High Courts21 Dec 1945Allowed
Tumdu Dhansing Vs Province of Bombay
Bombay High Court · (1947) 49 BOMLR 209
Tolls on Roads and Bridges Act, 1875 — Section 10
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 1 of 10
High Courts21 Dec 1945
Shamji Bhanji and Co. Vs North Western Rly. Co.
Bombay High Court · (1946) 48 BOMLR 698
Contract Act, 1872 — Section 151Railways Act, 1890 — Section 140, 77
High Courts20 Dec 1945Allowed
Babanna Gurusangappa Vs Channappa Chanmallappa
Bombay High Court · (1946) 48 BOMLR 788
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Section 14
High Courts20 Dec 1945
Hashmatulla Rahatulla Vs Emperor
Bombay High Court · AIR 1946 Bom 465 : (1946) 48 BOMLR 382
Criminal Procedure Code, 1898 (CrPC) — Section 307, 342, 411A
High Courts20 Dec 1945
Babanna Gurusangappa Vs Channappa Chanmallappa and Others
Bombay High Court · AIR 1947 Bom 140
Limitation Act, 1908 — Section 14
High Courts19 Dec 1945Dismissed
Shankar Dattatrya Prabhavalkar Vs The Municipal Corporation of The City of Bombay
Bombay High Court · (1946) 48 BOMLR 434
City of Bombay Municipal Council Act, 1988 — Section 297(1)(a), 299(1)
High Courts17 Dec 1945Dismissed
Ram Rattan Vs Parma Nand
Bombay High Court · (1946) 48 BOMLR 363
Stamp Act, 1899 — Section 35
High Courts17 Dec 1945Dismissed
Purshottam Damodar Vs Anant Madhav
Bombay High Court · (1946) 48 BOMLR 625
Bombay Watan Act, 1886 — Section 4
High Courts17 Dec 1945Dismissed
Laxman Govind Vs Bhut Ashte Co-operative Credit Society
Bombay High Court · (1946) 48 BOMLR 610
Bombay Co-operative Societies Act, 1925 — Section 54Limitation Act, 1908 — Article 12(c)
High Courts14 Dec 1945
Motilal Shivnarayan Vs Vishwanath Waman Thakur
Bombay High Court · (1946) 48 BOMLR 786
High Courts14 Dec 1945
Ladhuram Manormal Vs Chimniram Dongardas
Bombay High Court · (1946) 48 BOMLR 608
Transfer of Property Act, 1882 — Section 114
High Courts13 Dec 1945
Jayarabai Vs Bindo Ganesh and Another
Bombay High Court · AIR 1947 Bom 119
Civil Procedure Code, 1908 (CPC) — Section 115Religious Endowments Act, 1863 — Section 10
High Courts13 Dec 1945Dismissed
Atmaram Nemchand Gujar Vs Babagouda Bharma
Bombay High Court · (1947) 49 BOMLR 316
Dekkhan Agriculturists Relief Act, 1879 — Section 15D(3)
High Courts13 Dec 1945
Jayarabai Vs Bindo Ganesh
Bombay High Court · (1946) 48 BOMLR 598
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, 115
High Courts12 Dec 1945
Bhaskar Wable Vs Nasik City Municipality
Bombay High Court · AIR 1947 Bom 78
Bombay Municipal Boroughs Act, 1925 — Section 34(5)(b)
High Courts12 Dec 1945
Vallabhdas Narandas Vs Kantilal G. Parekh
Bombay High Court · (1947) 49 BOMLR 420
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 151
High Courts06 Dec 1945
Manilal Ratanchand Shah Vs Nanubhai Jesingbhai and Others
Bombay High Court · AIR 1947 Bom 394
Specific Relief Act, 1877 — Section 54, 55
High Courts06 Dec 1945Allowed
Manilal Ratanchand Shah Vs Nanubhai Jesingbhai
Bombay High Court · (1947) 49 BOMLR 84
Specific Relief Act, 1877 — Section 54, 55
High Courts05 Dec 1945Allowed
Dattatraya Bhaskar Vs Ramkrishna Martoba
Bombay High Court · (1948) 50 BOMLR 279
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts04 Dec 1945
Attar Hussein Vs Fazli Brothers, Ltd.
Bombay High Court · AIR 1946 Bom 481 : (1946) 48 BOMLR 377