High Courts10 Jul 1956
Lalji Chhana Vs Labour Appellate Tribunal of India and Another
Bombay High Court · (1957) 2 LLJ 484
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20(2)
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,199 of 3,654
High Courts05 Jul 1956
Ballabhdas Eshwardas Vs The Union of India (UOI)
Bombay High Court · (1956) 58 BOMLR 873
Civil Procedure Code, 1908 (CPC) — Section 54, 80
High Courts03 Jul 1956Dismissed
E. Thillai Natarajan Vs C.P. Fernandes
Bombay High Court · (1956) 58 BOMLR 821 : (1957) 1 LLJ 490
Constitution of India, 1950 — Article 227, 309, 313Government of India Act, 1935 — Section 241
High Courts29 Jun 1956
District Judge Vs J.C. Gandhi
Bombay High Court · AIR 1956 Bom 739 : (1956) 58 BOMLR 866 : (1956) ILR (Bom) 944
Bar Councils Act, 1926 — Section 10Bombay Pleaders Act, 1920 — Section 25Contract Act, 1872 — Section 23
High Courts27 Jun 1956
Poona Mazoor Sabha Vs G.K. Dhutia and Another
Bombay High Court · AIR 1956 Bom 743 : (1956) 58 BOMLR 817 : (1957) ILR (Bom) 6
Industrial Disputes Act, 1947 — Section 12, 12(1), 19(2), 19(3), 19(4)
High Courts27 Jun 1956
Poona Mazdoor Sabha Vs Dhutia G.K. and Another (Esco Ltd.)
Bombay High Court · (1956) 2 LLJ 319
Industrial Disputes Act, 1947 — Section 12, 12(1), 19(12), 19(2), 22
High Courts26 Jun 1956
Deolal Bulakhi Saitwal Vs Kadu Tolaram Mahajan and Others
Bombay High Court · AIR 1957 Bom 68 : (1956) 58 BOMLR 941 : (1957) ILR (Bom) 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 24, 25, 34, 34(2A)Constitution of India, 1950 — Article 227
High Courts26 Jun 1956
Arunachalam Swami and Others Vs State of Bombay and Another
Bombay High Court · AIR 1956 Bom 695 : (1956) 58 BOMLR 628 : (1956) CriLJ 1297 : (1956) ILR (Bom) 930
Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 161(1), 161(3), 162Evidence Act, 1872 — Section 145
High Courts26 Jun 1956
Krishna Gopal Bhatawadeker and Another Vs Imperal Bank of India and Others
Bombay High Court · (1956) 2 LLJ 229
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 7, 7(1), 9, 9(7)
High Courts21 Jun 1956
Vishnu Govind Mulik Vs Pandurang Raghunath Sabnis
Bombay High Court · (1956) 58 BOMLR 815
High Courts20 Jun 1956
State of Bombay Vs Morarji Padamsey of E. Eyres and Co.
Bombay High Court · AIR 1956 Bom 715 : (1956) 58 BOMLR 801 : (1956) ILR (Bom) 940
Bombay Sales Tax Act, 1946 — Section 5, 6, 8
High Courts20 Jun 1956
Pitamber Dhondu Patil Vs Bhagchand Ratanchand and Others
Bombay High Court · AIR 1957 Bom 9 : (1956) 58 BOMLR 797 : (1956) ILR (Bom) 925
Bombay Land Revenue Code, 1879 — Section 209Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, 9
High Courts19 Jun 1956
Panambur Vishnumurti Narayan Upadhyaya Vs C.P. Fernandes and Another
Bombay High Court · AIR 1957 Bom 64 : (1956) 58 BOMLR 799 : (1956) ILR (Bom) 98
Bombay Shops and Establishments Act, 1948 — Section 10, 11, 13, 14, 14(2)Factories Act, 1948 — Section 59
High Courts19 Jun 1956
Bhagwandas Dhondidas Punekar Vs Basawwa Ryavappa Kolli
Bombay High Court · (1956) 58 BOMLR 809
Evidence Act, 1872 — Section 68, 69, 70Transfer of Property Act, 1882 — Section 3
High Courts24 May 1956
Islampur Municipality Vs Their Workmen
Bombay High Court · (1956) 2 LLJ 273
Industrial Disputes Act, 1947 — Section 12, 12(5)
High Courts24 Apr 1956Dismissed
Lawrence Joachim Joseph D''souza Vs The State of Bombay
Bombay High Court · (1956) 58 BOMLR 989
Constitution of India, 1950 — Article 22, 226
High Courts20 Apr 1956
India Coffee House Vs Their Workmen (Class IV Servants)
Bombay High Court · (1956) 2 LLJ 211
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts20 Apr 1956
Laxman Babaji and Others Vs Akharam Sahebram
Bombay High Court · AIR 1959 Bom 18 : (1956) 58 BOMLR 804 : (1956) ILR (Bom) 918
Bombay Agricultural Debtors Relief Act, 1947 — Section 11, 14, 14(1), 15(1), 15(2)
High Courts16 Apr 1956
Noor Mahomed Haji Usman and Another Vs The State
Bombay High Court · AIR 1956 Bom 700 : (1956) CriLJ 1302
Penal Code, 1860 (IPC) — Section 109, 478, 482, 483, 486