COURT ARCHIVE

Bombay High Court judgments, 1938

187 judgments · page 7 of 10

High Courts07 Apr 1938Allowed

Nawab Mirza Mohammad Kazim Ali Khan and Nawab Fakhr Zahan Begam Vs Nawab Mirza Mohammad Sadiq Ali Khan

Bombay High Court · (1938) 40 BOMLR 843

Civil Procedure Code, 1908 (CPC) — Section 68Succession Act, 1925 — Section 218

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High Courts07 Apr 1938Dismissed

The Commissioner of Income Tax Vs Khemchand Ramdas

Bombay High Court · (1938) 40 BOMLR 854

Income Tax Act, 1922 — Section 23(4)

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High Courts06 Apr 1938Dismissed

Vinayak Shreedhar Kulkarni Vs Chintaman Vaman Kulkarni

Bombay High Court · AIR 1938 Bom 470 : (1938) 40 BOMLR 972

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts06 Apr 1938Dismissed

Hakmaji Meghaji Vs Punnaji Devichand

Bombay High Court · AIR 1938 Bom 453 : (1938) 40 BOMLR 995

Contract Act, 1872 — Section 239, 253

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High Courts05 Apr 1938Dismissed

Tukaram Ganpatrao Surve Vs Atmaram Vinayak Gondhalekar

Bombay High Court · AIR 1939 Bom 31 : (1938) 40 BOMLR 1192

Transfer of Property Act, 1882 — Section 53A, 54

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High Courts04 Apr 1938Dismissed

Bai Havabu Vs Isup Musa Patil

Bombay High Court · AIR 1938 Bom 467 : (1938) 40 BOMLR 968

Limitation Act, 1908 — Section 20, 20(1)

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High Courts01 Apr 1938

Partap Singh Vs Sant Kaur

Bombay High Court · (1938) 40 BOMLR 1065

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High Courts01 Apr 1938Dismissed

Jhavery and Co. Vs Hirachand Gangji

Bombay High Court · AIR 1938 Bom 418 : (1938) 40 BOMLR 694

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High Courts29 Mar 1938Dismissed

Shantaram Vithal Wakde Vs Shantaram Bhagwan Sinkar

Bombay High Court · AIR 1938 Bom 451 : (1938) 40 BOMLR 964

Civil Procedure Code, 1908 (CPC) — Section 2(11)Negotiable Instruments Act, 1881 (NI) — Section 8

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High Courts29 Mar 1938Dismissed

Saiyed Mohammad Raza Vs Badr-Ul-Islam Ali Khan

Bombay High Court · (1938) 40 BOMLR 835

Civil Procedure Code, 1908 (CPC) — Section 92, 93

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High Courts28 Mar 1938

Hiralal Ramsukh Vs Monghibai Chimnaji

Bombay High Court · AIR 1938 Bom 510 : (1938) 40 BOMLR 1025

Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 115Provincial Insolvency Act, 1920 — Section 75

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High Courts28 Mar 1938Dismissed

Tulsiram Tukaram Vs Totaram Pandu

Bombay High Court · AIR 1938 Bom 465 : (1938) 40 BOMLR 1005

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts25 Mar 1938Dismissed

Daso Venkatesh Kulkarni Vs Ramchandra Rango Kulkarni

Bombay High Court · AIR 1938 Bom 456 : (1938) 40 BOMLR 960

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High Courts25 Mar 1938Dismissed

Nathu Lal Vs The Collector of Budaun

Bombay High Court · (1938) 40 BOMLR 1063

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High Courts25 Mar 1938Dismissed

Lakhaji Dollaji and Co. Vs Boorugu Mahadeo Rajanna

Bombay High Court · AIR 1939 Bom 101 : (1939) 41 BOMLR 6

Contract Act, 1872 — Section 151

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High Courts24 Mar 1938

Raghunandan N. Kothare Vs Keshavrao B. Kirtikar

Bombay High Court · AIR 1939 Bom 194 : (1939) 41 BOMLR 287

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High Courts24 Mar 1938Dismissed

Balkrishna Ramchandra Konkar Vs Calcutta Soap Works

Bombay High Court · (1938) 40 BOMLR 956

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 28, 59

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High Courts23 Mar 1938

COMMISSIONER OF Income Tax, BOMBAY PRESIDENCY, SIND AND BALUCHISTAN Vs THE GRAIN MERCHANTS ASSOCIATION OF BOMBAY.

Bombay High Court · AIR 1939 Bom 45 : (1938) 6 ITR 427

Income Tax Act, 1961 — Section 66(2)

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High Courts23 Mar 1938

COMMISSIONER OF INCOME TAX, BOMBAY Vs BOMBAY TRUST CORPORATION.

Bombay High Court · AIR 1939 Bom 43 : (1938) 6 ITR 445

Income Tax Act, 1961 — Section 66(2)

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High Courts23 Mar 1938

The Commissioner of Income Tax Vs The Grain Merchants Association

Bombay High Court · (1938) 40 BOMLR 1227

Income Tax Act, 1922 — Section 4(3)

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