High Courts22 Sept 1948
Commissioner of Income Tax Vs N.M. Raiji
Bombay High Court · AIR 1949 Bom 176 : (1949) 51 BOMLR 118 : (1949) 17 ITR 180
Income Tax Act, 1961 — Section 25(4)
COURT ARCHIVE
Bombay High Court judgments, 1948
191 judgments · page 3 of 10
High Courts21 Sept 1948
SARUPCHAND HUKUMCHAND Vs COMMISSIONER OF Income Tax, CENTRAL, BOMBAY.
Bombay High Court · AIR 1949 Bom 178 : (1949) 17 ITR 213
Income Tax Act, 1961 — Section 22(2)
High Courts21 Sept 1948
Sarupchand Hukumchand Vs Commisioner of Income Tax
Bombay High Court · (1949) 51 BOMLR 113
Income Tax (Amendment) Act, 1959 — Section 5, 5
High Courts21 Sept 1948Dismissed
Ganpatrao Vishwanathappa Vs Bhimrao Sahibrao
Bombay High Court · AIR 1950 Bom 278 : (1950) 52 BOMLR 154
Transfer of Property Act, 1882 — Section 52, 53, 53(1)
High Courts20 Sept 1948Dismissed
M. Gulamali Abdulhussein and Co. Vs Vishwambharlal Ruiya
Bombay High Court · AIR 1949 Bom 158 : (1949) 51 BOMLR 79
Arbitration Act, 1940 — Section 33
High Courts14 Sept 1948
G.B. Ghatge Vs Emperor
Bombay High Court · AIR 1949 Bom 226 : (1949) CriLJ 789
Bombay Children Act, 1924 — Section 9(4)
High Courts14 Sept 1948
Emperor Vs G.B. Ghatge
Bombay High Court · (1949) 51 BOMLR 103
Penal Code, 1860 (IPC) — Section 323, 88, 89
High Courts13 Sept 1948
Rana Birpal Singh Vs Emperor
Bombay High Court · AIR 1949 Bom 161 : (1949) CriLJ 591
Criminal Procedure Code, 1898 (CrPC) — Section 491Independence Act, 1947 — Section 7
High Courts13 Sept 1948
In Re: Rana Birpal Singh
Bombay High Court · (1949) 51 BOMLR 108
Criminal Procedure Code, 1898 (CrPC) — Section 491(3)India (Adaptation of Existing Indian Laws) Order, 1947 — Article 3
High Courts10 Sept 1948
Shyama Rajaram Pardhan and Another Vs Emperor
Bombay High Court · (1949) CriLJ 669
Criminal Procedure Code, 1898 (CrPC) — Section 374Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 392
High Courts10 Sept 1948
Sudkya Ramji Vs Mahammed Issak
Bombay High Court · AIR 1950 Bom 236 : (1950) 52 BOMLR 123
Bombay Tenancy Act, 1939 — Section 17, 24(1A), 2ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Sept 1948
The Province of Bombay Vs Western India Automobile Association Western India Automobile Association Vs The Industrial Tribunal and Satya Mangula Venktramanrao Bhupat
Bombay High Court · AIR 1949 Bom 141 : (1949) 51 BOMLR 58
Industrial Disputes Act, 1947 — Section 2(g), 2(j)
High Courts03 Sept 1948
King Emperor Vs Budhoo Mandal Gond
Bombay High Court · (1949) CriLJ 673
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts02 Sept 1948
Mulchand Kundanmal Jagtiani Vs Raman Hiralal Shah
Bombay High Court · AIR 1949 Bom 197 : (1949) 51 BOMLR 86
Bombay City Civil Court Act, 1948 — Section 3
High Courts30 Aug 1948
Ralph Hugh Friedlander Vs Kathleen Marjorie Friedlander
Bombay High Court · AIR 1949 Bom 173 : (1949) 51 BOMLR 129
Divorce Act, 1869 — Section 62, 7
High Courts30 Aug 1948Allowed
Dhulesaheb Dawalsaheb Jambaji Vs The Municipal Borough
Bombay High Court · AIR 1949 Bom 260 : (1949) 51 BOMLR 252
Limitation Act, 1908 — Article 182
High Courts30 Aug 1948Allowed
Abraham Ezra Issac Mansoor Vs Abdul Mahomed Alibhai
Bombay High Court · AIR 1949 Bom 154 : (1949) 51 BOMLR 47
Transfer of Property Act, 1882 — Section 60
High Courts30 Aug 1948
Jivram Jagjivandas Dave Vs Kantilal Keshavlal Trivedi and Others
Bombay High Court · AIR 1950 Bom 247 : (1950) 52 BOMLR 104
Limitation Act, 1908 — Article 120Transfer of Property Act, 1882 — Section 53
High Courts27 Aug 1948
Shriram Gangabisan Vs Bajranglal Gokulchand
Bombay High Court · (1949) CriLJ 709
Criminal Procedure Code, 1898 (CrPC) — Section 176, 476
High Courts24 Aug 1948Allowed
Madhavprasad Kalkaprasad Nigam Vs S.G. Chandavarkar
Bombay High Court · AIR 1949 Bom 4104 : (1948) 50 BOMLR 747
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 11A