High Courts29 Mar 1946
Kanhayalal Supdubhai Vs Hiralal Deoram
Bombay High Court · AIR 1947 Bom 255 : (1946) 48 BOMLR 795
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
COURT ARCHIVE
Bombay High Court judgments, 1946
178 judgments · page 7 of 9
High Courts27 Mar 1946
Birpal Singh Vs King Emperor
Bombay High Court · (1946) 48 BOMLR 493
Criminal Procedure Code, 1898 (CrPC) — Section 151, 491
High Courts25 Mar 1946Allowed
Rani Provabati Saheba Vs Secretary of State
Bombay High Court · (1946) 48 BOMLR 460
High Courts22 Mar 1946Allowed
Bai Ganga Vs Baheramshah Dalal
Bombay High Court · AIR 1947 Bom 300 : (1947) 49 BOMLR 90
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts20 Mar 1946Allowed
Maruti Aba Bongane Vs Akaram Pandu More
Bombay High Court · AIR 1947 Bom 400 : (1947) 49 BOMLR 294
High Courts20 Mar 1946Allowed
Dnynoba Gangaram Vs Dattoba Balappa
Bombay High Court · AIR 1947 Bom 152 : (1946) 48 BOMLR 629
Transfer of Property Act, 1882 — Section 68(1)(d)
High Courts14 Mar 1946Dismissed
Rayappa Ningappa Vs Virupaxappa Chanbasayya
Bombay High Court · AIR 1947 Bom 164 : (1946) 48 BOMLR 814
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts13 Mar 1946Dismissed
Dareppa Alagouda Vs Mallappa Shivalingappa
Bombay High Court · (1947) 49 BOMLR 174
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 47
High Courts13 Mar 1946Dismissed
Raghusing Bhavansing Vs Ogeppa Ramappa
Bombay High Court · AIR 1947 Bom 71 : (1946) 48 BOMLR 615
Bombay Agricultural Debtors Relief Act, 1947 — Section 37, 37(i)
High Courts13 Mar 1946Allowed
Shankarlal Narayandas Vs The New Mofussil Co. Ltd.
Bombay High Court · (1946) 48 BOMLR 456
Specific Relief Act, 1877 — Section 27
High Courts13 Mar 1946
In Re: Sunderji Laljee Khakhar
Bombay High Court · AIR 1947 Bom 30 : (1946) 48 BOMLR 498
Court Fees Act, 1870 — Section 5
High Courts12 Mar 1946
N. Vs KHANDVALA v. COMMISSIONER OF Income Tax.
Bombay High Court · (1946) 14 ITR 635
Income Tax Act, 1961 — Section 13, 23(4), 66(4)
High Courts12 Mar 1946
N.V. Khandvala and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 89 : (1946) 48 BOMLR 525
Income Tax Act, 1922 — Section 23(4), 66
High Courts12 Mar 1946
Bhimji Naik Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 526
Evidence Act, 1872 — Section 10(3)Income Tax Act, 1961 — Section 4A
High Courts12 Mar 1946
BHIMJI R. NAIK Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1947 Bom 24 : (1946) 14 ITR 334
Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 4A(b)
High Courts11 Mar 1946Allowed
The Governor General in Council Vs Shiromani Sugar Mills Limited (In Liquidation)
Bombay High Court · (1946) 48 BOMLR 483
Companies Act, 1913 — Section 171
High Courts07 Mar 1946Allowed
Onkar Bhika Vs Vithal Onkar
Bombay High Court · (1947) 49 BOMLR 817
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(2)
High Courts07 Mar 1946
COMMISSIONER OF Income Tax BOMBAY Vs L. ARMSTRONG SMITH.
Bombay High Court · (1946) 14 ITR 606
Income Tax Act, 1961 — Section 12, 66(1), 7
High Courts06 Mar 1946
COMMISSIONER OF INCOME TAX BOMBAY Vs RAIPUR MANUFACTURING CO., LTD.
Bombay High Court · (1946) 14 ITR 725
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Section 66(1)
High Courts06 Mar 1946
Commissioner of Income Tax Vs The Raipur Manufacturing Co., Ltd.
Bombay High Court · AIR 1947 Bom 54 : (1946) 48 BOMLR 517
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Section 66(2)