High Courts07 Oct 1941
Bachubai Manjrekar Vs Raghunath Ghanshyam Manjrekar
Bombay High Court · (1942) 44 BOMLR 108
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41
COURT ARCHIVE
Bombay High Court judgments, 1941
158 judgments · page 3 of 8
High Courts07 Oct 1941
Bachubai Manjrekar and Another Vs Raghunath Ghanshyam Manjrekar
Bombay High Court · AIR 1942 Bom 100
High Courts06 Oct 1941
Emperor Vs Hasanali Gulamali Patanwalla
Bombay High Court · (1942) 44 BOMLR 50
Bombay Shops and Establishments Act, 1948 — Section 17
High Courts02 Oct 1941Dismissed
Basappa Malesappa Rajure Vs Sambappa Shivlingappa Ashtye
Bombay High Court · (1942) 44 BOMLR 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)
High Courts01 Oct 1941Dismissed
Vishnu Balkrishna Naik Vs Shankareppa Gurlingappa Wagarali
Bombay High Court · (1942) 44 BOMLR 415
Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 83, 92
High Courts01 Oct 1941
THE LOKAMANYA TILAK JUBILEE NATIONAL TRUST FUND BOMBAY IN RE.
Bombay High Court · (1942) 10 ITR 26
Income Tax Act, 1922 — Section 41(1), 66(2)
High Courts01 Oct 1941
In Re: The Lokamanya Tilak Jubilee National Trust Fund; In Re: G.V. Salvekar
Bombay High Court · (1941) 43 BOMLR 1027
Income Tax Act, 1922 — Section 4(3)(i)
High Courts01 Oct 1941
P E POLSON IN RE.
Bombay High Court · (1942) 10 ITR 52
Income Tax Act, 1961 — Section 66(2)
High Courts01 Oct 1941
In Re: P.E. Polson
Bombay High Court · (1941) 43 BOMLR 1034
Income Tax Act, 1922 — Section 25(3)
High Courts29 Sept 1941
UNION BANK OF BIJAPUR AND SHOLAPUR LTD., IN RE.
Bombay High Court · (1942) 10 ITR 21
High Courts26 Sept 1941
SETH GOVINDRAM GORDHANDAS Vs COMMISSIONER OF INCOME TAX, (CENTRAL).
Bombay High Court · (1941) 9 ITR 679
Income Tax Act, 1922 — Section 5
High Courts26 Sept 1941Dismissed
In re: Govindram Gordhandas
Bombay High Court · (1941) 43 BOMLR 1009
Income Tax Act, 1961 — Section 27, 5(2)
High Courts24 Sept 1941Dismissed
Sundarabai Balappanaik Chitguppi Vs Gurushiddappa Gurubasappa Bhusnur
Bombay High Court · (1942) 44 BOMLR 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22Registration Act, 1908 — Section 17
High Courts22 Sept 1941Dismissed
Nadirshaw H. Contractor Vs Gajraj Sheokarandas
Bombay High Court · (1941) 43 BOMLR 1006
Arbitration Act, 1899 — Section 15Limitation Act, 1908 — Article 183
High Courts19 Sept 1941Dismissed
Ganpatrao Shripatrao Kalmadi Vs Balkrishna Gururao Kalmadi
Bombay High Court · (1942) 44 BOMLR 333
High Courts18 Sept 1941Allowed
Krishnaji Kondo Sahasrabudhe Vs Narayan Anant Phansalkar
Bombay High Court · (1942) 44 BOMLR 158
Registration Act, 1908 — Section 17(2)(vi)
High Courts17 Sept 1941Dismissed
Keshav Krishna Dhopade Vs Bhagwan Sambhu Chaudharl
Bombay High Court · (1942) 44 BOMLR 138
Dekkhan Agriculturists Relief Act, 1879 — Section 20, 3(w)Limitation Act, 1908 — Section 29
High Courts17 Sept 1941Dismissed
Kantilal Bapubhai Vs Rajnikant Babubhai
Bombay High Court · (1942) 44 BOMLR 132
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4, 100Provincial Insolvency Act, 1920 — Section 75
High Courts16 Sept 1941
Ramchetsing Arjunsing Vs Deoji Kalyanji
Bombay High Court · (1941) 43 BOMLR 967
Criminal Procedure Code, 1898 (CrPC) — Section 202, 561A