High Courts05 Feb 1954
Nagpur Glass Works Ltd. and Another Vs State of Madhya Pradesh, Nagpur and Others
Bombay High Court · (1955) CriLJ 262
Minimum Wages Act, 1948 — Section 22
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,228 of 3,654
High Courts04 Feb 1954
Govind Sadashiv Pathak Vs Sadashiv Shivrao Nisal
Bombay High Court · AIR 1955 Bom 93 : (1954) 56 BOMLR 597 : (1954) ILR (Bom) 1173
Bombay General Clauses Act, 1904 — Section 3(20)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 6, 11, 39General Clauses Act, 1897 — Section 3, 3(20)
High Courts02 Feb 1954
Bapu Parashram Chandar and Others Vs Kanhayalal Mohanlal
Bombay High Court · AIR 1955 Bom 145 : (1954) 56 BOMLR 633
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 19(1), 19(3), 19(4), 2(4)Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts29 Jan 1954
Ghanairam Pachhuram Vs The State
Bombay High Court · (1954) CriLJ 1367
Criminal Procedure Code, 1898 (CrPC) — Section 97
High Courts27 Jan 1954
Pratap Pandurang Pitale Vs State of Bombay
Bombay High Court · AIR 1955 Bom 271 : (1954) 56 BOMLR 966
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5, 6(4)Constitution of India, 1950 — Article 19, 19(1), 19(5), 31, 31(2)
High Courts27 Jan 1954
Dagadu Balu Vs Namdeo Rakhmaji and Others
Bombay High Court · AIR 1955 Bom 152 : (1954) 56 BOMLR 513 : (1954) ILR (Bom) 1069
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts25 Jan 1954
Vimlabai D. Vashishtha Vs General Assurance Society Ltd.
Bombay High Court · AIR 1955 Bom 278 : (1954) 56 BOMLR 1013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2)
High Courts25 Jan 1954
Mathuradas Vs The State
Bombay High Court · (1954) CriLJ 1479
Evidence Act, 1872 — Section 57, 78General Clauses Act, 1897 — Section 3(29)
High Courts25 Jan 1954
Baroda Oil Cakes Traders Vs Parshottam Narayandas Bagulia and Another
Bombay High Court · AIR 1954 Bom 491 : (1954) 56 BOMLR 575 : (1954) ILR (Bom) 1137
Civil Procedure Code, 1908 (CPC) — Section 17, 20Contract Act, 1872 — Section 4County Courts Act, 1888 — Section 7, 74
High Courts25 Jan 1954
Ramchand Tillumal Vs Khubchand Daswani and Others
Bombay High Court · AIR 1955 Bom 138 : (1954) 56 BOMLR 828 : (1954) ILR (Bom) 1319
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 15
High Courts25 Jan 1954
Baburao K. Pai Vs Dalsukh M. Pancholi
Bombay High Court · AIR 1955 Bom 89 : (1954) 56 BOMLR 496
Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 11, 11(2), 13, 14
High Courts22 Jan 1954
Karamsey Kanji Vs Velji Virji
Bombay High Court · (1954) 56 BOMLR 619
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 18
High Courts22 Jan 1954
Khushalchand Mohanlal Marwadi Vs Dada Bhika Pawar
Bombay High Court · (1954) 56 BOMLR 571
Dekkhan Agriculturists Relief Act, 1879 — Section 22, 29
High Courts20 Jan 1954
Bhagubai Vs General Manager, Central Railway, V.T., Bombay
Bombay High Court · AIR 1955 Bom 105 : (1954) 56 BOMLR 509 : (1954) ILR (Bom) 1051
Workmens Compensation Act, 1923 — Section 3
High Courts19 Jan 1954
Laxman Govinda and Others Vs Dagdu Shripati Satale and Others
Bombay High Court · AIR 1954 Bom 457 : (1954) 56 BOMLR 563 : (1954) ILR (Bom) 1038
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4(1), Order 47 Rule 8, 48Limitation Act, 1908 — Article 179(3), 182, 182(3), 183
High Courts19 Jan 1954
K.K. Verma and Another Vs Union of India and Another
Bombay High Court · (1954) 56 BOMLR 308 : (1954) ILR (Bom) 950
Government Premises (Eviction) Act, 1950 — Section 3(1), 3(2), 4, 5, 6Limitation Act, 1963 — Article 139 , 144Specific Relief Act, 1877 — Section 9
High Courts19 Jan 1954
Bahubali Vasant Katage Vs Gundappa Tatya Duge
Bombay High Court · AIR 1954 Bom 451 : (1954) 56 BOMLR 501 : (1954) ILR (Bom) 1026
Bombay Watan Act, 1886 — Section 5(1), 7
High Courts18 Jan 1954
Jehangir Bomanji and Others Vs C.D. Gaikwad
Bombay High Court · AIR 1954 Bom 419 : (1954) 56 BOMLR 478 : (1954) ILR (Bom) 1015
Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(1)
High Courts14 Jan 1954
Iron and Hardware (India) Co. Vs Firm Shamlal and Bros.
Bombay High Court · AIR 1954 Bom 423 : (1954) 56 BOMLR 473 : (1954) ILR (Bom) 739
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 141Contract Act, 1872 — Section 73Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6), 25
High Courts14 Jan 1954Dismissed
Govind Dhondo Tamboli Vs Mannabai Govind Dalwale
Bombay High Court · (1954) 56 BOMLR 470