High Courts24 Aug 1944Dismissed
Amratlal Amarchand Vs Mulji Savchand
Bombay High Court · AIR 1945 Bom 169 : (1944) 46 BOMLR 851
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4
COURT ARCHIVE
Bombay High Court judgments, 1944
190 judgments · page 5 of 10
High Courts24 Aug 1944
Ardeshir Dadabhoy Baria Vs Dadabhoy Rustomjee Baria
Bombay High Court · AIR 1945 Bom 395 : (1945) 47 BOMLR 287
Succession Act, 1925 — Section 114(3)Transfer of Property Act, 1882 — Section 13, 15
High Courts20 Aug 1944
SARUPCHAND HUKAMCHAND, IN RE.
Bombay High Court · (1945) 13 ITR 245
Income Tax Act, 1961 — Section 66(2)Partnership Act, 1932 — Section 58(b)
High Courts15 Aug 1944
Emperor Vs Abdul Wahab Kamruddin
Bombay High Court · AIR 1945 Bom 110 : (1944) 46 BOMLR 818
Criminal Procedure Code, 1898 (CrPC) — Section 403(1)Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 1944
Ramabai Govind Vs Anant Daji
Bombay High Court · AIR 1945 Bom 338 : (1945) 47 BOMLR 447
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), 54Limitation Act, 1908 — Article 181, 182
High Courts11 Aug 1944
T.H. Vakil Vs Bombay Presidency Radio Club Ltd.
Bombay High Court · AIR 1945 Bom 475 : (1945) 47 BOMLR 428
Companies Act, 1956 — Section 140, 142
High Courts11 Aug 1944Allowed
Hirji Virji Jangbari Vs The Government of Bombay
Bombay High Court · AIR 1945 Bom 348 : (1945) 47 BOMLR 327
Court Fees Act, 1870 — Section 8Defence of India Act, 1939 — Section 19(1)(b)Defence of India Rules, 1939 — Rule 75A
High Courts10 Aug 1944
Safia Begum Vs Abdul Rajak
Bombay High Court · AIR 1945 Bom 438 : (1945) 47 BOMLR 381
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2)
High Courts10 Aug 1944Allowed
Emperor Vs Leslie Gwilt
Bombay High Court · AIR 1945 Bom 368 : (1945) 47 BOMLR 431
Evidence Act, 1872 — Section 114(e)
High Courts09 Aug 1944Dismissed
In Re: All India Groundnut Syndicate Ltd.
Bombay High Court · AIR 1945 Bom 497 : (1945) 47 BOMLR 420
Arbitration Act, 1940 — Section 34, 35
High Courts09 Aug 1944
Vithoba Savlaram Vs Shrihari Narayan
Bombay High Court · AIR 1945 Bom 319 : (1945) 47 BOMLR 116
Evidence Act, 1872 — Section 90
High Courts08 Aug 1944Allowed
Sadashiv Shivbasappa Burje Vs Govind Virpax Ambi
Bombay High Court · AIR 1945 Bom 351 : (1945) 47 BOMLR 114
Transfer of Property Act, 1882 — Section 67(d)
High Courts07 Aug 1944
District School Board of belgaum Vs Mohamad Mulla
Bombay High Court · (1945) 47 BOMLR 323
Bombay Primary Education Act, 1947 — Section 26E
High Courts03 Aug 1944
Gurunathappa Deekappa Vs The Dharwar Municipality
Bombay High Court · AIR 1945 Bom 197 : (1945) 47 BOMLR 38
Provincial Small Cause Courts Act, 1887 — Article 35(j)
High Courts03 Aug 1944Allowed
Emperor Vs Vithal Tukaram
Bombay High Court · AIR 1945 Bom 183 : (1944) 46 BOMLR 860
Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts02 Aug 1944
Kekhushru Edulji Vs Jinabhai Jiwanji
Bombay High Court · AIR 1945 Bom 383 : (1945) 47 BOMLR 445
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(6)(a)(iv)
High Courts31 Jul 1944Dismissed
Patali Begum Vs Yeshwant Thite
Bombay High Court · AIR 1945 Bom 317 : (1945) 47 BOMLR 112
Bombay Watan Act, 1886 — Section 4
High Courts27 Jul 1944Dismissed
Shri Udasi Nirwani Vs Surajpal Singh
Bombay High Court · (1945) 47 BOMLR 599
High Courts25 Jul 1944
Leelachand Walchand Gujar Vs Vishnu Ganesh Lakade
Bombay High Court · AIR 1945 Bom 409 : (1945) 47 BOMLR 330
Dekkhan Agriculturists Relief Act, 1879 — Section 15B