High Courts20 May 1952Allowed
Lachmandas Kewalram Ahuja Vs State of Bombay
Bombay High Court · (1952) 54 BOMLR 854
Arms Act, 1959 — Section 19Bombay Police Act, 1951 — Section 68Constitution of India, 1950 — Article 13, 132, 134, 14, 19
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 7 of 10
High Courts25 Apr 1952
State Vs Bhawani Prasad and Others
Bombay High Court · (1954) CriLJ 72
Penal Code, 1860 (IPC) — Section 294
High Courts25 Apr 1952
State Govt. Vs Maganbhai Dasaibhai
Bombay High Court · (1954) CriLJ 89
Factories Act, 1948 — Section 92
High Courts25 Apr 1952
State Government Vs Maganbhai
Bombay High Court · (1954) 1 LLJ 480
Factories Act, 1948 — Section 62, 92
High Courts25 Apr 1952
The State Vs Mt. Anwarbi and Others
Bombay High Court · (1953) CriLJ 750
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts23 Apr 1952
Krishnarao Raojirao and Others Vs The State
Bombay High Court · (1953) CriLJ 979
Penal Code, 1860 (IPC) — Section 109, 467, 471
High Courts18 Apr 1952
NIRANJANLAL RAMBALLABH Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Bombay High Court · (1953) 23 ITR 131
Income Tax Act, 1961 — Section 33B, 66(1)
High Courts18 Apr 1952
Dahyabhai Girdhardas Vs Bobaji Dahyaji Kotwal and Others
Bombay High Court · AIR 1953 Bom 28 : (1952) 54 BOMLR 828 : (1953) ILR (Bom) 188
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 17
High Courts17 Apr 1952
Bhagwat Rai Vs Union of India (UOI) and Another
Bombay High Court · (1953) 1 LLJ 484
Payment of Wages Act, 1936 — Section 15
High Courts16 Apr 1952
Dayaram Kashiram Vs Bansilal Raghunath
Bombay High Court · AIR 1953 Bom 214 : (1953) 55 BOMLR 30 : (1953) ILR (Bom) 387
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3), 50Civil Procedure Code, 1908 (CPC) — Order 41 Rule 32, 36Limitation Act, 1963 — Article 182(2), 96, 97
High Courts14 Apr 1952
The State Vs Laldas and Others
Bombay High Court · AIR 1953 Bom 177 : (1952) 54 BOMLR 955 : (1953) ILR (Bom) 55
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 239, 428, 532Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 120(B), 218, 379, 409
High Courts04 Apr 1952
In Re: W.G. Ambekar
Bombay High Court · (1953) CriLJ 46
Chartered Accountants Act, 1949 — Section 21
High Courts02 Apr 1952
The Union of India Vs Chinubhai Jeshingbhai and Others
Bombay High Court · AIR 1953 Bom 13 : (1952) 54 BOMLR 561 : (1953) ILR (Bom) 117
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175Independence (Rights, Properties and Liabilities) Order, 1947 — Article 12, 3, 4, 5, 6
High Courts01 Apr 1952
COMMISSIONER OF EXCESS PROFITS TAX, BOMBAY Vs THE INDIA UNITED MILLS LTD.
Bombay High Court · (1952) 22 ITR 71
Excess Profits Tax Act, 1940 — Section 15
High Courts01 Apr 1952
Commissioner of Excess Profits Tax, Bombay Vs The India United Mills Ltd.
Bombay High Court · (1952) 21 ITR 71
Excess Profits Tax Act, 1940 — Section 15, 26(3)
High Courts01 Apr 1952
Maganlal Jivabhai Patel Vs Government of Bombay
Bombay High Court · AIR 1953 Bom 59 : (1952) 54 BOMLR 629 : (1953) ILR (Bom) 182
Constitution of India, 1950 — Article 226, 32Preventive Detention Act, 1950 — Section 11(1), 3, 3(1)
High Courts01 Apr 1952
Commissioner of Excess Profits Tax, Bombay Vs India United Mills Ltd.
Bombay High Court · AIR 1953 Bom 88 : (1952) 54 BOMLR 617 : (1953) ILR (Bom) 558
Excess Profits Tax Act, 1940 — Section 15, 26(3)
High Courts31 Mar 1952
Jamnadas Prabhudas Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 479 : (1952) 54 BOMLR 609 : (1953) ILR (Bom) 549 : (1952) 22 ITR 150
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 131, 132, 133, 133(1), 134Income Tax Act, 1918 — Section 51
High Courts31 Mar 1952
Harakchand Makanji and Co. Vs Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1953 Bom 42 : (1952) 54 BOMLR 614 : (1953) ILR (Bom) 113
Income Tax Act, 1922 — Section 24, 24(2), 42, 42(1), 42(3)
High Courts28 Mar 1952
Mukundlal Bansilal Vs Commissioner of Income Tax, Excess Profit Tax, Bombay City
Bombay High Court · AIR 1952 Bom 494
Income Tax Act, 1922 — Section 10(2)