High Courts01 Aug 1957Allowed
Abdullabhai Kasamali Bohara Vs The State
Bombay High Court · (1957) 59 BOMLR 1163
Mines Act, 1952 — Section 62, 69, 73, 74, 79
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,186 of 3,655
High Courts01 Aug 1957
The State Vs Chinubhai Haridas
Bombay High Court · AIR 1958 Bom 257 : (1957) 59 BOMLR 1155 : (1958) CriLJ 858 : (1958) ILR (Bom) 226
Factories Act, 1948 — Section 101, 2, 36(1), 36(3), 36(4)
High Courts31 Jul 1957
Corporation of the City of Nagpur Vs Narendrakumar Motilal and Others
Bombay High Court · AIR 1959 Bom 297 : (1958) 60 BOMLR 94 : (1958) ILR (Bom) 354
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(3), 3
High Courts30 Jul 1957
Bhailalbhai Tulsidas Patel Vs Shankerbhai Kilabhai Patel and Others
Bombay High Court · AIR 1959 Bom 16 : (1957) 59 BOMLR 1081 : (1958) ILR (Bom) 273
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 27(1), 29(2)Constitution of India, 1950 — Article 227
High Courts27 Jul 1957
Major E.G. Barsay Vs The State
Bombay High Court · (1958) 60 BOMLR 159
Army Act, 1950 — Section 101, 102, 108, 125, 126Explosive Substances Act, 1908 — Section 3, 4(a)General Clauses Act, 1897 — Section 3(32)
High Courts27 Jul 1957
Major E.G. Barsay and Others Vs The State
Bombay High Court · (1958) CriLJ 1144
Criminal Law (Amendment) Act, 1952 — Section 6(1)(b)
High Courts25 Jul 1957Allowed
Babu Laxman More Vs Narhar Mahadeo Apte
Bombay High Court · (1957) 59 BOMLR 1078
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15, 2, 26, 35, 36Constitution of India, 1950 — Article 227
High Courts25 Jul 1957
Chaturbhuj Sitaram Vs Manjibai Hirachand and Another
Bombay High Court · AIR 1959 Bom 292 : (1958) 60 BOMLR 377 : (1958) ILR (Bom) 820
Transfer of Property Act, 1882 — Section 111, 113
High Courts24 Jul 1957
Madanlal Fakirchand Dudhediya Vs Changdeo Sugar Mills Ltd. and Others
Bombay High Court · AIR 1958 Bom 491 : (1958) 60 BOMLR 254 : (1958) ILR (Bom) 250
Capital Issues (Continuance of Control) Act, 1947 — Section 2Companies Act, 1913 — Section 105, 105(1)Companies Act, 1956 — Section 105, 309(6), 76, 76(1), 78(2)
High Courts24 Jul 1957
Ramchandra Sitaram and Others Vs Sakharam and Others
Bombay High Court · AIR 1958 Bom 244 : (1958) 60 BOMLR 82
Hindu Succession Act, 1956 — Section 14, 15, 4, 4(1)Hindu Widows Remarriage Act, 1856 — Section 2
High Courts19 Jul 1957
Sitabai Sadasheo Vs Vithabai Namdeo and Others
Bombay High Court · AIR 1959 Bom 508
Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts19 Jul 1957Allowed
Raddulal Bhurmal and Others Vs Mahabirprasad Bisesar Kalwar and Others
Bombay High Court · AIR 1959 Bom 384
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 34 Rule 3
High Courts18 Jul 1957
Dhusabhai Polabhai and Others Vs Special Land Acquisition Officer, Ahmedabad
Bombay High Court · AIR 1959 Bom 520 : (1958) 60 BOMLR 532 : (1958) ILR (Bom) 810
Land Acquisition Act, 1894 — Section 23, 4, 6
High Courts18 Jul 1957
Joshi K.R. Vs State of Bombay
Bombay High Court · (1957) 07 BOM CK 0005
Constitution of India, 1950 — Article 309
High Courts15 Jul 1957
Pokhardas Meghraj Vs The State of Bombay and Another
Bombay High Court · (1957) 59 BOMLR 1104 : (1957) 8 STC 758
Bombay Sales Tax Act, 1953 — Section 2(6), 49
High Courts15 Jul 1957
Lallubhai Dayaram Bhatt Vs Karimbhai Dattekhan and Another
Bombay High Court · AIR 1958 Bom 276 : (1957) 59 BOMLR 942 : (1958) CriLJ 862 : (1958) ILR (Bom) 224
Criminal Procedure Code, 1898 (CrPC) — Section 17
High Courts12 Jul 1957
Madhav Nanaji Gore Vs Badrinarayan Mohanlal
Bombay High Court · (1957) 59 BOMLR 1026
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 11, 14, 15, 27, 6Civil Procedure Code, 1908 (CPC) — Section 54
High Courts10 Jul 1957
N.J. Chavan and Others Vs P.D. Sawarkar and Others
Bombay High Court · AIR 1958 Bom 133 : (1957) 59 BOMLR 993 : (1958) ILR (Bom) 209
High Courts04 Jul 1957Allowed
Janga Raoji Mali Vs Nasarat Jahan Begam
Bombay High Court · (1958) 60 BOMLR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1A)
High Courts04 Jul 1957
Abdul Rahim Ismail C. Rahimtullah Vs The State of Bombay
Bombay High Court · AIR 1958 Bom 115 : (1957) 59 BOMLR 857 : (1958) ILR (Bom) 205
Constitution of India, 1950 — Article 19Passports Act, 1967 — Section 2, 3, 3(2)Passports Rules, 1980 — Rule 3, 4, 6