High Courts23 Mar 1938
The Commissioner of Income Tax Vs The New India Assurance Company Ltd.
Bombay High Court · (1938) 40 BOMLR 980
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1938
187 judgments · page 8 of 10
High Courts23 Mar 1938
COMMISSIONER OF Income Tax, BOMBAY Vs NEW INDIA ASSURANCE CO. LTD.
Bombay High Court · AIR 1938 Bom 490 : (1938) 6 ITR 603
Income Tax Act, 1961 — Section 4, 66(2)
High Courts23 Mar 1938
The Commissioner of Income Tax Vs The Bombay Trust Corporation
Bombay High Court · (1938) 40 BOMLR 1222
Income Tax Act, 1961 — Section 22(4)
High Courts22 Mar 1938
MANUFACTURERS LIFE INSURANCE CO. OF CANADA Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1938) 6 ITR 321
High Courts18 Mar 1938Allowed
Gaekwar Baroda State Railway Vs Hafiz Habib-Ul Haq
Bombay High Court · (1938) 40 BOMLR 811
Civil Procedure Code, 1908 (CPC) — Section 86, 87
High Courts17 Mar 1938Dismissed
Parvatibai Harivallabhdas Vani Vs Vinayak Balvant Jangam
Bombay High Court · AIR 1939 Bom 23 : (1938) 40 BOMLR 989
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 126, 135
High Courts17 Mar 1938Allowed
Vishwanath Sadashiv Natu Vs The Municipal Corporation of The City of Bombay
Bombay High Court · AIR 1938 Bom 410 : (1938) 40 BOMLR 685
Bombay Municipal Corporation Act, 1888 — Section 106, 527
High Courts15 Mar 1938Dismissed
Raichand Lalchandshet Vs Tanibai
Bombay High Court · AIR 1939 Bom 65 : (1938) 40 BOMLR 1198
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 2
High Courts14 Mar 1938Dismissed
Mahomedbhai Samsuddin Jivaji Raja Vohra Vs M.A. Dawoodbhai and Co.
Bombay High Court · AIR 1938 Bom 405 : (1938) 40 BOMLR 676
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54
High Courts11 Mar 1938Allowed
The Calico Printers Association Limited Vs Mitsubishi Shoji Kaisha Limited
Bombay High Court · AIR 1938 Bom 413 : (1938) 40 BOMLR 661
Patents and Designs Act, 1911 — Section 53
High Courts11 Mar 1938Allowed
Chimanlal Girdhar Ghanchi Vs Dahyabhai Nathubhai Ghanchi
Bombay High Court · AIR 1938 Bom 422 : (1938) 40 BOMLR 952
Registration Act, 1908 — Section 23, 49
High Courts11 Mar 1938Allowed
Nippon Yusen Kaisha Vs Ramjiban Serowgee
Bombay High Court · (1938) 40 BOMLR 799
Contract Act, 1872 — Section 178
High Courts11 Mar 1938Dismissed
T.R. Pratt (Bombay) Limited Vs M.T. Limited E.D. Sassoon and Co. Limited Vs T.R. Pratt (Bombay) Limited
Bombay High Court · (1938) 40 BOMLR 1109
Companies Act, 1956 — Section 91B
High Courts10 Mar 1938Dismissed
Asman Vaman Yadav Vs Ganpat Tukaram Ganpat Tukaram Vs Asman Vaman Yadav
Bombay High Court · AIR 1938 Bom 443 : (1938) 40 BOMLR 946
High Courts09 Mar 1938
Maria Flaviana Almeida Vs Ramchandra Santuram Asavle
Bombay High Court · AIR 1938 Bom 408 : (1938) 40 BOMLR 658
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 9Limitation Act, 1963 — Article 177
High Courts07 Mar 1938
Amritlal Raichand Jhaveri Vs Bhagwandas Fatehchand
Bombay High Court · AIR 1939 Bom 435 : (1939) 41 BOMLR 609
Sales of Goods Act, 1930 — Section 27
High Courts07 Mar 1938Dismissed
Menahem Mesha Menahem Messa Vs Moses Bunin Menahem Messa
Bombay High Court · AIR 1938 Bom 394 : (1938) 40 BOMLR 571
Civil Procedure Code, 1908 (CPC) — Section 13Evidence Act, 1872 — Section 41
High Courts03 Mar 1938Allowed
Babasaheb Appasaheb Sirnadgouda Vs Laxmanappa Ramappa Kallimani
Bombay High Court · AIR 1938 Bom 492 : (1938) 40 BOMLR 1015
Bombay Land Revenue Code, 1879 — Section 84Bombay Watan Act, 1886 — Section 5
High Courts02 Mar 1938Allowed
The Secretary of State Vs The Bank of India Limited.
Bombay High Court · (1938) 40 BOMLR 868
Securities Act, 1920 — Section 21Sheffield Corporation Act, 1883 — Section 30(1)
High Courts01 Mar 1938Dismissed
Hiralal Laxmandas Marwadi Vs Meghraj Bhickchand Marwadi
Bombay High Court · AIR 1938 Bom 433 : (1938) 40 BOMLR 937