High Courts15 Feb 1949
The Bombay Garage Ltd. Vs The Industrial Tribunal
Bombay High Court · (1953) 2 LLJ 14
Industrial Disputes Act, 1947 — Section 19(3)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,265 of 3,654
High Courts04 Feb 1949
Champaklal Chhabilrai Bhatt Vs Commonwealth Assurance Co. Ltd.
Bombay High Court · AIR 1950 Bom 84
Bombay Agricultural Debtors Relief Act, 1947 — Section 19, 19(1), 19(3), 4
High Courts03 Feb 1949Dismissed
The Prince Line Ltd. Vs The Trustees of the Port of Bombay
Bombay High Court · AIR 1950 Bom 130
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 14, Order 6 Rule 15, 26Contract Act, 1872 — Section 188
High Courts03 Feb 1949Dismissed
The Prince Line, Limited Vs The Trustees of the Port of Bombay
Bombay High Court · (1949) 51 BOMLR 1004
Bombay Port Trust Act, 1879 — Section 87Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 14
High Courts27 Jan 1949
Ahsanul Haq and Another Vs King-Emperor
Bombay High Court · (1949) CriLJ 927
Criminal Procedure Code, 1898 (CrPC) — Section 403Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 8
High Courts27 Jan 1949Dismissed
Tarabai Jivanlal Parekh Vs Lala Padamchand
Bombay High Court · AIR 1950 Bom 89
Contract Act, 1872 — Section 56Defence of India Rules, 1939 — Rule 75Transfer of Property Act, 1882 — Section 111
High Courts27 Jan 1949Dismissed
Laxmipat Singhania Vs Larsen and Toubro Ltd.
Bombay High Court · AIR 1951 Bom 205 : (1950) 52 BOMLR 688
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1), 5(8)Transfer of Property Act, 1882 — Section 108
High Courts25 Jan 1949Dismissed
Emperor Vs Abdul Majid Abdul Aziz
Bombay High Court · AIR 1949 Bom 387 : (1949) 51 BOMLR 568
Bombay Police Act, 1951 — Section 27Bombay Public Security Measures Act, 1947 — Section 2(6)
High Courts24 Jan 1949
Jagatchandra N. Vora Vs The Province of Bombay
Bombay High Court · (1949) 51 BOMLR 997
Bombay Land Requisition Act, 1948 — Section 6
High Courts24 Jan 1949
Jagatchandra N. Vora and Another Vs The Province of Bombay and Others
Bombay High Court · AIR 1950 Bom 144
Bombay Land Requisition Act, 1948 — Section 4(1), 4(3), 6, 6(4)Evidence Act, 1872 — Section 4
High Courts20 Jan 1949
Abdul Rahim Khan Vs King Emperor
Bombay High Court · (1949) CriLJ 838
Arms Act, 1959 — Section 19(f)
High Courts18 Jan 1949
Sayed Md. Abdullah Uraizee Vs P.V. Rao and Others
Bombay High Court · AIR 1950 Bom 158
Bombay Land Requisition Act, 1948 — Section 5, 5(1), 5(2)
High Courts18 Jan 1949
Sayed Md. Abdullah Uraizee Vs P.V. Rao
Bombay High Court · (1949) 51 BOMLR 993
Bombay Land Requisition Act, 1948 — Section 5
High Courts11 Jan 1949Dismissed
The Government of the Province of Bombay Vs Pestonji Ardeshir Wadia
Bombay High Court · (1949) 51 BOMLR 635
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114
High Courts06 Jan 1949Dismissed
Emperor Vs Biharilal Kalacharan
Bombay High Court · (1949) 51 BOMLR 564
Penal Code, 1860 (IPC) — Section 213
High Courts04 Jan 1949
P.V. Rao Vs Girdharlal Lallubhai
Bombay High Court · AIR 1949 Bom 303 : (1949) 51 BOMLR 418
Bombay Land Requisition Ordinance, 1947 — Section 4(3)
High Courts29 Dec 1948
Netram Asaram Vs Mt. Rajju Bai and Another
Bombay High Court · (1950) CriLJ 166
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts28 Dec 1948
Shamrao Ganpatrao Patil Vs King-Emperor
Bombay High Court · (1949) CriLJ 580
Criminal Procedure Code, 1898 (CrPC) — Section 195(5)
High Courts17 Dec 1948Dismissed
District Local Board Vs Krishna Sakharam Patil and Others
Bombay High Court · AIR 1950 Bom 18
Bombay Primary Education Act, 1923 — Section 27, 8, 8(1), 8(2)Bombay Primary Education Rules, 1949 — Rule 59
High Courts13 Dec 1948
Madhao Rao Narayan Rao Ghatate Vs Iswardas Sheoratan Bagdi
Bombay High Court · (1949) CriLJ 932
Criminal Procedure Code, 1898 (CrPC) — Section 205, 561A