High Courts22 Dec 1944
Ranchhod Mathurdas Vs Kanchanlal Chunilal
Bombay High Court · AIR 1945 Bom 542 : (1945) 47 BOMLR 829
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)
COURT ARCHIVE
Bombay High Court judgments, 1944
137 judgments · page 1 of 7
High Courts13 Dec 1944Dismissed
M.L. Bannerjee Vs Emperor
Bombay High Court · (1945) 47 BOMLR 985
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 34
High Courts12 Dec 1944
Institute of Radio Technology Vs Pandurang Baburao
Bombay High Court · (1945) 47 BOMLR 825
Bombay Rent Restriction Act, 1939 — Section 11Presidency Small Cause Courts Act, 1882 — Section 41
High Courts12 Dec 1944Allowed
Soonderdas Thakersey Vs Bai Laxmibai
Bombay High Court · (1945) 47 BOMLR 934
Limitation Act, 1908 — Section 10
High Courts07 Dec 1944
Nusserwanji Icchaporia Vs Gulcher Munshi
Bombay High Court · (1945) 47 BOMLR 911
Succession Act, 1925 — Section 113Transfer of Property Act, 1882 — Section 13
High Courts05 Dec 1944Allowed
The Government of Bombay Vs Dashrath Ramnivas
Bombay High Court · AIR 1945 Bom 265 : (1945) 47 BOMLR 145
Coroners Act, 1871 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 298
High Courts24 Nov 1944Allowed
Kallawa Shidlingappa Angadi Vs Parappa Sankappa
Bombay High Court · (1945) 47 BOMLR 821
Transfer of Property Act, 1882 — Section 100, 52
High Courts20 Nov 1944Dismissed
A.W. Mears Vs Emperor
Bombay High Court · (1945) 47 BOMLR 981
Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1935 — Section 270(1)
High Courts17 Nov 1944Dismissed
Kaikhushroo Tantra Vs Meherbai Tantra
Bombay High Court · (1945) 47 BOMLR 819
Parsi Marriage and Divorce Act, 1936 — Section 32(g), 47
High Courts16 Nov 1944
GHELLA DAYAL Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1945 Bom 361 : (1945) 13 ITR 133
Income Tax Act, 1922 — Section 26A, 66(1)
High Courts16 Nov 1944
Ghella Dayal Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 204
Excess Profits Tax Act, 1940 — Section 8(1)Income Tax Act, 1961 — Section 26(1)
High Courts15 Nov 1944
Mahadeo Gopal Pendse Vs Hari Waman Bhate
Bombay High Court · AIR 1945 Bom 336 : (1945) 47 BOMLR 350
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 17(vii)
High Courts14 Nov 1944
Bai Lilavanti Vs Vadilal Purshottamdas
Bombay High Court · AIR 1945 Bom 474 : (1945) 47 BOMLR 386
Bombay Civil Courts Act, 1869 — Section 24Court Fees Act, 1870 — Article 17(v), 7(iv)(c)Suits Valuation Act, 1887 — Section 8
High Courts09 Nov 1944
METRO THEATRE BOMBAY LTD. Vs COMMISSIONER OF Income Tax.
Bombay High Court · (1946) 14 ITR 638
Income Tax Act, 1961 — Section 66
High Courts06 Nov 1944
Premchand Mahasukhbhai Vs Chamanlal Ranchhoddas
Bombay High Court · AIR 1945 Bom 470 : (1945) 47 BOMLR 410
Bombay Rent Restriction Act, 1939 — Section 11Transfer of Property Act, 1882 — Section 111(h)
High Courts03 Nov 1944
Commissioner of Income Tax Vs Bipin Silk Mills Ltd.
Bombay High Court · AIR 1947 Bom 45 : (1946) 14 ITR 344
Excess Profits Tax Act, 1940 — Section 2(21)(a)
High Courts03 Nov 1944
Commissioner of Income Tax Vs Bipin Silk Mills, Ltd.
Bombay High Court · (1946) 48 BOMLR 503
Excess Profits Tax Act, 1940 — Section 2(22)(c)
High Courts02 Nov 1944
Emperor Vs Nanabhai Nagindas
Bombay High Court · (1945) 47 BOMLR 644
Criminal Procedure Code, 1898 (CrPC) — Section 517Defence of India Act, 1939 — Section 2(2)(xxii)Defence of India Rules, 1962 — Rule 90(2)(e)
High Courts17 Oct 1944Allowed
Emperor Vs Khwaja Nazir Ahmed
Bombay High Court · (1945) 47 BOMLR 245
Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 491