High Courts21 Jan 1945Dismissed
Governor-General Vs Province of Madras
Bombay High Court · (1945) 47 BOMLR 629
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 10 of 10
High Courts19 Jan 1945
Basant Chandra Ghose Vs Emperor
Bombay High Court · (1945) 47 BOMLR 396
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1971 — Section 2(i)
High Courts19 Jan 1945
Manilal Bhaichand Vs Mohanlal Maganlal
Bombay High Court · AIR 1946 Bom 102 : (1945) 47 BOMLR 836
Civil Procedure Code, 1908 (CPC) — Section 60(1), 60(2)
High Courts19 Jan 1945Allowed
Basdeo Agarwalla Vs Emperor
Bombay High Court · (1945) 47 BOMLR 392
Criminal Procedure Code, 1898 (CrPC) — Section 197Government of India Act, 1935 — Section 205, 49, 59
High Courts19 Jan 1945
Suraj Parkash Vs Emperor
Bombay High Court · (1945) 47 BOMLR 395
Government of India Act, 1985 — Section 205(1), 270Penal Code, 1860 (IPC) — Section 408
High Courts18 Jan 1945Dismissed
G.R. Sane Vs D.S. Sonavane and Co.
Bombay High Court · AIR 1946 Bom 110 : (1945) 47 BOMLR 832
Evidence Act, 1872 — Section 112Workmens Compensation Act, 1923 — Section 30A, 8
High Courts18 Jan 1945
Lyallpur Bank Limited Vs Ramji Das
Bombay High Court · (1945) 47 BOMLR 640
Civil Procedure Code, 1908 (CPC) — Section 73(1)Companies Act, 1913 — Section 186(1)
High Courts17 Jan 1945
Emperor Vs Krishnaji Landge
Bombay High Court · AIR 1945 Bom 493 : (1945) 47 BOMLR 659
Penal Code, 1860 (IPC) — Section 215, 461
High Courts16 Jan 1945
Emperor Vs Bajaji Appaji Kote
Bombay High Court · AIR 1946 Bom 7 : (1945) 47 BOMLR 664
Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 195(1)(b)Penal Code, 1860 (IPC) — Section 211
High Courts15 Jan 1945Dismissed
Wallace Bros. and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 153
Income Tax Act, 1922 — Section 4A(c)
High Courts01 Jan 1945
D.M. Vakil Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 52
Income Tax Act, 1961 — Section 2(15), 9