High Courts12 Oct 1955
Arjun Raghu Patil and Others Vs State
Bombay High Court · AIR 1956 Bom 183 : (1956) CriLJ 389
Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 40
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,210 of 3,654
High Courts12 Oct 1955
Durlabhai Fakirbhai Vs Jhaverbhai Bhikhabhai and Another
Bombay High Court · AIR 1956 Bom 285 : (1957) 59 BOMLR 85 : (1956) ILR (Bom) 335
Bombay Tenancy Act, 1939 — Section 34, 34(1), 34(2, 34(2)
High Courts11 Oct 1955
Bhanubhai Ramnath Dave Vs State
Bombay High Court · AIR 1956 Bom 267
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Oct 1955
State Vs Mehebub Maulabux
Bombay High Court · AIR 1956 Bom 270 : (1956) CriLJ 505
Bombay Prohibition Act, 1949 — Section 85(1)
High Courts11 Oct 1955
Parwatibai Vs The State
Bombay High Court · AIR 1956 Bom 127 : (1956) CriLJ 379
Preventive Detention Act, 1950 — Section 11, 6
High Courts10 Oct 1955
State Vs Ardeshir Hormusji Bhiwandiwala
Bombay High Court · AIR 1956 Bom 219 : (1956) 58 BOMLR 66 : (1956) CriLJ 488 : (1956) ILR (Bom) 321 : (1956) 2 LLJ 26
Bombay Factories Rules, 1950 — Rule 3, 4Factories Act, 1911 — Section 2(3)Factories Act, 1948 — Section 106, 112, 17, 2(k)(1), 2(m)
High Courts10 Oct 1955
State Vs Pandurang Tatyasaheb Shinde
Bombay High Court · AIR 1956 Bom 711 : (1956) CriLJ 1306
Criminal Procedure Code, 1898 (CrPC) — Section 31, 32, 367, 367(5), 439Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts07 Oct 1955
Durgaprasad Prasannakumar Vs The State
Bombay High Court · AIR 1956 Bom 357 : (1956) 58 BOMLR 75 : (1956) CriLJ 704 : (1956) ILR (Bom) 305
Press (Emergency Powers) Act, 1931 — Section 3Press (Objectionable Matter) Act, 1951 — Section 10, 22, 3, 4, 4(1)
High Courts07 Oct 1955
Sanja Bandaji Vs Ahmedabad Jaybharat Cotton Mills Ltd.
Bombay High Court · AIR 1956 Bom 612
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts07 Oct 1955Dismissed
Girdharlal B. Bhatia Vs Mangharam Jeewandas
Bombay High Court · (1956) 58 BOMLR 267
Displaced Persons (Debts Adjustment) Act, 1951 — Section 22, 3, 5, 9Partnership Act, 1932 — Section 25
High Courts07 Oct 1955
Dwarkadas Jivraj Vs The State
Bombay High Court · AIR 1956 Bom 163 : (1956) CriLJ 380
Bombay Municipal Corporation Act, 1858 — Section 381, 381(1)Criminal Procedure Code, 1898 (CrPC) — Section 256, 257, 342Penal Code, 1860 (IPC) — Section 268
High Courts06 Oct 1955
Bacharbhai Narabhai Vs Mohanlal Ranchhoddas
Bombay High Court · AIR 1956 Bom 196
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 89(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100, 101Evidence Act, 1872 — Section 65
High Courts06 Oct 1955
Homi Wadia Vs Dwarkadas Sunderdas Kapoor
Bombay High Court · AIR 1956 Bom 125
Presidency Small Cause Courts Act, 1882 — Section 37, 38
High Courts06 Oct 1955
Rambhau Ganjaram Vs Rajaram Laxman and Others
Bombay High Court · AIR 1956 Bom 250
Child Marriage Restraint Act, 1929 — Section 5Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)
High Courts05 Oct 1955
S.C. Prashar and Another Vs Vasantsen Dwarkadas and Others
Bombay High Court · AIR 1956 Bom 530 : (1956) 58 BOMLR 184 : (1956) ILR (Bom) 374
Constitution of India, 1950 — Article 14, 19(1), 226, 227, 32Income Tax Act, 1922 — Section 24, 27, 31, 33, 33ASales Tax Act — Section 80
High Courts05 Oct 1955
Borough Municipalities, Bhusawal Vs Bhairulal Gulabchand
Bombay High Court · AIR 1956 Bom 226
Bombay Municipal Boroughs Act, 1925 — Section 115, 115(1), 115(3), 194, 194(1)
High Courts05 Oct 1955
Bhimbhai Nathubhai Vs Amritlal Morarji
Bombay High Court · AIR 1956 Bom 263
Mamlatdars Court Act, 1906 — Section 23(2), 5
High Courts05 Oct 1955
Income Tax Appellate Tribunal, Bombay and Others Vs S.C. Cambatta and Co. Ltd.
Bombay High Court · (1956) 29 ITR 118
Income Tax Act, 1922 — Section 33(4), 66(1), 66(2)
High Courts05 Oct 1955
S.C. Prashar Vs Vasantsen Dwarkadas
Bombay High Court · (1956) 29 ITR 857
Income Tax Act, 1922 — Section 34
High Courts04 Oct 1955
Sapta Koteshwar Godat Goa Endowment (Trust) Vs Ramchandra Vasudeo Kittur and Others
Bombay High Court · AIR 1956 Bom 615
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12