COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 3,190 of 3,655

High Courts18 Mar 1957

Mehta Dipchand Vakhatchand Vs Dave Madhusudan

Bombay High Court · AIR 1957 Bom 269 : (1957) 59 BOMLR 367 : (1957) ILR (Bom) 571

Arbitration Act, 1940 — Section 14, 14(2), 41Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Saurashtra High Court Rules — Rule 1(a), 109, 6

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High Courts15 Mar 1957Allowed

Kamala Nair Vs Narayana Pillai Kumaran Nair

Bombay High Court · AIR 1958 Bom 12 : (1957) 59 BOMLR 536 : (1957) ILR (Bom) 557

Hindu Marriage Act, 1955 — Section 13, 19, 29(2)

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High Courts14 Mar 1957

Narayan Vyankatrao Vs Ramchandra Narayanrao

Bombay High Court · AIR 1957 Bom 146 : (1957) 59 BOMLR 763 : (1957) ILR (Bom) 724

Contract Act, 1872 — Section 11, 8

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High Courts14 Mar 1957

Mahadeo Raoji Vs Anant Ganesh Bhagwat and Others

Bombay High Court · AIR 1957 Bom 147 : (1957) 59 BOMLR 766 : (1958) ILR (Bom) 793

Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 13, 13(1), 13(2), 13(3)Central Provinces Land Revenue Act, 1881 — Section 9, 9

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High Courts14 Mar 1957Dismissed

The State Vs Dhirajlal Maneklal

Bombay High Court · (1957) 59 BOMLR 645

Penal Code, 1860 (IPC) — Section 302

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High Courts14 Mar 1957

Hiralal Panachand Shah Vs N.L. Mehta and Others

Bombay High Court · AIR 1959 Bom 256 : (1958) 60 BOMLR 991

Central Excise Rules, 1944 — Rule 159(2), 213, 8, 8(1)Central Excises and Salt Act, 1944 — Section 3, 35Constitution of India, 1950 — Article 14, 226, 245

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High Courts14 Mar 1957Allowed

Khushalrao Balaji Fasge Vs Deorao Umaji Marathe

Bombay High Court · (1957) 59 BOMLR 1136

Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 54, 55

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High Courts13 Mar 1957

Paika Dasaru Vs Rajeswar Balaji

Bombay High Court · AIR 1957 Bom 239 : (1958) 60 BOMLR 8

Berar Regulation of Agricultural Leases Act, 1951 — Section 16Civil Procedure Code, 1908 (CPC) — Section 3, 3(1), 3(2), 4, 9

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High Courts13 Mar 1957

Shree Yamuna Mills Co. Ltd. Vs Majoor Mahajan Mandal and Others

Bombay High Court · AIR 1958 Bom 74 : (1957) 59 BOMLR 1046 : (1958) ILR (Bom) 76 : (1957) 1 LLJ 620

Bombay Industrial Relations Act, 1946 — Section 116, 3(18), 3(39), 3(8), 38Industrial Disputes Act, 1947 — Section 19, 19(3), 19(6)

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High Courts12 Mar 1957

Ragho Sambhaji Tamboli Vs Shantabai

Bombay High Court · AIR 1957 Bom 274 : (1957) 59 BOMLR 999 : (1958) ILR (Bom) 788

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High Courts12 Mar 1957

Nalinkant Bhanushanker Dave Vs Hiralal Amratlal Parekh and Others

Bombay High Court · AIR 1959 Bom 87 : (1958) 60 BOMLR 234 : (1957) ILR (Bom) 553

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59

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High Courts08 Mar 1957

Harshadrai Raghunathji Desai Vs Balubhai Maganlal Batliwala and Another

Bombay High Court · AIR 1958 Bom 62 : (1957) 59 BOMLR 1036 : (1957) ILR (Bom) 818

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227

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High Courts08 Mar 1957Dismissed

N.T. Raghunathan and another Vs All India Reporter Ltd., Bombay, with Branch Office at Congress Nagar, Nagpur

Bombay High Court · AIR 1971 Bom 48

Constitution of India, 1950 — Article 372Copyright Act, 1957 — Section 1(1), 25(1), 3

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High Courts07 Mar 1957

Nagpur Glass Works Ltd. Vs Regional Provident Fund Commissioner, Bombay

Bombay High Court · AIR 1957 Bom 152 : (1957) 59 BOMLR 760 : (1958) 1 LLJ 281

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 19, 8

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High Courts07 Mar 1957

Oudh Sugar Mills Ltd. Vs Regional Provident Fund Commissioner, Bombay

Bombay High Court · (1957) 59 BOMLR 877 : (1958) ILR (Bom) 438 : (1957) 2 LLJ 654

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4, 5

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High Courts07 Mar 1957

Luvar Popat Kala Vs Luvar Bachu Rugnath and Others

Bombay High Court · AIR 1958 Bom 152 : (1957) 59 BOMLR 671 : (1957) ILR (Bom) 548

Civil Procedure Code, 1882 — Section 13Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 11Dekkhan Agriculturists Relief Act, 1879 — Section 15D

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High Courts05 Mar 1957

Rangildas Varajdas Khandwala Vs The Collector of Surat and Another

Bombay High Court · AIR 1957 Bom 270 : (1957) 59 BOMLR 527

Bombay Land Revenue Code, 1879 — Section 134, 37, 45, 48, 52Bombay Personal Inams Abolition Act, 1952 — Section 4, 5, 5(1), 7

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High Courts05 Mar 1957Dismissed

Motiram Mesaji Marathe Vs Mankarnikabai Baliram Marathe

Bombay High Court · (1957) 59 BOMLR 714

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts04 Mar 1957

P.N. Films Ltd. and Another Vs Overseas Films Corporation Ltd.

Bombay High Court · AIR 1958 Bom 10 : (1957) 59 BOMLR 406 : (1957) ILR (Bom) 520

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 6Limitation Act, 1908 — Article 164, 181

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High Courts01 Mar 1957

State of Bombay Vs Bai Moti and Others

Bombay High Court · AIR 1958 Bom 18 : (1957) 59 BOMLR 663 : (1958) ILR (Bom) 547

Bombay City Civil Court Act, 1948 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4Court Fees Act, 1870 — Section 31, 31(1), 31(2)

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