High Courts06 Dec 1945Allowed
Manilal Ratanchand Shah Vs Nanubhai Jesingbhai
Bombay High Court · (1947) 49 BOMLR 84
Specific Relief Act, 1877 — Section 54, 55
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,284 of 3,654
High Courts05 Dec 1945Allowed
Dattatraya Bhaskar Vs Ramkrishna Martoba
Bombay High Court · (1948) 50 BOMLR 279
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts04 Dec 1945
Attar Hussein Vs Fazli Brothers, Ltd.
Bombay High Court · AIR 1946 Bom 481 : (1946) 48 BOMLR 377
High Courts02 Dec 1945Allowed
Jagdish Narain Vs Nawab Said Ahmad Khan
Bombay High Court · (1946) 48 BOMLR 430
Evidence Act, 1872 — Section 32
High Courts30 Nov 1945
Bhagwant Balaji Rao Vs Rajaram Sajnaji
Bombay High Court · (1946) 48 BOMLR 817
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts30 Nov 1945
Bhagwant Balajirao and Others Vs Rajaram Sajnaji and Others
Bombay High Court · AIR 1947 Bom 157
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts29 Nov 1945Dismissed
Ramchandra Mulchand Vs Bhagwan Gopal
Bombay High Court · (1946) 48 BOMLR 594
High Courts29 Nov 1945Dismissed
Manilal Motiram Mehta Vs Natwarlal Gokaldas Shah
Bombay High Court · (1947) 49 BOMLR 81
Limitation Act, 1908 — Section 19
High Courts29 Nov 1945
Ramchandra Mulchand Vs Bhagwan Gopal and Another
Bombay High Court · AIR 1947 Bom 82
High Courts29 Nov 1945Dismissed
Ambalal Shankarlal Vs Baldeodas Chhaganlal
Bombay High Court · (1946) 48 BOMLR 591
Transfer of Property Act, 1882 — Section 10, 14
High Courts29 Nov 1945
Manilal Motiram Mehta Vs Natwarlal Gokaldas Shah and Others
Bombay High Court · AIR 1947 Bom 337
Limitation Act, 1963 — Section 19
High Courts22 Nov 1945
Khushalchand Bhagchand Vs Trimbak Ramchandra and Others
Bombay High Court · AIR 1947 Bom 49
Transfer of Property Act, 1882 — Section 41
High Courts22 Nov 1945
Motilal Sarupchand Vs Shamsundar Radhakisan and Others
Bombay High Court · AIR 1947 Bom 160
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Nov 1945Dismissed
Khushal Chand Bhagchand Vs Trimbak Ramchandra
Bombay High Court · (1946) 48 BOMLR 586
Transfer of Property Act, 1882 — Section 3, 41
High Courts22 Nov 1945Dismissed
Motilal Sarupchand Vs Shamsundar Radhakisan
Bombay High Court · (1946) 48 BOMLR 783
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts20 Nov 1945Allowed
Emperor Vs Mareppa Ningappa Kambar
Bombay High Court · (1946) 48 BOMLR 542
Evidence Act, 1872 — Section 27
High Courts20 Nov 1945
Mareppa Ningappa Kambar and Others Vs Emperor
Bombay High Court · AIR 1947 Bom 90
Evidence Act, 1872 — Section 114
High Courts20 Nov 1945Allowed
Emperor Vs Purshottam Harjivan Shah
Bombay High Court · AIR 1946 Bom 492 : (1946) 48 BOMLR 379
Evidence Act, 1872 — Section 114(e)Hoarding and Profiteering Prevention Ordinance, 1943 — Section 14, 2(c)
High Courts20 Nov 1945Allowed
Bhagwandas Tejaji Vs Motilal Chakabhai
Bombay High Court · (1946) 48 BOMLR 583
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Limitation Act, 1908 — Article 182(5)
High Courts20 Nov 1945Dismissed
Commissioner I.T. Vs Gurupada Datta
Bombay High Court · (1946) 48 BOMLR 296
Income Tax Act, 1922 — Section 10