High Courts15 Nov 1940Dismissed
Gangadhar Kashinath Sakhare Vs Dattatraya Vishvanath Sulakhe
Bombay High Court · AIR 1941 Bom 209 : (1941) 43 BOMLR 341
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 2
COURT ARCHIVE
Bombay High Court judgments, 1940
177 judgments · page 2 of 9
High Courts15 Nov 1940
Emperor Vs Dawood Hasham
Bombay High Court · AIR 1941 Bom 123 : (1941) 43 BOMLR 245
Criminal Procedure Code, 1898 (CrPC) — Section 289
High Courts14 Nov 1940Allowed
Govindnaik Gurunathnaik Kalghatgi Vs Basawannewa Parutappa Karajgi
Bombay High Court · AIR 1941 Bom 203 : (1941) 43 BOMLR 329
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10Limitation Act, 1908 — Article 181, 15, 6
High Courts13 Nov 1940Allowed
Vishvanath Vithalsa Zad Vs Balaram Anandram Pawar
Bombay High Court · (1941) 43 BOMLR 325
Civil Procedure Code, 1908 (CPC) — Section 51Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts12 Nov 1940
Babamiya Mohidin Shakkar Vs Jehangir Dinshaw Belgaumwalla
Bombay High Court · AIR 1941 Bom 339 : (1941) 43 BOMLR 553
Law of Property Act, 1925 — Section 103Transfer of Property Act, 1882 — Section 69(2)(a)
High Courts11 Nov 1940
Maharaja Sris Chandra Nandy Vs Rakhalananda Thakur
Bombay High Court · (1941) 43 BOMLR 794
Evidence Act, 1872 — Section 32
High Courts11 Nov 1940
Fidahussein Kaderbhai Vs Tyabally Mulla Eusufally
Bombay High Court · AIR 1941 Bom 307 : (1941) 43 BOMLR 622
Limitation Act, 1908 — Section 10
High Courts11 Nov 1940
The Vita Municipality Vs Gangaram Tatyaji Jadhav
Bombay High Court · AIR 1941 Bom 184 : (1941) 43 BOMLR 333
Bombay District Municipal Act, 1901 — Section 86Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Nov 1940
Ramabai Shriniwas Nadgir Vs The Government of Bombay The Government of Bombay Vs Narayan Govind Nadgir
Bombay High Court · AIR 1941 Bom 144 : (1941) 43 BOMLR 232
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts08 Nov 1940
In Re: Tulsidas Amanmal Karani
Bombay High Court · AIR 1941 Bom 228 : (1941) 43 BOMLR 250
Bar Councils Act, 1926 — Section 10Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Nov 1940Dismissed
Vithaldas Bhagvandas Darbar Vs Tukaram Vithoba Kshatri
Bombay High Court · AIR 1941 Bom 153 : (1941) 43 BOMLR 225
Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 92
High Courts14 Oct 1940Allowed
Annu Bajaba Jagadale Vs Dadu Tukaram Jagadale
Bombay High Court · AIR 1941 Bom 197 : (1941) 43 BOMLR 222
Limitation Act, 1908 — Section 6, 9
High Courts12 Oct 1940Dismissed
A.S. Krishnan Vs M. Sundaram
Bombay High Court · AIR 1941 Bom 312 : (1941) 43 BOMLR 562
City of Bombay Municipal Council Act, 1988 — Section 16
High Courts11 Oct 1940Allowed
Saraswatibai Shripad Ved Vs Shripad Vasanji Ved
Bombay High Court · AIR 1941 Bom 103 : (1941) 43 BOMLR 79
Guardians and Wards Act, 1890 — Section 17
High Courts08 Oct 1940
THE PATIALA STATE BANK, IN RE.
Bombay High Court · (1941) 9 ITR 95
Government of India Act, 1919 — Section 65Income Tax Act, 1961 — Section 66(2)
High Courts07 Oct 1940
In Re: The Central Talkies Circuit
Bombay High Court · AIR 1941 Bom 205 : (1941) 43 BOMLR 258
Income Tax Act, 1961 — Section 16(3), 26A
High Courts07 Oct 1940
THE CENTRAL TALKIES CIRCUIT, MATUNGA Vs RE.
Bombay High Court · (1941) 9 ITR 44
Income Tax Act, 1961 — Section 16(3)
High Courts07 Oct 1940Dismissed
Emperor Vs Raghunath Ramchandra Karlekar
Bombay High Court · AIR 1941 Bom 100 : (1941) 43 BOMLR 99
Electricity Rules, 1922 — Rule 40AElectricity Rules, 1937 — Rule 48General Clauses Act, 1897 — Section 24
High Courts04 Oct 1940
Emperor Vs Thokarsi Narsl
Bombay High Court · AIR 1941 Bom 125 : (1941) 43 BOMLR 238
Criminal Procedure Code, 1898 (CrPC) — Section 289
High Courts03 Oct 1940Dismissed
Laxmibai Venkatrao Desai Vs Keshavrao Lingangouda Desai
Bombay High Court · AIR 1941 Bom 193 : (1941) 43 BOMLR 214