COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,233 of 3,654

High Courts30 Jul 1953

Jairam Vithoba Vs The State of Bombay

Bombay High Court · AIR 1954 Bom 206 : (1953) 55 BOMLR 937 : (1954) ILR (Bom) 252

Bombay Prevention of Gambling Act, 1887 — Section 4, 5Bombay Prohibition Act, 1949 — Section 65, 66Constitution of India, 1950 — Article 134

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High Courts24 Jul 1953Dismissed

Himatsing Dhansing Rajput Vs Sonu Devsing Rajput

Bombay High Court · (1954) 56 BOMLR 69

Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 52, 53, 65

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High Courts23 Jul 1953

Motilal Shivnarayan Vs Santaram Bala and Others

Bombay High Court · AIR 1954 Bom 273 : (1954) 56 BOMLR 164

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, Order 21 Rule 2, 11, 146Judicature Act, 1873 — Section 25(6)

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High Courts21 Jul 1953

Hastimal Dalichand Bora and Others Vs Hiralal Motichand Mutha

Bombay High Court · AIR 1954 Bom 243 : (1954) 56 BOMLR 99 : (1954) ILR (Bom) 311

Arbitration Act, 1940 — Section 14(2), 16, 16(1), 17, 30Limitation Act, 1908 — Article 158, 5

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High Courts20 Jul 1953

Bavasaheb Walad Mansursaheb Kotri and Another Vs West Patent Press Co. Ltd. and Others

Bombay High Court · AIR 1954 Bom 257 : (1954) 56 BOMLR 61 : (1954) ILR (Bom) 448

Transfer of Property Act, 1882 — Section 105, 108(J), 8

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High Courts16 Jul 1953

Ziakh Vs Firestone Tyre and Rubber Company and Another

Bombay High Court · (1954) 1 LLJ 278

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22

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High Courts15 Jul 1953

Laxmibai Atmaram Vs Chairman and Trustees, Bombay Port Trust

Bombay High Court · AIR 1954 Bom 180 : (1953) 55 BOMLR 924 : (1954) ILR (Bom) 353 : (1954) 1 LLJ 614

Factories Act, 1934 — Section 2(g)Workmens Compensation Act, 1923 — Section 2(1), 2(n), 3, 30

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High Courts13 Jul 1953

Jadavji Narsidas Shah and Co. Vs Hirachand Chatrabhuj

Bombay High Court · AIR 1954 Bom 174 : (1953) 55 BOMLR 918 : (1954) ILR (Bom) 348

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts13 Jul 1953

Gandhinagar Motor Transport Society Vs State of Bombay

Bombay High Court · AIR 1954 Bom 202 : (1953) 55 BOMLR 922 : (1954) ILR (Bom) 247

Constitution of India, 1950 — Article 226, 227

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High Courts10 Jul 1953

Ashalal Maganlal Shah Vs Punjaji Ghalaji Choudhari

Bombay High Court · AIR 1954 Bom 301 : (1954) 56 BOMLR 60 : (1954) ILR (Bom) 446

Bombay Agricultural Debtors Relief Act, 1947 — Section 4(1)Bombay Agricultural Debtors Relief Rules, 1947 — Rule 4

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High Courts09 Jul 1953

Gram Panchayat, Vidul of Vidul Vs Multi Purpose Co-operative Society of Vidul and Another

Bombay High Court · (1954) CriLJ 407

Constitution of India, 1950 — Article 226

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High Courts09 Jul 1953

Appabhai Motibhai Vs Laxmichand Zaverchand and Co.

Bombay High Court · AIR 1954 Bom 159 : (1953) 55 BOMLR 916 : (1954) ILR (Bom) 243

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13

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High Courts02 Jul 1953

Fateh Mohd. Jan Mohd. and Others Vs State

Bombay High Court · (1954) CriLJ 288

Constitution of India, 1950 — Article 134 (1)(c)

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High Courts02 Jul 1953

Raja Bahadur Motilal Poona Mills, Ltd. and Another Vs Poona Girni Kamgar Union

Bombay High Court · (1954) 1 LLJ 124

Constitution of India, 1950 — Article 226, 227

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High Courts02 Jul 1953

Tukaram Piraji and Another Vs Motilal Poona Mills Ltd.

Bombay High Court · AIR 1954 Bom 171 : (1953) 55 BOMLR 911 : (1954) ILR (Bom) 438

Bombay Industrial Relations Act, 1946 — Section 42, 84, 97, 97(1), 97(3)Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 2, 7

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High Courts01 Jul 1953

A.C. Patel Vs Vishwanath Chada

Bombay High Court · AIR 1954 Bom 204 : (1953) 55 BOMLR 941 : (1954) ILR (Bom) 434

Defence of India Rules, 1962 — Rule 81

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High Courts29 Jun 1953

The State of Bombay Vs Nilkanth Shripad Bhave and Another

Bombay High Court · AIR 1954 Bom 65 : (1953) 55 BOMLR 838 : (1954) ILR (Bom) 148

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 561A

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High Courts25 Jun 1953

Adhargir Chhotegir Gosai Vs The State

Bombay High Court · (1954) CriLJ 280

Penal Code, 1860 (IPC) — Section 410, 411

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High Courts24 Jun 1953

Ganeshnarayan Jagdamba Prasad Vs Indian Textile Syndicate

Bombay High Court · AIR 1954 Bom 91 : (1953) 55 BOMLR 857 : (1954) ILR (Bom) 304

Bombay Presidency Towns Insolvency (Amendment) Act — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 6, Order 30 Rule 7Partnership Act, 1932 — Section 49

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High Courts22 Jun 1953

Samsherkhan Mohamadkhan Vs Jafarali Ahmedalli Saiyad and Others

Bombay High Court · AIR 1954 Bom 133 : (1953) 55 BOMLR 853 : (1954) ILR (Bom) 237

Bombay District Municipal Act, 1901 — Section 22, 22(2), 22(5)

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