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)
COURT ARCHIVE
Bombay High Court judgments, 1950
132 judgments · page 2 of 7
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)
High Courts05 Oct 1950
G.J. Desai Vs Abdul Mazid Kadri and Others
Bombay High Court · AIR 1951 Bom 156 : (1951) 53 BOMLR 257 : (1952) ILR (Bom) 580
Land Acquisition Act, 1894 — Section 18Specific Relief Act, 1877 — Section 45
High Courts05 Oct 1950Allowed
Fakirbhai Bhagwandas and Another Vs Maganlal Haribhai and Another
Bombay High Court · AIR 1951 Bom 380 : (1951) 53 BOMLR 163 : (1951) ILR (Bom) 425
Bombay Land Revenue Code, 1879 — Section 63, 64Specific Relief Act, 1877 — Section 54
High Courts04 Oct 1950
Raghunath Hanumant Mane Vs Sadashiv Damodar Datar
Bombay High Court · AIR 1951 Bom 270 : (1950) 52 BOMLR 871 : (1951) ILR (Bom) 114
Bombay Civil Courts (Amendment) Act, 1949 — Section 6Bombay Civil Courts Act, 1869 — Section 26
High Courts04 Oct 1950
In Re: Pandurang Kashinath More
Bombay High Court · AIR 1951 Bom 30 : (1951) 53 BOMLR 65 : (1951) ILR (Bom) 190
Constitution of India, 1950 — Article 21, 22(5)Preventive Detention Act, 1950 — Section 3(3), 7
High Courts04 Oct 1950
Laxman Gopal Vs Vishnu Raghoba
Bombay High Court · AIR 1951 Bom 355 : (1951) 53 BOMLR 315 : (1951) ILR (Bom) 538
Bombay Tenancy Act, 1939 — Section 2A
High Courts03 Oct 1950
In Re: Prahlad Krishna Kurne
Bombay High Court · AIR 1951 Bom 25 : (1951) 53 BOMLR 61 : (1951) ILR (Bom) 181
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts28 Sept 1950
Dattatraya Govind Vs Vaman Ramkrishna
Bombay High Court · AIR 1950 Bom 362 : (1950) 52 BOMLR 283 : (1950) ILR (Bom) 358
High Courts26 Sept 1950
Gulam Ahmed Rogay Vs Bombay Municipality
Bombay High Court · AIR 1951 Bom 320 : (1951) 53 BOMLR 145
City of Bombay Municipal Council Act, 1988 — Section 134(1), 154
High Courts25 Sept 1950
Baharta Murtiram Vs L.M. Paranjpe and Others
Bombay High Court · (1951) CriLJ 308
Central Provinces and Berar Panchayats Act, 1946 — Section 69, 83
High Courts25 Sept 1950
In Re: Shaikh Husein Shaik Mahomed
Bombay High Court · AIR 1951 Bom 285 : (1951) 53 BOMLR 57 : (1951) ILR (Bom) 175
City of Bombay Police Act, 1902 — Section 27(2A)Constitution of India, 1950 — Article 13(1), 15(1)
High Courts20 Sept 1950
In Re: Vishwanath M. Hegde
Bombay High Court · AIR 1951 Bom 289 : (1951) 53 BOMLR 55 : (1951) ILR (Bom) 422
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 211, 500
High Courts18 Sept 1950
Shri Wasudeoraoji Sheorey Vs Shri A.D. Mani, Managing Editor "Hitavada"
Bombay High Court · (1951) CriLJ 452
Contempt of Courts Act, 1971 — Section 3
High Courts18 Sept 1950
Lady Dinbai Dinshaw Petit and Others Vs The Dominion of India and Another
Bombay High Court · AIR 1951 Bom 72 : (1951) 53 BOMLR 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, Order 6 Rule 4, 80Defence of India Rules, 1939 — Rule 75AEvidence Act, 1872 — Section 115, 123, 124, 162