High Courts18 Dec 1956
Dinbai R. Wadia and Others Vs Farukh Mobedjna and Another
Bombay High Court · AIR 1958 Bom 218 : (1957) 59 BOMLR 1196
Fatal Accidents Act, 1855 — Section 1, 2
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 3,195 of 3,655
High Courts14 Dec 1956
Krishtappa Venkappa Gadad and Others Vs Gopal Shivaji Ramchandra Kulkarni and Others
Bombay High Court · AIR 1957 Bom 214 : (1957) 59 BOMLR 176 : (1957) ILR (Bom) 588
High Courts14 Dec 1956
Karson Ramji Chawda Vs The State of Bombay
Bombay High Court · AIR 1958 Bom 99 : (1957) 59 BOMLR 136 : (1958) CriLJ 351 : (1957) ILR (Bom) 410
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts13 Dec 1956
Jaswantrai Tricumlal Vyas Vs Bai Jiwi and Others
Bombay High Court · AIR 1957 Bom 195 : (1957) 59 BOMLR 168 : (1957) ILR (Bom) 342
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Transfer of Property Act, 1882 — Section 111, 2(18), 27, 2A, 3
High Courts12 Dec 1956
Dattatraya Vishnu Vs Ganpat Ragho and Another
Bombay High Court · AIR 1957 Bom 193 : (1957) 59 BOMLR 164 : (1956) ILR (Bom) 336
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 34(2)
High Courts12 Dec 1956
Maganlal Pragjibhai Seedsman Vs State of Bombay
Bombay High Court · AIR 1958 Bom 154 : (1957) 59 BOMLR 139 : (1958) CriLJ 492 : (1957) ILR (Bom) 196
High Courts11 Dec 1956
New Gujarat Cotton Mills Ltd. Vs Labour Appellate Tribunal and Others
Bombay High Court · AIR 1957 Bom 111 : (1957) 59 BOMLR 209 : (1958) ILR (Bom) 8 : (1957) 2 LLJ 194
Bombay Industrial Relations Act, 1946 — Section 114, 114(1), 115, 3(13), 42Companies Act, 1913 — Section 172Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 1956Allowed
Sheikh Ahmad Shaikh Mohamad Patil Vs Devram Kalyanji and Co.
Bombay High Court · (1957) 59 BOMLR 282
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts11 Dec 1956
New Gujarat Cotton Mills Limited Vs Labour Appellate Tribunal
Bombay High Court · (1957) 27 CompCas 500 : (1957) 2 LLJ 194
Companies Act, 1956 — Section 172Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1956
State Vs Bansilal Chhotalal and Another
Bombay High Court · AIR 1957 Bom 13 : (1957) CriLJ 50
Bombay Children Act, 1948 — Section 13, 8, 9Criminal Procedure Code, 1898 (CrPC) — Section 29Penal Code, 1860 (IPC) — Section 302
High Courts07 Dec 1956
Narayan Laxman Ayarkar and Others Vs Vishnu Waman Dhawale and Another
Bombay High Court · AIR 1957 Bom 117 : (1957) 59 BOMLR 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 20 Rule 12(1), Order 21 Rule 35, Order 21 Rule 36, 144Transfer of Property Act, 1882 — Section 52
High Courts05 Dec 1956Allowed
Vithoba Sayanna Bhandari Vs The Union of India (UOI)
Bombay High Court · (1957) 59 BOMLR 117
Civil Procedure Code, 1908 (CPC) — Section 80, 82Contract Act, 1872 — Section 151, 152, 161
High Courts04 Dec 1956
Gulabrao N. Wani Vs Hemakashiram Gajare and Others
Bombay High Court · AIR 1957 Bom 198 : (1957) 59 BOMLR 194 : (1957) ILR (Bom) 373
Bombay Tenancy Act, 1939 — Section 2Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4Constitution of India, 1950 — Article 227
High Courts03 Dec 1956
Devu Subhana and Another Vs Badruddin Hussain
Bombay High Court · AIR 1957 Bom 217 : (1957) 59 BOMLR 192 : (1957) ILR (Bom) 371
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 5(3)Transfer of Property Act, 1882 — Section 111, 27, 27(1), 44, 5
High Courts30 Nov 1956
The State Vs Hathiwala Textile Mills and Others
Bombay High Court · AIR 1957 Bom 209 : (1957) 59 BOMLR 184 : (1957) CriLJ 957 : (1957) ILR (Bom) 358 : (1957) 2 LLJ 202
Bombay Shops and Establishments Act, 1948 — Section 16, 5Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(2), 1(3), 12, 14, 17
High Courts28 Nov 1956
Bhagwan Sitaram Vs Namdeo Narayan and Others
Bombay High Court · AIR 1957 Bom 168 : (1957) 59 BOMLR 293 : (1957) ILR (Bom) 525
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts26 Nov 1956
Khalilulla Hasmiya Ghole and Another Vs Yesu Raghu Dhadvel and Another
Bombay High Court · AIR 1957 Bom 200 : (1957) 59 BOMLR 201 : (1957) ILR (Bom) 355
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 34(2A)(1)
High Courts26 Nov 1956Dismissed
State of Bombay Vs Sardar Sardul Singh Kirpalsingh Caveeshar
Bombay High Court · (1957) 59 BOMLR 449
Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 109, 120B, 409
High Courts14 Nov 1956
Bai Fatma Alauddin Vs Mumna Miranji Haji
Bombay High Court · AIR 1957 Bom 107 : (1957) 59 BOMLR 154 : (1957) ILR (Bom) 453
Dissolution of Muslim Marriages Act, 1939 — Section 2Saurashtra Dissolution of Muslim Marriages Act, 1952 — Section 2