COURT ARCHIVE

Bombay High Court judgments, 1939

189 judgments · page 10 of 10

High Courts30 Jan 1939

Radhi Kathari Bhoir Vs Namdeo Dhaku Bhagat

Bombay High Court · AIR 1939 Bom 394 : (1939) 41 BOMLR 585

Limitation Act, 1963 — Article 61

High Courts27 Jan 1939Allowed

Bombay High Court · (1939) 41 BOMLR 708

Civil Procedure Code, 1908 (CPC) — Section 152, 47

High Courts25 Jan 1939

Bombay High Court · (1939) 41 BOMLR 583

Provincial Insolvency Act, 1920 — Section 28(2), 41(2)(c), 44(2)

High Courts19 Jan 1939

Bombay High Court · AIR 1939 Bom 396 : (1939) 41 BOMLR 779

Civil Procedure Code, 1908 (CPC) — Section 99

High Courts19 Jan 1939Dismissed

Bombay High Court · (1939) 41 BOMLR 428

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 120B

High Courts17 Jan 1939Dismissed

Bombay High Court · AIR 1939 Bom 398 : (1939) 41 BOMLR 772

Bombay Hereditary Offices Act, 1874 — Section 15

High Courts17 Jan 1939

Bombay High Court · AIR 1939 Bom 371 : (1939) 41 BOMLR 554

Bombay Children Act, 1924 — Section 23

High Courts13 Jan 1939Dismissed

Bombay High Court · AIR 1939 Bom 338 : (1939) 41 BOMLR 575

High Courts13 Jan 1939Allowed

Bombay High Court · AIR 1939 Bom 369 : (1939) 41 BOMLR 578

Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)