CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court

COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 3,280 of 3,654

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts01 May 1946Dismissed

Thakur Jagannath Baksh Singh Vs Secretary of State

Bombay High Court · (1946) 48 BOMLR 467

Specific Relief Act, 1877 — Section 42
Read judgment
High Courts18 Apr 1946Dismissed

Janardan Karandikar Vs Ramchandra Tilak

Bombay High Court · AIR 1947 Bom 209 : (1946) 48 BOMLR 882

Read judgment
High Courts16 Apr 1946

Emperor Vs Abdul Kader Allarakhia

Bombay High Court · (1947) 49 BOMLR 25

Criminal Procedure Code, 1898 (CrPC) — Section 271, 342
Read judgment
High Courts16 Apr 1946Dismissed

The Municipal Borough Vs The Governor General of India in Council

Bombay High Court · (1947) 49 BOMLR 752

Bombay Municipal Boroughs Act, 1925 — Section 78, 82
Read judgment
High Courts15 Apr 1946

Gulam Khaja Mahamad Vs Pandharinath Vaman

Bombay High Court · (1948) 50 BOMLR 271

Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 101
Read judgment
High Courts11 Apr 1946Dismissed

Shankar Narayan Vs The Barsi Light Railway Co., Ltd.

Bombay High Court · AIR 1947 Bom 390 : (1947) 49 BOMLR 178

Railways Act, 1890 — Section 67
Read judgment
High Courts11 Apr 1946

Emperor Vs Mahomed Musa Natali

Bombay High Court · AIR 1947 Bom 163 : (1946) 48 BOMLR 761

Read judgment
High Courts10 Apr 1946Dismissed

Khurshed Mody Vs Rent Controller

Bombay High Court · AIR 1947 Bom 46 : (1946) 48 BOMLR 565

Read judgment
High Courts09 Apr 1946Dismissed

Dayabhai Jivabhai Patel Vs Shana Bana Pagi

Bombay High Court · AIR 1947 Bom 190 : (1946) 48 BOMLR 627

Dekkhan Agriculturists Relief Act, 1879 — Section 10A
Read judgment
High Courts08 Apr 1946Dismissed

Bai Savita Vs Girjashankar Mohanlal

Bombay High Court · (1947) 49 BOMLR 847

Read judgment
High Courts08 Apr 1946

The Brihan Maharashtra Sugar Syndicate, Ltd. Vs Commissioner of Income Tax

Bombay High Court · AIR 1947 Bom 166 : (1946) 48 BOMLR 537

Income Tax (Amendment) Act, 1939 — Section 2(1)(b)Income Tax Act, 1961 — Section 66(1)
Read judgment
High Courts05 Apr 1946Dismissed

Government of Bombay Vs Sakur Samuel

Bombay High Court · AIR 1947 Bom 38 : (1946) 48 BOMLR 746

Evidence Act, 1872 — Section 105
Read judgment
High Courts03 Apr 1946Dismissed

Emperor Vs Murray Gow Purdy

Bombay High Court · AIR 1947 Bom 184 : (1946) 48 BOMLR 752

Criminal Procedure Code, 1898 (CrPC) — Section 411A
Read judgment
High Courts03 Apr 1946

Framroze Merwanji Desai Vs Hormasji Maneckji

Bombay High Court · AIR 1947 Bom 204 : (1946) 48 BOMLR 737

Read judgment
High Courts02 Apr 1946

HANMANTRAM RAMNATH Vs COMMISSIONER OF Income Tax BOMBAY.

Bombay High Court · (1946) 14 ITR 716

Income Tax Act, 1961 — Section 10Trusts Act, 1882 — Section 6
Read judgment
High Courts29 Mar 1946

Kanhayalal Supdubhai Vs Hiralal Deoram

Bombay High Court · AIR 1947 Bom 255 : (1946) 48 BOMLR 795

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
Read judgment
High Courts27 Mar 1946

Birpal Singh Vs King Emperor

Bombay High Court · (1946) 48 BOMLR 493

Criminal Procedure Code, 1898 (CrPC) — Section 151, 491
Read judgment
High Courts25 Mar 1946Allowed

Rani Provabati Saheba Vs Secretary of State

Bombay High Court · (1946) 48 BOMLR 460

Read judgment
High Courts22 Mar 1946Allowed

Bai Ganga Vs Baheramshah Dalal

Bombay High Court · AIR 1947 Bom 300 : (1947) 49 BOMLR 90

Civil Procedure Code, 1908 (CPC) — Section 103
Read judgment
High Courts20 Mar 1946Allowed

Dnynoba Gangaram Vs Dattoba Balappa

Bombay High Court · AIR 1947 Bom 152 : (1946) 48 BOMLR 629

Transfer of Property Act, 1882 — Section 68(1)(d)
Read judgment
Previous1…3,2783,2793,2803,2813,282…3,654Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions