High Courts30 Jul 1952
Nagesh Pundalik Vs Manjayya Krishna and Another
Bombay High Court · AIR 1953 Bom 197 : (1953) 55 BOMLR 72 : (1953) ILR (Bom) 428
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,241 of 3,654
High Courts25 Jul 1952
Mukabasappa Bhimappa and Others Vs Hanmantappa
Bombay High Court · AIR 1953 Bom 302 : (1953) 55 BOMLR 223 : (1953) ILR (Bom) 597
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 114
High Courts22 Jul 1952Allowed
Jai Hind Iron Mart Vs Tulsiram Bhagwandas
Bombay High Court · AIR 1953 Bom 117 : (1952) 54 BOMLR 844 : (1953) ILR (Bom) 416
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts21 Jul 1952
Jalgaon Borough Municipality Vs Khandesh Spinning and Weaving Mills Co. Ltd.
Bombay High Court · AIR 1953 Bom 204 : (1953) 55 BOMLR 65 : (1953) ILR (Bom) 590
Bombay Municipal Boroughs Act, 1925 — Section 206, 73
High Courts18 Jul 1952
Krishnaji Babacharya Mahuli Vs The State
Bombay High Court · AIR 1953 Bom 33 : (1952) 54 BOMLR 808 : (1953) ILR (Bom) 76
Criminal Procedure Code, 1898 (CrPC) — Section 210, 213, 215Penal Code, 1860 (IPC) — Section 34, 409, 467, 477
High Courts18 Jul 1952
Prabhakar Bhaskar Vs Usha Prabhakar
Bombay High Court · AIR 1953 Bom 189 : (1953) 55 BOMLR 59 : (1953) ILR (Bom) 323
Bombay Civil Courts (Amendment) Act, 1949 — Section 6Bombay Civil Courts Act, 1869 — Section 16, 17, 2, 26, 8Bombay Hindu Divorce Act, 1947 — Section 13, 5, 5A, 8
High Courts18 Jul 1952
Kaikhushru Khursetji and Another Vs State
Bombay High Court · AIR 1953 Bom 166 : (1952) 54 BOMLR 964
Criminal Procedure Code, 1898 (CrPC) — Section 374, 375, 375(2), 376, 418Penal Code, 1860 (IPC) — Section 120B, 302, 404, 405, 406
High Courts16 Jul 1952
Balmukund and Co. Vs Mangaldas Tribhovandas
Bombay High Court · AIR 1953 Bom 200 : (1953) 55 BOMLR 50 : (1953) ILR (Bom) 316
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13, 15, 28Presidency Small Cause Courts Act, 1882 — Section 29, 47
High Courts14 Jul 1952
Karim Ismail Vs Abdul Rahiman
Bombay High Court · AIR 1953 Bom 353 : (1953) 55 BOMLR 119 : (1953) ILR (Bom) 565
Bombay Civil Courts Act, 1869 — Section 25Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts10 Jul 1952
Nabi Bavadin Nadaf Vs Murigeppa Dhulappa Bulli
Bombay High Court · AIR 1953 Bom 238(1) : (1953) 55 BOMLR 117
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)
High Courts10 Jul 1952
Hussain Sab Vs Sitaram Vighneshwar
Bombay High Court · AIR 1953 Bom 122 : (1952) 54 BOMLR 947 : (1953) ILR (Bom) 309
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 32, 152
High Courts09 Jul 1952
Shankar Nagu Vs Mahibub Bandu
Bombay High Court · AIR 1953 Bom 123 : (1952) 54 BOMLR 938 : (1953) ILR (Bom) 143
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 24(2), 4, 4(1)
High Courts08 Jul 1952
Shivprasad Deviprasad Vs Jankibai Jugalkishore
Bombay High Court · AIR 1953 Bom 321 : (1952) 54 BOMLR 940 : (1953) ILR (Bom) 219
High Courts08 Jul 1952
Lingangouda Marigouda Vs Lingangouda Fakirgouda and Others
Bombay High Court · AIR 1953 Bom 79 : (1952) 54 BOMLR 829 : (1953) ILR (Bom) 214
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 146Limitation Act, 1908 — Article 120, 62
High Courts08 Jul 1952
State Vs Gulam Mahomed and Another
Bombay High Court · AIR 1953 Bom 152 : (1952) 54 BOMLR 968 : (1953) ILR (Bom) 412
Criminal Procedure Code, 1898 (CrPC) — Section 367, 561A
High Courts08 Jul 1952
Ebrahim Aboobaker and Another Vs U.M. Mirchandani
Bombay High Court · AIR 1953 Bom 26 : (1952) 54 BOMLR 822 : (1953) ILR (Bom) 406
Administration of Evacuee Property Act, 1950 — Section 2, 24, 25Constitution of India, 1950 — Article 226
High Courts08 Jul 1952
Bapu Piraji and Another Vs Bhiku Nagu
Bombay High Court · AIR 1953 Bom 120 : (1952) 54 BOMLR 935 : (1953) ILR (Bom) 211
Dekkhan Agriculturists Relief Act, 1879 — Section 10, 15D, 15D(3), 3, 53
High Courts03 Jul 1952
Tattya Mohyaji Dhomse Vs Rabha Dadaji Dhomse
Bombay High Court · AIR 1953 Bom 273 : (1953) 55 BOMLR 40 : (1953) ILR (Bom) 570
Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 38
High Courts01 Jul 1952
Dewanchand and Sons Vs Dora Amy Few
Bombay High Court · AIR 1953 Bom 80 : (1952) 54 BOMLR 754 : (1953) ILR (Bom) 304
Bombay High Court (Original Side) Rules, 1980 — Rule 211Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts27 Jun 1952
Gulam Kadar Inamdar Vs The State
Bombay High Court · AIR 1953 Bom 90 : (1952) 54 BOMLR 805 : (1953) ILR (Bom) 138
Bombay Municipal Boroughs Act, 1925 — Section 134Bombay Municipal Corporation Act, 1888 — Section 248