High Courts06 Dec 1955
Arantee Manufacturing Corporation Vs Bright Bolts Private Ltd.
Bombay High Court · (1967) 37 CompCas 758
Companies Act, 1956 — Section 2, 294, 294(2), 297(2), 9
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,206 of 3,654
High Courts05 Dec 1955
Karamsingh Nihalsing Vs Mankuji Zivaji
Bombay High Court · AIR 1957 Bom 12 : (1956) 58 BOMLR 382 : (1956) ILR (Bom) 532
Constitution of India, 1950 — Article 226
High Courts05 Dec 1955
State Vs Bhaishankar Uttamrai and Another
Bombay High Court · AIR 1956 Bom 660 : (1956) 58 BOMLR 435 : (1956) CriLJ 1186 : (1956) ILR (Bom) 511
Bombay Harijan (Removal of Social Disabilities) Act, 1946 — Section 1, 2, 2, 3, 4Constitution of India, 1950 — Article 17, 46Factory and Workshop Act, 1901 — Section 149(1)
High Courts05 Dec 1955Dismissed
Zaverchand Panaji Vs Mayadevi Chimanlal Parikh
Bombay High Court · (1956) 58 BOMLR 619
Civil Procedure Code, 1908 (CPC) — Section 152, 42
High Courts05 Dec 1955
Apaya Dundyappa and Others Vs Govind Dattatraya and Others
Bombay High Court · AIR 1956 Bom 625
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 101, 102, 103, 114, 13Limitation Act, 1908 — Article 142, 143, 144
High Courts02 Dec 1955
Ram Bhagwandas Vs Municipal Corporation of the City of Bombay
Bombay High Court · AIR 1956 Bom 364
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4, 4(1), 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98Transfer of Property Act, 1882 — Section 109
High Courts02 Dec 1955
State Vs Sundarlal Govardhan
Bombay High Court · AIR 1956 Bom 88 : (1956) CriLJ 211
Bombay Police Act, 1951 — Section 124
High Courts02 Dec 1955
The State Vs Shamrao Navji Patil
Bombay High Court · (1956) 58 BOMLR 355
Penal Code, 1860 (IPC) — Section 161
High Courts01 Dec 1955
Fakiraya Viraya Mathapati and Others Vs Achappanaik Bhimappanaik Desai and Others
Bombay High Court · AIR 1956 Bom 600
Bombay Agricultural Debtors Relief Act, 1947 — Section 52
High Courts01 Dec 1955
Sri Chhugomal Jasharam Bhatija Vs District Judge and Abdul Kadar Uppal
Bombay High Court · (1956) 58 BOMLR 545
Administration of Evacuee Property Act, 1950 — Section 2, 27
High Courts30 Nov 1955
Tarachand Bapuchand Vs Gaibihaji Ahmed Bagwan
Bombay High Court · AIR 1956 Bom 632
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts28 Nov 1955Dismissed
K.B. Sipahimalani Vs Fidahussein Vallibhoy
Bombay High Court · (1956) 58 BOMLR 344
Administration of Evacuee Property Act, 1950 — Section 18, 27, 28Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 1955
Sunderdas Sobhraj Vs Liberty Pictures
Bombay High Court · AIR 1956 Bom 618
Negotiable Instruments Act, 1881 (NI) — Section 9Partnership Act, 1932 — Section 19, 20, 21, 22, 23
High Courts25 Nov 1955
Chandulal and Co. Ltd. and Others Vs Natwarlal Chunilal Bhalakia and Others
Bombay High Court · AIR 1956 Bom 257
Companies Act, 1913 — Section 10, 12, 87C, 87C(1), 87C(2)
High Courts25 Nov 1955
R.N. Jhunjhunwala and Co. Ltd. Vs N. Jiwanlal and Co. Ltd.
Bombay High Court · (1956) 58 BOMLR 432
Civil Procedure Code, 1908 (CPC) — Section 114, 2, 47, 96, 97
High Courts25 Nov 1955
Sinaeen Mohiddin Malbari Vs Kaushal Kishore Bhagwandas Sharma
Bombay High Court · (1956) 58 BOMLR 339
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 28, 29, 49
High Courts24 Nov 1955
Akbaralli Abedalli Bohari Vs Godha Lahanu Dhangar
Bombay High Court · AIR 1957 Bom 105 : (1956) 58 BOMLR 335 : (1956) ILR (Bom) 433
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 2(1), 24, 32, 33Civil Procedure Code, 1908 (CPC) — Section 60, 97Provincial Insolvency Act, 1920 — Section 27
High Courts24 Nov 1955
The Chalisgaon Borough Municipality Vs Multanchand Fulchand Sancheti
Bombay High Court · AIR 1956 Bom 675 : (1956) 58 BOMLR 375 : (1956) ILR (Bom) 502
Bombay Municipal Boroughs Act, 1925 — Section 110, 110(1), 111, 3(13), 58Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Nov 1955
Ramchandra Jagannath Vs R.S. Mundade
Bombay High Court · AIR 1956 Bom 174 : (1956) CriLJ 385
Bombay Pleaders Act, 1920 — Section 26Legal Practitioners Act, 1879 — Section 13
High Courts23 Nov 1955
State Vs Pandya Mangubhai
Bombay High Court · AIR 1956 Bom 439 : (1956) CriLJ 861
Penal Code, 1860 (IPC) — Section 199Special Marriage Act, 1954 — Section 2, 2(3), 21