High Courts01 Jul 1943
Emperor Vs Trimbak Hari Tulpule
Bombay High Court · (1943) 45 BOMLR 893
Criminal Procedure Code, 1898 (CrPC) — Section 491
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,303 of 3,654
High Courts28 Jun 1943Dismissed
Ramchandra Gururao Joshi Vs Kamalabai Sheshagirirao Sarathi
Bombay High Court · AIR 1944 Bom 191 : (1944) 46 BOMLR 358
Transfer of Property Act, 1882 — Section 52
High Courts28 Jun 1943Allowed
Dattatraya Vasudev Khatkul Vs Parashram Anant Moghe
Bombay High Court · AIR 1944 Bom 218 : (1944) 46 BOMLR 363
Bombay Land Revenue Code, 1879 — Section 37Khoti Settlement Act, 1880 — Section 3(4)
High Courts25 Jun 1943
Tyebhoy Essofalli Thingna Vs The Collector
Bombay High Court · AIR 1944 Bom 91 : (1943) 45 BOMLR 1055
Civil Procedure Code, 1908 (CPC) — Section 115Mussalman Wakf Act, 1923 — Section 6C
High Courts25 Jun 1943Dismissed
Nathalal Ichhashankar Vs Bai Manek
Bombay High Court · AIR 1944 Bom 196 : (1944) 46 BOMLR 356
High Courts24 Jun 1943Dismissed
Thakur Shah Vs Emperor
Bombay High Court · (1944) 46 BOMLR 513
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)(d)
High Courts23 Jun 1943
Jadavkumar Liladhar Mainthia Vs Pushpabai Mainthia Nee.
Bombay High Court · AIR 1944 Bom 29 : (1943) 45 BOMLR 924
Evidence Act, 1872 — Section 32
High Courts22 Jun 1943
Bai Madhukanta Vs Kantilal Mohanlal
Bombay High Court · AIR 1944 Bom 58 : (1943) 45 BOMLR 1052
High Courts21 Jun 1943Dismissed
Anant Govind Ginde Vs Dnyaneshwar Balkrishna Ginde
Bombay High Court · AIR 1944 Bom 195 : (1944) 46 BOMLR 353
High Courts18 Jun 1943
Paul Engel Vs Edith Engel
Bombay High Court · AIR 1944 Bom 15 : (1943) 45 BOMLR 921
High Courts15 Jun 1943
Emperor Vs Bhikha Gober
Bombay High Court · (1943) 45 BOMLR 884
Criminal Procedure Code, 1898 (CrPC) — Section 236, 239(e)Evidence Act, 1872 — Section 114(a), 27Penal Code, 1860 (IPC) — Section 411
High Courts13 May 1943Allowed
Valarshak Seth Apcar Vs The Standard Coal Company Limited
Bombay High Court · (1944) 46 BOMLR 316
High Courts22 Apr 1943Dismissed
Emperor Vs Keshav Talpade
Bombay High Court · (1944) 46 BOMLR 22
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1939 — Section 2(1)
High Courts16 Apr 1943Dismissed
Ambalal Chunthabhai Patel Vs Somabhai Bakorbhai Patel
Bombay High Court · AIR 1944 Bom 46 : (1943) 45 BOMLR 1045
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts15 Apr 1943Allowed
Baba Narayan Lakras Vs Saboosa
Bombay High Court · (1944) 46 BOMLR 312
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 18
High Courts14 Apr 1943Dismissed
The Khatau Makanji Spinning and Weaving Co. Ltd. Vs S.R. Deshpande
Bombay High Court · AIR 1943 Bom 332 : (1943) 45 BOMLR 657
Bombay Industrial Disputes Act, 1938 — Section 28(2), 62
High Courts08 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs MAHOMEDBHOY I. M. ROWJI.
Bombay High Court · (1943) 11 ITR 320
City of Bombay Municipal Council Act, 1988 — Section 128Income Tax Act, 1922 — Section 66(2)
High Courts08 Apr 1943
The Commissioner of Income Tax Vs Mahomedbhoy I.A. Rowji
Bombay High Court · AIR 1943 Bom 311 : (1943) 45 BOMLR 584
City of Bombay Municipal Council Act, 1988 — Section 212Income Tax Act, 1922 — Section 9(1)(iv)