High Courts07 Jan 1953
Pandu Mari Lote and Others Vs Shripati Sadu Lote
Bombay High Court · AIR 1953 Bom 428 : (1953) 55 BOMLR 647 : (1954) ILR (Bom) 167
Bombay Watan Act, 1886 — Section 5(1), 7Court of Wards Act, 1879 — Section 60
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,237 of 3,654
High Courts06 Jan 1953
Bhikhabhai Nanabhai Patel Vs Chimanlal Maganlal Shah and Others
Bombay High Court · AIR 1953 Bom 437(1) : (1953) 55 BOMLR 641
Dekkhan Agriculturists Relief Act, 1879 — Section 15DTransfer of Property Act, 1882 — Section 54, 60
High Courts05 Jan 1953
Shaik kasamali and Another Vs Labour Appellate Tribunal of India and Others
Bombay High Court · (1953) 2 LLJ 332
High Courts31 Dec 1952
Alla Malua Kurmi and Others Vs Civil Judge Class I and Others
Bombay High Court · (1953) CriLJ 1096
Cattle Trespass Act, 1871 — Section 22Central Provinces and Berar Panchayats Act, 1946 — Section 86(1)
High Courts19 Dec 1952
Sitaram Hirachand Birla Vs Yograjsing Shankarsing Parihar and Others
Bombay High Court · AIR 1953 Bom 293 : (1953) 55 BOMLR 334 : (1953) ILR (Bom) 865
Limitation Act, 1908 — Section 22Representation of the People Act, 1951 — Section 117, 32, 33, 36, 37
High Courts18 Dec 1952
The State Vs Manilal Jethalal
Bombay High Court · AIR 1953 Bom 365 : (1953) 55 BOMLR 377
Bombay Provincial Municipal Corporations Act, 1949 — Section 481, 69, 69(1)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 10
High Courts16 Dec 1952
Ali Gulshan Vs State of Bombay
Bombay High Court · AIR 1953 Bom 337 : (1953) 55 BOMLR 308
Bombay Land Requisition Act, 1948 — Section 5, 6, 6(4)Constitution of India, 1950 — Article 162, 73Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3
High Courts16 Dec 1952
In Re: Kalu and Others
Bombay High Court · AIR 1953 Bom 401 : (1953) 55 BOMLR 404 : (1953) ILR (Bom) 793
Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10, 10(2)
High Courts16 Dec 1952
Burjor Pestonji Sethna Vs Nariman Minoo Todiwalla and Others
Bombay High Court · AIR 1953 Bom 382 : (1953) 55 BOMLR 418 : (1953) ILR (Bom) 980
Court Fees Act, 1870 — Article 17, 7Suits Valuation Act, 1887 — Section 8
High Courts12 Dec 1952
Shrinivas R. Acharya and Others Vs Purshottam Chaturbhuj and Others
Bombay High Court · AIR 1953 Bom 393 : (1953) 55 BOMLR 497
Civil Procedure Code, 1908 (CPC) — Section 11, 92
High Courts12 Dec 1952
Narbadabai and Others Vs Natverlal Chunilal Bhalakia and Another
Bombay High Court · AIR 1953 Bom 386 : (1953) 55 BOMLR 408 : (1953) ILR (Bom) 851
Arbitration Act, 1940 — Section 13, 14, 15, 16, 17
High Courts11 Dec 1952
United Motors (India) Ltd. and Others Vs The State of Bombay and Another
Bombay High Court · (1953) 55 BOMLR 246
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts11 Dec 1952
Ranchhoddas Khimji and Co. Vs Karamsey Jethalal and Co.
Bombay High Court · AIR 1953 Bom 403 : (1953) 55 BOMLR 494
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 9
High Courts10 Dec 1952
Hiraman Ratan and Others Vs Purshottam Deorao
Bombay High Court · AIR 1953 Bom 260 : (1953) 55 BOMLR 170 : (1953) ILR (Bom) 680
Bombay Agricultural Debtors Relief (Amendment) Act, 1948 — Section 24(2), 25(2)Bombay Agricultural Debtors Relief Act, 1939 — Section 14, 17, 17(1), 19, 19(1)Bombay Agricultural Debtors Relief Act, 1947 — Section 19, 19(3), 24, 25(1), 56
High Courts08 Dec 1952
Ranchhodlal Manekal Vs Maneklal Pranjivandas
Bombay High Court · AIR 1953 Bom 436 : (1953) 55 BOMLR 471 : (1953) ILR (Bom) 165
Civil Procedure Code, 1882 — Section 562Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151Court Fees Act, 1870 — Section 1, 13
High Courts08 Dec 1952
Dhondi Tukaram Vs Dadoo Piraji and Others
Bombay High Court · AIR 1954 Bom 100(1) : (1953) 55 BOMLR 663
Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 29(4), 70Civil Procedure Code, 1908 (CPC) — Section 100, 9
High Courts04 Dec 1952
Indian Shipping Industry Ltd. Vs Dominion of India
Bombay High Court · AIR 1953 Bom 396 : (1953) 55 BOMLR 485
Carriage of Goods by Sea Act, 1925 — Article 1, 6, 2, 3, 4
High Courts02 Dec 1952
Bai Pani Vankar Vs Madhabhai Galabhai Patel
Bombay High Court · AIR 1953 Bom 356 : (1953) 55 BOMLR 331 : (1953) ILR (Bom) 965
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 1, Order 3 Rule 4
High Courts28 Nov 1952
Ambadas Bajirao Vs Annapurna Bai
Bombay High Court · (1953) CriLJ 1267
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3)
High Courts28 Nov 1952
Vithoba Nilo Vs Bhagirathi Babu and Others
Bombay High Court · AIR 1953 Bom 269 : (1953) 55 BOMLR 329 : (1953) ILR (Bom) 784
Bombay Agricultural Debtors Relief Act, 1947 — Section 32, 32(5)