High Courts22 Nov 1946
Emperor Vs Gokulchand Dwarkadas Morarka
Bombay High Court · (1948) 50 BOMLR 378
Criminal Procedure Code, 1898 (CrPC) — Section 420
COURT ARCHIVE
Bombay High Court judgments, 1946
178 judgments · page 2 of 9
High Courts20 Nov 1946
Bai Sakri Vs Bai Dhani
Bombay High Court · (1947) 49 BOMLR 762
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts19 Nov 1946Dismissed
Narmadabai Narayanshet Shet Vs Hidayatalli Saheballi
Bombay High Court · (1948) 50 BOMLR 696
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts18 Nov 1946Allowed
Kasa Krishna Ghorpade Vs Vinayak Gangadhar
Bombay High Court · (1947) 49 BOMLR 858
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)(c)
High Courts12 Nov 1946
Emperor Vs Abdul Latif
Bombay High Court · AIR 1947 Bom 438 : (1947) 49 BOMLR 340
City of Bombay Police Act, 1902 — Section 23(2)
High Courts07 Nov 1946Dismissed
Kasiviswanathan Chettiar Vs Somasundaram Chettiar
Bombay High Court · (1947) 49 BOMLR 262
High Courts30 Oct 1946
Emperor Vs Bashir Bundekhan
Bombay High Court · AIR 1947 Bom 366 : (1947) 49 BOMLR 139
Criminal Procedure Code, 1898 (CrPC) — Section 403(1)Penal Code, 1860 (IPC) — Section 149
High Courts10 Oct 1946Allowed
Province of Bombay Vs Municipal Corporation of Bombay
Bombay High Court · (1947) 49 BOMLR 257
City of Bombay Municipal Council Act, 1988 — Section 222(1)
High Courts08 Oct 1946
VITHALDAS THAKORDAS AND COMPANY Vs COMMISSIONER OF Income Tax BOMBAY.
Bombay High Court · AIR 1947 Bom 302 : (1946) 14 ITR 822
Income Tax Act, 1961 — Section 66(1)
High Courts08 Oct 1946
Emperor Vs Yeshwant Tukaram Salunke
Bombay High Court · AIR 1947 Bom 146 : (1946) 48 BOMLR 908
Criminal Procedure Code, 1898 (CrPC) — Section 303Penal Code, 1860 (IPC) — Section 109
High Courts08 Oct 1946
Vithaldas Thakordas and Co. Vs Commissioner of Income Tax
Bombay High Court · (1947) 49 BOMLR 201
Income Tax Act, 1939 — Section 10(2)(xii)
High Courts07 Oct 1946Allowed
Hanamappa Shiddappa Vs Ningappa Rangappa
Bombay High Court · (1947) 49 BOMLR 673
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(4), 48
High Courts03 Oct 1946
Maruti Dhondi Shinde Vs Guna Dhondi Shinde
Bombay High Court · (1947) 49 BOMLR 855
High Courts02 Oct 1946Dismissed
Mahamad Yusuf Vs Hasina Yusuf
Bombay High Court · (1947) 49 BOMLR 561
High Courts01 Oct 1946Allowed
Vinayak Hari Paranjape Vs Province of Bombay
Bombay High Court · (1948) 50 BOMLR 21
Maharashtra Revenue Jurisdiction Act, 1876 — Section 4(d)(1)
High Courts01 Oct 1946Dismissed
Hubli Electricity Co., Ltd. Vs Province of Bombay
Bombay High Court · AIR 1947 Bom 276 : (1947) 49 BOMLR 92
Electricity Act, 1910 — Section 4(1)(a)
High Courts30 Sept 1946
Lalchand Hatanchan Marwadi Vs John Anotone D''souza
Bombay High Court · AIR 1948 Bom 112
Provincial Insolvency Act, 1920 — Section 33, 49
High Courts26 Sept 1946Allowed
Basawa Chambasawraj Vs Somashekhararaj Shivraj
Bombay High Court · (1947) 49 BOMLR 557
Limitation Act, 1908 — Article 182(4)
High Courts26 Sept 1946Allowed
Bhavaniprasad Shaligram Vs Naranibai
Bombay High Court · (1947) 49 BOMLR 554