High Courts23 Nov 1950
Bhaguji Pandu and Others Vs Shripat Raghuji
Bombay High Court · AIR 1951 Bom 389 : (1951) 53 BOMLR 306 : (1951) ILR (Bom) 314
Bombay Agricultural Debtors Relief Act, 1947 — Section 32, 47(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,253 of 3,654
High Courts22 Nov 1950
Paragouda Sanagouda and Another Vs Shyamu Pandurang Waman
Bombay High Court · AIR 1952 Bom 54 : (1951) 53 BOMLR 752 : (1951) ILR (Bom) 572
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17(1), 17(2), 20, 24
High Courts21 Nov 1950
Manilal Gangaram Sindore Vs Nasik-Deolali Electric Supply Co. Ltd.
Bombay High Court · AIR 1952 Bom 33 : (1951) 53 BOMLR 706 : (1951) ILR (Bom) 756
Bombay Electricity (Emergency Powers) Act, 1946 — Section 5(1)Defence of India Rules, 1962 — Rule 81(2)Electricity Act, 1910 — Section 22
High Courts21 Nov 1950Allowed
The State of Bombay Vs The Maharashtra Sugar Mills Ltd.
Bombay High Court · AIR 1951 Bom 68 : (1951) 53 BOMLR 263 : (1951) 1 LLJ 137
Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14), 73Civil Procedure Code, 1908 (CPC) — Section 9
High Courts24 Oct 1950Allowed
Ebrahim Saleji Vs Abdulla Ali Reza and Another
Bombay High Court · AIR 1951 Bom 294 : (1950) 52 BOMLR 897
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Presidency Small Cause Courts Act, 1882 — Section 41, 45
High Courts18 Oct 1950Allowed
N.J. Gor Vs M.G. Raval
Bombay High Court · AIR 1951 Bom 336 : (1951) 53 BOMLR 174 : (1951) ILR (Bom) 310
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 9General Clauses Act, 1897 — Section 7
High Courts18 Oct 1950
Prabhat Film Co. Ltd. Vs Anant Vishnu Damle
Bombay High Court · AIR 1951 Bom 282 : (1951) 53 BOMLR 106
Companies Act, 1913 — Section 3
High Courts13 Oct 1950Dismissed
Shankerbhai Trikamdas Vs Ranchhodbhai Narandas
Bombay High Court · AIR 1951 Bom 335 : (1951) 53 BOMLR 172 : (1951) ILR (Bom) 744
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5)
High Courts10 Oct 1950
Haji Ahmad Haji Esak and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1951 Bom 299 : (1951) 53 BOMLR 89 : (1951) ILR (Bom) 748
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1922 — Section 34, 54
High Courts10 Oct 1950Dismissed
In Re: Maganlal Jivabhai Patel
Bombay High Court · AIR 1951 Bom 33 : (1951) 53 BOMLR 127 : (1951) ILR (Bom) 546
Bombay Industrial Relations Act, 1946 — Section 97Constitution of India, 1950 — Article 22(5), 22(6), 246Preventive Detention Act, 1950 — Section 3(1), 3(2), 7
High Courts10 Oct 1950
Haji Ahmad Haji Esak and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1951) 19 ITR 331
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1922 — Section 15, 34
High Courts09 Oct 1950
Motilal Fulchand Marwadi Vs Gita Rama Gunge
Bombay High Court · AIR 1952 Bom 217 : (1951) 53 BOMLR 299
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1908 — Article 12, 134, 148Registration Act, 1908 — Section 49
High Courts06 Oct 1950
D.Z. Prabhu Vs The State of Bombay
Bombay High Court · AIR 1951 Bom 308 : (1951) 53 BOMLR 69 : (1951) ILR (Bom) 200
Motor Vehicles Act, 1939 — Section 5
High Courts06 Oct 1950
Ambaram Kalidas Vs Commissioner of Income Tax
Bombay High Court · AIR 1951 Bom 297 : (1951) 53 BOMLR 86 : (1951) 19 ITR 227
Income Tax Act, 1922 — Section 25(4), 25(5)
High Courts05 Oct 1950
G.J. Desai Vs Abdul Mazid Kadri and Others
Bombay High Court · AIR 1951 Bom 156 : (1951) 53 BOMLR 257 : (1952) ILR (Bom) 580
Land Acquisition Act, 1894 — Section 18Specific Relief Act, 1877 — Section 45
High Courts05 Oct 1950Allowed
Fakirbhai Bhagwandas and Another Vs Maganlal Haribhai and Another
Bombay High Court · AIR 1951 Bom 380 : (1951) 53 BOMLR 163 : (1951) ILR (Bom) 425
Bombay Land Revenue Code, 1879 — Section 63, 64Specific Relief Act, 1877 — Section 54
High Courts04 Oct 1950
Raghunath Hanumant Mane Vs Sadashiv Damodar Datar
Bombay High Court · AIR 1951 Bom 270 : (1950) 52 BOMLR 871 : (1951) ILR (Bom) 114
Bombay Civil Courts (Amendment) Act, 1949 — Section 6Bombay Civil Courts Act, 1869 — Section 26
High Courts04 Oct 1950
In Re: Pandurang Kashinath More
Bombay High Court · AIR 1951 Bom 30 : (1951) 53 BOMLR 65 : (1951) ILR (Bom) 190
Constitution of India, 1950 — Article 21, 22(5)Preventive Detention Act, 1950 — Section 3(3), 7
High Courts04 Oct 1950
Laxman Gopal Vs Vishnu Raghoba
Bombay High Court · AIR 1951 Bom 355 : (1951) 53 BOMLR 315 : (1951) ILR (Bom) 538
Bombay Tenancy Act, 1939 — Section 2A
High Courts03 Oct 1950
In Re: Prahlad Krishna Kurne
Bombay High Court · AIR 1951 Bom 25 : (1951) 53 BOMLR 61 : (1951) ILR (Bom) 181
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 491