High Courts07 Mar 1952Allowed
Pragdasji Guru Bhagwandasji Vs Ishwarlalbhai Narsibhai Patel
Bombay High Court · (1952) 54 BOMLR 540
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Bombay High Court judgments, 1952
187 judgments · page 9 of 10
High Courts05 Mar 1952
A. Vs B.
Bombay High Court · AIR 1952 Bom 486 : (1952) 54 BOMLR 725
Bombay Hindu Divorce Act, 1947 — Section 105
High Courts04 Mar 1952
Hiralal Morarka Vs Sitaram Manekchand
Bombay High Court · AIR 1952 Bom 446 : (1952) 54 BOMLR 555
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts03 Mar 1952
Shyam Co-operative Housing Society Ltd. Vs Ramibai Bhagwansing Advani and Others
Bombay High Court · AIR 1952 Bom 445 : (1952) 54 BOMLR 517
High Courts03 Mar 1952
Mahomed Usman Rahimtoola Vs Labour Appellate Tribunal, Bombay
Bombay High Court · AIR 1952 Bom 443 : (1952) 54 BOMLR 513 : (1953) ILR (Bom) 177
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16Industrial Disputes Act, 1947 — Section 18
High Courts01 Mar 1952Dismissed
Bhujangrao Daulatrao Ghorpade Vs Malojirao Daulatrao Ghorpade
Bombay High Court · (1952) 54 BOMLR 439
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts28 Feb 1952
Raghubir Narayan Lotlikar and Others Vs G.A. Fernandes
Bombay High Court · AIR 1953 Bom 76 : (1952) 54 BOMLR 505
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 28Specific Relief Act, 1877 — Section 55Transfer of Property Act, 1882 — Section 108, 111
High Courts27 Feb 1952
Vithal Maruti Vs State
Bombay High Court · AIR 1952 Bom 451 : (1952) 54 BOMLR 626 : (1953) ILR (Bom) 51
Bombay Beggars Act, 1945 — Section 20, 23, 23(1), 5, 5(1)Constitution of India, 1950 — Article 15
High Courts22 Feb 1952
Jibhaoo Harisingh Rajput Vs Ajab Singh Fakira Rajput
Bombay High Court · AIR 1953 Bom 145 : (1952) 54 BOMLR 971 : (1953) ILR (Bom) 253
Bombay Agricultural Debtors Relief Act, 1939 — Section 45Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 24, 24(1), 25, 25(1)Dekkhan Agriculturists Relief Act, 1879 — Section 10A
High Courts22 Feb 1952Dismissed
Kashinath Bhaskar Datar Vs Bhaskar Vishweshwar Karve
Bombay High Court · (1952) 54 BOMLR 543
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53A
High Courts21 Feb 1952
Bhanjee Munjee and Another Vs State of Bombay
Bombay High Court · AIR 1952 Bom 476 : (1952) 54 BOMLR 693
Bombay Land Requisition Act, 1948 — Section 6Constitution of India, 1950 — Article 13, 14, 226, 31(2)
High Courts20 Feb 1952
State of Bombay Vs Laxmidas Ranchhoddas and Another
Bombay High Court · AIR 1952 Bom 468 : (1952) 54 BOMLR 681
Bombay Land Requisition Act, 1948 — Section 4(3), 5, 5(1), 6, 6(1)Bombay Land Requisition Ordinance, 1947 — Section 3, 4Constitution of India, 1950 — Article 226, 32
High Courts19 Feb 1952
Chirangi Vs State
Bombay High Court · (1952) CriLJ 1212
Penal Code, 1860 (IPC) — Section 302, 79
High Courts18 Feb 1952
Jagwant Kaur Kesarsing Dang and Others Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 461 : (1952) 54 BOMLR 678 : (1953) ILR (Bom) 44
Bombay Land Requisition Act, 1948 — Section 15, 5Constitution of India, 1950 — Article 14, 15, 15(1), 226, 46
High Courts08 Feb 1952
Madhav Raoji Vs State
Bombay High Court · AIR 1952 Bom 385 : (1952) 54 BOMLR 433 : (1952) ILR (Bom) 1100
Criminal Procedure Code, 1898 (CrPC) — Section 246Motor Vehicles Act, 1939 — Section 112, 115, 116, 131, 89
High Courts08 Feb 1952
Valchand Gulabchand Shah Vs Manekbai Hirachand Shah and Another
Bombay High Court · AIR 1953 Bom 137 : (1952) 54 BOMLR 901 : (1953) ILR (Bom) 356
Civil Procedure Code, 1882 — Section 244, 258Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 2, Order 32 Rule 7Transfer of Property Act, 1882 — Section 88
High Courts05 Feb 1952
Governor General of India in Council Vs The Jubilee Mills Ltd.
Bombay High Court · AIR 1953 Bom 46 : (1952) 54 BOMLR 652 : (1953) ILR (Bom) 242
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 149, 152, 161Railways Act, 1890 — Section 47(1), 72
High Courts01 Feb 1952
Ramlaxmi Ranchhodlal Vs The Bank of Baroda Ltd.
Bombay High Court · AIR 1953 Bom 50 : (1952) 54 BOMLR 667 : (1953) ILR (Bom) 339
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(1), 48, 49
High Courts01 Feb 1952
Pallonji N. Metha Vs State and Another
Bombay High Court · AIR 1952 Bom 421 : (1952) 54 BOMLR 428 : (1953) ILR (Bom) 36
Railways Act, 1890 — Section 109, 109(1), 113, 120, 47Railways Administrative Rules — Rule 39
High Courts24 Jan 1952
Prahlad Dalsukhrai and Others Vs Maganlal Muljibhai Tewar and Another
Bombay High Court · AIR 1952 Bom 454 : (1952) 54 BOMLR 519 : (1952) ILR (Bom) 1090
General Clauses Act, 1897 — Section 2, 3(26)Transfer of Property Act, 1882 — Section 3, 58