High Courts16 Nov 1954
Mansata Film Distributors Vs Sorab Merwanji Modi
Bombay High Court · AIR 1955 Bom 266 : (1955) 57 BOMLR 228 : (1955) ILR (Bom) 99
Civil Procedure Code, 1908 (CPC) — Section 10, 151, 2(9)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,222 of 3,654
High Courts12 Nov 1954
Piraji Chandaji Vs Shankarappa Ayyappa Goudar
Bombay High Court · AIR 1955 Bom 337 : (1955) 57 BOMLR 218 : (1955) ILR (Bom) 649
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 151, 68
High Courts08 Nov 1954
Jagjivan Dhondiram Kirad Vs Gopal Vinayak Joshi
Bombay High Court · AIR 1955 Bom 397 : (1955) 57 BOMLR 517
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61Evidence Act, 1872 — Section 115Provincial Insolvency Act, 1920 — Section 34
High Courts03 Nov 1954Allowed
M.M. Nandgaonkar Vs The Collector
Bombay High Court · (1955) 57 BOMLR 212
Constitution of India, 1950 — Article 226
High Courts08 Oct 1954
State of Bombay Vs Jamnadas Gordhandas
Bombay High Court · (1955) 57 BOMLR 155 : (1956) 2 LLJ 307
Bombay Shops and Establishments Act, 1948 — Section 18(1), 18(4), 2(27), 7(1)
High Courts08 Oct 1954
Pandyan Insurance Co. Ltd. Vs K.J. Khambatta and Others
Bombay High Court · AIR 1955 Bom 241 : (1955) 57 BOMLR 186 : (1955) CriLJ 1039 : (1955) ILR (Bom) 443
Constitution of India, 1950 — Article 136, 227Income Tax Assessment Act, 1936 — Section 41Merchant Shipping Act, 1894 — Section 471
High Courts01 Oct 1954
Aswin Shambhuprasad Patel and Others Vs National Rayon Corporation Ltd.
Bombay High Court · AIR 1955 Bom 262 : (1955) 57 BOMLR 209
Bar Councils Act, 1926 — Section 8Bombay Pleaders Act, 1920 — Section 9Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 5
High Courts01 Oct 1954
Laxman Pandu and Others Vs Chief Mechanical Engineer, Western Railway
Bombay High Court · AIR 1955 Bom 283 : (1955) 57 BOMLR 399 : (1955) 2 LLJ 5
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(3), 15(4), 16(2), 16(3)
High Courts01 Oct 1954
Krishna Tukaram Jadhav and Another Vs The Secretary to the Chief Minister, Bombay State
Bombay High Court · AIR 1955 Bom 315 : (1955) CriLJ 1156
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 200, 4, 4(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts01 Oct 1954Dismissed
The Automobile Products of India Ltd. Vs P.D. Vyas
Bombay High Court · (1955) 57 BOMLR 751
Industrial Disputes Act, 1947 — Section 10, 38
High Courts30 Sept 1954
Chhotalal Ramdas Patel Vs State of Bombay
Bombay High Court · AIR 1955 Bom 433 : (1955) 57 BOMLR 748
Bombay Land Requisition Act, 1948 — Section 13, 13(1), 13(2), 3, 5(2)Constitution of India, 1950 — Article 226
High Courts30 Sept 1954Dismissed
Sabavva Kom Hanmappa Simpiger Vs Basappa Andaneppa Chiniwar
Bombay High Court · (1955) 57 BOMLR 261
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 17, 28, 30Civil Procedure Code, 1908 (CPC) — Section 92Transfer of Property Act, 1882 — Section 105
High Courts30 Sept 1954Dismissed
Jhamandas Ramchand Vs The State of Bombay
Bombay High Court · (1955) 57 BOMLR 938
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5
High Courts30 Sept 1954
Associated Cement Companies Ltd., Dwarka Cement Works and Others Vs P.D. Vyas and Others
Bombay High Court · (1955) 1 LLJ 8
High Courts28 Sept 1954
V.A. Ransing Vs Shankar Vithal Sape
Bombay High Court · (1955) 57 BOMLR 254
BOMBAY PRIMARY EDUCATION ACT, 1947 — Section 4, 5
High Courts24 Sept 1954Dismissed
The State of Bombay Vs Fakir Umar Dhanse
Bombay High Court · (1955) 57 BOMLR 243
Land Revenue Act, 1879 — Section 66
High Courts24 Sept 1954
Commissioner of Income Tax, Bombay City I Vs Ramsukh Motilal, Bombay
Bombay High Court · (1955) 27 ITR 54
Income Tax Act, 1922 — Section 22(2), 34
High Courts24 Sept 1954
Commissioner of Income Tax, Bombay City Vs Ramsukh Motilal
Bombay High Court · AIR 1955 Bom 227 : (1955) 57 BOMLR 130 : (1955) ILR (Bom) 289
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 24(2), 34
High Courts23 Sept 1954
Shantikumar Narottam Morarji Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1955) 27 ITR 69
Income Tax Act, 1922 — Section 10(2), 10(I), 23(5), 26(B)
High Courts21 Sept 1954
The Municipality of Ankleshwar Vs Chhotalal Ghelabhai Gandhi
Bombay High Court · (1955) 57 BOMLR 547
Civil Procedure Code, 1908 (CPC) — Section 115