High Courts11 Nov 1955
State Vs Manda
Bombay High Court · AIR 1956 Bom 197 : (1956) CriLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,208 of 3,654
High Courts11 Nov 1955
In Re: Mohanlal B. Bajaj
Bombay High Court · AIR 1956 Bom 261
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts11 Nov 1955
State Vs Vidyanand Govind Kangale and Another
Bombay High Court · AIR 1956 Bom 265 : (1956) CriLJ 503
Penal Code, 1860 (IPC) — Section 109, 182
High Courts10 Nov 1955
State Vs C.N. Raman
Bombay High Court · AIR 1956 Bom 447 : (1956) 58 BOMLR 295 : (1956) CriLJ 864
Bombay Land Requisition Act, 1948 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Limitation Act, 1908 — Article 155, 29(2), 5
High Courts10 Nov 1955
State Vs Bassappa Chalappa Bekwad and Others
Bombay High Court · AIR 1956 Bom 341 : (1956) CriLJ 605
Criminal Procedure Code, 1898 (CrPC) — Section 288, 297Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 342
High Courts08 Nov 1955
Mangilal Chunilal Vs Shivaram Tukaram
Bombay High Court · AIR 1956 Bom 755
Bombay Agricultural Debtors Relief Act, 1947 — Section 17(1), 24, 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105, 2(2)
High Courts08 Nov 1955
Maharu Bhika and Another Vs Daga Nathu
Bombay High Court · AIR 1957 Bom 18 : (1956) 58 BOMLR 217 : (1956) ILR (Bom) 427
Bombay Agricultural Debtors Relief Act, 1947 — Section 24(1)Limitation Act, 1908 — Article 144, 148Transfer of Property Act, 1882 — Section 100, 55(6), 95
High Courts08 Nov 1955
State Vs Bhogilal Gordhandas
Bombay High Court · AIR 1956 Bom 180 : (1956) CriLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 436
High Courts08 Nov 1955
State Vs Airarsing Raising
Bombay High Court · AIR 1956 Bom 231
Criminal Procedure Code, 1898 (CrPC) — Section 439(6)Penal Code, 1860 (IPC) — Section 302
High Courts07 Nov 1955
Ramchand Kundanmal Vs Sardarsingh Mohansingh and Others
Bombay High Court · AIR 1956 Bom 241 : (1956) 58 BOMLR 213 : (1956) ILR (Bom) 369
Bombay Agricultural Debtors Relief Act, 1947 — Section 14, 15, 15(1), 19, 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 115
High Courts07 Nov 1955
Harswarup Khannamal and Others Vs Nandram Shriram and Others
Bombay High Court · AIR 1956 Bom 656 : (1956) 58 BOMLR 288 : (1956) ILR (Bom) 405
Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 10, 12, 14Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 28, 29, 29ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 21 Rule 103, 9
High Courts07 Nov 1955
The State Vs Ardeshir B. Cursetji and Sons, Ltd.
Bombay High Court · (1956) 58 BOMLR 365
Dock Labourers Act, 1934 — Section 5
High Courts07 Nov 1955
Ganesh Laxman Vs Raosaheb Premchand Ichharam
Bombay High Court · AIR 1956 Bom 249
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6, Order 41 Rule 6(2), 115
High Courts07 Nov 1955
Ranganath Kondaji Vs Kisan and Others
Bombay High Court · AIR 1956 Bom 234
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 115Dekkhan Agriculturists Relief Act, 1879 — Section 10, 10A, 53
High Courts04 Nov 1955
Someshchandra Manilall Nanavati Vs Jivanlal C. Chinai and Others
Bombay High Court · AIR 1956 Bom 190
Companies Act, 1913 — Section 17, 86
High Courts04 Nov 1955
State Vs Kurbanali Akbarali and Another
Bombay High Court · AIR 1956 Bom 239
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(4)Penal Code, 1860 (IPC) — Section 504
High Courts04 Nov 1955
Ghudusab Ibrahim Mujawar Vs State
Bombay High Court · AIR 1956 Bom 225 : (1956) CriLJ 495
Bombay Prohibition Act, 1949 — Section 66
High Courts04 Nov 1955
Ramrao Raoji Palkar Vs Amir Kasam Bhagwan
Bombay High Court · (1956) 58 BOMLR 284
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 114
High Courts04 Nov 1955
State Vs Santappa Mother Kasawwa Metri
Bombay High Court · AIR 1956 Bom 217 : (1956) CriLJ 487
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 27
High Courts04 Nov 1955
Mahamad Jamsher Tadvi and Others Vs State
Bombay High Court · AIR 1956 Bom 186 : (1956) CriLJ 392
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 114, 30, 60Penal Code, 1860 (IPC) — Section 395, 397, 457