High Courts02 Jul 1942Allowed
Laxman Krishna Mahar Vs Parvatibai Vishvanath Suryavanshl
Bombay High Court · AIR 1943 Bom 63 : (1942) 44 BOMLR 903
Dekkhan Agriculturists Relief Act, 1879 — Section 15B(2)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,313 of 3,654
High Courts02 Jul 1942
Cursetji Jamshedji Ardaseer Wadia Vs Dr. R.d. Shiralee
Bombay High Court · AIR 1943 Bom 32 : (1942) 44 BOMLR 859
Arbitration Act, 1940 — Section 2(c)
High Courts29 Jun 1942Allowed
Damodar Venkatesh Dhopade Vs Narhar Balwant Kulkarni
Bombay High Court · AIR 1943 Bom 65 : (1943) 45 BOMLR 87
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts26 Jun 1942Dismissed
Gurunath Eknath Sukre Vs Laxmibai Govind Kanista
Bombay High Court · AIR 1942 Bom 344 : (1942) 44 BOMLR 844
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Jun 1942Dismissed
Lala Hem Chand Vs Lala Peary Lal
Bombay High Court · (1943) 45 BOMLR 275
Limitation Act, 1908 — Section 10, 28
High Courts24 Jun 1942Dismissed
Gopaldas Hiralal Marwadi Vs Mahadu Dagdu Patil
Bombay High Court · AIR 1943 Bom 24 : (1942) 44 BOMLR 855
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 43 Rule 1(q)Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts19 Jun 1942
Emperor Vs Adambhai Abdullabhai Budha
Bombay High Court · AIR 1942 Bom 316(1) : (1942) 44 BOMLR 763
High Courts18 Jun 1942
Thakorlal Vadilal Vs Ambalal Bhikhabhai Patel
Bombay High Court · (1942) 44 BOMLR 761
High Courts17 Jun 1942
Emperor Vs Karsandas Govindji Ved
Bombay High Court · AIR 1942 Bom 326 : (1942) 44 BOMLR 756
City of Bombay Municipal Council Act, 1988 — Section 390(7)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts15 Jun 1942Dismissed
Bank of Upper India, Ltd. Vs Robert Hercules Skinner
Bombay High Court · (1943) 45 BOMLR 267
Limitation Act, 1908 — Section 19
High Courts04 Jun 1942
Sir Sundar Singh Majithia Vs The Commissioner of Income Tax
Bombay High Court · (1943) 45 BOMLR 9
Income Tax Act, 1822 — Section 26A
High Courts28 Apr 1942Dismissed
Raja Jagatjit Singh Vs Raja Partab Bahadur Singh
Bombay High Court · (1942) 44 BOMLR 868 : (1942) 55 LW 597
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 144, 47
High Courts20 Apr 1942Dismissed
Shah Ram Chand Vs Pandit Parbhu Dayal
Bombay High Court · (1943) 45 BOMLR 1
Transfer of Property Act, 1882 — Section 60
High Courts17 Apr 1942Allowed
Shivshankar Chhaganlal Shukla Vs Laxman Chimanlal Soni
Bombay High Court · AIR 1943 Bom 83 : (1943) 45 BOMLR 78
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
High Courts16 Apr 1942
Shivrao Shesgiri Kalbag Vs The Secretary of State for India
Bombay High Court · (1942) 44 BOMLR 668
Contract Act, 1872 — Section 62Land Improvement Loans Act, 1883 — Section 7(l)(a)
High Courts16 Apr 1942
Vithaldas Damodar Vs Lakhmidas Harjiwan
Bombay High Court · AIR 1942 Bom 266 : (1942) 44 BOMLR 609
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 7
High Courts16 Apr 1942
Sangavva Gulappa Khandekar Vs Gulappa Kariyeppa Khandekar
Bombay High Court · AIR 1942 Bom 258 : (1942) 44 BOMLR 614
Criminal Procedure Code, 1898 (CrPC) — Section 488(5)
High Courts14 Apr 1942
Sir Byramji Jeejeebhoy Vs The Province of Bombay (No. 1)
Bombay High Court · AIR 1942 Bom 310 : (1942) 44 BOMLR 682
City of Bombay Municipal Council Act, 1988 — Section 202Government of India Act, 1915 — Section 100
High Courts14 Apr 1942
Sir Byramji Jeejeebhoy Vs The Province of Bombay (No. 2)
Bombay High Court · AIR 1942 Bom 312 : (1942) 44 BOMLR 687