High Courts22 Jun 1944Dismissed
Emperor Vs Jerry D''sena
Bombay High Court · AIR 1945 Bom 176 : (1944) 46 BOMLR 857
Army Act, 1950 — Section 41Criminal Procedure Code, 1898 (CrPC) — Section 549
COURT ARCHIVE
Bombay High Court judgments, 1944
190 judgments · page 7 of 10
High Courts22 Jun 1944
Emperor Vs Jerry D''Sena
Bombay High Court · (1944) 46 BOMLR 597
Criminal Procedure Code, 1898 (CrPC) — Section 203, 549
High Courts21 Jun 1944Allowed
Ratanshah Kavasji Vs Keki Behramsha
Bombay High Court · AIR 1945 Bom 147 : (1944) 46 BOMLR 808
Criminal Procedure Code, 1898 (CrPC) — Section 203, 494, 495Penal Code, 1860 (IPC) — Section 149
High Courts13 Jun 1944
Maneklal Mansukhbhai Vs Hormusji Jamshedji
Bombay High Court · AIR 1945 Bom 113 : (1944) 46 BOMLR 798
Civil Procedure Code, 1908 (CPC) — Section 110(2)Transfer of Property Act, 1882 — Section 53A
High Courts22 May 1944Dismissed
Bai Shevantibai Vs Janardhan Raghunath Warick
Bombay High Court · (1944) 46 BOMLR 849
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts18 May 1944Dismissed
Bank of Baroda Vs Panjab National Bank
Bombay High Court · (1945) 47 BOMLR 578
Negotiable Instruments Act, 1881 (NI) — Section 7
High Courts24 Apr 1944
Emperor Vs Keshavlal Tribhuvandas Panchal
Bombay High Court · (1944) 46 BOMLR 555
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235
High Courts24 Apr 1944
Emperor Vs Chavadappa Pujari
Bombay High Court · AIR 1945 Bom 292 : (1945) 47 BOMLR 63
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts21 Apr 1944
Keshav Gokhale Vs Emperor
Bombay High Court · AIR 1945 Bom 212
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1939 — Section 2(2)(x)
High Courts21 Apr 1944
Emperor Vs Keshav Gokhale
Bombay High Court · (1945) 47 BOMLR 42
Defence of India Rules, 1962 — Rule 26Restriction and Detention Ordinance, 1944 — Section 6
High Courts14 Apr 1944Allowed
Mahomedhussein Daudbhai Vs Collector of Broach and Panchmahals
Bombay High Court · AIR 1945 Bom 157 : (1944) 46 BOMLR 925
Mussalman Wakf Act, 1923 — Section 6C(1)(i)
High Courts14 Apr 1944Dismissed
New Citizen Bank of India Vs Asian Assurance Co. Ltd.
Bombay High Court · AIR 1945 Bom 149 : (1944) 46 BOMLR 782
Companies Act, 1956 — Section 34(3), 38
High Courts13 Apr 1944
Emperor Vs Shaik Hasan Abdul Karim (No. 2)
Bombay High Court · (1944) 46 BOMLR 566
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300
High Courts13 Apr 1944Dismissed
Navnitlal Chunilal Vs Baburao (No. 1)
Bombay High Court · AIR 1945 Bom 132 : (1944) 46 BOMLR 776
Transfer of Property Act, 1882 — Section 112, 113, 116
High Courts12 Apr 1944
Pranlal Bhagwandas Vs Chapsey Ghella
Bombay High Court · AIR 1945 Bom 34 : (1944) 46 BOMLR 760
Transfer of Property Act, 1882 — Section 39
High Courts11 Apr 1944
Emperor Vs Savlimiya Miyabhai
Bombay High Court · (1944) 46 BOMLR 589
Evidence Act, 1872 — Section 167, 33, 58
High Courts10 Apr 1944
Himatmal Devchand Vs Abdul Hakke
Bombay High Court · AIR 1945 Bom 76 : (1944) 46 BOMLR 757
Civil Procedure Code, 1908 (CPC) — Section 60(i), 73
High Courts06 Apr 1944Dismissed
Waman Mahadev Gadgil Vs Pandu Govind
Bombay High Court · (1948) 50 BOMLR 257
Bombay Land Revenue Code, 1879 — Section 83Khoti Settlement Act, 1880 — Section 8
High Courts06 Apr 1944
Haveliram Shetty Vs Maharaja of Morvi
Bombay High Court · AIR 1945 Bom 88 : (1944) 46 BOMLR 877
Bombay Rent Restriction Order, 1942 — Clause 8Defence of India Act, 1971 — Section 2(1)Defence of India Rules, 1939 — Rule 81(2)
High Courts31 Mar 1944
Emperor Vs Hansraj Astaji
Bombay High Court · (1944) 46 BOMLR 529
Criminal Procedure Code, 1898 (CrPC) — Section 517Defence of India Act, 1971 — Section 2(2)(xx)