BOMLR 80 : (1958) CriLJ 1383 : (1958) ILR (Bom) 544

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(5), 438

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High Courts07 Nov 1957

Rashtriya Mill Majdoor Sangh Vs Central India Spinning, Weaving and Manufacturing Company Ltd.

Bombay High Court · (1958) 2 LLJ 339

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 1, 38ACentral Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 37General Clauses Act, 1897 — Section 7

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