High Courts13 Sept 1955
Budhamal Hajarimal Vs Laxmibai Bhr. Baburao
Bombay High Court · AIR 1956 Bom 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Evidence Act, 1872 — Section 115
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,215 of 3,654
High Courts12 Sept 1955
Sananand Dhanji and Others Vs Manager, Shri Niwas Cotton Mills Ltd.
Bombay High Court · AIR 1956 Bom 573 : (1956) 2 LLJ 470
Industrial Disputes Act, 1947 — Section 18Payment of Wages Act, 1936 — Section 17
High Courts12 Sept 1955
Taxing Officer, High Court Vs Jamnadas Dharamdas and Others
Bombay High Court · AIR 1956 Bom 563 : (1956) 58 BOMLR 139 : (1956) ILR (Bom) 211
Civil Procedure Code, 1908 (CPC) — Section 2(2), 35Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 1, 4, 7(1)
High Courts12 Sept 1955
Borough Municipality, Chalisgaon Vs Chalisgaon Shree Laxminarayan Mills Co. Ltd. and Another
Bombay High Court · AIR 1956 Bom 646
Bombay District Municipal Act, 1901 — Section 167, 46, 60, 86Specific Relief Act, 1877 — Section 54, 56
High Courts12 Sept 1955
Rama Motibhai Vs Dalwadi Tupoo Rama and Others
Bombay High Court · AIR 1956 Bom 264
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts12 Sept 1955
Gordhanbhai Lalbhai Vs K.C. Sen and Others
Bombay High Court · AIR 1956 Bom 240
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34Constitution of India, 1950 — Article 227
High Courts12 Sept 1955
The Municipal Corporation of Greater Bombay Vs M. Dawoodbhai and Bros.
Bombay High Court · AIR 1956 Bom 229
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts12 Sept 1955
Basavanappa Shivappa Vs Neelappa Adiveppa and Others
Bombay High Court · AIR 1956 Bom 201
Bombay Agricultural Debtors Relief Act, 1947 — Section 115, 14, 2(5), 4, 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts12 Sept 1955
State Vs H.B. Namjoshi
Bombay High Court · AIR 1956 Bom 189 : (1956) CriLJ 395
Factories Act, 1948 — Section 2(1), 61, 63, 92
High Courts12 Sept 1955
Sananand Dhanji and Others Vs Shri Niwas Cotton Mills Ltd.
Bombay High Court · (1956) 2 LLJ 470(2)
Payment of Wages Act, 1936 — Section 17
High Courts09 Sept 1955
State of M.P. Vs Shanker Gangaram
Bombay High Court · (1956) CriLJ 908
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 308
High Courts09 Sept 1955
Dhibi Shankarji Shamalji Vs Patel Ratilal Rambhal
Bombay High Court · AIR 1956 Bom 443
Bombay Planning Act, 1915 — Section 41Transfer of Property Act, 1882 — Section 55, 55(6)
High Courts09 Sept 1955
Commissioner of Income Tax, Bombay City Vs Jalgaon Electric Supply Co. Ltd., Bombay
Bombay High Court · (1956) 58 BOMLR 42 : (1955) 28 ITR 826
High Courts09 Sept 1955
Elphinstone Spinning and Weaving Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1956) 58 BOMLR 32 : (1955) 28 ITR 811
High Courts08 Sept 1955
State of Bombay Vs R.S. Phadtare
Bombay High Court · AIR 1956 Bom 496 : (1956) 7 STC 495
Bombay Sales Tax Act, 1946 — Section 7
High Courts08 Sept 1955
The State of Bombay Vs R.S. Phadtare
Bombay High Court · AIR 1956 Bom 496 : (1956) 7 STC 495
Sales Tax Act, 1946 — Section 7
High Courts08 Sept 1955
The Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Municipal Corporation of the City of Ahmedabad and Another
Bombay High Court · AIR 1956 Bom 117
Bombay Provincial Municipal Corporations Act, 1949 — Section 171, 171(1)Constitution of India, 1950 — Article 226
High Courts06 Sept 1955
Godavaribai Vs Kashiram Kautik Falak and Others
Bombay High Court · AIR 1956 Bom 752 : (1955) 57 BOMLR 1111 : (1956) ILR (Bom) 148
Bombay Tenancy And Agricultural Lands Act, 1948 — Section 25, 34, 34(1), 37, 37(1), 37(2), 37(3), 39, 63, 84, 85Constitution Of India, 1950 — Article 227
High Courts05 Sept 1955
Ratanlal Acharatlalshet Vs Nanabhai Miyabhai
Bombay High Court · AIR 1956 Bom 175
Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts01 Sept 1955
Asgarali Roshanalli and Another Vs Kayumalli Ibrahimji
Bombay High Court · AIR 1956 Bom 236
Provincial Small Cause Courts Act, 1887 — Section 15, 25Transfer of Property Act, 1882 — Section 111