High Courts25 Apr 1951
The State Vs Hasan Mohammad
Bombay High Court · (1951) CriLJ 1535
Penal Code, 1860 (IPC) — Section 332, 342, 392
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 7 of 10
High Courts20 Apr 1951
Rajaram Dadu and Others Vs The State and Another
Bombay High Court · (1952) CriLJ 1
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 448
High Courts20 Apr 1951
A.R. Sarin Vs B.C. Patil and Another
Bombay High Court · AIR 1951 Bom 423 : (1951) 53 BOMLR 674 : (1952) ILR (Bom) 864
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15
High Courts18 Apr 1951Dismissed
State of Bombay Vs Mohanlal Kapur
Bombay High Court · AIR 1951 Bom 404 : (1951) 53 BOMLR 669 : (1952) ILR (Bom) 597
Bombay Land Requisition Act, 1948 — Section 6(4)
High Courts18 Apr 1951Dismissed
Sheoshankar Vs State Govt. of Madhya Pradesh and Others
Bombay High Court · (1951) CriLJ 1140
Central Provinces & Berar Prohibition Act, 1938 — Section 1, 1(3), 1A, 6, 6(1), 6(3), 6(1)(i), 6(1)(a), 8, 8A, 28, 29, 29(2), 30, 31, 32, 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 33, 34, 35, 36, 37, 47, 52, 68, 68(2)(f), 68(2)(i)Trading With The Enemy Act, 1914 — Section 2(2)(b)Judiciary Act, 1903 — Section 30, 45, 92
High Courts13 Apr 1951Dismissed
P.R. Nayak Vs Bejen Dadiba Bharucha
Bombay High Court · AIR 1951 Bom 406 : (1951) 53 BOMLR 654
Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2), 12(3), 28Constitution of India, 1950 — Article 226
High Courts13 Apr 1951Dismissed
P.R. Nayak Vs Ebrahim Aboobaker and Another
Bombay High Court · AIR 1951 Bom 418 : (1951) 53 BOMLR 663 : (1952) ILR (Bom) 606
Administration of Evacuee Property (Central) Rules, 1950 — Rule 9Administration of Evacuee Property Act, 1950 — Section 56
High Courts12 Apr 1951
Yusufally Gulamhussein Chhatriwalla Vs Yusufally Cassamally Chhatriwalla
Bombay High Court · AIR 1953 Bom 92 : (1952) 54 BOMLR 702
Charitable and Religious Trusts Act, 1920 — Section 3 , 4Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, 92Mussalman Wakf (Bombay Amendment) Act, 1935 — Section 6
High Courts11 Apr 1951
Abdul Majid Haji Mahomed Vs P.R. Nayak
Bombay High Court · AIR 1951 Bom 440 : (1951) 53 BOMLR 621 : (1952) ILR (Bom) 378
Administration of Evacuee Property Act, 1950 — Section 58Administration of Evacuee Property Ordinance, 1949 — Rule 25, 10(1), 10(2), 13, 28Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Apr 1951
The State Vs Laxminarayan and Another
Bombay High Court · (1952) CriLJ 109
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts09 Apr 1951
In re All India Industrial Tribunal (Bank Disputes)
Bombay High Court · (1951) 53 BOMLR 958
Industrial Disputes Act, 1947 — Section 1, 10, 15, 16, 38
High Courts06 Apr 1951
Indur Dayaldas Advani Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 58 : (1951) 53 BOMLR 699 : (1952) ILR (Bom) 169
Penal Code, 1860 (IPC) — Section 114, 161
High Courts05 Apr 1951
Murlidhar Narayan and Others Vs Dattajirao Gangaram and Others
Bombay High Court · AIR 1952 Bom 170 : (1951) 53 BOMLR 877 : (1952) ILR (Bom) 123
Bombay Court of Wards Act, 1905 — Section 13, 13(1), 13(2), 14, 14(1)Bombay Court of Wards Rules, 1908 — Rule 10Limitation Act, 1877 — Section 13, 18(1), 18(2), 7
High Courts02 Apr 1951
Himatlal Motilal Vs Commr. of Income Tax and E.P. Tax
Bombay High Court · AIR 1951 Bom 428 : (1951) 53 BOMLR 610 : (1952) ILR (Bom) 373
Income Tax Act, 1922 — Section 25(3), 25(4)
High Courts02 Apr 1951
Bombay Mutual Life Assurance Society Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1951) 20 ITR 189
Income Tax Act, 1922 — Section 10(7), 2(6C), 3Income Tax Rules, 1922 — Rule 2, 3, 9
High Courts02 Apr 1951
Bombay Mutual Life Assurance Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 63 : (1951) 53 BOMLR 613 : (1952) ILR (Bom) 364
Finance Act, 1933 — Section 31Income Tax Act, 1922 — Rule 2, 3(a), 3(b), 10, 10(7)
High Courts02 Apr 1951
Ambalal Himatlal Vs Commissioner of Income Tax and Excess Profits Tax, Bombay North
Bombay High Court · (1951) 20 ITR 280
Income Tax Act, 1922 — Section 25(4)
High Courts30 Mar 1951
Keshrichand Bhanabhai Vs Commr. of I.T.
Bombay High Court · AIR 1951 Bom 421 : (1951) 53 BOMLR 606 : (1951) 20 ITR 201
Income Tax Act, 1922 — Section 24(2), 25A
High Courts29 Mar 1951
Commissioner of Income Tax Vs Century Spg. and Mfg. Co. Ltd.
Bombay High Court · AIR 1951 Bom 420 : (1951) 53 BOMLR 603 : (1951) 21 CompCas 276 : (1952) ILR (Bom) 585 : (1953) 24 ITR 499
Business Profits Tax Act, 1947 — Rule 2, 2(1)
High Courts29 Mar 1951
Mahommedally Tajbhoy Vs Commissioner of E.P. Tax
Bombay High Court · AIR 1951 Bom 416(1) : (1951) 53 BOMLR 600 : (1951) 20 ITR 274
Excess Profits Tax Act, 1940 — Section 10A, 10A(3), 14