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Bombay High Court judgments, 1939

189 judgments · page 1 of 10

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High Courts21 Dec 1939Dismissed

Naranlal Jethalal Thakkar Vs Shivprasad Achratlal Jani

Bombay High Court · AIR 1940 Bom 259 : (1940) 42 BOMLR 494

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4
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High Courts20 Dec 1939

The City Municipality Vs Nusserwanji Hormusji Madon

Bombay High Court · AIR 1940 Bom 252 : (1940) 42 BOMLR 491

Bombay Municipal Boroughs Act, 1925 — Section 206
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High Courts20 Dec 1939

Emperor Vs Rajendrasing Ramsing

Bombay High Court · (1940) 42 BOMLR 356

Criminal Procedure Code, 1898 (CrPC) — Section 144
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High Courts20 Dec 1939

Ramrao Nilkanth Nadkarni Vs Shrimant Purnanand Saraswati Swami

Bombay High Court · AIR 1940 Bom 281 : (1940) 42 BOMLR 501

Registration Act, 1908 — Section 17(1)(d)Transfer of Property Act, 1882 — Section 53A
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High Courts15 Dec 1939Allowed

Dayaldas Kushiram Vs The Commissioner of Income Tax, Central

Bombay High Court · (1940) 42 BOMLR 414

Income Tax Act, 1922 — Section 5Specific Relief Act, 1877 — Section 45
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High Courts15 Dec 1939

DAYALDAS KUSHIRAM Vs COMMISSIONER OF INCOME TAX, (CENTRAL) AND ANOTHER.

Bombay High Court · AIR 1940 Bom 234 : (1940) 8 ITR 139

Specific Relief Act, 1877 — Section 45
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High Courts14 Dec 1939Dismissed

Siddappa Gangappa Shintre Vs Ramchandra Vishnu Ginde

Bombay High Court · AIR 1941 Bom 30 : (1940) 42 BOMLR 1005

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Dekkhan Agriculturists Relief Act, 1879 — Section 15B
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High Courts11 Dec 1939

In Re: Hanmantrao Annarao Kalgi

Bombay High Court · AIR 1940 Bom 204 : (1940) 42 BOMLR 353

Criminal Procedure Code, 1898 (CrPC) — Section 110
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High Courts08 Dec 1939

Karson Champsi Vs Meghji Asaria Shah

Bombay High Court · (1940) 42 BOMLR 917

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High Courts08 Dec 1939Dismissed

The Arvi Co-operative Credit Society, Limited Vs Dhondiram Navalchand

Bombay High Court · AIR 1940 Bom 289 : (1940) 42 BOMLR 486

Evidence Act, 1872 — Section 44Registration Act, 1908 — Section 49
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High Courts08 Dec 1939Dismissed

Gurusangappa Basappa Hokrani Vs Baslingappa Basappa Hokrani

Bombay High Court · AIR 1940 Bom 311 : (1940) 42 BOMLR 470

Civil Procedure Code, 1908 (CPC) — Section 11
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High Courts06 Dec 1939Allowed

Emperor Vs Sonappa Shina Shetty

Bombay High Court · (1940) 42 BOMLR 205

Penal Code, 1860 (IPC) — Section 111
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High Courts06 Dec 1939Allowed

Motichand Hirachand Gujar Vs Khudabaksh Gulamhusen Tambatkar

Bombay High Court · AIR 1940 Bom 255 : (1940) 42 BOMLR 462

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High Courts06 Dec 1939

Emperor Vs Asgaralli Mahammedalli Heralwala

Bombay High Court · (1940) 42 BOMLR 203

Bombay District Police Act, 1890 — Section 6Bombay General Clauses Act, 1904 — Section 17Bombay Prevention of Gambling Act, 1887 — Section 6, 7
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High Courts30 Nov 1939Dismissed

Bruusgaard Kiosteruds Dampskibs Aktieselskab Vs The Secretary of State for India in Council

Bombay High Court · AIR 1940 Bom 294 : (1940) 42 BOMLR 532

Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 226(7)
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High Courts23 Nov 1939

Jagannath Ganeshram Agarwala Vs Shivnarayan Bhagirath

Bombay High Court · AIR 1940 Bom 247 : (1940) 42 BOMLR 451

Companies Act, 1913 — Section 153
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High Courts22 Nov 1939Dismissed

Manilal Maganlal Vs Bai Champa

Bombay High Court · AIR 1940 Bom 193 : (1940) 42 BOMLR 382

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A
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High Courts17 Nov 1939Dismissed

Gurunath Balwant Deshpande Vs Suryakant Dhunderao

Bombay High Court · AIR 1940 Bom 225 : (1940) 42 BOMLR 399

Limitation Act, 1908 — Article 144
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High Courts14 Nov 1939Dismissed

The Commissioner of Income Tax Vs The Ahmedabad Advance Mills Ltd.

Bombay High Court · (1940) 42 BOMLR 318

Income Tax Act, 1922 — Section 4(2)
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High Courts14 Nov 1939Allowed

The Commissioner of Income Tax Vs Motiram Nandram

Bombay High Court · (1940) 42 BOMLR 323

Income Tax Act, 1922 — Section 10(2)(ix)
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