High Courts25 Sept 1946
Chimanram Motilal Vs Shankarmal Sabu
Bombay High Court · AIR 1947 Bom 424 : (1947) 49 BOMLR 439
COURT ARCHIVE
Bombay High Court judgments, 1946
178 judgments · page 3 of 9
High Courts24 Sept 1946
Ratilal Manilal Vs Chandulal Chhotalal
Bombay High Court · AIR 1947 Bom 482 : (1947) 49 BOMLR 552
Court Fees Act, 1870 — Section 7(c)
High Courts23 Sept 1946Allowed
Nawalmal Chaturbhuj Vs Dagaduram Ramnarayan
Bombay High Court · (1948) 50 BOMLR 602
Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts20 Sept 1946Allowed
Bai Lakshmi Vs Jaswantlal Tribhuvandas
Bombay High Court · AIR 1947 Bom 369 : (1947) 49 BOMLR 183
Insurance Act, 1938 — Section 38(7)
High Courts18 Sept 1946
Emperor Vs Pokka Kuslappa Bant
Bombay High Court · AIR 1947 Bom 329 : (1947) 49 BOMLR 150
Bombay Prevention of Gambling Act, 1887 — Section 5Criminal Procedure Code, 1898 (CrPC) — Section 96
High Courts16 Sept 1946
Chimanram Motilal Vs Vandravandas Gordhandas
Bombay High Court · (1947) 49 BOMLR 431
Arbitration Act, 1940 — Section 34
High Courts16 Sept 1946Dismissed
Jivaji Keshav Bapat Vs Vishnu Rangnath Bapat
Bombay High Court · AIR 1947 Bom 380 : (1947) 49 BOMLR 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6
High Courts13 Sept 1946Dismissed
Emperor Vs Mustaffa Joosab
Bombay High Court · AIR 1947 Bom 325 : (1947) 49 BOMLR 144
Criminal Procedure Code, 1898 (CrPC) — Section 537
High Courts11 Sept 1946
COMMISSIONER OF Income Tax, BOMBAY CITY Vs LADY NAVAJBAI R. J. TATA.
Bombay High Court · (1947) 15 ITR 8
Income Tax Act, 1961 — Section 66(1)
High Courts11 Sept 1946
In Re: Haridas Purshottam
Bombay High Court · AIR 1947 Bom 299 : (1946) 48 BOMLR 905
High Courts11 Sept 1946
In Re: Lady Navajbai Tata
Bombay High Court · AIR 1947 Bom 331 : (1947) 49 BOMLR 66
Income Tax Act, 1961 — Section 7
High Courts06 Sept 1946
S. C. CAMBATTA Vs COMMISSIONER OF INCOME TAX, BOMBAY.
Bombay High Court · (1946) 14 ITR 748
Income Tax Act, 1922 — Section 66(2)
High Courts06 Sept 1946
Emperor Vs Abidalli Jafferbhoy
Bombay High Court · AIR 1947 Bom 465 : (1947) 49 BOMLR 336
Defence of India Rules, 1962 — Rule 38(1)(a)
High Courts06 Sept 1946
HABIB AND SONS Vs COMMISSIONER OF Income Tax BOMBAY.
Bombay High Court · (1947) 15 ITR 132
Government of India Act, 1919 — Section 72
High Courts06 Sept 1946
Habib and Sons Vs Commissioner of Income Tax
Bombay High Court · (1947) 49 BOMLR 200
Government of India Act, 1915 — Section 72
High Courts06 Sept 1946
S.C. Cambatta Vs Commissioner of Income Tax
Bombay High Court · (1947) 49 BOMLR 61
Income Tax Act, 1961 — Section 23A(1)
High Courts05 Sept 1946
VALLABHDAS KARSONDAS NATHA Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1947) 15 ITR 32
Transfer of Property Act, 1882 — Section 18
High Courts05 Sept 1946
In Re: Vallabhdas Karsondas Natha
Bombay High Court · AIR 1947 Bom 382 : (1947) 49 BOMLR 189
Income Tax Act, 1961 — Section 4(3)(i)
High Courts02 Sept 1946
COMMISSIONER OF Income Tax, BOMBAY CITY Vs CENTURY SPINNING WEAVING and MANUFACTURING COMPANY LIMITED.
Bombay High Court · (1947) 15 ITR 105
Income Tax Act, 1961 — Section 66(1)