High Courts28 Nov 1952
Banshilal Dukhiram and Another Vs The State
Bombay High Court · (1954) CriLJ 15
Penal Code, 1860 (IPC) — Section 506
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,238 of 3,654
High Courts28 Nov 1952
Bai Shirinbai Rahim Valimahomed Vs Narayandas Karamchand
Bombay High Court · AIR 1954 Bom 38 : (1953) 55 BOMLR 481
High Courts27 Nov 1952
In Re: Kalavantibai Tekchand Bhavani
Bombay High Court · AIR 1953 Bom 366 : (1953) 55 BOMLR 383
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 489, 489(1)
High Courts27 Nov 1952
Shivappa Laxman and Another Vs Yellawa Shivappa Shivagannavar and Others
Bombay High Court · AIR 1954 Bom 47 : (1953) 55 BOMLR 658 : (1953) ILR (Bom) 955
Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)
High Courts18 Nov 1952
Dattatraya Motiram More Vs State of Bombay
Bombay High Court · AIR 1953 Bom 311 : (1953) 55 BOMLR 323 : (1953) ILR (Bom) 842
Bombay Municipal Boroughs Act, 1925 — Section 10(1)Constitution of India, 1950 — Article 102(1), 12, 14, 15, 158(2)
High Courts17 Nov 1952
Sanwaldas Gobindram Vs State of Bombay and Another
Bombay High Court · AIR 1953 Bom 415 : (1953) 55 BOMLR 478 : (1953) ILR (Bom) 836
Bombay Refugees Act, 1948 — Section 2, 3, 4, 5, 6Constituent Assembly Act, 1949 — Section 3, 8(1A)Government of India Act, 1935 — Section 5 , 9
High Courts17 Nov 1952
Jagannath Narayan Vs Vasant Ramkrishna and Others
Bombay High Court · AIR 1953 Bom 332 : (1953) 55 BOMLR 341 : (1953) ILR (Bom) 710
Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy and Agricultural Lands Act, 1948 — Section 117, 14, 25, 27(1), 29(3)Constitution of India, 1950 — Article 226
High Courts13 Nov 1952
Nagu Tukaram Ghatule Vs Gopal Ganesh Gadgil
Bombay High Court · AIR 1953 Bom 405 : (1953) 55 BOMLR 458 : (1954) ILR (Bom) 10
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Limitation Act, 1908 — Article 132, 142, 144, 148Transfer of Property Act, 1882 — Section 75, 91
High Courts12 Nov 1952
Keshav Ganashyam Vs Waman Rangaji
Bombay High Court · AIR 1953 Bom 340 : (1953) 55 BOMLR 320 : (1953) ILR (Bom) 831
Bombay Agricultural Debtors Relief Act, 1947 — Section 13, 14, 14(1), 15, 17Evidence Act, 1872 — Section 41
High Courts10 Nov 1952
Narayan Maruti Vs District Judge, Kolaba and Others
Bombay High Court · AIR 1953 Bom 288 : (1953) 55 BOMLR 314 : (1953) ILR (Bom) 942
Bombay District Municipal Act, 1901 — Section 12, 13, 13A, 15, 15(1)Bombay District Municipal Election Rules, 1950 — Rule 10
High Courts10 Nov 1952
Raghunath Gambhirshet Vs Ganpat Motiram and Others
Bombay High Court · AIR 1953 Bom 284 : (1953) 55 BOMLR 298 : (1953) ILR (Bom) 827
Bombay Revenue Tribunal Act, 1939 — Section 4, 7, 7(2), 76, 82Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76Civil Procedure Code, 1908 (CPC) — Section 9
High Courts07 Nov 1952
Irappa Bommaneppa and Others Vs Shankreppa Bommaneppa and Others
Bombay High Court · AIR 1953 Bom 308 : (1953) 55 BOMLR 295 : (1953) ILR (Bom) 821
High Courts06 Nov 1952
L.S. Raju and Others Vs The State of Mysore
Bombay High Court · AIR 1953 Bom 297 : (1953) 55 BOMLR 191 : (1953) ILR (Bom) 670
Evidence Act, 1872 — Section 114, 133, 30Penal Code, 1860 (IPC) — Section 115, 302, 307
High Courts05 Nov 1952
Bansilal Ramgopal Bhattad Vs Harischandra Tatya Bhambhure
Bombay High Court · AIR 1953 Bom 420 : (1953) 55 BOMLR 444 : (1953) ILR (Bom) 762
Conveyancing and Law of Property Act, 1881 — Section 14(2)
High Courts04 Nov 1952
Gangadhar Balkrishna Vs Dattatraya Baliram
Bombay High Court · AIR 1953 Bom 424 : (1953) 55 BOMLR 433 : (1953) ILR (Bom) 1055
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(1), Order 32 Rule 7(2)Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 60
High Courts29 Oct 1952
State Government Vs Amritlal Amanlal
Bombay High Court · (1953) CriLJ 801
Essential Supplies (Temporary Powers) Act, 1946 — Section 7Penal Code, 1860 (IPC) — Section 95
High Courts16 Oct 1952
State Vs Faizullabhai Abdulhussain
Bombay High Court · AIR 1953 Bom 223 : (1953) 55 BOMLR 185 : (1953) ILR (Bom) 752
Government of India Act, 1935 — Section 42, 5(1)Independence Act, 1947 — Section 6, 8(2)
High Courts15 Oct 1952
Hirjibhoy Rustomji Patel Vs The State of Bombay
Bombay High Court · AIR 1953 Bom 228 : (1953) 55 BOMLR 122 : (1953) ILR (Bom) 748
Civil Procedure Code, 1908 (CPC) — Section 35Succession Act, 1925 — Section 219, 259
High Courts14 Oct 1952
A.A. Ansari Bombay Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1953) 23 ITR 260
Income (Investigation Commission) Act, 1947 — Section 3, 5
High Courts14 Oct 1952
A.A. Ansari Vs Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1953 Bom 219 : (1953) 55 BOMLR 160 : (1953) ILR (Bom) 922
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1961 — Section 23(3), 23(4), 34Taxation on Income (Investigation Commission) Act, 1947 — Section 3, 5, 5(1), 5(2), 6(5)