High Courts13 Mar 1945
Anandram Mangturam Vs Bholaram Tanumal
Bombay High Court · AIR 1946 Bom 1 : (1945) 47 BOMLR 719
Contract Act, 1872 — Section 55, 63
COURT ARCHIVE
Bombay High Court judgments, 1945
191 judgments · page 9 of 10
High Courts09 Mar 1945Dismissed
Gangadharrao Gopalrao Vs Ramchandra
Bombay High Court · AIR 1946 Bom 146 : (1945) 47 BOMLR 889
High Courts08 Mar 1945
Birdibai Mohanlal Vs Chunilal Chandmal
Bombay High Court · AIR 1946 Bom 163 : (1945) 47 BOMLR 862
Succession Act, 1925 — Section 217, 273
High Courts08 Mar 1945Allowed
Ahmedabad Municipality Vs Government of Bombay
Bombay High Court · AIR 1946 Bom 159 : (1945) 47 BOMLR 867
Provident Funds Act, 1925 — Section 8Trusts Act, 1882 — Section 20(d)
High Courts07 Mar 1945
Pirojsha Bhicaji Vs Dadabhai Kersasji
Bombay High Court · AIR 1946 Bom 168 : (1945) 47 BOMLR 861
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 8, Order 45 Rule 8(a), Order 45 Rule 8(b)
High Courts06 Mar 1945
Hafizulla Latiff Saha Vs Wakf Committee
Bombay High Court · AIR 1946 Bom 167 : (1945) 47 BOMLR 859
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts01 Mar 1945Dismissed
Alimohamed Jumardikhan Vs Shankar Tukaram Pote
Bombay High Court · AIR 1946 Bom 169 : (1945) 47 BOMLR 857
Workmens Compensation Act, 1923 — Section 2(1)(n), 5(b)
High Courts28 Feb 1945Dismissed
Nanamiyan Umarbhai Vs Land Acquisition Officer
Bombay High Court · AIR 1946 Bom 171 : (1945) 47 BOMLR 853
Bombay Land Revenue Code, 1879 — Section 48Land Acquisition Act, 1894 — Section 18, 23(1)(iv)
High Courts26 Feb 1945Dismissed
Maharaja of Pithapuram Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 13
Income Tax Act, 1922 — Section 16(1)(c)
High Courts23 Feb 1945
People''s Own Provident and Gen. Insurance Co. Vs Guracharya
Bombay High Court · AIR 1946 Bom 200 : (1945) 47 BOMLR 852
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Feb 1945
Keshav Ramchandra Vs Municipal Borough, Jalgaon
Bombay High Court · AIR 1946 Bom 64 : (1945) 47 BOMLR 851
Bombay Municipal Boroughs Act, 1925 — Section 15Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Feb 1945
Hafasji Ibrahim Vs Mangalgirji Mathuragirji
Bombay High Court · AIR 1946 Bom 201 : (1945) 47 BOMLR 845
Civil Procedure Code, 1908 (CPC) — Section 115, 151Mamlatdars Court Act, 1906 — Section 18(3), 23
High Courts16 Feb 1945
S. N. A. AL. CHIDAMBARAM CHETTIAR Vs COMMISSIONER OF Income Tax, MADRAS.
Bombay High Court · (1945) 13 ITR 177
Income Tax Act, 1961 — Section 66(1)
High Courts12 Feb 1945
Bhikaji Yeshwant Vs Secretary of State
Bombay High Court · AIR 1946 Bom 203 : (1945) 47 BOMLR 843
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Khoti Settlement Act, 1880 — Section 20
High Courts05 Feb 1945
Roda Framroze Mody Vs Kanta Varjivandas Saraiya
Bombay High Court · AIR 1946 Bom 12 : (1945) 47 BOMLR 709
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63(c)
High Courts05 Feb 1945Dismissed
Jairam Das Vs Emperor
Bombay High Court · (1945) 47 BOMLR 634
Criminal Procedure Code, 1898 (CrPC) — Section 498Penal Code, 1860 (IPC) — Section 120B
High Courts02 Feb 1945Dismissed
Tammanji Govind Kulkarni Vs Abdul Rahim
Bombay High Court · AIR 1946 Bom 105 : (1945) 47 BOMLR 884
High Courts31 Jan 1945Allowed
Mahbub Shah Vs Emperor
Bombay High Court · (1945) 47 BOMLR 941
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jan 1945Dismissed
Annapurnabai Gopal Vs Government of Bombay
Bombay High Court · AIR 1946 Bom 204 : (1945) 47 BOMLR 839
Bombay Irrigation Act, 1879 — Section 5
High Courts22 Jan 1945Dismissed
Sadaksharappa Kabbur Vs Karlingawa Karadi
Bombay High Court · AIR 1946 Bom 187 : (1945) 47 BOMLR 848
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63