High Courts22 Jun 1943
Bai Madhukanta Vs Kantilal Mohanlal
Bombay High Court · AIR 1944 Bom 58 : (1943) 45 BOMLR 1052
COURT ARCHIVE
Bombay High Court judgments, 1943
203 judgments · page 7 of 11
High Courts21 Jun 1943Dismissed
Anant Govind Ginde Vs Dnyaneshwar Balkrishna Ginde
Bombay High Court · AIR 1944 Bom 195 : (1944) 46 BOMLR 353
High Courts18 Jun 1943
Paul Engel Vs Edith Engel
Bombay High Court · AIR 1944 Bom 15 : (1943) 45 BOMLR 921
High Courts15 Jun 1943
Emperor Vs Bhikha Gober
Bombay High Court · (1943) 45 BOMLR 884
Criminal Procedure Code, 1898 (CrPC) — Section 236, 239(e)Evidence Act, 1872 — Section 114(a), 27Penal Code, 1860 (IPC) — Section 411
High Courts13 May 1943Allowed
Valarshak Seth Apcar Vs The Standard Coal Company Limited
Bombay High Court · (1944) 46 BOMLR 316
High Courts10 May 1943Dismissed
Ryots of Garabandho Vs Zemindar of Parlakimedi
Bombay High Court · (1945) 47 BOMLR 525
High Courts22 Apr 1943Dismissed
Emperor Vs Keshav Talpade
Bombay High Court · (1944) 46 BOMLR 22
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1939 — Section 2(1)
High Courts16 Apr 1943Dismissed
Ambalal Chunthabhai Patel Vs Somabhai Bakorbhai Patel
Bombay High Court · AIR 1944 Bom 46 : (1943) 45 BOMLR 1045
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts15 Apr 1943Allowed
Baba Narayan Lakras Vs Saboosa
Bombay High Court · (1944) 46 BOMLR 312
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 18
High Courts14 Apr 1943Dismissed
The Khatau Makanji Spinning and Weaving Co. Ltd. Vs S.R. Deshpande
Bombay High Court · AIR 1943 Bom 332 : (1943) 45 BOMLR 657
Bombay Industrial Disputes Act, 1938 — Section 28(2), 62
High Courts08 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs MAHOMEDBHOY I. M. ROWJI.
Bombay High Court · (1943) 11 ITR 320
City of Bombay Municipal Council Act, 1988 — Section 128Income Tax Act, 1922 — Section 66(2)
High Courts08 Apr 1943
The Commissioner of Income Tax Vs Mahomedbhoy I.A. Rowji
Bombay High Court · AIR 1943 Bom 311 : (1943) 45 BOMLR 584
City of Bombay Municipal Council Act, 1988 — Section 212Income Tax Act, 1922 — Section 9(1)(iv)
High Courts07 Apr 1943Allowed
Ramchandra Rango Kulkarni Vs Annaji Venkatesh Mannur
Bombay High Court · AIR 1944 Bom 59 : (1943) 45 BOMLR 1037
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts07 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs EDULJI F. E. DINSHAW.
Bombay High Court · (1943) 11 ITR 340
Finance Act, 1939 — Section 6Income Tax Act, 1961 — Section 55
High Courts07 Apr 1943
Commissioner of Income Tax Vs Edulji F.E. Dinshaw
Bombay High Court · AIR 1943 Bom 297
Income Tax Act, 1961 — Section 33
High Courts06 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs GOKALDAS HUKUMCHAND.
Bombay High Court · (1943) 11 ITR 462
Income Tax Act, 1961 — Section 16(3)
High Courts02 Apr 1943Dismissed
Vinayakrao Pandurangrao Desai Vs Sharanappa Ramanna Metri
Bombay High Court · AIR 1944 Bom 100 : (1943) 45 BOMLR 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, 35
High Courts01 Apr 1943
Jagannath Fakirchand Marwadi Vs Baburao Ganesh Deshmukh
Bombay High Court · AIR 1944 Bom 72 : (1943) 45 BOMLR 1069
Provincial Insolvency Act, 1920 — Section 37, 43
High Courts31 Mar 1943
Kishorelal Stores Vs Jagannath Bayaji Patil
Bombay High Court · AIR 1944 Bom 89 : (1943) 45 BOMLR 1064
Limitation Act, 1908 — Section 20