High Courts14 Mar 1950
Raoji Bapuchand Pendharkar Vs K.L. Bavachekar
Bombay High Court · AIR 1950 Bom 399 : (1950) 52 BOMLR 606
Limitation Act, 1908 — Article 109, 120Provincial Insolvency Act, 1920 — Section 4, 5
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,257 of 3,654
High Courts13 Mar 1950
The Fortune Commercial Bank Ltd. Vs Vidyagauri J. Mehta
Bombay High Court · (1951) 21 CompCas 122
Banking Companies (Amendment) Act, 1950 — Section 10, 11Companies Act, 1913 — Section 162
High Courts13 Mar 1950
The Modern Mills Ltd. Vs V.R. Mangalvedhekar
Bombay High Court · AIR 1950 Bom 342 : (1950) 52 BOMLR 389 : (1951) ILR (Bom) 1 : (1953) 2 LLJ 469
Bombay Industrial Relations Act, 1946 — Section 42, 78Payment of Wages Act, 1936 — Section 15, 7Specific Relief Act, 1877 — Section 45
High Courts10 Mar 1950Allowed
The Asian Assurance Co. Ltd. Vs Madholal Sindhu and Others
Bombay High Court · AIR 1950 Bom 378 : (1950) 52 BOMLR 386
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 1(2)
High Courts09 Mar 1950
Mahomed Akbar Abdulla Fazalbhoy Vs Associated Banking Corporation India Ltd.
Bombay High Court · AIR 1950 Bom 386 : (1950) 52 BOMLR 559 : (1950) 20 CompCas 325
Companies Act, 1956 — Section 159, 187
High Courts08 Mar 1950
Shiavax C. Cambata and Another Vs Sunderdas Ebji
Bombay High Court · AIR 1950 Bom 343 : (1950) 52 BOMLR 381
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23, 28, 50
High Courts08 Mar 1950Dismissed
Mohanlal Bechardas Vs The Bombay Life Assurance Co. and Others
Bombay High Court · AIR 1950 Bom 355 : (1950) 52 BOMLR 375
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts08 Mar 1950
Gaganmal Ramchand Vs The Hongkong and Shanghai Banking Corporation
Bombay High Court · AIR 1950 Bom 345 : (1950) 52 BOMLR 377 : (1951) ILR (Bom) 364
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11
High Courts01 Mar 1950
Brijlal Bansilal Vs The State
Bombay High Court · (1950) CriLJ 1362
Entertainments Duty Act, 1936 — Section 25
High Courts01 Mar 1950
Anant Dharma Patil Vs Mangaldas Rupchand Gujarathi and Others
Bombay High Court · AIR 1951 Bom 178 : (1950) 52 BOMLR 678 : (1950) ILR (Bom) 702
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(5), 56
High Courts24 Feb 1950
Motilal Hiralal Shisodia Firm Vs Commissioner of Income Tax, C.P. and Beear
Bombay High Court · (1950) 02 BOM CK 0011
Income Tax Act, 1922 — Section 66, 66(1)
High Courts10 Feb 1950
Gulabchand Daulatram Vs Suryajirao Ganpatrao
Bombay High Court · AIR 1950 Bom 401 : (1950) 52 BOMLR 614
Bombay Court of Wards Act, 1905 — Section 40Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 116, 63
High Courts10 Feb 1950Allowed
Chunnilal Kasturchand Vs Dundappa Damappa
Bombay High Court · AIR 1951 Bom 190 : (1950) 52 BOMLR 660 : (1950) ILR (Bom) 640
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 7, 13, 20, 44
High Courts10 Feb 1950
Laduram Hajarimal Vs Ramrao Jankiram Kadam and Another
Bombay High Court · AIR 1950 Bom 195 : (1950) 52 BOMLR 263
Bombay Abkari Act, 1878 — Section 34Bombay Land Revenue Code, 1879 — Section 150, 155, 214
High Courts09 Feb 1950
Bajranglal Gangadhar Khemka and Another Vs Kapurchand Ltd.
Bombay High Court · AIR 1950 Bom 336 : (1950) 52 BOMLR 363 : (1951) ILR (Bom) 125
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts08 Feb 1950Allowed
Maledath Bharathan Malyali Vs The Commissioner of Police
Bombay High Court · AIR 1950 Bom 202 : (1950) 52 BOMLR 268
Bombay Public Security Measures Act, 1947 — Section 2(A1)Criminal Procedure Code, 1898 (CrPC) — Section 369, 491
High Courts07 Feb 1950Allowed
Emperor Vs Narji Bhalji Bhil
Bombay High Court · AIR 1950 Bom 273 : (1950) 52 BOMLR 321
Bombay Prohibition Act, 1949 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 260, 261, 262(2)
High Courts07 Feb 1950
Chunilal Motiram Vs Shivram Naguji Ghule and Others
Bombay High Court · AIR 1950 Bom 188 : (1950) 52 BOMLR 250
Limitation Act, 1908 — Article 181, 182
High Courts06 Feb 1950
Manohar Damodar Patil and Another Vs The Government of Bombay
Bombay High Court · AIR 1950 Bom 210 : (1950) 52 BOMLR 275
Press (Emergency Powers) Act, 1931 — Section 3(3), 4, 4(1)
High Courts03 Feb 1950Dismissed
Shantaram Balaji Naik Vs Municipality of Vengurla
Bombay High Court · AIR 1950 Bom 352 : (1950) 52 BOMLR 411
Bombay District Municipal Act, 1901 — Section 48, 48(1), 64, 65, 66Bombay District Municipal Rules, 1901 — Rule 175