High Courts21 Dec 1951Dismissed
P.D. Shamdasani Vs Central Bank of India, Ltd.
Bombay High Court · (1952) 54 BOMLR 403
Constitution of India, 1950 — Article 19, 21, 246, 31, 32Government of India Act, 1935 — Section 290, 299
COURT ARCHIVE
Bombay High Court judgments, 1951
149 judgments · page 1 of 8
High Courts18 Dec 1951
Lakhu Motiram and Others Vs Radhabai Mulchand Ramnarayan
Bombay High Court · AIR 1952 Bom 438 : (1952) 54 BOMLR 483 : (1953) ILR (Bom) 1056
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92(3), 47, 47(1)
High Courts18 Dec 1951
State Vs Rangrao Bala and Others
Bombay High Court · AIR 1952 Bom 327 : (1952) 54 BOMLR 325 : (1952) ILR (Bom) 979
Bombay Prohibition Act, 1949 — Section 2(12), 2(22), 66, 84, 85Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts17 Dec 1951Dismissed
Annagouda Nathgouda Patil Vs Court of Wards
Bombay High Court · (1952) 54 BOMLR 395
High Courts11 Dec 1951
The Madras Electric Tramways Ltd. Vs M.K. Ranganathan
Bombay High Court · AIR 1952 Bom 449 : (1952) 54 BOMLR 552 : (1952) ILR (Bom) 974 : (1952) 1 LLJ 176
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 6Industrial Disputes Act, 1947 — Section 10(1)
High Courts03 Dec 1951
Narsingdas Takhatmal Vs Radhakisan Rambakas and Others
Bombay High Court · AIR 1952 Bom 425 : (1952) 54 BOMLR 492
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 17(3)Evidence Act, 1872 — Section 92
High Courts29 Nov 1951
Dulerai and Co. Vs Pokerdas Mengraj
Bombay High Court · AIR 1952 Bom 335 : (1952) 54 BOMLR 313
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 47, Order 21 Rule 50, Order 30 Rule 1, Order 30 Rule 1(1), 85
High Courts26 Nov 1951
Rama Shidappa Thorali and Others Vs State
Bombay High Court · AIR 1952 Bom 299 : (1952) 54 BOMLR 316 : (1952) ILR (Bom) 662
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 395, 411
High Courts26 Nov 1951Dismissed
Adamji Umar Dalal Vs The State of Bombay
Bombay High Court · (1952) 54 BOMLR 400
Penal Code, 1860 (IPC) — Section 114
High Courts22 Nov 1951
R.B.D.D. Datar Vs Commissioner of Income Tax
Bombay High Court · (1951) 11 BOM CK 0006
Income Tax Act, 1922 — Section 66(1)
High Courts21 Nov 1951
State Vs Abdul Gafur Miya Mahamad and Another
Bombay High Court · AIR 1952 Bom 333 : (1952) 54 BOMLR 322 : (1953) ILR (Bom) 969
Criminal Procedure Code, 1898 (CrPC) — Section 256, 292, 342
High Courts08 Nov 1951
Trustees of the Port of Bombay Vs Yamunabai
Bombay High Court · AIR 1952 Bom 382 : (1952) 54 BOMLR 421 : (1952) ILR (Bom) 1048 : (1952) 1 LLJ 1
Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 3(1)
High Courts26 Oct 1951
Municipal Committee Vs Harsukh Ramlal and Another
Bombay High Court · (1953) CriLJ 1590
Central Provinces and Berar Town Planning Act, 1948 — Section 15(1)(a)
High Courts25 Oct 1951
Harnamsingh Indarsingh Vs State of Madhya Pradesh and Another
Bombay High Court · (1952) CriLJ 870
Government of India Act, 1935 — Section 266
High Courts19 Oct 1951
M. Gopalkrishna Naidu Vs State of Madhya Pradesh
Bombay High Court · (1952) CriLJ 845
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6
High Courts15 Oct 1951
Jagjiwanrao Dayabhai and Others Vs The State
Bombay High Court · (1952) CriLJ 646
Penal Code, 1860 (IPC) — Section 401
High Courts10 Oct 1951
In Re: S.G. Mandre
Bombay High Court · (1952) 22 CompCas 130
Auditors Certificates Rules, 1932 — Rule 14(1)Chartered Accountants Act, 1949 — Section 20(2), 21Companies Act, 1956 — Section 144(2)
High Courts10 Oct 1951
Dhulia-amalner Motor Transport Ltd. Vs Raychand Rupsi Dharamsi and Others
Bombay High Court · (1952) 22 CompCas 306
Companies Act, 1956 — Section 23Partnership Act, 1932 — Section 37, 40, 43Trusts Act, 1882 — Section 67
High Courts08 Oct 1951
Ramchandra Shrinivas and Others Vs Ramkrishna Krishnarao
Bombay High Court · AIR 1952 Bom 463 : (1952) 54 BOMLR 636
High Courts08 Oct 1951
Shiv Bhagwan Moti Ram Saraoji Vs Onkarmal Ishar Dass and Others
Bombay High Court · AIR 1952 Bom 365 : (1952) 54 BOMLR 330
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 17, 20, 35, 9Specific Relief Act, 1963 — Section 39, 7