High Courts05 Mar 1946
BABULAL KANJI Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1947 Bom 59 : (1946) 14 ITR 662
Income Tax Act, 1961 — Section 15(1), 66
COURT ARCHIVE
Bombay High Court judgments, 1946
178 judgments · page 8 of 9
High Courts05 Mar 1946
The Loyal Motor Service Co., Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 15 : (1946) 48 BOMLR 513
Income Tax Act, 1922 — Section 10(2)(a), 10(2)(x)
High Courts05 Mar 1946
Babulal Kanji Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 505
Income Tax Act, 1922 — Section 15(1)
High Courts04 Mar 1946
Bhiku Appa Kura Vs Dattatraya Chandrayya
Bombay High Court · AIR 1947 Bom 392 : (1947) 49 BOMLR 87
Contract Act, 1872 — Section 65Provincial Insolvency Act, 1920 — Section 53
High Courts01 Mar 1946Dismissed
Bhimsen Hanmant Vs The Urban Bank
Bombay High Court · AIR 1947 Bom 370 : (1947) 49 BOMLR 160
Bombay Co-operative Societies Act, 1925 — Section 59(1)(a)Limitation Act, 1908 — Article 181
High Courts01 Mar 1946Dismissed
Muppanna Malkappa Humbi Vs Shree Gajanan Urban Co-operative Bank, Ltd.
Bombay High Court · AIR 1947 Bom 375 : (1947) 49 BOMLR 168
Bombay Co-operative Societies Act, 1925 — Section 54
High Courts28 Feb 1946
Nagindas Chhotalal Vs Kunversha Hormusji
Bombay High Court · AIR 1947 Bom 181 : (1946) 48 BOMLR 812
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92(3), 68, 90, 91
High Courts27 Feb 1946
Jaitunbi Fatrubhai Vs Fatrubhai Kasambhai and Others
Bombay High Court · AIR 1948 Bom 114
Transfer of Property Act, 1882 — Section 129, 54
High Courts26 Feb 1946Dismissed
Chunilal Bhogilal Shah Vs Abdul Dawood Vohra
Bombay High Court · (1947) 49 BOMLR 748
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Feb 1946Dismissed
The Indian Hume Pipe Co., Ltd. Vs E.M. Nanavaty
Bombay High Court · AIR 1947 Bom 42 : (1946) 48 BOMLR 551
Specific Relief Act, 1877 — Section 45
High Courts26 Feb 1946Dismissed
Abdul Rahim Vs King-Emperor
Bombay High Court · (1946) 48 BOMLR 473
Criminal Procedure Code, 1898 (CrPC) — Section 374, 449
High Courts25 Feb 1946Dismissed
Madhubhai Amthalal Vs Amthalal Nanalal
Bombay High Court · AIR 1947 Bom 156 : (1946) 48 BOMLR 721
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts20 Feb 1946Dismissed
Digamber Shridhar Dhekne Vs Ramratan Raghunath
Bombay High Court · AIR 1947 Bom 471 : (1947) 49 BOMLR 281
Limitation Act, 1908 — Section 28
High Courts20 Feb 1946Dismissed
Ramjohn Mehomoodin Vs Yahyabhai Abdul Kayum
Bombay High Court · AIR 1947 Bom 149 : (1946) 48 BOMLR 723
Evidence Act, 1872 — Section 92
High Courts14 Feb 1946
Emperor Vs Joseph D''silva
Bombay High Court · AIR 1947 Bom 310 : (1947) 49 BOMLR 6
Bombay Medical Act, 1912 — Section 7Bombay Medical Practitioners Act, 1938 — Section 34
High Courts14 Feb 1946
Mahomed Meera Vs Dattatraya Babaji
Bombay High Court · AIR 1947 Bom 36 : (1946) 48 BOMLR 548
Bombay Village Police Act, 1867 — Section 10, 12Criminal Procedure Code, 1898 (CrPC) — Section 173, 250
High Courts12 Feb 1946Dismissed
Maneklal Mansukhbhai Vs Jwaladutt Pilani
Bombay High Court · AIR 1947 Bom 135 : (1946) 48 BOMLR 727
Contract Act, 1872 — Section 213
High Courts11 Feb 1946
Digambar Narayan Modak Vs Malegaon Co-operative Credit Society
Bombay High Court · (1947) 49 BOMLR 746
Bombay Co-operative Societies Act, 1925 — Section 51
High Courts09 Feb 1946
Parvatibai Utamlal Vani Vs Rupa Keshav Tamboli
Bombay High Court · (1947) 49 BOMLR 658
Bombay Tenancy Act, 1939 — Section 24Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Feb 1946Allowed
Emperor Vs Samansab Sultansab Hukeri
Bombay High Court · AIR 1947 Bom 187 : (1946) 48 BOMLR 764
Criminal Procedure Code, 1898 (CrPC) — Section 439(f)