High Courts03 Feb 1943Dismissed
Bhagbati Dei Vs Muralidhar Sahu
Bombay High Court · (1944) 46 BOMLR 303
COURT ARCHIVE
Bombay High Court judgments, 1943
203 judgments · page 10 of 11
High Courts02 Feb 1943
Rameshwardas Poddar Vs The Paper Sales, Ltd.
Bombay High Court · AIR 1944 Bom 21 : (1943) 45 BOMLR 906
High Courts02 Feb 1943
Kasturchand Jiwaji Vs Manekchand Devchand
Bombay High Court · AIR 1943 Bom 447 : (1943) 45 BOMLR 837
Contract Act, 1872 — Section 25(3)Limitation Act, 1908 — Section 19
High Courts01 Feb 1943
Ishwarlal Laxmichand Patel Vs Kuber Mohan Lawar
Bombay High Court · AIR 1943 Bom 457 : (1943) 45 BOMLR 834
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3
High Courts01 Feb 1943
In Re: Manubhai Bhikabhai Patel
Bombay High Court · AIR 1943 Bom 194 : (1943) 45 BOMLR 316
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1939 — Rule 129, 26
High Courts29 Jan 1943Dismissed
Fakirchand Jankiram Agarwal Vs Narmadabai Tulsiram Agarwal
Bombay High Court · AIR 1943 Bom 461 : (1943) 45 BOMLR 831
Limitation Act, 1908 — Section 19
High Courts29 Jan 1943
Usman Abubakar Sani Vs The Chief Accounts Officer, G.I.P. Railway
Bombay High Court · AIR 1943 Bom 453 : (1943) 45 BOMLR 816
Civil Procedure Code, 1908 (CPC) — Section 61(1)(g)Transfer of Property Act, 1882 — Section 123
High Courts28 Jan 1943
Bharmappa Murdeppa Soppin Vs Hanmantappa Tippanna Belludi
Bombay High Court · AIR 1943 Bom 451 : (1943) 45 BOMLR 821
High Courts28 Jan 1943Allowed
Siddappa Nagappa Divate Vs Vishvanathsa Ramchandrasa Kabadi
Bombay High Court · AIR 1943 Bom 419 : (1943) 45 BOMLR 825
Limitation Act, 1908 — Article 144, 95, 96
High Courts27 Jan 1943
Emperor Vs Ballabhdas Motiram Gupta
Bombay High Court · (1943) 45 BOMLR 314
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts26 Jan 1943
Emperor Vs The Dhanraj Mills, Ltd.
Bombay High Court · AIR 1943 Bom 182 : (1943) 45 BOMLR 300
Merchandise Marks Act, 1889 — Section 6
High Courts26 Jan 1943Dismissed
Bhavani Shankar Joshi Vs Gordhandas Jamnadas
Bombay High Court · (1944) 46 BOMLR 228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)
High Courts22 Jan 1943Dismissed
Bhabatarini Debi Vs Ashalata Debi
Bombay High Court · (1944) 46 BOMLR 212
High Courts22 Jan 1943Dismissed
Gopal Das Vs Sri Thakurji
Bombay High Court · (1944) 46 BOMLR 220
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4
High Courts21 Jan 1943
Emperor Vs Shreekant Pandurang Ketkar
Bombay High Court · (1943) 45 BOMLR 323
Government of India Act, 1915 — Section 72Special Criminal Courts Ordinance, 1942 — Section 5
High Courts19 Jan 1943
Sardar Sarjerao Appajirao Shitole Vs Government of Province of Bombay and Others
Bombay High Court · AIR 1943 Bom 427
Bombay Land Revenue Code, 1879 — Section 204Limitation Act, 1908 — Section 14
High Courts18 Jan 1943
Tribhovandas Manchharam Vs C.R. Contractor''s Company
Bombay High Court · AIR 1943 Bom 416
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Jan 1943Dismissed
Dattatraya Putto Honnangi Vs Tulsabai Chidambar Honnangi
Bombay High Court · AIR 1943 Bom 412 : (1943) 45 BOMLR 802
Transfer of Property Act, 1882 — Section 39
High Courts15 Jan 1943Allowed
Ambaram Popat Vankar Vs Budhalal Mahasukram Shah
Bombay High Court · AIR 1943 Bom 443 : (1943) 45 BOMLR 795
Easements Act, 1882 — Section 4Prescription Act, 1832 — Section 2, 3
High Courts13 Jan 1943
The Apollo Mills, Ltd. Vs Babubhai Chandulal
Bombay High Court · AIR 1944 Bom 12 : (1943) 45 BOMLR 904
Arbitration Act, 1940 — Section 17, 48