High Courts29 Dec 1948
Netram Asaram Vs Mt. Rajju Bai and Another
Bombay High Court · (1950) CriLJ 166
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Bombay High Court judgments, 1948
117 judgments · page 1 of 6
High Courts28 Dec 1948
Shamrao Ganpatrao Patil Vs King-Emperor
Bombay High Court · (1949) CriLJ 580
Criminal Procedure Code, 1898 (CrPC) — Section 195(5)
High Courts17 Dec 1948Dismissed
District Local Board Vs Krishna Sakharam Patil and Others
Bombay High Court · AIR 1950 Bom 18
Bombay Primary Education Act, 1923 — Section 27, 8, 8(1), 8(2)Bombay Primary Education Rules, 1949 — Rule 59
High Courts13 Dec 1948
Madhao Rao Narayan Rao Ghatate Vs Iswardas Sheoratan Bagdi
Bombay High Court · (1949) CriLJ 932
Criminal Procedure Code, 1898 (CrPC) — Section 205, 561A
High Courts10 Dec 1948Dismissed
Ramchandra Narayan Kulkarni Vs Jijaba Rangnath Jadhav
Bombay High Court · (1949) 51 BOMLR 605
Bombay Agricultural Debtors Relief Act, 1939 — Section 85, 86Bombay General Clauses Act, 1904 — Section 11Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 15D
High Courts10 Dec 1948Dismissed
Ramchandra Narayan Kulkarni Vs Jijaba Ranganath Jadhav
Bombay High Court · AIR 1950 Bom 16
Bombay Agricultural Debtors Relief Act, 1939 — Section 86Bombay General Clauses Act, 1904 — Section 11
High Courts10 Dec 1948
Gurunath Madhav Vs Mallappa Shantappa
Bombay High Court · AIR 1950 Bom 340 : (1950) 52 BOMLR 288
Dekkhan Agriculturists Relief Act, 1879 — Section 10AEvidence Act, 1872 — Section 32
High Courts07 Dec 1948
Mahadeo Sheolal Agarwal and Another Vs Emperor
Bombay High Court · (1950) CriLJ 81
Central Provinces and Berar Foodgrains Control Order, 1945 — Clause 8(1)
High Courts24 Nov 1948
In Re: Antonius Raab and Another
Bombay High Court · AIR 1950 Bom 101
Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1898 (CrPC) — Section 491Evidence Act, 1872 — Section 11, 40, 41
High Courts19 Nov 1948
Bhaiyalal Khubchand and Others Vs King-Emperor
Bombay High Court · (1949) CriLJ 549
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts19 Nov 1948Allowed
Mahomed Abdul Aziz Hidayat Vs Khairunnissa Abdul Gani
Bombay High Court · AIR 1950 Bom 245 : (1950) 52 BOMLR 133
High Courts18 Nov 1948
Vithoba Bala Vs Goval Prasad Rangilal
Bombay High Court · (1950) CriLJ 176
Penal Code, 1860 (IPC) — Section 462
High Courts09 Nov 1948
Mohammad Khudabax Vs King Emperor
Bombay High Court · (1949) CriLJ 842
Penal Code, 1860 (IPC) — Section 191, 193, 198
High Courts08 Nov 1948
R.L. Reddy Vs Provincial Government
Bombay High Court · (1949) CriLJ 363
Central Provinces and Berar Public Safety Act, 1948 — Section 2(1)(a)
High Courts04 Nov 1948Dismissed
The North-West Frontier Province Vs Suraj Narain Anand
Bombay High Court · (1949) 51 BOMLR 425
High Courts03 Nov 1948
C.P. Bannerjee Vs B.S. Irani
Bombay High Court · AIR 1949 Bom 182 : (1949) 51 BOMLR 122
Presidency Small Cause Courts Act, 1882 — Section 21
High Courts23 Oct 1948
Shivdas Singh Ajodhya Singh Vs King-Emperor
Bombay High Court · (1949) CriLJ 343
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 8
High Courts22 Oct 1948
King Emperor Vs Abdullah and Others
Bombay High Court · (1949) CriLJ 693
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Oct 1948Dismissed
Phanindra Chandra Neogy Vs The King
Bombay High Court · (1949) 51 BOMLR 440
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts15 Oct 1948Dismissed
Chandu Sajan Patil and Others Vs Nyahalchand Panamchand and Others
Bombay High Court · AIR 1950 Bom 192 : (1950) 52 BOMLR 214
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42