High Courts01 Apr 1947
Baswantrao Bajirao Vs Emperor
Bombay High Court · (1949) CriLJ 181
Evidence Act, 1872 — Section 108
COURT ARCHIVE
Bombay High Court judgments, 1947
118 judgments · page 5 of 6
High Courts27 Mar 1947Allowed
Thiagaraja Bhagavathar Vs Emperor
Bombay High Court · (1948) 50 BOMLR 382
Criminal Procedure Code, 1898 (CrPC) — Section 411A
High Courts26 Mar 1947
Mohamed Amin Vs Jogendra Kumar Bannerji
Bombay High Court · (1947) 49 BOMLR 584
Criminal Procedure Code, 1898 (CrPC) — Section 190, 200, 202
High Courts20 Mar 1947
Baldevdas C. Parikh Vs Khimji Poonja and Co.
Bombay High Court · (1947) 49 BOMLR 649
Bombay Cotton Contracts Act, 1932 — Section 8
High Courts19 Mar 1947
NEW PIECEGOODS BAZAR CO., LTD. Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Bombay High Court · AIR 1948 Bom 72 : (1947) 15 ITR 319
Income Tax Act, 1961 — Section 6
High Courts19 Mar 1947
The New Piecegoods Bazar Co., Ltd. Vs Commissioner Of Income Tax
Bombay High Court · (1947) 49 BOMLR 620
Income Tax Act, 1922 — Section 66(1)
High Courts18 Mar 1947
COMMISSIONER OF Income Tax, BOMBAY CITY Vs RAVALGAON SUGAR FARM LTD.
Bombay High Court · (1947) 15 ITR 297
Excess Profits Tax Act, 1940 — Section 5
High Courts18 Mar 1947
Commissioner of Income Tax Vs Rawalgaon Sugar Farm, Ltd.
Bombay High Court · (1947) 49 BOMLR 629
Excess Profits Tax Act, 1940 — Section 5
High Courts18 Mar 1947Dismissed
N.V. Vakharia Vs The Supreme General Film Exchange Co., Ltd
Bombay High Court · AIR 1948 Bom 301 : (1948) 50 BOMLR 140
Companies Act, 1956 — Section 130
High Courts17 Mar 1947Allowed
Velji Shivji Vs Mathuradas Haridas
Bombay High Court · AIR 1948 Bom 47 : (1947) 49 BOMLR 645
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 8(1)
High Courts17 Mar 1947
Emperor Vs Amimiya Imammiya
Bombay High Court · (1947) 49 BOMLR 829
Bombay District Police Act, 1890 — Section 80
High Courts17 Mar 1947Dismissed
Emperor Vs Savlaram Kashinath Joshi
Bombay High Court · (1947) 49 BOMLR 798
Bombay Prevention of Gambling Act, 1887 — Section 4(a), 5, 6Evidence Act, 1872 — Section 114
High Courts13 Mar 1947Dismissed
Jan Mohammad Vs Karam Chand
Bombay High Court · (1947) 49 BOMLR 577
Civil Procedure Code, 1908 (CPC) — Section 24Evidence Act, 1872 — Section 115, 32(5)
High Courts06 Mar 1947
BAI SHIRINBAI N. J. DADY IN RE.
Bombay High Court · (1947) 15 ITR 284
Income Tax Act, 1961 — Section 4(1)
High Courts06 Mar 1947
Shirinbai N.J. Dady Vs Commissioner of Income Tax
Bombay High Court · AIR 1948 Bom 46 : (1947) 49 BOMLR 627
Income Tax Act, 1922 — Section 4(1)
High Courts05 Mar 1947
COMMISSIONER OF Income Tax, BOMBAY CITY Vs A. H. WADIA, AS AGENT TO THE GWALIOR DURBAR.
Bombay High Court · (1947) 15 ITR 367
Income Tax Act, 1961 — Section 66(1)
High Courts05 Mar 1947Allowed
Moulvi Hamid Hassan Nomani Vs Banwarilal Roy
Bombay High Court · (1947) 49 BOMLR 534
Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1915 — Section 106
High Courts05 Mar 1947
Commissioner of Income Tax Vs A.H. Wadia
Bombay High Court · (1947) 49 BOMLR 633
Income Tax Act, 1922 — Section 42, 66(1)
High Courts28 Feb 1947Dismissed
Parvatibai Shankar Pathaki Vs Anandrao Pathaki
Bombay High Court · AIR 1948 Bom 159 : (1947) 49 BOMLR 789
High Courts21 Feb 1947
Subbappa Mallappa Huballi Vs P.L. Bonni
Bombay High Court · (1948) 50 BOMLR 701
Bombay Municipal Boroughs Act, 1925 — Section 80, 84(2)