High Courts21 Dec 1950
J.K. Dubash Vs Commissioner of Income Tax
Bombay High Court · (1951) 53 BOMLR 494
Income Tax Act, 1961 — Section 25(4), 26(2)
COURT ARCHIVE
Bombay High Court judgments, 1950
114 judgments · page 1 of 6
High Courts21 Dec 1950
Special Land Acquisition Officer Vs Ambalal Trikamlal
Bombay High Court · AIR 1951 Bom 394 : (1951) 53 BOMLR 582 : (1951) ILR (Bom) 768
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 41 Rule 22, 35
High Courts14 Dec 1950
Ramappa Mallapa and Others Vs Rudragauda
Bombay High Court · AIR 1951 Bom 288 : (1950) 52 BOMLR 612 : (1950) ILR (Bom) 674
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)High Court (Bombay) Appellate Side Rules, 1936 — Rule 11
High Courts08 Dec 1950
Ganesh Gopal Vs Moreshwar Narayan
Bombay High Court · AIR 1951 Bom 352 : (1951) 53 BOMLR 310 : (1951) ILR (Bom) 385
Court Fees Act, 1870 — Section 7
High Courts01 Dec 1950
The Anglo-French Drug Co. (Eastern) Ltd. Vs The State of Bombay and Another
Bombay High Court · AIR 1951 Bom 130 : (1951) 53 BOMLR 308 : (1951) ILR (Bom) 648
Bombay City Civil Court Act, 1948 — Section 11(2)Bombay High Court Rules — Rule 143Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151
High Courts28 Nov 1950
In Re: Shantabai Rani Benoor
Bombay High Court · AIR 1951 Bom 337 : (1951) 53 BOMLR 142 : (1951) ILR (Bom) 621
Bombay Prevention of Prostitution Act, 1923 — Section 9(1)Constitution of India, 1950 — Article 13, 19
High Courts23 Nov 1950
Bhaguji Pandu and Others Vs Shripat Raghuji
Bombay High Court · AIR 1951 Bom 389 : (1951) 53 BOMLR 306 : (1951) ILR (Bom) 314
Bombay Agricultural Debtors Relief Act, 1947 — Section 32, 47(1)
High Courts22 Nov 1950
Paragouda Sanagouda and Another Vs Shyamu Pandurang Waman
Bombay High Court · AIR 1952 Bom 54 : (1951) 53 BOMLR 752 : (1951) ILR (Bom) 572
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17(1), 17(2), 20, 24
High Courts21 Nov 1950
Manilal Gangaram Sindore Vs Nasik-Deolali Electric Supply Co. Ltd.
Bombay High Court · AIR 1952 Bom 33 : (1951) 53 BOMLR 706 : (1951) ILR (Bom) 756
Bombay Electricity (Emergency Powers) Act, 1946 — Section 5(1)Defence of India Rules, 1962 — Rule 81(2)Electricity Act, 1910 — Section 22
High Courts21 Nov 1950Allowed
The State of Bombay Vs The Maharashtra Sugar Mills Ltd.
Bombay High Court · AIR 1951 Bom 68 : (1951) 53 BOMLR 263 : (1951) 1 LLJ 137
Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14), 73Civil Procedure Code, 1908 (CPC) — Section 9
High Courts24 Oct 1950Allowed
Ebrahim Saleji Vs Abdulla Ali Reza and Another
Bombay High Court · AIR 1951 Bom 294 : (1950) 52 BOMLR 897
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Presidency Small Cause Courts Act, 1882 — Section 41, 45
High Courts18 Oct 1950Allowed
N.J. Gor Vs M.G. Raval
Bombay High Court · AIR 1951 Bom 336 : (1951) 53 BOMLR 174 : (1951) ILR (Bom) 310
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 9General Clauses Act, 1897 — Section 7
High Courts18 Oct 1950
Prabhat Film Co. Ltd. Vs Anant Vishnu Damle
Bombay High Court · AIR 1951 Bom 282 : (1951) 53 BOMLR 106
Companies Act, 1913 — Section 3
High Courts13 Oct 1950Dismissed
Shankerbhai Trikamdas Vs Ranchhodbhai Narandas
Bombay High Court · AIR 1951 Bom 335 : (1951) 53 BOMLR 172 : (1951) ILR (Bom) 744
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)
High Courts10 Oct 1950
Haji Ahmad Haji Esak and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1951 Bom 299 : (1951) 53 BOMLR 89 : (1951) ILR (Bom) 748
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1922 — Section 34, 54
High Courts10 Oct 1950Dismissed
In Re: Maganlal Jivabhai Patel
Bombay High Court · AIR 1951 Bom 33 : (1951) 53 BOMLR 127 : (1951) ILR (Bom) 546
Bombay Industrial Relations Act, 1946 — Section 97Constitution of India, 1950 — Article 22(5), 22(6), 246Preventive Detention Act, 1950 — Section 3(1), 3(2), 7
High Courts10 Oct 1950
Haji Ahmad Haji Esak and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1951) 19 ITR 331
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1922 — Section 15, 34
High Courts09 Oct 1950
Motilal Fulchand Marwadi Vs Gita Rama Gunge
Bombay High Court · AIR 1952 Bom 217 : (1951) 53 BOMLR 299
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1908 — Article 12, 134, 148Registration Act, 1908 — Section 49
High Courts06 Oct 1950
D.Z. Prabhu Vs The State of Bombay
Bombay High Court · AIR 1951 Bom 308 : (1951) 53 BOMLR 69 : (1951) ILR (Bom) 200
Motor Vehicles Act, 1939 — Section 5
High Courts06 Oct 1950
Ambaram Kalidas Vs Commissioner of Income Tax
Bombay High Court · AIR 1951 Bom 297 : (1951) 53 BOMLR 86 : (1951) 19 ITR 227
Income Tax Act, 1922 — Section 25(4), 25(5)