High Courts02 Nov 1938
Emperor Vs Rameshwar Narayan Agarwal
Bombay High Court · AIR 1939 Bom 92 : (1939) 41 BOMLR 84
Criminal Procedure Code, 1898 (CrPC) — Section 137
COURT ARCHIVE
Bombay High Court judgments, 1938
187 judgments · page 3 of 10
High Courts02 Nov 1938
Emperor Vs Dattatraya Ramchandra Naik
Bombay High Court · AIR 1939 Bom 95 : (1939) 41 BOMLR 82
City of Bombay Municipal Council Act, 1988 — Section 384A
High Courts02 Nov 1938
Alimahomed Joosab Vs Kasturchand Balabhai Jhaveri
Bombay High Court · AIR 1939 Bom 89 : (1939) 41 BOMLR 90
Criminal Procedure Code, 1898 (CrPC) — Section 259
High Courts01 Nov 1938
COMMISSIONER OF Income Tax, BOMBAY Vs ABUBAKER ABDUL REHMAN AND OTHERS (MUTAVALEES OF WAKF).
Bombay High Court · AIR 1939 Bom 195 : (1939) 7 ITR 139
Income Tax Act, 1961 — Section 66(2)
High Courts01 Nov 1938
The Commissioner of Income Tax Vs Abubaker Abdul Rehman
Bombay High Court · (1939) 41 BOMLR 232
Income Tax Act, 1961 — Section 3, 9
High Courts31 Oct 1938Allowed
S.N. Bannerjee and Secretary of State Vs Kurchwar Lime and Stone Company, Limited
Bombay High Court · (1939) 41 BOMLR 136
Civil Procedure Code, 1908 (CPC) — Section 109(c)
High Courts21 Oct 1938Dismissed
Gokal Chand-Jagan Nath Vs Nand Ram Das-Atma Ram
Bombay High Court · (1939) 41 BOMLR 128
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 99
High Courts17 Oct 1938Dismissed
Nand Kishore Vs Azmat Ulla, Official Receiver
Bombay High Court · (1939) 41 BOMLR 663
High Courts17 Oct 1938Dismissed
Premila Devi Vs The Peoples Bank of Northern India, Limited
Bombay High Court · (1939) 41 BOMLR 147
Companies Act, 1956 — Section 153
High Courts13 Oct 1938Allowed
Shanmukhappa Gurulingappa Vs Rudrappa Golappa Malli Rudrappa Golappa Malli Vs Gurulingappa Gurabba Malli
Bombay High Court · AIR 1939 Bom 266 : (1939) 41 BOMLR 223
Trusts Act, 1882 — Section 81
High Courts06 Oct 1938
Emperor Vs Ramchandra Rango Sawkar
Bombay High Court · AIR 1939 Bom 129 : (1939) 41 BOMLR 98
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b), 233Penal Code, 1860 (IPC) — Section 109, 408, 477A
High Courts06 Oct 1938
Emperor Vs Gurushidayya Shantivirayya Kulkarni
Bombay High Court · AIR 1939 Bom 63 : (1938) 40 BOMLR 1286
Bombay Hereditary Offices Act, 1874 — Section 58Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409
High Courts06 Oct 1938Allowed
Suleman Haji Ahmed Oomer Vs Darabshaw Pirojshaw Dubash
Bombay High Court · AIR 1939 Bom 98 : (1939) 41 BOMLR 25
Transfer of Property Act, 1882 — Section 115
High Courts30 Sept 1938Allowed
Gajraj Sheokarandas Vs Sir Hukamchand Sarupchand, Kt.
Bombay High Court · AIR 1939 Bom 90 : (1939) 41 BOMLR 19
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts29 Sept 1938
Lakshman Hari Kanhere Vs V.G. Virkar
Bombay High Court · AIR 1939 Bom 258 : (1939) 41 BOMLR 481
Civil Procedure Code, 1908 (CPC) — Section 39, 47
High Courts28 Sept 1938Dismissed
Madubai Francis Damel Vs Vadilal Kashidas
Bombay High Court · AIR 1939 Bom 147 : (1939) 41 BOMLR 219
Negotiable Instruments Act, 1881 (NI) — Section 8, 9
High Courts21 Sept 1938Allowed
Baldeosahai Surajmal and Co. Vs Radhakishan Joharilal
Bombay High Court · AIR 1939 Bom 225 : (1939) 41 BOMLR 308
High Courts16 Sept 1938Dismissed
G.N. Asundi Vs Virappa Andaneppa Manvi
Bombay High Court · AIR 1939 Bom 221 : (1939) 41 BOMLR 371
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Transfer of Property Act, 1882 — Section 2(d)
High Courts16 Sept 1938Dismissed
Malojirao Narsinghrao Shitole Vs Keshav Moreshwar Deshmukh
Bombay High Court · AIR 1939 Bom 126 : (1939) 41 BOMLR 215
Contract Act, 1872 — Section 182, 202Limitation Act, 1908 — Article 62, 10Trusts Act, 1882 — Section 3