High Courts22 Jun 1953
E.H. Ginwalla Vs State of Bombay and Others
Bombay High Court · AIR 1954 Bom 151 : (1953) 55 BOMLR 907 : (1954) ILR (Bom) 231
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 44, 45, 46, 47, 48
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,234 of 3,654
High Courts17 Jun 1953
Jethalal Nagji Shah Vs Municipal Corporation for Greater Bombay
Bombay High Court · (1954) 25 ITR 207
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 46(5A)
High Courts16 Jun 1953
Bhairulal Chunilal Vs State of Bombay
Bombay High Court · AIR 1954 Bom 116 : (1953) 55 BOMLR 882 : (1954) ILR (Bom) 104
Bombay Borough Municipal Election Rules, 1950 — Rule 12, 31, 35(1)Bombay Local Authorities Adult Franchise and Removal of Reservation of Seats Act, 1950 — Section 6Bombay Municipal Boroughs Act, 1925 — Section 15, 15(5), 19(1), 23(1), 25
High Courts17 Apr 1953
Bisan Pusha Gond Vs Mayaram and Others
Bombay High Court · (1953) CriLJ 1795
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts17 Apr 1953
State of Bombay Vs Vishwakant Shrikant
Bombay High Court · AIR 1954 Bom 109 : (1953) 55 BOMLR 719
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 161, 165, 19, 5(2)Prevention of Corruption Act, 1947 — Section 5, 6, 6(1), 6(2)
High Courts14 Apr 1953
Ratnakar Jha Vs Krishna Sewak Agarwal and Others
Bombay High Court · (1954) CriLJ 555
Contempt of Courts Act, 1926 — Section 3Penal Code, 1860 (IPC) — Section 325
High Courts14 Apr 1953
The Indian Trade and General Insurance Co. Ltd. Vs Bhailal Maneklal Desai
Bombay High Court · AIR 1954 Bom 148 : (1953) 55 BOMLR 874 : (1954) ILR (Bom) 296
Contract Act, 1872 — Section 20
High Courts10 Apr 1953
Digambar Gopal Vs Vithoba Jogu
Bombay High Court · AIR 1954 Bom 450 : (1954) 56 BOMLR 385 : (1954) ILR (Bom) 671
Bombay Tenancy Act, 1939 — Section 2(A), 3, 4, 4(1), 5(2)
High Courts10 Apr 1953
Ganeshmal Pasmal Vs Nandlal Tulsiram
Bombay High Court · AIR 1954 Bom 104 : (1953) 55 BOMLR 846 : (1954) ILR (Bom) 92
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Dekkhan Agriculturists Relief Act, 1879 — Section 15BLimitation Act, 1908 — Article 182, 182(4), 183
High Courts07 Apr 1953
Vadilal Chatrabhuj Gandhi Vs Thakorelal Chimanlal Munshaw and Others
Bombay High Court · AIR 1954 Bom 121 : (1953) 55 BOMLR 629 : (1954) 24 CompCas 25 : (1954) ILR (Bom) 79
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6, Order 23 Rule 3, Order 36 Rule 2, Order 36 Rule 3, Order 36 Rule 4Companies Act, 1913 — Section 153, 234, 234(1), 235, 280
High Courts07 Apr 1953
Vadilal Chatrabhuj Gandhi Vs Thakorelal Chimanlal Munshaw
Bombay High Court · AIR 1954 Bom 121 : (1953) 55 BOMLR 629 : (1954) 24 CompCas 25 : (1954) ILR (Bom) 79
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6, Order 23 Rule 3, Order 36 Rule 1, Order 36 Rule 5, 141Companies Act, 1956 — Section 153, 234, 235, 280, 281
High Courts02 Apr 1953
The Indian Hume Pipe Company Ltd. Vs Pandurang Sadashvi Pandit and Another
Bombay High Court · (1953) 1 LLJ 471
High Courts01 Apr 1953
Kashinath Laxman Bhide and Others Vs The State of Bombay
Bombay High Court · AIR 1954 Bom 41 : (1953) 55 BOMLR 758 : (1954) ILR (Bom) 290
Bombay Municipal Boroughs Act, 1925 — Section 19, 19(1), 214(3), 23(1), 23(1A)Constitution of India, 1950 — Article 226
High Courts31 Mar 1953
Dawoodbhai Kassamji Matiwalla and Another Vs Shaikhali Alibhoy
Bombay High Court · AIR 1953 Bom 445 : (1953) 55 BOMLR 618 : (1954) ILR (Bom) 29
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 2(1), 35Usurious Loans Act, 1918 — Section 3(2)
High Courts31 Mar 1953
Shivappa Satawappa Ashtekar Vs Gajanan Chintaman Deshpande
Bombay High Court · AIR 1954 Bom 107 : (1953) 55 BOMLR 843
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 2(8), 70, 85, 85(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 9
High Courts26 Mar 1953
Aspee (India) Ltd. Vs M.L. Dahanukar and Co. Ltd.
Bombay High Court · (1954) 24 CompCas 87
Civil Procedure Code, 1908 (CPC) — Section 35, 96
High Courts25 Mar 1953
Govindmal Gianchand Vs Kunj Biharilal and Others
Bombay High Court · AIR 1954 Bom 364 : (1954) 56 BOMLR 348
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 9Partnership Act, 1932 — Section 69
High Courts22 Mar 1953
Vasant Atmaram and Another Vs Dattoba Rajaram
Bombay High Court · AIR 1956 Bom 49 : (1955) 57 BOMLR 1026 : (1955) ILR (Bom) 1021
Civil Procedure Code, 1908 (CPC) — Section 11, 13Evidence Act, 1872 — Section 41
High Courts20 Mar 1953
The State Vs Sidney Rodrigues and Another
Bombay High Court · (1954) CriLJ 9
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 456
High Courts20 Mar 1953
Rajputana Textile (Agencies) Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1954 Bom 58 : (1953) 55 BOMLR 823 : (1953) 23 CompCas 271 : (1953) ILR (Bom) 1316
Income Tax Act, 1922 — Section 10(2), 2(4), 4(3), 66, 66(1)Taxation on Income (Investigation Commission) Act, 1947 — Section 8(5)