High Courts13 Jul 1949Dismissed
Shree Meenakshi Mills Limited Vs The Provincial Textile Commissioner
Bombay High Court · (1950) 52 BOMLR 12
Cotton Cloth and Yarn (Control) Order, 1945 — Clause 18B(1)(b)Specific Relief Act, 1877 — Section 45
COURT ARCHIVE
Bombay High Court judgments, 1949
195 judgments · page 5 of 10
High Courts12 Jul 1949Allowed
Emperor Vs Khuma Arjun
Bombay High Court · AIR 1950 Bom 75
Bombay Municipal Boroughs Act, 1925 — Section 178, 37, 38Bombay Municipal Boroughs Rules — Rule 76
High Courts07 Jul 1949
Gangaram Nanhoosingh Vs The Crown
Bombay High Court · AIR 1950 Bom 9 : (1950) CriLJ 244
Penal Code, 1860 (IPC) — Section 376
High Courts01 Jul 1949
Raghunath Ganesh Thakar Vs Vaman Vasudev Chitale
Bombay High Court · AIR 1950 Bom 234 : (1950) 52 BOMLR 135
High Courts27 Jun 1949Dismissed
Bhimaji Krishnarao Vs Hanmantrao Vinayak and Others
Bombay High Court · AIR 1950 Bom 271 : (1950) 52 BOMLR 290
High Courts23 Jun 1949
Namdeo Lokman Lodhi Vs Narmadabai Keshoodeo and Others
Bombay High Court · AIR 1950 Bom 123
Transfer of Property Act, 1882 — Section 111
High Courts23 Jun 1949Allowed
Dhondi Ganapati Patil Vs Maruti Govind Patil and Another
Bombay High Court · AIR 1950 Bom 83
Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4, 5
High Courts23 Jun 1949
Namdeo Lokman Lodhi Vs Narmadabai Keshoodeo
Bombay High Court · (1949) 51 BOMLR 987
Transfer of Property Act, 1882 — Section 111(g), 2
High Courts20 Jun 1949
Hatimali and Another Vs The Crown
Bombay High Court · AIR 1950 Bom 38 : (1950) CriLJ 427
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts20 Jun 1949
Vishwanath Mahadev AdhiKari Vs Krishnaji Ramachandra Bodas
Bombay High Court · AIR 1949 Bom 390 : (1949) 51 BOMLR 744
Bombay Agricultural Debtors Relief Act, 1947 — Section 4
High Courts14 Jun 1949Dismissed
Gomtibai Vs Kanchhedilal
Bombay High Court · (1950) 52 BOMLR 5
Succession Act, 1925 — Section 284(4)
High Courts30 May 1949Dismissed
Yusofalli Mulla Noorbhoy Vs The King
Bombay High Court · (1950) 52 BOMLR 1
Criminal Procedure Code, 1898 (CrPC) — Section 403Hoarding and Profiteering Prevention Ordinance, 1943 — Section 14
High Courts24 May 1949
N.G. Sabde and Others Vs The Crown
Bombay High Court · AIR 1950 Bom 12 : (1950) CriLJ 254
Criminal Law (Amendment) Act — Section 17(1)Penal Code, 1860 (IPC) — Section 188
High Courts16 May 1949Dismissed
Kaikhushroo Pirojsha Ghiara Vs The C.P. Syndicate Ltd.
Bombay High Court · AIR 1949 Bom 134 : (1950) 52 BOMLR 189
Bombay Insolvency Rules, 1910 — Rule 52B(3)Presidency Towns Insolvency Act, 1909 — Section 9(i)
High Courts10 May 1949Allowed
Thota China Subha Rao Vs Mattapalli Raju
Bombay High Court · (1950) 52 BOMLR 181
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Transfer of Property Act, 1882 — Section 53A
High Courts06 May 1949Allowed
Madholal Sindhu Vs The Official Assignee of Bombay
Bombay High Court · (1949) 51 BOMLR 906
Contract Act, 1872 — Section 176
High Courts06 May 1949Dismissed
Jainarain Ram Lundia Vs Surajmull Sagarmull
Bombay High Court · (1949) 51 BOMLR 979
Contract Act, 1872 — Section 48Specific Relief Act, 1877 — Section 15
High Courts20 Apr 1949Dismissed
The Corporation of Calcutta Vs The Governors of St. Thomas School
Bombay High Court · (1950) 52 BOMLR 25
High Courts14 Apr 1949Dismissed
Shaikh Ali Ahmed Vs The Collector of Bombay
Bombay High Court · (1949) 51 BOMLR 589
Civil Procedure Code, 1908 (CPC) — Section 58Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts14 Apr 1949
Ali Ahmed Vs The Collector of Bombay
Bombay High Court · AIR 1950 Bom 33
Bombay City Land Revenue Act, 1876 — Section 13, 41Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1935 — Section 226