High Courts25 Jul 1944Dismissed
Shripad Laxman Nakadi Vs Kashibai Dinkar Jog
Bombay High Court · AIR 1945 Bom 248 : (1945) 47 BOMLR 108
Transfer of Property Act, 1882 — Section 70
COURT ARCHIVE
Bombay High Court judgments, 1944
190 judgments · page 6 of 10
High Courts24 Jul 1944Dismissed
Narayan Jivangouda Vs Puttabai
Bombay High Court · (1945) 47 BOMLR 1
Limitation Act, 1908 — Section 15
High Courts24 Jul 1944Allowed
Tungabai Vs Yeshwant Dinkar Jog
Bombay High Court · (1945) 47 BOMLR 242
High Courts18 Jul 1944Dismissed
Hubli Electricity Co. Ltd Vs Government of Bombay
Bombay High Court · AIR 1945 Bom 370 : (1945) 47 BOMLR 415
Civil Procedure Code, 1908 (CPC) — Section 151, 80
High Courts17 Jul 1944Allowed
Emperor Vs Anant Narayan KulKarni
Bombay High Court · AIR 1945 Bom 413 : (1945) 47 BOMLR 138
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 406
High Courts14 Jul 1944Dismissed
Janardan Eknath Vs Ganesh Sadashiv
Bombay High Court · AIR 1945 Bom 200 : (1945) 47 BOMLR 27
Limitation Act, 1908 — Section 19
High Courts13 Jul 1944Allowed
Pandurang Bhau Balvadkar Vs Changunabai
Bombay High Court · AIR 1945 Bom 164 : (1944) 46 BOMLR 913
High Courts13 Jul 1944
Ramchandra Balaji Vs Shankar Apparao
Bombay High Court · AIR 1945 Bom 229 : (1945) 47 BOMLR 121
Bombay Hereditary Offices Act, 1874 — Section 36
High Courts07 Jul 1944Dismissed
Harshadlal Ambalal Desai Vs Bai Ichha
Bombay High Court · AIR 1945 Bom 496 : (1945) 47 BOMLR 360
Pensions Act, 1871 — Section 4, 5, 6Provincial Small Cause Courts Act, 1887 — Article 13
High Courts03 Jul 1944
Navnitlal Chunilal Vs Baburao (No. 2)
Bombay High Court · AIR 1945 Bom 137 : (1944) 46 BOMLR 787
Bombay Rent Restriction Order, 1942 — Section 12
High Courts29 Jun 1944Dismissed
Sitaram Sadashiv Paradkar Vs Vithal Padhye
Bombay High Court · AIR 1945 Bom 364 : (1945) 47 BOMLR 376
Khoti Settlement Act, 1880 — Section 24
High Courts29 Jun 1944
Bhikaji Ramchandra Shimpi Vs Ajagarally Sarafally Bohori
Bombay High Court · AIR 1946 Bom 57 : (1945) 47 BOMLR 803
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Guardians and Wards Act, 1890 — Section 29
High Courts29 Jun 1944Dismissed
Savlaram Gangaram Vs Vishwanath Anant
Bombay High Court · AIR 1945 Bom 386 : (1945) 47 BOMLR 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 95, 47
High Courts29 Jun 1944Dismissed
Madhoram Sand Vs Kirtya Nand Sinha
Bombay High Court · (1945) 47 BOMLR 603
Transfer of Property Act, 1882 — Section 52
High Courts27 Jun 1944Dismissed
Mohan Chunilal Vs Digambar Shankar
Bombay High Court · AIR 1945 Bom 445 : (1945) 47 BOMLR 277
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts27 Jun 1944Allowed
All India Spinners Assn. Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 233
Income Tax Act, 1922 — Section 4(3)(i)
High Courts27 Jun 1944Dismissed
Zafrul Hasan Vs Farid-ud-din
Bombay High Court · (1945) 47 BOMLR 239
Transfer of Property Act, 1882 — Section 53
High Courts23 Jun 1944Dismissed
Shankar Hari Vs Damodar Vyankaji
Bombay High Court · AIR 1945 Bom 380 : (1945) 47 BOMLR 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146Limitation Act, 1908 — Article 182(5)
High Courts23 Jun 1944
Emperor Vs Goma Rama
Bombay High Court · AIR 1945 Bom 152 : (1944) 46 BOMLR 811
Evidence Act, 1872 — Section 14, 15, 17, 9
High Courts23 Jun 1944
John Nadjarian Vs E. F. Trist
Bombay High Court · AIR 1945 Bom 399 : (1945) 47 BOMLR 209
Evidence Act, 1872 — Section 116