High Courts20 Jul 1951
Parasu Kushappa and Others Vs Vishwambhar and Others
Bombay High Court · AIR 1952 Bom 136 : (1952) 54 BOMLR 59 : (1952) ILR (Bom) 461
Bombay Land Revenue Code, 1879 — Section 83
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 6 of 10
High Courts20 Jul 1951
Kantilal Manilal Parekh Vs Ranchhoddas K. Bhatt
Bombay High Court · AIR 1953 Bom 98 : (1952) 54 BOMLR 786
Bombay Native Share and Stock Brokers Association Rules — Rule 359Bombay Securities Contracts Control Act, 1925 — Section 5, 6Contract Act, 1872 — Section 222, 23
High Courts12 Jul 1951
Ramabai Govind Vs Raghunath Vasudeo
Bombay High Court · AIR 1952 Bom 106 : (1951) 53 BOMLR 883 : (1952) ILR (Bom) 226
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 103Limitation Act, 1908 — Article 120, 134, 144
High Courts29 Jun 1951
Goolbai Hormasji Mehervaid Vs Jugalkishore Rameshwardas
Bombay High Court · AIR 1952 Bom 95 : (1951) 53 BOMLR 870 : (1952) ILR (Bom) 213
Bombay Securities Contracts Control Act, 1925 — Section 3, 3(4), 5, 6Defence of India Rules, 1962 — Rule 359, 361, 362, 363, 94C
High Courts28 Jun 1951Allowed
Simon Kaitan Fernandez Vs State
Bombay High Court · AIR 1951 Bom 468 : (1951) 53 BOMLR 713 : (1952) ILR (Bom) 207
Criminal Procedure Code, 1898 (CrPC) — Section 103, 367, 423
High Courts28 Jun 1951
Rakhmabai Kachu Ghadge Vs Sitabai Kachu Ghadge
Bombay High Court · AIR 1952 Bom 160 : (1952) 54 BOMLR 55 : (1952) ILR (Bom) 455
Guardians and Wards Act, 1890 — Section 7, 9Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2), 3(3)
High Courts28 Jun 1951
Shyamlal Bhaddu and Another Vs The State
Bombay High Court · (1952) CriLJ 614
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts28 Jun 1951
Wasudev Ramchandra Vs National Savings Bank Ltd.
Bombay High Court · AIR 1953 Bom 209 : (1952) 54 BOMLR 765
Civil Procedure Code, 1908 (CPC) — Section 35Negotiable Instruments Act, 1881 (NI) — Section 50, 58Public Debt Act, 1944 — Section 11, 11(2), 11(3), 16(2), 18
High Courts27 Jun 1951
Sajanlal Jhaverilal and Co. Vs Gulabchand Keshrichand and Others
Bombay High Court · AIR 1953 Bom 125 : (1952) 54 BOMLR 632
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts27 Jun 1951
Goverdhanlal Bansilal Vs Ramrichpal Dalsukhrai
Bombay High Court · AIR 1952 Bom 75 : (1951) 53 BOMLR 825
Bombay City Civil Court Act, 1948 — Section 12Civil Procedure Code, 1908 (CPC) — Section 16
High Courts26 Jun 1951
Yusuf Abdul Aziz Vs State
Bombay High Court · AIR 1951 Bom 470 : (1951) 53 BOMLR 736 : (1952) ILR (Bom) 449
Constitution of India, 1950 — Article 14, 15(1)Penal Code, 1860 (IPC) — Section 497
High Courts26 Jun 1951
Rangrao Dnyanu Nikam Vs State
Bombay High Court · AIR 1952 Bom 72 : (1951) 53 BOMLR 834 : (1952) ILR (Bom) 201
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 24, 25, 26, 27Explosive Substances Act, 1908 — Section 5
High Courts22 Jun 1951
Krishnaji Narayan Vs Neelappa Shidlingappa
Bombay High Court · AIR 1952 Bom 105 : (1951) 53 BOMLR 868
Bombay Agricultural Debtors Relief Act, 1947 — Section 19(1), 4
High Courts22 Jun 1951
The State of Bombay Vs Ramgopal Ganpatrai Ruia
Bombay High Court · AIR 1952 Bom 76 : (1951) 53 BOMLR 827 : (1952) ILR (Bom) 189
Criminal Procedure Code, 1898 (CrPC) — Section 209, 209(1), 210, 211, 212Penal Code, 1860 (IPC) — Section 109, 405, 409
High Courts22 Jun 1951
Harprasad Ghashiram Gupta and Another Vs State
Bombay High Court · AIR 1952 Bom 184 : (1951) 53 BOMLR 938 : (1952) ILR (Bom) 427
Evidence Act, 1872 — Section 105, 114, 133, 3Government of India Act, 1935 — Section 17(2), 40, 40(1)High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 4, 6, 6(5), 7, 7(1)
High Courts20 Jun 1951
Shivaji Narayan Vs Peeka Lokappa
Bombay High Court · AIR 1952 Bom 174 : (1951) 53 BOMLR 864 : (1952) ILR (Bom) 181
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 29(3), 39Mamlatdars Court Act, 1906 — Section 21
High Courts13 Jun 1951
State Government Vs Hifzul Rahman and Others
Bombay High Court · (1952) CriLJ 98
Penal Code, 1860 (IPC) — Section 379, 464
High Courts11 Jun 1951
Pralhad Krishna Kurane Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 1 : (1951) 53 BOMLR 717 : (1952) ILR (Bom) 134
Bombay Public Security Measures Act, 1947 — Section 2, 2(1), 2(4), 21Constitution of India, 1950 — Article 20, 20(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts22 May 1951Dismissed
The Maharashtra Sugar Mills, Ltd. Vs The State of Bombay
Bombay High Court · (1951) 53 BOMLR 1003
Bombay Industrial Relations Act, 1946 — Section 2, 3, 73
High Courts10 May 1951
Kusana Karoo Vs Rajaram Paiku and Others
Bombay High Court · (1952) CriLJ 438
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 179