High Courts09 Oct 1939
In Re: David Sassoon and Co. Ltd.
Bombay High Court · AIR 1940 Bom 169 : (1940) 42 BOMLR 120
Income Tax Act, 1961 — Section 24, 26(2)
COURT ARCHIVE
Bombay High Court judgments, 1939
189 judgments · page 3 of 10
High Courts09 Oct 1939
DAVID SASSOON and CO., LTD., IN RE.
Bombay High Court · (1940) 8 ITR 7
Income Tax Act, 1961 — Section 24
High Courts09 Oct 1939Allowed
Bai Ratangavri Vs Manilal Mahipatram Mehta
Bombay High Court · AIR 1940 Bom 153 : (1940) 42 BOMLR 186
High Courts08 Oct 1939
Bhagwandas Narandas Vs D.D. Patel and Co.
Bombay High Court · AIR 1940 Bom 131 : (1940) 42 BOMLR 231
Criminal Procedure Code, 1898 (CrPC) — Section 476Evidence Act, 1872 — Section 44
High Courts06 Oct 1939Allowed
Gajramji Jasramji Maharaj Vs Somnath Bhudardas Soni
Bombay High Court · AIR 1940 Bom 242 : (1940) 42 BOMLR 443
Civil Procedure Code, 1908 (CPC) — Section 92Suits Valuation Act, 1887 — Section 8
High Courts06 Oct 1939
RAWJI DHANJI and CO., IN RE.
Bombay High Court · (1940) 8 ITR 1
Income Tax Act, 1961 — Section 66(2)
High Courts06 Oct 1939
Vaman Ravji Kulkarni Vs Nagesh Vishnu Joshi
Bombay High Court · AIR 1940 Bom 216 : (1940) 42 BOMLR 428
Civil Procedure Code, 1908 (CPC) — Section 104(7)
High Courts05 Oct 1939
A. R. HATTIANGADI, IN RE.
Bombay High Court · (1940) 8 ITR 85
Income Tax Act, 1961 — Section 66(1)
High Courts05 Oct 1939
K. H. MODY, IN RE.
Bombay High Court · (1940) 8 ITR 179
Income Tax Act, 1961 — Section 66(2)
High Courts04 Oct 1939Allowed
Abdul Latif Gulam Nabi Patil Vs The Jawhar State
Bombay High Court · AIR 1940 Bom 172 : (1940) 42 BOMLR 262
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 85
High Courts03 Oct 1939
Purshottamdas Parbhudas Patel Vs Bai Dahi
Bombay High Court · AIR 1940 Bom 205 : (1940) 42 BOMLR 358
High Courts03 Oct 1939Dismissed
Ratanchand Dhulaji Vs Jasraj Kasturchand
Bombay High Court · AIR 1940 Bom 58 : (1939) 41 BOMLR 1296
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 32 Rule 14
High Courts28 Sept 1939Dismissed
Subhas Chandra Bose Vs Gordhandas I. Patel
Bombay High Court · AIR 1940 Bom 76 : (1940) 42 BOMLR 89
Succession Act, 1925 — Section 138
High Courts27 Sept 1939
Sir Byramjee Jeejeebhoy, Kt. Vs The Province of Bombay
Bombay High Court · AIR 1940 Bom 65 : (1940) 42 BOMLR 10
City of Bombay Municipal Council Act, 1988 — Section 202
High Courts27 Sept 1939Dismissed
Shaikh Dawood Abdul Rehman Hurjuk Vs Balaji Dharamnak Mahar
Bombay High Court · AIR 1940 Bom 150 : (1940) 42 BOMLR 239
Bombay Land Revenue Code, 1879 — Section 16(3)
High Courts27 Sept 1939
SIR BYRAMJI JEEJEEBHOY Vs THE PROVINCE OF BOMBAY, MUNICIPAL CORPORATION AND THE MUNICIPAL COMMISSIONER, BOMBAY.
Bombay High Court · (1939) 7 ITR 670
City of Bombay Municipal Council Act, 1988 — Section 202
High Courts27 Sept 1939Dismissed
Trikambhai Jibhai Vs Fulabhai Kalidas
Bombay High Court · AIR 1940 Bom 155 : (1940) 42 BOMLR 180
High Courts21 Sept 1939
Bai Lalita Ratanchand Khimchand Vs Tata Iron and Steel Co., Ltd.
Bombay High Court · AIR 1940 Bom 97
Finance Act, 1916 — Section 43Income Tax Act, 1961 — Section 48
High Courts21 Sept 1939
BAI LALITA RATANCHAND KHIMCHAND Vs TATA IRON and STEEL CO. LTD.
Bombay High Court · (1940) 8 ITR 337
Finance Act, 1931 — Section 7Income Tax Act, 1961 — Section 10, 20