High Courts19 Dec 1955
Sakhubai Khandoba Kachare and Others Vs Laxmibai and Others
Bombay High Court · AIR 1957 Bom 29 : (1956) 58 BOMLR 395 : (1956) ILR (Bom) 738
Bombay Agricultural Debtors Relief Act, 1939 — Section 2(5), 24, 24(2), 25, 4
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,205 of 3,654
High Courts16 Dec 1955
Alphonso Ligori Pais Vs State
Bombay High Court · AIR 1956 Bom 350 : (1956) CriLJ 608
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 326, 335
High Courts16 Dec 1955
L.N. Gadodia and Sons Ltd. Vs The State
Bombay High Court · (1956) 58 BOMLR 392
Bombay Municipal Corporation Act, 1888 — Section 381(1)(i)(d)
High Courts16 Dec 1955
Bai Ghisabai Gomsing Vs Rustom Jehangir Mills Company Ltd.
Bombay High Court · (1956) 2 LLJ 151
High Courts15 Dec 1955
Diva Kaluji Vs Silver Cotton Mills Ltd.
Bombay High Court · AIR 1956 Bom 424 : (1956) 1 LLJ 740
Evidence Act, 1872 — Section 3, 45Workmens Compensation Act, 1923 — Section 10, 11, 3
High Courts15 Dec 1955
Shankar Narayan Mohite Vs State of Bombay and Others
Bombay High Court · AIR 1956 Bom 582
Bombay Police Act, 1951 — Section 31, 57, 59, 61Childrens Act, 1960 — Section 102Constitution of India, 1950 — Article 226
High Courts15 Dec 1955
Govind Dipaji More Vs State
Bombay High Court · AIR 1956 Bom 353 : (1956) CriLJ 700
Penal Code, 1860 (IPC) — Section 392, 397, 398
High Courts14 Dec 1955
Placido R.R. Dos Santos Vs The State of Bombay
Bombay High Court · AIR 1956 Bom 614
Bombay Land Requisition Act, 1948 — Section 8B, 9Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 73
High Courts14 Dec 1955Dismissed
Ganapati Nana Mokashi Vs Anubai Abasaheb Mokashi
Bombay High Court · (1956) 58 BOMLR 622
Civil Procedure Code, 1908 (CPC) — Section 145, 47Transfer of Property Act, 1882 — Section 68
High Courts13 Dec 1955
Jivraj Joharmal Vs The State
Bombay High Court · AIR 1956 Bom 719 : (1956) CriLJ 1311
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 19(1)Penal Code, 1860 (IPC) — Section 411
High Courts13 Dec 1955
U.D. Patel and Co. Vs C.M. Milligam and Clarke Ltd.
Bombay High Court · AIR 1956 Bom 598
Arbitration (Protocol and Convention) Act, 1937 — Section 5, 7, 7(1), 7(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 23, 115, 151
High Courts13 Dec 1955
R.S. Patil Vs Bombay Revenue Tribunal
Bombay High Court · AIR 1956 Bom 758
Bombay Tenancy Act, 1939 — Section 25, 25(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts12 Dec 1955
The State Vs Azizkhan Subedarkhan
Bombay High Court · AIR 1956 Bom 680 : (1956) CriLJ 1294
Bombay General Clauses Act, 1904 — Section 23Bombay Police Act, 1951 — Section 135, 155, 37, 37(1)Evidence Act, 1872 — Section 114
High Courts12 Dec 1955
Shiddappa Basappa Bagi Vs Rugnath Trikamdas and Co.
Bombay High Court · AIR 1956 Bom 596
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13
High Courts12 Dec 1955
Mallappa Changbasappa Warad Vs Asian Insurance Co. Ltd. and Others
Bombay High Court · AIR 1956 Bom 595
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts07 Dec 1955
Mervin Albert Veiyra Vs C.P. Fernandes and Another
Bombay High Court · AIR 1957 Bom 100 : (1956) 58 BOMLR 385 : (1956) ILR (Bom) 585
Industrial Disputes Act, 1947 — Section 2, 25Payment of Wages Act, 1936 — Section 15(1)
High Courts07 Dec 1955
Veiyra M.A. Vs Fernandez C.P. and Another
Bombay High Court · (1955) 12 BOM CK 0040
Industrial Disputes Act, 1947 — Section 2, 25B, 25C, 25J, 25J(2)
High Courts06 Dec 1955
State Vs Maganlal Chunilal Bogawat
Bombay High Court · AIR 1956 Bom 354 : (1956) CriLJ 701
Criminal Procedure Code, 1898 (CrPC) — Section 103, 537Electricity Act, 1910 — Section 20, 20(1), 39, 44, 50Penal Code, 1860 (IPC) — Section 378, 379
High Courts06 Dec 1955
The State Vs John Joseph D''Souza and Another
Bombay High Court · AIR 1956 Bom 606 : (1956) CriLJ 1065
Bombay Prohibition Act, 1949 — Section 65, 81Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 423, 423(1)
High Courts06 Dec 1955
Yeshwant Sakharam and Others Vs State
Bombay High Court · AIR 1956 Bom 409 : (1956) CriLJ 718
Criminal Procedure Code, 1898 (CrPC) — Section 297, 342, 342(1), 423(2)Penal Code, 1860 (IPC) — Section 305, 323, 325, 34, 395