High Courts24 Jan 1944
In Re: Laxman Ganesh Raste
Bombay High Court · AIR 1945 Bom 39 : (1944) 46 BOMLR 703
Bombay Pleaders Act, 1920 — Section 25
COURT ARCHIVE
Bombay High Court judgments, 1944
190 judgments · page 10 of 10
High Courts19 Jan 1944Allowed
Emperor Vs Budhabhai Sakarbhai
Bombay High Court · AIR 1944 Bom 290 : (1944) 46 BOMLR 477
Bombay Town Planning Act, 1915 — Section 15, 15(1)(a), 15(1)(c)(ii)
High Courts18 Jan 1944Dismissed
Govind Bhaushet Vs Bhiku Mahadeoshet
Bombay High Court · AIR 1945 Bom 55 : (1944) 46 BOMLR 699
High Courts13 Jan 1944
Ranchhodlalji Goswami Vs Acquisition Officer
Bombay High Court · (1944) 46 BOMLR 696
Land Acquisition Act, 1894 — Section 25, 4
High Courts12 Jan 1944Allowed
Motor House Gujarat, Ld. Vs Natvarlal Parikh
Bombay High Court · AIR 1945 Bom 54 : (1944) 46 BOMLR 693
Bombay Finance (Amendment) Act, 1939 — Section 26(i)Bombay Finance Act, 1932 — Section 22
High Courts10 Jan 1944
Superintendent of Stamps Vs Breul and Co.
Bombay High Court · AIR 1944 Bom 325 : (1944) 46 BOMLR 686
Stamp Act, 1899 — Section 57
High Courts06 Jan 1944Dismissed
Rachappa Totappa Vs Madivalawa Rachappa
Bombay High Court · AIR 1945 Bom 63 : (1944) 46 BOMLR 683
Limitation Act, 1908 — Section 6
High Courts05 Jan 1944Allowed
Shripad Vs Sanikatta Co-operative Salt Sale Society
Bombay High Court · AIR 1945 Bom 82 : (1944) 46 BOMLR 745
Contract Act, 1872 — Section 23
High Courts04 Jan 1944Dismissed
Dhondo Khando Vs Waman Balwant
Bombay High Court · AIR 1945 Bom 126 : (1944) 46 BOMLR 737
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, 47
High Courts03 Jan 1944
Lallubhai Motiram Vs Laxmishankar Ambalal
Bombay High Court · AIR 1945 Bom 51 : (1944) 46 BOMLR 679