COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 3,211 of 3,654

High Courts04 Oct 1955

Mahadu Laxman and Another Vs Hanamati Sakharam and Another

Bombay High Court · AIR 1956 Bom 624

Bombay Tenancy Act, 1939 — Section 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 105, 111, 43

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High Courts03 Oct 1955

Sadashiv Devji Vs The State

Bombay High Court · AIR 1956 Bom 168 : (1956) CriLJ 382

Bombay Police Act, 1951 — Section 10Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 362(1), 362(4), 4

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High Courts03 Oct 1955

The Textile Labour Association, Ahmedabad Vs The Labour Appellate Tribunal of India and Others

Bombay High Court · AIR 1956 Bom 746 : (1956) 58 BOMLR 26 : (1956) ILR (Bom) 247 : (1957) 2 LLJ 435

Arbitration Act, 1940 — Section 14, 30, 31, 32, 46Bombay Industrial Relations Act, 1946 — Section 66, 68, 72, 74, 74(1)Constitution of India, 1950 — Article 226, 227

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High Courts03 Oct 1955

Premaraj Pannalal Shop Vs Sadabai and Others

Bombay High Court · AIR 1956 Bom 248

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts03 Oct 1955

Vithal Tulsiram Vs The State

Bombay High Court · AIR 1956 Bom 123 : (1956) CriLJ 376

Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(1), 362, 362(1), 362(4)

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High Courts03 Oct 1955

Crijvallabhadas Girdharlal Modi Vs Bombay Revenue Tribunal and Another

Bombay High Court · AIR 1956 Bom 128

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 29, 34Constitution of India, 1950 — Article 226, 227

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High Courts30 Sept 1955

State Vs Mahadev Anand Vaidya and Another

Bombay High Court · AIR 1956 Bom 238 : (1956) CriLJ 500

Electricity Act, 1910 — Section 42

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High Courts30 Sept 1955

Shree Bajwa Ganesh Oil and Rice Pulse Mills and Others Vs Parikh Occhavlal Amratlal

Bombay High Court · AIR 1956 Bom 253

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 115

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High Courts30 Sept 1955

Mulachand Samana Vs Imus Miya Shaikh and Others

Bombay High Court · AIR 1956 Bom 245

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 41 Rule 23, Order 9 Rule 13, 151

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High Courts30 Sept 1955

Narayan Vishwanath Vs Malappa Kasappa

Bombay High Court · AIR 1956 Bom 246

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 33, Order 42 Rule 1, 151

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High Courts30 Sept 1955

Tatuba Laxman Vs The State

Bombay High Court · AIR 1956 Bom 475 : (1956) CriLJ 874

Bombay Police Act, 1951 — Section 124Evidence Act, 1872 — Section 114

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High Courts30 Sept 1955

Lodhi Jesharkhan Himatkhan Vs Patel Keshavlal Gangaram and Another

Bombay High Court · AIR 1956 Bom 266

Bombay Agricultural Debtors Relief Act, 1947 — Section 151, 32, 37, 4, 8

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High Courts30 Sept 1955

Laxmanrao Namdeorao Vs The State and Another

Bombay High Court · AIR 1956 Bom 592 : (1956) CriLJ 990

Bombay Provincial Municipal Corporations Act, 1949 — Section 131(1), 313, 376, 392

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High Courts29 Sept 1955

Pirgonda Hongonda Vs Vishwanath Ganesh and Others

Bombay High Court · AIR 1956 Bom 251

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, 115

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High Courts28 Sept 1955

Pannalal Nandlal Bhandari Vs Commissioner of Income Tax

Bombay High Court · AIR 1956 Bom 557 : (1956) 58 BOMLR 134 : (1956) 30 ITR 139

Income Tax Act, 1922 — Section 1(2), 22, 22(1), 22(2), 32

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High Courts28 Sept 1955

Pannalal Nandlal Vs Commissioner of Income Tax

Bombay High Court · AIR 1956 Bom 499 : (1956) 58 BOMLR 137 : (1956) ILR (Bom) 178 : (1956) 30 ITR 57

Income Tax Act, 1922 — Section 66, 66(2), 66(4)

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High Courts28 Sept 1955

Ramdas Dossa and Co. Vs Commissioner of Income Tax, Bombay City, Bombay

Bombay High Court · AIR 1956 Bom 435 : (1956) 29 ITR 1001

Income Tax Act, 1922 — Section 3

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High Courts28 Sept 1955Allowed

Shivram Govind Darshane Vs Viswanath Govind Darshane

Bombay High Court · (1956) 58 BOMLR 154

Contract Act, 1872 — Section 218, 23

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High Courts28 Sept 1955

Parwat Vedu Patil and Another Vs Sukdev Shivram Patil

Bombay High Court · AIR 1956 Bom 617 : (1956) CriLJ 1069

Criminal Procedure Code, 1898 (CrPC) — Section 439, 476Evidence Act, 1872 — Section 45

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High Courts28 Sept 1955

Mishrilal Kesharchand Vs Jaywanta Chandrabhan and Others

Bombay High Court · AIR 1956 Bom 192

Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 36

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