High Courts10 Aug 1944Allowed
Emperor Vs Leslie Gwilt
Bombay High Court · AIR 1945 Bom 368 : (1945) 47 BOMLR 431
Evidence Act, 1872 — Section 114(e)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,294 of 3,654
High Courts09 Aug 1944
Vithoba Savlaram Vs Shrihari Narayan
Bombay High Court · AIR 1945 Bom 319 : (1945) 47 BOMLR 116
Evidence Act, 1872 — Section 90
High Courts08 Aug 1944Allowed
Sadashiv Shivbasappa Burje Vs Govind Virpax Ambi
Bombay High Court · AIR 1945 Bom 351 : (1945) 47 BOMLR 114
Transfer of Property Act, 1882 — Section 67(d)
High Courts07 Aug 1944
District School Board of belgaum Vs Mohamad Mulla
Bombay High Court · (1945) 47 BOMLR 323
Bombay Primary Education Act, 1947 — Section 26E
High Courts03 Aug 1944
Gurunathappa Deekappa Vs The Dharwar Municipality
Bombay High Court · AIR 1945 Bom 197 : (1945) 47 BOMLR 38
Provincial Small Cause Courts Act, 1887 — Article 35(j)
High Courts03 Aug 1944Allowed
Emperor Vs Vithal Tukaram
Bombay High Court · AIR 1945 Bom 183 : (1944) 46 BOMLR 860
Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts31 Jul 1944Dismissed
Patali Begum Vs Yeshwant Thite
Bombay High Court · AIR 1945 Bom 317 : (1945) 47 BOMLR 112
Bombay Watan Act, 1886 — Section 4
High Courts25 Jul 1944
Leelachand Walchand Gujar Vs Vishnu Ganesh Lakade
Bombay High Court · AIR 1945 Bom 409 : (1945) 47 BOMLR 330
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts25 Jul 1944Dismissed
Shripad Laxman Nakadi Vs Kashibai Dinkar Jog
Bombay High Court · AIR 1945 Bom 248 : (1945) 47 BOMLR 108
Transfer of Property Act, 1882 — Section 70
High Courts24 Jul 1944Allowed
Tungabai Vs Yeshwant Dinkar Jog
Bombay High Court · (1945) 47 BOMLR 242
High Courts18 Jul 1944Dismissed
Hubli Electricity Co. Ltd Vs Government of Bombay
Bombay High Court · AIR 1945 Bom 370 : (1945) 47 BOMLR 415
Civil Procedure Code, 1908 (CPC) — Section 151, 80
High Courts17 Jul 1944Allowed
Emperor Vs Anant Narayan KulKarni
Bombay High Court · AIR 1945 Bom 413 : (1945) 47 BOMLR 138
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 406
High Courts14 Jul 1944Dismissed
Janardan Eknath Vs Ganesh Sadashiv
Bombay High Court · AIR 1945 Bom 200 : (1945) 47 BOMLR 27
Limitation Act, 1908 — Section 19
High Courts13 Jul 1944Allowed
Pandurang Bhau Balvadkar Vs Changunabai
Bombay High Court · AIR 1945 Bom 164 : (1944) 46 BOMLR 913
High Courts13 Jul 1944
Ramchandra Balaji Vs Shankar Apparao
Bombay High Court · AIR 1945 Bom 229 : (1945) 47 BOMLR 121
Bombay Hereditary Offices Act, 1874 — Section 36
High Courts03 Jul 1944
Navnitlal Chunilal Vs Baburao (No. 2)
Bombay High Court · AIR 1945 Bom 137 : (1944) 46 BOMLR 787
Bombay Rent Restriction Order, 1942 — Section 12
High Courts29 Jun 1944Dismissed
Savlaram Gangaram Vs Vishwanath Anant
Bombay High Court · AIR 1945 Bom 386 : (1945) 47 BOMLR 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 95, 47
High Courts27 Jun 1944Dismissed
Mohan Chunilal Vs Digambar Shankar
Bombay High Court · AIR 1945 Bom 445 : (1945) 47 BOMLR 277
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts27 Jun 1944Allowed
All India Spinners Assn. Vs Commissioner of Income Tax
Bombay High Court · (1945) 47 BOMLR 233
Income Tax Act, 1922 — Section 4(3)(i)
High Courts27 Jun 1944Dismissed
Zafrul Hasan Vs Farid-ud-din
Bombay High Court · (1945) 47 BOMLR 239
Transfer of Property Act, 1882 — Section 53