High Courts02 Mar 1944
Emperor Vs Merwan Khodadad
Bombay High Court · AIR 1944 Bom 318 : (1944) 46 BOMLR 488
Criminal Procedure Code, 1898 (CrPC) — Section 432
COURT ARCHIVE
Bombay High Court judgments, 1944
190 judgments · page 9 of 10
High Courts02 Mar 1944
Venkatrao Shriniwasrao Vs Basavprabhu Sirdesai
Bombay High Court · AIR 1944 Bom 352 : (1944) 46 BOMLR 724
Privy Council Rules, 1920 — Rule 7
High Courts01 Mar 1944
Mohandas Mulji Sicka Vs The Collector of Bombay
Bombay High Court · (1947) 49 BOMLR 414
Criminal Procedure Code, 1898 (CrPC) — Section 421
High Courts23 Feb 1944Allowed
K.R. Easwaramurthi Goundan Vs The King-Emperor
Bombay High Court · (1944) 46 BOMLR 844
Criminal Procedure Code, 1898 (CrPC) — Section 87Penal Code, 1860 (IPC) — Section 216, 302
High Courts23 Feb 1944Dismissed
Bhimappasaheb Gireppasaheb Vs Ramappa Balappa
Bombay High Court · AIR 1945 Bom 85 : (1944) 46 BOMLR 725
Bombay Watan Act, 1886 — Section 10Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Feb 1944Dismissed
Mabel Head Vs Miss Kathleen Guest
Bombay High Court · AIR 1945 Bom 43 : (1944) 46 BOMLR 720
Provident Funds Act, 1925 — Section 3, 4
High Courts21 Feb 1944Dismissed
Emperor Vs Rayangouda Lingangouda Patil
Bombay High Court · AIR 1944 Bom 359 : (1944) 46 BOMLR 495
Criminal Procedure Code, 1898 (CrPC) — Section 403Defence of India Act, 1971 — Section 2(2)General Clauses Act, 1897 — Section 8(2)
High Courts17 Feb 1944Allowed
Vyasacharya Madhavacharya Vs Daji Baba
Bombay High Court · AIR 1945 Bom 20 : (1944) 46 BOMLR 718
High Courts16 Feb 1944
Amratlal Vs Land Acquisition Officer
Bombay High Court · AIR 1945 Bom 302 : (1945) 47 BOMLR 95
Bombay Municipal Boroughs Act, 1925 — Section 114(2)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
High Courts15 Feb 1944Dismissed
Maruti Babaji Vs Manohar
Bombay High Court · AIR 1945 Bom 307 : (1945) 47 BOMLR 90
Dekkhan Agriculturists Relief Act, 1879 — Section 44(1)Transfer of Property Act, 1882 — Section 60
High Courts09 Feb 1944Dismissed
Emperor Vs Shaikh Hasan Abdul Karim and Akbarkhan Attamahomed
Bombay High Court · AIR 1944 Bom 274 : (1944) 46 BOMLR 470
Criminal Procedure Code, 1898 (CrPC) — Section 411General Clauses Act, 1897 — Section 5
High Courts09 Feb 1944
Santuram Hari Vs Trust of India Assurance Co.
Bombay High Court · AIR 1945 Bom 11 : (1944) 46 BOMLR 752
Transfer of Property Act, 1882 — Section 130
High Courts09 Feb 1944Dismissed
Ranchhod Dahya Vs Musajibhai
Bombay High Court · AIR 1945 Bom 58 : (1944) 46 BOMLR 715
Bombay Agricultural Debtors Relief Act, 1947 — Section 37
High Courts09 Feb 1944Allowed
Vinayak Pandurangrao Vs Sheshadasacharya Ramacharya
Bombay High Court · AIR 1945 Bom 60 : (1944) 46 BOMLR 711
Bombay Agricultural Debtors Relief Act, 1947 — Section 37
High Courts07 Feb 1944
Sorabji Medora Vs Oriental Life Assurance Co.
Bombay High Court · AIR 1944 Bom 351 : (1944) 46 BOMLR 767
High Courts31 Jan 1944
Bai Kevli Vs Dalsukhram Sakarchand
Bombay High Court · AIR 1945 Bom 178 : (1944) 46 BOMLR 908
Succession Act, 1925 — Section 82
High Courts27 Jan 1944Dismissed
Parvatibai Gopal Dhamdhere Vs Maruti Luxman
Bombay High Court · AIR 1945 Bom 69 : (1944) 46 BOMLR 704
Transfer of Property Act, 1882 — Section 60
High Courts26 Jan 1944Allowed
Emperor Vs Behram Sheriar Irani
Bombay High Court · (1944) 46 BOMLR 481
Criminal Procedure Code, 1898 (CrPC) — Section 510
High Courts25 Jan 1944Dismissed
Emperor Vs Sadashiv Narayan Bhalerao
Bombay High Court · AIR 1944 Bom 255 : (1944) 46 BOMLR 459
Penal Code, 1860 (IPC) — Section 124APress Act, 1910 — Section 4