COURT ARCHIVE

Bombay High Court judgments, 1950

132 judgments · page 4 of 7

High Courts10 Aug 1950

Pujamal Awadayappa and Another Vs State of Bombay

Bombay High Court · AIR 1951 Bom 244 : (1950) 52 BOMLR 788 : (1950) ILR (Bom) 795

Bombay Prohibition Act, 1949 — Section 65, 66Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 71

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High Courts09 Aug 1950

The State of Bombay Vs Pandurang Vinayak Chaphalkar and Others

Bombay High Court · AIR 1951 Bom 263 : (1950) 52 BOMLR 852 : (1951) ILR (Bom) 271

Bombay Building (Control on Erection) Act, 1948 — Section 15Bombay Building (Control on Erection) Ordinance, 1948 — Section 1(4)Bombay General Clauses Act, 1904 — Section 25, 7, 9

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High Courts04 Aug 1950

Nandgopal Dulichand Gurilyar Vs The State

Bombay High Court · (1951) CriLJ 113

Penal Code, 1860 (IPC) — Section 302

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High Courts03 Aug 1950

State Government Vs Jang Bahadur Singh and Others

Bombay High Court · (1951) CriLJ 36

Penal Code, 1860 (IPC) — Section 109, 120B, 409

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High Courts03 Aug 1950

Ramkrishna Vaman Pai Vs Narayan Vaman Shanbhag

Bombay High Court · AIR 1951 Bom 267 : (1950) 52 BOMLR 834

Bombay Land Revenue Code, 1879 — Section 155, 59(1)

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High Courts02 Aug 1950

Fazlehussein Haiderbhoy Buxamusa and Others Vs Yusufally Adamji and Others

Bombay High Court · AIR 1955 Bom 55 : (1954) 56 BOMLR 955

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 7, 120Constitution of India, 1950 — Article 245

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High Courts02 Aug 1950Dismissed

Vasudeo Dagadulal and Others Vs Kankoochand Hirachand Visashrimali and Others

Bombay High Court · AIR 1951 Bom 226 : (1950) 52 BOMLR 774 : (1950) ILR (Bom) 777

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High Courts27 Jul 1950Allowed

Miss Sushila Madiman Vs Commissioner of Police

Bombay High Court · AIR 1951 Bom 252 : (1950) 52 BOMLR 794 : (1951) ILR (Bom) 9

Constitution of India, 1950 — Article 22(5), 22(6)Preventive Detention Act, 1950 — Section 7(1), 7(2)

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High Courts24 Jul 1950

The Maharashtra Sugar Mills, Ltd. Vs The Industrial Court and Others

Bombay High Court · (1950) 07 BOM CK 0008

Bombay Industrial Relations Act, 1946 — Section 3(13)(a), 73

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High Courts13 Jul 1950

The Fortune Commercial Bank Ltd. Vs Vidyagauri J. Metha and Others

Bombay High Court · AIR 1951 Bom 274 : (1951) 53 BOMLR 72 : (1951) ILR (Bom) 403

Banking Companies (Amendment) Act, 1956 — Section 10, 11Companies Act, 1913 — Section 162

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High Courts13 Jul 1950Allowed

State of Bombay Vs Govind Masu

Bombay High Court · AIR 1951 Bom 332 : (1951) 53 BOMLR 108 : (1951) ILR (Bom) 467

Bombay Prohibition Act, 1949 — Section 85(2)Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 255A, 262, 4(1)

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High Courts12 Jul 1950

Nerbadaprasad Vs Beniprasad and The State

Bombay High Court · (1951) CriLJ 807

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts12 Jul 1950

Mansukhlal Dhanji Vora Vs Jupiter Airways Ltd.

Bombay High Court · (1953) 23 CompCas 124

Companies Act, 1956 — Section 101, 102, 240, 30(2), 38

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High Courts11 Jul 1950Allowed

In Re: S.V. Ghate

Bombay High Court · AIR 1951 Bom 161 : (1950) 52 BOMLR 711 : (1950) ILR (Bom) 736

Preventive Detention Act, 1950 — Section 3(1), 3(2)

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High Courts11 Jul 1950

Lalji Ranchhodji Vs The Bombay State

Bombay High Court · AIR 1951 Bom 242 : (1950) 52 BOMLR 786 : (1950) ILR (Bom) 772

Criminal Procedure Code, 1898 (CrPC) — Section 367(5), 423

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High Courts27 Jun 1950

Jivaji Annaji Vs Hanmant Ramchandra

Bombay High Court · AIR 1950 Bom 360 : (1950) 52 BOMLR 527 : (1950) ILR (Bom) 510

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High Courts22 Jun 1950Allowed

The State of Bombay Vs Jal K. Patel

Bombay High Court · AIR 1951 Bom 203 : (1950) 52 BOMLR 684 : (1950) ILR (Bom) 729

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 4

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High Courts06 Jun 1950

Harikisan Balabakash Vs The State

Bombay High Court · (1951) CriLJ 71

Penal Code, 1860 (IPC) — Section 379

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High Courts01 Jun 1950

Kanhaiyalal Mulchand Vs The State of Madhya Pradesh

Bombay High Court · (1951) CriLJ 813

Penal Code, 1860 (IPC) — Section 143

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High Courts23 May 1950

Dattappa Mahadappa Vs Secretary, Municipal Committee

Bombay High Court · (1952) CriLJ 471

Central Provinces Prevention of Adulteration Act, 1919 — Section 5(1)

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