High Courts26 Jun 1952
Bennet Coleman and Co. Ltd. Vs Fernandez and Another
Bombay High Court · (1953) 2 LLJ 17
Payment of Wages Act, 1936 — Section 2(6)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,242 of 3,654
High Courts25 Jun 1952
Rampratap Jaidayal Vs Dominion of India
Bombay High Court · AIR 1953 Bom 170 : (1952) 54 BOMLR 927 : (1953) ILR (Bom) 200
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1), 4(2), 4(3)Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 3, 3(23), 4A
High Courts18 Jun 1952
Anant Sadashiv Vs Ratnagiri Jilha (District) Local Board
Bombay High Court · AIR 1953 Bom 71 : (1952) 54 BOMLR 841 : (1953) ILR (Bom) 134
Bombay Local Boards Act, 1923 — Section 3, 3A, 3A(1), 3A(2), 4Bombay Local Boards Rules — Rule 2(11), 2(12)
High Courts17 Jun 1952
Batuk K. Vyas Vs Surat Borough Municipality and Others
Bombay High Court · AIR 1953 Bom 133 : (1952) 54 BOMLR 922 : (1953) ILR (Bom) 191
Bombay Municipal Boroughs Act, 1925 — Section 58Bombay Municipal Boroughs Rules — Rule 17, 17(4)Constitution of India, 1950 — Article 226
High Courts16 Jun 1952
Maruti Dasharath Vs Aslyabapu Krishna and Others
Bombay High Court · AIR 1953 Bom 330 : (1953) 55 BOMLR 220
Bombay Agricultural Debtors Relief Act, 1939 — Section 45Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 19(1), 19(7), 34, 4Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1
High Courts16 Jun 1952
Chaturbhuj Hotchand Asarpota Vs The State of Bombay and Others
Bombay High Court · AIR 1953 Bom 164 : (1952) 54 BOMLR 997 : (1953) ILR (Bom) 402
Bombay Land Requisition Act, 1948 — Section 6(4), 8, 8(3), 8B(3), 9A
High Courts27 May 1952
The State of Bombay Vs Virkumar Gulabchand Shah
Bombay High Court · (1952) 54 BOMLR 883
Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 2(a)Essential Supplies (Temporary Powers) Ordinance, 1946 — Section 5
High Courts26 May 1952
State of Bombay Vs Purushottam Jog Naik
Bombay High Court · (1952) 54 BOMLR 869
Constitution of India, 1950 — Article 163, 166, 22General Clauses Act, 1897 — Section 3
High Courts26 May 1952
Shamrao V. Parulekar Vs State of Bombay
Bombay High Court · (1952) 54 BOMLR 877
Constitution of India, 1950 — Article 14, 22
High Courts20 May 1952Allowed
Lachmandas Kewalram Ahuja Vs State of Bombay
Bombay High Court · (1952) 54 BOMLR 854
Arms Act, 1959 — Section 19Bombay Police Act, 1951 — Section 68Constitution of India, 1950 — Article 13, 132, 134, 14, 19
High Courts25 Apr 1952
State Vs Bhawani Prasad and Others
Bombay High Court · (1954) CriLJ 72
Penal Code, 1860 (IPC) — Section 294
High Courts25 Apr 1952
State Govt. Vs Maganbhai Dasaibhai
Bombay High Court · (1954) CriLJ 89
Factories Act, 1948 — Section 92
High Courts25 Apr 1952
State Government Vs Maganbhai
Bombay High Court · (1954) 1 LLJ 480
Factories Act, 1948 — Section 62, 92
High Courts25 Apr 1952
The State Vs Mt. Anwarbi and Others
Bombay High Court · (1953) CriLJ 750
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts23 Apr 1952
Krishnarao Raojirao and Others Vs The State
Bombay High Court · (1953) CriLJ 979
Penal Code, 1860 (IPC) — Section 109, 467, 471
High Courts18 Apr 1952
NIRANJANLAL RAMBALLABH Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Bombay High Court · (1953) 23 ITR 131
Income Tax Act, 1961 — Section 33B, 66(1)
High Courts18 Apr 1952
Dahyabhai Girdhardas Vs Bobaji Dahyaji Kotwal and Others
Bombay High Court · AIR 1953 Bom 28 : (1952) 54 BOMLR 828 : (1953) ILR (Bom) 188
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 17
High Courts14 Apr 1952
The State Vs Laldas and Others
Bombay High Court · AIR 1953 Bom 177 : (1952) 54 BOMLR 955 : (1953) ILR (Bom) 55
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 239, 428, 532Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 120(B), 218, 379, 409
High Courts04 Apr 1952
In Re: W.G. Ambekar
Bombay High Court · (1953) CriLJ 46
Chartered Accountants Act, 1949 — Section 21
High Courts02 Apr 1952
The Union of India Vs Chinubhai Jeshingbhai and Others
Bombay High Court · AIR 1953 Bom 13 : (1952) 54 BOMLR 561 : (1953) ILR (Bom) 117
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175Independence (Rights, Properties and Liabilities) Order, 1947 — Article 12, 3, 4, 5, 6