COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,181 of 3,655

High Courts07 Nov 1957

Gulabchand Rawatmal Vs Sarangpur Cotton Manufacturing Co. Ltd.

Bombay High Court · AIR 1959 Bom 158 : (1958) 60 BOMLR 337 : (1958) ILR (Bom) 725

Arbitration Act, 1940 — Section 20Sales of Goods Act, 1930 — Section 54, 54(1), 54(4), 60

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High Courts07 Nov 1957

State Vs Masasingh Chandasingh

Bombay High Court · AIR 1959 Bom 368 : (1959) CriLJ 1062

Criminal Procedure Code, 1898 (CrPC) — Section 251Penal Code, 1860 (IPC) — Section 506(2)

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High Courts05 Nov 1957

Laxman Shivshankar Kumbhar Vs Saraswati and Another

Bombay High Court · AIR 1959 Bom 125 : (1958) 60 BOMLR 382 : (1958) ILR (Bom) 869 : (1961) NLJ 167

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4, 11, 13

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High Courts31 Oct 1957

Jaikumar Balasa Jain Vs Suwalal Chunnilal and Another

Bombay High Court · AIR 1959 Bom 413

Central Provinces and Berar Local Government Act, 1948 — Section 182(2)Central Provinces and Berar Local Self Government Rules — Rule 1, 15

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High Courts31 Oct 1957

Malan and Others Vs State of Bombay and Another

Bombay High Court · AIR 1960 Bom 393 : (1958) 60 BOMLR 428 : (1960) CriLJ 1189

Penal Code, 1860 (IPC) — Section 107, 494

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High Courts30 Oct 1957

C.J. Vaidya Vs S.G. Barve, Sales Tax Office, Sholapur District

Bombay High Court · (1958) 9 STC 128

Business Profits Tax Act, 1947 — Section 11, 14Sales Tax Act, 1946 — Section 11(5), 11A

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High Courts29 Oct 1957

Ramkrishna Shankarrao Vs Rangoobai and Another

Bombay High Court · AIR 1959 Bom 519 : (1958) 60 BOMLR 459

Central Provinces and Berar Courts Act, 1917 — Section 18Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70

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High Courts29 Oct 1957

Narayan Ramchandra Bhagwat Vs Markandya Tukaram and Another

Bombay High Court · AIR 1959 Bom 516

Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 126, 133, 135, 136, 137

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High Courts29 Oct 1957

Ram Kishan Surajmal Vs Nathu Raoji

Bombay High Court · AIR 1959 Bom 86 : (1958) 60 BOMLR 457

Central Provinces and Berar Courts Act, 1917 — Section 18Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149

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High Courts28 Oct 1957

Dada Narayan Thakre Vs Jaichand Nagorao and Another

Bombay High Court · AIR 1958 Bom 278 : (1958) 60 BOMLR 380 : (1958) ILR (Bom) 633

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 66, Order 21 Rule 66(2)

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High Courts25 Oct 1957

Madhya Pradesh Mineral Industry Association Vs The Regional Labour Commissioner (Central) Civil Lines, Nagpur and Others

Bombay High Court · AIR 1958 Bom 332 : (1958) 60 BOMLR 489 : (1959) ILR (Bom) 188

Companies Act, 1956 — Section 26, 26(3)Constitution of India, 1950 — Article 226, 258Factories Act, 1948 — Section 7(1)

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High Courts25 Oct 1957

The State of Bombay Vs Shirish V. Pai and Others

Bombay High Court · AIR 1959 Bom 6 : (1958) 60 BOMLR 822 : (1959) CriLJ 30 : (1958) ILR (Bom) 847

Contempt of Courts Act, 1971 — Section 3Coroners Act, 1871 — Section 13, 14, 14(4), 16, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 480

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High Courts25 Oct 1957

State Vs J.D. Daroga and Others

Bombay High Court · AIR 1959 Bom 314 : (1959) 61 BOMLR 118 : (1959) CriLJ 959 : (1959) ILR (Bom) 340

Criminal Procedure Code, 1898 (CrPC) — Section 154(1), 161(3), 164, 173(4), 207A

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High Courts11 Oct 1957

Nathubhai Dhulaji and Others Vs The Municipal Corporation, Bombay and Others

Bombay High Court · AIR 1959 Bom 332 : (1958) 60 BOMLR 515 : (1958) ILR (Bom) 824

Bombay Land Requisition Act, 1948 — Section 5(1), 6(4)Bombay Municipal Corporation Act, 1888 — Section 354, 380, 527, 66(1)Bombay Police Act, 1951 — Section 37(3)

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High Courts11 Oct 1957

Aruna Mills Ltd. Vs Industrial Court, Bombay and Others

Bombay High Court · (1958) 60 BOMLR 206 : (1958) 2 LLJ 388

Bombay Industrial Relations Act, 1946 — Section 78, 79

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High Courts11 Oct 1957

Shankar Madhavrao Solav Vs M.K. Sarode and Others

Bombay High Court · AIR 1959 Bom 371

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2

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High Courts11 Oct 1957

Nagpur Yarn and Dyes Merchants Association Vs State of Bombay and Others

Bombay High Court · (1958) 60 BOMLR 238 : (1958) 9 STC 530

Central Provinces and Berar Sales Tax Act, 1947 — Section 6(1)Constitution of India, 1950 — Article 226

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High Courts09 Oct 1957

Bai Manuben and Others Vs Bhimabhai Nagarji and Others

Bombay High Court · AIR 1958 Bom 471 : (1958) 60 BOMLR 122 : (1959) ILR (Bom) 182

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 38Transfer of Property Act, 1882 — Section 105

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High Courts08 Oct 1957

In Re: Trikamlal Maneklal

Bombay High Court · (1958) 33 ITR 725

Income Tax Act, 1922 — Section 33(4)

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High Courts08 Oct 1957

In Re: Trikamlal Maneklal and Another

Bombay High Court · AIR 1958 Bom 351 : (1958) 60 BOMLR 63 : (1958) ILR (Bom) 694

Income Tax Act, 1922 — Section 12(2), 30, 31, 33, 33(1)

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