High Courts18 Aug 1955
Khetarpal Amarnath Vs Madhukar Pictures
Bombay High Court · AIR 1956 Bom 106 : (1955) 57 BOMLR 1122
Contract Act, 1872 — Section 125, 125(1)Income Tax Act, 1961 — Section 23Presidency Towns Insolvency Rules — Rule 131, 52B
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 3,217 of 3,654
High Courts17 Aug 1955
Melappa and Another Vs Guramma and Others
Bombay High Court · AIR 1956 Bom 129
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 20 Rule 12, Order 41 Rule 33, 35Evidence Act, 1872 — Section 112, 145, 154, 45Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts12 Aug 1955
Abehsang Jivabhai and Others Vs Dhirajlal Maneklal and Another
Bombay High Court · AIR 1956 Bom 215
Bombay Agricultural Debtors Relief Act, 1947 — Section 4, 45, 45(2), 51, 56Evidence Act, 1872 — Section 101, 102, 103
High Courts12 Aug 1955
Jethalal C. Thakkar Vs R.N. Kapur
Bombay High Court · AIR 1956 Bom 74 : (1955) 57 BOMLR 1051 : (1955) ILR (Bom) 1083
Bombay Securities Contracts Control Act, 1925 — Section 3(4), 6Contract Act, 1872 — Section 32
High Courts10 Aug 1955
Baburao Nanaji Vs Raghunath Nanaji
Bombay High Court · AIR 1956 Bom 155
Civil Procedure Code, 1908 (CPC) — Section 100Partnership Act, 1932 — Section 13
High Courts09 Aug 1955
Tarabai Tukaram Shelatkar Vs Kamalakant Govind Dalal
Bombay High Court · (1955) 57 BOMLR 1101
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)(a)(ii)
High Courts08 Aug 1955
State Vs Nemchand Pashvir Patel and Others
Bombay High Court · AIR 1956 Bom 326 : (1955) 57 BOMLR 1056 : (1956) CriLJ 603 : (1955) ILR (Bom) 1064 : (1956) 7 STC 404
Bombay Sales Tax Act, 1953 — Section 13, 14, 23, 28, 29Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(2)Penal Code, 1860 (IPC) — Section 195, 34, 420, 467, 471
High Courts05 Aug 1955
State Government Vs Kamruddin Imamoddin
Bombay High Court · (1956) CriLJ 263
Penal Code, 1860 (IPC) — Section 363
High Courts05 Aug 1955
Bombay Mercantile Bank Ltd. Vs Oriol Industries Ltd.
Bombay High Court · AIR 1956 Bom 57 : (1955) 57 BOMLR 1039 : (1955) 25 CompCas 479 : (1955) ILR (Bom) 1072
Companies Act, 1956 — Section 89Limitation Act, 1963 — Section 22Negotiable Instruments Act, 1881 (NI) — Section 26, 27
High Courts04 Aug 1955
Jehangir B. Patel Vs The Union of India (UOI)
Bombay High Court · (1958) 60 BOMLR 721
Constitution of India, 1950 — Article 363
High Courts29 Jul 1955
Venkatlal Govindlal Pittie Vs Juggilal Kamalapat Hosiery Factory
Bombay High Court · AIR 1956 Bom 93 : (1955) 57 BOMLR 1015 : (1955) ILR (Bom) 1059
Bombay Insolvency Rules, 1910 — Rule 52Insolvency Act, 1848 — Section 56
High Courts25 Jul 1955Dismissed
Zenith Colour Trading Co. Vs Taherally Esufally Rangwala
Bombay High Court · (1956) 58 BOMLR 912
Trade Marks Act, 1940 — Section 24
High Courts25 Jul 1955
Taraben Baldevdas Parikh Vs Charity Commissioner, Greater Bombay Region and Others
Bombay High Court · AIR 1957 Bom 42 : (1955) 57 BOMLR 1069
Bombay Public Trusts Act, 1950 — Section 17, 18, 18(5), 19, 20Bombay Public Trusts Rules, 1951 — Rule 7Civil Procedure Code, 1908 (CPC) — Section 10, 9
High Courts22 Jul 1955
Asaram Bapu Waghmode and Another Vs Bhanudas Dhondiba Patil and Others
Bombay High Court · AIR 1956 Bom 687 : (1956) 58 BOMLR 95
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 27, 29(1), 31, 32Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9
High Courts19 Jul 1955
Municipality of Anand Vs State of Bombay and Another
Bombay High Court · AIR 1956 Bom 368 : (1955) 57 BOMLR 1088
Bombay District Municipal Act, 1901 — Section 59Constitution of India, 1950 — Article 14, 226, 245Income Tax Act, 1961 — Section 34
High Courts13 Jul 1955
Habib Suleman and Another Vs The State
Bombay High Court · AIR 1956 Bom 450 : (1955) 57 BOMLR 1060 : (1956) CriLJ 867
Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 226, 233Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
High Courts12 Jul 1955
Diwansing Bahdursing Vs Ahmedabad Municipal Transport Service (The Transport Manager)
Bombay High Court · (1955) 57 BOMLR 1035
Bombay Shops and Establishments Act, 1948 — Section 4Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 59, 70
High Courts11 Jul 1955
Navnital and Co. and Others Vs Kishanchand and Co.
Bombay High Court · AIR 1956 Bom 151
Contract Act, 1872 — Section 10, 31
High Courts06 Jul 1955
Bahadursing Birsing Vs Fernandez C.P. and Another
Bombay High Court · AIR 1956 Bom 95 : (1955) 57 BOMLR 1020 : (1956) 1 LLJ 553
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 13, 14, 20, 3, 4
High Courts06 Jul 1955
Bahadursingh Birsing and Others Vs C.P. Fernandes and Others
Bombay High Court · AIR 1956 Bom 95 : (1955) 57 BOMLR 1020 : (1956) 1 LLJ 553
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 13, 14, 20, 20(3), 3