High Courts16 Feb 1944
Amratlal Vs Land Acquisition Officer
Bombay High Court · AIR 1945 Bom 302 : (1945) 47 BOMLR 95
Bombay Municipal Boroughs Act, 1925 — Section 114(2)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,297 of 3,654
High Courts15 Feb 1944Dismissed
Maruti Babaji Vs Manohar
Bombay High Court · AIR 1945 Bom 307 : (1945) 47 BOMLR 90
Dekkhan Agriculturists Relief Act, 1879 — Section 44(1)Transfer of Property Act, 1882 — Section 60
High Courts09 Feb 1944Dismissed
Emperor Vs Shaikh Hasan Abdul Karim and Akbarkhan Attamahomed
Bombay High Court · AIR 1944 Bom 274 : (1944) 46 BOMLR 470
Criminal Procedure Code, 1898 (CrPC) — Section 411General Clauses Act, 1897 — Section 5
High Courts09 Feb 1944
Santuram Hari Vs Trust of India Assurance Co.
Bombay High Court · AIR 1945 Bom 11 : (1944) 46 BOMLR 752
Transfer of Property Act, 1882 — Section 130
High Courts09 Feb 1944Dismissed
Ranchhod Dahya Vs Musajibhai
Bombay High Court · AIR 1945 Bom 58 : (1944) 46 BOMLR 715
Bombay Agricultural Debtors Relief Act, 1947 — Section 37
High Courts09 Feb 1944Allowed
Vinayak Pandurangrao Vs Sheshadasacharya Ramacharya
Bombay High Court · AIR 1945 Bom 60 : (1944) 46 BOMLR 711
Bombay Agricultural Debtors Relief Act, 1947 — Section 37
High Courts07 Feb 1944
Sorabji Medora Vs Oriental Life Assurance Co.
Bombay High Court · AIR 1944 Bom 351 : (1944) 46 BOMLR 767
High Courts31 Jan 1944
Bai Kevli Vs Dalsukhram Sakarchand
Bombay High Court · AIR 1945 Bom 178 : (1944) 46 BOMLR 908
Succession Act, 1925 — Section 82
High Courts27 Jan 1944Dismissed
Parvatibai Gopal Dhamdhere Vs Maruti Luxman
Bombay High Court · AIR 1945 Bom 69 : (1944) 46 BOMLR 704
Transfer of Property Act, 1882 — Section 60
High Courts26 Jan 1944Allowed
Emperor Vs Behram Sheriar Irani
Bombay High Court · (1944) 46 BOMLR 481
Criminal Procedure Code, 1898 (CrPC) — Section 510
High Courts25 Jan 1944Dismissed
Emperor Vs Sadashiv Narayan Bhalerao
Bombay High Court · AIR 1944 Bom 255 : (1944) 46 BOMLR 459
Penal Code, 1860 (IPC) — Section 124APress Act, 1910 — Section 4
High Courts24 Jan 1944
In Re: Laxman Ganesh Raste
Bombay High Court · AIR 1945 Bom 39 : (1944) 46 BOMLR 703
Bombay Pleaders Act, 1920 — Section 25
High Courts19 Jan 1944Allowed
Emperor Vs Budhabhai Sakarbhai
Bombay High Court · AIR 1944 Bom 290 : (1944) 46 BOMLR 477
Bombay Town Planning Act, 1915 — Section 15, 15(1)(a), 15(1)(c)(ii)
High Courts18 Jan 1944Dismissed
Govind Bhaushet Vs Bhiku Mahadeoshet
Bombay High Court · AIR 1945 Bom 55 : (1944) 46 BOMLR 699
High Courts12 Jan 1944Allowed
Motor House Gujarat, Ld. Vs Natvarlal Parikh
Bombay High Court · AIR 1945 Bom 54 : (1944) 46 BOMLR 693
Bombay Finance (Amendment) Act, 1939 — Section 26(i)Bombay Finance Act, 1932 — Section 22
High Courts10 Jan 1944
Superintendent of Stamps Vs Breul and Co.
Bombay High Court · AIR 1944 Bom 325 : (1944) 46 BOMLR 686
Stamp Act, 1899 — Section 57
High Courts06 Jan 1944Dismissed
Rachappa Totappa Vs Madivalawa Rachappa
Bombay High Court · AIR 1945 Bom 63 : (1944) 46 BOMLR 683
Limitation Act, 1908 — Section 6
High Courts05 Jan 1944Allowed
Shripad Vs Sanikatta Co-operative Salt Sale Society
Bombay High Court · AIR 1945 Bom 82 : (1944) 46 BOMLR 745
Contract Act, 1872 — Section 23
High Courts03 Jan 1944
Lallubhai Motiram Vs Laxmishankar Ambalal
Bombay High Court · AIR 1945 Bom 51 : (1944) 46 BOMLR 679