High Courts28 Sept 1950
Dattatraya Govind Vs Vaman Ramkrishna
Bombay High Court · AIR 1950 Bom 362 : (1950) 52 BOMLR 283 : (1950) ILR (Bom) 358
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,254 of 3,654
High Courts25 Sept 1950
Baharta Murtiram Vs L.M. Paranjpe and Others
Bombay High Court · (1951) CriLJ 308
Central Provinces and Berar Panchayats Act, 1946 — Section 69, 83
High Courts25 Sept 1950
In Re: Shaikh Husein Shaik Mahomed
Bombay High Court · AIR 1951 Bom 285 : (1951) 53 BOMLR 57 : (1951) ILR (Bom) 175
City of Bombay Police Act, 1902 — Section 27(2A)Constitution of India, 1950 — Article 13(1), 15(1)
High Courts20 Sept 1950
In Re: Vishwanath M. Hegde
Bombay High Court · AIR 1951 Bom 289 : (1951) 53 BOMLR 55 : (1951) ILR (Bom) 422
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 211, 500
High Courts18 Sept 1950
Shri Wasudeoraoji Sheorey Vs Shri A.D. Mani, Managing Editor "Hitavada"
Bombay High Court · (1951) CriLJ 452
Contempt of Courts Act, 1971 — Section 3
High Courts18 Sept 1950
Lady Dinbai Dinshaw Petit and Others Vs The Dominion of India and Another
Bombay High Court · AIR 1951 Bom 72 : (1951) 53 BOMLR 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, Order 6 Rule 4, 80Defence of India Rules, 1939 — Rule 75AEvidence Act, 1872 — Section 115, 123, 124, 162
High Courts13 Sept 1950Dismissed
Gajanan Govind Pathak Vs Pandurang Keshav Puntambekar
Bombay High Court · AIR 1951 Bom 290 : (1951) 53 BOMLR 100 : (1951) ILR (Bom) 240
Transfer of Property Act, 1882 — Section 114
High Courts13 Sept 1950Allowed
State of Bombay Vs Geoffrey Manners and Co. (No. 1) and Others
Bombay High Court · AIR 1951 Bom 45 : (1951) 53 BOMLR 112 : (1951) ILR (Bom) 518
Merchandise Marks Act, 1889 — Section 2, 2(3), 6, 7Penal Code, 1860 (IPC) — Section 482, 486, 487
High Courts12 Sept 1950
The Broach Borough Municipality Vs Bhadriklal Ambalal
Bombay High Court · AIR 1951 Bom 358 : (1951) 53 BOMLR 282 : (1951) ILR (Bom) 492
Bombay Municipal Boroughs Act, 1925 — Section 33, 33(2), 58Broach Municipal Rules, 1912 — Rule 182, 189
High Courts12 Sept 1950
Wasudeorao G. Sheorey Vs Gopal Dattatraya Karkare
Bombay High Court · (1951) CriLJ 663
Contempt of Courts Act, 1971 — Section 3
High Courts04 Sept 1950
Mohsinali Mahomedali and Others Vs The State of Bombay
Bombay High Court · AIR 1951 Bom 303 : (1951) 53 BOMLR 94 : (1951) ILR (Bom) 701
Bombay Land Requisition Act, 1948 — Section 6(4)Constitution of India, 1950 — Article 226
High Courts04 Sept 1950Dismissed
Suryaprakash Weaving Factory Vs The Industrial Court
Bombay High Court · AIR 1951 Bom 16 : (1950) 52 BOMLR 902 : (1951) ILR (Bom) 232
Bombay Industrial Relations Act, 1946 — Section 42(2), 73
High Courts01 Sept 1950
In Re: Atmaram Shridhar Vaidya
Bombay High Court · AIR 1951 Bom 266 : (1950) 52 BOMLR 856 : (1951) ILR (Bom) 155
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 7
High Courts24 Aug 1950Allowed
Mirvahedali Kadumiya and Others Vs Rashidbeg Kadumiya
Bombay High Court · AIR 1951 Bom 22 : (1950) 52 BOMLR 884 : (1951) ILR (Bom) 169
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Aug 1950
The Chief Controlling Revenue Authority Vs The Maharashtra Sugar Mills Ltd.
Bombay High Court · AIR 1951 Bom 28 : (1951) 53 BOMLR 82 : (1951) ILR (Bom) 226
Stamp Act, 1899 — Section 17
High Courts22 Aug 1950Allowed
Prithvisingh Devising Vs Hasan Alli Vazirkhan
Bombay High Court · AIR 1951 Bom 6 : (1950) 52 BOMLR 862 : (1951) ILR (Bom) 101
Partnership Act, 1932 — Section 69, 69(2)
High Courts22 Aug 1950
Sakarchand Satidas and Others Vs Narayan Savla Vani and Others
Bombay High Court · AIR 1951 Bom 10 : (1950) 52 BOMLR 888 : (1951) ILR (Bom) 217
High Courts22 Aug 1950
Tatya Savla and Others Vs Yeshwant Kondiba and Others
Bombay High Court · AIR 1951 Bom 283 : (1950) 52 BOMLR 909 : (1951) ILR (Bom) 293
Transfer of Property Act, 1882 — Section 111, 117
High Courts22 Aug 1950
Gordhandas Pursottam Sonawala Vs Natvarlal Chandulal and Co.
Bombay High Court · AIR 1952 Bom 349 : (1952) 54 BOMLR 367
Arbitration Act, 1940 — Section 10, 11, 12, 16(3), 19Bombay Cotton Contracts Act, 1932 — Section 14, 15, 4, 8Companies Act, 1956 — Section 21
High Courts17 Aug 1950
Nana Sakharam Mithari Vs Dadaji Ramchandra Savant
Bombay High Court · AIR 1951 Bom 19 : (1950) 52 BOMLR 892 : (1951) ILR (Bom) 209
Transfer of Property Act, 1882 — Section 72, 76