High Courts16 May 1950
Mohammad Hanif Vs State of Madhya Pradesh
Bombay High Court · (1951) CriLJ 74
Constitution of India, 1950 — Article 19(1), 19(5), 226(1)
COURT ARCHIVE
Bombay High Court judgments, 1950
132 judgments · page 5 of 7
High Courts04 May 1950
Punamchand Ganeshdas Vs King-Emperor
Bombay High Court · (1951) CriLJ 96
Central Provinces and Berar Sales Tax Act, 1947 — Section 21(1)(a)
High Courts26 Apr 1950
The State Vs Sheoratan Singh and Prahlad Singh and Others
Bombay High Court · (1951) CriLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4)
High Courts26 Apr 1950
State Government Vs Bokha and Another
Bombay High Court · (1951) CriLJ 160
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)Foodgrains Control Order, 1945 — Clause 3(1)
High Courts21 Apr 1950
Rai Bahadur Jairam Valji Vs Commissioner of Income Tax
Bombay High Court · (1950) 04 BOM CK 0007
Income Tax Act, 1961 — Section 6
High Courts20 Apr 1950Partly Allowed
Mulshankar Maganlal Vyas and Another Vs Government of Bombay
Bombay High Court · AIR 1951 Bom 233 : (1950) 52 BOMLR 648 : (1950) ILR (Bom) 706
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 48(2)Civil Services (Classification, Control and Appeal) Rules — Rule 14, 21, 49Criminal Procedure Code, 1898 (CrPC) — Section 439(3)
High Courts20 Apr 1950Allowed
The State of Bombay Vs Virendra Motabhoy and Others
Bombay High Court · AIR 1951 Bom 175 : (1950) 52 BOMLR 627
Bombay Land Requisition Act, 1948 — Section 4(3), 6(1)
High Courts17 Apr 1950Allowed
In Re: Dosabhai Ardeshir Cooper
Bombay High Court · (1950) 52 BOMLR 625
Penal Code, 1860 (IPC) — Section 447, 506
High Courts17 Apr 1950Dismissed
Abdul Rahiman Shamsooddin Vs Emperor
Bombay High Court · AIR 1950 Bom 374 : (1950) 52 BOMLR 558
Bombay District Police Act, 1890 — Section 46(3)Constitution of India, 1950 — Article 13, 19(1)
High Courts14 Apr 1950
Emperor Vs Jeshingbhai Ishwarlal
Bombay High Court · AIR 1950 Bom 363 : (1950) 52 BOMLR 544
Bombay Public Security Measures Act, 1947 — Section 2(1)Constitution of India, 1950 — Article 13, 13(1), 19(1), 19(2), 19(5)General Clauses Act, 1897 — Section 6
High Courts12 Apr 1950Dismissed
In Re: Keshav Madhav Menon
Bombay High Court · AIR 1951 Bom 188 : (1950) 52 BOMLR 540 : (1950) ILR (Bom) 529
Constitution of India, 1950 — Article 13(1), 367, 395General Clauses Act, 1897 — Section 6Press (Emergency Powers) Act, 1931 — Section 18(1)
High Courts11 Apr 1950
V.B. D''monte Vs Bandra Borough Municipality
Bombay High Court · AIR 1950 Bom 397 : (1950) 52 BOMLR 537
Bombay Municipal Boroughs Act, 1925 — Section 110, 111Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 435
High Courts10 Apr 1950Dismissed
W.H. King Vs Emperor
Bombay High Court · AIR 1950 Bom 380 : (1950) 52 BOMLR 534
Constitution of India, 1950 — Article 134(1)
High Courts29 Mar 1950
Narottamdas Jethabhai Vs Aloysious Pinto Phillips
Bombay High Court · AIR 1951 Bom 180 : (1950) 52 BOMLR 571 : (1951) ILR (Bom) 370
Bombay City Civil Court Act, 1948 — Section 3, 4Government of India Act, 1935 — Section 99
High Courts22 Mar 1950
Mohanlal Chhotalal Vs Commissioner of Income Tax, Bombay North
Bombay High Court · AIR 1950 Bom 287 : (1950) 52 BOMLR 445 : (1950) 18 ITR 454
Excess Profits Tax Act, 1940 — Section 4, 5Income Tax Act, 1922 — Section 13, 21
High Courts20 Mar 1950
Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Commissioner of Excess Profits Tax, Bombay North
Bombay High Court · AIR 1950 Bom 295 : (1950) 52 BOMLR 441 : (1950) 18 ITR 727
Excess Profits Tax Act, 1940 — Rule 1 , 2
High Courts18 Mar 1950
The State Vs V.S. Phadke
Bombay High Court · (1950) CriLJ 1311
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts17 Mar 1950
J.B. Advani and Co. Ltd. Vs Commissioner of Income Tax and Excess Profits Tax
Bombay High Court · AIR 1950 Bom 297 : (1950) 52 BOMLR 434 : (1950) 18 ITR 557
Income Tax Act, 1922 — Section 10(2)
High Courts16 Mar 1950
THE SCINDIA STEAM NAVIGATION CO., LTD., BOMBAY Vs COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY CITY.
Bombay High Court · (1950) 18 ITR 705
Excess Profits Tax Act, 1940 — Rule 1(1)(a), 2(2)
High Courts16 Mar 1950
The Scindia Steam Navigation Co. Ltd., Bombay Vs Commissioner of Excess Profits Tax, Bombay City
Bombay High Court · AIR 1950 Bom 269 : (1950) 52 BOMLR 424 : (1950) 18 ITR 750
Excess Profits Tax Act, 1940 — Rule 1(1)(a), 2(5)