High Courts29 Mar 1951
Ratilal Nathalal Vs Commissioner of Bombay
Bombay High Court · AIR 1952 Bom 201 : (1951) 53 BOMLR 595 : (1954) 25 ITR 426
Income Tax Act, 1922 — Section 16(1)
COURT ARCHIVE
Bombay High Court judgments, 1951
186 judgments · page 8 of 10
High Courts29 Mar 1951
Ratilal Nathalal Vs Commissioner of Income Tax
Bombay High Court · (1951) 20 ITR 307
Income Tax Act, 1922 — Section 16(1)
High Courts28 Mar 1951
Jamnadas Prabhudas Vs Commr. of Income Tax
Bombay High Court · AIR 1951 Bom 438 : (1951) 53 BOMLR 590 : (1952) ILR (Bom) 590 : (1951) 20 ITR 160
Constitution of India, 1950 — Article 14, 141, 245, 245(1), 372(1)Income Tax (Amendment) Act, 1950 — Section 2Income Tax Act, 1922 — Section 9(2)
High Courts27 Mar 1951
Rangnath Khemraj Vs Bai Thakorebai
Bombay High Court · AIR 1951 Bom 430 : (1951) 53 BOMLR 573 : (1952) ILR (Bom) 90
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
High Courts27 Mar 1951
Allaudin Allabux Vs M.B. Meher
Bombay High Court · AIR 1952 Bom 213 : (1951) 53 BOMLR 923 : (1952) ILR (Bom) 851
Administration of Evacuee Property (Central) Rules, 1950 — Rule 6(1)Administration of Evacuee Property Act, 1950 — Section 2, 26, 40, 7, 7(1)Constitution of India, 1950 — Article 226
High Courts22 Mar 1951
Municipal Corporation of Greater Bombay and Another Vs K.C. Sen and Others
Bombay High Court · AIR 1952 Bom 209 : (1951) 53 BOMLR 917 : (1952) ILR (Bom) 839
Bombay Industrial Relations Act, 1946 — Section 35, 35(1), 36, 87Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts20 Mar 1951
Joseph Simon Govre Vs The State
Bombay High Court · AIR 1951 Bom 416 : (1951) 53 BOMLR 680 : (1951) ILR (Bom) 700
Bombay Probation of Offenders Act, 1938 — Section 4, 5
High Courts16 Mar 1951
The State Vs Agarwal, Ayengar and Co. Ltd.
Bombay High Court · AIR 1951 Bom 397 : (1951) 53 BOMLR 689 : (1952) ILR (Bom) 105
Civil Procedure Code, 1908 (CPC) — Section 9Essential Supplies (Temporary Powers) Act, 1946 — Section 3(1)
High Courts16 Mar 1951Allowed
James Chadwick and Bros. Ltd. Vs The National Sewing Thread Co. Ltd.
Bombay High Court · AIR 1951 Bom 147 : (1951) 53 BOMLR 556 : (1952) ILR (Bom) 344
Constitution of India, 1950 — Article 225General Clauses Act, 1897 — Section 8Government of India Act, 1915 — Section 108
High Courts15 Mar 1951
Jehangirji Jamshedji and Others Vs Nariman Burjorji and Others
Bombay High Court · AIR 1953 Bom 318 : (1953) 55 BOMLR 209
Easements Act, 1882 — Section 15
High Courts15 Mar 1951Dismissed
Jehangirji Jamshedji and others Vs Nariman Burjorji and others Nariman Burjorji and others Vs Jehangirji Jamshedji and others
Bombay High Court · AIR 1951 Bom 318
Easements Act, 1882 — Section 15
High Courts13 Mar 1951
Alexius Jacob Rebello Vs Dr. Alfred Camillo Rebello
Bombay High Court · AIR 1952 Bom 203 : (1951) 53 BOMLR 908 : (1952) ILR (Bom) 825
Succession Act, 1925 — Section 105, 105(1), 118, 126Wills Act, 1837 — Section 25
High Courts13 Mar 1951Allowed
Hasanalli Mohomedhussein Shariffi Vs State of Bombay
Bombay High Court · AIR 1951 Bom 432 : (1951) 53 BOMLR 681
City of Bombay Police Act, 1902 — Section 27(1), 27(7)Constitution of India, 1950 — Article 13, 19, 19(1), 226
High Courts09 Mar 1951
Chandrashankar Manishankar Vs Abhla Mathur and Others
Bombay High Court · AIR 1952 Bom 56 : (1951) 53 BOMLR 861
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 54
High Courts05 Mar 1951
Ganesh Subraya and Others Vs Hanmant Vithoba and Others
Bombay High Court · AIR 1952 Bom 100 : (1951) 53 BOMLR 800
Bombay Tenancy Act, 1939 — Section 24Transfer of Property Act, 1882 — Section 108
High Courts28 Feb 1951Dismissed
Dhanraj Mills Ltd. Vs B.K. Kocher and Another
Bombay High Court · AIR 1951 Bom 132 : (1951) 53 BOMLR 393 : (1952) ILR (Bom) 335
Constitution of India, 1950 — Article 14, 226
High Courts27 Feb 1951
Mathuradas Vs Commissioner of Income Tax, Central Provinces and Berar
Bombay High Court · (1951) 02 BOM CK 0010
Income Tax Act, 1922 — Section 66(3)
High Courts26 Feb 1951Dismissed
Govindram Salamatrai and Another Vs Dharampal Amarnath and Another
Bombay High Court · AIR 1951 Bom 390 : (1951) 53 BOMLR 386
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Feb 1951
Urmilabai Vs Jehangir B. Pastakia and Another
Bombay High Court · AIR 1953 Bom 75 : (1952) 54 BOMLR 763
Bombay City Civil Court Act, 1948 — Section 12, 3Civil Procedure Code, 1908 (CPC) — Section 16
High Courts22 Feb 1951
State Govt. Madhya Pradesh Vs Seth Parasmal
Bombay High Court · (1952) CriLJ 118
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Supplies (Temporary Powers) Act, 1946 — Section 7