High Courts13 Jun 1951
State Government Vs Hifzul Rahman and Others
Bombay High Court · (1952) CriLJ 98
Penal Code, 1860 (IPC) — Section 379, 464
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,250 of 3,654
High Courts10 May 1951
Kusana Karoo Vs Rajaram Paiku and Others
Bombay High Court · (1952) CriLJ 438
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 179
High Courts25 Apr 1951
The State Vs Hasan Mohammad
Bombay High Court · (1951) CriLJ 1535
Penal Code, 1860 (IPC) — Section 332, 342, 392
High Courts20 Apr 1951
Rajaram Dadu and Others Vs The State and Another
Bombay High Court · (1952) CriLJ 1
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 448
High Courts20 Apr 1951
A.R. Sarin Vs B.C. Patil and Another
Bombay High Court · AIR 1951 Bom 423 : (1951) 53 BOMLR 674 : (1952) ILR (Bom) 864
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15
High Courts18 Apr 1951Dismissed
State of Bombay Vs Mohanlal Kapur
Bombay High Court · AIR 1951 Bom 404 : (1951) 53 BOMLR 669 : (1952) ILR (Bom) 597
Bombay Land Requisition Act, 1948 — Section 6(4)
High Courts13 Apr 1951Dismissed
P.R. Nayak Vs Bejen Dadiba Bharucha
Bombay High Court · AIR 1951 Bom 406 : (1951) 53 BOMLR 654
Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2), 12(3), 28Constitution of India, 1950 — Article 226
High Courts13 Apr 1951Dismissed
P.R. Nayak Vs Ebrahim Aboobaker and Another
Bombay High Court · AIR 1951 Bom 418 : (1951) 53 BOMLR 663 : (1952) ILR (Bom) 606
Administration of Evacuee Property (Central) Rules, 1950 — Rule 9Administration of Evacuee Property Act, 1950 — Section 56
High Courts10 Apr 1951
The State Vs Laxminarayan and Another
Bombay High Court · (1952) CriLJ 109
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts06 Apr 1951
Indur Dayaldas Advani Vs The State of Bombay
Bombay High Court · AIR 1952 Bom 58 : (1951) 53 BOMLR 699 : (1952) ILR (Bom) 169
Penal Code, 1860 (IPC) — Section 114, 161
High Courts05 Apr 1951
Murlidhar Narayan and Others Vs Dattajirao Gangaram and Others
Bombay High Court · AIR 1952 Bom 170 : (1951) 53 BOMLR 877 : (1952) ILR (Bom) 123
Bombay Court of Wards Act, 1905 — Section 13, 13(1), 13(2), 14, 14(1)Bombay Court of Wards Rules, 1908 — Rule 10Limitation Act, 1877 — Section 13, 18(1), 18(2), 7
High Courts02 Apr 1951
Himatlal Motilal Vs Commr. of Income Tax and E.P. Tax
Bombay High Court · AIR 1951 Bom 428 : (1951) 53 BOMLR 610 : (1952) ILR (Bom) 373
Income Tax Act, 1922 — Section 25(3), 25(4)
High Courts02 Apr 1951
Bombay Mutual Life Assurance Society Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1951) 20 ITR 189
Income Tax Act, 1922 — Section 10(7), 2(6C), 3Income Tax Rules, 1922 — Rule 2, 3, 9
High Courts02 Apr 1951
Ambalal Himatlal Vs Commissioner of Income Tax and Excess Profits Tax, Bombay North
Bombay High Court · (1951) 20 ITR 280
Income Tax Act, 1922 — Section 25(4)
High Courts30 Mar 1951
Keshrichand Bhanabhai Vs Commr. of I.T.
Bombay High Court · AIR 1951 Bom 421 : (1951) 53 BOMLR 606 : (1951) 20 ITR 201
Income Tax Act, 1922 — Section 24(2), 25A
High Courts29 Mar 1951
Commissioner of Income Tax Vs Century Spg. and Mfg. Co. Ltd.
Bombay High Court · AIR 1951 Bom 420 : (1951) 53 BOMLR 603 : (1951) 21 CompCas 276 : (1952) ILR (Bom) 585 : (1953) 24 ITR 499
Business Profits Tax Act, 1947 — Rule 2, 2(1)
High Courts29 Mar 1951
Mahommedally Tajbhoy Vs Commissioner of E.P. Tax
Bombay High Court · AIR 1951 Bom 416(1) : (1951) 53 BOMLR 600 : (1951) 20 ITR 274
Excess Profits Tax Act, 1940 — Section 10A, 10A(3), 14
High Courts29 Mar 1951
Ratilal Nathalal Vs Commissioner of Bombay
Bombay High Court · AIR 1952 Bom 201 : (1951) 53 BOMLR 595 : (1954) 25 ITR 426
Income Tax Act, 1922 — Section 16(1)
High Courts29 Mar 1951
Ratilal Nathalal Vs Commissioner of Income Tax
Bombay High Court · (1951) 20 ITR 307
Income Tax Act, 1922 — Section 16(1)
High Courts28 Mar 1951
Jamnadas Prabhudas Vs Commr. of Income Tax
Bombay High Court · AIR 1951 Bom 438 : (1951) 53 BOMLR 590 : (1952) ILR (Bom) 590 : (1951) 20 ITR 160
Constitution of India, 1950 — Article 14, 141, 245, 245(1), 372(1)Income Tax (Amendment) Act, 1950 — Section 2Income Tax Act, 1922 — Section 9(2)