COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,185 of 3,655

High Courts27 Aug 1957

Sitabai and Others Vs Kothulal Budhu Lodhi and Others

Bombay High Court · AIR 1959 Bom 78 : (1958) 60 BOMLR 408 : (1958) ILR (Bom) 604

Central Provinces Tenancy Act, 1883 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Succession Act, 1956 — Section 14, 4(2)

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High Courts27 Aug 1957Dismissed

Sadashiv Mahadeo Deshmukh Vs Jamnadas Lakhanchand

Bombay High Court · (1957) 59 BOMLR 1233

Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)

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High Courts26 Aug 1957

Rangnath Raoji and Others Vs The State

Bombay High Court · AIR 1958 Bom 390 : (1958) 60 BOMLR 87 : (1958) CriLJ 1300 : (1958) ILR (Bom) 473

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 165, 286, 342Evidence Act, 1872 — Section 114

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High Courts26 Aug 1957Dismissed

The State Vs Ranganath Raoji

Bombay High Court · (1957) 08 BOM CK 0017

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 392

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High Courts26 Aug 1957

V.R. Indurkar and Others Vs Pravinchandra Hemchand

Bombay High Court · (1958) 34 ITR 397

Income Tax Act, 1922 — Section 31, 34(3)

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High Courts23 Aug 1957

The State of Bombay Vs Pannalal Kanhyalal Desraj Jat and Others

Bombay High Court · AIR 1959 Bom 56 : (1958) 60 BOMLR 1420 : (1959) ILR (Bom) 416

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 10, 197, 70, 73Government of India Act, 1935 — Section 175(3)

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High Courts21 Aug 1957

Salemahomed Haji Haroon Kably Vs Mahomed Taher Jaffrani

Bombay High Court · AIR 1958 Bom 210 : (1957) 59 BOMLR 1193 : (1958) ILR (Bom) 306

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts21 Aug 1957

Devaji Limbaji Vs Ganpatlal Shivdayal

Bombay High Court · (1958) 60 BOMLR 629

Berar Regulation of Agricultural Leases Act, 1951 — Section 3

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High Courts21 Aug 1957

The Provincial Transport Services Vs Assistant Labour Commissioner

Bombay High Court · (1958) 60 BOMLR 72

Constitution of India, 1950 — Article 226

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High Courts21 Aug 1957Allowed

The State of Bombay Vs Amratlal Ambaram Modi

Bombay High Court · (1957) 59 BOMLR 1129

Bombay Finance Act, 1932 — Section 22

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High Courts21 Aug 1957

Shivkumar Bachu Sharma Vs Bai Khatizabai and Others

Bombay High Court · AIR 1958 Bom 253 : (1957) 59 BOMLR 1224 : (1958) ILR (Bom) 360

Civil Procedure Code, 1908 (CPC) — Section 107Presidency Towns Insolvency Act, 1909 — Section 9

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High Courts20 Aug 1957

Ramachandran (V.) Vs Air-India International Corporation

Bombay High Court · (1957) 2 LLJ 496

Constitution of India, 1950 — Article 226

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High Courts13 Aug 1957

Annasaheb Raghunathrao Bhosle Vs Syndicate of Nagpore (Umrer Pauni) Motor Union

Bombay High Court · (1958) 60 BOMLR 1244 : (1959) 1 LLJ 114

Industrial Disputes Act, 1947 — Section 16, 25F, 33, 33A

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High Courts12 Aug 1957

State Vs Poonamchand Gupta and Others

Bombay High Court · AIR 1958 Bom 207 : (1957) 59 BOMLR 1165 : (1958) CriLJ 619 : (1958) ILR (Bom) 299

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5

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High Courts08 Aug 1957

Shree Digvijaysinhji Spinning and Weaving Mills Ltd. Vs The Collector of Customs, Baroda

Bombay High Court · AIR 1958 Bom 305 : (1958) 60 BOMLR 44 : (1958) CriLJ 1007 : (1958) ILR (Bom) 294

Sea Customs Act, 1878 — Section 167(37), 167(8), 182, 184, 188

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High Courts06 Aug 1957Dismissed

Chandrakant Nagindas Vs Rami Maganlal Hirabhai

Bombay High Court · (1957) 59 BOMLR 1098

Transfer of Property Act, 1882 — Section 106, 2

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High Courts02 Aug 1957

Daulatsingh Gulabsingh Vs State of Bombay

Bombay High Court · (1958) 60 BOMLR 104

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 109

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High Courts02 Aug 1957

Mangilal Narsingdas Vs Suryabhan Ragho Sawadkar

Bombay High Court · (1958) 60 BOMLR 75

Constitution of India, 1950 — Article 226

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High Courts01 Aug 1957Dismissed

The Borough Municipality of Karad Vs The Collector of North Satara

Bombay High Court · (1957) 59 BOMLR 1133

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 227

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High Courts01 Aug 1957Dismissed

The Berar Oil Industries Vs N.H. Majumdar

Bombay High Court · (1957) 59 BOMLR 1189

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

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