High Courts20 Aug 1945
Ashrafalli Cassamalli Vs Mahomedalli Rajaballi and Others
Bombay High Court · AIR 1947 Bom 122
Succession Act, 1925 — Section 90
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 5 of 10
High Courts20 Aug 1945
Ashrafalli Cassamalli Vs Mahomedalli Rajaballi
Bombay High Court · (1946) 48 BOMLR 642
Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts20 Aug 1945
Emperor Vs Bhagwandas Tulsidas
Bombay High Court · AIR 1946 Bom 184 : (1945) 47 BOMLR 997
Evidence Act, 1872 — Section 42
High Courts15 Aug 1945Allowed
Waman Vinayak Paranjpe Vs Narayan Hari
Bombay High Court · AIR 1946 Bom 363 : (1946) 48 BOMLR 193
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts14 Aug 1945
Emperor Vs Mahomed Bashir
Bombay High Court · AIR 1946 Bom 315 : (1946) 48 BOMLR 46
Arms Act, 1959 — Section 22
High Courts14 Aug 1945Allowed
Prabhatsang Vaghela Vs Bhagwatsang Jhala
Bombay High Court · AIR 1946 Bom 454 : (1946) 48 BOMLR 185
High Courts13 Aug 1945Dismissed
Vishnu Gopal Mahant Vs Vishvanath Narayan
Bombay High Court · AIR 1946 Bom 192 : (1945) 47 BOMLR 1102
Limitation Act, 1908 — Article 120
High Courts10 Aug 1945
Babu Ningappa Vs Paragouda Parsappa
Bombay High Court · AIR 1946 Bom 399 : (1946) 48 BOMLR 108
Bombay Civil Courts Act, 1869 — Section 42Court Fees Act, 1870 — Section 20
High Courts10 Aug 1945Dismissed
Emperor Vs Rustam Karanjia
Bombay High Court · AIR 1946 Bom 115 : (1945) 47 BOMLR 986
Bombay Children Act, 1924 — Section 27B
High Courts09 Aug 1945
Firm Juggilal Kamlapat Vs Collector of Bombay and Another
Bombay High Court · AIR 1946 Bom 280
High Courts09 Aug 1945
Tan Bug Taim Vs Collector of Bombay
Bombay High Court · AIR 1946 Bom 216 : (1945) 47 BOMLR 1010
Defence of India Act, 1939 — Section 2(2)(xxiv)Defence of India Rules, 1939 — Rule 75AGovernment of India Act, 1915 — Section 104(1)
High Courts09 Aug 1945
Emperor Vs Bhagwandas Tulsidas
Bombay High Court · AIR 1946 Bom 183 : (1945) 47 BOMLR 995
Criminal Procedure Code, 1898 (CrPC) — Section 226Penal Code, 1860 (IPC) — Section 302
High Courts09 Aug 1945
Emperor Vs Mahadeo Dewoo
Bombay High Court · AIR 1946 Bom 189 : (1945) 47 BOMLR 992
City of Bombay Police Act, 1902 — Section 63Evidence Act, 1872 — Section 32(1)
High Courts09 Aug 1945Allowed
Juggilal Kamlapat Vs Collector of Bombay
Bombay High Court · (1945) 47 BOMLR 1070
Specific Relief Act, 1877 — Section 45
High Courts09 Aug 1945Allowed
Dinkar Wasudeo Joshi Vs Registrar, Co-operative Societies
Bombay High Court · AIR 1946 Bom 346 : (1946) 48 BOMLR 104
Bombay Co-operative Societies Act, 1925 — Section 54
High Courts03 Aug 1945
In Re: Pirojshaw Adarji Shroff
Bombay High Court · (1946) 48 BOMLR 640
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Jul 1945
Madhavrao Raghavendra and Others Vs Raghavendrarao and Others
Bombay High Court · AIR 1946 Bom 377
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts31 Jul 1945
Shanta Apte Vs Sailapati Chatterji
Bombay High Court · (1946) 48 BOMLR 636
Letters Patent Act, 1865 — Clause 12
High Courts31 Jul 1945
Mohamed Sugal Vs The King
Bombay High Court · (1946) 48 BOMLR 138 : (1946) 59 LW 97
Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 5
High Courts30 Jul 1945Dismissed
Annamalai Chettiar Vs Valliammai Achi
Bombay High Court · (1945) 47 BOMLR 956
Limitation Act, 1908 — Article 182(5)