High Courts05 Jul 1935Dismissed
Shankar Vinayak Nigade Vs Ramrao Sahebrao Nigade
Bombay High Court · AIR 1935 Bom 427 : (1935) 37 BOMLR 786 : 159 Ind. Cas. 697
COURT ARCHIVE
Bombay High Court judgments, 1935
183 judgments · page 6 of 10
High Courts05 Jul 1935
Waman Ramkrishna Ghotge Vs Ganpat Mahadeo Nevagi
Bombay High Court · (1935) 37 BOMLR 925
Transfer of Property Act, 1882 — Section 53
High Courts05 Jul 1935
Advocate General of Bombay Vs Phiroz Rustomji Bharucha
Bombay High Court · (1935) 37 BOMLR 722
Bar Councils Act, 1926 — Section 10(1)
High Courts03 Jul 1935Allowed
Murhari Narayan Teli Vs Narayan Balvant Kasture
Bombay High Court · AIR 1935 Bom 416 : (1935) 37 BOMLR 747 : 159 Ind. Cas. 170
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53
High Courts03 Jul 1935Dismissed
Dhondi Dnyanoo Sinde Vs Rama Bala Sinde
Bombay High Court · AIR 1936 Bom 132 : (1936) 38 BOMLR 94
High Courts02 Jul 1935Dismissed
The Commissioner of Income Tax Vs Sir Kameshwar Singh
Bombay High Court · (1935) 37 BOMLR 822
Income Tax Act, 1961 — Section 4(3)
High Courts01 Jul 1935Allowed
The Shantiniketan Co-operative Housing Society, Ltd. Vs Madhavlal Amirchand
Bombay High Court · (1935) 37 BOMLR 955
Bombay Co-operative Societies Act, 1925 — Section 72ALand Acquisition Act, 1894 — Section 3(e)
High Courts28 Jun 1935
Emperor Vs L.M. Marino
Bombay High Court · (1935) 37 BOMLR 658 : 159 Ind. Cas. 90
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts28 Jun 1935Allowed
Sri Rajah Krishnayya Rao Vs The Rajah of Pittapur
Bombay High Court · (1935) 37 BOMLR 852
Evidence Act, 1872 — Section 112
High Courts27 Jun 1935
Dorabji Nowrosjee Pajnigar Vs Jamshedji Pestonji Mehta
Bombay High Court · AIR 1936 Bom 218 : (1936) 38 BOMLR 395 : 163 Ind. Cas. 300
Negotiable Instruments Act, 1881 (NI) — Section 69
High Courts27 Jun 1935
Emperor Vs Appa Ganpat
Bombay High Court · AIR 1935 Bom 399 : (1935) 37 BOMLR 656 : 159 Ind. Cas. 176
Bombay Prevention of Gambling Act, 1887 — Section 4
High Courts21 Jun 1935Dismissed
The Bharat Spinning and Weaving Co. Ltd. Vs Manilal Lallubhai
Bombay High Court · (1935) 37 BOMLR 826
Evidence Act, 1872 — Section 109
High Courts20 Jun 1935Dismissed
Homeshwar Singh Vs Kameshwar Singh
Bombay High Court · (1935) 37 BOMLR 800
Contract Act, 1872 — Section 16
High Courts04 Jun 1935Allowed
Kedar Nath Goenka Vs Munshi Ram Narain Lal
Bombay High Court · (1935) 37 BOMLR 794
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 12
High Courts31 May 1935
Sheonandan Prasad Singh Vs Abdul Fateh Mohammad Reza
Bombay High Court · (1935) 37 BOMLR 845
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 May 1935Dismissed
Maharaj Kumar Gopal Saran Narain Singh Vs The Commissioner of Income Tax
Bombay High Court · (1935) 37 BOMLR 817
Income Tax Act, 1922 — Section 12(1)
High Courts24 May 1935Allowed
The Commissioner of Income Tax Vs P.R.A.L. Muthukaruppan Chettiar
Bombay High Court · (1935) 37 BOMLR 815
Income Tax Act, 1961 — Section 4(2)
High Courts17 May 1935Dismissed
Kunwar Basant Singh Vs Kunwar Brijraj Saran Singh
Bombay High Court · (1935) 37 BOMLR 805
Evidence Act, 1872 — Section 65(c)
High Courts18 Apr 1935
In Re: Abdul Satar Khan Kamruddinkhan
Bombay High Court · AIR 1935 Bom 359 : 158 Ind. Cas. 168
Penal Code, 1860 (IPC) — Section 486Trade and Merchandise Marks Act, 1958 — Section 15
High Courts18 Apr 1935
In Re: Abdulsatarkhan Kamruddinkhan
Bombay High Court · (1935) 37 BOMLR 580
Merchandise Marks Act, 1889 — Section 15Penal Code, 1860 (IPC) — Section 482