COURT ARCHIVE

Bombay High Court judgments, 1944

190 judgments · page 2 of 10

High Courts20 Nov 1944Dismissed

Rajammal Vs Sabapathi Pillai

Bombay High Court · (1945) 47 BOMLR 642

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High Courts17 Nov 1944Dismissed

Jethalal Nanshah Modi Vs Bachu

Bombay High Court · AIR 1945 Bom 481 : (1945) 47 BOMLR 460

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1), 64Specific Relief Act, 1877 — Section 22

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High Courts17 Nov 1944Dismissed

Kaikhushroo Tantra Vs Meherbai Tantra

Bombay High Court · (1945) 47 BOMLR 819

Parsi Marriage and Divorce Act, 1936 — Section 32(g), 47

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High Courts17 Nov 1944Dismissed

Keshav Appa Bhagat Vs Sitaram Hanumandas

Bombay High Court · (1945) 47 BOMLR 441

Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 16, 9(1)(c)

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High Courts16 Nov 1944

GHELLA DAYAL Vs COMMISSIONER OF Income Tax, BOMBAY.

Bombay High Court · AIR 1945 Bom 361 : (1945) 13 ITR 133

Income Tax Act, 1922 — Section 26A, 66(1)

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High Courts16 Nov 1944

Ghella Dayal Vs Commissioner of Income Tax

Bombay High Court · (1945) 47 BOMLR 204

Excess Profits Tax Act, 1940 — Section 8(1)Income Tax Act, 1961 — Section 26(1)

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High Courts15 Nov 1944

Motichand Balubhai Vs District Magistrate

Bombay High Court · AIR 1945 Bom 385 : (1945) 47 BOMLR 357

Defence of India Act, 1939 — Section 14Defence of India Rules, 1939 — Rule 81(2)(bb)(ii)

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High Courts15 Nov 1944

Mahadeo Gopal Pendse Vs Hari Waman Bhate

Bombay High Court · AIR 1945 Bom 336 : (1945) 47 BOMLR 350

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 17(vii)

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High Courts14 Nov 1944

Bai Lilavanti Vs Vadilal Purshottamdas

Bombay High Court · AIR 1945 Bom 474 : (1945) 47 BOMLR 386

Bombay Civil Courts Act, 1869 — Section 24Court Fees Act, 1870 — Article 17(v), 7(iv)(c)Suits Valuation Act, 1887 — Section 8

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High Courts09 Nov 1944

METRO THEATRE BOMBAY LTD. Vs COMMISSIONER OF Income Tax.

Bombay High Court · (1946) 14 ITR 638

Income Tax Act, 1961 — Section 66

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High Courts09 Nov 1944Allowed

Kashiram Bhagshet Shete Vs Bhaga Bhaushet Redij

Bombay High Court · AIR 1945 Bom 511 : (1945) 47 BOMLR 470

Limitation Act, 1908 — Section 21(3)

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High Courts06 Nov 1944

Premchand Mahasukhbhai Vs Chamanlal Ranchhoddas

Bombay High Court · AIR 1945 Bom 470 : (1945) 47 BOMLR 410

Bombay Rent Restriction Act, 1939 — Section 11Transfer of Property Act, 1882 — Section 111(h)

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High Courts06 Nov 1944Allowed

Emperor Vs Benoari Lal Sarma

Bombay High Court · (1945) 47 BOMLR 260

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High Courts03 Nov 1944

Commissioner of Income Tax Vs Bipin Silk Mills Ltd.

Bombay High Court · AIR 1947 Bom 45 : (1946) 14 ITR 344

Excess Profits Tax Act, 1940 — Section 2(21)(a)

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High Courts03 Nov 1944

Commissioner of Income Tax Vs Bipin Silk Mills, Ltd.

Bombay High Court · (1946) 48 BOMLR 503

Excess Profits Tax Act, 1940 — Section 2(22)(c)

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High Courts03 Nov 1944

Commissioner of Income Tax Vs K.M. Madan

Bombay High Court · AIR 1945 Bom 431 : (1945) 47 BOMLR 281

Income Tax Act, 1922 — Section 14(2)(a)

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High Courts02 Nov 1944

Emperor Vs Nanabhai Nagindas

Bombay High Court · (1945) 47 BOMLR 644

Criminal Procedure Code, 1898 (CrPC) — Section 517Defence of India Act, 1939 — Section 2(2)(xxii)Defence of India Rules, 1962 — Rule 90(2)(e)

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High Courts17 Oct 1944Allowed

Emperor Vs Khwaja Nazir Ahmed

Bombay High Court · (1945) 47 BOMLR 245

Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 491

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High Courts17 Oct 1944Dismissed

Virappa Chettiar Vs Periakaruppan Chettiar

Bombay High Court · (1945) 47 BOMLR 608

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High Courts17 Oct 1944Dismissed

Man Mohan das Vs Janki Prasad

Bombay High Court · (1945) 47 BOMLR 250

Transfer of Property Act, 1882 — Section 92

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