CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 1952

187 judgments · page 5 of 10

High Courts06 Aug 1952

A.S. Ruben Vs Narayan Moreshwar

Bombay High Court · AIR 1953 Bom 174 : (1952) 54 BOMLR 950 : (1953) ILR (Bom) 230

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 13, 14, 19(1), 19(6)
Read judgment
High Courts31 Jul 1952

Gopal Raghunath and Others Vs Govind Pandurang

Bombay High Court · AIR 1953 Bom 198 : (1953) 55 BOMLR 74 : (1953) ILR (Bom) 431

Bombay Agricultural Debtors Relief (Amendment) Act, 1948 — Section 56(1)Bombay Agricultural Debtors Relief Act, 1939 — Section 56, 85, 86Bombay General Clauses Act, 1904 — Section 10, 10(1)
Read judgment
High Courts18 Jul 1952

Krishnaji Babacharya Mahuli Vs The State

Bombay High Court · AIR 1953 Bom 33 : (1952) 54 BOMLR 808 : (1953) ILR (Bom) 76

Criminal Procedure Code, 1898 (CrPC) — Section 210, 213, 215Penal Code, 1860 (IPC) — Section 34, 409, 467, 477
Read judgment
High Courts18 Jul 1952

Prabhakar Bhaskar Vs Usha Prabhakar

Bombay High Court · AIR 1953 Bom 189 : (1953) 55 BOMLR 59 : (1953) ILR (Bom) 323

Bombay Civil Courts (Amendment) Act, 1949 — Section 6Bombay Civil Courts Act, 1869 — Section 16, 17, 2, 26, 8Bombay Hindu Divorce Act, 1947 — Section 13, 5, 5A, 8
Read judgment
High Courts17 Jul 1952

Trimbak Sopana Vs Gangaram Mhatarba

Bombay High Court · AIR 1953 Bom 241 : (1953) 55 BOMLR 56 : (1953) ILR (Bom) 586

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Civil Procedure Code, 1908 (CPC) — Section 29(2), 9
Read judgment
High Courts16 Jul 1952

Balmukund and Co. Vs Mangaldas Tribhovandas

Bombay High Court · AIR 1953 Bom 200 : (1953) 55 BOMLR 50 : (1953) ILR (Bom) 316

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13, 15, 28Presidency Small Cause Courts Act, 1882 — Section 29, 47
Read judgment
High Courts14 Jul 1952

Karim Ismail Vs Abdul Rahiman

Bombay High Court · AIR 1953 Bom 353 : (1953) 55 BOMLR 119 : (1953) ILR (Bom) 565

Bombay Civil Courts Act, 1869 — Section 25Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Limitation Act, 1908 — Section 10, 11, 12, 13, 14
Read judgment