COURT ARCHIVE

Bombay High Court judgments, 1951

186 judgments · page 10 of 10

High Courts24 Jan 1951Partly Allowed

Soniram Raghushet and Others Vs Dwarkabai Shridharshet and Another

Bombay High Court · AIR 1951 Bom 94 : (1951) 53 BOMLR 325 : (1951) ILR (Bom) 679

Bombay Hindu Womens Right to Property (Extension to Agricultural Land) Act, 1942 — Section 2Transfer of Property Act, 1882 — Section 5

Read judgment

High Courts22 Jan 1951

Shankarlal Ramratan Shet Vs Pandharinath Vishnu Phatak

Bombay High Court · AIR 1951 Bom 385 : (1951) 53 BOMLR 319 : (1951) ILR (Bom) 670

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 50Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 108

Read judgment

High Courts19 Jan 1951

The Government of the Province of Bombay Vs Gunvantrai Maneklal and Another

Bombay High Court · AIR 1952 Bom 134 : (1952) 54 BOMLR 48 : (1952) ILR (Bom) 311

Bombay Municipal Boroughs Act, 1925 — Section 123, 52Land Acquisition Act, 1894 — Section 4

Read judgment

High Courts19 Jan 1951

Bhalchandra Laxman and Others Vs Balkrishna Narayan and Others

Bombay High Court · AIR 1952 Bom 162 : (1952) 54 BOMLR 52 : (1952) ILR (Bom) 317

Read judgment

High Courts19 Jan 1951

Heman Santlal Vs State of Bombay

Bombay High Court · AIR 1951 Bom 121 : (1951) 53 BOMLR 355 : (1951) ILR (Bom) 656

Bombay Land Requisition Act, 1948 — Section 6(4)Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1Constitution of India, 1950 — Article 31(2), 31(5)

Read judgment

High Courts08 Jan 1951

Raja Kulkarni Vs State of Bombay

Bombay High Court · AIR 1951 Bom 105 : (1951) 53 BOMLR 333 : (1951) ILR (Bom) 318

Bombay Industrial Relations Act, 1946 — Section 27A, 30, 95(2)Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16, 24, 25, 27, 7

Read judgment