High Courts04 Jul 1957
Viswanath Tukaram Vs General Manager, Central Railway and Others
Bombay High Court · AIR 1958 Bom 111 : (1957) 59 BOMLR 892 : (1959) ILR (Bom) 515 : (1957) 2 LLJ 250
Payment of Wages Act, 1936 — Section 15(3), 7(2), 9
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,187 of 3,655
High Courts04 Jul 1957
Dalichand V. Parekh Vs Mathuradas Ravji
Bombay High Court · AIR 1958 Bom 428 : (1957) 59 BOMLR 1066 : (1958) ILR (Bom) 218
Partnership Act, 1932 — Section 19
High Courts03 Jul 1957
Bhikamdas Balaram and Others Vs Motilal Gambhirmal
Bombay High Court · AIR 1958 Bom 307 : (1957) 59 BOMLR 1150 : (1958) ILR (Bom) 198
Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 8
High Courts02 Jul 1957
Damodhar Bapuji Karekar Vs Bombay Revenue Tribunal
Bombay High Court · (1958) 60 BOMLR 69 : (1960) NLJ 7
Constitution of India, 1950 — Article 226
High Courts02 Jul 1957Dismissed
Kashiram Kadtu Burkule Vs Rajaram Daulat Korde
Bombay High Court · (1957) 59 BOMLR 1073
Limitation Act, 1963 — Article 10
High Courts02 Jul 1957
Umedsingh Hamirasingh and Others Vs The Marsden Mills, Limited and Others
Bombay High Court · AIR 1959 Bom 143 : (1957) 59 BOMLR 985 : (1959) 2 LLJ 658 : (1957) 2 LLJ 658
Bombay Industrial Relations Act, 1946 — Section 3, 3(13), 3(13), 3(14), 3(14)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 10
High Courts27 Jun 1957
Rayagonda Anna Patil Vs Jankibai and Another
Bombay High Court · AIR 1959 Bom 468 : (1958) 60 BOMLR 788 : (1959) ILR (Bom) 1168
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 64, 73Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1839 — Section 1
High Courts27 Jun 1957
Waman Balakrishna Bokare Vs Collector of Central Excise, Nagpur
Bombay High Court · (1958) 2 LLJ 386
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts27 Jun 1957
Waman Balkrishna Bokare Vs The Collector, Central Excise, Nagpur
Bombay High Court · AIR 1959 Bom 142 : (1958) 60 BOMLR 55 : (1958) ILR (Bom) 184
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts26 Jun 1957Dismissed
Prakash Cotton Mills (Private) Ltd. Vs The State of Bombay
Bombay High Court · (1957) 59 BOMLR 836 : (1957) 2 LLJ 490
Bombay Industrial Relations Act, 1946 — Section 114, 115, 115A, 73AConstitution of India, 1950 — Article 14, 19
High Courts25 Jun 1957
Motiram Raoji Gujar Vs Sidram Tippanna Kavachale
Bombay High Court · (1957) 59 BOMLR 1076
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Jun 1957
The Provincial Transport Services Vs N.H. Muzumdar
Bombay High Court · (1958) 60 BOMLR 366
Constitution of India, 1950 — Article 226
High Courts24 Jun 1957
Chotmal Ganeshram Bharadia Vs Ramchand Tarachand
Bombay High Court · AIR 1958 Bom 137 : (1957) 59 BOMLR 828 : (1958) ILR (Bom) 165
Limitation (Amendment) Act, 1951 — Section 13, 2(6), 30
High Courts24 Jun 1957
Prabhakar Bhaskar Vs Kashiram Vithoba and Another
Bombay High Court · AIR 1958 Bom 201 : (1958) 60 BOMLR 92 : (1958) ILR (Bom) 340
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7Provincial Small Cause Courts Act, 1887 — Article 31, 16
High Courts21 Jun 1957
Jayantilal Ranchchoddas Koticha Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1957) 27 CompCas 604
Companies Act, 1956 — Section 17, 17(1), 293
High Courts21 Jun 1957
Jayantilal Ranchhoddas Koticha and Others Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · AIR 1958 Bom 155 : (1957) 59 BOMLR 738 : (1957) 27 CompCas 651 : (1958) ILR (Bom) 149
Companies Act, 1956 — Section 17, 17(1), 293
High Courts20 Jun 1957
Jagannath Balwant Shedge Vs The Maharashtra Sugar Mills Ltd.
Bombay High Court · (1958) 60 BOMLR 782
Transfer of Property Act, 1882 — Section 107
High Courts19 Jun 1957Dismissed
Kanji Kurji Vs Kala Gopal
Bombay High Court · (1957) 59 BOMLR 846
Transfer of Property Act, 1882 — Section 59, 59A
High Courts19 Jun 1957
C.R.H. Readymoney Ltd. and Another Vs State of Bombay
Bombay High Court · AIR 1958 Bom 181 : (1957) 59 BOMLR 786 : (1958) CriLJ 607 : (1958) ILR (Bom) 128
Bombay Prohibition (Amendment) Act, 1952 — Section 11, 12, 13, 139, 24ABombay Prohibition Act, 1949 — Section 31Bombay Spirituous Medicinal Preparation (Sales) Rules, 1954 — Rule 2, 3, 5
High Courts16 Jun 1957
Chand Mohammad Vs Murtuzakhan Mohammad Mustafakhan
Bombay High Court · AIR 1958 Bom 194 : (1957) 59 BOMLR 1084 : (1958) ILR (Bom) 234
Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 40, 54