COURT ARCHIVE

Bombay High Court judgments, 1938

187 judgments · page 5 of 10

High Courts15 Aug 1938Dismissed

The Dewarkhand Cement Company, Limited Vs The Secretary of State for India

Bombay High Court · AIR 1939 Bom 215 : (1939) 41 BOMLR 297

Government of India Act, 1919 — Section 106Government of India Act, 1935 — Section 226Stamp Act, 1899 — Section 25(a)

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High Courts12 Aug 1938

Virbhadrappa Shilvant Vs Shekabai Harun Sayed Ahmed Arab

Bombay High Court · AIR 1939 Bom 188 : (1939) 41 BOMLR 249

Administrator Generals Act, 1913 — Section 31, 32Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Succession Act, 1925 — Section 214

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High Courts12 Aug 1938Allowed

Chandulal Asharam Travadi Vs Bai Kashi

Bombay High Court · AIR 1939 Bom 59 : (1938) 40 BOMLR 1262

Evidence Act, 1872 — Section 90

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High Courts11 Aug 1938Dismissed

Pandurang Raghunath Hasabnis Vs Ishwar Kusaji Patil

Bombay High Court · AIR 1939 Bom 79 : (1938) 40 BOMLR 1270

Registration Act, 1908 — Section 17(2)(6)Transfer of Property Act, 1882 — Section 6

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High Courts09 Aug 1938

In Re: Taralakshmi Manuprasad

Bombay High Court · AIR 1938 Bom 499 : (1938) 40 BOMLR 1103

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts08 Aug 1938Allowed

Jotiram Dalsukhram Vs Bai Diwali

Bombay High Court · AIR 1939 Bom 154 : (1939) 41 BOMLR 239

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High Courts05 Aug 1938Dismissed

Emperor Vs Somabhai Govindbhai

Bombay High Court · AIR 1938 Bom 484 : (1938) 40 BOMLR 1082

Bombay Prevention of Gambling Act, 1887 — Section 12(a)

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High Courts03 Aug 1938

Emperor Vs Vinayak Mahadev Habbu

Bombay High Court · AIR 1938 Bom 506 : (1938) 40 BOMLR 1099

Motor Vehicles Act, 1914 — Section 11(2)(h)

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High Courts02 Aug 1938Dismissed

Damodar Moreshwar Phadke Vs Radhabai Damodar Ranade

Bombay High Court · AIR 1939 Bom 54 : (1938) 40 BOMLR 1266

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1)

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High Courts02 Aug 1938Allowed

Rango Ramacharya Katti Vs Gopal Narayan Kulkarni

Bombay High Court · AIR 1939 Bom 75 : (1938) 40 BOMLR 1278

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 15

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High Courts01 Aug 1938

Hirachand Gangji Vs Rowji Sojpal

Bombay High Court · AIR 1939 Bom 377 : (1939) 41 BOMLR 760

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High Courts29 Jul 1938

Emperor Vs Karamalli Gulamalli

Bombay High Court · AIR 1938 Bom 481 : (1938) 40 BOMLR 1092

Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234Penal Code, 1860 (IPC) — Section 120B

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High Courts27 Jul 1938Dismissed

Pestonjee Bhicajee Vs Patrick H. Anderson

Bombay High Court · (1939) 41 BOMLR 1

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(1)(m)

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High Courts26 Jul 1938

Emperor Vs Yeshaba Sakhoba Patil

Bombay High Court · AIR 1938 Bom 463 : (1938) 40 BOMLR 927

Criminal Procedure Code, 1898 (CrPC) — Section 562(1)Evidence Act, 1872 — Section 114

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High Courts22 Jul 1938Allowed

Anandibai Pandurangrao Bhide Vs Vasudev Narsingrao Bhide

Bombay High Court · AIR 1939 Bom 81 : (1938) 40 BOMLR 1231

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High Courts21 Jul 1938Allowed

Bawa Faquir Singh Vs Emperor

Bombay High Court · (1938) 40 BOMLR 1254

Criminal Procedure Code, 1898 (CrPC) — Section 30, 337Penal Code, 1860 (IPC) — Section 120B

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High Courts19 Jul 1938

Mulchand Jivraj Vs D. Low

Bombay High Court · AIR 1939 Bom 350 : (1939) 41 BOMLR 521

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High Courts18 Jul 1938Allowed

Rajlakshmi Dassi Vs Bholanath Sen

Bombay High Court · (1938) 40 BOMLR 1241

Land Acquisition Act, 1894 — Section 18

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High Courts18 Jul 1938

Emperor Vs Ismail Umar

Bombay High Court · AIR 1938 Bom 430 : (1938) 40 BOMLR 832

Penal Code, 1860 (IPC) — Section 326

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High Courts18 Jul 1938Dismissed

Karbalai Gulam Vs Haji Ebrahim Busheri and Co.

Bombay High Court · AIR 1939 Bom 342 : (1939) 41 BOMLR 518

Civil Procedure Code, 1908 (CPC) — Section 48General Clauses Act, 1897 — Section 6Limitation Act, 1871 — Section 2

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