High Courts17 Apr 1935
Ratilal Manilal Nanavati Vs Sakarchand Shah and Co.
Bombay High Court · (1942) 44 BOMLR 124
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Presidency Small Cause Courts Act, 1882 — Section 38
COURT ARCHIVE
Bombay High Court judgments, 1935
183 judgments · page 7 of 10
High Courts17 Apr 1935Allowed
Mariyayya Shidramayya Hiremath Vs Chanvirangouda Virangouda Patil
Bombay High Court · AIR 1935 Bom 420 : (1935) 37 BOMLR 706 : 159 Ind. Cas. 272
Limitation Act, 1908 — Section 6
High Courts16 Apr 1935
In Re: Strauss and Co. Limited; In Re: Bhimraj Harlalka
Bombay High Court · (1936) 38 BOMLR 1080
Companies Act, 1913 — Section 270, 271
High Courts16 Apr 1935Dismissed
Kadappa Bapurao Desai Vs Krishtappa Bachappa Desai
Bombay High Court · AIR 1935 Bom 380 : (1935) 37 BOMLR 599 : 158 Ind. Cas. 560
Bombay Hereditary Offices Act, 1874 — Section 4, 5
High Courts12 Apr 1935Dismissed
Emperor Vs Hari
Bombay High Court · (1935) 37 BOMLR 634
Criminal Procedure Code, 1898 (CrPC) — Section 410, 526(e)(ii)
High Courts04 Apr 1935
Babu Vs Dayambai and Others
Bombay High Court · AIR 1935 Bom 357 : 158 Ind. Cas. 159
Contract Act, 1872 — Section 253, 264
High Courts03 Apr 1935
Lallubhai Chakubhai Jariwala Vs Chimanlal Chunilal and Co.
Bombay High Court · AIR 1936 Bom 99 : (1935) 37 BOMLR 665
Patents and Designs Act, 1911 — Section 2(10)
High Courts02 Apr 1935Dismissed
Byramji Bomanji Talati Vs The Official Assignee of Bombay
Bombay High Court · AIR 1936 Bom 130 : (1939) 41 BOMLR 506
Civil Procedure Code, 1908 (CPC) — Section 73Presidency Towns Insolvency Act, 1909 — Section 53(2)
High Courts01 Apr 1935
The Commissioner of Income Tax Vs Gopal Vaijnath Manohar
Bombay High Court · AIR 1935 Bom 410 : (1935) 37 BOMLR 697 : 158 Ind. Cas. 757
Income Tax Act, 1922 — Section 34, 66(2)
High Courts01 Apr 1935
COMMISSIONER OF INCOME TAX, BOMBAY Vs GOPAL VAJINATH MANOHAR.
Bombay High Court · (1935) 3 ITR 372
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 66(2)
High Courts01 Apr 1935Dismissed
Mahomed Oosman Vs Essack Saleh Mahomed Vanjara
Bombay High Court · (1937) 39 BOMLR 502
Evidence Act, 1872 — Section 32(4), 49
High Courts01 Apr 1935Dismissed
The Municipality of Dhulia Vs The New Pratap Spinning, Weaving and Manufacturing Company Limited
Bombay High Court · AIR 1935 Bom 415 : (1935) 37 BOMLR 703 : 158 Ind. Cas. 703
High Courts28 Mar 1935
The Commissioner of Income Tax Vs Gomedalli Lakshminarayan
Bombay High Court · AIR 1935 Bom 412 : (1935) 37 BOMLR 692 : 159 Ind. Cas. 424 : (1935) 3 ITR 367
Income Tax Act, 1922 — Section 55, 66(2)
High Courts27 Mar 1935
TATA HYDRO-ELECTRIC AGENCIES, LTD. Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1936) 4 ITR 92
Income Tax Act, 1961 — Section 66(2)
High Courts27 Mar 1935
The Commissioner of Income Tax Vs Chunilal B. Mehta
Bombay High Court · AIR 1935 Bom 423 : (1935) 37 BOMLR 753 : 159 Ind. Cas. 413
Income Tax Act, 1922 — Section 4(1), 66(2)
High Courts27 Mar 1935Dismissed
Adambhai Salemahomed Vs Haji Allarakhia Haji Ismail
Bombay High Court · AIR 1935 Bom 417 : (1935) 37 BOMLR 686 : 159 Ind. Cas. 193
High Courts25 Mar 1935
AMARCHAND MADHAVJI and CO. Vs COMMISSIONER OF INCOME TAX, BOMBAY.
Bombay High Court · (1935) 3 ITR 462
Income Tax Act, 1961 — Section 66(2)
High Courts21 Mar 1935
INDIAN RADIO AND CABLE COMMUNICATIONS LTD. Vs THE COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1936) 4 ITR 90
Income Tax Act, 1961 — Section 66(2)
High Courts15 Mar 1935
Harkisandas Dharamsey Vs Dwarkadas Gordhandas
Bombay High Court · AIR 1936 Bom 94 : (1935) 37 BOMLR 913
Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 59
High Courts14 Mar 1935
The Provident Investment Co. Ltd. Vs The Land Acquisition Officer
Bombay High Court · AIR 1935 Bom 319 : (1935) 37 BOMLR 465 : 157 Ind. Cas. 650
Land Acquisition Act, 1894 — Section 18Specific Relief Act, 1877 — Section 45