High Courts15 Oct 1951
Jagjiwanrao Dayabhai and Others Vs The State
Bombay High Court · (1952) CriLJ 646
Penal Code, 1860 (IPC) — Section 401
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,246 of 3,654
High Courts10 Oct 1951
In Re: S.G. Mandre
Bombay High Court · (1952) 22 CompCas 130
Auditors Certificates Rules, 1932 — Rule 14(1)Chartered Accountants Act, 1949 — Section 20(2), 21Companies Act, 1956 — Section 144(2)
High Courts10 Oct 1951
Dhulia-amalner Motor Transport Ltd. Vs Raychand Rupsi Dharamsi and Others
Bombay High Court · (1952) 22 CompCas 306
Companies Act, 1956 — Section 23Partnership Act, 1932 — Section 37, 40, 43Trusts Act, 1882 — Section 67
High Courts08 Oct 1951
Ramchandra Shrinivas and Others Vs Ramkrishna Krishnarao
Bombay High Court · AIR 1952 Bom 463 : (1952) 54 BOMLR 636
High Courts08 Oct 1951
Shiv Bhagwan Moti Ram Saraoji Vs Onkarmal Ishar Dass and Others
Bombay High Court · AIR 1952 Bom 365 : (1952) 54 BOMLR 330
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 17, 20, 35, 9Specific Relief Act, 1963 — Section 39, 7
High Courts05 Oct 1951
W.G. Somalwar Vs The State
Bombay High Court · (1952) CriLJ 430
Central Provinces and Berar Motor Vehicles Taxation Act, 1947 — Section 16
High Courts05 Oct 1951
Chimanlal Bechardas Vs Surat Borough Municipality
Bombay High Court · AIR 1952 Bom 159 : (1952) ILR (Bom) 782
Bombay Municipal Boroughs Act, 1925 — Section 30(2), 9Bombay Shops and Establishments Act, 1948 — Section 18, 2(15), 43, 52, 60
High Courts05 Oct 1951
In Re: Parashuram Laljishet Gujar
Bombay High Court · AIR 1952 Bom 276 : (1952) 54 BOMLR 160 : (1952) ILR (Bom) 914
High Courts03 Oct 1951
Ramchandra Abaji Pawar Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 293 : (1952) 54 BOMLR 289 : (1952) ILR (Bom) 773
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)
High Courts03 Oct 1951
Mulchand Gulabchand Vs Mukund Shivram Bhide and Another
Bombay High Court · AIR 1952 Bom 296 : (1952) 54 BOMLR 285 : (1952) ILR (Bom) 766
Bar Councils Act, 1926 — Section 14(1), 9(2), 9(4)Bombay Pleaders Act, 1920 — Section 8Constitution of India, 1950 — Article 19, 19(1)
High Courts01 Oct 1951
Mulchand Khushiram Vs State
Bombay High Court · AIR 1952 Bom 302 : (1952) 54 BOMLR 158 : (1952) ILR (Bom) 762
City of Bombay Police Act, 1902 — Section 111Penal Code, 1860 (IPC) — Section 441
High Courts01 Oct 1951
Dajisaheb Vs Shankarrao Vithalrao
Bombay High Court · AIR 1952 Bom 303 : (1952) 54 BOMLR 281 : (1952) ILR (Bom) 906
Adaptation of Laws Order, 1950 — Section 27Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1), 134, 135, 136
High Courts01 Oct 1951
The State Government Vs Rangaswami
Bombay High Court · (1952) CriLJ 1191
Arms Act, 1959 — Section 19(e)Penal Code, 1860 (IPC) — Section 304A
High Courts24 Sept 1951
Shah Khimji Shamji Vs The State of Bombay
Bombay High Court · (1951) 09 BOM CK 0023
Bombay Sales Tax Act, 1959 — Section 12(3A), 21, 22, 8Bombay Sales Tax Rules, 1946 — Rule 48, 48(1), 48(2), 52
High Courts24 Sept 1951
Radhakisan Laxminarayan Vs The State
Bombay High Court · (1952) CriLJ 1632
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
High Courts21 Sept 1951
The State Vs Billi and Another
Bombay High Court · (1953) CriLJ 743
Criminal Procedure Code, 1898 (CrPC) — Section 522
High Courts21 Sept 1951
Aminsa and Another Vs Kallappa Adiveppa
Bombay High Court · AIR 1952 Bom 361 : (1952) 54 BOMLR 309
Bombay Land Revenue Code, 1879 — Section 84Transfer of Property Act, 1882 — Section 111
High Courts18 Sept 1951
Mahadeo Daunappa Gunaki and Another Vs State
Bombay High Court · AIR 1952 Bom 435 : (1952) 54 BOMLR 153 : (1952) ILR (Bom) 900
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 116, 161
High Courts18 Sept 1951
Caltex (India) Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 21 ITR 278
Income Tax Act, 1922 — Section 42, 43
High Courts18 Sept 1951
Caltex (India) Ltd. Vs The Commissioner of Income Tax, Bombay City
Bombay High Court · AIR 1952 Bom 151 : (1952) 54 BOMLR 222 : (1953) ILR (Bom) 156
Government of India Act, 1935 — Section 226Income Tax Act, 1922 — Section 4(1), 42, 42(1), 43