High Courts28 Jun 1945
Abdul Karim Adenwalla Vs Rahimabai
Bombay High Court · AIR 1946 Bom 342 : (1946) 48 BOMLR 67
Mussalman Wakf Validating Act, 1913 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 7 of 10
High Courts27 Jun 1945
Jadavbai Narayandas Vs Shrikisan
Bombay High Court · AIR 1946 Bom 113 : (1945) 47 BOMLR 978
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts26 Jun 1945Allowed
Ahmedbhai Kadubhai Vs Badruddin
Bombay High Court · AIR 1946 Bom 356 : (1946) 48 BOMLR 110
Bombay Civil Courts Act, 1869 — Section 26, 8Court Fees Act, 1870 — Article 17B, 7(iv)(f)
High Courts29 May 1945Allowed
Commissioner of Income Tax Vs P.E. Polson
Bombay High Court · (1945) 47 BOMLR 737
Income Tax Act, 1922 — Section 25(3)
High Courts29 May 1945Allowed
P.D. Shamdasani Vs King-Emperor
Bombay High Court · (1945) 47 BOMLR 733
High Courts07 May 1945Dismissed
Inder Kuer Vs Pirthipal Kuer
Bombay High Court · (1945) 47 BOMLR 949
Hindu Law of Inheritance (Amendment) Act, 1929 — Section 2
High Courts05 May 1945Allowed
In Re: Dhruvarajsing Vishwanathsing
Bombay High Court · AIR 1946 Bom 65 : (1945) 47 BOMLR 681
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts30 Apr 1945Allowed
Kesar Chand Vs Uttam Chand
Bombay High Court · (1945) 47 BOMLR 945
Transfer of Property Act, 1882 — Section 68(1)(c)
High Courts29 Apr 1945Allowed
Bhagwandas Atmasing Vs Atmasing Jessasing
Bombay High Court · AIR 1945 Bom 494 : (1945) 47 BOMLR 716
Arbitration Act, 1940 — Section 32, 33, 34
High Courts25 Apr 1945Allowed
Badrudin Abdulla Hirji Vs Registrar of Marriages
Bombay High Court · AIR 1946 Bom 129 : (1945) 47 BOMLR 938
Christian Marriage Act, 1872 — Section 19, 43
High Courts13 Apr 1945
District Local Board Vs Shantaram Rajaram
Bombay High Court · AIR 1946 Bom 117 : (1945) 47 BOMLR 898
City of Bombay Municipal Council Act, 1988 — Section 192
High Courts12 Apr 1945Dismissed
Kirtilal Jivabhai Vs Chunilal Manilal
Bombay High Court · AIR 1946 Bom 27 : (1945) 47 BOMLR 728
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 50
High Courts10 Apr 1945Allowed
Emperor Vs Bajirao Yamanappa Hatgar
Bombay High Court · AIR 1946 Bom 32 : (1945) 47 BOMLR 675
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1971 — Section 16
High Courts09 Apr 1945
Emperor Vs Gajanan Krishna Yalgi
Bombay High Court · AIR 1945 Bom 533 : (1945) 47 BOMLR 669
Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 302
High Courts04 Apr 1945Dismissed
Amritlal Maganlal Vs Harkisandas Kahandas
Bombay High Court · AIR 1946 Bom 149 : (1945) 47 BOMLR 878
Evidence Act, 1872 — Section 92
High Courts03 Apr 1945
Ahmedabad Municipality Vs Mulchand
Bombay High Court · AIR 1946 Bom 154 : (1945) 47 BOMLR 876
Bombay Municipal Boroughs Act, 1925 — Section 219
High Courts03 Apr 1945Dismissed
Matildas Bishop Vs Suzan Anthony Millard
Bombay High Court · AIR 1946 Bom 138 : (1945) 47 BOMLR 906
Provident Funds Act, 1925 — Section 5
High Courts02 Apr 1945
Emperor Vs A.G.K. Pathan
Bombay High Court · AIR 1946 Bom 86 : (1945) 47 BOMLR 990
Criminal Procedure Code, 1898 (CrPC) — Section 197(1)
High Courts29 Mar 1945Allowed
Emperor Vs Bhimappa Saibanna Talwar
Bombay High Court · AIR 1945 Bom 484 : (1945) 47 BOMLR 648
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24