High Courts09 Nov 1948
Mohammad Khudabax Vs King Emperor
Bombay High Court · (1949) CriLJ 842
Penal Code, 1860 (IPC) — Section 191, 193, 198
COURT ARCHIVE
Bombay High Court judgments, 1948
191 judgments · page 2 of 10
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 Courts05 Nov 1948Allowed
The Municipal Corporation for the City of Bombay Vs Govind Laxman Savant
Bombay High Court · AIR 1949 Bom 229 : (1949) 51 BOMLR 190
Bombay Municipal Corporation Act, 1888 — Section 70(6)Specific Relief Act, 1877 — Section 45
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 Courts21 Oct 1948Allowed
The Commissioner of Income Tax, Bombay Mofussil Vs The Western India Life Insurance Company, Limited
Bombay High Court · (1949) 51 BOMLR 437
Income Tax Act, 1922 — Section 4, 42
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
High Courts14 Oct 1948Allowed
The Commissioner of Income Tax, Bombay City Vs The Great Eastern Life Assurance Company, Limited
Bombay High Court · (1949) 51 BOMLR 938
Income Tax Act, 1961 — Rule 8, 10(7)
High Courts11 Oct 1948Dismissed
Vishwanath Keshav Joshi Vs B.M. Sukhadwalla
Bombay High Court · AIR 1949 Bom 250 : (1949) 51 BOMLR 276
Bombay City Civil Court Act, 1948 — Section 18
High Courts08 Oct 1948
Vishnuprasad Narandas Modi Vs Narandas Mohanlal Modi
Bombay High Court · AIR 1950 Bom 4 : (1949) 51 BOMLR 602
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Article 17, 13, 14, 15, 7
High Courts08 Oct 1948
Balvantrao Venkatrao Vs Satappa Shidappa and Others
Bombay High Court · AIR 1951 Bom 8 : (1950) 52 BOMLR 681
Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts07 Oct 1948Dismissed
Nilkanth Ramchandra Chandole Vs Rasiklal Mulchand Gujar
Bombay High Court · AIR 1949 Bom 210 : (1949) 51 BOMLR 280
Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 50
High Courts01 Oct 1948Dismissed
Narayan Rajaram Vs Prabhakar Keshav and Another
Bombay High Court · AIR 1951 Bom 345 : (1950) 52 BOMLR 830 : (1951) ILR (Bom) 108
Negotiable Instruments Act, 1881 (NI) — Section 32, 50
High Courts30 Sept 1948
Bai Aimai Limjibhai Kavarana Vs Minoo Manchershaw Davar
Bombay High Court · AIR 1949 Bom 254 : (1949) 51 BOMLR 272
Court Fees Act, 1870 — Section 7(xi)(cc)
High Courts29 Sept 1948
In Re: P.D. Shamdasani
Bombay High Court · (1949) 51 BOMLR 106
Criminal Procedure Code, 1898 (CrPC) — Section 526(8)
High Courts29 Sept 1948
Mallawa Shiddappa Ujjannavar Vs Shiddappa Bhimappa Ujjannavar
Bombay High Court · AIR 1950 Bom 112
High Courts28 Sept 1948Dismissed
Abdul Gani Vs The Commissioner of Police
Bombay High Court · AIR 1949 Bom 365 : (1949) 51 BOMLR 633
Bombay Public Security Measures Act, 1947 — Section 6(1)