COURT ARCHIVE

Bombay High Court judgments, 1928

295 judgments · page 11 of 15

High Courts20 Mar 1928

The Commissoner of Income Tax, Bombay Vs The Remington Typewriter Company (Bombay) Limited

Bombay High Court · AIR 1928 Bom 465 : (1928) 30 BOMLR 1190 : (1928) ILR (Bom) 726 : 113 Ind. Cas. 602

Income Tax Act, 1922 — Section 40, 42, 43

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High Courts20 Mar 1928

Narayan Hari Tarkhande Vs Yeshwant Raoji Naik Dattatraya Ramchandra Vs Annappa Pandurang Kokatnpur

Bombay High Court · AIR 1928 Bom 352 : (1928) 30 BOMLR 1018

Bombay District Police Act, 1890 — Section 80(3)Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts19 Mar 1928Allowed

District Deputy Collector, Panch-Mahals Vs Mansangji Mokhamsangji Naik

Bombay High Court · AIR 1928 Bom 306 : (1928) 30 BOMLR 930 : 113 Ind. Cas. 169

Land Acquisition Act, 1894 — Section 18

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High Courts19 Mar 1928Dismissed

Hirachand Succaram Gandhy Vs G.I.P. Railway Company

Bombay High Court · AIR 1928 Bom 421 : (1928) 30 BOMLR 970 : (1928) ILR (Bom) 548 : 113 Ind. Cas. 511

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 80Railways Act, 1890 — Section 77

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High Courts17 Mar 1928Dismissed

Dinkar Raoji Sinkar Vs Anant Ganesh Sagwekar

Bombay High Court · AIR 1928 Bom 349 : (1928) 30 BOMLR 902 : 113 Ind. Cas. 155

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts16 Mar 1928

The Government Pleader Vs L.B. Bhopatkar

Bombay High Court · AIR 1928 Bom 338 : (1928) 30 BOMLR 934 : 113 Ind. Cas. 519

Bombay Pleaders Act, 1920 — Section 25Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts16 Mar 1928

The Kapadvanj Municipality Vs Ochhavlal Damodar Parikh

Bombay High Court · AIR 1928 Bom 328 : (1928) 30 BOMLR 920 : 113 Ind. Cas. 161

Transfer of Property Act, 1882 — Section 55(6)(b)

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High Courts15 Mar 1928

Ramkisan Singh Vs Mahammad Abdul Sattar

Bombay High Court · (1928) 30 BOMLR 852

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4(2)

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High Courts15 Mar 1928Allowed

Motilal Vs Ujiar Singh

Bombay High Court · (1928) 30 BOMLR 856

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3(2)

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High Courts14 Mar 1928Dismissed

Jamnadas Adukia Vs Chetandas Daga

Bombay High Court · AIR 1928 Bom 487 : (1928) 30 BOMLR 1317

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High Courts14 Mar 1928Allowed

Bhagwantrao Abaji Marathe Vs Ramanath Kaniram Shet

Bombay High Court · AIR 1928 Bom 310 : (1928) 30 BOMLR 881 : (1928) ILR (Bom) 542

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High Courts13 Mar 1928

The Commissioner of Income Tax, Bombay Presidency Vs The Bombay Trust Corporation Limited as Agent for the Hongkong Trust Corporation Limited

Bombay High Court · (1928) ILR (Bom) 702

Income Tax Act, 1922 — Section 10, 18, 19, 2(11), 3

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High Courts13 Mar 1928Dismissed

Emperor Vs Bansilal Gangaram Vani

Bombay High Court · (1928) 30 BOMLR 646 : (1928) ILR (Bom) 686

Bombay Abkari Act, 1878 — Section 43(I)(a)Criminal Procedure Code, 1898 (CrPC) — Section 428

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High Courts13 Mar 1928

Emperor Vs Narayan Dhaku Bhil

Bombay High Court · AIR 1928 Bom 240 : (1928) 30 BOMLR 620 : (1928) ILR (Bom) 456

Criminal Procedure Code, 1898 (CrPC) — Section 349, 403

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High Courts12 Mar 1928

The Commissioner of Income Tax Vs Bombay Trust Corporation Ltd.

Bombay High Court · AIR 1928 Bom 448 : (1928) 30 BOMLR 1172 : 113 Ind. Cas. 593

Income Tax Act, 1922 — Section 4, 40, 43

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High Courts12 Mar 1928Allowed

Muthiah Chetti Vs Palaniappa Chetti

Bombay High Court · (1928) 30 BOMLR 1353

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Limitation Act, 1908 — Article 11

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High Courts08 Mar 1928Dismissed

Moro Kashinath Joshi Vs Ganesh Hari Bagul

Bombay High Court · AIR 1928 Bom 243 : (1928) 30 BOMLR 683 : (1928) ILR (Bom) 453

Specific Relief Act, 1877 — Section 29

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High Courts08 Mar 1928Dismissed

The Sholapur Spinning and Weaving Co. Ltd. Vs Pandharinath Martand Sulakhe

Bombay High Court · AIR 1928 Bom 341 : (1928) 30 BOMLR 893 : 113 Ind. Cas. 148

Provincial Insolvency (Amendment) Act, 1926 — Section 53

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High Courts08 Mar 1928

In Re: Punjalal Chunilal

Bombay High Court · AIR 1928 Bom 224 : (1928) 30 BOMLR 617

Criminal Procedure Code, 1898 (CrPC) — Section 488, 489

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High Courts07 Mar 1928

Kaikhushru M. Talyarkhan Vs Bai Gulab

Bombay High Court · (1929) 31 BOMLR 406 : (1929) ILR (Bom) 508

Presidency Towns Insolvency Act, 1909 — Section 52

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