COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,240 of 3,654

High Courts18 Sept 1952

Sakharam and Others Vs Pandurang Raghunath and Others

Bombay High Court · AIR 1953 Bom 315 : (1953) 55 BOMLR 286 : (1953) ILR (Bom) 727

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Dekkhan Agriculturists Relief Act, 1879 — Section 15DTransfer of Property Act, 1882 — Section 91

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High Courts18 Sept 1952

Tarachand Kevalram Vs Sikri Brothers

Bombay High Court · AIR 1953 Bom 290 : (1953) 55 BOMLR 231 : (1953) ILR (Bom) 717

Negotiable Instruments Act, 1881 (NI) — Section 20, 32, 43, 53, 58

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High Courts16 Sept 1952

M.V. Varerkar Vs All India Ground-Nut Syndicate Ltd.

Bombay High Court · AIR 1953 Bom 270 : (1953) 55 BOMLR 312

Civil Procedure Code, 1908 (CPC) — Section 35Companies Act, 1913 — Section 166

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High Courts04 Sept 1952

Chhogumal Kodumal Vs Collector of Customs

Bombay High Court · (1952) 09 BOM CK 0002

Sea Customs Act, 1878 — Section 167(37), 167(8), 182, 19, 29

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High Courts03 Sept 1952

Rustom Dinshaw and Another Vs State of Bombay

Bombay High Court · AIR 1953 Bom 271 : (1953) 55 BOMLR 268 : (1954) ILR (Bom) 161

Bombay Land Requisition Act, 1948 — Section 4(1), 5, 5(1), 5(2), 6(4)Constitution of India, 1950 — Article 226

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High Courts29 Aug 1952

Hubli Panjarapole and Others Vs Saraswatevva Bayappa Kala Ghatki

Bombay High Court · AIR 1953 Bom 334 : (1953) 55 BOMLR 227 : (1953) ILR (Bom) 789

Civil Procedure Code, 1882 — Section 30Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1908 — Section 22

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High Courts27 Aug 1952

Madhavprasad Kalkaprasad Vs Indirabai Chandavarkar and Others

Bombay High Court · AIR 1953 Bom 192 : (1953) 55 BOMLR 21 : (1953) ILR (Bom) 332

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 16, 17

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High Courts26 Aug 1952

Parsram Parumal Dabrai Vs The Air-India Limited

Bombay High Court · (1954) 56 BOMLR 944

Contract Act, 1872 — Section 151, 152, 171, 174, 176

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High Courts26 Aug 1952

Mallikarjun Bhavaneppa Vs Satyanarayan Laxminarayan and Others

Bombay High Court · AIR 1953 Bom 207 : (1953) 55 BOMLR 80 : (1953) ILR (Bom) 618

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1)(a)(i), 24, 25, 29(2)Constitution of India, 1950 — Article 226

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High Courts14 Aug 1952

Ranchhodlal Maneklal Vyas Vs Maneklal Pranjivandas Shah

Bombay High Court · (1954) 56 BOMLR 962

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 50

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High Courts07 Aug 1952

Pandurang Ganpatrao Raut and Others Vs The Administrator General of Bombay

Bombay High Court · AIR 1953 Bom 127 : (1952) 54 BOMLR 892 : (1953) ILR (Bom) 435

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High Courts07 Aug 1952

Rupji Jeraj and Another Vs The Trustees of the Port of Bombay

Bombay High Court · AIR 1953 Bom 168 : (1952) 54 BOMLR 896 : (1953) ILR (Bom) 441

Bombay City Civil Court Act, 1948 — Section 13, 4Suits Valuation Act, 1887 — Section 8

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High Courts06 Aug 1952

A.S. Ruben Vs Narayan Moreshwar

Bombay High Court · AIR 1953 Bom 174 : (1952) 54 BOMLR 950 : (1953) ILR (Bom) 230

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 13, 14, 19(1), 19(6)

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High Courts04 Aug 1952

Sambhaji Baloji Solankar Vs The Mamlatdar of Baramati and Others

Bombay High Court · AIR 1953 Bom 300 : (1953) 55 BOMLR 281 : (1953) ILR (Bom) 606

Bombay Land Revenue Code, 1879 — Rule 37, 211

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High Courts04 Aug 1952

Walchandnagar Industries, Ltd. Vs State of Bombay

Bombay High Court · AIR 1953 Bom 195 : (1953) 55 BOMLR 77 : (1953) ILR (Bom) 614

Constitution of India, 1950 — Article 226, 265, 32

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High Courts01 Aug 1952

The Dharwar Bank Ltd. Vs Vasudeorao Madhavrao Deshpande

Bombay High Court · AIR 1954 Bom 525 : (1954) 56 BOMLR 907 : (1954) ILR (Bom) 1266

Bombay High Court (Appellate Side) Rules, 1960 — Rule 187Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2Limitation Act, 1908 — Article 179, 12, 12(2)

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High Courts31 Jul 1952

Gopalprasad Gayaprasad Tiwari Vs The Board of Revenue and Another

Bombay High Court · (1953) CriLJ 741

Central Provinces Land Revenue Act, 1881 — Section 9AConstitution of India, 1950 — Article 226

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High Courts31 Jul 1952

Gopal Raghunath and Others Vs Govind Pandurang

Bombay High Court · AIR 1953 Bom 198 : (1953) 55 BOMLR 74 : (1953) ILR (Bom) 431

Bombay Agricultural Debtors Relief (Amendment) Act, 1948 — Section 56(1)Bombay Agricultural Debtors Relief Act, 1939 — Section 56, 85, 86Bombay General Clauses Act, 1904 — Section 10, 10(1)

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High Courts30 Jul 1952

Bayajabai Ganpat Vs Keval Rambhau and Another

Bombay High Court · AIR 1953 Bom 202 : (1953) 55 BOMLR 83 : (1953) ILR (Bom) 424

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts30 Jul 1952

Hasansaheb Nabisaheb Vs Virupaxappa Mahantappa and Others

Bombay High Court · AIR 1953 Bom 196 : (1953) 55 BOMLR 70 : (1953) ILR (Bom) 603

Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17(1), 4, 4(3), 5(1)

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