High Courts30 Sept 1949
In re: Jerbai Framji Metha
Bombay High Court · AIR 1950 Bom 243 : (1950) 52 BOMLR 236
Land Acquisition Act, 1894 — Section 18, 20, 3
COURT ARCHIVE
Bombay High Court judgments, 1949
195 judgments · page 3 of 10
High Courts27 Sept 1949
In Re: Bhaurao Karbhari Aware
Bombay High Court · AIR 1950 Bom 126
Bombay Public Security Measures Act, 1947 — Section 2(1)
High Courts19 Sept 1949Dismissed
Virupaxappa Appa Mahajan Vs Shankar Mallappa Kavare and Another
Bombay High Court · AIR 1950 Bom 260 : (1950) 52 BOMLR 294
Civil Procedure Code, 1908 (CPC) — Section 68, 70
High Courts19 Sept 1949Allowed
Chunilal Mayachand and Co. Vs A.N.L. Fernandes
Bombay High Court · AIR 1950 Bom 259 : (1950) 52 BOMLR 61
High Courts19 Sept 1949
Seksaria Biswan Sugar Factory Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 200 : (1950) 52 BOMLR 91 : (1950) 18 ITR 139
Excess Profits Tax Act, 1940 — Rule 1(1)(b)
High Courts19 Sept 1949Allowed
Ramesh Thaper Vs The Province of Bombay
Bombay High Court · AIR 1950 Bom 213 : (1950) 52 BOMLR 62
Bombay Public Security Measures Act, 1947 — Section 9A
High Courts19 Sept 1949
Jesingbhai Ujamshi Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 198 : (1950) 52 BOMLR 94 : (1950) 18 ITR 23
Income Tax Act, 1922 — Section 2, 2(6B)
High Courts16 Sept 1949
Rainu Vs The Crown
Bombay High Court · AIR 1950 Bom 92 : (1950) CriLJ 510
Penal Code, 1860 (IPC) — Section 457
High Courts16 Sept 1949
The Salt and Industries Agencies Ltd. Vs Commissioner of Income Tax-Excess Profits Tax
Bombay High Court · AIR 1950 Bom 171 : (1950) 52 BOMLR 84 : (1950) 18 ITR 58
Income Tax Act, 1922 — Section 10, 14, 14(2)
High Courts16 Sept 1949
Rajrathna Naranbhai Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 197 : (1950) 52 BOMLR 89 : (1950) 18 ITR 122
Income Tax Act, 1922 — Section 10, 10(2), 10(5)
High Courts16 Sept 1949
Bhogilal Fulchand Vs Chhanaji Bakerji Thakarda
Bombay High Court · AIR 1950 Bom 329 : (1950) 52 BOMLR 408
Bombay Agricultural Debtors Relief Act, 1947 — Section 19, 19(1), 4(1)
High Courts16 Sept 1949
Habib Ahmed Rizvi Vs The Crown
Bombay High Court · (1950) CriLJ 817
Criminal Procedure Code, 1898 (CrPC) — Section 491, 561A
High Courts15 Sept 1949
Sahadeo and Others Vs Jagannath Kashinath and Another
Bombay High Court · AIR 1950 Bom 77 : (1950) CriLJ 662
Penal Code, 1860 (IPC) — Section 448
High Courts15 Sept 1949
Keshav Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 166 : (1950) 52 BOMLR 72 : (1950) 18 ITR 407
Contract Act, 1872 — Section 38Income Tax Act, 1922 — Section 4
High Courts15 Sept 1949
Official Assignee of Bombay Vs Mustafa Murtaza and Others
Bombay High Court · AIR 1950 Bom 264 : (1950) 52 BOMLR 402 : (1950) 18 ITR 751
Income Tax Act, 1922 — Section 54
High Courts15 Sept 1949
The Porbander State Bank Vs Commissioner of Income Tax
Bombay High Court · AIR 1950 Bom 220 : (1950) 52 BOMLR 81 : (1950) 18 ITR 134
Income Tax Act, 1922 — Section 10(2), 18(3A)
High Courts09 Sept 1949Allowed
Suryaprakash Weaving Factory Vs The Industrial Court
Bombay High Court · AIR 1950 Bom 206 : (1950) 52 BOMLR 53
Bombay Industrial Relations Act, 1946 — Section 71, 72, 73, 87Specific Relief Act, 1877 — Section 45, 46
High Courts07 Sept 1949Dismissed
Digambar Ramchandra and Another Vs The Khandesh Spinning and Weaving Mills Co. Ltd.
Bombay High Court · AIR 1950 Bom 174 : (1950) 52 BOMLR 46
Bombay Industrial Disputes Act, 1938 — Section 26(1), 26(8), 49, 60
High Courts06 Sept 1949Dismissed
Santimmappa Venkappa Konnur Vs Balbhim Co-operative Credit Society of Hebsur
Bombay High Court · AIR 1950 Bom 313 : (1950) 52 BOMLR 112
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93Contract Act, 1872 — Section 72
High Courts05 Sept 1949Dismissed
Mahomed Akbar Abdulla Fazalbhoy Vs The Official Liquidator
Bombay High Court · AIR 1950 Bom 217 : (1950) 52 BOMLR 40
Companies Act, 1913 — Section 156, 38, 38(1)