High Courts23 Nov 1955
C.M. Brahmbhatt Vs State of Bombay
Bombay High Court · AIR 1956 Bom 351
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,207 of 3,654
High Courts23 Nov 1955
In Re: Reference under Section 81 of The Employees'' State Insurance Act, 1948
Bombay High Court · (1956) 58 BOMLR 328
Employees State Insurance Act, 1948 — Section 2, 81Industrial Disputes Act, 1947 — Section 25B, 25C, 25D, 25E, 25J
High Courts23 Nov 1955
Mathur Dhana Vs State
Bombay High Court · AIR 1956 Bom 393 : (1956) CriLJ 715
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Nov 1955
State Vs D. Sequeira
Bombay High Court · AIR 1956 Bom 414 : (1956) CriLJ 721
Bombay Police Act, 1951 — Section 131, 33Criminal Procedure Code, 1898 (CrPC) — Section 155, 173, 173(3), 190, 247
High Courts23 Nov 1955
Nutan Mills Ltd., Ahmedabad Vs Employees'' State Insurance Corporation
Bombay High Court · AIR 1956 Bom 336 : (1956) ILR (Bom) 575 : (1956) 1 LLJ 215
Employees State Insurance Act, 1948 — Section 2, 2(22), 73A, 81Industrial Disputes Act, 1947 — Section 25C, 25D, 25E, 25J
High Courts22 Nov 1955
Daneppa Satveerappa Vs Malgonda Ananda
Bombay High Court · AIR 1956 Bom 630 : (1956) 58 BOMLR 324 : (1956) ILR (Bom) 497
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 22(1), 22(6), 23, 31Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 7Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts22 Nov 1955
Ramchandra Dattatraya Vs Vaidhyachand Manikchand and Others
Bombay High Court · AIR 1956 Bom 647
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(2)Contract Act, 1872 — Section 59Provincial Insolvency Act, 1920 — Section 28(2)
High Courts22 Nov 1955
Gajanan Mahadeo and Others Vs David Mills Ltd. and Others
Bombay High Court · AIR 1957 Bom 50 : (1956) 58 BOMLR 320 : (1956) ILR (Bom) 494
Bombay Industrial Relations Act, 1946 — Section 106(1), 42(1)Constitution of India, 1950 — Article 227
High Courts22 Nov 1955
Gajanand Mahadev Vs David Mills Ltd. and Others
Bombay High Court · (1956) 2 LLJ 149
Bombay Industrial Relations Act, 1946 — Section 106(1), 3(39), 42(1)Constitution of India, 1950 — Article 227
High Courts21 Nov 1955
Mansuri Ibrahim Mohamed Vs Shetti Kantilal Balabhai
Bombay High Court · AIR 1956 Bom 276
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
High Courts21 Nov 1955
Girdharilal Mahadulal Agarwal Vs Shah Nagji Acholdas
Bombay High Court · AIR 1956 Bom 256
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 115
High Courts21 Nov 1955
Jagadguru Shri Sankeshwar Karweer Math Vs Lingangouda Kurtkoti
Bombay High Court · AIR 1956 Bom 343
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11, 151, 96
High Courts18 Nov 1955
S.N. Ranebennur Vs The State
Bombay High Court · AIR 1956 Bom 717 : (1956) 58 BOMLR 317 : (1956) CriLJ 1310 : (1956) ILR (Bom) 489
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3), 6(1)
High Courts17 Nov 1955
Ningappa Balappa and Others Vs Abashkhan Gouskhan
Bombay High Court · AIR 1956 Bom 345
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 89(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), 151, 47, 54
High Courts16 Nov 1955
Gopal Mills Co. Ltd. Vs The Broach Borough Municipality
Bombay High Court · (1956) 58 BOMLR 300
Constitution of India, 1950 — Article 14
High Courts16 Nov 1955
Pandharinath Bhaguji Vs Dasharath Genu and Others
Bombay High Court · AIR 1956 Bom 572
Civil Procedure Code, 1908 (CPC) — Section 115Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts16 Nov 1955
Soli K. Shroff Vs State
Bombay High Court · AIR 1956 Bom 207
Bombay Police Act, 1951 — Section 59Criminal Procedure Code, 1898 (CrPC) — Section 344, 435, 439, 561APenal Code, 1860 (IPC) — Section 211
High Courts11 Nov 1955
State Vs Janakibai
Bombay High Court · AIR 1956 Bom 432 : (1956) CriLJ 731
Criminal Procedure Code, 1898 (CrPC) — Section 489
High Courts11 Nov 1955
Hariprasad Govindlal Vs The State
Bombay High Court · AIR 1956 Bom 579 : (1956) CriLJ 986
Bombay Provincial Municipal Corporations Rules, 1949 — Rule 19(1), 3
High Courts11 Nov 1955
State Vs Ganpat Vithoba
Bombay High Court · AIR 1956 Bom 202 : (1956) CriLJ 486
Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1898 (CrPC) — Section 439