High Courts18 Dec 1947
Ghulba Lahanu and Another Vs Emperor
Bombay High Court · (1949) CriLJ 289
Cattle Trespass Act, 1871 — Section 22
COURT ARCHIVE
Bombay High Court judgments, 1947
81 judgments · page 1 of 5
High Courts17 Dec 1947
Govind Dhondo Kulkarni Vs Vishnu Keshav Kulkarni
Bombay High Court · (1949) 51 BOMLR 168
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts17 Dec 1947Allowed
Indra Singh Vs Shiavax Cawasji Cambata
Bombay High Court · AIR 1948 Bom 347 : (1948) 50 BOMLR 203
High Courts12 Dec 1947Dismissed
Odhavji Lakhamshi Vs Sakarchand Dahyabhai
Bombay High Court · (1948) 50 BOMLR 598
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts12 Dec 1947
Sankalchand Kuberdas Jingar Vs Joitaram Ranchhod Kumbhar
Bombay High Court · (1949) 51 BOMLR 156
Contract Act, 1872 — Section 55
High Courts10 Dec 1947
The Collector and Superintendent of Stamps Vs Laxmibai Saheb Angre
Bombay High Court · (1948) 50 BOMLR 288
Stamp Act, 1899 — Section 2(16)Transfer of Property Act, 1882 — Section 106
High Courts04 Dec 1947
Emperor Vs Mohanlal Gokuldas
Bombay High Court · (1948) 50 BOMLR 158
Cotton Cloth and Yarn (Control) Order, 1945 — Clause 12(1)
High Courts02 Dec 1947Dismissed
Hafiz Mohammed Fateh Nasib Vs Swarup Chand Hukum Chand
Bombay High Court · (1948) 50 BOMLR 632
Limitation Act, 1908 — Article 142, 28
High Courts21 Nov 1947
In Re: Rajdhar Kalu Patil
Bombay High Court · AIR 1948 Bom 334 : (1948) 50 BOMLR 183
Bombay Public Security Measures Act, 1947 — Section 2
High Courts21 Nov 1947Allowed
Emperor Vs Malhari Ramaji Chikate
Bombay High Court · (1948) 50 BOMLR 188
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts20 Nov 1947Dismissed
Usha Durgaparsad Bakhale Vs Commissioner of Police
Bombay High Court · (1948) 50 BOMLR 588
Bombay Public Security Measures Act, 1947 — Section 21
High Courts17 Nov 1947Allowed
Emperor Vs Sorab Khudaram Irani
Bombay High Court · (1948) 50 BOMLR 181
Hoarding and Profiteering Prevention Ordinance, 1943 — Section 17, 7
High Courts14 Nov 1947Dismissed
The Manager, the Spring Mills, Ltd. Vs G.D. Ambekar
Bombay High Court · (1949) 51 BOMLR 148
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Nov 1947Allowed
Bai Faiba Vs Chudasma Jorubha Gajubha
Bombay High Court · AIR 1949 Bom 242 : (1949) 51 BOMLR 140
High Courts31 Oct 1947Allowed
Shankar Ramkrishna Dandekar Vs Daga Tanaji Mali
Bombay High Court · (1948) 50 BOMLR 610
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts30 Oct 1947
M. and S.M. Rly. Vs Rupchand Jitaji and Others
Bombay High Court · AIR 1950 Bom 155
Civil Procedure Code, 1908 (CPC) — Section 151, 38, 47, 60Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6
High Courts29 Oct 1947Dismissed
Emperor Vs Pioneer Clay and Industrial Works, Ltd.
Bombay High Court · (1948) 50 BOMLR 156
Companies Act, 1956 — Section 134(4)
High Courts09 Oct 1947
Dattatraya Vishwanath Sulakhe Vs The Secretary of State for India
Bombay High Court · (1949) 51 BOMLR 133
Maharashtra Revenue Jurisdiction Act, 1876 — Section 4(a)(1)
High Courts07 Oct 1947Dismissed
Emperor Vs Rustom Ardeshir Banaji
Bombay High Court · (1947) 49 BOMLR 821
Criminal Procedure Code, 1898 (CrPC) — Section 529Penal Code, 1860 (IPC) — Section 161, 165
High Courts07 Oct 1947
William Roger Fernandez and Others Vs Emperor.
Bombay High Court · (1949) CriLJ 335
Cattle Trespass Act, 1871 — Section 20