COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,266 of 3,654

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

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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

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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

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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)

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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

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High Courts19 Nov 1948

Bhaiyalal Khubchand and Others Vs King-Emperor

Bombay High Court · (1949) CriLJ 549

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts19 Nov 1948Allowed

Mahomed Abdul Aziz Hidayat Vs Khairunnissa Abdul Gani

Bombay High Court · AIR 1950 Bom 245 : (1950) 52 BOMLR 133

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High Courts18 Nov 1948

Vithoba Bala Vs Goval Prasad Rangilal

Bombay High Court · (1950) CriLJ 176

Penal Code, 1860 (IPC) — Section 462

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High Courts09 Nov 1948

Mohammad Khudabax Vs King Emperor

Bombay High Court · (1949) CriLJ 842

Penal Code, 1860 (IPC) — Section 191, 193, 198

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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)

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High Courts04 Nov 1948Dismissed

The North-West Frontier Province Vs Suraj Narain Anand

Bombay High Court · (1949) 51 BOMLR 425

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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

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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

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High Courts22 Oct 1948

King Emperor Vs Abdullah and Others

Bombay High Court · (1949) CriLJ 693

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts21 Oct 1948Dismissed

Phanindra Chandra Neogy Vs The King

Bombay High Court · (1949) 51 BOMLR 440

Criminal Procedure Code, 1898 (CrPC) — Section 197

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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

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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

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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

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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

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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

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