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
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 2 of 10
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
Surat Borough Municipality Vs Nagindas Maganlal
Bombay High Court · AIR 1953 Bom 29 : (1952) 54 BOMLR 800 : (1953) ILR (Bom) 4
Bombay Prevention of Adulteration Act, 1925 — Section 4(1)Criminal Procedure Code, 1898 (CrPC) — Section 250, 258, 263, 264, 350
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 Courts10 Oct 1951
Dhulia-Amalner Motor Transport Ltd. Vs Raychand Rupsi Dharamsi and Others
Bombay High Court · AIR 1952 Bom 337 : (1952) 54 BOMLR 294 : (1952) ILR (Bom) 795
Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1913 — Section 23Partnership Act, 1932 — Section 37, 40, 43
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
The Borough Municipality of Amalner Vs The Pratap Spinning, Weaving and Manufacturing Co. Ltd.
Bombay High Court · AIR 1952 Bom 401 : (1952) 54 BOMLR 451
Amalner Municipal Borough General Property (Consolidated Tax) Rules, 1947 — Rule 3(2), 74Assessment Act, 1862 — Section 18Bombay Municipal Boroughs Act, 1925 — Section 11, 110, 32(2), 58, 63
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
High Courts05 Oct 1951
W.G. Somalwar Vs The State
Bombay High Court · (1952) CriLJ 430
Central Provinces and Berar Motor Vehicles Taxation Act, 1947 — Section 16
High Courts05 Oct 1951
Chimanlal Bechardas Vs Surat Borough Municipality
Bombay High Court · AIR 1952 Bom 159 : (1952) ILR (Bom) 782
Bombay Municipal Boroughs Act, 1925 — Section 30(2), 9Bombay Shops and Establishments Act, 1948 — Section 18, 2(15), 43, 52, 60
High Courts05 Oct 1951
In Re: Parashuram Laljishet Gujar
Bombay High Court · AIR 1952 Bom 276 : (1952) 54 BOMLR 160 : (1952) ILR (Bom) 914
High Courts03 Oct 1951
Ramchandra Abaji Pawar Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 293 : (1952) 54 BOMLR 289 : (1952) ILR (Bom) 773
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)
High Courts03 Oct 1951
Mulchand Gulabchand Vs Mukund Shivram Bhide and Another
Bombay High Court · AIR 1952 Bom 296 : (1952) 54 BOMLR 285 : (1952) ILR (Bom) 766
Bar Councils Act, 1926 — Section 14(1), 9(2), 9(4)Bombay Pleaders Act, 1920 — Section 8Constitution of India, 1950 — Article 19, 19(1)
High Courts01 Oct 1951Dismissed
The Commissioner of Income Tax Vs The Finlay Mills, Ltd.
Bombay High Court · (1952) 54 BOMLR 6
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts01 Oct 1951
Mulchand Khushiram Vs State
Bombay High Court · AIR 1952 Bom 302 : (1952) 54 BOMLR 158 : (1952) ILR (Bom) 762
City of Bombay Police Act, 1902 — Section 111Penal Code, 1860 (IPC) — Section 441
High Courts01 Oct 1951
Dajisaheb Vs Shankarrao Vithalrao
Bombay High Court · AIR 1952 Bom 303 : (1952) 54 BOMLR 281 : (1952) ILR (Bom) 906
Adaptation of Laws Order, 1950 — Section 27Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1), 134, 135, 136
High Courts01 Oct 1951
The State Government Vs Rangaswami
Bombay High Court · (1952) CriLJ 1191
Arms Act, 1959 — Section 19(e)Penal Code, 1860 (IPC) — Section 304A
High Courts26 Sept 1951
Abdul Gani and Co. Vs Trustees of the Port of Bombay
Bombay High Court · AIR 1952 Bom 310 : (1952) 54 BOMLR 273 : (1952) ILR (Bom) 747
Contract Act, 1872 — Section 70, 73, 74, 75
High Courts24 Sept 1951
Bombay Municipality Vs Mohamedbhai I. Ravji
Bombay High Court · AIR 1952 Bom 194 : (1952) 54 BOMLR 143 : (1952) ILR (Bom) 639
City of Bombay Municipal Council Act, 1988 — Section 141, 271, 271(1), 271(2), 272(4)