High Courts09 Jul 1952
Shankar Nagu Vs Mahibub Bandu
Bombay High Court · AIR 1953 Bom 123 : (1952) 54 BOMLR 938 : (1953) ILR (Bom) 143
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 24(2), 4, 4(1)
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 6 of 10
High Courts08 Jul 1952
Shivprasad Deviprasad Vs Jankibai Jugalkishore
Bombay High Court · AIR 1953 Bom 321 : (1952) 54 BOMLR 940 : (1953) ILR (Bom) 219
High Courts08 Jul 1952
Lingangouda Marigouda Vs Lingangouda Fakirgouda and Others
Bombay High Court · AIR 1953 Bom 79 : (1952) 54 BOMLR 829 : (1953) ILR (Bom) 214
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 146Limitation Act, 1908 — Article 120, 62
High Courts08 Jul 1952
State Vs Gulam Mahomed and Another
Bombay High Court · AIR 1953 Bom 152 : (1952) 54 BOMLR 968 : (1953) ILR (Bom) 412
Criminal Procedure Code, 1898 (CrPC) — Section 367, 561A
High Courts08 Jul 1952
Ebrahim Aboobaker and Another Vs U.M. Mirchandani
Bombay High Court · AIR 1953 Bom 26 : (1952) 54 BOMLR 822 : (1953) ILR (Bom) 406
Administration of Evacuee Property Act, 1950 — Section 2, 24, 25Constitution of India, 1950 — Article 226
High Courts08 Jul 1952
Bapu Piraji and Another Vs Bhiku Nagu
Bombay High Court · AIR 1953 Bom 120 : (1952) 54 BOMLR 935 : (1953) ILR (Bom) 211
Dekkhan Agriculturists Relief Act, 1879 — Section 10, 15D, 15D(3), 3, 53
High Courts03 Jul 1952
Tattya Mohyaji Dhomse Vs Rabha Dadaji Dhomse
Bombay High Court · AIR 1953 Bom 273 : (1953) 55 BOMLR 40 : (1953) ILR (Bom) 570
Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 38
High Courts01 Jul 1952
Dewanchand and Sons Vs Dora Amy Few
Bombay High Court · AIR 1953 Bom 80 : (1952) 54 BOMLR 754 : (1953) ILR (Bom) 304
Bombay High Court (Original Side) Rules, 1980 — Rule 211Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts27 Jun 1952
Gulam Kadar Inamdar Vs The State
Bombay High Court · AIR 1953 Bom 90 : (1952) 54 BOMLR 805 : (1953) ILR (Bom) 138
Bombay Municipal Boroughs Act, 1925 — Section 134Bombay Municipal Corporation Act, 1888 — Section 248
High Courts26 Jun 1952
Bennet Coleman and Co. Ltd. Vs Fernandez and Another
Bombay High Court · (1953) 2 LLJ 17
Payment of Wages Act, 1936 — Section 2(6)
High Courts25 Jun 1952
Rampratap Jaidayal Vs Dominion of India
Bombay High Court · AIR 1953 Bom 170 : (1952) 54 BOMLR 927 : (1953) ILR (Bom) 200
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1), 4(2), 4(3)Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 3, 3(23), 4A
High Courts20 Jun 1952
Pranjivandas Sunderji Vs State of Bombay
Bombay High Court · AIR 1953 Bom 85 : (1952) 54 BOMLR 795
Penal Code, 1860 (IPC) — Section 486
High Courts18 Jun 1952
Anant Sadashiv Vs Ratnagiri Jilha (District) Local Board
Bombay High Court · AIR 1953 Bom 71 : (1952) 54 BOMLR 841 : (1953) ILR (Bom) 134
Bombay Local Boards Act, 1923 — Section 3, 3A, 3A(1), 3A(2), 4Bombay Local Boards Rules — Rule 2(11), 2(12)
High Courts17 Jun 1952
Batuk K. Vyas Vs Surat Borough Municipality and Others
Bombay High Court · AIR 1953 Bom 133 : (1952) 54 BOMLR 922 : (1953) ILR (Bom) 191
Bombay Municipal Boroughs Act, 1925 — Section 58Bombay Municipal Boroughs Rules — Rule 17, 17(4)Constitution of India, 1950 — Article 226
High Courts16 Jun 1952
Maruti Dasharath Vs Aslyabapu Krishna and Others
Bombay High Court · AIR 1953 Bom 330 : (1953) 55 BOMLR 220
Bombay Agricultural Debtors Relief Act, 1939 — Section 45Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 19(1), 19(7), 34, 4Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1
High Courts16 Jun 1952
Chaturbhuj Hotchand Asarpota Vs The State of Bombay and Others
Bombay High Court · AIR 1953 Bom 164 : (1952) 54 BOMLR 997 : (1953) ILR (Bom) 402
Bombay Land Requisition Act, 1948 — Section 6(4), 8, 8(3), 8B(3), 9A
High Courts30 May 1952
The State Vs Rambai Hazari and Others
Bombay High Court · (1953) CriLJ 1081
Penal Code, 1860 (IPC) — Section 147, 148
High Courts27 May 1952
The State of Bombay Vs Virkumar Gulabchand Shah
Bombay High Court · (1952) 54 BOMLR 883
Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 2(a)Essential Supplies (Temporary Powers) Ordinance, 1946 — Section 5
High Courts26 May 1952
State of Bombay Vs Purushottam Jog Naik
Bombay High Court · (1952) 54 BOMLR 869
Constitution of India, 1950 — Article 163, 166, 22General Clauses Act, 1897 — Section 3
High Courts26 May 1952
Shamrao V. Parulekar Vs State of Bombay
Bombay High Court · (1952) 54 BOMLR 877
Constitution of India, 1950 — Article 14, 22