High Courts18 Jun 1946
Natha Singh Vs Emperor
Bombay High Court · (1947) 49 BOMLR 225
Criminal Procedure Code, 1898 (CrPC) — Section 509(1)Evidence Act, 1872 — Section 8
COURT ARCHIVE
Bombay High Court judgments, 1946
178 judgments · page 6 of 9
High Courts13 May 1946Allowed
Thiruvenkata Ramanuja Vs Venkatacharlu
Bombay High Court · (1947) 49 BOMLR 405
High Courts09 May 1946Dismissed
Mohammad Mohy-Ud-Din Vs Emperor
Bombay High Court · (1946) 48 BOMLR 740
Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1833 — Section 73Penal Code, 1860 (IPC) — Section 121, 302
High Courts07 May 1946
King Emperor Vs Vimlabai Deshpande
Bombay High Court · (1946) 48 BOMLR 423
Criminal Procedure Code, 1898 (CrPC) — Section 491Judicature Act, 1873 — Section 19
High Courts01 May 1946Dismissed
Thakur Jagannath Baksh Singh Vs Secretary of State
Bombay High Court · (1946) 48 BOMLR 467
Specific Relief Act, 1877 — Section 42
High Courts18 Apr 1946Dismissed
Janardan Karandikar Vs Ramchandra Tilak
Bombay High Court · AIR 1947 Bom 209 : (1946) 48 BOMLR 882
High Courts16 Apr 1946
Emperor Vs Abdul Kader Allarakhia
Bombay High Court · (1947) 49 BOMLR 25
Criminal Procedure Code, 1898 (CrPC) — Section 271, 342
High Courts16 Apr 1946Dismissed
The Municipal Borough Vs The Governor General of India in Council
Bombay High Court · (1947) 49 BOMLR 752
Bombay Municipal Boroughs Act, 1925 — Section 78, 82
High Courts15 Apr 1946
Gulam Khaja Mahamad Vs Pandharinath Vaman
Bombay High Court · (1948) 50 BOMLR 271
Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 101
High Courts11 Apr 1946Dismissed
Shankar Narayan Vs The Barsi Light Railway Co., Ltd.
Bombay High Court · AIR 1947 Bom 390 : (1947) 49 BOMLR 178
Railways Act, 1890 — Section 67
High Courts11 Apr 1946
Emperor Vs Mahomed Musa Natali
Bombay High Court · AIR 1947 Bom 163 : (1946) 48 BOMLR 761
High Courts10 Apr 1946Dismissed
Khurshed Mody Vs Rent Controller
Bombay High Court · AIR 1947 Bom 46 : (1946) 48 BOMLR 565
High Courts09 Apr 1946Dismissed
Dayabhai Jivabhai Patel Vs Shana Bana Pagi
Bombay High Court · AIR 1947 Bom 190 : (1946) 48 BOMLR 627
Dekkhan Agriculturists Relief Act, 1879 — Section 10A
High Courts08 Apr 1946Dismissed
Bai Savita Vs Girjashankar Mohanlal
Bombay High Court · (1947) 49 BOMLR 847
High Courts08 Apr 1946
The Brihan Maharashtra Sugar Syndicate, Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 166 : (1946) 48 BOMLR 537
Income Tax (Amendment) Act, 1939 — Section 2(1)(b)Income Tax Act, 1961 — Section 66(1)
High Courts05 Apr 1946Dismissed
Government of Bombay Vs Sakur Samuel
Bombay High Court · AIR 1947 Bom 38 : (1946) 48 BOMLR 746
Evidence Act, 1872 — Section 105
High Courts03 Apr 1946Dismissed
Emperor Vs Murray Gow Purdy
Bombay High Court · AIR 1947 Bom 184 : (1946) 48 BOMLR 752
Criminal Procedure Code, 1898 (CrPC) — Section 411A
High Courts03 Apr 1946
Framroze Merwanji Desai Vs Hormasji Maneckji
Bombay High Court · AIR 1947 Bom 204 : (1946) 48 BOMLR 737
High Courts02 Apr 1946
HANMANTRAM RAMNATH Vs COMMISSIONER OF Income Tax BOMBAY.
Bombay High Court · (1946) 14 ITR 716
Income Tax Act, 1961 — Section 10Trusts Act, 1882 — Section 6
High Courts02 Apr 1946
Hanmantram Ramnath Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 115 : (1946) 48 BOMLR 532
Income Tax Act, 1961 — Section 10, 66(1)Trusts Act, 1882 — Section 5