COURT ARCHIVE

Bombay High Court judgments, 1951

186 judgments · page 5 of 10

High Courts13 Aug 1951

Mohamed Oomer, Mohamed Noorullah Vs S.M. Noorudin

Bombay High Court · AIR 1952 Bom 165 : (1952) 54 BOMLR 28

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Trade Marks Act, 1940 — Section 70, 74, 76, 77Trade Marks Rules, 2002 — Rule 34, 36

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High Courts13 Aug 1951

Rehmankhan Dawoodkhan and Others Vs Bombay Iron Syndicate

Bombay High Court · AIR 1953 Bom 23 : (1952) 54 BOMLR 714

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3, Order 30 Rule 5, Order 30 Rule 6, Order 30 Rule 8

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High Courts10 Aug 1951

Jekisondas Maganlal and Another Vs Nanabhai Jhinabhai

Bombay High Court · AIR 1953 Bom 105 : (1952) 54 BOMLR 708

Bombay High Court (Original Side) Rules, 1980 — Rule 463Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, Order 40 Rule 4

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High Courts09 Aug 1951

Associated Banking Corporation of India Ltd. Vs Nazaralli Kassambhai

Bombay High Court · (1952) 22 CompCas 82

Banking Companies (Amendment) Act, 1950 — Section 45ABankruptcy Act, 1914 — Section 105Companies Act, 1913 — Section 177B, 179

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High Courts09 Aug 1951

Associated Banking Corporation of India Ltd. and Others Vs Nazaralli Kassambhai and Co. and Others

Bombay High Court · AIR 1952 Bom 223 : (1952) 54 BOMLR 22 : (1952) ILR (Bom) 873

Banking Companies Act, 1949 — Section 41, 42, 43, 45A, 45BBankruptcy Act, 1914 — Section 105Companies Act, 1913 — Section 177B, 179

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High Courts09 Aug 1951

Madhavdas Devidas and Others Vs Vithaldas Vasudeodas and Others

Bombay High Court · AIR 1952 Bom 229 : (1952) 54 BOMLR 94 : (1952) ILR (Bom) 570

Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code Amendment Act, 1877 — Section 588Civil Procedure Code, 1908 (CPC) — Section 100, 102, 104, 104(1), 104(2)

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High Courts07 Aug 1951

Tukaram Savalaram Panasare Vs Narayan Balkrishna Dolas

Bombay High Court · AIR 1952 Bom 144 : (1952) 54 BOMLR 88 : (1952) ILR (Bom) 565

Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 4, 5Dekkhan Agriculturists Relief Act, 1879 — Section 2

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High Courts07 Aug 1951

Krishna Tukaram Vs Mahadeo Krishnaji

Bombay High Court · AIR 1953 Bom 227 : (1952) 54 BOMLR 90 : (1952) ILR (Bom) 560

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Article 180

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High Courts03 Aug 1951

D.K. Chandra Vs The State

Bombay High Court · AIR 1952 Bom 177 : (1951) 53 BOMLR 928 : (1952) ILR (Bom) 540

Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 234(1), 234(2)Explosive Substances Act, 1908 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 124A, 153A, 409, 420, 477A

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High Courts01 Aug 1951

Manikchand Bharmappa and Another Vs Rachappa Virsangappa and Others

Bombay High Court · AIR 1952 Bom 226 : (1952) 54 BOMLR 85 : (1952) ILR (Bom) 534

Limitation Act, 1908 — Section 20, 20(1), 20(2)

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High Courts31 Jul 1951

Jayashankar Mulshankar and Another Vs Mayabhai Lalbhai

Bombay High Court · AIR 1952 Bom 122 : (1952) 54 BOMLR 11 : (1952) ILR (Bom) 514

Limitation Act, 1908 — Section 12, 12(2)

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High Courts30 Jul 1951

In Re: Chief Controlling Revenue Authority

Bombay High Court · AIR 1952 Bom 285 : (1951) 53 BOMLR 1006 : (1952) ILR (Bom) 507

Stamp Act, 1899 — Article 35, 46, 57Transfer of Property Act, 1882 — Section 105

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High Courts27 Jul 1951

State Government of Madhya Pradesh Vs Hiralal Tejulal

Bombay High Court · (1952) CriLJ 325

Central Provinces and Berar Specified Commodities (Control) Act, 1946 — Section 12

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High Courts27 Jul 1951

Shankar Nathu Vs Gangaram Nathu and Others

Bombay High Court · AIR 1952 Bom 127 : (1952) 54 BOMLR 75 : (1952) ILR (Bom) 485

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(3)

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High Courts27 Jul 1951

Venilal Rangildas Vs Gandabhai Bhagwandas

Bombay High Court · AIR 1952 Bom 222 : (1952) 54 BOMLR 72 : (1952) ILR (Bom) 502

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 73, 73(1)

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High Courts26 Jul 1951

Phiroz Framroze Taraporewalla and Another Vs Municipal Corporation of Poona

Bombay High Court · AIR 1952 Bom 283 : (1952) 54 BOMLR 233 : (1952) ILR (Bom) 617

Bombay Municipal Boroughs Act, 1925 — Section 110Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 406(1), 411, 434, 434(1)

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High Courts26 Jul 1951

Quazi Azimuddin Quazi Ali and Others Vs Hercules Insurance Co. Ltd.

Bombay High Court · AIR 1953 Bom 61 : (1952) 54 BOMLR 773

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6

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High Courts24 Jul 1951

Bhaichand Tarachand and Others Vs State of Bombay and Another

Bombay High Court · AIR 1952 Bom 233 : (1952) 54 BOMLR 69 : (1952) ILR (Bom) 480

Bombay Harijan Temple Entry Act, 1947 — Section 2, 3, 4

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High Courts24 Jul 1951

The State of Bombay Vs Heman Santlal Alreja

Bombay High Court · AIR 1952 Bom 16 : (1951) 53 BOMLR 837

Bombay General Clauses Act, 1904 — Section 3(2), 7Bombay Land Requisition (Amendment) Act, 1950 — Section 2Bombay Land Requisition Act, 1948 — Section 3, 3(1), 3(2), 5, 6

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High Courts24 Jul 1951

The State of Bombay Vs Narasu Appa Mali

Bombay High Court · AIR 1952 Bom 84 : (1951) 53 BOMLR 779 : (1951) ILR (Bom) 775

Bombay Prevention of Hindu Bigamous Marriages Act, 1946 — Section 4, 5, 6, 7, 9Constitution of India, 1950 — Article 13(1), 13(2), 13(3), 14, 15Government of India Act, 1915 — Section 112

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