High Courts29 Aug 1951
N.N. Kotak and Others Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1952) 21 ITR 18
Income Tax Act, 1922 — Section 29, 30, 46(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,248 of 3,654
High Courts28 Aug 1951
In Re: Indian Stamp Act, II of 1899
Bombay High Court · AIR 1952 Bom 199 : (1952) 54 BOMLR 230 : (1952) ILR (Bom) 881
Stamp Act, 1899 — Article 35, 40, 5, 5A, 57
High Courts28 Aug 1951
Sidhramappa Andannappa Manvi Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1952) 21 ITR 333
Income Tax Act, 1922 — Section 35, 35(1), 35(2)
High Courts28 Aug 1951
Mansukhlal Dhanji Vora and Others Vs The Jupiter Airways Ltd. and Others
Bombay High Court · AIR 1953 Bom 112 : (1952) 54 BOMLR 777
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8Companies Act, 1913 — Section 101, 102, 23, 240, 30(2)
High Courts28 Aug 1951
Sidhramappa Andannapa Manvi Vs The Commissioner of Income Tax, Bombay
Bombay High Court · AIR 1952 Bom 287 : (1952) 54 BOMLR 163
Income Tax Act, 1922 — Section 24, 33(4), 35, 35(1), 35(2)
High Courts27 Aug 1951
Miraj State Bank Ltd. Vs Nabi Bapu and Others
Bombay High Court · AIR 1952 Bom 363 : (1952) 54 BOMLR 239 : (1952) ILR (Bom) 653
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 17, 19, 19(1), 19(2)
High Courts23 Aug 1951
Digambar Gopal Marathe Vs Vithoba Jogu Hagir
Bombay High Court · AIR 1952 Bom 274 : (1952) 54 BOMLR 236
Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy Act, 1946 — Section 4, 4(1), 5(2)
High Courts20 Aug 1951
State Government Vs Rukhabsa Jinwarsa and Another
Bombay High Court · (1953) CriLJ 1032
Factories Act, 1948 — Section 92
High Courts14 Aug 1951
Satyendra Kumar Vs Hind Constructions Ltd.
Bombay High Court · AIR 1952 Bom 227 : (1952) 54 BOMLR 37
Arbitration Act, 1940 — Section 30
High Courts13 Aug 1951
Mohamed Oomer, Mohamed Noorullah Vs S.M. Noorudin
Bombay High Court · AIR 1952 Bom 165 : (1952) 54 BOMLR 28
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Trade Marks Act, 1940 — Section 70, 74, 76, 77Trade Marks Rules, 2002 — Rule 34, 36
High Courts13 Aug 1951
Rehmankhan Dawoodkhan and Others Vs Bombay Iron Syndicate
Bombay High Court · AIR 1953 Bom 23 : (1952) 54 BOMLR 714
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3, Order 30 Rule 5, Order 30 Rule 6, Order 30 Rule 8
High Courts10 Aug 1951
Jekisondas Maganlal and Another Vs Nanabhai Jhinabhai
Bombay High Court · AIR 1953 Bom 105 : (1952) 54 BOMLR 708
Bombay High Court (Original Side) Rules, 1980 — Rule 463Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, Order 40 Rule 4
High Courts09 Aug 1951
Associated Banking Corporation of India Ltd. Vs Nazaralli Kassambhai
Bombay High Court · (1952) 22 CompCas 82
Banking Companies (Amendment) Act, 1950 — Section 45ABankruptcy Act, 1914 — Section 105Companies Act, 1913 — Section 177B, 179
High Courts09 Aug 1951
Associated Banking Corporation of India Ltd. and Others Vs Nazaralli Kassambhai and Co. and Others
Bombay High Court · AIR 1952 Bom 223 : (1952) 54 BOMLR 22 : (1952) ILR (Bom) 873
Banking Companies Act, 1949 — Section 41, 42, 43, 45A, 45BBankruptcy Act, 1914 — Section 105Companies Act, 1913 — Section 177B, 179
High Courts09 Aug 1951
Madhavdas Devidas and Others Vs Vithaldas Vasudeodas and Others
Bombay High Court · AIR 1952 Bom 229 : (1952) 54 BOMLR 94 : (1952) ILR (Bom) 570
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code Amendment Act, 1877 — Section 588Civil Procedure Code, 1908 (CPC) — Section 100, 102, 104, 104(1), 104(2)
High Courts07 Aug 1951
Tukaram Savalaram Panasare Vs Narayan Balkrishna Dolas
Bombay High Court · AIR 1952 Bom 144 : (1952) 54 BOMLR 88 : (1952) ILR (Bom) 565
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 4, 5Dekkhan Agriculturists Relief Act, 1879 — Section 2
High Courts07 Aug 1951
Krishna Tukaram Vs Mahadeo Krishnaji
Bombay High Court · AIR 1953 Bom 227 : (1952) 54 BOMLR 90 : (1952) ILR (Bom) 560
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Article 180
High Courts03 Aug 1951
D.K. Chandra Vs The State
Bombay High Court · AIR 1952 Bom 177 : (1951) 53 BOMLR 928 : (1952) ILR (Bom) 540
Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 234(1), 234(2)Explosive Substances Act, 1908 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 124A, 153A, 409, 420, 477A
High Courts01 Aug 1951
Manikchand Bharmappa and Another Vs Rachappa Virsangappa and Others
Bombay High Court · AIR 1952 Bom 226 : (1952) 54 BOMLR 85 : (1952) ILR (Bom) 534
Limitation Act, 1908 — Section 20, 20(1), 20(2)
High Courts30 Jul 1951
In Re: Chief Controlling Revenue Authority
Bombay High Court · AIR 1952 Bom 285 : (1951) 53 BOMLR 1006 : (1952) ILR (Bom) 507
Stamp Act, 1899 — Article 35, 46, 57Transfer of Property Act, 1882 — Section 105