COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,189 of 3,655

High Courts29 Mar 1957

Mukaremdas Mannudas and Others Vs Chhagan Kisan Bhawasar and Others

Bombay High Court · AIR 1959 Bom 491 : (1957) 59 BOMLR 1144 : (1957) ILR (Bom) 809

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27, Order 41 Rule 33, Order 7 Rule 7, 100Evidence Act, 1872 — Section 10, 101, 102, 103Religious Endowments Act, 1863 — Section 18

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High Courts29 Mar 1957

C.B.L. Bhatnagar Vs The State

Bombay High Court · AIR 1958 Bom 196 : (1957) 59 BOMLR 364 : (1958) CriLJ 617

Criminal Procedure Code, 1898 (CrPC) — Section 198, 198, 198B

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High Courts29 Mar 1957

Bholaram Murlidhar Agarwal Vs R.S. Deshmukh and Others

Bombay High Court · (1957) 59 BOMLR 851 : (1957) 8 STC 445

Constitution of India, 1950 — Article 226, 227

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High Courts28 Mar 1957

Harilal Bhagwanji Vs Shastri Hemshanker Umiyashanker

Bombay High Court · AIR 1958 Bom 8 : (1957) 59 BOMLR 881 : (1958) ILR (Bom) 765(2)

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 105, 107, 4, 58

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High Courts28 Mar 1957

Gujoba Tulsiram Vs Nilkanth and Another

Bombay High Court · AIR 1958 Bom 202 : (1957) 59 BOMLR 1123 : (1957) ILR (Bom) 847

Contract Act, 1872 — Section 11Specific Relief Act, 1877 — Section 21

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High Courts28 Mar 1957

Sayyed Husan Sayad Husen and Others Vs The State

Bombay High Court · AIR 1958 Bom 225 : (1957) 59 BOMLR 1161 : (1958) ILR (Bom) 100

Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 149, 354, 395, 435

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High Courts27 Mar 1957Allowed

Sampat Ragho Tayade and Another Vs Surajmal Kaluram and Others

Bombay High Court · AIR 1959 Bom 504 : (1957) 59 BOMLR 1112 : (1958) ILR (Bom) 797

Evidence Act, 1872 — Section 18Limitation Act, 1908 — Article 144, 28

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High Courts27 Mar 1957

Nathu Bhiwaji and Others Vs Ganpat Bablaji

Bombay High Court · AIR 1958 Bom 25 : (1957) 59 BOMLR 1121 : (1957) ILR (Bom) 844

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High Courts26 Mar 1957

Chaturbhai Mathubhai Patel Vs Ramanlal Maganlal Shah

Bombay High Court · (1957) 59 BOMLR 689

Bombay Agricultural Debtors Relief Act, 1947 — Section 46Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

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High Courts25 Mar 1957

Burmah-Shell Oil Storage and Distributing Co. of India Ltd. Vs Manmad Municipality and Another

Bombay High Court · AIR 1958 Bom 43 : (1957) 59 BOMLR 699

Bombay District Municipal (Amendmend) Act, 1954 — Section 60, 61, 62, 9Bombay District Municipal Act, 1901 — Section 47, 47(2), 59(1)Constitution of India, 1950 — Article 14

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High Courts25 Mar 1957

Bhanshali Kushalchand Ramji and Another Vs Sha Shamji Jivraj and Others

Bombay High Court · AIR 1958 Bom 53 : (1957) 59 BOMLR 684 : (1957) ILR (Bom) 582

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 2(11), 5(3)Transfer of Property Act, 1882 — Section 111, 76

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High Courts25 Mar 1957

Daulatram Rameshwarlal Vs B.K. Wadeyar

Bombay High Court · AIR 1958 Bom 120 : (1957) 59 BOMLR 599 : (1957) ILR (Bom) 747 : (1957) 8 STC 617

Bombay Sales Tax Act, 1953 — Section 10, 11, 12, 8Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 19

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High Courts25 Mar 1957

Satyanarayan Amolakchand Bhut Vs Vithal Narayan Jamdar

Bombay High Court · AIR 1959 Bom 452 : (1957) 59 BOMLR 1071 : (1957) ILR (Bom) 840

Contract Act, 1872 — Section 187, 74

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High Courts22 Mar 1957Dismissed

Parwatibai Namdeo Vs Jagannath Maruti Warthi

Bombay High Court · (1957) 59 BOMLR 1029

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High Courts20 Mar 1957

Ram Rijhumal Kriplani Vs The State

Bombay High Court · AIR 1958 Bom 125 : (1957) 59 BOMLR 875 : (1958) CriLJ 481 : (1958) ILR (Bom) 96

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120

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High Courts20 Mar 1957

Zamir Ahmed Raz and Others Vs D.R. Banaji

Bombay High Court · AIR 1958 Bom 198 : (1957) 59 BOMLR 591 : (1957) ILR (Bom) 575

Companies Act, 1913 — Section 156, 158, 3, 30, 84

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High Courts20 Mar 1957

Zamir Ahmed Raz Vs D.R. Banaji

Bombay High Court · (1957) 27 CompCas 634

Companies Act, 1956 — Section 84, 85(1), 86

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High Courts19 Mar 1957Dismissed

Narayan Tanbaji Marathe Vs Rameshwar Guru Maheshpuri Gosami

Bombay High Court · (1957) 59 BOMLR 757

Central Provinces Tenancy Act, 1920 — Section 58B, 58D

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High Courts18 Mar 1957

Valaja Govinda Saravanabavananthan Vs The Exchange Bank of India and Africa (in liquidation) Ltd.

Bombay High Court · AIR 1958 Bom 100 : (1957) 59 BOMLR 586 : (1957) ILR (Bom) 559

Companies Act, 1956 — Section 530Trusts Act, 1882 — Section 81, 94

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High Courts18 Mar 1957

Scientific Soap Works and Another Vs Dalsukhbhai Mangaldas Shah and Another

Bombay High Court · AIR 1958 Bom 47 : (1957) 59 BOMLR 539 : (1957) ILR (Bom) 564

Trade Marks Act, 1940 — Section 14(1), 14(3), 15(1), 15(2), 44(1)

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