High Courts25 Sept 1952
State Government Madhya Pradesh Vs Pirmohammad Nazafikhan
Bombay High Court · (1953) CriLJ 1349
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 4 of 10
High Courts24 Sept 1952
Narendra Kumar Sen and Others Vs All India Industrial Disputes (Labour Appellate) Tribunal and Others
Bombay High Court · AIR 1953 Bom 325 : (1953) 55 BOMLR 125 : (1954) ILR (Bom) 260 : (1953) 2 LLJ 6
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 15, 2
High Courts23 Sept 1952
State Govt. Vs Rammilal
Bombay High Court · (1953) CriLJ 1513
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts22 Sept 1952
Walchandnagar Industries Ltd. Vs Ratanchand Khimchand Motishaw
Bombay High Court · AIR 1953 Bom 285 : (1953) 55 BOMLR 236 : (1953) ILR (Bom) 623
Companies Act, 1913 — Section 86F, 86I, 87(1), 91AWeights and Measures Act — Section 14
High Courts18 Sept 1952
Sakharam and Others Vs Pandurang Raghunath and Others
Bombay High Court · AIR 1953 Bom 315 : (1953) 55 BOMLR 286 : (1953) ILR (Bom) 727
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Dekkhan Agriculturists Relief Act, 1879 — Section 15DTransfer of Property Act, 1882 — Section 91
High Courts18 Sept 1952
Tarachand Kevalram Vs Sikri Brothers
Bombay High Court · AIR 1953 Bom 290 : (1953) 55 BOMLR 231 : (1953) ILR (Bom) 717
Negotiable Instruments Act, 1881 (NI) — Section 20, 32, 43, 53, 58
High Courts16 Sept 1952
M.V. Varerkar Vs All India Ground-Nut Syndicate Ltd.
Bombay High Court · AIR 1953 Bom 270 : (1953) 55 BOMLR 312
Civil Procedure Code, 1908 (CPC) — Section 35Companies Act, 1913 — Section 166
High Courts15 Sept 1952
Hiralal Sutwala and Others Vs The State
Bombay High Court · (1953) CriLJ 481
Cotton Textiles (Control of Movement) Order, 1948 — Clause 3Essential Supplies (Temporary Powers) Act, 1946 — Section 3Railways Act, 1890 — Section 27, 28
High Courts12 Sept 1952
Ratilal Panachand Gandhi Vs State of Bombay
Bombay High Court · AIR 1953 Bom 242 : (1953) 55 BOMLR 86 : (1953) ILR (Bom) 1187
Bombay Public Trusts Act, 1950 — Section 18, 31, 32, 33, 34Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 13(2), 199, 248(1), 25, 26
High Courts04 Sept 1952
Chhogumal Kodumal Vs Collector of Customs
Bombay High Court · (1952) 09 BOM CK 0002
Sea Customs Act, 1878 — Section 167(37), 167(8), 182, 19, 29
High Courts03 Sept 1952
Rustom Dinshaw and Another Vs State of Bombay
Bombay High Court · AIR 1953 Bom 271 : (1953) 55 BOMLR 268 : (1954) ILR (Bom) 161
Bombay Land Requisition Act, 1948 — Section 4(1), 5, 5(1), 5(2), 6(4)Constitution of India, 1950 — Article 226
High Courts29 Aug 1952
Hubli Panjarapole and Others Vs Saraswatevva Bayappa Kala Ghatki
Bombay High Court · AIR 1953 Bom 334 : (1953) 55 BOMLR 227 : (1953) ILR (Bom) 789
Civil Procedure Code, 1882 — Section 30Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1908 — Section 22
High Courts27 Aug 1952
Madhavprasad Kalkaprasad Vs Indirabai Chandavarkar and Others
Bombay High Court · AIR 1953 Bom 192 : (1953) 55 BOMLR 21 : (1953) ILR (Bom) 332
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 16, 17
High Courts27 Aug 1952
Narsayya Lachmayya Vs The State
Bombay High Court · (1953) CriLJ 1569
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 332
High Courts26 Aug 1952
Parsram Parumal Dabrai Vs The Air-India Limited
Bombay High Court · (1954) 56 BOMLR 944
Contract Act, 1872 — Section 151, 152, 171, 174, 176
High Courts26 Aug 1952
Mallikarjun Bhavaneppa Vs Satyanarayan Laxminarayan and Others
Bombay High Court · AIR 1953 Bom 207 : (1953) 55 BOMLR 80 : (1953) ILR (Bom) 618
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1)(a)(i), 24, 25, 29(2)Constitution of India, 1950 — Article 226
High Courts20 Aug 1952
Syedna Taher Saifuddin Vs Tyebbhai Moosaji Koicha and Another
Bombay High Court · AIR 1953 Bom 183 : (1953) 55 BOMLR 1
Bombay Prevention of Ex-communication Act, 1949 — Section 14, 2, 3, 4Constitution of India, 1950 — Article 25, 26Government of India Act, 1935 — Section 298, 298(2)
High Courts14 Aug 1952
Ranchhodlal Maneklal Vyas Vs Maneklal Pranjivandas Shah
Bombay High Court · (1954) 56 BOMLR 962
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 50
High Courts07 Aug 1952
Pandurang Ganpatrao Raut and Others Vs The Administrator General of Bombay
Bombay High Court · AIR 1953 Bom 127 : (1952) 54 BOMLR 892 : (1953) ILR (Bom) 435
High Courts07 Aug 1952
Rupji Jeraj and Another Vs The Trustees of the Port of Bombay
Bombay High Court · AIR 1953 Bom 168 : (1952) 54 BOMLR 896 : (1953) ILR (Bom) 441
Bombay City Civil Court Act, 1948 — Section 13, 4Suits Valuation Act, 1887 — Section 8