High Courts27 Mar 1951
Rangnath Khemraj Vs Bai Thakorebai
Bombay High Court · AIR 1951 Bom 430 : (1951) 53 BOMLR 573 : (1952) ILR (Bom) 90
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,251 of 3,654
High Courts22 Mar 1951
Municipal Corporation of Greater Bombay and Another Vs K.C. Sen and Others
Bombay High Court · AIR 1952 Bom 209 : (1951) 53 BOMLR 917 : (1952) ILR (Bom) 839
Bombay Industrial Relations Act, 1946 — Section 35, 35(1), 36, 87Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts20 Mar 1951
Joseph Simon Govre Vs The State
Bombay High Court · AIR 1951 Bom 416 : (1951) 53 BOMLR 680 : (1951) ILR (Bom) 700
Bombay Probation of Offenders Act, 1938 — Section 4, 5
High Courts16 Mar 1951
The State Vs Agarwal, Ayengar and Co. Ltd.
Bombay High Court · AIR 1951 Bom 397 : (1951) 53 BOMLR 689 : (1952) ILR (Bom) 105
Civil Procedure Code, 1908 (CPC) — Section 9Essential Supplies (Temporary Powers) Act, 1946 — Section 3(1)
High Courts16 Mar 1951Allowed
James Chadwick and Bros. Ltd. Vs The National Sewing Thread Co. Ltd.
Bombay High Court · AIR 1951 Bom 147 : (1951) 53 BOMLR 556 : (1952) ILR (Bom) 344
Constitution of India, 1950 — Article 225General Clauses Act, 1897 — Section 8Government of India Act, 1915 — Section 108
High Courts13 Mar 1951
Alexius Jacob Rebello Vs Dr. Alfred Camillo Rebello
Bombay High Court · AIR 1952 Bom 203 : (1951) 53 BOMLR 908 : (1952) ILR (Bom) 825
Succession Act, 1925 — Section 105, 105(1), 118, 126Wills Act, 1837 — Section 25
High Courts13 Mar 1951Allowed
Hasanalli Mohomedhussein Shariffi Vs State of Bombay
Bombay High Court · AIR 1951 Bom 432 : (1951) 53 BOMLR 681
City of Bombay Police Act, 1902 — Section 27(1), 27(7)Constitution of India, 1950 — Article 13, 19, 19(1), 226
High Courts09 Mar 1951
Chandrashankar Manishankar Vs Abhla Mathur and Others
Bombay High Court · AIR 1952 Bom 56 : (1951) 53 BOMLR 861
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 54
High Courts28 Feb 1951Dismissed
Dhanraj Mills Ltd. Vs B.K. Kocher and Another
Bombay High Court · AIR 1951 Bom 132 : (1951) 53 BOMLR 393 : (1952) ILR (Bom) 335
Constitution of India, 1950 — Article 14, 226
High Courts27 Feb 1951
Mathuradas Vs Commissioner of Income Tax, Central Provinces and Berar
Bombay High Court · (1951) 02 BOM CK 0010
Income Tax Act, 1922 — Section 66(3)
High Courts26 Feb 1951Dismissed
Govindram Salamatrai and Another Vs Dharampal Amarnath and Another
Bombay High Court · AIR 1951 Bom 390 : (1951) 53 BOMLR 386
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Feb 1951
Urmilabai Vs Jehangir B. Pastakia and Another
Bombay High Court · AIR 1953 Bom 75 : (1952) 54 BOMLR 763
Bombay City Civil Court Act, 1948 — Section 12, 3Civil Procedure Code, 1908 (CPC) — Section 16
High Courts22 Feb 1951
State Govt. Madhya Pradesh Vs Seth Parasmal
Bombay High Court · (1952) CriLJ 118
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts22 Feb 1951
Fatechand Tarachand and Another Vs Parashram Maghanmal
Bombay High Court · AIR 1953 Bom 101 : (1952) 54 BOMLR 757
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 64, Order 40 Rule 1, 64Presidency Towns Insolvency Act, 1909 — Section 17, 52, 52(1), 52(2)Transfer of Property Act, 1882 — Section 100, 43, 6
High Courts21 Feb 1951
Chatrappa Tippanna and Others Vs Dastgirsaheb Mahamadsaheb and Another
Bombay High Court · AIR 1952 Bom 80 : (1951) 53 BOMLR 793 : (1952) ILR (Bom) 323
Bombay Agricultural Debtors Relief Act, 1939 — Section 35, 9Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17(1), 17(2), 2, 24Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 104, 105, 105(2), 2
High Courts20 Feb 1951
Narayan Ganesh Varde Vs Fatma Daud Taraporwala and Another
Bombay High Court · AIR 1952 Bom 70 : (1951) 53 BOMLR 821 : (1952) ILR (Bom) 83
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 74, Order 38 Rule 11, 64, 73
High Courts19 Feb 1951
Zikar Vs State
Bombay High Court · (1952) CriLJ 749
Civil Procedure Code, 1908 (CPC) — Section 109
High Courts18 Feb 1951
Mahomed Husain Kasambhai Mansuri Vs J.K. Trivedi and Another
Bombay High Court · AIR 1952 Bom 453 : (1952) 54 BOMLR 659 : (1953) ILR (Bom) 1
Administration of Evacuee Property Act, 1950 — Section 7Bombay Land Requisition Act, 1948 — Section 6, 6(3), 6(5), 7
High Courts14 Feb 1951
Gurbasappa Mahadevappa Gunaki Vs Neelkanthappa Shivappa Humberwadi
Bombay High Court · AIR 1951 Bom 136 : (1951) 53 BOMLR 371 : (1951) ILR (Bom) 393
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 19, 19(1), 4Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Feb 1951Dismissed
Alarakhia Somijee Vs Collector of Nasik
Bombay High Court · AIR 1951 Bom 131 : (1951) 53 BOMLR 369 : (1952) ILR (Bom) 79
Bombay Land Requisition Act, 1948 — Section 5, 5(1), 5(2)Constitution of India, 1950 — Article 226