High Courts30 Oct 1947
Madras and Southern Mahratta Railway Vs Rupchand Jitaji and Co.
Bombay High Court · (1949) 51 BOMLR 1020(1)
Civil Procedure Code, 1908 (CPC) — Section 60(i)Contract Act, 1872 — Section 23
COURT ARCHIVE
Bombay High Court judgments, 1947
118 judgments · page 2 of 6
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 Courts28 Oct 1947
Rustomji Pestonji Pir Vs Sorabji Dadabhoy Tata
Bombay High Court · (1948) 50 BOMLR 115
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(b)Transfer of Property Act, 1882 — Section 105
High Courts14 Oct 1947Allowed
Govindram Seksaria Vs Edward Radbone
Bombay High Court · (1948) 50 BOMLR 561
Contract Act, 1872 — Section 65
High Courts14 Oct 1947Allowed
Commissioner of Income Tax, N.W.F. and Delhi Provinces Vs The Tribune Trust
Bombay High Court · (1948) 50 BOMLR 566
Income Tax Act, 1922 — Section 33
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 Courts08 Oct 1947
In Re: Krishnaji Gopal Brahme
Bombay High Court · (1948) 50 BOMLR 175
Bombay Public Security Measures Act, 1947 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 491
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
High Courts06 Oct 1947
Bhagwandas Ranchoddas Modi Vs Natwarlal Maganlal Mehta
Bombay High Court · (1949) 51 BOMLR 471
Civil Procedure Code, 1908 (CPC) — Section 92Letters Patent Act, 1865 — Clause 12
High Courts30 Sept 1947
Emperor Vs Dattatraya Sitaram Biniwala
Bombay High Court · (1948) 50 BOMLR 169
Bombay Rent Restriction Act, 1939 — Section 10(4)
High Courts25 Sept 1947Allowed
Khorshed Maneck Vs The Official Trustee
Bombay High Court · AIR 1948 Bom 319 : (1948) 50 BOMLR 108
Succession Act, 1925 — Section 131
High Courts24 Sept 1947Allowed
Sherbanubai Jafferbhoy Vs Hooseinbhoy Abdoolabhoy
Bombay High Court · AIR 1948 Bom 292 : (1948) 50 BOMLR 89
Arbitration Act, 1940 — Section 30(c)
High Courts19 Sept 1947
Dhawanji Rawji and Others Vs Emperor
Bombay High Court · (1949) CriLJ 332
Defence of India Rules, 1962 — Rule 81(2)Military Stores (Unlawful Possession) Ordinance, 1913 — Section 3
High Courts19 Sept 1947Allowed
The Khandesh Spinning and Weaving Mills Company Limited Vs Moolji Jaitha and Co.
Bombay High Court · AIR 1948 Bom 272 : (1948) 50 BOMLR 49
Letters Patent Act, 1865 — Clause 12
High Courts12 Sept 1947
Emperor Vs Hormazdyar Ardeshir Irani
Bombay High Court · (1948) 50 BOMLR 163
Bombay Prevention of Gambling Act, 1887 — Section 4A
High Courts11 Sept 1947
Ashish Ardeshir Namdar Vs F. Ruttonshaw
Bombay High Court · (1948) 50 BOMLR 143
High Courts02 Sept 1947Dismissed
The Chief Controlling Revenue Authority Vs The Maharashtra Sugar Mills, Limited.
Bombay High Court · (1947) 49 BOMLR 893
Stamp Act, 1899 — Section 48
High Courts29 Aug 1947Dismissed
Oscar H. Brown Vs Nathmal Hirachand and Co.
Bombay High Court · AIR 1948 Bom 236 : (1947) 49 BOMLR 889
City of Bombay Police Act, 1902 — Section 45