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
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,267 of 3,654
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)
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)
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
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
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