High Courts17 Aug 1950Dismissed
Kisansing Mohansing Balwar and Others Vs Vishnu Balkrishna Jogalekar
Bombay High Court · AIR 1951 Bom 4 : (1950) 52 BOMLR 867 : (1951) ILR (Bom) 148
Transfer of Property Act, 1882 — Section 123
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,255 of 3,654
High Courts16 Aug 1950Dismissed
Sarwar Merwan Yezdiar Vs Merwan Rashid Yezdiar
Bombay High Court · AIR 1951 Bom 14 : (1950) 52 BOMLR 876 : (1951) ILR (Bom) 279
Parsi Marriage and Divorce Act, 1936 — Section 18, 2(7), 29
High Courts09 Aug 1950
The State of Bombay Vs Pandurang Vinayak Chaphalkar and Others
Bombay High Court · AIR 1951 Bom 263 : (1950) 52 BOMLR 852 : (1951) ILR (Bom) 271
Bombay Building (Control on Erection) Act, 1948 — Section 15Bombay Building (Control on Erection) Ordinance, 1948 — Section 1(4)Bombay General Clauses Act, 1904 — Section 25, 7, 9
High Courts04 Aug 1950
Nandgopal Dulichand Gurilyar Vs The State
Bombay High Court · (1951) CriLJ 113
Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 1950
Ramkrishna Vaman Pai Vs Narayan Vaman Shanbhag
Bombay High Court · AIR 1951 Bom 267 : (1950) 52 BOMLR 834
Bombay Land Revenue Code, 1879 — Section 155, 59(1)
High Courts02 Aug 1950
Fazlehussein Haiderbhoy Buxamusa and Others Vs Yusufally Adamji and Others
Bombay High Court · AIR 1955 Bom 55 : (1954) 56 BOMLR 955
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 7, 120Constitution of India, 1950 — Article 245
High Courts02 Aug 1950Dismissed
Vasudeo Dagadulal and Others Vs Kankoochand Hirachand Visashrimali and Others
Bombay High Court · AIR 1951 Bom 226 : (1950) 52 BOMLR 774 : (1950) ILR (Bom) 777
High Courts27 Jul 1950Allowed
Miss Sushila Madiman Vs Commissioner of Police
Bombay High Court · AIR 1951 Bom 252 : (1950) 52 BOMLR 794 : (1951) ILR (Bom) 9
Constitution of India, 1950 — Article 22(5), 22(6)Preventive Detention Act, 1950 — Section 7(1), 7(2)
High Courts13 Jul 1950
The Fortune Commercial Bank Ltd. Vs Vidyagauri J. Metha and Others
Bombay High Court · AIR 1951 Bom 274 : (1951) 53 BOMLR 72 : (1951) ILR (Bom) 403
Banking Companies (Amendment) Act, 1956 — Section 10, 11Companies Act, 1913 — Section 162
High Courts13 Jul 1950Allowed
State of Bombay Vs Govind Masu
Bombay High Court · AIR 1951 Bom 332 : (1951) 53 BOMLR 108 : (1951) ILR (Bom) 467
Bombay Prohibition Act, 1949 — Section 85(2)Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 255A, 262, 4(1)
High Courts12 Jul 1950
Nerbadaprasad Vs Beniprasad and The State
Bombay High Court · (1951) CriLJ 807
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts12 Jul 1950
Mansukhlal Dhanji Vora Vs Jupiter Airways Ltd.
Bombay High Court · (1953) 23 CompCas 124
Companies Act, 1956 — Section 101, 102, 240, 30(2), 38
High Courts11 Jul 1950Allowed
In Re: S.V. Ghate
Bombay High Court · AIR 1951 Bom 161 : (1950) 52 BOMLR 711 : (1950) ILR (Bom) 736
Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts11 Jul 1950
Lalji Ranchhodji Vs The Bombay State
Bombay High Court · AIR 1951 Bom 242 : (1950) 52 BOMLR 786 : (1950) ILR (Bom) 772
Criminal Procedure Code, 1898 (CrPC) — Section 367(5), 423
High Courts27 Jun 1950
Jivaji Annaji Vs Hanmant Ramchandra
Bombay High Court · AIR 1950 Bom 360 : (1950) 52 BOMLR 527 : (1950) ILR (Bom) 510
High Courts22 Jun 1950Allowed
The State of Bombay Vs Jal K. Patel
Bombay High Court · AIR 1951 Bom 203 : (1950) 52 BOMLR 684 : (1950) ILR (Bom) 729
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 4
High Courts06 Jun 1950
Harikisan Balabakash Vs The State
Bombay High Court · (1951) CriLJ 71
Penal Code, 1860 (IPC) — Section 379
High Courts01 Jun 1950
Kanhaiyalal Mulchand Vs The State of Madhya Pradesh
Bombay High Court · (1951) CriLJ 813
Penal Code, 1860 (IPC) — Section 143
High Courts16 May 1950
Mohammad Hanif Vs State of Madhya Pradesh
Bombay High Court · (1951) CriLJ 74
Constitution of India, 1950 — Article 19(1), 19(5), 226(1)
High Courts04 May 1950
Punamchand Ganeshdas Vs King-Emperor
Bombay High Court · (1951) CriLJ 96
Central Provinces and Berar Sales Tax Act, 1947 — Section 21(1)(a)